High Courts31 Mar 1984Dismissed
Rajlal Govindram Vs Kaka and Company and another
Madhya Pradesh High Court · (1985) MPLJ 323
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1984
255 judgments · page 11 of 13
High Courts31 Mar 1984Allowed
Birambai Krishak and another Vs Bhojraj and others
Madhya Pradesh High Court · (1986) MPLJ 551
Constitution of India, 1950 — Article 43
High Courts31 Mar 1984Dismissed
Rajlal Sindhi Vs Kaka and Company, Satna and Another
Madhya Pradesh High Court · AIR 1985 MP 219 : (1985) ILR (MP) 497 : (1984) ILR (MP) 645 : (1987) JLJ 632
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts30 Mar 1984Dismissed
S.S. Bhatia and Company Vs State of M.P. and others
Madhya Pradesh High Court · (1984) JLJ 374 : (1984) MPLJ 353
Madhya Pradesh Excise Act, 1915 — Section 62(f)
High Courts29 Mar 1984Dismissed
Straw Products Ltd. Vs Assistant Collector of Central Excise and Others
Madhya Pradesh High Court · (1985) 6 ECC 35 : (1984) 17 ELT 224 : (1984) ILR (MP) 387 : (1984) JLJ 370
Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 226
High Courts28 Mar 1984
Commissioner of Sales Tax Vs Arunchand Charandas Chabra
Madhya Pradesh High Court · (1985) 59 STC 191
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(r)(ii), 2(r)(iv), 44
High Courts28 Mar 1984
Karamchand and Another Vs The State of M.P.
Madhya Pradesh High Court · (1985) CriLJ 1561 : (1985) JLJ 768 : (1985) 30 MPLJ 471
Criminal Procedure Code, 1973 (CrPC) — Section 167, 262, 263, 264, 265Essential Commodities Act, 1955 — Section 12, 12A, 3, 7, 8
High Courts27 Mar 1984Allowed
Nathulal Goverdhan Vs Regional Provident Fund Commissioner, M.P., Indore and another
Madhya Pradesh High Court · (1984) JLJ 658 : (1984) MPLJ 340
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(h)
High Courts26 Mar 1984
Mahavir Industrial Works Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 149 ITR 539 : (1985) 21 TAXMAN 35
Income Tax Act, 1961 — Section 185
High Courts25 Mar 1984
COMMISSIONER OF INCOME TAX Vs SIR SARUPCHAND HUKUMCHAND PVT. LTD.
Madhya Pradesh High Court · (1984) 42 CTR 80 : (1984) 19 TAXMAN 484
Income Tax Act, 1961 — Section 256(1)
High Courts22 Mar 1984Allowed
Rameshchandra and Another Vs Gurubachan Singh and Others
Madhya Pradesh High Court · (1984) ACJ 444
Motor Vehicles Act, 1988 — Section 110D
High Courts21 Mar 1984Dismissed
Rampal Gupta Vs The Chief Justice of High Court of M.P. and others
Madhya Pradesh High Court · (1984) JLJ 586 : (1984) MPLJ 543
Constitution of India, 1950 — Article 226, 311General Conditions of Service Rules, 1961 — Rule 3(c)
High Courts18 Mar 1984
J.A. Trivedi Brothers Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) ILR (MP) 409 : (1984) 148 ITR 659
Income Tax Act, 1961 — Section 32(1), 41(2)
High Courts09 Mar 1984
Commissioner of Gift-tax Vs Gopiji Laxmichand
Madhya Pradesh High Court · (1985) 153 ITR 416 : (1985) 22 TAXMAN 149
Gift Tax Act, 1958 — Section 2
High Courts07 Mar 1984Allowed
Bhanwarlal Bapulal Vs Fate Singh Pannalal
Madhya Pradesh High Court · (1984) JLJ 505 : (1984) MPLJ 276
Penal Code, 1860 (IPC) — Section 120B
High Courts03 Mar 1984
COMMISSIONER OF INCOME TAX Vs DEVI AHILYABAI HOLKAR EDUCATIONAL TRUST.
Madhya Pradesh High Court · (1985) 44 CTR 309
Income Tax Act, 1961 — Section 256(2)
High Courts02 Mar 1984
Pratap Singh Vs Firm Devchand Kishanlal and Others
Madhya Pradesh High Court · AIR 1984 MP 141 : (1984) JLJ 501
Madhya Pradesh Money Lenders Act, 1934 — Section 2, 3(1), 6, 7
High Courts02 Mar 1984Allowed
Gulshan (Smt., Dr.) Vs Sahdevi Pal (Smt.) and Another
Madhya Pradesh High Court · (1985) JLJ 527
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts01 Mar 1984Dismissed
Smt. Chudawat Bai Vs Collector, Distt. Ujjain and Others
Madhya Pradesh High Court · AIR 1984 MP 117 : (1984) JLJ 468
Constitution of India, 1950 — Article 226, 227Madhya Bharat Abolition of Jagirs Act, 1951 — Section 21Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 54
High Courts01 Mar 1984
J.A. Trivedi and Brothers Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) JLJ 288 : (1984) MPLJ 426
Coal Mines (Nationalisation) Act, 1973 — Section 17, 26(5)