High Courts01 Mar 1984
Surendra Mirani and Bros. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 41 CTR 119 : (1984) ILR (MP) 469 : (1986) 160 ITR 800 : (1984) JLJ 399 : (1984) 19 TAXMAN 14
Income Tax Act, 1961 — Section 212(3), 273
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1984
255 judgments · page 12 of 13
High Courts28 Feb 1984Dismissed
Sahastra Pal Singh and Others Vs Vyavasayik Pathyakram Pravesh Pareeksha Mandal, Bhopal and Another
Madhya Pradesh High Court · AIR 1984 MP 98 : (1984) ILR (MP) 246 : (1984) JLJ 330
Constitution of India, 1950 — Article 14, 154, 162Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 27(1), 37(1), 38Madhya Pradesh Vyavasayik Pathyakram Pravesh Pareeksha Mandal Rules — Rule 1, 10, 8
High Courts27 Feb 1984Dismissed
State of Madhya Pradesh and Others Vs Martand Singh Joodeo
Madhya Pradesh High Court · AIR 1984 MP 92 : (1984) JLJ 329
Stamp Act, 1899 — Section 57
High Courts20 Feb 1984
Gorelal Gupta and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1984) CriLJ 975 : (1984) ILR (MP) 305 : (1984) JLJ 359
Constitution of India, 1950 — Article 14, 19, 20, 226Income Tax Act, 1961 — Section 13
High Courts16 Feb 1984Allowed
Vishwanath Verma and another Vs Jabalpur Municipal Corporation and others
Madhya Pradesh High Court · (1984) ILR (MP) 320 : (1984) JLJ 304 : (1984) MPLJ 350
Life Insurance Corporation Act, 1956 — Section 2(ii), 30, 44, 44(f)
High Courts15 Feb 1984Allowed
Jethalal Nemichand and Sons Vs State of M.P. and another
Madhya Pradesh High Court · (1984) JLJ 449 : (1984) MPLJ 223
Essential Commodities Act, 1955 — Section 3, 7Madhya Pradesh Essential Commodities (Exhibition of Prices and Price Control) Order, 1977 — Clause 6(1)
High Courts15 Feb 1984Allowed
Jethalal Nemchand and Sons and others Vs State of M.P.
Madhya Pradesh High Court · (1984) JLJ 439 : (1984) MPLJ 204
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7Madhya Pradesh Essential Commodities (Exhibition of Prices and Price Control) Order, 1977 — Clause 6(1)
High Courts14 Feb 1984
Nav Nirman Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 148 ITR 703 : (1984) 19 TAXMAN 547
Income Tax Act, 1961 — Section 271(1)
High Courts13 Feb 1984
Sagar Automotives P. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 56 CompCas 141 : (1984) 148 ITR 422
Companies Act, 1956 — Section 28, 28(2)Income Tax Act, 1961 — Section 263
High Courts09 Feb 1984Allowed
Bhaiya Industries, Indore and another Vs Rashmikant R. Shah and another
Madhya Pradesh High Court · (1984) JLJ 436 : (1984) MPLJ 185
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7APenal Code, 1860 (IPC) — Section 193, 196, 228
High Courts02 Feb 1984Allowed
V.B. Gadkari Vs The Sales Tax Officer and Another
Madhya Pradesh High Court · (1985) 59 STC 362
Constitution of India, 1950 — Article 226
High Courts02 Feb 1984
Bhilai Motors Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 41 CTR 125 : (1984) ILR (MP) 348 : (1984) JLJ 336
Income Tax Act, 1961 — Section 256(1), 40A(3)
High Courts31 Jan 1984Dismissed
Vitthalrao Mahale Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1984 MP 70 : (1984) ILR (MP) 210
Evidence Act, 1872 — Section 115
High Courts31 Jan 1984
Vineet Talkies Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 41 CTR 130 : (1984) ILR (MP) 233 : (1984) 148 ITR 66 : (1984) JLJ 233
Income Tax Act, 1961 — Section 212(3A), 217(1A), 246
High Courts31 Jan 1984
Mohammad Shabbir Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 41 CTR 320 : (1984) ILR (MP) 228 : (1984) 148 ITR 111 : (1984) 19 TAXMAN 253
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts31 Jan 1984
Shri Parmanand Bhai Patel and Smt. Jyotsna Devi Patel Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 41 CTR 323 : (1984) ILR (MP) 269 : (1984) 149 ITR 80 : (1984) JLJ 230 : (1985) 21 TAXMAN 273
Income Tax Act, 1961 — Section 49(1), 55
High Courts25 Jan 1984Allowed
Arun Kumar Singh Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1985 MP 205 : (1984) JLJ 317
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1981 — Section 16, 16(2), 16(3), 18, 2
High Courts18 Jan 1984Dismissed
Abdul Hakim and another Vs Ahmad Khan
Madhya Pradesh High Court · (1984) JLJ 612
Specific Relief Act, 1963 — Section 28
High Courts18 Jan 1984Dismissed
Mohan Lal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1984) ACJ 454
High Courts18 Jan 1984
Smt. Shantibai (Legal heir of late Badri Prasad Gour) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 41 CTR 133 : (1984) ILR (MP) 356 : (1984) 148 ITR 49 : (1984) JLJ 384 : (1984) 19 TAXMAN 184
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 141, 237, 239, 240, 246