COURT ARCHIVE

Madhya Pradesh High Court judgments, 1984

255 judgments · page 5 of 13

High Courts25 Sept 1984

State of Madhya Pradesh Vs Laxmi alias Laxminarayan Gumnam Singh Lodhi and another

Madhya Pradesh High Court · (1985) ILR (MP) 64 : (1985) JLJ 709 : (1985) MPLJ 581

Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(1), 306(3), 306(3)(b), 306(4)(a)Penal Code, 1860 (IPC) — Section 120(B), 344, 347, 364, 365

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High Courts22 Sept 1984Dismissed

Municipal Council, Mandleshwar Vs Ramesh Mangilal Fagna

Madhya Pradesh High Court · (1984) MPLJ 633

Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 38

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High Courts21 Sept 1984

Asharam Saboo and Sons Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1985) 45 CTR 305 : (1986) 157 ITR 117

Income Tax Act, 1961 — Section 184, 185, 256(1), 256(2)

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High Courts21 Sept 1984

Yeshwant Talkies Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1985) 47 CTR 57 : (1985) ILR (MP) 700 : (1986) 157 ITR 103 : (1985) 21 TAXMAN 268

Income Tax Act, 1961 — Section 147, 263

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High Courts21 Sept 1984

Smt. Jijeebai Shinde Vs Commissioner of Gift-tax

Madhya Pradesh High Court · (1985) 46 CTR 288 : (1985) ILR (MP) 259 : (1986) 157 ITR 122

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High Courts20 Sept 1984Allowed

Smt. Basantibai Vs M.P. Electricity Board, Indore and Others

Madhya Pradesh High Court · AIR 1985 MP 70 : (1985) ILR (MP) 735 : (1988) JLJ 110

Electricity Act, 1910 — Section 26(6)

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High Courts20 Sept 1984

Rehana Vs Abdul Majeed and Others

Madhya Pradesh High Court · (1985) 1 ACC 182 : (1985) ACJ 193

Motor Vehicles Act, 1988 — Section 95, 95(2)

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High Courts19 Sept 1984Dismissed

Ramakant Shankar Rao, Gwalior Vs Assistant Labour Commissioner, Central Bhopal and others

Madhya Pradesh High Court · (1986) MPLJ 415

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25F(a), 25F(b), 25G, 25H

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High Courts19 Sept 1984

Deepnarain Nagu and Company Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1985) 46 CTR 294 : (1986) 157 ITR 37 : (1985) 21 TAXMAN 222

Income Tax Act, 1961 — Section 139(1), 139(2), 139(5)

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High Courts19 Sept 1984

Commissioner of Income Tax Vs Deora Pu Canbeon Mfg. Co. Pvt. Ltd.

Madhya Pradesh High Court · (1985) 156 ITR 831 : (1987) 30 TAXMAN 612

Income Tax Act, 1961 — Section 41(1)

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High Courts19 Sept 1984

Smt. Kamlabai Gujri Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1985) 47 CTR 62 : (1986) 157 ITR 33

Income Tax Act, 1961 — Section 148, 64(1)

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High Courts18 Sept 1984Allowed

Smt. Sardar Bi Vs Municipal Corporation, Indore and Another

Madhya Pradesh High Court · AIR 1985 MP 143 : (1985) JLJ 14

Madhya Pradesh Municipal Corporation Act, 1956 — Section 293, 293(1), 293(3), 403, 403(2)

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High Courts17 Sept 1984Allowed

Segan Plastics Vs State of M.P. and Another

Madhya Pradesh High Court · (1987) 64 STC 345

Madhya Pradesh General Sales Tax Act, 1958 — Section 39

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High Courts17 Sept 1984

Commissioner of Sales Tax Vs Vijay Motors

Madhya Pradesh High Court · (1986) ILR (MP) 103 : (1985) JLJ 78 : (1987) 65 STC 76

Madhya Pradesh General Sales Tax Act, 1958 — Section 2(r)

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High Courts14 Sept 1984Allowed

Badri and Others Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · AIR 1985 MP 21

Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 33, 8, 9

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High Courts14 Sept 1984Dismissed

Lucy George and Others Vs Nagpur Roman Catholic Diocesan Corporation (P.) Ltd. and Another

Madhya Pradesh High Court · AIR 1986 MP 27

Easements Act, 1882 — Section 60Transfer of Property Act, 1882 — Section 105, 51

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High Courts14 Sept 1984Allowed

Kanchan Kumar Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1985) 59 STC 359

Madhya Pradesh General Sales Tax Act, 1958 — Section 19

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High Courts14 Sept 1984Allowed

Ramgopal Bapulal Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1986) 62 STC 258

Madhya Pradesh General Sales Tax Act, 1958 — Section 44(2)(b)

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High Courts14 Sept 1984Dismissed

Ganesh and Another Vs State of M.P.

Madhya Pradesh High Court · (1985) JLJ 778

Penal Code, 1860 (IPC) — Section 376

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High Courts11 Sept 1984Allowed

Ayodhya Prasad Shrivastava Vs State of M.P.

Madhya Pradesh High Court · (1985) JLJ 127

Madhya Pradesh Pension Rules, 1951 — Rule 2(3)(ii)

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