High Courts26 Jul 1985
Commissioner of Income Tax Vs Rajnandgaon Roadways Ltd.
Madhya Pradesh High Court · (1987) 31 TAXMAN 14
Income Tax Act, 1961 — Section 256(1), 256(2), 271(1)(c)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1985
420 judgments · page 13 of 21
High Courts24 Jul 1985
Bharat and etc. Vs District Magistrate and Others
Madhya Pradesh High Court · (1986) CriLJ 1976 : (1986) 31 MPLJ 420
Constitution of India, 1950 — Article 13, 14, 141, 144, 16National Security Act, 1980 — Section 10, 11, 12, 13, 14
High Courts24 Jul 1985Dismissed
M.P. State Road Trans. Corporation Vs Narendra Singh Gaur
Madhya Pradesh High Court · (1987) ACJ 728
Constitution of India, 1950 — Article 39Workmens Compensation Act, 1923 — Section 30, 4, 4A, 4A(3)
High Courts24 Jul 1985Dismissed
Jagram Vs Gwalior Town and Country Development Authority Gwalior and Others
Madhya Pradesh High Court · (1985) 30 MPLJ 773
Constitution of India, 1950 — Article 226Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 47
High Courts24 Jul 1985
Bhurelal Vs State of M.P.
Madhya Pradesh High Court · (1986) JLJ 41
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 149, 18, 302
High Courts22 Jul 1985
Commissioner of Wealth-tax Vs Meghaji Girdharilal
Madhya Pradesh High Court · (1989) 177 ITR 297
Wealth Tax Act, 1957 — Section 5(1)
High Courts22 Jul 1985Allowed
Mahadeo Prasad Gautam Vs Regional Manager, Food Corporation of India and Others
Madhya Pradesh High Court · (1986) JLJ 1
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 29(1)(v)Food Corporation of India Staff Regulations, 1971 — Regulation 74(1)(b)
High Courts19 Jul 1985
The New India Assurance Company Vs Laxmi Devi and Others
Madhya Pradesh High Court · (1985) 2 ACC 380
Motor Vehicles Act, 1988 — Section 110A
High Courts17 Jul 1985
H.S. Nanjundiah Vs State of M.P. and Others
Madhya Pradesh High Court · (1986) 2 LLJ 76
Civil Procedure Code, 1908 (CPC) — Section 60, 65Constitution of India, 1950 — Article 41
High Courts17 Jul 1985
Madhav Anant Rao Gore Vs State Bank of India and Others
Madhya Pradesh High Court · (1986) ILR (MP) 94 : (1986) 2 LLJ 394 : (1985) 30 MPLJ 733 : (1985) MPLJ 733
Constitution of India, 1950 — Article 14, 16, 226
High Courts16 Jul 1985
Commissioner of Wealth Tax Vs R.S. Seth Ghisalal Modi Family Trust
Madhya Pradesh High Court · (1988) 169 ITR 531
Wealth Tax Act, 1957 — Section 21(1), 21(4), 22(1), 27(3)
High Courts16 Jul 1985
Commissioner of Income Tax Vs Durga Prasad Rajaram Aratiya
Madhya Pradesh High Court · (1986) 57 CTR 255 : (1986) 160 ITR 328
Income Tax Act, 1961 — Section 256(2)
High Courts16 Jul 1985
Uttam Construction Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 50 CTR 261 : (1985) 156 ITR 459
Income Tax Act, 1961 — Section 184(4), 184(7), 185
High Courts15 Jul 1985
Commissioner of Income Tax Vs M.P. Bidi Leaves and Co.
Madhya Pradesh High Court · (1987) 61 CTR 222 : (1985) 156 ITR 487
Income Tax Act, 1961 — Section 184, 185
High Courts15 Jul 1985
Vimalchand Bhimsen Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 54 CTR 405 : (1986) 159 ITR 941
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts15 Jul 1985
Commissioner of Wealth-tax Vs Jambu Kumar Singh Kasliwal
Madhya Pradesh High Court · (1987) 64 CTR 150 : (1987) 166 ITR 623
Wealth Tax Act, 1957 — Section 27(3), 5(1)
High Courts15 Jul 1985
Tejgir and others Vs State of M.P.
Madhya Pradesh High Court · (1987) JLJ 406 : (1985) MPLJ 468
High Courts12 Jul 1985
Commissioner of Income Tax Vs Shalabh Sharma
Madhya Pradesh High Court · (1987) 31 TAXMAN 12
Income Tax Act, 1961 — Section 256(1), 80J
High Courts11 Jul 1985
Bhagwandas Jain Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 54 CTR 334 : (1985) 156 ITR 608
Income Tax Act, 1961 — Section 147
High Courts09 Jul 1985Allowed
Union of India Vs Indershwar Mishra
Madhya Pradesh High Court · (1987) MPLJ 206
Civil Procedure Code, 1908 (CPC) — Section 80