High Courts08 May 1986
Mahadeo Biscuits and Confectionery Works Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 57 CTR 282 : (1987) 166 ITR 411 : (1987) 30 TAXMAN 496
Income Tax Act, 1961 — Section 143(3), 185, 256(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1986
391 judgments · page 12 of 20
High Courts08 May 1986Dismissed
Radheshyam Tripathi Vs Awadhesh Pratap Singh Vishwavidyalaya, Rewa and Others
Madhya Pradesh High Court · AIR 1986 MP 267 : (1987) ILR (MP) 736 : (1987) JLJ 610 : (1987) MPLJ 22
Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 10Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 20, 35
High Courts08 May 1986
Smt. Rukmani Agrawal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1987) 59 CTR 69 : (1988) 170 ITR 133 : (1987) 33 TAXMAN 318
Income Tax Act, 1961 — Section 64
High Courts02 May 1986Dismissed
Tejaswini Guha, Jabalpur Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1988) MPLJ 790
Constitution of India, 1950 — Article 16
High Courts02 May 1986
Mahesh Chandra Bajaj Vs Chhota Bhai Jetha Bhai and Others
Madhya Pradesh High Court · (1987) 1 ACC 130
Penal Code, 1860 (IPC) — Section 279, 337
High Courts01 May 1986
Controller of Estate Duty Vs Purandas Sindhwani
Madhya Pradesh High Court · (1988) 173 ITR 239
Estate Duty Act, 1953 — Section 2, 2(15), 2(16), 44, 5
High Courts01 May 1986
Controller of Estate Duty Vs Purnadas Sindhwani
Madhya Pradesh High Court · (1987) 30 TAXMAN 385
Estate Duty Act, 1953 — Section 2, 2(15), 2(16), 44, 5
High Courts29 Apr 1986
Dev Singh and Others Vs S.D.M. and Others
Madhya Pradesh High Court · (1987) CriLJ 458
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 397
High Courts26 Apr 1986
M.P.S.R.T. Nigam and Another Vs Ramkala and Others
Madhya Pradesh High Court · (1986) 2 ACC 193 : (1987) ACJ 611
Motor Vehicles Act, 1988 — Section 110(d)
High Courts25 Apr 1986Allowed
Prabhulal Vs Gram Panchayat, Guradiya and others
Madhya Pradesh High Court · (1986) JLJ 730
Madhya Pradesh Panchayat Act, 1981 — Section 18
High Courts25 Apr 1986Allowed
Prabhulal Vs Gram Panchayat, Guradiya Deda and Others
Madhya Pradesh High Court · AIR 1986 MP 200
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1981 — Section 18, 18(1)
High Courts25 Apr 1986
KESHKAL CO-OPERATIVE MARKETING SOCIETY LTD. Vs COMMISSIONER OF Income Tax.
Madhya Pradesh High Court · (1987) 55 CTR 229 : (1987) 165 ITR 437
Income Tax Act, 1961 — Section 2, 22, 28, 30, 31
High Courts25 Apr 1986
Keshkal Co-operative Marketing Society Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 55 CTR 229 : (1987) 30 TAXMAN 437
Income Tax Act, 1961 — Section 37, 80P(2)
High Courts24 Apr 1986Allowed
K.P. Sons, (M/S) Katni Vs Sales Tax Officer, Katni and another
Madhya Pradesh High Court · (1986) JLJ 725
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(o)
High Courts24 Apr 1986Allowed
K.P. Sons Vs Sales Tax Officer and Another
Madhya Pradesh High Court · (1987) ILR (MP) 10 : (1987) 67 STC 38
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 226, 227
High Courts23 Apr 1986Allowed
Tarachand Nema Vs Chamar Panka and others
Madhya Pradesh High Court · (1987) ILR (MP) 322 : (1988) MPLJ 661
Motor Vehicles Act, 1939 — Section 103A
High Courts23 Apr 1986
Commissioner of Income Tax Vs Smt. Madhu Kanta Ben
Madhya Pradesh High Court · (1987) 63 CTR 73 : (1988) 172 ITR 437
Income Tax Act, 1961 — Section 256, 80L
High Courts23 Apr 1986Allowed
Smt. Gitali Das Vs Dean, Mahatma Gandhi Memorial Medical College, Indore and Others
Madhya Pradesh High Court · AIR 1987 MP 23 : (1987) JLJ 274
Constitution of India, 1950 — Article 14
High Courts23 Apr 1986
Hemlata Devi and Others Vs Gurudayal and Others
Madhya Pradesh High Court · (1986) 2 ACC 129 : (1987) ACJ 820
High Courts21 Apr 1986
Madhumilan Syntex (P) Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1988) 15 ECC 258 : (1987) 11 ECR 434 : (1987) 32 ELT 489
Central Excise Rules, 1944 — Rule 173B, 56Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 33B, 35Constitution of India, 1950 — Article 226, 227