High Courts17 Aug 1987Allowed
Jhumaklal Sao Vs Sales Tax Officer and Others
Madhya Pradesh High Court · (1988) 68 STC 43
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(r)(ii)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1987
470 judgments · page 12 of 24
High Courts14 Aug 1987
COMMISSIONER OF Income Tax Vs LATE JAWAHARLAL NAGPAL (THROUGH LEGAL REPRESENTATIVES SMT. KANTA NAGPAL AND OTHERS)
Madhya Pradesh High Court · (1988) 65 CTR 227 : (1988) 171 ITR 136
Income Tax Act, 1961 — Section 256(1)
High Courts14 Aug 1987Dismissed
Rajesh Namdeo Vs Awadhesh Pratap Singh Vishwavidyalaya, Rewa and Others
Madhya Pradesh High Court · AIR 1988 MP 138 : (1989) ILR (MP) 212 : (1989) JLJ 439 : (1988) MPLJ 9
Advocates Act, 1961 — Section 49Bar Council of India Rules, 1975 — Rule 5Constitution of India, 1950 — Article 226
High Courts14 Aug 1987
Smt. Ramkishori Gupta Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1988 MP 145 : (1989) ILR (MP) 260 : (1987) 32 MPLJ 788
Constitution of India, 1950 — Article 246Madhya Pradesh Stamp (Prevention of Under Valuation of Instruments) Rules, 1975 — Rule 5, 6Stamp Act, 1899 — Section 27, 3, 47A
High Courts14 Aug 1987Allowed
Mahila Ramdei Vs Nand Kumar and Others
Madhya Pradesh High Court · (1987) ACJ 764 : AIR 1988 MP 98 : (1990) 67 CompCas 486 : (1988) JLJ 412
Motor Vehicles Act, 1939 — Section 110A, 92A
High Courts14 Aug 1987Allowed
Dr. Ashish Dixit and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1988 MP 271 : (1988) ILR (MP) 618 : (1988) MPLJ 113
Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 33
High Courts14 Aug 1987
Commissioner of Income Tax Vs Late Jawaharlal Nagpal (through legal representatives Smt. Kanta Nagpal and Others)
Madhya Pradesh High Court · (1987) 65 CTR 227 : (1987) 34 TAXMAN 333
Income Tax Act, 1961 — Section 2(24)
High Courts14 Aug 1987Allowed
Brij Raj Kumar Tandon and others Vs Municipal Council, Nagod and others
Madhya Pradesh High Court · (1987) MPLJ 736
Madhya Pradesh Municipalities Act, 1961 — Section 341(1)(b)
High Courts14 Aug 1987Allowed
Ramkishori Gupta (Smt.) Vs State of M.P. and others.
Madhya Pradesh High Court · (1988) JLJ 167
Constitution of India, 1950 — Article 246, 248, 254Stamp Act, 1899 — Section 27, 3, 64
High Courts14 Aug 1987
Shamsher Khan and another Vs M.P. Electricity Board and others
Madhya Pradesh High Court · (1987) JLJ 721
Motor Vehicles Act, 1939 — Section 110A, 92A
High Courts13 Aug 1987
Commissioner of Income Tax Vs Prem Kumar Sethia
Madhya Pradesh High Court · (1987) 66 CTR 68 : (1988) 171 ITR 66 : (1987) 34 TAXMAN 314
Income Tax Act, 1961 — Section 143, 155, 2(40)
High Courts13 Aug 1987
Commissioner of Income Tax Vs Laxmi Development Co.
Madhya Pradesh High Court · (1987) 66 CTR 63 : (1988) 171 ITR 124 : (1987) 34 TAXMAN 367
Income Tax Act, 1961 — Section 2(1), 2(14), 45
High Courts12 Aug 1987
Commissioner of Income Tax Vs Dr. Manoranjan Mohanty
Madhya Pradesh High Court · (1988) 67 CTR 104 : (1989) ILR (MP) 315 : (1988) 171 ITR 95 : (1987) 35 TAXMAN 366
Income Tax Act, 1961 — Section 271(1), 275
High Courts12 Aug 1987
Chhaganlal Panchulal Vs Commissioner of Wealth Tax
Madhya Pradesh High Court · (1987) 65 CTR 325 : (1988) 171 ITR 93 : (1987) 35 TAXMAN 203
Wealth Tax Act, 1957 — Section 7, 7(2)
High Courts12 Aug 1987Dismissed
State of Madhya Pradesh Vs Dinesh Prasad Gangram Richharia
Madhya Pradesh High Court · (1988) JLJ 81 : (1988) MPLJ 93
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d)
High Courts12 Aug 1987Dismissed
R.C. Ralhan Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1988) MPLJ 130
Constitution of India, 1950 — Article 226, 311(1), 311(2)
High Courts12 Aug 1987Dismissed
Saroj Thareja and another Vs Tarabai and others
Madhya Pradesh High Court · (1988) JLJ 115 : (1988) MPLJ 22
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 23
High Courts11 Aug 1987Dismissed
Adat Association, Dr. Katju Mandi Prangan, Jaora and others Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1988) MPLJ 290
Constitution of India, 1950 — Article 19(1)(g)Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 32(5)
High Courts07 Aug 1987
Commissioner of Income Tax Vs Princess Sarla Kumari and Another
Madhya Pradesh High Court · (1988) 67 CTR 19 : (1988) 171 ITR 14 : (1987) 35 TAXMAN 284
Income Tax Act, 1961 — Section 143(2), 253, 254(1)
High Courts07 Aug 1987Allowed
Superintending Engineer, P. W. D. and another Vs Ishak Mohammad
Madhya Pradesh High Court · (1987) JLJ 708
Workmens Compensation (Madhya Pradesh) Rules, 1962 — Rule 23, 25