High Courts13 Mar 1987
Commissioner of Income Tax Vs Bhabuti Contractor
Madhya Pradesh High Court · (1990) 183 ITR 445 : (1991) 54 TAXMAN 103
Direct Taxes (Amendment) Act, 1974 — Section 271Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1987
470 judgments · page 19 of 24
High Courts13 Mar 1987
M.V. Kibe Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (1987) 63 CTR 158 : (1988) 169 ITR 40
Wealth Tax Act, 1957 — Section 16A, 17(1), 27(3)
High Courts13 Mar 1987
M.V. Kibe Vs Commissioner of Wealth Tax
Madhya Pradesh High Court · (1987) 63 CTR 156 : (1987) 168 ITR 82 : (1987) 34 TAXMAN 364
Wealth Tax Act, 1957 — Section 16A, 23(4), 23(5), 7
High Courts13 Mar 1987Allowed
Hukumchand Jain Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1987) JLJ 536 : (1987) MPLJ 577
Madhya Pradesh Panchayat Act, 1962 — Section 117, 31(2)
High Courts13 Mar 1987
M. Vs KIBE v. COMMISSIONER OF WEALTH-TAX.
Madhya Pradesh High Court · (1987) 63 CTR 156 : (1987) 168 ITR 82 : (1987) 34 TAXMAN 364
High Courts12 Mar 1987
Jagdishlal Dhody Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1988 MP 4 : (1987) JLJ 353 : (1987) 32 MPLJ 317 : (1987) MPLJ 317
Constitution of India, 1950 — Article 225, 227, 227(1), 39A
High Courts12 Mar 1987Allowed
Shivnarain Ramnarayan Vs Nagar Palika Parishad, Garoth and another
Madhya Pradesh High Court · (1988) MPLJ 475
High Courts11 Mar 1987Dismissed
Om Prakash Chaudhari Vs The Collector, District Guna and Others
Madhya Pradesh High Court · AIR 1988 MP 255 : (1987) JLJ 641 : (1987) 32 MPLJ 369 : (1987) MPLJ 369
Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 328, 337, 40(1), 40(2)
High Courts10 Mar 1987
Hemlata (Smt.) and others Vs Gyanchandra
Madhya Pradesh High Court · (1990) JLJ 45
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 294, 427
High Courts09 Mar 1987Dismissed
Arjunlal Thawait Vs Shashikala
Madhya Pradesh High Court · (1990) 1 DMC 158 : (1991) ILR (MP) 492
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts06 Mar 1987Dismissed
State of Madhya Pradesh Vs Preconco, Indore
Madhya Pradesh High Court · AIR 1987 MP 284
Arbitration Act, 1940 — Section 30
High Courts06 Mar 1987
M.P. Badalkar Vs Smt. Shanta Sarojini Badalkar and Another
Madhya Pradesh High Court · AIR 1988 MP 319
Divorce Act, 1869 — Section 10
High Courts06 Mar 1987
Commissioner of Income Tax Vs Kumar Brothers
Madhya Pradesh High Court · (1987) 168 ITR 206
Income Tax Act, 1961 — Section 256(2)
High Courts06 Mar 1987Dismissed
State of M.P. and another Vs Municipal Corporation, Indore
Madhya Pradesh High Court · (1987) JLJ 752
Madhya Pradesh Municipal Corporation Act, 1956 — Section 421
High Courts05 Mar 1987Dismissed
Asho Jain Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1988 MP 230 : (1987) ILR (MP) 133 : (1987) JLJ 413 : (1987) 32 MPLJ 478
Constitution of India, 1950 — Article 14, 226Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 4C
High Courts05 Mar 1987
Jahangir Guli Khan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1988) CriLJ 1889
Criminal Procedure Code, 1973 (CrPC) — Section 45Wild Life (Protection) Act, 1972 — Section 50, 55
High Courts03 Mar 1987Dismissed
Indore Municipal Corporation, Indore Vs Kishanlal Assodamal and another
Madhya Pradesh High Court · (1987) MPLJ 641
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)
High Courts03 Mar 1987Allowed
State of Madhya Pradesh Vs Phulchand Ganpatlal and Others
Madhya Pradesh High Court · (1990) 35 MPLJ 73 : (1990) MPLJ 73
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11, 11(3), 11(4), 11(5), 4Madhya Pradesh Land Revenue Code, 1959 — Section 257
High Courts03 Mar 1987
R.J. Trivedi (HUF) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1987) 63 CTR 101 : (1987) 166 ITR 856 : (1987) 34 TAXMAN 107
High Courts03 Mar 1987Dismissed
Prakash Vs State of M. P.
Madhya Pradesh High Court · (1987) MPLJ 520
Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 379