High Courts26 Aug 1987
Shakti Bhandar Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1987) 67 STC 452
Madhya Pradesh General Sales Tax Act, 1958 — Section 38(4)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,985 of 2,382
High Courts25 Aug 1987Allowed
Madhya Pradesh State Road Transport Corporation, Indore Vs Cantonment Board, Mhow and Another
Madhya Pradesh High Court · AIR 1988 MP 166 : (1988) MPLJ 373
Cantonments Act, 1924 — Section 60Madhya Pradesh Motor Vehicles Taxation Act, 1947 — Section 6Madhya Pradesh Municipalities Act, 1961 — Section 127
High Courts25 Aug 1987
Dharamdas Agrawal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 67 CTR 231 : (1988) 171 ITR 104 : (1988) 36 TAXMAN 222
Income Tax Act, 1922 — Section 28(1)
High Courts24 Aug 1987
Nihalkaran Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (1987) 65 CTR 262 : (1987) ILR (MP) 725 : (1987) 168 ITR 508 : (1988) JLJ 355 : (1987) 32 MPLJ 562 : (1987) 35 TAXMAN 338
Limitation Act, 1908 — Section 10, 11, 12, 13, 14Limitation Act, 1963 — Section 29(2), 5Wealth Tax Act, 1957 — Section 27(3), 27(9)
High Courts24 Aug 1987Allowed
Shamsher Khan and Another Vs M.P. Electricity Board and Others
Madhya Pradesh High Court · (1988) ACJ 394
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 132, 133, 134A, 14, 38Fatal Accidents Act, 1855 — Section 1A
High Courts22 Aug 1987Allowed
Bagdiram Vs State of M.P.
Madhya Pradesh High Court · (1987) JLJ 740
Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494
High Courts20 Aug 1987
Sunderlal Shivana Vs State of M.P.
Madhya Pradesh High Court · (1988) JLJ 126
Constitution of India, 1950 — Article 160, 166, 166(3), 311, 311(1)Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)(b)Penal Code, 1860 (IPC) — Section 161, 163, 164, 165
High Courts20 Aug 1987Allowed
Ram Gulam Vs Murlidhar
Madhya Pradesh High Court · (1994) 1 MPJR 64
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(i)
High Courts20 Aug 1987
Sunderlal Shivana Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1988 MP 70 : (1988) MPLJ 119
Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 97Penal Code, 1860 (IPC) — Section 161
High Courts19 Aug 1987
Hindustan Electro Graphites Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 171 ITR 163
Income Tax Act, 1961 — Section 37(1)
High Courts19 Aug 1987
A.K. Harida Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1988) CriLJ 597 : (1988) MPLJ 184
Army Act, 1950 — Section 125, 153, 154, 158, 160Constitution of India, 1950 — Article 14, 16, 19, 21, 226Penal Code, 1860 (IPC) — Section 403
High Courts18 Aug 1987Dismissed
Nagar Palika Parishad, Begamganj Vs Judicial Magistrate, First Class, Begamganj and another
Madhya Pradesh High Court · (1987) ILR (MP) 466 : (1987) MPLJ 630
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 165(1), 3
High Courts18 Aug 1987Dismissed
Anand Prakash Dixit, Jabalpur Vs Smt. Malti Dixit, Narsinghpur
Madhya Pradesh High Court · (1988) JLJ 184 : (1987) MPLJ 704
Hindu Marriage Act, 1955 — Section 13, 13(1)(ib)
High Courts17 Aug 1987
Commissioner of Income Tax Vs Ratlam Coal Ash Company
Madhya Pradesh High Court · (1987) 65 CTR 305 : (1987) 34 TAXMAN 443
Income Tax Act, 1961 — Section 263
High Courts17 Aug 1987
Commissioner of Income Tax Vs Dr. Kumari M. Dubey
Madhya Pradesh High Court · (1987) 66 CTR 92 : (1988) 171 ITR 144 : (1987) 32 MPLJ 810 : (1987) MPLJ 810 : (1987) 35 TAXMAN 323
Income Tax Act, 1961 — Section 139(5), 271(1)
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)
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