COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 1,992 of 2,382

High Courts21 Mar 1987Partly Allowed

The Sagar Anaj Avam Tilhan Vyapari Sangh Vs Krishi Upaj Mandi Samiti, Sagar and Another

Madhya Pradesh High Court · AIR 1989 MP 34 : (1988) ILR (MP) 424 : (1989) JLJ 263

Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 32, 33Madhya Pradesh Nirashriton Avam Nirdhan Vyaktiyon Ki Sahayata Adhiniyam, 1970 — Section 4(1), 4(3), 4(3A)

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High Courts21 Mar 1987

Raja Vikramaditya Singh (decd.) (through Lrs. Rani Indira Kumar i and Others) Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1987) 64 CTR 28 : (1988) 169 ITR 55

Income Tax Act, 1961 — Section 52(2)

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High Courts21 Mar 1987

Commissioner of Income Tax Vs Raja Vikramaditya Singh

Madhya Pradesh High Court · (1988) 169 ITR 60

Income Tax Act, 1961 — Section 52(2), 67(3)Part B States (Taxation Concessions) Order, 1950 — Section 15

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High Courts21 Mar 1987Allowed

Tula Ram Vs Union of India and others

Madhya Pradesh High Court · (1989) MPLJ 466

Border Security Force Act, 1968 — Section 6Constitution of India, 1950 — Article 309

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High Courts19 Mar 1987Allowed

Mrs. Sharada Sawani Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1987 MP 281

Constitution of India, 1950 — Article 14, 226Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 12

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High Courts19 Mar 1987Allowed

Kishorilal Vs Municipal Council, Sakti and Others

Madhya Pradesh High Court · AIR 1988 MP 31 : (1988) ILR (MP) 412 : (1988) JLJ 393 : (1988) MPLJ 232

Constitution of India, 1950 — Article 14, 226Madhya Pradesh Municipalities Act, 1961 — Section 127, 160

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High Courts18 Mar 1987

Ramibai Vs Shamsher Singh and Others

Madhya Pradesh High Court · (1988) ACJ 748

Workmens Compensation Act, 1923 — Section 3, 30

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High Courts18 Mar 1987

Raigarh Jute Mills Ltd. Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1988) 71 STC 94

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High Courts18 Mar 1987Dismissed

General Manager (Works), Straw Products Ltd. Vs Mohd. Akhtar and Others

Madhya Pradesh High Court · (1999) 3 LLJ 227

Workmens Compensation Act, 1923 — Section 2(1)

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High Courts18 Mar 1987Dismissed

Prakashchand Vs Kanhaiyalal and others

Madhya Pradesh High Court · (1987) JLJ 505 : (1987) MPLJ 484

Civil Procedure Code, 1908 (CPC) — Section 121Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 9

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High Courts15 Mar 1987

COMMISSIONER OF Income Tax Vs BHANDARI CAPACITORS PRIVATE LTD.

Madhya Pradesh High Court · (1987) 65 CTR 114 : (1987) 168 ITR 647

Income Tax Act, 1961 — Section 43

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High Courts13 Mar 1987Allowed

Madhya Pradesh Co-operative Marketing Federation Ltd. Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1988) ILR (MP) 393 : (1990) 35 MPLJ 214 : (1990) MPLJ 214

Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 77

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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)

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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)

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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

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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)

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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

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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

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High Courts12 Mar 1987Allowed

Shivnarain Ramnarayan Vs Nagar Palika Parishad, Garoth and another

Madhya Pradesh High Court · (1988) MPLJ 475

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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)

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