High Courts04 Nov 1985Allowed
Shrikrishna Oil Mills Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1987) 67 STC 329
Central Sales Tax Act, 1956 — Section 9
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,021 of 2,382
High Courts04 Nov 1985Allowed
Kantilal and Others Vs Chairman, Town Improvement Trust, Ratlam and Others
Madhya Pradesh High Court · AIR 1986 MP 134
Evidence Act, 1872 — Section 115Madhya Pradesh Town Improvement Trust Act, 1961 — Section 30
High Courts04 Nov 1985
Commissioner of Income Tax Vs Kheta Sons and Co.
Madhya Pradesh High Court · (1986) 55 CTR 35 : (1986) 54 CTR 35 : (1986) ILR (MP) 238 : (1986) 162 ITR 833 : (1986) 31 MPLJ 360 : (1986) MPLJ 360 : (1986) 29 TAXMAN 350
Income Tax Act, 1961 — Section 187, 187(2)
High Courts04 Nov 1985
Commissioner of Income Tax Vs Dusad Industries
Madhya Pradesh High Court · (1986) 51 CTR 217 : (1986) 162 ITR 784 : (1986) 27 TAXMAN 4
Income Tax Act, 1961 — Section 256(1), 58
High Courts04 Nov 1985
Commissioner of Sales Tax Vs Gajanan Bidi Leaves Co.
Madhya Pradesh High Court · (1985) 30 MPLJ 783 : (1985) MPLJ 783 : (1986) 62 STC 203
Central Sales Tax Act, 1956 — Section 8
High Courts04 Nov 1985
Commissioner of Income Tax Vs Shree Synthetics Limited
Madhya Pradesh High Court · (1986) 51 CTR 324 : (1986) 162 ITR 819
Income Tax Act, 1961 — Section 35D, 35D(1), 35D(2), 37(2B), 80J
High Courts04 Nov 1985
Commissioner of Income Tax, Jabalpur Vs M/s Kheta Sons and Co.
Madhya Pradesh High Court · (1986) JLJ 445
Income Tax Act, 1961 — Section 256(1)
High Courts02 Nov 1985Dismissed
Mount Mettur Pharmaceutical Ltd. Vs Assistant Collector, Central Excise and Another
Madhya Pradesh High Court · (1987) 14 ECC 129
Central Excises and Salt Act, 1944 — Section 35
High Courts02 Nov 1985
Balchand Hashmatrai and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 53 CTR 452 : (1986) 161 ITR 121
Income Tax Act, 1961 — Section 40
High Courts02 Nov 1985Dismissed
Eastern Air Products Pvt. Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1987) 11 ECC 116 : (1987) 10 ECR 645 : (1992) 61 ELT 558
Central Excises and Salt Act, 1944 — Section 35, 4, 4(4)
High Courts02 Nov 1985
Commissioner of Sales Tax Vs Janta Cycle Stores
Madhya Pradesh High Court · (1986) 62 STC 207
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts02 Nov 1985
Commissioner of Income Tax Vs Perfect Pottery Co. (M.B.) Ltd.
Madhya Pradesh High Court · (1987) 163 ITR 529
Income Tax Act, 1961 — Section 37(1)
High Courts01 Nov 1985Allowed
Keshav Purushottam Newaskar Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1986) MPLJ 609
Constitution of India, 1950 — Article 16, 21, 226, 23, 39A
High Courts01 Nov 1985Allowed
Keshav Purushottam Nevaskar Vs State of M.P. and others
Madhya Pradesh High Court · (1986) MPLJ 277
Constitution of India, 1950 — Article 16, 21, 226, 23, 39A
High Courts01 Nov 1985
Angad Bai Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1987) 163 ITR 871
Income Tax Act, 1961 — Section 144B, 153(1)
High Courts30 Oct 1985Dismissed
Raghunath Singh and Another Vs Kishanlal (deceased by L.R.)
Madhya Pradesh High Court · AIR 1986 MP 215
Easements Act, 1882 — Section 52Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 59
High Courts30 Oct 1985
Commissioner of Sales Tax Vs Shivandas Tekchand
Madhya Pradesh High Court · (1987) 67 STC 174
Madhya Pradesh General Sales Tax Act, 1958 — Section 43
High Courts17 Oct 1985Allowed
Shiv Kumar Mishra Vs State of M.P. and others
Madhya Pradesh High Court · (1986) MPLJ 452
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 55, 55(1), 61, 61(2)
High Courts17 Oct 1985Dismissed
Jernail Singh Vs Kanhaiyalal
Madhya Pradesh High Court · AIR 1986 MP 53
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101 , 102, 103, 104Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts17 Oct 1985Allowed
Navin Kumar Shankarlal Vyas Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1989) MPLJ 514
Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14, 18