High Courts02 Aug 1985
Commissioner of Income Tax Vs Shri Ram Prakash Saraf
Madhya Pradesh High Court · (1986) 51 CTR 236 : (1987) ILR (MP) 197 : (1986) 160 ITR 860
Income Tax Act, 1961 — Section 271(1), 274(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,027 of 2,382
High Courts02 Aug 1985
Nathulal Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (1986) 2 LLJ 255
Constitution of India, 1950 — Article 226, 227Payment of Wages Act, 1936 — Section 7
High Courts01 Aug 1985
Commissioner of Sales Tax Vs Rajaram Sitaram Soni
Madhya Pradesh High Court · (1987) 65 STC 367
Madhya Pradesh General Sales Tax Act, 1958 — Section 19(1)
High Courts31 Jul 1985
Jagdish Chandra Grover Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (1986) 50 CTR 23 : (1985) 156 ITR 560 : (1985) JLJ 758 : (1985) 30 MPLJ 717 : (1985) MPLJ 717
Wealth Tax Rules, 1957 — Rule 2
High Courts31 Jul 1985
Ramniwas Vs Sumitra Bai and Others
Madhya Pradesh High Court · (1986) 1 ACC 90
Motor Vehicles Act, 1988 — Section 110A
High Courts31 Jul 1985
Heeralal Khushalchand Bothra Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 50 CTR 213 : (1986) ILR (MP) 541 : (1986) 160 ITR 593 : (1986) JLJ 191
Income Tax Act, 1961 — Section 147, 271(1), 271(2), 274, 274(2)
High Courts31 Jul 1985
Chhote Lal Rewaprasad Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 156 ITR 565
Income Tax Act, 1961 — Section 187(2)Taxation Laws (Amendment) Act, 1984 — Section 187, 188
High Courts31 Jul 1985Dismissed
Chain Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1986) JLJ 679 : (1986) MPLJ 226
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts30 Jul 1985Allowed
Tata Exports Limited, Bombay Vs Union of India and Others
Madhya Pradesh High Court · (1986) JLJ 48
Central Excise Rules, 1944 — Rule 9Finance Act, 1982 — Section 51
High Courts30 Jul 1985
Sonaram Vs Jaiprakash and Others
Madhya Pradesh High Court · AIR 1986 MP 21
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110B, 110D, 31
High Courts30 Jul 1985
Tata Export Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1986) 8 ECC 106 : (1989) 20 ECR 204 : (1985) 22 ELT 732 : (1986) ILR (MP) 425 : (1986) 31 MPLJ 561 : (1986) MPLJ 561
Central Excise Rules, 1944 — Rule 176, 49, 49(1), 9, 9(1)Central Excises and Salt Act, 1944 — Section 2, 3, 35Constitution of India, 1950 — Article 19(1), 226
High Courts29 Jul 1985
United India Insurance Co. Ltd. and Others Vs Krishna Devi and Others
Madhya Pradesh High Court · (1986) 2 ACC 226 : (1986) ACJ 228
Motor Vehicles Act, 1939 — Section 110A
High Courts29 Jul 1985
Commissioner of Income Tax Vs Jasumal Devandas
Madhya Pradesh High Court · (1986) 50 CTR 172 : (1985) 156 ITR 551
Income Tax Act, 1961 — Section 187(2)
High Courts27 Jul 1985
Tulsidas Kundanmal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1987) 163 ITR 810
Income Tax Act, 1961 — Section 171(9)
High Courts27 Jul 1985
Shikharchand Jain Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 160 ITR 564
Income Tax Act, 1961 — Section 147, 23(3)
High Courts26 Jul 1985
Commissioner of Income Tax Vs Rajnandgaon Roadways Ltd.
Madhya Pradesh High Court · (1987) 31 TAXMAN 14
Income Tax Act, 1961 — Section 256(1), 256(2), 271(1)(c)
High Courts24 Jul 1985
Bharat and etc. Vs District Magistrate and Others
Madhya Pradesh High Court · (1986) CriLJ 1976 : (1986) 31 MPLJ 420
Constitution of India, 1950 — Article 13, 14, 141, 144, 16National Security Act, 1980 — Section 10, 11, 12, 13, 14
High Courts24 Jul 1985Dismissed
M.P. State Road Trans. Corporation Vs Narendra Singh Gaur
Madhya Pradesh High Court · (1987) ACJ 728
Constitution of India, 1950 — Article 39Workmens Compensation Act, 1923 — Section 30, 4, 4A, 4A(3)
High Courts24 Jul 1985Dismissed
Jagram Vs Gwalior Town and Country Development Authority Gwalior and Others
Madhya Pradesh High Court · (1985) 30 MPLJ 773
Constitution of India, 1950 — Article 226Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 47
High Courts24 Jul 1985
Bhurelal Vs State of M.P.
Madhya Pradesh High Court · (1986) JLJ 41
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 149, 18, 302