High Courts21 Sept 1984
Asharam Saboo and Sons Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 45 CTR 305 : (1986) 157 ITR 117
Income Tax Act, 1961 — Section 184, 185, 256(1), 256(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,040 of 2,382
High Courts21 Sept 1984
Yeshwant Talkies Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 47 CTR 57 : (1985) ILR (MP) 700 : (1986) 157 ITR 103 : (1985) 21 TAXMAN 268
Income Tax Act, 1961 — Section 147, 263
High Courts21 Sept 1984
Smt. Jijeebai Shinde Vs Commissioner of Gift-tax
Madhya Pradesh High Court · (1985) 46 CTR 288 : (1985) ILR (MP) 259 : (1986) 157 ITR 122
High Courts20 Sept 1984Allowed
Smt. Basantibai Vs M.P. Electricity Board, Indore and Others
Madhya Pradesh High Court · AIR 1985 MP 70 : (1985) ILR (MP) 735 : (1988) JLJ 110
Electricity Act, 1910 — Section 26(6)
High Courts20 Sept 1984
Rehana Vs Abdul Majeed and Others
Madhya Pradesh High Court · (1985) 1 ACC 182 : (1985) ACJ 193
Motor Vehicles Act, 1988 — Section 95, 95(2)
High Courts19 Sept 1984Dismissed
Ramakant Shankar Rao, Gwalior Vs Assistant Labour Commissioner, Central Bhopal and others
Madhya Pradesh High Court · (1986) MPLJ 415
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25F(a), 25F(b), 25G, 25H
High Courts19 Sept 1984
Deepnarain Nagu and Company Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 46 CTR 294 : (1986) 157 ITR 37 : (1985) 21 TAXMAN 222
Income Tax Act, 1961 — Section 139(1), 139(2), 139(5)
High Courts19 Sept 1984
Commissioner of Income Tax Vs Deora Pu Canbeon Mfg. Co. Pvt. Ltd.
Madhya Pradesh High Court · (1985) 156 ITR 831 : (1987) 30 TAXMAN 612
Income Tax Act, 1961 — Section 41(1)
High Courts19 Sept 1984
Smt. Kamlabai Gujri Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 47 CTR 62 : (1986) 157 ITR 33
Income Tax Act, 1961 — Section 148, 64(1)
High Courts18 Sept 1984Allowed
Smt. Sardar Bi Vs Municipal Corporation, Indore and Another
Madhya Pradesh High Court · AIR 1985 MP 143 : (1985) JLJ 14
Madhya Pradesh Municipal Corporation Act, 1956 — Section 293, 293(1), 293(3), 403, 403(2)
High Courts17 Sept 1984Allowed
Segan Plastics Vs State of M.P. and Another
Madhya Pradesh High Court · (1987) 64 STC 345
Madhya Pradesh General Sales Tax Act, 1958 — Section 39
High Courts17 Sept 1984
Commissioner of Sales Tax Vs Vijay Motors
Madhya Pradesh High Court · (1986) ILR (MP) 103 : (1985) JLJ 78 : (1987) 65 STC 76
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(r)
High Courts14 Sept 1984Dismissed
Lucy George and Others Vs Nagpur Roman Catholic Diocesan Corporation (P.) Ltd. and Another
Madhya Pradesh High Court · AIR 1986 MP 27
Easements Act, 1882 — Section 60Transfer of Property Act, 1882 — Section 105, 51
High Courts14 Sept 1984Allowed
Kanchan Kumar Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1985) 59 STC 359
Madhya Pradesh General Sales Tax Act, 1958 — Section 19
High Courts14 Sept 1984Allowed
Ramgopal Bapulal Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1986) 62 STC 258
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(2)(b)
High Courts14 Sept 1984Dismissed
Ganesh and Another Vs State of M.P.
Madhya Pradesh High Court · (1985) JLJ 778
Penal Code, 1860 (IPC) — Section 376
High Courts11 Sept 1984Allowed
Ayodhya Prasad Shrivastava Vs State of M.P.
Madhya Pradesh High Court · (1985) JLJ 127
Madhya Pradesh Pension Rules, 1951 — Rule 2(3)(ii)
High Courts10 Sept 1984Allowed
Kumar Keshridas, Indore Vs Divisional Engineer, Telephones (Admn.), Indore and Another
Madhya Pradesh High Court · AIR 1984 MP 158 : (1985) ILR (MP) 205
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 420, 429
High Courts10 Sept 1984Dismissed
Chandmal and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1985 MP 125
Land Acquisition Act, 1894 — Section 17, 17(1), 4, 5, 5A
High Courts10 Sept 1984Allowed
M/s Kumar Kishnadas Vs The Divisional Engineer, Telephones (Adm.) Indore and Others
Madhya Pradesh High Court · (1986) JLJ 149
Partnership Act, 1932 — Section 58(1)Telegraph Act, 1885 — Section 7