High Courts31 Jan 1984
Mohammad Shabbir Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 41 CTR 320 : (1984) ILR (MP) 228 : (1984) 148 ITR 111 : (1984) 19 TAXMAN 253
Income Tax Act, 1961 — Section 256(2), 271(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,047 of 2,382
High Courts31 Jan 1984
Shri Parmanand Bhai Patel and Smt. Jyotsna Devi Patel Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 41 CTR 323 : (1984) ILR (MP) 269 : (1984) 149 ITR 80 : (1984) JLJ 230 : (1985) 21 TAXMAN 273
Income Tax Act, 1961 — Section 49(1), 55
High Courts25 Jan 1984Allowed
Arun Kumar Singh Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1985 MP 205 : (1984) JLJ 317
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1981 — Section 16, 16(2), 16(3), 18, 2
High Courts18 Jan 1984Dismissed
Abdul Hakim and another Vs Ahmad Khan
Madhya Pradesh High Court · (1984) JLJ 612
Specific Relief Act, 1963 — Section 28
High Courts18 Jan 1984Dismissed
Mohan Lal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1984) ACJ 454
High Courts18 Jan 1984
Smt. Shantibai (Legal heir of late Badri Prasad Gour) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 41 CTR 133 : (1984) ILR (MP) 356 : (1984) 148 ITR 49 : (1984) JLJ 384 : (1984) 19 TAXMAN 184
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 141, 237, 239, 240, 246
High Courts17 Jan 1984Dismissed
Jiwajirao Sugar Company Ltd. Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1985) 59 STC 273
Constitution of India, 1950 — Article 226
High Courts17 Jan 1984
Maheshwari Lime Works and Others Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 43 CTR 307 : (1984) 147 ITR 804 : (1985) 21 TAXMAN 214
Income Tax Act, 1961 — Section 127
High Courts17 Jan 1984
Ismail Khan Vs Shankarlal Chourasia
Madhya Pradesh High Court · AIR 1984 MP 139 : (1984) ILR (MP) 103 : (1984) JLJ 609
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(1)Court Fees Act, 1870 — Article 1Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 31, 32
High Courts16 Jan 1984Allowed
Lala Vs State of M.P.
Madhya Pradesh High Court · (1984) JLJ 688
Childrens Act, 1960 — Section 26, 27Penal Code, 1860 (IPC) — Section 376
High Courts13 Jan 1984
Commissioner of Income Tax Vs Mrs. Banno E. Cowasji
Madhya Pradesh High Court · (1984) 40 CTR 362 : (1984) 147 ITR 744
Income Tax Act, 1961 — Section 148, 256(1)
High Courts13 Jan 1984
The State Vs Harishankar Goyal and Another
Madhya Pradesh High Court · (1985) CriLJ 1714 : (1984) JLJ 324
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 195, 209Penal Code, 1860 (IPC) — Section 182, 420
High Courts13 Jan 1984
COMMISSIONER OF INCOME TAX Vs PARMANAND SWAROOPCHAND.
Madhya Pradesh High Court · (1985) 46 CTR 72
Income Tax Act, 1961 — Section 184(7)
High Courts12 Jan 1984Partly Allowed
Suresh Kumar Vs Pradeep Kumar and Others
Madhya Pradesh High Court · AIR 1984 MP 155
Motor Vehicles Act, 1939 — Section 110B
High Courts10 Jan 1984
Suresh Kumar Vs Pradeep Kumar and Others
Madhya Pradesh High Court · (1984) 2 ACC 105 : (1984) ACJ 189
Motor Vehicles Act, 1988 — Section 110A
High Courts09 Jan 1984
Dashrath Prasad Dube Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 40 CTR 360 : (1986) 159 ITR 147
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts06 Jan 1984
Parshotam Lal Sood and Brothers Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 46 CTR 73 : (1984) 147 ITR 739
Income Tax Act, 1961 — Section 171
High Courts05 Jan 1984
Veerbhandas Purswani Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (1985) 154 ITR 128 : (1985) 23 TAXMAN 505
Wealth Tax Act, 1957 — Section 18(1)
High Courts04 Jan 1984
Mrs. Sarojini Gehlot Vs State of M.P. and Another
Madhya Pradesh High Court · (1986) CriLJ 1708
Constitution of India, 1950 — Article 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts16 Dec 1983
Renu Soni and Others Vs Narayan Singh and Others
Madhya Pradesh High Court · (1984) 1 ACC 451
Motor Vehicles Act, 1939 — Section 110D