COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 2,048 of 2,382

High Courts16 Dec 1983Allowed

Maheshwar Vishambhar Sahai Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1985) JLJ 424 : (1985) MPLJ 337

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)

High Courts13 Dec 1983

S.K. Malviya Vs Shivcharan Kurmi and others

Madhya Pradesh High Court · (1984) JLJ 191 : (1984) MPLJ 156

Contempt of Courts Act, 1971 — Section 15(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

High Courts08 Dec 1983Allowed

R.J. Divekar, Ratlam Vs Union of India and others

Madhya Pradesh High Court · (1984) JLJ 442

Penal Code, 1860 (IPC) — Section 304ARailways Act, 1989 — Section 101

High Courts08 Dec 1983

R.J. Divekar Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1985) 1 LLJ 30

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304A

High Courts07 Dec 1983

Lokendra Singh Rathore Vs Wealth-tax Officer, 'A' Ward and Another

Madhya Pradesh High Court · (1985) 153 ITR 466 : (1985) 23 TAXMAN 496

Wealth Tax Act, 1957 — Section 17, 17(1)

High Courts05 Dec 1983

Commissioner of Income Tax Vs Godavari Corporation Ltd.

Madhya Pradesh High Court · (1984) 43 CTR 148 : (1985) 156 ITR 835 : (1984) JLJ 216 : (1985) 21 TAXMAN 279

Income Tax Act, 1961 — Section 256(1)

High Courts03 Dec 1983Dismissed

Chhedilal Agarwal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1984 MP 94 : (1984) JLJ 206

Constitution of India, 1950 — Article 14, 246(3)Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 7

High Courts30 Nov 1983

Commissioner of Wealth Tax Vs D.D. Jhavar

Madhya Pradesh High Court · (1985) 20 TAXMAN 70

Wealth Tax Act, 1957 — Section 2(m), 2(m)(ii), 27(1), 5(1)(xxvi), 7(1)

High Courts30 Nov 1983Dismissed

Dolly Devendra Kumar Shah Vs State of M.P. and others

Madhya Pradesh High Court · (1984) JLJ 144 : (1984) MPLJ 331

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 76

High Courts24 Nov 1983

Lakhoo Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1985) CriLJ 569

Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 302, 34

High Courts22 Nov 1983

Shivashai Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1985) CriLJ 730

Arms Act, 1959 — Section 25, 27Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 396, 397, 412

High Courts16 Nov 1983

Seth Daumal Narsumal Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1984) 40 CTR 365 : (1985) 153 ITR 78

Income Tax Act, 1961 — Section 271(1)

High Courts14 Nov 1983Allowed

H.D. Soni Vs State of M.P. and others

Madhya Pradesh High Court · (1984) JLJ 513 : (1984) MPLJ 395

Pensions Act, 1871 — Section 4

High Courts14 Nov 1983Dismissed

Ku. Madhu Mittal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1984 MP 59 : (1984) ILR (MP) 71 : (1984) JLJ 105

Constitution of India, 1950 — Article 14, 15, 226Madhya Pradesh Admission to Engineering College Rules — Rule 1Madhya Pradesh Vyavasayik Pathyakram Pravesh Pareeksha Mandal Rules — Rule 1.4

High Courts02 Nov 1983

Commissioner of Wealth-tax Vs Smt. Banoo E. Cowasji

Madhya Pradesh High Court · (1985) 152 ITR 16 : (1985) 22 TAXMAN 136

Wealth Tax Act, 1957 — Section 14, 15, 17, 18(1), 19(3)

High Courts02 Nov 1983Dismissed

Bharat Commerce and Industries Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (1987) 14 ECC 110 : (1988) 36 ELT 383

Central Excises and Salt Act, 1944 — Section 35, 36Constitution of India, 1950 — Article 22, 226, 32Contract Act, 1872 — Section 72

High Courts02 Nov 1983

Jainarayan Chhotelal Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1985) 152 ITR 11

Income Tax Act, 1961 — Section 37(1)

High Courts01 Nov 1983

Sethi Wine Stores Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1983) 11 MP CK 0010

Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 147(a), 148, 256(1), 4

High Courts31 Oct 1983Allowed

Chandrabhan Chhutkauram Brahmin Vs Sarjoo Parmeshwar and others

Madhya Pradesh High Court · (1984) ILR (MP) 521 : (1985) JLJ 405 : (1986) MPLJ 90

Madhya Pradesh Land Revenue Code, 1959 — Section 111, 114, 205, 209, 210

High Courts31 Oct 1983Dismissed

Kanhaiyalal Vs Mulla Abdul Hussain (deceased by L.R.S.) and Others

Madhya Pradesh High Court · AIR 1985 MP 24 : (1984) ILR (MP) 393 : (1984) JLJ 455

Specific Relief Act, 1877 — Section 19, 35