High Courts31 Oct 1983
Commissioner of Sales Tax Vs Ratna Fine Arts Printing Press
Madhya Pradesh High Court · (1984) 56 STC 77
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,049 of 2,382
High Courts28 Oct 1983Allowed
Union of India (UOI) Vs Gulabrao
Madhya Pradesh High Court · (1985) 19 ELT 371
Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 135(1)Gold (Control) Act, 1968 — Section 85(1)
High Courts24 Oct 1983Dismissed
Jainendra Kumar and Others Vs Kailash Chand
Madhya Pradesh High Court · (1985) JLJ 533
Madhya Pradesh Land Revenue Code, 1959 — Section 190
High Courts24 Oct 1983
Sheeladevi Matlani Vs Commissioner For Workman's Compensation and Others
Madhya Pradesh High Court · (1984) 2 ACC 348 : (1985) ACJ 206
Constitution of India, 1950 — Article 226, 227Employees State Insurance Act, 1948 — Section 53
High Courts21 Oct 1983Allowed
General Manager, South Eastern Railway Vs Radhey Shyam
Madhya Pradesh High Court · (1984) ACJ 463
Workmens Compensation Act, 1923 — Section 30
High Courts19 Oct 1983
Commissioner of Sales Tax Vs Central India Machinery Manufacturing Company Ltd.
Madhya Pradesh High Court · (1984) JLJ 182 : (1985) 58 STC 51
Central Sales Tax Act, 1956 — Section 8
High Courts19 Oct 1983
Commissioner of Income Tax Vs Shri Synthetics Ltd.
Madhya Pradesh High Court · (1984) 39 CTR 72 : (1985) 151 ITR 634 : (1984) 16 TAXMAN 150
Income Tax Act, 1961 — Section 201, 206
High Courts12 Oct 1983
Amar Singh Vs Chandrashekhar Rao
Madhya Pradesh High Court · AIR 1984 MP 1
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts12 Oct 1983Allowed
Dayabhai Punambhai Patel Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1984 MP 31
Madhya Pradesh Municipalities Act, 1961 — Section 127, 129, 357, 357(3), 358(7)Motor Vehicles Act, 1939 — Section 68(2), 76
High Courts12 Oct 1983Dismissed
Smita Conductors Pvt. Ltd. and Another Vs Madhya Pradesh State Electricity Board
Madhya Pradesh High Court · AIR 1984 MP 44 : (1984) ILR (MP) 8 : (1984) JLJ 29
Constitution of India, 1950 — Article 226, 300A
High Courts04 Oct 1983
State of M.P. Vs Kalyanmal Agrawal
Madhya Pradesh High Court · (1985) CriLJ 733 : (1984) ILR (MP) 106 : (1984) JLJ 548
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts04 Oct 1983Dismissed
Manohar Kunwarbai Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1984 MP 53 : (1984) ILR (MP) 67 : (1984) JLJ 64
Stamp Act, 1899 — Section 56, 57, 57(1), 59
High Courts01 Oct 1983Dismissed
Bhaiyalal and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1984 MP 55 : (1984) JLJ 42
Madhya Pradesh Panchayat Adhiniyam, 1981 — Section 120, 4, 4(1)
High Courts24 Sept 1983
National Textile Corporation (M.P.) Ltd. Vs Income Tax Officer, 'E' Ward, Circle-I , Commissioner of Income Tax and Kalyanmal Mills Limited
Madhya Pradesh High Court · (1985) 151 ITR 228
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 240
High Courts22 Sept 1983
Gwalior Rayon Silk Mfg. Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 151 ITR 148
Income Tax Act, 1961 — Section 256(1), 256(2), 37(1)
High Courts21 Sept 1983Allowed
Shamsherkaur and Another Vs Kanoli Pushparaj
Madhya Pradesh High Court · (1984) ACJ 556
Motor Vehicles Act, 1988 — Section 110D
High Courts21 Sept 1983Dismissed
Damodar Singh Vs Draupadibai and Others
Madhya Pradesh High Court · (1987) 61 CompCas 350
Motor Vehicles Act, 1939 — Section 95(4), 96(2)
High Courts20 Sept 1983Allowed
Jagdish Prasad Pooranchand Vs Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (1985) 58 STC 47
Constitution of India, 1950 — Article 226
High Courts20 Sept 1983
Kimtee Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 40 CTR 105 : (1985) 151 ITR 73
Income Tax Act, 1961 — Section 144B
High Courts20 Sept 1983
Keshar Singh Vs State of M.P.
Madhya Pradesh High Court · AIR 1984 MP 50
Forest Act, 1927 — Section 68(2), 76Madhya Pradesh Transit (Forest Produce) Rules, 1961 — Rule 27Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 11, 5