High Courts19 Sept 1983Allowed
Ramchandra Chouthe Vs State of M.P. and others
Madhya Pradesh High Court · (1983) MPLJ 749
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,050 of 2,382
High Courts19 Sept 1983Allowed
Intzar @ Mota and another Vs State of M. P.
Madhya Pradesh High Court · (1984) JLJ 212 : (1983) MPLJ 855
Penal Code, 1860 (IPC) — Section 342, 354, 363, 366, 506
High Courts19 Sept 1983
State of Madhya Pradesh Vs Bhama Devi and Others
Madhya Pradesh High Court · (1984) 1 ACC 245
Fatal Accidents Act, 1855 — Section 2
High Courts19 Sept 1983Allowed
Durgaprasad Verma and Others Vs K.P. Dixit
Madhya Pradesh High Court · AIR 1984 MP 20 : (1983) ILR (MP) 599 : (1984) JLJ 10 : (1983) 28 MPLJ 829
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 39
High Courts16 Sept 1983
Kaushalya Bai and Others Vs Simplex Metalics and Others
Madhya Pradesh High Court · (1984) 1 ACC 201
Fatal Accidents Act, 1855 — Section 1A, 2
High Courts16 Sept 1983Dismissed
Lilasons Breweries (P.) Ltd. Bhopal Vs State of M. P. and others
Madhya Pradesh High Court · (1984) JLJ 278 : (1983) MPLJ 860
Madhya Pradesh Excise Act, 1915 — Section 13
High Courts16 Sept 1983
Commissioner of Income Tax Vs Chopda Trading Co.
Madhya Pradesh High Court · (1983) 37 CTR 243 : (1984) 146 ITR 583 : (1984) 17 TAXMAN 58
Income Tax Act, 1961 — Section 263
High Courts15 Sept 1983Allowed
M.P. State Road Transport Corporation, Bhopal Vs State Industrial Court, M.P., Indore and others
Madhya Pradesh High Court · (1984) ILR (MP) 80 : (1984) JLJ 263 : (1984) MPLJ 104
Constitution of India, 1950 — Article 226
High Courts14 Sept 1983Dismissed
Madhu Mittal, daughter of J.S. Mittal Vs State of M.P. and others
Madhya Pradesh High Court · (1984) MPLJ 56
Constitution of India, 1950 — Article 14, 15
High Courts13 Sept 1983Allowed
Ali Hussain Asgar Ali Vs State of M.P. and another
Madhya Pradesh High Court · (1984) ILR (MP) 579 : (1984) JLJ 67 : (1983) MPLJ 775
Constitution of India, 1950 — Article 309
High Courts13 Sept 1983Allowed
Hajarilal Vs Divisional Forest Officer, Dhar and Another
Madhya Pradesh High Court · AIR 1983 MP 166
Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 19, 19(1)
High Courts13 Sept 1983Allowed
Shyambabu Chandrashekhar Sharma Vs State of M. P. and others
Madhya Pradesh High Court · (1983) MPLJ 787
Madhya Pradesh Police Regulations — Regulation 214(ii)
High Courts13 Sept 1983
Sawandas Devram Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 37 CTR 178 : (1984) 150 ITR 576 : (1984) 16 TAXMAN 368
High Courts13 Sept 1983Allowed
Nannu Singh Nahar Singh Rajput and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1985) JLJ 651 : (1985) MPLJ 268
Penal Code, 1860 (IPC) — Section 147, 429, 435
High Courts12 Sept 1983Dismissed
National Textile Corpn. Ltd. Vs Income Tax Officer
Madhya Pradesh High Court · (1984) 19 TAXMAN 256
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 240Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 32, 6
High Courts12 Sept 1983
Manjuladevi Tody Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (1984) 40 CTR 363 : (1984) 150 ITR 684
Wealth Tax Act, 1957 — Section 18(1), 18(3)
High Courts09 Sept 1983Allowed
Sitaram Vs Mathuralal
Madhya Pradesh High Court · AIR 1984 MP 58 : (1984) ILR (MP) 601 : (1984) JLJ 239 : (1985) 30 MPLJ 329 : (1985) MPLJ 329
Evidence Act, 1872 — Section 3Stamp Act, 1899 — Article 49, 3A
High Courts09 Sept 1983
M.V. Kibe Vs Commissioner of Wealth Tax
Madhya Pradesh High Court · (1984) 150 ITR 488 : (1985) 22 TAXMAN 216
Wealth Tax Act, 1957 — Section 16A, 17(1), 27(1), 27(3)
High Courts09 Sept 1983Allowed
K.L. Jain, Deputy Secretary to Government of M.P., Tribal and Harijan Welfare Dept., Bhopal Vs Union of India
Madhya Pradesh High Court · (1983) JLJ 773 : (1984) MPLJ 284
Administrative Service (Regulation of Seniority) Rules, 1954 — Rule 3
High Courts08 Sept 1983Dismissed
Bilquis Bai Vs Sher Khan Ilahi Bux
Madhya Pradesh High Court · (1983) MPLJ 873
Criminal Procedure Code, 1973 (CrPC) — Section 125