High Courts05 Aug 1983
H.H. Maharaja Lokendra Singhji Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (1984) 38 CTR 269 : (1984) 150 ITR 68 : (1985) 20 TAXMAN 35
Wealth Tax Act, 1957 — Section 2
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,052 of 2,382
High Courts04 Aug 1983
Gambhir Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1984) CriLJ 445
Penal Code, 1860 (IPC) — Section 302, 307
High Courts03 Aug 1983Dismissed
Electrofab Industries Vs Sales Tax Officer and Another
Madhya Pradesh High Court · (1984) 56 STC 101
Constitution of India, 1950 — Article 226, 227
High Courts01 Aug 1983
State of Madhya Pradesh Vs Bahadur Singh and Others
Madhya Pradesh High Court · (1984) CriLJ 1065 : (1984) ILR (MP) 122 : (1984) JLJ 246
Criminal Procedure Code, 1973 (CrPC) — Section 173, 186, 190Penal Code, 1860 (IPC) — Section 379, 411
High Courts01 Aug 1983
COMMISSIONER OF INCOME TAX Vs CENTRAL INDIA MACHINERY MANUFACTURING COMPANY LTD.
Madhya Pradesh High Court · (1985) 45 CTR 126 : (1984) JLJ 627
Income Tax Act, 1961 — Section 263, 37
High Courts30 Jul 1983Allowed
Kasturi Devi Vaishya Vs Ramswaroop
Madhya Pradesh High Court · (1983) JLJ 557 : (1983) MPLJ 771
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 152, 153Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)
High Courts30 Jul 1983Allowed
Gulab Singh Chauhan Vs State of M. P. and others
Madhya Pradesh High Court · (1984) JLJ 198 : (1983) MPLJ 815
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts29 Jul 1983Allowed
Lakhmichand Vs Mitthu and Another
Madhya Pradesh High Court · AIR 1984 MP 112 : (1984) ILR (MP) 111 : (1984) JLJ 511
Civil Procedure Code Amendment Act, 1976 — Section 33, 97(2), 99(1)Civil Procedure Code, 1908 (CPC) — Section 96, 96(4)General Clauses Act, 1897 — Section 6
High Courts29 Jul 1983
Komal Das Baghel Vs Maqsood Khan @ Pappu Seth and Another
Madhya Pradesh High Court · (1985) 1 ACC 46
Employees Compensation Act, 1923 — Section 30, 4A
High Courts27 Jul 1983
Commissioner of Sales Tax Vs Bhandari Crosfields Ltd.
Madhya Pradesh High Court · (1985) 60 STC 353
Madhya Pradesh General Sales Tax Act, 1958 — Section 43(1)
High Courts26 Jul 1983Dismissed
Sardar Dev Rao Jadhao Vs Gangaram Sitaram and others
Madhya Pradesh High Court · (1984) JLJ 478 : (1983) MPLJ 865
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 92
High Courts26 Jul 1983Allowed
Kasturi Devi Vs Ram Swaroop
Madhya Pradesh High Court · (1984) JLJ 341
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 152, 153Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(f)
High Courts25 Jul 1983
Vimalchand Prakashchand Vs Commissioner of Sales Tax, M.P.
Madhya Pradesh High Court · (1984) MPLJ 656
Madhya Pradesh General Sales Tax Act, 1958 — Section 43(1), 44(1)
High Courts25 Jul 1983
Controller of Estate Duty Vs Bansidhar Singhal
Madhya Pradesh High Court · (1984) 150 ITR 17 : (1984) 17 TAXMAN 338
Estate Duty Act, 1953 — Section 2(15)
High Courts25 Jul 1983Allowed
The Bhopal Sugar Industries Ltd. and Another Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1984 MP 34 : (1984) ILR (MP) 86 : (1983) JLJ 706
Madhya Pradesh General Clauses Act, 1957 — Section 2(31)Madhya Pradesh Land Revenue Code, 1959 — Section 2, 2(2)Madhya Pradesh Motor Vehicles Taxation Act, 1947 — Section 11(2)
High Courts25 Jul 1983
Rambagas Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1984) CriLJ 1068
Penal Code, 1860 (IPC) — Section 302
High Courts25 Jul 1983
Jheena and Another Vs State of M.P.
Madhya Pradesh High Court · (1984) CriLJ 1375
High Courts21 Jul 1983Dismissed
The Gwalior Rayon Silk Mfg. (WVG.) Co. Limited Vs The Collector of Central Excise and Others
Madhya Pradesh High Court · (1989) 20 ECC 117 : (1987) 12 ECR 1053
Constitution of India, 1950 — Article 226
High Courts20 Jul 1983
Food Corporation of India Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1984) ILR (MP) 273 : (1983) JLJ 640 : (1983) 28 MPLJ 880 : (1983) 54 STC 332
Central Sales Tax Act, 1956 — Section 9
High Courts19 Jul 1983Allowed
State of M. P. Vs Devendra Kumar Pandya
Madhya Pradesh High Court · (1983) MPLJ 778
Penal Code, 1860 (IPC) — Section 406, 420