COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 2,053 of 2,382

High Courts19 Jul 1983Allowed

Nandkishore and Others Vs Competent Authority under Urban Land Ceiling and Regulation Act, 1976 and Others

Madhya Pradesh High Court · AIR 1983 MP 145

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 26

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High Courts18 Jul 1983

Rai Saheb Seth Ghisalal Modi Family Trust Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1984) 149 ITR 724

Hindu Succession Act, 1956 — Section 8Income Tax Act, 1961 — Section 164, 164(1), 166

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High Courts18 Jul 1983Allowed

Ram Kumar Vs Umedram Bora and Co. and Others

Madhya Pradesh High Court · (1986) 59 CompCas 892

Motor Vehicles Act, 1939 — Section 110A(3)

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High Courts15 Jul 1983Dismissed

Assistant Collector of Central Excise, I.D.O. Vs Nirmal Kumar Jain

Madhya Pradesh High Court · (1983) 14 ELT 2194

Gold (Control) Act, 1968 — Section 8(1), 85

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High Courts15 Jul 1983Allowed

Anil Vs Additional Chief Secretary, Government of M.P. and Others

Madhya Pradesh High Court · (1987) 30 ELT 429

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(1), 3(1)Constitution of India, 1950 — Article 226

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High Courts14 Jul 1983

Commissioner of Income Tax Vs M/s Karelal Kundanlal trust Sagar

Madhya Pradesh High Court · (1984) JLJ 20

Income Tax Act, 1961 — Section 161(1), 256(2)

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High Courts14 Jul 1983

Commissioner of Sales Tax Vs Steel Tubes of India Ltd.

Madhya Pradesh High Court · (1984) 55 STC 245

Madhya Pradesh General Sales Tax Act, 1958 — Section 44

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High Courts13 Jul 1983

Kirtan Vs State of M.P.

Madhya Pradesh High Court · (1984) CriLJ 1069

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts13 Jul 1983

Commissioner of Income Tax Vs Karelal Kundanlal Trust

Madhya Pradesh High Court · (1984) 16 TAXMAN 146

Income Tax Act, 1961 — Section 160, 160(1), 160(iv), 161, 161(1)Wealth Tax Act, 1957 — Section 21

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High Courts13 Jul 1983

Sagar Automotives (P.) Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1984) 18 TAXMAN 129

Companies Act, 1956 — Section 28Income Tax Act, 1961 — Section 143(3), 198, 263, 3, 3(1)(iii)

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High Courts11 Jul 1983

Smt. Kunjami Bheeme Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1984) CriLJ 1374

Penal Code, 1860 (IPC) — Section 302

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High Courts08 Jul 1983Allowed

J.K. Textiles Vs Additional Sales Tax Officer

Madhya Pradesh High Court · (1984) 57 STC 95

Constitution of India, 1950 — Article 226

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High Courts08 Jul 1983

Bhopal Co-operative Central Bank Limited Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1983) 37 CTR 246 : (1985) 156 ITR 655

Income Tax Act, 1961 — Section 80P(2)

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High Courts08 Jul 1983

Narayandas Kishandutt Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1984) 149 ITR 636 : (1983) 15 TAXMAN 7

Income Tax Act, 1961 — Section 256(1), 28

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High Courts08 Jul 1983

Commissioner of Income Tax Vs Dhar Central Co-operative Bank

Madhya Pradesh High Court · (1984) 149 ITR 438 : (1985) 20 TAXMAN 258

Income Tax Act, 1961 — Section 147, 80P, 80P(2)

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High Courts08 Jul 1983

Rai Saheb Seth Ghisalal Modi Family Trust Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1983) 15 TAXMAN 328

Hindu Succession Act, 1956 — Section 8Income Tax Act, 1961 — Section 143(1), 164(1)

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High Courts07 Jul 1983

Shantilal Gadia Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1984) 37 CTR 224 : (1983) 37 CTR 251 : (1984) 149 ITR 423 : (1983) 15 TAXMAN 130 : (1983) 15 TAXMAN 101

Income Tax Act, 1961 — Section 271(1)

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High Courts07 Jul 1983

Shantilal Gadia Vs Commissioner of Income Tax (No. 2)

Madhya Pradesh High Court · (1984) 149 ITR 433

Income Tax Act, 1961 — Section 148, 256, 271(1)

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High Courts06 Jul 1983Dismissed

Devendra Nath Gupta and Others Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1983 MP 172 : (1984) ILR (MP) 36 : (1983) JLJ 697 : (1983) 28 MPLJ 798

Constitution of India, 1950 — Article 226, 23, 23(2), 309, 51AFundamental Rules — Rule 11

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High Courts05 Jul 1983

D and H Secheron Electrodes Pvt. Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1984) 40 CTR 366 : (1984) 149 ITR 400 : (1984) 17 TAXMAN 379

Income Tax Act, 1961 — Section 35B, 35B(1), 36(1)

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