COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 2,059 of 2,382

High Courts31 Jan 1983

Gwalior Rayon Silk Mfg. (WVG.) Co. Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1983) 37 CTR 232 : (1983) 143 ITR 590 : (1983) JLJ 259 : (1983) 28 MPLJ 244 : (1983) 14 TAXMAN 343

Finance (No. 2) Act, 1962 — Section 2(5)Income Tax (Determination of Export Profits) Rules, 1962 — Rule 2(1), 2(3)

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High Courts31 Jan 1983Dismissed

Vitthalrao Natthuji Mahale Vs State of M.P. and others

Madhya Pradesh High Court · (1984) JLJ 241 : (1984) MPLJ 251

Constitution of India, 1950 — Article 226

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High Courts28 Jan 1983

Commissioner of Income Tax Vs Gwalior Rayon Silk Mfg. (Wvg.) Co. Ltd.

Madhya Pradesh High Court · (1983) 37 CTR 245 : (1984) 146 ITR 178 : (1984) 17 TAXMAN 68

Companies (Profits) Surtax Act, 1964 — Rule 1, 2(5)

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High Courts28 Jan 1983Allowed

Municipal Council, Satna Vs Birla Jute Manufacturing Company Limited, Satna and others

Madhya Pradesh High Court · (1983) JLJ 439 : (1983) MPLJ 235

Madhya Pradesh Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 — Section 36

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High Courts24 Jan 1983Allowed

Union of India (UOI) Vs Ishwar Bhai

Madhya Pradesh High Court · (1984) 18 ELT 751

Central Excise Rules, 1944 — Rule 151Central Excises and Salt Act, 1944 — Section 9(1)

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High Courts22 Jan 1983Allowed

Municipal Council, Satna Vs Birla Jute Manufacturing Company Ltd., Satna and Others

Madhya Pradesh High Court · AIR 1983 MP 161 : (1983) ILR (MP) 366

Constitution of India, 1950 — Article 14Madhya Pradesh Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 — Section 5

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High Courts21 Jan 1983

Controller of Estate Duty Vs Kanhaiyalal (Decd.) (Accountable person for the Estate of Mohanlal Ladha by L/Rs Smt. Mulibai and Others)

Madhya Pradesh High Court · (1983) 35 CTR 58 : (1983) 142 ITR 868 : (1983) 13 TAXMAN 544

Estate Duty Act, 1953 — Section 39(1)

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High Courts20 Jan 1983Allowed

Harish Agrawal Vs Income Tax Officer

Madhya Pradesh High Court · (1983) 14 TAXMAN 462

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 22(1), 22(2), 22(3), 26, 34Income Tax Act, 1961 — Section 139, 147, 148

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High Courts20 Jan 1983

Kanhyalal and Ramswaroop Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1984) 149 ITR 157 : (1985) 21 TAXMAN 70

Income Tax Act, 1961 — Section 54

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High Courts20 Jan 1983

Satishchandra Arya Vs Income Tax Officer, Special and Survey Ward Circle-I

Madhya Pradesh High Court · (1983) 37 CTR 237 : (1984) 146 ITR 334 : (1983) 15 TAXMAN 86

Income Tax Act, 1961 — Section 147, 148

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High Courts18 Jan 1983

Synpro Industries Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1984) 40 CTR 106 : (1984) 146 ITR 176 : (1983) 13 TAXMAN 58

Income Tax Act, 1961 — Section 40A(2)

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High Courts17 Jan 1983

SMT. SADHANA AGRAWAL Vs INCOME TAX OFFICER and Others

Madhya Pradesh High Court · (1984) 39 CTR 61

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 148, 26

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High Courts17 Jan 1983

Ramsing and Co. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1984) 40 CTR 108 : (1984) 146 ITR 166 : (1983) 15 TAXMAN 534

Income Tax Act, 1961 — Section 256(2)

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High Courts17 Jan 1983

Jivajirao Sugar Co. Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1984) 147 ITR 192

Income Tax Act, 1961 — Section 37, 40A(7)

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High Courts12 Jan 1983

Raj Kumar Singh Kasliwal Vs Commissioner of Wealth-tax

Madhya Pradesh High Court · (1983) 37 CTR 248 : (1983) 143 ITR 597

Wealth Tax Act, 1957 — Section 2(m), 27(1)

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High Courts10 Jan 1983

Commissioner of Income Tax Vs Vishnu Kumar Bhaiya

Madhya Pradesh High Court · (1983) 35 CTR 38 : (1983) 142 ITR 357

Income Tax Act, 1961 — Section 171

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High Courts10 Jan 1983

Controller of Estate Duty Vs B.K. Tiwari (Accountable person)

Madhya Pradesh High Court · (1983) 37 CTR 61 : (1983) 142 ITR 776

Estate Duty Act, 1953 — Section 6, 7

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High Courts10 Jan 1983

COMMISSIONER OF WEALTH TAX Vs KALYANMAL KACHARJI.

Madhya Pradesh High Court · (1983) 35 CTR 418 : (1983) 13 TAXMAN 508

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High Courts10 Jan 1983Dismissed

Jyoti Industrial Cloth Manufacturing Company Pvt. LTD. Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1987) 13 ECR 82 : (1983) 12 ELT 421

Constitution of India, 1950 — Article 226, 227

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High Courts07 Jan 1983Dismissed

Kiran Electricals Vs State Bank of Indore and Another

Madhya Pradesh High Court · AIR 1983 MP 110 : (1983) ILR (MP) 596 : (1983) JLJ 356 : (1983) 28 MPLJ 66

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A

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