High Courts01 May 1982Dismissed
Bhaiya Lal Vs Gram Panchavat, Naurja and others
Madhya Pradesh High Court · (1983) JLJ 270 : (1983) MPLJ 367
Madhya Pradesh Panchayat Act, 1962 — Section 24
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,066 of 2,382
High Courts30 Apr 1982
Gwalior Rayon Mfg. (Wvg.) Co. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1982) 10 ELT 844 : (1982) ILR (MP) 768 : (1982) 27 MPLJ 661
Central Excise (Valuation) Rules, 1975 — Rule 5Central Excise (Valuation) Rules, 1976 — Rule 6Central Excise Rules, 1944 — Rule 10, 173A, 173C, 173C(1), 173C(3)
High Courts30 Apr 1982Dismissed
Shehjad Singh Hital Singh Bhadoria Vs State of M.P.
Madhya Pradesh High Court · (1986) MPLJ 443
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts28 Apr 1982
Central Provinces Manganese Ore Co. Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1983) ILR (MP) 112 : (1983) JLJ 238 : (1982) 27 MPLJ 758 : (1983) 54 STC 147
Central Sales Tax Act, 1956 — Section 3
High Courts27 Apr 1982Allowed
Manoj Kumar Jain Vs State of M. P. and another
Madhya Pradesh High Court · (1982) MPLJ 548
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1)
High Courts26 Apr 1982Allowed
Kailashchandra Vs State of M.P.
Madhya Pradesh High Court · (1983) JLJ 666
Penal Code, 1860 (IPC) — Section 120B, 420, 468Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts26 Apr 1982Allowed
Ramesh Chandra and Others Vs Madhya Pradesh State Road Transport Corporation, Bhopal and Others
Madhya Pradesh High Court · AIR 1982 MP 165 : (1982) ILR (MP) 821 : (1982) 27 MPLJ 426
Fatal Accidents Act, 1855 — Section 1A, 2
High Courts26 Apr 1982Allowed
Ver Singh Bhandga Vs State of M.P.
Madhya Pradesh High Court · (1984) JLJ 568 : (1984) MPLJ 282
Penal Code, 1860 (IPC) — Section 394, 397, 411
High Courts26 Apr 1982
Babulal and others Vs Mahendra Swarup Saxena
Madhya Pradesh High Court · (1983) JLJ 287
Civil Procedure Code, 1908 (CPC) — Section 100, 151Madhya Pradesh General Clauses Act, 1957 — Section 28Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(a), 12(1)(b), 12(1)(h)
High Courts23 Apr 1982Allowed
A.P. Choube, Naib Tahsildar, Hoshangabad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1983) JLJ 101 : (1983) MPLJ 105
High Courts23 Apr 1982Allowed
Satyapal Govindram Purswani Vs Radha Satyapal Purswani
Madhya Pradesh High Court · (1984) JLJ 345 : (1983) MPLJ 603
Hindu Marriage Act, 1955 — Section 28
High Courts22 Apr 1982Dismissed
Commissioner of Surtax, MP-I, Bhopal Vs India Thermit Corporation Ltd., Gwalior
Madhya Pradesh High Court · (1984) JLJ 390 : (1983) MPLJ 662
Companies (Profits) Surtax Act, 1964 — Section 18Income Tax Act, 1961 — Section 256(2), 80I, 80L
High Courts21 Apr 1982Dismissed
Shaw Leiner Limited and Another Vs Sales Tax Officer and Others
Madhya Pradesh High Court · (1982) ILR (MP) 689 : (1982) JLJ 751 : (1982) 27 MPLJ 451 : (1982) 51 STC 169
Constitution of India, 1950 — Article 226
High Courts21 Apr 1982
COMMISSIONER OF Income Tax M. P. Vs BADRI PRASAD AGARWAL.
Madhya Pradesh High Court · (1983) 29 CTR 341 : (1982) 29 CTR 341 : (1982) ILR (MP) 1086 : (1983) 142 ITR 353 : (1982) 27 MPLJ 796 : (1983) 12 TAXMAN 73
Central Sales Tax Act, 1956 — Section 15Income Tax Act, 1961 — Section 64, 70
High Courts20 Apr 1982Allowed
Yograi Beliramji Sachdeva Vs National Textile Corporation Ltd. (M.P.) and another
Madhya Pradesh High Court · (1983) MPLJ 789
Constitution of India, 1950 — Article 226Sick Undertakings (Nationalisation) Act, 1974 — Section 3(1), 32
High Courts20 Apr 1982Allowed
Rambabu Ghasilal Goyal Vs Bhagirath Prasad Basantilal
Madhya Pradesh High Court · (1983) JLJ 535 : (1983) MPLJ 455
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 9 Rule 7
High Courts17 Apr 1982
Commissioner of Income Tax Vs Dhannamal
Madhya Pradesh High Court · (1982) 29 CTR 340 : (1984) 148 ITR 141 : (1983) 12 TAXMAN 59
Income Tax Act, 1961 — Section 64
High Courts17 Apr 1982
Umashankar Mishra Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 29 CTR 71 : (1982) 136 ITR 330 : (1982) 11 TAXMAN 75
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1(3)Income Tax Act, 1961 — Section 271(1), 282, 292B
High Courts16 Apr 1982
Jalam Chand Mangilal (No. 2) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 33 CTR 29 : (1982) 138 ITR 347
Income Tax Act, 1961 — Section 40
High Courts16 Apr 1982Allowed
Lakhmi Chand Rathore Vs The State Transport Appellate Tribunal, Gwalior and Others
Madhya Pradesh High Court · AIR 1982 MP 156 : (1982) JLJ 773 : (1982) 27 MPLJ 439
Motor Vehicles (National Permits) Rules, 1975 — Rule 6(1)Motor Vehicles Act, 1939 — Section 55, 63C