High Courts27 Feb 1982
Jalam Chand Mangilal (No. 1) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 33 CTR 32 : (1982) 28 CTR 35 : (1982) 138 ITR 343
Income Tax Act, 1961 — Section 187, 188, 40(b)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,070 of 2,382
High Courts26 Feb 1982
RAJKUMAR OIL MILLS (P) LTD. Vs COMMISSIONER OF INCOME TAX.
Madhya Pradesh High Court · (1982) 28 CTR 48 : (1983) ILR (MP) 290
Income Tax Act, 1961 — Section 22
High Courts25 Feb 1982
Commissioner of Income Tax Vs Smt. Geeta Sanghi
Madhya Pradesh High Court · (1983) 36 CTR 96 : (1983) 142 ITR 834
Income Tax Act, 1961 — Section 256(1)
High Courts25 Feb 1982
Commissioner of Income Tax Vs Mandsaur Electric Supply Co. Ltd.
Madhya Pradesh High Court · (1982) 29 CTR 324 : (1983) 140 ITR 677 : (1983) 28 MPLJ 88 : (1982) 11 TAXMAN 98
Income Tax Act, 1961 — Section 263
High Courts24 Feb 1982Dismissed
Vijayanta Travels and Another Vs R.P. Ghatnekar
Madhya Pradesh High Court · (1987) 11 ECR 396 : (1984) 16 ELT 73
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110Sea Customs Act, 1878 — Section 170A
High Courts23 Feb 1982
Harris Wilson Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1982 MP 171
Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 2, 3
High Courts23 Feb 1982Dismissed
Hemant Kumar Ganga Prasad Gupta Vs President, District Co-Operative Central Bank Ltd., Ambikapur, Dist. Surguja and others
Madhya Pradesh High Court · (1982) JLJ 763 : (1983) MPLJ 461
Industrial Disputes Act, 1947 — Section 9AMadhya Pradesh Co-operative Societies Act, 1960 — Section 55
High Courts22 Feb 1982Allowed
Dharmendra Singh Vs District Magistrate, Satna and another
Madhya Pradesh High Court · (1983) JLJ 337
Criminal Procedure Code, 1973 (CrPC) — Section 151National Security Act, 1980 — Section 3(2)
High Courts18 Feb 1982Dismissed
Anshiram Vs Tax Recovery Commissioner
Madhya Pradesh High Court · (1982) 11 TAXMAN 142
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66, Order 21 Rule 69, Order 21 Rule 89, Order 21 Rule 90Constitution of India, 1950 — Article 226
High Courts18 Feb 1982
Anadi Prakashan Vs Inspecting Assistant Commissioner of Income Tax, Acquisition Range and Another
Madhya Pradesh High Court · (1982) 29 CTR 323 : (1983) 144 ITR 79
Income Tax Act, 1961 — Section 269C(1), 269C(2), 269G, 269H
High Courts18 Feb 1982
Anshiram Vs Tax Recovery Commissioner and Others
Madhya Pradesh High Court · (1982) ILR (MP) 1047 : (1983) 142 ITR 6 : (1982) 27 MPLJ 711
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66, Order 21 Rule 90, Order 21 Rule 92Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Rule 61
High Courts16 Feb 1982Allowed
Smt. Chameli Devi Agarwal and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1982 MP 125
Madhya Pradesh General Clauses Act, 1957 — Section 3Madhya Pradesh Land Revenue Code, 1959 — Section 172Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 1(2), 1(3), 25(2), 7(3)
High Courts16 Feb 1982
Commissioner of Income Tax Vs Krishna Kumar
Madhya Pradesh High Court · (1981) 25 CTR 334 : (1983) 143 ITR 462 : (1982) 10 TAXMAN 292
High Courts12 Feb 1982Allowed
Gopilal Badrilal Vaishya Vs Bajranga and others
Madhya Pradesh High Court · (1982) MPLJ 589
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 168, 168(2), 168(2)(v), 185, 185(3)
High Courts11 Feb 1982Allowed
Jagat Singh Barelal Vs State of M. P.
Madhya Pradesh High Court · (1982) JLJ 609 : (1982) MPLJ 575
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 15(2)Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 10, 11, 11(3), 2(h), 9
High Courts10 Feb 1982Allowed
Chandra Sen Bhikarilal and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1983) JLJ 73 : (1982) MPLJ 772
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Feb 1982
R.J. Trivedi (HUF) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 27 CTR 335 : (1983) 144 ITR 877
Coal Mines Regulations, 1957 — Regulation 4, 5Income Tax Act, 1961 — Section 144, 145(2)Mineral Concession Rules, 1960 — Rule 27
High Courts09 Feb 1982
Commissioner of Income Tax Vs Jagannath Narayan Kutumbik Trust
Madhya Pradesh High Court · (1983) 144 ITR 526
Income Tax Act, 1961 — Section 154, 207, 208, 209, 210
High Courts09 Feb 1982
Mohd. Shafi Khan Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (1983) 144 ITR 489
Wealth Tax Act, 1957 — Section 14(1), 14(2), 18(1), 18(5)
High Courts09 Feb 1982Dismissed
Chandrakant Vs M.P. Public Service Commission, Indore
Madhya Pradesh High Court · AIR 1982 MP 104 : (1982) ILR (MP) 944 : (1982) JLJ 717 : (1982) 27 MPLJ 174
Constitution of India, 1950 — Article 14, 16, 226