COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 2,071 of 2,382

High Courts09 Feb 1982

Mohd. Shafi Khan Vs Commissioner of Wealth Tax

Madhya Pradesh High Court · (1984) 16 TAXMAN 158

Income Tax Act, 1961 — Section 132, 132(11), 132(12), 132(5), 139(2)Wealth Tax Act, 1957 — Section 14(1), 14(2), 18, 18(1)(a), 18(5)

High Courts09 Feb 1982Allowed

Tek Chand Hemraj Vs Uddhav Kumar Ramnath Kaushal

Madhya Pradesh High Court · (1984) JLJ 16 : (1982) MPLJ 594

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3(b)

High Courts03 Feb 1982Dismissed

Lalloo Singh Tituria Vs State of M. P. and others

Madhya Pradesh High Court · (1982) JLJ 586 : (1983) MPLJ 453

Constitution of India, 1950 — Article 226, 227

High Courts03 Feb 1982

State Bank of India Officers' Association and Others Vs State Bank of India and Others

Madhya Pradesh High Court · (1982) 2 LLJ 363

Constitution of India, 1950 — Article 226Reserve Bank of India Act, 1934 — Section 28, 58

High Courts29 Jan 1982Dismissed

Bhopal Sugar Industries Ltd. and Another Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1982) ILR (MP) 615

Essential Commodities Act, 1955 — Section 3(3C)

High Courts29 Jan 1982Dismissed

Bhopal Sugar Industries Ltd., Sehore and another Vs Union of India and others

Madhya Pradesh High Court · (1982) ILR (MP) 615

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3(3C)

High Courts27 Jan 1982

Commissioner of Income Tax Vs Badri Bholaram

Madhya Pradesh High Court · (1983) 143 ITR 905 : (1983) 15 TAXMAN 565

Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 256, 271, 274(2), 275, 297(2)

High Courts22 Jan 1982Dismissed

Bhanwarlal Jain Vs Bherulal and Another

Madhya Pradesh High Court · (1982) JLJ 601 : (1982) MPLJ 253

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(4), Order 21 Rule 63

High Courts22 Jan 1982Dismissed

Bhanwarlal Jain Vs Bherulal and another

Madhya Pradesh High Court · (1982) JLJ 601 : (1982) MPLJ 253

General Clauses Act, 1897 — Section 6

High Courts21 Jan 1982

Jawaharlal Daryavbuxmal Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1982) 31 CTR 282 : (1982) 137 ITR 54 : (1982) 11 TAXMAN 61

Income Tax Act, 1961 — Section 139, 147, 148

High Courts21 Jan 1982Dismissed

Bhopal Sugar Industries Ltd. and another Vs Union of India and others

Madhya Pradesh High Court · (1982) JLJ 241

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3(3C)

High Courts21 Jan 1982Dismissed

Surendra Kumar Chotelal Vs Ishwari Devi Arora

Madhya Pradesh High Court · (1983) JLJ 93 : (1982) MPLJ 468

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(h), 18(1)

High Courts21 Jan 1982Allowed

State of M. P. Vs Kapoore Phulli Ghossee and another

Madhya Pradesh High Court · (1983) JLJ 62 : (1982) MPLJ 587

Criminal Procedure Code, 1973 (CrPC) — Section 320, 378

High Courts20 Jan 1982Dismissed

Bhanwarlal Jain Vs Bherulal and Another

Madhya Pradesh High Court · AIR 1982 MP 154

Civil Procedure Code Amendment Act, 1976 — Section 72, 97, 97(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63

High Courts20 Jan 1982

Commissioner of Income Tax Vs Shriram Prayagdas and Mahadeo Prasad

Madhya Pradesh High Court · (1982) 27 CTR 155 : (1983) 144 ITR 883 : (1982) 10 TAXMAN 297

Income Tax Act, 1961 — Section 37(1)

High Courts20 Jan 1982Dismissed

Bhopal Sugar Industries Ltd., Sehore M. P. and another Vs Union of India and others

Madhya Pradesh High Court · (1983) MPLJ 265

Essential Commodities Act, 1955 — Section 3(3C)

High Courts18 Jan 1982Allowed

Uday Pratap Singh Vs State of M.P.

Madhya Pradesh High Court · AIR 1982 MP 173 : (1982) JLJ 622 : (1982) 27 MPLJ 205

Criminal Procedure Code, 1973 (CrPC) — Section 95, 96

High Courts16 Jan 1982Dismissed

Shree Synthetics Limited Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1982) 10 ELT 97 : (1982) ILR (MP) 706 : (1982) 27 MPLJ 340

Central Excise Rules, 1944 — Rule 2, 224, 56ACentral Excises and Salt Act, 1944 — Section 2, 3, 3(1), 37, 38Coal Production Fund Ordinance, 1944 — Section 2

High Courts16 Jan 1982

Amuldas Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1982) 27 CTR 339 : (1983) 144 ITR 848

Income Tax Act, 1961 — Section 271(1)

High Courts16 Jan 1982Dismissed

Ayodhya Prasad Vs Union of India (UOI) and Another

Madhya Pradesh High Court · AIR 1983 MP 39 : (1982) ILR (MP) 985 : (1983) JLJ 297 : (1983) 28 MPLJ 18

Civil Procedure Code, 1908 (CPC) — Section 115Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 10, 4, 5, 9