High Courts19 Nov 1981Dismissed
Gulab Chand Vs State of M.P.
Madhya Pradesh High Court · (1982) JLJ 170
Madhya Pradesh Dakaiti Prabhavit Kshetra Adhyadesh, 1981 — Section 11Penal Code, 1860 (IPC) — Section 342, 344, 365, 385
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,074 of 2,382
High Courts13 Nov 1981
H.H. Maharaja Raja Pawer Dewas Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 138 ITR 518 : (1983) 15 TAXMAN 363
Income Tax Act, 1961 — Section 144B, 2(47), 263, 263(1)
High Courts12 Nov 1981
Popular Engineering Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 140 ITR 398
Income Tax Act, 1961 — Section 254, 254(1), 254(2), 254(4), 256
High Courts09 Nov 1981Allowed
Hari Mohan Matadin Vs Jagannath Prasad Sharma and others
Madhya Pradesh High Court · (1982) MPLJ 315
Fatal Accidents Act, 1855 — Section 2
High Courts09 Nov 1981Allowed
Hari Mohan Matadin Vs Jagannath Prasad Sharma and Others
Madhya Pradesh High Court · (1982) ACJ 40
Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1939 — Section 110, 110A, 110B, 110D, 110F
High Courts04 Nov 1981Dismissed
Sobran Singh Rajaram Goojar Vs State of M. P. and others
Madhya Pradesh High Court · (1983) JLJ 40 : (1982) MPLJ 363
National Security Ordinance, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 380, 457
High Courts03 Nov 1981Allowed
Anant Gadre Vs Smt. Gomtibai and Others
Madhya Pradesh High Court · AIR 1983 MP 72 : (1983) ILR (MP) 252 : (1983) JLJ 265 : (1983) 28 MPLJ 13
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 2
High Courts30 Oct 1981
Subhashchandra Vs Smt. Narbadabai
Madhya Pradesh High Court · AIR 1982 MP 236 : (1983) ILR (MP) 153 : (1983) JLJ 367 : (1982) 27 MPLJ 617
Contract Act, 1872 — Section 23Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22, 4
High Courts26 Oct 1981Dismissed
Kirloskar Bros. Ltd., Indore Vs Engineering Machinery Mart, Narsinghpur, M.P.
Madhya Pradesh High Court · AIR 1982 MP 75 : (1982) JLJ 82
Civil Procedure Code, 1908 (CPC) — Section 20Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts26 Oct 1981
Kaluram Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 141 ITR 589
Income Tax Act, 1961 — Section 211, 212(3), 254(2), 256(1), 256(2)
High Courts21 Oct 1981Allowed
Ramesh Kumar Mishra Vs State of M. P. and others
Madhya Pradesh High Court · (1983) JLJ 358 : (1983) MPLJ 204
Madhya Pradesh Subordinate Accounts Service (Recruitment and Conditions of Service) Rules, 1965 — Rule 34, 35
High Courts21 Oct 1981
Commissioner of Income Tax Vs M.B. Tyres
Madhya Pradesh High Court · (1982) 137 ITR 295
Income Tax Act, 1961 — Section 28
High Courts20 Oct 1981
Sardar Pritam Singh Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 154 ITR 133 : (1985) 23 TAXMAN 541
Income Tax Act, 1961 — Section 275
High Courts19 Oct 1981Allowed
Raghunath Vs State of M.P. and Others
Madhya Pradesh High Court · (1982) JLJ 15
Madhya Pradesh Co-operative Societies Act, 1960 — Section 53(1)
High Courts19 Oct 1981
Commissioner of Income Tax Vs M.P. State Electricity Board
Madhya Pradesh High Court · (1987) 166 ITR 26
Income Tax Act, 1961 — Section 33, 34(3)
High Courts19 Oct 1981Allowed
Raghunath Govind Satarkar Vs State of M.P. and Others
Madhya Pradesh High Court · (1982) JLJ 596 : (1982) MPLJ 55
Madhya Pradesh Co-operative Societies Act, 1960 — Section 53(1)
High Courts16 Oct 1981
Additional Commissioner of Income Tax Vs Liladhar Chhajuram
Madhya Pradesh High Court · (1983) 140 ITR 416 : (1983) 13 TAXMAN 335
Income Tax Act, 1961 — Section 271(1)
High Courts13 Oct 1981
Commissioner of Income Tax Vs Marfatia and Co.
Madhya Pradesh High Court · (1982) 136 ITR 159
Income Tax Act, 1961 — Section 139, 143, 148, 271(1)
High Courts13 Oct 1981Dismissed
Mahadeo Sahra and Sons Vs Board of Revenue and Another
Madhya Pradesh High Court · (1982) JLJ 189 : (1982) 27 MPLJ 383 : (1982) 50 STC 347
Constitution of India, 1950 — Article 226
High Courts13 Oct 1981Dismissed
Mohammad Adnan Khan Vs Municipal Corporation, Bhopal and Another
Madhya Pradesh High Court · (1982) JLJ 482 : (1982) MPLJ 80
Bhopal State Municipalities Act, 1956 — Section 342