COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 2,080 of 2,382

High Courts26 Feb 1981Allowed

Beesa Porwal Jain Shwetamber Teerth Sagodhia and others Vs Poonamchand Mishrimal and others

Madhya Pradesh High Court · (1981) JLJ 496 : (1982) MPLJ 435

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Madhya Pradesh Public Trust Act, 1951 — Section 8

High Courts25 Feb 1981

Commissioner of Income Tax Vs Mathuralal Kapoorchand and Co.

Madhya Pradesh High Court · (1983) 141 ITR 297 : (1981) 6 TAXMAN 348

Income Tax Act, 1961 — Section 37(2B)

High Courts25 Feb 1981Allowed

Dhunda Singh Vs Leeladhar and Another

Madhya Pradesh High Court · AIR 1982 MP 14 : (1982) 27 MPLJ 432

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, Order 6 Rule 17

High Courts24 Feb 1981

Commissioner of Wealth-tax Vs Chandmal Surajmal

Madhya Pradesh High Court · (1983) 143 ITR 178

Wealth Tax Act, 1957 — Section 18(1), 18(3)

High Courts24 Feb 1981Dismissed

Sardul Singh and Others Vs Kalloobai

Madhya Pradesh High Court · (1981) ACJ 343

Motor Vehicles Act, 1939 — Section 110A, 110D, 2(18)

High Courts21 Feb 1981Dismissed

S.N. Jog Vs State of M.P.

Madhya Pradesh High Court · (1981) JLJ 442

Fundamental Rules — Rule 56(3)

High Courts21 Feb 1981Allowed

Ramnarain Bhujbal Singh Vs Purushottam Poornashankek and Others

Madhya Pradesh High Court · (1981) JLJ 504 : (1983) MPLJ 485

Madhya Bharat Abolition of Jagirs Act, 2008 — Section 21Madhya Bharat Land Revenue and Tenancy Act, 2007 — Section 74

High Courts21 Feb 1981

Smt. Maharani Ushadevi Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1982) 8 TAXMAN 91

Income Tax Act, 1961 — Section 15, 15(1)(iii), 2(14)

High Courts21 Feb 1981

H.H. Maharani Usha Devi Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1982) 133 ITR 43 : (1981) 6 TAXMAN 140

Income Tax Act, 1961 — Section 2(14), 5(1)

High Courts21 Feb 1981

Smt. Kavit Sanghi Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1982) 133 ITR 48

Income Tax Act, 1961 — Section 14, 33

High Courts21 Feb 1981

H H MAHARANI USHA DEVI Vs COMMISSIONER OF Income Tax, CITY-II, BHOPAL.

Madhya Pradesh High Court · (1982) 133 ITR 43 : (1981) 6 TAXMAN 140

Income Tax Act, 1961 — Section 2, 45

High Courts20 Feb 1981

Commissioner of Wealth-tax Vs Premnarayan Garg

Madhya Pradesh High Court · (1981) 6 TAXMAN 388

Wealth Tax Act, 1957 — Section 2, 5(1)

High Courts16 Feb 1981

Commissioner of Sales Tax Vs Tahsil Co-operative and Agricultural Processing Society

Madhya Pradesh High Court · (1982) 49 STC 149

Central Sales Tax Act, 1956 — Section 14, 15

High Courts16 Feb 1981

H.H. Raja Agit Singh of Jhabua Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1983) 140 ITR 138

Income Tax Act, 1961 — Section 10, 10(19A), 251, 263Rulers of Indian States (Abolition of Privileges) Act, 1972 — Section 7

High Courts16 Feb 1981Dismissed

Ramdeen and Another Vs Ramswaroop and Others

Madhya Pradesh High Court · AIR 1982 MP 158 : (1981) JLJ 643 : (1981) 26 MPLJ 575 : (1981) MPLJ 575

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115(1), 115(2)

High Courts13 Feb 1981Dismissed

Smt. Mullo Bai and Others Vs Raghubardayal and Others

Madhya Pradesh High Court · AIR 1982 MP 32 : (1981) MPLJ 577

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(1), Order 21 Rule 84, Order 21 Rule 92

High Courts13 Feb 1981

Commissioner of Income Tax Vs Malwa Vanaspati and Chemical Co. Ltd.

Madhya Pradesh High Court · (1982) 29 CTR 335 : (1982) 135 ITR 221 : (1982) 51 STC 358

Income Tax Act, 1961 — Section 37(1)Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3), 8(1), 8(2)

High Courts13 Feb 1981

Raja Ajit Singh of Jhabua Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1981) 132 ITR 412

High Courts13 Feb 1981Partly Allowed

Virendra Kumar Vs Smt. Shanta Sharma

Madhya Pradesh High Court · AIR 1981 MP 271 : (1981) JLJ 589

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1

High Courts12 Feb 1981Dismissed

Narendra Kumar Basantilal Vs Radhakishan Chunnilal Rathore

Madhya Pradesh High Court · (1982) MPLJ 279

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(c), 12(1)(e), 13(1)