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Madhya Pradesh High Court judgments

47,636 judgments · page 2,083 of 2,382

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High Courts19 Dec 1980Dismissed

Bhulibai widow of Pritam Singh Vs Ravishekhar Mehta

Madhya Pradesh High Court · (1980) 12 MP CK 0021

Madhya Pradesh Gramin Rin Vimukti Tatha Rin Sthagan Adhiniyam, 1975 — Section 4, 6(a)
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High Courts19 Dec 1980

Commissioner of Income Tax Vs Lalubhai B. Patel and Co.

Madhya Pradesh High Court · (1981) 21 CTR 172

Income Tax Act, 1961 — Section 37(2A), 37(2B)
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High Courts19 Dec 1980Dismissed

Ram Singh Gyasi Singh Vs Factory Manager, J. C. Mills and others

Madhya Pradesh High Court · (1982) JLJ 293 : (1982) MPLJ 369

Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 31(3), 61Penal Code, 1860 (IPC) — Section 366
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High Courts19 Dec 1980

Commissioner of Sales Tax Vs Jammatlal Prahaladrai

Madhya Pradesh High Court · (1983) 54 STC 392

Madhya Pradesh General Sales Tax Act, 1958 — Section 39(2), 43, 43(1)
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High Courts18 Dec 1980

Controller of Estate Duty Vs R.S. Gwalre

Madhya Pradesh High Court · (1981) 130 ITR 261 : (1981) JLJ 372 : (1981) 26 MPLJ 514 : (1981) MPLJ 514 : (1981) 6 TAXMAN 391

Estate Duty Act, 1953 — Section 33, 33(1), 34, 34(1), 39(3)
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High Courts17 Dec 1980

Commissioner of Sales Tax Vs The Bhopal Sugar Industries Ltd.

Madhya Pradesh High Court · (1981) JLJ 356 : (1981) 26 MPLJ 395 : (1981) MPLJ 395 : (1981) 48 STC 45

Madhya Pradesh General Sales Tax Act, 1958 — Section 2(bb)
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High Courts12 Dec 1980

Commissioner of Income Tax Vs Udhoji Shrikrishnadas

Madhya Pradesh High Court · (1981) 21 CTR 171 : (1983) 139 ITR 827

Income Tax Act, 1961 — Section 40A(2)
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High Courts11 Dec 1980

Somani Bros. Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1981) 48 STC 350

Madhya Pradesh General Sales Tax Act, 1958 — Entry 6
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High Courts11 Dec 1980

Commissioner of Sales Tax Vs Maganlal Sarbulal and Co.

Madhya Pradesh High Court · (1981) 48 STC 172

Madhya Pradesh General Sales Tax Act, 1958 — Entry 7, 44(1)
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High Courts11 Dec 1980

Commissioner of Income Tax Vs Anand Bahri Steel and Wire Products

Madhya Pradesh High Court · (1981) 21 CTR 166 : (1982) 133 ITR 365 : (1981) JLJ 377

Income Tax (Computation of Capital of Industrial Undertakings) Rules, 1949 — Rule 3(3)Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J
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High Courts11 Dec 1980

Badrilal Bholaram Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1982) 135 ITR 216

Income Tax Act, 1961 — Section 2(1)Madhya Pradesh Land Revenue Code, 1959 — Section 165
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High Courts11 Dec 1980

Commissioner of Sales Tax Vs Motilal Madanlal

Madhya Pradesh High Court · (1981) 48 STC 502

Madhya Pradesh General Sales Tax Act, 1958 — Section 12
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High Courts11 Dec 1980

BADRILAL BHOLARAM Vs COMMISSIONER OF Income Tax, BHOPAL.

Madhya Pradesh High Court · (1983) 139 ITR 207 : (1983) 14 TAXMAN 399

Income Tax Act, 1961 — Section 2
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High Courts11 Dec 1980

Commissioner of Sales Tax Vs Central Paints Company

Madhya Pradesh High Court · (1981) 48 STC 515

Madhya Pradesh General Sales Tax Act, 1958 — Section 44
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High Courts10 Dec 1980

Smt. Zarina Iftakhar Ahmad Vs Commissioner of Wealth Tax

Madhya Pradesh High Court · (1981) 129 ITR 493 : (1981) JLJ 421 : (1981) 26 MPLJ 477 : (1981) MPLJ 477 : (1981) 6 TAXMAN 84

Wealth Tax Act, 1957 — Section 5(1)
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High Courts04 Dec 1980Allowed

Madhya Pradesh Bidi Udyog Sangh, Sagar and others Vs State of Madhya Pradesh, Bhopal

Madhya Pradesh High Court · (1981) JLJ 756

Minimum Wages Act, 1948 — Section 5(1)(b)
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High Courts04 Dec 1980

Commissioner of Income Tax Vs Navalmal Punamchand

Madhya Pradesh High Court · (1982) 135 ITR 801

Income Tax Act, 1961 — Section 37(2B)
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High Courts04 Dec 1980Allowed

Madhya Pradesh Bidi Udyog Sangh, Sagar and others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1981) JLJ 756

Minimum Wages Act, 1948 — Section 3, 5(2)
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High Courts02 Dec 1980Dismissed

Thakur Vishweshwarsharan Singh Vs State Transport Appellate Tribunal, Gwalior and Others

Madhya Pradesh High Court · AIR 1981 MP 121 : (1981) JLJ 440 : (1981) 26 MPLJ 377 : (1981) MPLJ 377

Constitution of India, 1950 — Article 143General Clauses Act, 1897 — Section 21Motor Vehicles (Amendment) Act, 1969 — Section 1(2), 25
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High Courts01 Dec 1980Dismissed

Dinkar Shankarrao Deolalikar Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1980) 12 MP CK 0022

Constitution of India, 1950 — Article 309
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