High Courts13 Nov 1980
Commissioner of Income Tax Vs Indore Samachar
Madhya Pradesh High Court · (1983) 139 ITR 266
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,085 of 2,382
High Courts13 Nov 1980
Commissioner of Sales Tax Vs Saluja and Company
Madhya Pradesh High Court · (1981) 48 STC 526
Madhya Pradesh General Sales Tax Act, 1958 — Section 19(1)
High Courts12 Nov 1980
Jaskaran Govindram Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1982) 49 STC 51
Madhya Pradesh General Sales Tax Act, 1958 — Section 7
High Courts06 Nov 1980Partly Allowed
Kumari Nivedita Jain Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1981 MP 129 : (1981) 26 MPLJ 244 : (1981) MPLJ 244
Constitution of India, 1950 — Article 15, 16(2)Indian Medical Council Act, 1956 — Section 19A, 33, 33(1)
High Courts05 Nov 1980
Bajji Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1981) CriLJ 1558 : (1981) ILR (MP) 896 : (1981) JLJ 684 : (1981) 26 MPLJ 657
Criminal Procedure Code, 1973 (CrPC) — Section 155, 190, 2, 20, 200Penal Code, 1860 (IPC) — Section 211
High Courts04 Nov 1980
SETH GOPALDAS PALIWAL Vs WEALTH-TAX OFFICER AND ANOTHER.
Madhya Pradesh High Court · (1983) 25 CTR 127 : (1983) 139 ITR 900
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220
High Courts04 Nov 1980
Commissioner of Sales Tax Vs Burmah Shell Oil Storage and Distributing Co. of India
Madhya Pradesh High Court · (1981) 48 STC 54
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts04 Nov 1980
Seth Gopaldas Paliwal Vs Wealth-tax Officer and Another
Madhya Pradesh High Court · (1981) 25 CTR 127
Wealth Tax Act, 1957 — Section 31(6)
High Courts03 Nov 1980
Manoharlal Lohe Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1981) CriLJ 1563 : (1981) ILR (MP) 790 : (1981) JLJ 431 : (1981) 26 MPLJ 359 : (1981) MPLJ 359
Criminal Procedure Code, 1973 (CrPC) — Section 218, 313, 464, 465Penal Code, 1860 (IPC) — Section 409
High Courts31 Oct 1980
Ramdas Ramlal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 139 ITR 620
Income Tax Act, 1961 — Section 256(2)
High Courts30 Oct 1980
Gwalior Rayon Silk Mfg. (Wvg.) Co. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 134 ITR 97
Income Tax Act, 1961 — Section 256(1)
High Courts29 Oct 1980
OFFICERS ASSOCIATION, BHILAI STEEL PLANT Vs UNION OF INDIA AND OTHERS.
Madhya Pradesh High Court · (1983) 139 ITR 937
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 17, 192, 201, 295
High Courts29 Oct 1980
Officers' Association, Bhilai Steel Plant Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1981) 26 MPLJ 210 : (1981) MPLJ 210 : (1981) 6 TAXMAN 281
Income Tax Act, 1961 — Section 17(1), 17(2), 192, 295(2)Income Tax Rules, 1962 — Rule 3
High Courts27 Oct 1980
Commissioner of Income Tax Vs Jaora Oil Mill
Madhya Pradesh High Court · (1981) 129 ITR 423
Income Tax Act, 1961 — Section 144, 2(24), 271(1), 4
High Courts27 Oct 1980Allowed
Ghanshyam Chaturvedi Vs Radhadevi
Madhya Pradesh High Court · (1982) MPLJ 487
Hindu Marriage Act, 1955 — Section 28
High Courts25 Oct 1980Dismissed
Gram Panchayat, Dhamanda and another Vs Tejmal and another
Madhya Pradesh High Court · (1981) JLJ 335
Limitation Act, 1963 — Section 21(1)
High Courts25 Oct 1980Dismissed
Chaudhary Rambabu Singh Vs Dilip Kumar and Another
Madhya Pradesh High Court · AIR 1981 MP 158 : (1981) JLJ 273
Contract Act, 1872 — Section 39, 73, 74Transfer of Property Act, 1882 — Section 55(1)
High Courts24 Oct 1980
PIARELAL SAKSERIA FAMILY TRUST Vs COMMISSIONER OF Income Tax, M.P.
Madhya Pradesh High Court · (1982) 136 ITR 583
Income Tax Act, 1961 — Section 16, 160, 164Trusts Act, 1882 — Section 11
High Courts24 Oct 1980
TRIKAMLAL Vs COMMISSIONER OF Income Tax, M.P.
Madhya Pradesh High Court · (1982) 134 ITR 450
Income Tax Act, 1961 — Section 28
High Courts24 Oct 1980
Piarelal Sakseria Family Trust Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 136 GLR 583
Income Tax Act, 1961 — Section 164, 164(1)