High Courts06 Oct 1980
Commissioner of Sales Tax Vs Punjab Coal and Kutti Farm
Madhya Pradesh High Court · (1980) 10 MP CK 0013
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,087 of 2,382
High Courts06 Oct 1980Dismissed
Ashfaque Mohd. Vs Saida Qureshi
Madhya Pradesh High Court · (1983) JLJ 55
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2)
High Courts05 Oct 1980Dismissed
Jhalkan Singh and another Vs State of M.P.
Madhya Pradesh High Court · (1981) JLJ 560
Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 109, 379
High Courts03 Oct 1980Allowed
Chandrabhan Brijmohan and Co. Vs D.K. Verma, Additional Assistant Commissioner of Sales Tax, Jabalpur and another
Madhya Pradesh High Court · (1980) 10 MP CK 0038
Madhya Pradesh General Sales Tax Act, 1958 — Section 50Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 3
High Courts30 Sept 1980Allowed
Chandrashekhar Harprasad Vs State of M.P. and others
Madhya Pradesh High Court · (1980) JLJ 789
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 4(1), 4(4)
High Courts30 Sept 1980Allowed
Tularam Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1981 MP 23 : (1980) JLJ 870 : (1981) 26 MPLJ 152 : (1981) MPLJ 152
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 4(1), 4(3)
High Courts30 Sept 1980Allowed
Mahadeo and Others Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1981 MP 231 : (1980) JLJ 797 : (1981) 26 MPLJ 105
Civil Procedure Code, 1908 (CPC) — Section 11Madhya Pradesh Ceiling and Agricultural Holdings (Amendment) Act, 1974 — Section 4(2), 5Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11(2), 11(3), 4(1)
High Courts30 Sept 1980Allowed
Ramnarain and Others Vs The State of M.P. and Others
Madhya Pradesh High Court · AIR 1981 MP 169 : (1981) 26 MPLJ 160 : (1981) MPLJ 160
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 4(3)
High Courts30 Sept 1980
Controller of Estate Duty Vs Begum Suraiya Rashid
Madhya Pradesh High Court · (1983) 14 TAXMAN 569
Estate Duty Act, 1953 — Section 64(1), 64(3)
High Courts30 Sept 1980Allowed
Jamnaprasad Bhagwandas and others Vs State of M.P. and others
Madhya Pradesh High Court · (1980) 09 MP CK 0003
Constitution of India, 1950 — Article 226, 227
High Courts30 Sept 1980
Ganesh Dal Mills Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1981) 5 TAXMAN 304
Income Tax Act, 1961 — Section 143, 144, 170, 187, 187(1)Partnership Act, 1932 — Section 31, 32, 33, 34, 35
High Courts29 Sept 1980
Commissioner of Income Tax Vs Permali Wallance Ltd.
Madhya Pradesh High Court · (1983) 139 ITR 608
Income Tax Act, 1961 — Section 154, 256(1), 256(2)
High Courts29 Sept 1980
Jagnoo Vs Rameshwar Narain Singh and Others
Madhya Pradesh High Court · (1980) JLJ 769
Contract Act, 1872 — Section 197
High Courts26 Sept 1980Dismissed
Jailal Singh Teja Singh Vs Ram Avtar Deviram and another
Madhya Pradesh High Court · (1981) JLJ 539
Madhya Pradesh Land Revenue Code, 1959 — Section 222Penal Code, 1860 (IPC) — Section 392Probation of Offenders Act, 1958 — Section 6
High Courts25 Sept 1980
Harbanslal Premnath Vs State of M.P. and another
Madhya Pradesh High Court · (1980) MPLJ 714
Constitution of India, 1950 — Article 14, 226
High Courts25 Sept 1980Dismissed
Banwarilal (Seth) Vs Edwin Bhagirathi and another
Madhya Pradesh High Court · (1981) JLJ 766
Trusts Act, 1882 — Section 3
High Courts25 Sept 1980Dismissed
Banwarilal Vs Edwin Bhagirathi and Another
Madhya Pradesh High Court · AIR 1981 MP 116 : (1981) 26 MPLJ 137
Trusts Act, 1882 — Section 3, 35, 39, 55, 6
High Courts24 Sept 1980Allowed
Ranchhod Vs Gurubachan Singh and Others
Madhya Pradesh High Court · (1982) ACJ 77
High Courts24 Sept 1980
Sarupchand Hukamchand Pvt. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 133 ITR 295
High Courts23 Sept 1980
Commissioner of Income Tax Vs Dwarkadas Moolchand
Madhya Pradesh High Court · (1980) 09 MP CK 0018
Income Tax Act, 1961 — Section 256(1), 256(2)