High Courts26 Jul 1980
Commissioner of Income Tax M.P. Vs Narpat Singh Malkhan Singh, Jabalpur
Madhya Pradesh High Court · (1982) JLJ 150
Income Tax Act, 1961 — Section 143(3), 256(1), 263
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,092 of 2,382
High Courts25 Jul 1980
Controller of Estate Duty Vs Santram
Madhya Pradesh High Court · (1981) 20 CTR 48 : (1981) 130 ITR 38 : (1981) JLJ 107 : (1981) 26 MPLJ 5 : (1981) MPLJ 5 : (1981) 5 TAXMAN 195
Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 34(1), 5
High Courts25 Jul 1980
Commissioner of Income Tax Vs Narpat Singh Malkhan Singh
Madhya Pradesh High Court · (1980) 19 CTR 302 : (1981) 128 ITR 77
Income Tax Act, 1961 — Section 143(3), 216, 217, 217(1A), 263
High Courts23 Jul 1980Allowed
Raghuwar Vs Janki Prasad
Madhya Pradesh High Court · AIR 1981 MP 39 : (1980) JLJ 849
Hindu Succession Act, 1956 — Section 14, 15(1), 15(2)
High Courts21 Jul 1980Allowed
Banshilal Vs State of M.P. and another
Madhya Pradesh High Court · (1981) JLJ 143
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 17(a)
High Courts21 Jul 1980
Commissioner of Income Tax Vs Thakurlal
Madhya Pradesh High Court · (1980) 07 MP CK 0021
Income Tax Act, 1961 — Section 147, 148(2)
High Courts19 Jul 1980Dismissed
Shubhashchandra Babulal Vs Nandlal Laxmichand
Madhya Pradesh High Court · (1981) JLJ 597
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47
High Courts19 Jul 1980Allowed
Sharma and Company, Bilaspur Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1981) JLJ 463
Madhya Pradesh Excise Act, 1915 — Section 17, 18
High Courts18 Jul 1980
Commissioner of Income Tax Vs Shantilal Mehta and Co.
Madhya Pradesh High Court · (1980) 19 CTR 307 : (1983) 143 ITR 308 : (1981) JLJ 116 : (1981) 26 MPLJ 507 : (1981) MPLJ 507
Income Tax Act, 1961 — Section 185Madhya Pradesh Excise Act, 1915 — Section 48, 48(1)Madhya Pradesh Excise Rules, 1915 — Rule 6
High Courts11 Jul 1980
Indrasen Bhoot Vs Commissioner of Wealth Tax
Madhya Pradesh High Court · (1982) 138 ITR 758
Taxation Laws (Amendment) Act, 1975 — Section 18(1), 18(3)Wealth Tax Act, 1957 — Section 27(1)
High Courts10 Jul 1980
Balchand Malaiya and Others Vs Income Tax Officer, A-Ward and Another
Madhya Pradesh High Court · (1983) 144 ITR 795
Income Tax Act, 1922 — Section 25A
High Courts10 Jul 1980Dismissed
Tracways Private Ltd. Vs Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (1981) JLJ 261 : (1981) 26 MPLJ 171 : (1981) MPLJ 171
Constitution of India, 1950 — Article 226
High Courts07 Jul 1980
Addl. Commissioner of Income Tax Vs Nandkishore (Legal heir of Mohanlal Ramniwal)
Madhya Pradesh High Court · (1983) 143 ITR 182
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts04 Jul 1980Dismissed
Chironjilal Bhawarilal Vs Bhura Dhanna through L.Rs. and others
Madhya Pradesh High Court · (1980) 07 MP CK 0006
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 91, 92
High Courts02 Jul 1980
Commissioner of Income Tax Vs Vrajlal Manilal and Co.
Madhya Pradesh High Court · (1980) 19 CTR 182 : (1981) 127 ITR 512 : (1980) JLJ 734 : (1980) MPLJ 718
Constitution of India, 1950 — Article 19(1), 226Income Tax Act, 1961 — Section 140A(1), 140A(3)
High Courts01 Jul 1980Allowed
Chandra Shekhar Vs State of M.P.
Madhya Pradesh High Court · (1981) JLJ 122
Criminal Procedure Code, 1973 (CrPC) — Section 2(i)Penal Code, 1860 (IPC) — Section 182, 193
High Courts26 Jun 1980Dismissed
Amar Singh Vs Surajmal and Others
Madhya Pradesh High Court · (1981) ACJ 382
Motor Vehicles Act, 1988 — Section 95
High Courts29 May 1980Dismissed
M.P. Electricity Board, Jabalpur and Another Vs Chhaganlal
Madhya Pradesh High Court · AIR 1981 MP 170 : (1981) ILR (MP) 702 : (1981) JLJ 458 : (1981) 26 MPLJ 417 : (1981) MPLJ 417
Electricity Act, 1910 — Section 26(1), 26(6), 26(7)
High Courts08 May 1980Allowed
Madhusudan Prasad Gupta Vs State of M.P.
Madhya Pradesh High Court · (1981) JLJ 518
Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 161
High Courts03 May 1980Allowed
Badri Prasad Soni Vs S. Kripal Singh
Madhya Pradesh High Court · AIR 1981 MP 228 : (1981) 26 MPLJ 606 : (1981) MPLJ 606
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 4 Rule 1, Order 6 Rule 17