High Courts03 May 1980
Commissioner of Income Tax Vs Krishnaram Baldeo Bank (P.) Ltd.
Madhya Pradesh High Court · (1980) 19 CTR 284 : (1983) 144 ITR 600
Income Tax Act, 1961 — Section 147
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,093 of 2,382
High Courts03 May 1980
Bhagirath Prasad Bilgaiya Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1980) 05 MP CK 0004
Income Tax Act, 1961 — Section 271(1)
High Courts03 May 1980Dismissed
M.P. Electricity Board, Jabalpur and others Vs Employees' State Insurance Corporation, Indore
Madhya Pradesh High Court · (1981) JLJ 738
Employees State Insurance Act, 1948 — Section 66, 82General Clauses Act, 1897 — Section 6Workmens Compensation Act, 1923 — Section 12
High Courts29 Apr 1980Allowed
Hindustan Steel Limited, Bhilai Steel Plant Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1980) ILR (MP) 639 : (1980) JLJ 693 : (1982) 50 STC 287
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 226, 286Sales of Goods Act, 1930 — Section 23, 25, 26
High Courts25 Apr 1980Allowed
Munnawar Ahmad and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1981 MP 41 : (1980) JLJ 765 : (1980) MPLJ 577
Constitution of India, 1950 — Article 14Madhya Pradesh Lok Parisar (Bedakhali) (Amendment) Adhiniyam, 1976 — Section 4, 5, 9
High Courts25 Apr 1980Allowed
Divisional Superintendent, South Eastern Railway, Nagpur Vs R. Shankaram and others
Madhya Pradesh High Court · (1980) 04 MP CK 0010
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F, 33C(2)
High Courts24 Apr 1980Dismissed
Adarsh Krishi Sewa Kendra Vs Government of M.P. and Another
Madhya Pradesh High Court · AIR 1981 MP 44 : (1980) JLJ 829 : (1980) MPLJ 810
Constitution of India, 1950 — Article 14, 352Defence of India Rules, 1971 — Rule 114, 114(2), 114(3), 114(4), 36(3)Essential Commodities Act, 1955 — Section 3
High Courts23 Apr 1980Dismissed
Brijlal Sachdeva and Brothers Vs The Commissioner of Sales Tax and Another
Madhya Pradesh High Court · (1980) JLJ 616 : (1980) MPLJ 756 : (1980) 46 STC 444
Constitution of India, 1950 — Article 226
High Courts22 Apr 1980Allowed
Arjun Singh and Another Vs Harchander Singh and Others
Madhya Pradesh High Court · (1981) ACJ 45
Motor Vehicles Act, 1939 — Section 110A
High Courts22 Apr 1980Allowed
Ummedibai and Others Vs Bhikam Singh and Another
Madhya Pradesh High Court · AIR 1981 MP 53 : (1981) JLJ 57 : (1981) 26 MPLJ 219 : (1981) MPLJ 219
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11
High Courts21 Apr 1980Dismissed
Chandralekha and Others Vs Anantram Pandey and Others
Madhya Pradesh High Court · (1982) ACJ 405
High Courts21 Apr 1980Dismissed
Manganese Ore (India) Ltd. Vs The Regional Assistant Commissioner of Sales Tax, Jabalpur Region and Others
Madhya Pradesh High Court · (1980) JLJ 873 : (1981) 48 STC 183
Constitution of India, 1950 — Article 226
High Courts21 Apr 1980Dismissed
Eastern Oxygen and Acetylene Ltd., Jabalpur Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1981 MP 17 : (1980) JLJ 673 : (1980) MPLJ 635
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4(9)
High Courts19 Apr 1980
Orient Paper Mills Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1983) 54 STC 195
High Courts19 Apr 1980
Commissioner of Sales Tax Vs Bansal Brothers
Madhya Pradesh High Court · (1982) 49 STC 147
Central Sales Tax Act, 1956 — Section 15
High Courts18 Apr 1980Dismissed
Inder Singh Harbans Singh and Another Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1981) JLJ 109 : (1982) 49 STC 347
Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 136, 226, 301, 304Limitation Act, 1963 — Section 17
High Courts16 Apr 1980Allowed
Ganga Steel Rerolling Mills Raipur and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1986) 23 ELT 84
Central Excise Rules, 1944 — Rule 10, 173JConstitution of India, 1950 — Article 226Tariff Act, 1934 — Section 2A
High Courts15 Apr 1980Allowed
Mahadaji Scindia Smarak Samiti, Gwalior Vs State of M.P. and others
Madhya Pradesh High Court · (1980) JLJ 900
Constitution of India, 1950 — Article 226
High Courts14 Apr 1980Allowed
Nathu Singh Vs State of M.P. and another
Madhya Pradesh High Court · (1982) JLJ 805
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)
High Courts08 Apr 1980Allowed
Jaisukhlal Deve Vs M/s Shankar Theatres (Firm) Astravati and Others
Madhya Pradesh High Court · (1982) JLJ 199
Madhya Pradesh Money Lenders Act, 1934 — Section 2(7)(e), 3Negotiable Instruments Act, 1881 (NI) — Section 80