COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 2,099 of 2,382

High Courts10 Dec 1979Dismissed

Smt. Gulkandi and Others Vs Harnarayan Phoolchand and Others

Madhya Pradesh High Court · AIR 1980 MP 111 : (1981) 26 MPLJ 473 : (1981) MPLJ 473

Limitation Act, 1908 — Article 148Limitation Act, 1963 — Article 61Transfer of Property Act, 1882 — Section 60

High Courts07 Dec 1979

Union of India (UOI) Vs Phoolchand

Madhya Pradesh High Court · (1985) 19 ELT 49

Criminal Procedure Code, 1973 (CrPC) — Section 377(2), 577(3)Gold (Control) Act, 1968 — Section 2, 85(1), 86(1)

High Courts07 Dec 1979Dismissed

Babulal Mohanlal Kandele Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1980) JLJ 458 : (1980) MPLJ 504

High Courts07 Dec 1979Dismissed

Central India Motors Vs C.L. Sharma, Assistant Commissioner of Sales Tax, Indore Region and Another

Madhya Pradesh High Court · (1980) JLJ 197 : (1980) MPLJ 525 : (1980) 46 STC 379

Constitution of India, 1950 — Article 20, 226Criminal Procedure Code, 1973 (CrPC) — Section 2General Clauses Act, 1897 — Section 3

High Courts06 Dec 1979Allowed

Charanlal Vs Shri Lal Bahadur Shastri Harijan Samuhik Krishi Sahakari Sanstha (Samiti) Saliya Barodi

Madhya Pradesh High Court · AIR 1980 MP 114 : (1981) 26 MPLJ 26 : (1981) MPLJ 26

Civil Procedure Code, 1908 (CPC) — Section 2(14), 2(2), 36, 38Constitution of India, 1950 — Article 226

High Courts06 Dec 1979

Yadav Metal Industries Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1980) 46 STC 30

Madhya Pradesh General Sales Tax Act, 1958 — Section 44

High Courts05 Dec 1979

Smt. Bhagwatibai Gopaldas Garg Vs Additional Commissioner of Income Tax

Madhya Pradesh High Court · (1980) 126 ITR 474

Income Tax Act, 1961 — Section 72(1)

High Courts05 Dec 1979Allowed

Dule Singh Vs State of M.P.

Madhya Pradesh High Court · (1981) JLJ 659

Criminal Procedure Code, 1973 (CrPC) — Section 357, 421Penal Code, 1860 (IPC) — Section 409

High Courts05 Dec 1979

Addl. Commissioner of Income Tax Vs Manilal Tribhuvandas

Madhya Pradesh High Court · (1979) 12 MP CK 0013

Income Tax Act, 1961 — Section 271(1)

High Courts05 Dec 1979

Commissioner of Income Tax Vs His Highness Maharaja Yashwant Rao Pawar

Madhya Pradesh High Court · (1981) 127 ITR 650

Land Acquisition Act, 1894 — Section 11, 16, 17, 28, 34

High Courts04 Dec 1979

Additional Commissioner of Income Tax Vs Gopaldas Amarnomal

Madhya Pradesh High Court · (1985) 151 ITR 114

Income Tax Act, 1961 — Section 271(1)

High Courts04 Dec 1979

Addl. Commissioner of Income Tax Vs Gopaldas Amarnomal

Madhya Pradesh High Court · (1980) 3 TAXMAN 502

Income Tax Act, 1961 — Section 148, 256(1), 271(1)(c)

High Courts03 Dec 1979

Vishwanath Vs Asst. Controller of Estate Duty

Madhya Pradesh High Court · (1979) 12 MP CK 0003

Estate Duty Act, 1953 — Section 59Income Tax Act, 1961 — Section 147

High Courts30 Nov 1979

Yogesh Kumar Vs Addl. Commissioner of Wealth Tax

Madhya Pradesh High Court · (1981) 132 ITR 597

Wealth Tax Act, 1957 — Section 14(1), 18(1), 27(1)

High Courts30 Nov 1979

Shambhoo Singh Vs Central Industrial Tribunal-cum-Labour Court and Another

Madhya Pradesh High Court · (1981) 2 LLJ 376

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F

High Courts30 Nov 1979Allowed

Administrator, Municipal Council, Durg, M.P. Vs Additional Property Tax Commissioner, M.P. Gwalior and another

Madhya Pradesh High Court · (1980) JLJ 202

Constitution of India, 1950 — Article 12, 226, 285, 289Food Corporations Act, 1964 — Section 12, 27, 3, 3(1), 3(2)Madhya Pradesh Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 — Section 18, 4, 6

High Courts29 Nov 1979

S.R. Kalani Vs Income Tax Officer, Addl. A Ward, Circle-I and Others

Madhya Pradesh High Court · (1981) 132 ITR 600

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147

High Courts29 Nov 1979

S. R. KALANI Vs Income Tax OFFICER, ADDL., A WARD, CIRCLE-I, INDORE and OTHERS.

Madhya Pradesh High Court · (1981) 132 ITR 600

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143, 147, 148, 250

High Courts28 Nov 1979

Karachi Cycle Factory Vs The Commissioner of Sales Tax

Madhya Pradesh High Court · (1980) 46 STC 205

Madhya Pradesh General Sales Tax Act, 1958 — Section 39(2), 44

High Courts28 Nov 1979

Dungarsidas Kaluram Vs Addl. Commissioner of Income Tax

Madhya Pradesh High Court · (1981) 132 ITR 526

Income Tax Act, 1961 — Section 142, 144, 187(2), 2(23), 2(31)Partnership Act, 1932 — Section 42