COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 2,102 of 2,382

High Courts10 Oct 1979Allowed

Mohd. Ismail Mohd. Hussain Vs The Presiding Officer, Central Govt. Industrial Tribunal-cum-Labour Court, Jabalpur, and another

Madhya Pradesh High Court · (1980) JLJ 177

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C, 33C(1), 33C(2)Minimum Wages Act, 1948 — Section 20(1), 24

High Courts09 Oct 1979

Additional Commissioner of Income Tax Vs Ratanchand Sewakram

Madhya Pradesh High Court · (1985) 151 ITR 112

Income Tax Act, 1961 — Section 271(1)

High Courts09 Oct 1979Dismissed

Municipal Corporation Ujjain Vs Indra Kumar

Madhya Pradesh High Court · (1980) JLJ 491

Evidence Act, 1872 — Section 45Prevention of Food Adulteration Act, 1954 — Section 13, 13(1), 16, 7

High Courts05 Oct 1979

Addl. Commissioner of Income Tax Vs Kantilal Jain

Madhya Pradesh High Court · (1980) 125 ITR 373

Income Tax Act, 1961 — Section 212(3), 217, 263, 273

High Courts03 Oct 1979

Nandkishore Girdharilal Modi Vs Commissioner of Wealth Tax

Madhya Pradesh High Court · (1981) 132 ITR 868

Wealth Tax Act, 1957 — Section 5(1)

High Courts29 Sept 1979Allowed

Modi Bai Vs Nagraj

Madhya Pradesh High Court · (1982) JLJ 218

Civil Procedure Code, 1908 (CPC) — Section 97Sales of Goods Act, 1930 — Section 4

High Courts29 Sept 1979Allowed

Madhya Pradesh State Road Transport Corporation Vs Heeralal Ochhelal and others

Madhya Pradesh High Court · (1980) JLJ 16

Constitution of India, 1950 — Article 245, 254, 254(1), 254(2)Government of India Act, 1935 — Section 107(1)Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 10, 2(2), 21, 3(b), 6

High Courts28 Sept 1979Allowed

The Gwalior Rayon Silk Manufacturing (Wvg.) Co. Ltd., Birlagram, Ujjain Vs The Textiles Committee, Bombay and Another

Madhya Pradesh High Court · AIR 1980 MP 69 : (1980) MPLJ 272

Textiles Committee Act, 1963 — Section 12, 2, 22, 22(3)Textiles Committee Rules, 1965 — Rule 22

High Courts27 Sept 1979Dismissed

Baboolal Vs Ratanlal

Madhya Pradesh High Court · (1981) JLJ 362

Civil Procedure Code, 1908 (CPC) — Section 10Contract Act, 1872 — Section 19, 25Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts27 Sept 1979Allowed

Natthu Singh Himanchal Singh and another Vs Surat Singh Mathura Prasad

Madhya Pradesh High Court · (1982) ILR (MP) 94 : (1981) JLJ 678

Civil Procedure Code, 1908 (CPC) — Section 115, 148, 151, 152Contract Act, 1872 — Section 74Specific Relief Act, 1963 — Section 28

High Courts26 Sept 1979Dismissed

Jethanand Vs Nagar Palika, Mandsaur

Madhya Pradesh High Court · (1980) JLJ 494

Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 348, 348(3)Madhya Pradesh Lok Parisar (bedakhali) Adhiniyam, 1974 — Section 1, 11, 15, 19, 2

High Courts25 Sept 1979

Raghunathdas Kakani Vs Addl. Commissioner of Income Tax

Madhya Pradesh High Court · (1980) 122 ITR 952

Income Tax Act, 1961 — Section 159, 168, 168(3)

High Courts24 Sept 1979

Addl. Commissioner of Income Tax Vs Balwant Singh Sulakhammal

Madhya Pradesh High Court · (1980) 3 TAXMAN 164

Income Tax Act, 1961 — Section 139, 139(2), 139(5), 147, 148

High Courts24 Sept 1979

Additional Commissioner of Income Tax Vs Balwant Singh Sulakhanmal

Madhya Pradesh High Court · (1981) 127 ITR 597

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

High Courts24 Sept 1979

Jankilal Jaju Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1981) 127 ITR 805

Income Tax Act, 1961 — Section 256(1), 256(2), 271(1)

High Courts24 Sept 1979

Nawab and Brothers Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1980) 124 ITR 307

Income Tax Act, 1961 — Section 184(7), 263

High Courts24 Sept 1979

Nawab and Bros. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1980) 3 TAXMAN 159

Income Tax Act, 1961 — Section 184, 184(7), 256(1)

High Courts20 Sept 1979Allowed

Modi Bai Vs Nagraj Harakchand Jain

Madhya Pradesh High Court · (1982) ILR (MP) 260 : (1982) MPLJ 114

Civil Procedure Code, 1908 (CPC) — Section 101, 97

High Courts19 Sept 1979

Addl. Commissioner of Income Tax Vs Dr. V.V. Shrivastava

Madhya Pradesh High Court · (1980) 14 CTR 188 : (1980) 122 ITR 908 : (1980) MPLJ 115

Income Tax Act, 1961 — Section 271(1)

High Courts19 Sept 1979Dismissed

Sunil Kumar Azmi and others Vs M.P. Road Transport Corporation and other

Madhya Pradesh High Court · (1980) JLJ 561

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(oo), 25F, 25G