High Courts04 Sept 1979Dismissed
State of M.P. Vs Harju
Madhya Pradesh High Court · (1980) JLJ 383
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 300Penal Code, 1860 (IPC) — Section 35, 395, 397
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,104 of 2,382
High Courts31 Aug 1979
S.M. Trivedi Vs Addl. Commissioner of Income Tax
Madhya Pradesh High Court · (1981) 130 ITR 73 : (1983) JLJ 541
Income Tax Act, 1961 — Section 256, 256(1), 256(2), 271(1), 274(2)
High Courts31 Aug 1979Allowed
National Textile Corporation (M.P.) Ltd., Bhopal Vs M.P. Electricity Board, Jabalpur
Madhya Pradesh High Court · AIR 1980 MP 32 : (1980) MPLJ 233
Contract Act, 1872 — Section 196Electricity Act, 1910 — Section 24Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 27(1), 30, 4, 5(1), 5(3)
High Courts30 Aug 1979
S.M. Trivedi Vs Commissioner of Income Tax (No. 1)
Madhya Pradesh High Court · (1981) 128 ITR 265 : (1980) 3 TAXMAN 163
Income Tax Act, 1961 — Section 256
High Courts27 Aug 1979Dismissed
Sharad Kashinath Pandit and another Vs Sobharam (Dead by L.R's) and others
Madhya Pradesh High Court · (1979) 08 MP CK 0026
Hindu Succession Act, 1956 — Section 14
High Courts23 Aug 1979
Commissioner of Income Tax Vs Shri Krishandas Agarwal and Others
Madhya Pradesh High Court · (1983) 143 ITR 798
Income Tax Act, 1961 — Section 271, 271(1)
High Courts23 Aug 1979
Addl. Commissioner of Income Tax Vs Hiralal Munnalal
Madhya Pradesh High Court · (1980) 124 ITR 728
Income Tax Act, 1961 — Section 271(1)
High Courts21 Aug 1979Dismissed
Sharad and Others Vs Shobharam and Others
Madhya Pradesh High Court · (1980) JLJ 606
Hindu Succession Act, 1956 — Section 14
High Courts21 Aug 1979Allowed
Mohanlal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1980 MP 1 : (1981) ILR (MP) 627 : (1979) JLJ 714 : (1979) 24 MPLJ 801 : (1979) MPLJ 801
Arbitration Act, 1940 — Section 33Limitation Act, 1963 — Article 113, 522
High Courts21 Aug 1979
Jaora Sugar Mills P. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1980) 124 ITR 482
High Courts20 Aug 1979
Vimalchand Vs State of M.P. and others
Madhya Pradesh High Court · (1979) JLJ 712
Stamp Act, 1899 — Section 33, 33(1), 35, 38(2), 56(1)
High Courts20 Aug 1979
Addl. Commissioner of Income Tax Vs Chokhelal Sharda Prasad
Madhya Pradesh High Court · (1983) 143 ITR 801
Income Tax Act, 1961 — Section 271(1)
High Courts20 Aug 1979Dismissed
M.P. Electricity Board, Jabalpur Vs State Industrial Court, M.P., Indore and others
Madhya Pradesh High Court · (1979) 08 MP CK 0008
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts20 Aug 1979
Vimalchand Vs State of M.P. and another
Madhya Pradesh High Court · (1979) MPLJ 734
Stamp Act, 1899 — Section 33, 33(1), 35, 38(2), 56(1)
High Courts20 Aug 1979
Jainabai Vs State of M.P.
Madhya Pradesh High Court · (1981) JLJ 40
Stamp Act, 1899 — Section 33, 33(1), 35, 38, 38(2)
High Courts18 Aug 1979Dismissed
Kailash Kumar Agarwal and another Vs Daya Shankar Jaiswal
Madhya Pradesh High Court · (1982) JLJ 31
Arbitration Act, 1940 — Section 20, 33, 39, 39(1), 39(2)Civil Procedure Code, 1908 (CPC) — Section 104
High Courts18 Aug 1979Dismissed
Steel Workers Unton Bhilal Nagar Vs Chief Labour Commissioner (Central) and others
Madhya Pradesh High Court · (1979) 08 MP CK 0024
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 78, 78(1), 79, 80, 81Industrial Disputes Act, 1947 — Section 10(2), 25F, 25FF
High Courts18 Aug 1979Dismissed
V.K. Seth Vs State of M.P. and another
Madhya Pradesh High Court · (1979) 08 MP CK 0007
Constitution of India, 1950 — Article 14, 16, 226
High Courts17 Aug 1979
Balkishandas Vs Har Narayan and Others
Madhya Pradesh High Court · AIR 1980 MP 43(1) : (1982) ILR (MP) 1 : (1979) JLJ 745 : (1979) 24 MPLJ 644
Constitution of India, 1950 — Article 226, 227High Court of Madhya Pradesh Rules, 2008 — Rule 12States Reorganisation Act, 1956 — Section 51(2)
High Courts17 Aug 1979Dismissed
S.N. Trivedi Vs M.P. State Road Transport Corpn., Bhopal
Madhya Pradesh High Court · (1979) 08 MP CK 0001
Constitution of India, 1950 — Article 226Road Transport Corporations Act, 1950 — Section 45