High Courts27 Oct 1978Dismissed
Baijnath Chhabiram Vs Government of M.P. and others
Madhya Pradesh High Court · (1979) MPLJ 679
Constitution of India, 1950 — Article 330, 332
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,114 of 2,382
High Courts27 Oct 1978Allowed
Mod Singh Vs State of M.P. and others
Madhya Pradesh High Court · (1979) JLJ 90
Madhya Pradesh Panchayat Act, 1962 — Section 17, 310
High Courts26 Oct 1978Dismissed
Gwalior District Co-operative Bank Vs Ramesh Chandra Mangal and others
Madhya Pradesh High Court · (1979) JLJ 689
Constitution of India, 1950 — Article 12, 226, 311Madhya Pradesh Co-operative Societies Act, 1960 — Section 55, 55(2), 55(7)
High Courts26 Oct 1978Dismissed
Gwalior District Co-operative Bank Ltd., Gwalior Vs Ramesh Chandra Mangal and others
Madhya Pradesh High Court · (1979) MPLJ 631
Constitution of India, 1950 — Article 12, 226, 311Madhya Pradesh Co-operative Societies Act, 1960 — Section 55, 55(2)
High Courts25 Oct 1978Dismissed
Ishaq Mohammad Ashiq Mohammad Vs Bunkar Sahkari Samiti Maryadit, Chanderi and others
Madhya Pradesh High Court · (1979) MPLJ 691
Constitution of India, 1950 — Article 226, 311Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 77, 77(2)
High Courts25 Oct 1978Dismissed
Associated Commercial Engineers Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1979 MP 96 : (1981) ILR (MP) 409 : (1979) 24 MPLJ 91 : (1979) MPLJ 91
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 299
High Courts24 Oct 1978Dismissed
Puiandar Singh Vs State of M.P.
Madhya Pradesh High Court · (1979) JLJ 335
Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 167, 167(2)Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Oct 1978Dismissed
Pulandar Singh Atiraj Singh Vs State of M.P.
Madhya Pradesh High Court · (1979) MPLJ 273
Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 167, 167(2)Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Oct 1978Dismissed
Christian Association for Radio and Audio-Visual Service (CARAVS), Jabalpur Vs Regional Commissioner, Employees Provident Fund, Madhya Pradesh, Indore
Madhya Pradesh High Court · (1981) ILR (MP) 721 : (1979) MPLJ 101
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 2(j), 7A(3)
High Courts24 Oct 1978Dismissed
Christian Association for Radio and Audio-Visual Service, Jabalpur Vs Regional Commissioner, Employees Provident Fund, Indore
Madhya Pradesh High Court · (1979) JLJ 638
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2(j), 7A(3)
High Courts23 Oct 1978
Chimanlal Umaji Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1980) 121 ITR 507
Income Tax Act, 1961 — Section 147, 256
High Courts23 Oct 1978
Chandra Kumar Singh Kasliwal Vs Addl. Commissioner of Wealth Tax
Madhya Pradesh High Court · (1980) 122 ITR 151
Wealth Tax Act, 1957 — Section 5(1)
High Courts20 Oct 1978
Commissioner of Income Tax Vs Agrawal Brothers
Madhya Pradesh High Court · (1980) 123 ITR 232
Income Tax Act, 1961 — Section 43(5)
High Courts19 Oct 1978
Omprakash Vs Addl. Commissioner of Income Tax
Madhya Pradesh High Court · (1979) 119 ITR 251
Income Tax Act, 1961 — Section 256(1), 256(2), 41(1)
High Courts19 Oct 1978
Kalani Udyog Vs Income Tax Officer, M-Ward
Madhya Pradesh High Court · (1979) 117 ITR 431
Income Tax Act, 1961 — Section 72(1), 73(2), 74(1), 74A(3), 75
High Courts19 Oct 1978
P.K. Palwankar Vs Commissioner of Gift Tax
Madhya Pradesh High Court · (1979) 117 ITR 768
High Courts18 Oct 1978Allowed
Bhima and Another Vs Pranaya and Others
Madhya Pradesh High Court · (1979) ACJ 141
High Courts17 Oct 1978
Daryaobai and Others Vs Surajmal
Madhya Pradesh High Court · AIR 1979 MP 114 : (1980) ILR (MP) 920 : (1979) JLJ 273 : (1979) 24 MPLJ 413 : (1979) MPLJ 413
Madhya Pradesh Anusuchit Jati Tatha Anusuchit Janjati Rini Sahayata Adhiniyam, 1967 — Section 2(4), 7(1)
High Courts17 Oct 1978Dismissed
Mangilal Jhignuriya Vs Saligram Laxminarayan
Madhya Pradesh High Court · (1979) MPLJ 279
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 13, 13(1)Transfer of Property Act, 1882 — Section 106
High Courts16 Oct 1978
Narayanlal and Others Vs Rukhmanibai and Others
Madhya Pradesh High Court · (1979) ACJ 261 : AIR 1979 MP 74 : (1980) ILR (MP) 807 : (1979) JLJ 461 : (1979) 24 MPLJ 405
Central Motor Vehicles Rules, 1989 — Rule 105