High Courts02 May 1978
Ramnarain Agarwal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 134 ITR 347
Income Tax Act, 1961 — Section 139(1), 139(4), 271(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,120 of 2,382
High Courts02 May 1978
RAMLAL AGARWAL Vs COMMISSIONER OF Income Tax, M.P.
Madhya Pradesh High Court · (1982) 134 ITR 342
Income Tax Act, 1961 — Section 139, 271
High Courts02 May 1978
Mukhi Mulchand Sitaldas Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1978) 115 ITR 227
Income Tax Act, 1922 — Section 26A, 66(2)Income Tax Rules, 1922 — Rule 2 , 3, 4, 5, 6
High Courts02 May 1978
Kantibai Vs Kamal Singh Thakur
Madhya Pradesh High Court · AIR 1978 MP 245 : (1981) ILR (MP) 950 : (1978) JLJ 535 : (1978) 23 MPLJ 633 : (1978) MPLJ 633
Hindu Marriage Act, 1955 — Section 28Limitation Act, 1963 — Section 29(2), 5
High Courts02 May 1978
Ramlal Agarwal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 134 ITR 342
Income Tax Act, 1961 — Section 139(1), 139(4), 271(1)
High Courts02 May 1978
Ramlal Ramgopal Agarwal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 134 ITR 338
Income Tax Act, 1961 — Section 139(1), 139(4), 271(1)
High Courts02 May 1978
MUKHI MULCHAND SITALDAS Vs COMMISSIONER OF INCOME - TAX, M. P.
Madhya Pradesh High Court · (1978) 115 ITR 227
Income Tax Act, 1922 — Section 66(2)Income Tax Rules, 1962 — Rule 2, 6B
High Courts28 Apr 1978
Addl. Commissioner of Income Tax Vs Kale Khan Mohammad Hanif
Madhya Pradesh High Court · (1978) 114 ITR 812
Income Tax Act, 1961 — Section 36(1), 43(2)
High Courts28 Apr 1978
S.R. Kalani Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1979) 120 ITR 163
Income Tax Act, 1961 — Section 144, 146, 246, 251, 251(1)
High Courts28 Apr 1978Dismissed
Ved Sagar Jaichand Sood Vs Tax Officer, Gwalior
Madhya Pradesh High Court · (1978) MPLJ 611 : (1978) MPLJ 599
Constitution of India, 1950 — Article 226, 226(3), 227
High Courts27 Apr 1978
Addl. Commissioner of Income Tax Vs M.P. Rungta
Madhya Pradesh High Court · (1979) 116 ITR 245
Income Tax Act, 1922 — Section 34, 34(1), 34(4)Income Tax Act, 1961 — Section 147, 148, 149(1), 256, 297
High Courts27 Apr 1978Allowed
Nakshatra Singh Dhaliwal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1978) MPLJ 688
Constitution of India, 1950 — Article 226, 309
High Courts26 Apr 1978Dismissed
The M.P. State Co-operative Marketing Federation Ltd., Bhopal Vs Firm Umrao Singh Ramlal Sogani, Ashoknagar and Another
Madhya Pradesh High Court · AIR 1979 MP 183 : (1980) JLJ 64 : (1979) 24 MPLJ 73 : (1979) MPLJ 73
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts26 Apr 1978Dismissed
Anshiram Chatramal Vs Deputy Commissioner of Sales Tax Division Gwalior and another
Madhya Pradesh High Court · (1978) JLJ 469 : (1978) MPLJ 75 : (1978) MPLJ 628
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 23(4)
High Courts26 Apr 1978Dismissed
Mohammad Khan Noor Khan Vs M.P.S.R.T. Corpn., Bhopal and Others
Madhya Pradesh High Court · (1978) JLJ 380 : (1978) MPLJ 672
Constitution of India, 1950 — Article 226, 311, 311(2)Penal Code, 1860 (IPC) — Section 381Road Transport Corporations Act, 1950 — Section 45
High Courts25 Apr 1978Dismissed
Amar Talkies, Sagar Vs Apsara Cinema
Madhya Pradesh High Court · (1982) JLJ 812
Arbitration Act, 1940 — Section 10, 32, 33, 34, 37(1)Civil Procedure Code, 1908 (CPC) — Section 151Specific Relief Act, 1963 — Section 41
High Courts25 Apr 1978
Hansraj Aggarwal Vs Addl. Commissioner of Income Tax Addl. Commissioner of Income Tax Vs Hansraj Aggarwal
Madhya Pradesh High Court · (1982) ILR (MP) 170 : (1979) 119 ITR 688
Income Tax Act, 1961 — Section 142(1), 142(2A), 143(2), 144, 271(1)
High Courts20 Apr 1978Dismissed
Kundan Singh Dolatram and another Vs State of M.P.
Madhya Pradesh High Court · (1979) MPLJ 203
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 64(1), 64(1)(a)(f), 64(1)(c), 82(1)Provincial Small Cause Courts Act, 1887 — Section 25
High Courts19 Apr 1978
C.G. Sangamnerkar and another Vs Suresh Chandra Modi
Madhya Pradesh High Court · (1979) ILR (MP) 1133 : (1979) MPLJ 682
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Income Tax Act, 1961 — Section 293Penal Code, 1860 (IPC) — Section 166, 211, 293
High Courts19 Apr 1978Dismissed
Manganese Ore (India) Ltd., Nagpur Vs Bisen Rajaram and Others
Madhya Pradesh High Court · (1980) ILR (MP) 813 : (1978) JLJ 411 : (1978) MPLJ 595 : (1978) MPLJ 541
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(1), 33C(2), 4(1)(iii)Minimum Wages Act, 1948 — Section 2(h), 20, 4