High Courts23 Mar 1978
ADDL. COMMISSIONER OF Income Tax, M. P. Vs NATIONAL NEWSPRINT AND PAPER MILLS LTD.
Madhya Pradesh High Court · (1982) ILR (MP) 901 : (1978) 114 ITR 398 : (1978) 23 MPLJ 607
Income Tax Act, 1961 — Section 14, 22, 28, 56
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,123 of 2,382
High Courts23 Mar 1978Allowed
Pooranchand Vs Idol Radhakrishnaji and another
Madhya Pradesh High Court · (1978) JLJ 316
Madhya Pradesh Public Trust Act, 1951 — Section 32Trusts Act, 1882 — Section 2(I), 3
High Courts22 Mar 1978Allowed
Srikrishna Jagram Vs State of M.P. and Others
Madhya Pradesh High Court · (1978) MPLJ 426
Constitution of India, 1950 — Article 226
High Courts22 Mar 1978Allowed
Dr. Srikrishna Rajoria Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1978 MP 213 : (1980) ILR (MP) 11 : (1978) JLJ 435
Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 341(1)
High Courts21 Mar 1978
Addl. Commissioner of Income Tax Vs Raichand Amichand
Madhya Pradesh High Court · (1978) 115 ITR 622
Income Tax Act, 1961 — Section 256(1), 256(2), 271(1), 275Taxation Laws (Amendment) Act, 1970 — Section 50
High Courts21 Mar 1978
Addl. Commissioner of Income Tax Vs Kalyanmal Mills Tent Factory
Madhya Pradesh High Court · (1979) 116 ITR 881 : (1978) JLJ 661
Income Tax Act, 1961 — Section 221, 221(1), 256(2)
High Courts21 Mar 1978
Commissioner of Income Tax Vs Sahu Brothers
Madhya Pradesh High Court · (1978) 03 MP CK 0015
High Courts18 Mar 1978
Commissioner of Income Tax Vs R.S. Nikhera Construction Co.
Madhya Pradesh High Court · (1980) ILR (MP) 777 : (1978) 114 ITR 294 : (1978) JLJ 431 : (1978) 23 MPLJ 630 : (1978) MPLJ 630
Income Tax Act, 1922 — Section 26A
High Courts18 Mar 1978
Mahto Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1978) CriLJ 1149 : (1981) ILR (MP) 969 : (1978) JLJ 488 : (1978) MPLJ 599
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 134, 302
High Courts17 Mar 1978Allowed
Gendalal Ghasiram Vs State of M.P.
Madhya Pradesh High Court · (1978) 03 MP CK 0036
Penal Code, 1860 (IPC) — Section 307, 34
High Courts16 Mar 1978
Motors India Private Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1979) 116 ITR 877
Income Tax Act, 1961 — Section 256(2)
High Courts16 Mar 1978
Chhotelal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1978) CriLJ 1559 : (1982) ILR (MP) 77 : (1978) JLJ 718 : (1978) 23 MPLJ 547
Criminal Procedure Code, 1973 (CrPC) — Section 213, 227, 435, 478Evidence Act, 1872 — Section 133, 3, 30Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts16 Mar 1978Dismissed
The Home Secretary, Government of India and Others Vs Surendra Singh
Madhya Pradesh High Court · (1978) ACJ 356
High Courts14 Mar 1978
Commissioner of Income Tax Vs Agrawal Brothers
Madhya Pradesh High Court · (1979) 116 ITR 768
Income Tax Act, 1922 — Section 22Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts13 Mar 1978
Satyapal Anand Vs State of M.P. and others
Madhya Pradesh High Court · (1979) JLJ 26
Essential Commodities Act, 1955 — Section 2, 3Seeds Act, 1966 — Section 2
High Courts13 Mar 1978
The Commissioner of Sales Tax Vs Jeewa Khan
Madhya Pradesh High Court · (1978) 42 STC 95
Madhya Pradesh General Sales Tax Act, 1958 — Section 19(1), 39(2)
High Courts10 Mar 1978Dismissed
Mahto Chandu Uraon Vs State of M.P.
Madhya Pradesh High Court · (1978) MPLJ 599 : (1978) MPLJ 595
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts10 Mar 1978Dismissed
K.A. Abraham and another Vs General Manager, Bhilai Steel Plant, M/s. Hindustan Steel Pvt. Ltd. Bhilai (M.P.)
Madhya Pradesh High Court · (1979) MPLJ 50 : (1978) MPLJ 53
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(k), 9AMadhya Pradesh Industrial Relations Act, 1960 — Section 2(13), 2(35)
High Courts08 Mar 1978Dismissed
Firm Gwalior Distributing Co., Lashkar and Another Vs Mrs. Kanta Gupta
Madhya Pradesh High Court · AIR 1978 MP 199 : (1978) JLJ 275 : (1978) 23 MPLJ 544
Civil Procedure Code Amendment Act, 1976 — Order 6 Rule 17Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1(2)
High Courts08 Mar 1978Allowed
Gram Panchayat, Nagra, Porsa Vs Nabab Singh
Madhya Pradesh High Court · (1978) JLJ 360
Constitution of India, 1950 — Article 121, 226