COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 2,204 of 2,382

High Courts12 Mar 1968

Badrilal Bholaram Vs B.K. Srivastava, Income Tax Officer

Madhya Pradesh High Court · (1970) 77 ITR 954 : (1969) JLJ 1058 : (1969) 14 MPLJ 594 : (1969) MPLJ 594

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 45

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High Courts12 Mar 1968

Jainab Bai and Others Vs Madhya Pradesh State Road Transport Corporation and Another

Madhya Pradesh High Court · (1969) ACJ 274

Civil Procedure Code, 1908 (CPC) — Section 152, 34(2)

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High Courts08 Mar 1968

Commissioner of Income Tax, M.P. Vs Badrilal Bholoram

Madhya Pradesh High Court · AIR 1969 MP 9 : (1973) ILR (MP) 542 : (1969) JLJ 765 : (1968) 13 MPLJ 739 : (1968) MPLJ 739

Indian Income Tax Act, 1922 — Section 16(3)(a)(i), 16(3)(a)(ii), 26A, 66(1)Partnership Act, 1932 — Section 13

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High Courts08 Mar 1968Dismissed

B. Singh, Ward of Rev. Ray E. Rice (on leave) R. D. Tiwari High School, Raipur Vs Administrator, Municipal Corporation, Raipur and another

Madhya Pradesh High Court · (1971) ILR (MP) 826 : (1969) JLJ 957 : (1969) MPLJ 534

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 — Section 2, 427, 442(5), 58(1)Madhya Pradesh Municipalities Act, 1961 — Section 2(2)(i), 2(2)(iv)(b), 58, 95

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High Courts08 Mar 1968

COMMISSIONER OF Income Tax, M. P. Vs BADRILAL BHOLARAM.

Madhya Pradesh High Court · (1968) 70 ITR 831

Partnership Act, 1932 — Section 13

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High Courts08 Mar 1968Allowed

State of M.P. Vs K.K. Shivhare

Madhya Pradesh High Court · (1968) JLJ 548

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 417, 471

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High Courts07 Mar 1968Allowed

Anandilal Naraindas Vs Commissioner of Sales Tax and Others

Madhya Pradesh High Court · (1971) ILR (MP) 646 : (1968) 13 MPLJ 486 : (1968) MPLJ 486 : (1968) 22 STC 19

Constitution of India, 1950 — Article 226, 227

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High Courts04 Mar 1968

Commissioner of Wealth Tax Vs Swadeshi Cotton and Flour Mills Ltd.

Madhya Pradesh High Court · AIR 1968 MP 225 : (1968) 69 ITR 539 : (1968) JLJ 519 : (1968) 13 MPLJ 503 : (1968) MPLJ 503

Wealth Tax Act, 1957 — Section 27, 7, 7(2)

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High Courts04 Mar 1968

Baghel Singh Vs Union of India (UOI)

Madhya Pradesh High Court · (1971) ILR (MP) 639 : (1968) JLJ 536 : (1970) 1 LLJ 469 : (1968) 13 MPLJ 466 : (1968) MPLJ 466

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226

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High Courts01 Mar 1968Allowed

Maina Bai Vs Keshavlal

Madhya Pradesh High Court · (1973) JLJ 591

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High Courts01 Mar 1968

Commissioner of Sales Tax Vs Girja Prasad Sunderlal of Satna

Madhya Pradesh High Court · (1972) ILR (MP) 793 : (1968) JLJ 509 : (1968) 13 MPLJ 463 : (1968) MPLJ 463 : (1968) 21 STC 360

Central Sales Tax Act, 1956 — Section 13, 4, 8

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High Courts01 Mar 1968Allowed

Mainabai Vs Keshavlal

Madhya Pradesh High Court · (1972) MPLJ 250

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High Courts21 Feb 1968Dismissed

Godawaribai and others Vs Jogilal

Madhya Pradesh High Court · (1973) ILR (MP) 318 : (1972) MPLJ 294

Madhya Pradesh Land Revenue Code, 1959 — Section 178

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High Courts20 Feb 1968Dismissed

Taramal Vs Laxman Sewak Surey and others

Madhya Pradesh High Court · (1971) JLJ 772 : (1971) MPLJ 888

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)

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High Courts19 Feb 1968Dismissed

Trilok Singh Vs Ramprasad and another

Madhya Pradesh High Court · (1971) JLJ 90 : (1971) MPLJ 232

Transfer of Property Act, 1882 — Section 106

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High Courts17 Feb 1968Allowed

Kodu Vs Banmali

Madhya Pradesh High Court · AIR 1969 MP 20 : (1969) CriLJ 201 : (1970) ILR (MP) 1003 : (1968) JLJ 530 : (1968) 13 MPLJ 398 : (1968) MPLJ 398

Criminal Procedure Code, 1898 (CrPC) — Section 204(3), 256, 417, 544Madhya Pradesh High Court (Criminal) Rules — Rule 558Penal Code, 1860 (IPC) — Section 497

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High Courts16 Feb 1968Allowed