High Courts11 Aug 1967
Commissioner of Income Tax Vs Punjabhai Shah
Madhya Pradesh High Court · AIR 1968 MP 103 : (1970) ILR (MP) 858 : (1968) 67 ITR 337 : (1968) JLJ 253
Income Tax Act, 1961 — Section 256(1), 271(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,210 of 2,382
High Courts10 Aug 1967Allowed
Mithailal Gupta Vs Inland Auto Finance and Others
Madhya Pradesh High Court · AIR 1968 MP 33 : (1969) ILR (MP) 833
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2Evidence Act, 1872 — Section 3, 59
High Courts09 Aug 1967
The Nimar Cotton Press Factory Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1971) ILR (MP) 180 : (1968) JLJ 759 : (1968) 13 MPLJ 582 : (1968) MPLJ 582 : (1968) 21 STC 505
High Courts08 Aug 1967
SETH NARSINGHDAS KANHAIYALAL Vs COMMISSIONER OF WEALTH-TAX.
Madhya Pradesh High Court · (1970) ILR (MP) 845 : (1968) 67 ITR 412 : (1968) JLJ 134
Hindu Succession Act, 1956 — Section 14, 15
High Courts04 Aug 1967Dismissed
Harvilas Gajadhar Prasad Vs Kanhaiyalal Pannalal and Others
Madhya Pradesh High Court · AIR 1968 MP 72 : (1970) ILR (MP) 309 : (1967) JLJ 886
Civil Procedure Code, 1908 (CPC) — Section 151, 152Limitation Act, 1963 — Article 116, 5
High Courts02 Aug 1967Allowed
Kanhaiya Vs Mst. Lilabai
Madhya Pradesh High Court · (1970) MPLJ 76
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts01 Aug 1967Dismissed
Vasudeo Prasad and others Vs Madhya Pradesh Housing Board, Bhopal and others
Madhya Pradesh High Court · (1970) JLJ 549 : (1970) MPLJ 238
Land Acquisition Act, 1894 — Section 4, 4(1)
High Courts26 Jul 1967Dismissed
Ramashanker Parmanand Vs Jugalkishore Ramasahaya Bajaj and Others
Madhya Pradesh High Court · AIR 1969 MP 243 : (1969) 14 MPLJ 813
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11Representation of the People Act, 1951 — Section 37, 81, 81(3), 86(1), 86(5)
High Courts24 Jul 1967Allowed
Ranchod Vs Dashrath
Madhya Pradesh High Court · (1972) MPLJ 164
Transfer of Property Act, 1882 — Section 108(h)
High Courts21 Jul 1967Dismissed
Seth Rishabh Kumar Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1970) MPLJ 202
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 5(f)
High Courts18 Jul 1967
Commissioner of Sales Tax Vs Nathani Brothers
Madhya Pradesh High Court · AIR 1968 MP 135 : (1968) JLJ 410 : (1968) 13 MPLJ 107 : (1968) MPLJ 107 : (1968) 21 STC 465
Central Sales Tax Act, 1956 — Section 3
High Courts13 Jul 1967Dismissed
Dolumal Sunderdas Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1971 MP 127 : (1970) ILR (MP) 930 : (1970) JLJ 249 : (1970) 15 MPLJ 188 : (1970) MPLJ 188
General Clauses Act, 1897 — Section 6
High Courts10 Jul 1967
Delhi Cloth and General Mills Co. Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1969) JLJ 29 : (1969) 14 MPLJ 83 : (1969) 23 STC 419
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(h), 2(o)
High Courts06 Jul 1967Allowed
Audhraj Singh Vs State of M.P.
Madhya Pradesh High Court · (1967) JLJ 630
High Courts04 Jul 1967Dismissed
Ramchandra Kotasthane Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1968 MP 77 : (1970) ILR (MP) 917 : (1968) JLJ 17 : (1968) 1 LLJ 655
Administrative Service (Pay) Rules, 1954 — Rule 4(4)Constitution of India, 1950 — Article 14, 16Madhya Pradesh Judicial Services (Classification, Recruitment and Conditions of Service) Rules, 1955 — Rule 7(1)
High Courts03 Jul 1967Allowed
Nageshwar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1972) MPLJ 264
Criminal Procedure Code, 1898 (CrPC) — Section 435, 439
High Courts06 May 1967Allowed
Lal Audhraj Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1967 MP 284 : (1967) 2 LLJ 531
Constitution of India, 1950 — Article 310, 311
High Courts04 May 1967Dismissed
Gokuldas Pagaria Vs Parmanand Chaurasia
Madhya Pradesh High Court · AIR 1967 MP 265 : (1969) ILR (MP) 657 : (1967) JLJ 581
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3Constitution of India, 1950 — Article 246Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 51
High Courts04 May 1967Allowed
J.C. Rishi Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1968 MP 42 : (1970) ILR (MP) 897 : (1967) JLJ 610
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 30