High Courts03 May 1966
Shrikisandas Tikamdas Vs Radhabai
Madhya Pradesh High Court · (1969) JLJ 552 : (1969) MPLJ 391
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 18(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,299 of 2,481
High Courts03 May 1966
Babulal Vs Dattatraya and others
Madhya Pradesh High Court · (1972) JLJ 53 : (1971) MPLJ 765
Madhya Pradesh Municipalities Act, 1961 — Section 20(1)
High Courts03 May 1966
COMMISSIONER OF Income Tax, M.P. Vs RAJKUMAR SINGH HUKUMCHANDJI.
Madhya Pradesh High Court · (1968) 69 ITR 514
Income Tax Act, 1922 — Section 66(1)
High Courts03 May 1966Allowed
Amalgamated Coalfields Ltd. and Others Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1967 MP 56 : (1965) ILR (MP) 915 : (1966) 11 MPLJ 842
Central Provinces and Berar Local Government (Amendment) Act, 1948 — Section 192Central Provinces and Berar Local Self Government Act, 1920 — Section 51Constitution of India, 1950 — Article 246
High Courts03 May 1966
CENTRAL INDIA INSURANCE CO. LTD. Vs COMMISSIONER OF Income Tax, M. P.
Madhya Pradesh High Court · (1969) ILR (MP) 889 : (1966) 62 ITR 162 : (1966) JLJ 675
Income Tax Act, 1922 — Section 10(7), 66(1)
High Courts03 May 1966Dismissed
Chandmal Mahajan Vs State of M.P. and Others
Madhya Pradesh High Court · (1966) JLJ 764
Constitution of India, 1950 — Article 14, 19(5)
High Courts03 May 1966
Central India Insurance Co. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1966) 36 CompCas 753 : (1966) 11 MPLJ 719
Income Tax Act, 1922 — Rule 6, 10, 10(7), 12, 18
High Courts03 May 1966
COMMISSIONER OF Income Tax Vs JIWAJI RAO SUGAR CO. LTD.
Madhya Pradesh High Court · (1969) 71 ITR 319
Income Tax Act, 1922 — Section 10(2)(vi), 66(1)
High Courts03 May 1966Allowed
Amalgamated Coalfields Ltd., Calcutta and Others Vs State of M.P. and another
Madhya Pradesh High Court · (1966) JLJ 884
Central Provinces and Berar Local Self Government Act, 1920 — Section 51
High Courts03 May 1966Dismissed
Municipal Council Khurai, Vs Agricultural, Produce Maretting Committee, Khurai, District Sagar
Madhya Pradesh High Court · (1968) JLJ 646 : (1968) MPLJ 286
Madhya Pradesh Agricultural Produce Markets Act, 1960 — Section 3(3), 3(4)
High Courts02 May 1966Dismissed
Chandmal Ratichand Jhabua Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1967 MP 52
Constitution of India, 1950 — Article 14, 19(1), 19(5), 20, 245Criminal Procedure Code, 1898 (CrPC) — Section 4(1)Madhya Bharat Scheduled Tribes Debt Relief Regulations, 1962 — Regulation 10, 11, 12, 13, 14
High Courts29 Apr 1966Allowed
Nasiruddin and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1966 MP 346 : (1969) ILR (MP) 386 : (1966) JLJ 866 : (1966) 11 MPLJ 705
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 226
High Courts29 Apr 1966Allowed
Narmadaprasad Chunnadani Vs Moorat Singh and another
Madhya Pradesh High Court · (1969) MPLJ 710
Central Provinces and Berar Panchayats Act, 1946 — Section 68Penal Code, 1860 (IPC) — Section 323, 34
High Courts28 Apr 1966Allowed
State of Madhya Pradesh Vs Mst. Gangabai
Madhya Pradesh High Court · (1969) ILR (MP) 1014 : (1971) MPLJ 829
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts28 Apr 1966
Commissioner of Income Tax Vs Laxmichand Muchhal
Madhya Pradesh High Court · (1966) 36 CompCas 610 : (1966) 61 ITR 555 : (1967) JLJ 783 : (1966) 11 MPLJ 723
Income Tax Act, 1922 — Section 4(1)(a), 66(1)
High Courts26 Apr 1966
Commissioner of Sales Tax Vs Sagar Bone Mills
Madhya Pradesh High Court · (1966) JLJ 672 : (1966) 18 STC 351
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts26 Apr 1966
Commissioner of sales tax, Madhya Pradesh Vs M/s. Sagar Bone Mills, Sagar
Madhya Pradesh High Court · (1966) JLJ 672 : (1966) 18 STC 351
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts25 Apr 1966Allowed
Rameshwar Dayal Vs Board of Revenue, M.P., Gwalior and Others
Madhya Pradesh High Court · (1967) JLJ 110 : (1967) MPLJ 165
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 92
High Courts25 Apr 1966Allowed
State of M.P. Vs Nandram
Madhya Pradesh High Court · (1966) 04 MP CK 0021
Criminal Procedure Code, 1898 (CrPC) — Section 417(5)Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii)
High Courts25 Apr 1966
CHHAGANLAL TEXTILE MILLS PRIVATE LTD. Vs COMMISSIONER OF Income Tax, MADHYA PRADESH.
Madhya Pradesh High Court · (1966) 62 ITR 274
Factories Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 25F