High Courts17 Mar 1966
INVESTMENT LTD. Vs COMMISSIONER OF Income Tax, CALCUTTA.
Madhya Pradesh High Court · (1966) 62 ITR 269 : (1966) JLJ 527
Income Tax Act, 1922 — Section 66(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,301 of 2,481
High Courts17 Mar 1966
Purshottamdas Mathuradas and Co. Pvt. Ltd. Vs The Commissioner of Sales Tax
Madhya Pradesh High Court · (1969) ILR (MP) 844 : (1968) JLJ 1010 : (1968) 13 MPLJ 940 : (1969) 23 STC 319
Central Provinces and Berar Sales Tax Act, 1947 — Section 22(1)Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts17 Mar 1966
Chiman Lal Umaji and Sons Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1969) ILR (MP) 130 : (1975) 98 ITR 306 : (1966) JLJ 515 : (1966) 11 MPLJ 628
Income Tax Act, 1922 — Section 26A, 66(1)Income Tax Rules, 1922 — Rule 2 , 3, 4, 5, 6Partnership Act, 1932 — Section 30(3), 4
High Courts17 Mar 1966
Chimanlal Umaji and Sons Vs Commissioner of Income Tax
Madhya Pradesh High Court · AIR 1967 MP 30
Income Tax Act, 1922 — Section 26AIncome Tax Act, 1961 — Section 184Income Tax Rules, 1922 — Rule 2 , 3, 4, 5, 6
High Courts17 Mar 1966
Investment Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · AIR 1967 MP 28 : (1966) 11 MPLJ 588
Income Tax Act, 1922 — Section 10(1)
High Courts04 Mar 1966Dismissed
Manalal Mandloi Vs Board of Revenue and others
Madhya Pradesh High Court · (1966) JLJ 614
High Courts04 Mar 1966Dismissed
Manalal Mandoli Vs Board of Revenue and Others
Madhya Pradesh High Court · AIR 1967 MP 173
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 71Madhya Pradesh Court Fees Act, 1870 — Section 11(A)
High Courts04 Mar 1966Allowed
State of M.P. Vs Mahant Udaygir Guru Rewagir
Madhya Pradesh High Court · (1966) JLJ 807
Specific Relief Act, 1963 — Section 42
High Courts04 Mar 1966Allowed
Bannubai Vs Ratana
Madhya Pradesh High Court · (1966) JLJ 690
Hindu Marriage Act, 1955 — Section 13
High Courts02 Mar 1966Dismissed
Pandit Prahalad Dutt and Another Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1967) JLJ 424
Representation of the People Act, 1950 — Section 22, 23
High Courts02 Mar 1966Allowed
Raipur Transport Co. Private Ltd. Vs Regional Transport Authority and Others
Madhya Pradesh High Court · AIR 1967 MP 141 : (1966) 11 MPLJ 605
Motor Vehicles Act, 1939 — Section 62
High Courts02 Mar 1966Dismissed
Commissioner of Income Tax, M.P. Vs M/s. Harnandrai Akodia
Madhya Pradesh High Court · (1966) JLJ 642
Income Tax Act, 1922 — Section 66(I)
High Courts02 Mar 1966Allowed
Goverdhanlal Vs Madhya Pradesh and Others
Madhya Pradesh High Court · (1969) ILR (MP) 224 : (1966) JLJ 504 : (1966) MPLJ 591
Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 19, 19(1)(b), 19(2), 20, 3
High Courts02 Mar 1966Allowed
Raipur Transport Co. Pvt. Ltd. Vs Regional Transport Authority, Jabalpur
Madhya Pradesh High Court · (1966) JLJ 427
Motor Vehicles Act, 1939 — Section 68D
High Courts23 Feb 1966
Commissioner of Sales Tax Vs Jaswant Singh Charan Singh
Madhya Pradesh High Court · (1968) ILR (MP) 990 : (1966) JLJ 250 : (1966) 11 MPLJ 457 : (1966) 17 STC 527
Madhya Pradesh General Sales Tax Act, 1958 — Section 44
High Courts23 Feb 1966Dismissed
Madhya Pradesh Transport Company (P.) Ltd., Raipur Vs The Tax Officer-cum-The Regional Transport Officer, Raipur
Madhya Pradesh High Court · (1967) JLJ 790
Madhya Pradesh Motor Vehicles (Taxation of Passengers) Amendment and Validation Act, 1962 — Section 2, 4Motor Vehicles Act, 1939 — Section 43
High Courts17 Feb 1966Allowed
Surajprasad Mataprasad Vs Ganpatrai Chaturbhuj
Madhya Pradesh High Court · (1968) ILR (MP) 821 : (1968) JLJ 367 : (1968) MPLJ 168
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13, 13(1), 13(6)
High Courts17 Feb 1966
Jageshwar Prasad Sharma Vs Lappa Gorkha
Madhya Pradesh High Court · (1969) ILR (MP) 319 : (1969) MPLJ 323
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14
High Courts17 Feb 1966Partly Allowed
Baldoo Banshi Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1966 MP 273 : (1967) JLJ 238 : (1966) 11 MPLJ 537
Constitution of India, 1950 — Article 19, 19(1), 245Essential Commodities Act, 1955 — Section 3, 3(2)
High Courts17 Feb 1966Dismissed
Premnarain Phulchand Vs Smt. Zenab Bai Munahi Ali Hussain and another
Madhya Pradesh High Court · (1968) JLJ 357 : (1968) MPLJ 257
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3