High Courts04 Nov 1970
Prajapati Chaku Virji and Others Vs Patel Amba Ganpatram and Others
Gujarat High Court · (1971) 12 GLR 650
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1963 — Section 12, 12
COURT ARCHIVE
Gujarat High Court judgments, 1970
139 judgments · page 2 of 7
High Courts04 Nov 1970
Goswami Brijratanlalji Maharaj Vs Commissioner of Wealth Tax, Gujarati II
Gujarat High Court · (1971) 79 ITR 373
Wealth Tax Act, 1957 — Section 14, 14(1), 14(2), 16(3), 16(4)
High Courts04 Nov 1970
Commissioner of Wealth-tax Vs Sayaji Mills Ltd.
Gujarat High Court · (1971) 82 ITR 662
Income Tax Act, 1961 — Section 255(5)Wealth Tax Act, 1957 — Section 27(3)
High Courts03 Nov 1970
Heirs of Decd. Darji Mohanlal Lavji Vs Muktabai Shamji
Gujarat High Court · (1971) 12 GLR 272
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)(c), 5(11)(c)
High Courts03 Nov 1970
State of Gujarat Vs Sarabhai Chemicals
Gujarat High Court · (1971) 27 STC 170
Bombay Sales Tax Act, 1959 — Section 52
High Courts16 Oct 1970
Commissioner of Income Tax, Gujarat II Vs R.M. Amin. (Legal representative of the Late Chunibai Amin)
Gujarat High Court · (1971) 82 ITR 194
Income Tax Act, 1961 — Section 2, 2(17), 2(22), 2(47), 45
High Courts15 Oct 1970
Commissioner of Income Tax, Ahmedabad Vs Tikyomal Jasanmal
Gujarat High Court · (1971) 82 ITR 95
Income Tax Act, 1961 — Section 45, 53, 54
High Courts15 Oct 1970
Gujarat Beedi Karkhana Owners'' Association and Others Vs Union of India and Others
Gujarat High Court · (1971) GLR 690 : (1972) 1 LLJ 253
Factories Act, 1948 — Section 1(2), 3, 38(1), 38(2), 85Industrial Disputes Act, 1947 — Section 2Maternity Benefits Act, 1961 — Section 2
High Courts13 Oct 1970
Surat Textile Mills Ltd. Vs Commissioner of Income Tax, Gujarat II
Gujarat High Court · (1971) 80 ITR 1
Income Tax Act, 1922 — Section 10(2), 35Income Tax Act, 1961 — Section 154
High Courts12 Oct 1970
The State of Gujarat Vs Karimbhai Jamalbhai Memon and Another
Gujarat High Court · (1972) 29 STC 95
Bombay Sales Tax Act, 1959 — Section 20(6), 48, 63, 67
High Courts09 Oct 1970
Chooharmal Wadhuram (Decd.) (by Legal representatives) Vs Commissioner of Income Tax, Gujarat II
Gujarat High Court · (1971) 80 ITR 360
Income Tax Act, 1922 — Section 24B(2), 34(1)
High Courts09 Oct 1970
Chooharmal Wadhuram (Decd.) (by legal representatives) Vs Commissioner of Income Tax
Gujarat High Court · (1971) 80 ITR 360
Income Tax Act, 1922 — Section 18A, 18A(9), 22(2), 23(4), 24B(2)
High Courts05 Oct 1970
Velo Industries Vs Collector, Bhavnagar
Gujarat High Court · (1971) 80 ITR 291
Bombay Stamp Act, 1958 — Article 25Partnership Act, 1932 — Section 48
High Courts05 Oct 1970
Vrajlal Makandas Valiya Vs L.D. Joshi, Collector
Gujarat High Court · (1971) 12 GLR 586
Bombay Stamp Act, 1958 — Article 25(b), 47(b), 5, 54(1A), 54(1A)Income Tax Act, 1922 — Section 10(2)(vii)Partnership Act, 1932 — Section 46
High Courts30 Sept 1970
D.S. Patel and Co. Vs Gujarat State Textile Corporation Ltd. and Others
Gujarat High Court · (1971) 41 CompCas 1098 : (1972) 13 GLR 33
Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3, 4Constitution of India, 1950 — Article 14, 19(1), 245, 246Industries (Development and Regulation) Act, 1951 — Section 18A, 18E, 20
High Courts24 Sept 1970
Hajam Hussein Dadu and Another Vs Bai Kunverbai Prabhudas Decd. and Another
Gujarat High Court · (1971) 12 GLR 610
Contract Act, 1872 — Section 74, 74Transfer of Property Act, 1882 — Section 114
High Courts23 Sept 1970
Rasiklal Patel and Others Vs Kailasgauri Ramanlal Mehta and Others
Gujarat High Court · (1971) 12 GLR 355
Constitution of India, 1950 — Article 14, 19(1)(f)Gujarat Co-operative Societies Act, 1961 — Section 96, 96(1)(a), 96(1)(b), 96(1)(c), 96(1)(d)Trusts Act, 1882 — Section 22
High Courts22 Sept 1970
Kashiben Ambalal Chhotalal Patel and Others Vs The State of Gujarat and Another
Gujarat High Court · AIR 1971 Guj 224 : (1971) GLR 540
Gujarat Agricultural Lands Ceiling Act, 1960 — Section 20, 21, 6, 6(2)
High Courts21 Sept 1970
K.A. Patel and Others Vs The State of Gujarat and Others
Gujarat High Court · (1971) 1 LLJ 469
Bombay Civil Services (Classification and Recruitment) Rules, 1939 — Rule 2, 3, 4, 7Constitution of India, 1950 — Article 226, 309Government of India Act, 1935 — Section 241
High Courts21 Sept 1970
Bai Damyanti Vs Pushpaben Gunvantrai Raval and Others
Gujarat High Court · (1971) 12 GLR 523
Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 145(4), 145(4)Specific Relief Act, 1963 — Section 9