High Courts25 Jun 1970
Ishverlal and Bros. Vs N.N. Seth, Income Tax Officer, Surat
Gujarat High Court · (1972) 85 ITR 414
Income Tax Act, 1961 — Section 147, 148
COURT ARCHIVE
Gujarat High Court judgments, 1970
139 judgments · page 5 of 7
High Courts25 Jun 1970
Kuberdas Hargovindas Modi Vs K.N. Lalchandani, Income Tax Officer, Circle II, Word C, Ahmedabad
Gujarat High Court · (1972) 83 ITR 783
Income Tax Act, 1961 — Section 139, 147, 148
High Courts24 Jun 1970
Mahendra Mills Ltd. Vs P.B. Desai, Appellate Assistant Commissioner and Another
Gujarat High Court · (1971) 79 ITR 52
Income Tax Act, 1922 — Section 35
High Courts23 Jun 1970
In Re: Motilal Hirabhai Spinning, Weaving and Manufacturing Co. Ltd.
Gujarat High Court · (1970) 06 GUJ CK 0010
Companies Act, 1956 — Section 17, 17(1), 189
High Courts23 Jun 1970
Kasturbhai Lalbhai Vs R.K. Malhotra, Income Tax Officer, Group Circle II (1), Ahmedabad
Gujarat High Court · (1971) 80 ITR 188
Income Tax Act, 1961 — Section 147, 148, 23(2), 263
High Courts22 Jun 1970
Kanbi Ladha Ukeda Vs Joshi Jestaram Gangaram and Others
Gujarat High Court · AIR 1971 Guj 239 : (1971) 12 GLR 801
Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 6Civil Procedure Code, 1908 (CPC) — Section 9Limitation Act, 1908 — Article 144
High Courts18 Jun 1970
Vohara Abbasali Mahomadalli Lakhawala Vs The State of Gujarat
Gujarat High Court · AIR 1971 Guj 241 : (1971) 12 GLR 884
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Specific Relief Act, 1877 — Section 42
High Courts17 Jun 1970
Shantilal Jethalal Vyas and Others Vs State of Gujarat and Another
Gujarat High Court · (1971) 12 GLR 221
Constitution of India, 1950 — Article 14, 301Minimum Wages Act, 1948 — Section 9, 9
High Courts02 May 1970
Chhabildas Mehta, M.L.A. and Others Vs The Legislative Assembly, Gujarat State and Others
Gujarat High Court · (1970) 11 GLR 729
Constitution of India, 1950 — Article 143, 174, 194(1), 194(3), 194(3)
High Courts29 Apr 1970
Ahmedbhai Abdulkadar and Others Vs The Custodian of Evacuee Property and Regional Settlement Commissioner, Bombay and Others
Gujarat High Court · AIR 1971 Guj 181
Administration of Evacuee Property Act, 1950 — Section 8(2A)Constitution of India, 1950 — Article 14
High Courts29 Apr 1970
Indrakant M. Patel Vs State of Gujarat and Another
Gujarat High Court · (1971) 1 LLJ 173
Industrial Disputes Act, 1947 — Section 33C
High Courts28 Apr 1970
Dhari Gram Panchayat Vs Shri Brahad Saurashtra Safai Kamdar Mandal
Gujarat High Court · (1971) 12 GLR 287
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 39Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(g), 2(s), 2(s)
High Courts17 Apr 1970
Natwarlal Jerambhai Patel Vs State of Gujarat and Others
Gujarat High Court · AIR 1971 Guj 264 : (1971) GLR 146
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 5A
High Courts16 Apr 1970
The Inspector of Factories and Another Vs Gordhandas Purshottam Das
Gujarat High Court · (1971) 12 GLR 252
Factories Act, 1948 — Section 92, 92Gujarat Factories Rules, 1963 — Rule 7(1)
High Courts16 Apr 1970
Daniraiji Vrajlalji Vs Vahuji Maharaj Chandraprabha
Gujarat High Court · AIR 1971 Guj 188
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Evidence Act, 1872 — Section 13, 48Hindu Adoptions and Maintenance Act, 1956 — Section 15, 4
High Courts14 Apr 1970
Jethalal Tribhovandas Valand Vs Vipinchandra Ramanlal Gandhi and Another
Gujarat High Court · (1971) 12 GLR 58
Bombay Shops and Establishments Act, 1948 — Section 18(1), 18(1), 2(3) , 2(4), 52(b)
High Courts10 Apr 1970
Madanlal Mathurdas Vs Income Tax Officer and Another
Gujarat High Court · (1971) 12 GLR 171
Income Tax Act, 1922 — Section 44Income Tax Act, 1961 — Section 226(3), 226(3)
High Courts09 Apr 1970
Marghabhai Babarbhai Patel Vs R.M. Parikh, Income Tax Officer, Ward-b, Petlad and Another
Gujarat High Court · (1970) 78 ITR 418
Income Tax Act, 1922 — Section 22(4), 24B, 24B(2), 34, 34(1)
High Courts08 Apr 1970
J.D. Kapadia Vs Union of India (UOI) and Others
Gujarat High Court · (1971) 12 GLR 938
All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 314Independence Act, 1947 — Section 10(2), 10(2)
High Courts03 Apr 1970
Ratilal Jivan Vs The State of Gujarat and Another
Gujarat High Court · AIR 1971 Guj 124 : (1971) CriLJ 611 : (1971) 12 GLR 343
Criminal Procedure Code, 1898 (CrPC) — Section 488(3)