High Courts16 Aug 1972
Harivadan Kanaiyalal Vs The State of Gujarat
Gujarat High Court · (1973) CriLJ 1866 : (1973) GLR 515
Bombay Motor Vehicles Tax Act, 1958 — Section 16(1)(a)(i), 16(1)(a)(i), 17, 4, 4(1)
COURT ARCHIVE
Gujarat High Court judgments, 1972
139 judgments · page 4 of 7
High Courts14 Aug 1972
The State of Gujarat Vs Chhaganlal Mavji
Gujarat High Court · (1973) CriLJ 1874 : (1973) GLR 495
Factories Act, 1948 — Section 2, 21, 92
High Courts11 Aug 1972
Baldevji Krishnaji Vs The State of Gujarat
Gujarat High Court · (1973) CriLJ 1523 : (1973) GLR 153
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16
High Courts11 Aug 1972
Malavia Brothers and Co. Vs Commissioner of Income Tax
Gujarat High Court · (1973) 91 ITR 371
Income Tax Act, 1961 — Section 140A, 141, 156, 207, 208
High Courts10 Aug 1972
Dhanuben and Others Vs Zaverbhai Kalidas
Gujarat High Court · AIR 1973 Guj 194 : (1973) 14 GLR 527
High Courts09 Aug 1972
Kantilal Ishwerlal Shah Vs Dr. Mukundrai Keshavlal Parikh and Others
Gujarat High Court · (1973) 14 GLR 227
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)Common Law Procedure Act, 1852 — Section 212Conveyancing Act, 1881 — Section 14
High Courts09 Aug 1972
V. J. PATEL AND P. J. PATEL Vs COMMISSIONER OF Income Tax.
Gujarat High Court · (1973) 91 ITR 353
Companies Act, 1956 — Section 2(26), 2(26)
High Courts09 Aug 1972
V.J. Patel and P.J. Patel Vs Commissioner of Income Tax
Gujarat High Court · (1973) 91 ITR 353
Companies Act, 1956 — Section 2(26)Constitution of India, 1950 — Article 18, 19, 20
High Courts08 Aug 1972
Amratlal Gurdial Jain and Another Vs The State of Gujarat and Another
Gujarat High Court · (1973) CriLJ 1278 : (1973) GLR 61
Constitution of India, 1950 — Article 134, 136, 145Criminal Procedure Code, 1898 (CrPC) — Section 404, 417, 418, 419, 420Customs Act, 1962 — Section 135
High Courts07 Aug 1972
Additional Commissioner of Income Tax, Gujarat Vs Santosh Industries
Gujarat High Court · (1974) 93 ITR 563
Income Tax Act, 1922 — Section 22(1)Income Tax Act, 1961 — Section 10(1), 139, 139(4), 143, 260(1)
High Courts07 Aug 1972
Shah Velji Nagji Vs Hevkuberbai and Others
Gujarat High Court · AIR 1973 Guj 207 : (1973) 14 GLR 980
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4
High Courts31 Jul 1972
V.B Shukla, Food Inspector, Ahmedabad Municipal Corporation Vs Prakash Vishandas and Another
Gujarat High Court · (1974) CriLJ 124 : (1973) GLR 381
Prevention of Food Adulteration Act, 1954 — Section 13, 16
High Courts28 Jul 1972
Asmal Bagas Abharam Vs Rai Mahijibhai Parbhatsing and Another
Gujarat High Court · AIR 1974 Guj 19 : (1973) 1 GLR 600
Contract Act, 1872 — Section 2Transfer of Property Act, 1882 — Section 58
High Courts28 Jul 1972
MANDAL GINNING AND PRESSING CO. LTD. Vs COMMISSIONER OF Income Tax. KESHAVLAL HIRACHAND v. COMMISSIONER OF Income Tax. DIGVIJAY WOOLLEN MILLS LTD. v. COMMISSIONER OF Income Tax.
Gujarat High Court · (1973) 90 ITR 332
Income Tax Act, 1922 — Section 23, 23, 30, 30, 30(1)
High Courts28 Jul 1972
Mandal Ginning and Pressing Co. Ltd. Vs Commissioner of Income Tax Keshavlal Hirachand Vs Commissioner of Income Tax Digvijay Woollen Mills Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1973) 90 ITR 332
Income Tax Act, 1922 — Section 23, 30(1), 35(1)Income Tax Act, 1961 — Section 155, 22, 23, 24, 246
High Courts26 Jul 1972
Laxmiram Ratanji and Another Vs Special Land Acquisition Officer, O.N.G.C., Broach
Gujarat High Court · AIR 1974 Guj 103
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 32, 43(1B), 43UB
High Courts21 Jul 1972
Vaidya Trambaklal Purshottam (L.R. and Heir of Deed. Purshottam Dungarji) Vs Madhavji Premji
Gujarat High Court · (1973) 14 GLR 194
Penal Code, 1860 (IPC) — Section 426
High Courts20 Jul 1972
Vidyaben Vs Jagdishchandra Nandshankar Bhatt and Others
Gujarat High Court · AIR 1974 Guj 23 : (1973) GLR 328
General Clauses Act, 1897 — Section 7Hindu Succession Act, 1956 — Section 31
High Courts14 Jul 1972
Commissioner of Income Tax Vs Natwarlal Tribhovandas
Gujarat High Court · (1973) 87 ITR 703
Finance (No. 2) Act, 1962 — Section 2(7)
High Courts13 Jul 1972
Ismail Karimij Devdiwala and Others Vs The Municipal Corporation of the City of Amhedabad
Gujarat High Court · AIR 1973 Guj 195 : (1973) 1 GLR 347
Bombay Provincial Municipal Corporations Act, 1949 — Section 254, 416, 45, 460, 69