High Courts24 Dec 1973
Vrajlal Chhaganlal Vs B.A. Shariff, Commissioner of Income Tax, and Others
Gujarat High Court · (1974) 96 ITR 217
Contract Act, 1872 — Section 72Gift Tax Act, 1958 — Section 24, 24(1), 34, 34(7), 42
COURT ARCHIVE
Gujarat High Court judgments, 1973
158 judgments · page 1 of 8
High Courts20 Dec 1973
Mangilal Chamnaji Vs State of Gujarat and Another
Gujarat High Court · (1975) CriLJ 614 : (1974) 15 GLR 852
Evidence Act, 1872 — Section 67Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 16, 23
High Courts20 Dec 1973
Controller of Estate Duty, Gujarat I Vs Dilharshankar C. Bhachech
Gujarat High Court · (1976) 102 ITR 56
Estate Duty Act, 1953 — Section 29
High Courts19 Dec 1973
Parshottam Dhanji Ved and Another Vs N. Gopalswami, Collector and Others
Gujarat High Court · (1975) 16 GLR 394
Gujarat Municipalities Act, 1963 — Section 35(1), 35(1), 35(2), 35(5)
High Courts18 Dec 1973
Chhotalal and Co. Vs Income Tax Officer, Morvi and Others
Gujarat High Court · (1976) 105 ITR 230
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 139(5)
High Courts17 Dec 1973
Commissioner of Gift Tax, Gujarat Vs Padmaben Hiralal
Gujarat High Court · (1975) 101 ITR 101
Gift Tax Act, 1958 — Section 2Income Tax Act, 1961 — Section 3, 3(1)
High Courts17 Dec 1973
Commissioner of Income Tax, Gujarat II Vs Shree Jari Merchants Association
Gujarat High Court · (1977) 106 ITR 542
Income Tax Act, 1922 — Section 6Income Tax Act, 1961 — Section 14, 2(24), 36
High Courts15 Dec 1973
Khatana Sankalabhai Dosabhai Vs Jesingbhai Devram Thakkar and Others
Gujarat High Court · (1975) 16 GLR 379
Gujarat Panchayats Act, 1961 — Section 55(6), 55(6)
High Courts14 Dec 1973
Ahmedabad Cotton Mfg. Co. Ltd. Vs Union of India and Another
Gujarat High Court · (1974) 95 ITR 639
Income Tax Act, 1961 — Section 142, 147, 148, 34(2), 41(1)
High Courts13 Dec 1973
Commissioner of Wealth Tax, Gujarat I Vs Jayantilal Amratlal
Gujarat High Court · (1976) 102 ITR 105
Wealth Tax Act, 1957 — Section 5(1)(viii)
High Courts10 Dec 1973
Nazarali Kazamali and Others Vs Fazlanbibi and Others
Gujarat High Court · AIR 1975 Guj 81
Bombay Court Fees Act, 1959 — Section 6Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13, Order 48 Rule 3, Order 6 Rule 3, 9Suits Valuation Act, 1887 — Section 8
High Courts07 Dec 1973
Associated Cement Companies Ltd. Vs Chhaya Gram Panchayat and Others
Gujarat High Court · (1975) 16 GLR 400
Gujarat Panchayats (Payment of Lump-sum Contribution by Factories in lieu of Taxes) Rules, 1964 — Rule 8
High Courts07 Dec 1973
Jashwantlal Natverlal Thakkar Vs Sushilaben Manilal Dangerwala and Others
Gujarat High Court · (1975) 16 GLR 181
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 90Limitation Act, 1963 — Section 22Provincial Insolvency Act, 1920 — Section 28(2), 28(2) , 68
High Courts07 Dec 1973
Commissioner of Expenditure Tax, Gujarat Vs H.H. Thakore Saheb of Lakhtar and Others
Gujarat High Court · (1974) 97 ITR 1
Expenditure Tax Act, 1957 — Section 5(j)Expenditure Tax Act, 1987 — Section 5
High Courts07 Dec 1973
Addl. Commissioner of Income Tax, Gujarat Vs Moolchand Jaikishandas and Co.
Gujarat High Court · (1977) 108 ITR 500
Income Tax Act, 1961 — Section 28, 36, 36(1), 37, 66
High Courts06 Dec 1973
Vinodkumar Ratilal Vs Commissioner of Income Tax, Gujrat II
Gujarat High Court · (1975) 100 ITR 564
Income Tax Act, 1961 — Section 18, 27, 38, 4(1), 64Partnership Act, 1932 — Section 42
High Courts06 Dec 1973
Commissioner of Income Tax, Gujarat Vs Trinity Traders
Gujarat High Court · (1974) 97 ITR 81
Income Tax Act, 1961 — Section 184, 184(7), 263, 264Income Tax Rules, 1962 — Rule 24
High Courts05 Dec 1973
Controller of Estate Duty, Gujarat I Vs Kantilal Bhailal Dave
Gujarat High Court · (1975) 100 ITR 577
Estate Duty Act, 1953 — Section 10
High Courts05 Dec 1973
Maneklal Narandas Vs Gajaraben
Gujarat High Court · (1975) 16 GLR 11
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(2)
High Courts04 Dec 1973
Commissioner of Income Tax, Gujarat Vs Hides and Leather Products Pvt. Ltd.
Gujarat High Court · (1975) 101 ITR 61
Income Tax Act, 1922 — Section 10(2), 10(3), 10(5)Income Tax Act, 1961 — Section 147(1), 28, 29, 30, 31