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Gujarat High Court judgments, 1973

158 judgments · page 4 of 8

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High Courts13 Sept 1973

Rajnagar Vaktapur Ginning, Pressing and Manufacturing Co. Ltd. (In Liquidation) Vs Commissioner of Income Tax, Gujarat I

Gujarat High Court · (1975) 99 ITR 264

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 32(1), 41(2), 43(6), 45, 46
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High Courts12 Sept 1973

Commissioner of Income Tax, Gujarat II Vs Nanalal Tribhovandas and Another

Gujarat High Court · (1975) 100 ITR 734

Income Tax Act, 1922 — Section 22(2), 31, 34, 34(1)
Read judgment
High Courts12 Sept 1973

Commissioner of Income Tax, Gujarat II Vs Elecon Engineering Co. Ltd.

Gujarat High Court · (1976) 104 ITR 510

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 101, 147, 80J, 81, 82Income Tax Rules, 1962 — Rule 19, 19(1), 19(5)
Read judgment
High Courts12 Sept 1973

Sales Tax Officer, Petlad Vs Rajratna Naranbhai Mills Co. Ltd. and Another

Gujarat High Court · (1976) 46 CompCas 25

Companies Act, 1956 — Section 162, 220, 230, 350(1), 483
Read judgment
High Courts10 Sept 1973

Vasant Trading Corporation and Another Vs Dhamanvala Arvind Silk Mills.

Gujarat High Court · (1974) 15 GLR 869

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 16 Rule 19, Order 26 Rule 4
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High Courts10 Sept 1973

Commissioner of Income Tax Vs Ahmedabad Controlled Iron and Steel Reg. Stock-Holders Association Pvt. Ltd.

Gujarat High Court · (1974) GLR 1 : (1975) 99 ITR 567

Income Tax Act, 1922 — Section 10(2)
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High Courts10 Sept 1973

Commissioner of Income Tax, Gujarat-III Vs Gujarat Textile Co. Pvt. Ltd.

Gujarat High Court · (1975) 99 ITR 514

Income Tax Act, 1961 — Section 143, 144, 147, 271(1), 274(2)
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High Courts06 Sept 1973

Thakorlal Chunilal Barrister Vs Ishwarlal Uttamram and Others

Gujarat High Court · (1974) 15 GLR 766

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(b), 12(3)(b)Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 44
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High Courts06 Sept 1973

Maneklal Bhagwandas Vs N.N. Sheth, Income Tax Officer, Surat

Gujarat High Court · (1974) 94 ITR 287

Income Tax Act, 1961 — Section 132, 132(1), 132(5), 147
Read judgment
High Courts05 Sept 1973

Shrenik Kasturbhai and Others Vs Commissioner of Wealth Tax, Gujarat II

Gujarat High Court · (1974) 95 ITR 326

Income Tax Act, 1961 — Section 250Wealth Tax Act, 1957 — Section 16A, 23, 23(3)
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High Courts04 Sept 1973

Commissioner of Income Tax, Gujarat III Vs Harivadan Tribhovandas

Gujarat High Court · (1977) 106 ITR 494

Income Tax Act, 1961 — Section 2(14), 2(31), 2(47), 2(9), 4
Read judgment
High Courts03 Sept 1973

The Textile Labour Association, Ahmedabad Vs The Ahmedabad Mill Owners'' Association, Ahmedabad

Gujarat High Court · (1974) 1 LLJ 1

Factories Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 19, 19(6)
Read judgment
High Courts30 Aug 1973

Commissioner of Income Tax, Gujarat III Vs Dhanji Shamji

Gujarat High Court · (1974) 97 ITR 173

Income Tax Act, 1922 — Section 24Income Tax Act, 1961 — Section 182, 182(2), 67, 70, 71
Read judgment
High Courts30 Aug 1973

Commissioner of Income Tax Vs Premraj Ganpatraj and Co.

Gujarat High Court · (1974) 95 ITR 447

Income Tax Act, 1961 — Section 154, 84Income Tax Rules, 1962 — Rule 19(5)
Read judgment
High Courts27 Aug 1973

Kashigar Ratangar Vs The State of Gujarat

Gujarat High Court · (1975) CriLJ 963 : (1974) 15 GLR 289

Bombay Police Act, 1951 — Section 131, 33
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High Courts27 Aug 1973

The New Ashapuri Co-operative Housing Society Ltd. and Another Vs Arvindkumar Manilal Patel

Gujarat High Court · AIR 1975 Guj 76 : (1975) 16 GLR 53

Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts24 Aug 1973

In Re: Kril Standard Products Private Ltd.

Gujarat High Court · (1976) 46 CompCas 203 : (1974) 15 GLR 810

Companies Act, 1956 — Section 2, 20, 23, 23(1), 23(2)Monopolies and Restrictive Trade Practices Act, 1969 — Section 20, 23
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High Courts24 Aug 1973

Maganlal Chhotalal Chhatrapati and Others Vs Bhalchandra Chhaganlal Shah

Gujarat High Court · (1974) 15 GLR 193

Transfer of Property Act, 1882 — Section 60, 60
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High Courts22 Aug 1973

S. Balaram Vs Commissioner of Income Tax, Gujarat I

Gujarat High Court · (1976) 105 ITR 674

Income Tax Act, 1922 — Section 22(1), 28(1)Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 147
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High Courts20 Aug 1973

Ganpatrao Jayavantrao Deshmukh Vs Sagnubai Ramchandra Yadav Ors.

Gujarat High Court · (1974) 15 GLR 300

Gujarat Education Cess Act, 1962 — Section 21, 21
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