High Courts28 Jun 1973
Mrudula Nareshchandra Vs Controller Estate of Duty
Gujarat High Court · (1975) 100 ITR 297
Partnership Act, 1932 — Section 14, 15, 29
COURT ARCHIVE
Gujarat High Court judgments, 1973
158 judgments · page 6 of 8
High Courts28 Jun 1973
Sakarlal Chunilal and Others Vs Controller of Estate Duty, Gujarat
Gujarat High Court · (1975) 98 ITR 610
Estate Duty Act, 1953 — Section 10
High Courts28 Jun 1973
Shree Ram Industries Vs The State of Gujarat
Gujarat High Court · (1974) 34 STC 13
Bombay Sales Tax Act, 1959 — Section 10, 5, 5(1)Central Sales Tax Act, 1956 — Section 15
High Courts27 Jun 1973
The State of Gujarat Vs Mahavir Oil Mills
Gujarat High Court · (1973) 32 STC 385
Central Sales Tax Act, 1956 — Section 14
High Courts26 Jun 1973
The State of Gujarat Vs Jamnagar Motor Stores
Gujarat High Court · (1974) 33 STC 353
Bombay Sales Tax Act, 1959 — Section 20, 55, 55(2), 56, 57Gujarat Sales Tax Act, 1969 — Section 57
High Courts25 Jun 1973
The State of Gujarat Vs Gujarat Engineering Company
Gujarat High Court · (1974) 33 STC 302
High Courts22 Jun 1973
Karsandas Bhagwandas Patel Vs G.V. Shah, Income Tax Officer, Rajkot and Others
Gujarat High Court · (1975) 98 ITR 255
Income Tax Act, 1922 — Section 35(1), 35(5)Income Tax Act, 1961 — Section 154(1A), 155, 250, 297(2), 33B
High Courts22 Jun 1973
The State of Gujarat Vs Jayant Chemical Works Pvt. Ltd.
Gujarat High Court · (1975) 36 STC 112
High Courts22 Jun 1973
Maniben Chhotubhai and Others Vs Kacharabhai Bhulabhi
Gujarat High Court · (1974) 15 GLR 209
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 35Constitution of India, 1950 — Article 133(1)(c)
High Courts20 Jun 1973
Shah Purshottamdas Ghelabhai Vs Commissioner of Income Tax, Gujarat-I
Gujarat High Court · (1974) 96 ITR 443
Income Tax Act, 1922 — Section 26A
High Courts19 Jun 1973
Firm Shah Kaushik Kumar Ratilal Vs The Union of India and Another
Gujarat High Court · AIR 1974 Guj 188 : (1973) 1 GLR 960
Constitution of India, 1950 — Article 14, 19(5), 226Forward Contracts (Regulation) Act, 1952 — Section 18(3), 2
High Courts18 Jun 1973
Bhagwandas Narayandas Vs Commissioner of Income Tax, Ahmedabad and Others
Gujarat High Court · (1975) 98 ITR 194
Income Tax Act, 1961 — Section 132, 132(3), 132(5), 132AIncome Tax Rules, 1962 — Rule 112A
High Courts04 May 1973
Babulal Vadilal Vs Ambica Iron and Steel Works Re. Rolling
Gujarat High Court · (1974) 15 GLR 474
Civil Procedure Code, 1908 (CPC) — Section 98(2), 98(2)Government of India Act, 1950 — Section 108
High Courts04 May 1973
Shushila Kesarbhai and Others Vs Bai Lilavati and Others
Gujarat High Court · AIR 1975 Guj 39
Civil Procedure Code, 1908 (CPC) — Section 4, 4(1), 98, 98(3)Constitution of India, 1950 — Article 245
High Courts03 May 1973
Bipinchandra Purshottamdas Patel and Others Vs Jashwant Lalbhai Naik and Another
Gujarat High Court · AIR 1974 Guj 129 : (1974) 15 GLR 411
Bombay Public Trusts Act, 1950 — Section 50
High Courts02 May 1973
Punjiben and Another Vs Mohanlal Mansukhbhai Gandhi.
Gujarat High Court · (1974) 15 GLR 107
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)(c), 5(11)(c)Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 15(1)(g)
High Courts01 May 1973
Chandanben and Another Vs The Receivers appointed by the Baroda Court and Another
Gujarat High Court · AIR 1974 Guj 163
Provincial Insolvency Act, 1920 — Section 28, 4, 53, 54
High Courts26 Apr 1973
Vasanji Kevalbhai and Others Vs Dahiben and Others
Gujarat High Court · AIR 1975 Guj 25 : (1974) GLR 780
Bombay Tenancy and Agricultural Lands (Amendment) Act, 1952 — Section 29(2)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 11, 12, 13 , 15
High Courts23 Apr 1973
Vilco Laboratories Vs The state of Gujarat and Another
Gujarat High Court · (1975) CriLJ 965
Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(2), 13(3), 13(3), 13(5)