High Courts02 Sept 1974
Additional Commissioner of Income Tax, Gujarat Vs Laxmi Agents Ltd.
Gujarat High Court · (1975) 101 ITR 441
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147
COURT ARCHIVE
Gujarat High Court judgments, 1974
156 judgments · page 4 of 8
High Courts30 Aug 1974
Mohmedmiya Mohmed Sadik Vs The State of Gujarat and Others
Gujarat High Court · (1975) 16 GLR 583
Constitution of India, 1950 — Article 14, 14, 19Criminal Procedure Code, 1973 (CrPC) — Section 197Essential Commodities Act, 1955 — Section 6A, 6A, 6B, 6B, 6C, 6C
High Courts30 Aug 1974
Commissioner of Wealth Tax, Gujarat Vs Arundhati Balkrishna Trust and Others
Gujarat High Court · (1975) 101 ITR 626
Income Tax Act, 1961 — Section 21(2), 24(6)Wealth Tax Act, 1957 — Section 2, 21, 21(1), 21(4), 24
High Courts29 Aug 1974
Padmavati Jaykrishna Vs Commissioner of Wealth-tax, Gujarat III
Gujarat High Court · (1976) 105 ITR 115
Finance Act, 1971 — Section 32Wealth Tax Act, 1957 — Section 29, 32, 35, 35(1), 5(1)
High Courts27 Aug 1974
Arundhati Balkrishna Vs Commissioner of Income Tax, Gujarat III
Gujarat High Court · (1976) 102 ITR 356
Income Tax Act, 1961 — Section 160, 160(1), 160(2), 161, 161(1)
High Courts27 Aug 1974
The Ahmedabad Electricity Ltd. Vs Gujarat Electricity Board, Baroda and Others
Gujarat High Court · AIR 1976 Guj 89
Electricity (Supply) Act, 1948 — Section 57A
High Courts27 Aug 1974
Shantilal Chandrashankar and Another Vs Bai Basi
Gujarat High Court · AIR 1976 Guj 1 : (1975) GLR 1
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 11(2), Order 41 Rule 17
High Courts26 Aug 1974
Commissioner of Income Tax, Gujrat Vs Kohinoor Flour Mills
Gujarat High Court · (1975) 99 ITR 54
Income Tax Act, 1961 — Section 141, 143, 156, 209, 210
High Courts23 Aug 1974
Commissioner of Income Tax, Gujarat Vs Sharma Construction Co.
Gujarat High Court · (1975) 100 ITR 603
Income Tax Act, 1961 — Section 139, 2(43), 215, 216, 216
High Courts22 Aug 1974
Ambalal Manilal Makwana Vs Khambhat Taluka Sahakari Kharid Vechan Sangh Ltd. and Others
Gujarat High Court · (1975) 16 GLR 382
Gujarat Co-operative Societies Act, 1961 — Section 2(19), 2(19), 8, 8(1)Gujarat Co-operative Societies Rules, 1965 — Rule 15, 5, 5(2)(h)
High Courts22 Aug 1974
Addl. Commissioner of Income Tax, Gujarat Vs Ahmedabad District Co-operative Bank Ltd.
Gujarat High Court · (1975) 101 ITR 733
Income Tax Act, 1961 — Section 10, 12, 20, 20(1), 263
High Courts22 Aug 1974
Becharbhai Lavjibbhai and Others Vs Modh Patel Khushalbhai Ravjibhai
Gujarat High Court · AIR 1975 Guj 98 : (1975) 16 GLR 363
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 92
High Courts20 Aug 1974
Aditya Ramkrishna Vs The State of Gujarat.
Gujarat High Court · (1974) 15 GLR 670
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 408, 408, 419, 465, 467
High Courts20 Aug 1974
Chhotalal and Co. (Esso) Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1976) 104 ITR 500
Finance Act, 1965 — Section 24(11)Income Tax Act, 1961 — Section 271(1)
High Courts17 Aug 1974
Tribhovandas Khushaldas and Others Vs Mulchandbhai Damodardas
Gujarat High Court · AIR 1976 Guj 118 : (1975) GLR 525
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts17 Aug 1974
Keshavlal Laxmandas Patel Vs Narsinhbhai Kalidas Patel and Another
Gujarat High Court · AIR 1976 Guj 154 : (1975) GLR 520
Specific Relief Act, 1963 — Section 34, 38
High Courts14 Aug 1974
Gujarat Distributors Vs The State of Gujarat
Gujarat High Court · (1975) 36 STC 116
Bombay Sales Tax Act, 1959 — Section 52
High Courts14 Aug 1974
Pragjibhai Kesurbhai Patel Vs State of Gujarat and Another
Gujarat High Court · AIR 1976 Guj 8 : (1975) GLR 764
Advocates Act, 1961 — Section 50(4), 55Bombay Pleaders Act, 1920 — Section 25Legal Practitioners Act, 1879 — Section 14
High Courts13 Aug 1974
Saurashtra Khandsari Manufacturers Association and Others Vs Sales Tax Officer and Others
Gujarat High Court · (1975) 16 GLR 610
Gujarat Sales Tax Act, 1969 — Section 49(2), 49(2)
High Courts13 Aug 1974
The State of Gujarat Vs D.K. Patel and Co.
Gujarat High Court · (1975) 35 STC 63
Bombay Sales Tax Act, 1959 — Section 36(3), 38