High Courts12 Nov 1975
Commissioner of Income Tax, Gujarat II Vs Patel Brothers and Co. Ltd.
Gujarat High Court · (1977) 106 ITR 424
Income Tax Act, 1961 — Section 37(2), 37(2A), 37(2B)
COURT ARCHIVE
Gujarat High Court judgments, 1975
163 judgments · page 3 of 9
High Courts12 Nov 1975
The Commissioner of Income Tax, Gujarat-III, Ahmedabad Vs Sercon Pvt. Ltd., Shahibag House, Shahibag, P.B. No. 28, Ahmedabad
Gujarat High Court · (1976) 5 CTR 187
Income Tax Act, 1961 — Section 10, 10(2), 104, 105, 107
High Courts12 Nov 1975
Commissioner of Income Tax, Gujarat-III Vs Sercon Pvt. Ltd.
Gujarat High Court · (1978) 114 ITR 913
Income Tax Act, 1961 — Section 104
High Courts12 Nov 1975
THE COMMISSIONER OF Income Tax, GUJARAT-III, AHMEDABAD Vs M/S. SERCON PVT. LTD., SHAHIBAG HOUSE, SHAHIBAG, P.B. NO. 28, AHMEDABAD.
Gujarat High Court · (1976) 5 CTR 187
Companies Act, 1956 — Section 292Income Tax Act, 1961 — Section 104, 104, 109(iii)(4)
High Courts11 Nov 1975
Commissioner of Income Tax, Gujarat Vs Mihir Textiles Ltd.
Gujarat High Court · (1976) 104 ITR 167
Income Tax Act, 1961 — Section 10(1), 279, 28, 34(3), 37
High Courts10 Nov 1975
Addl. Commissioner of Income Tax, Gujarat Vs Rohit Mills Ltd. Commissioner of Income Tax, Gujarat II Vs Mihir Textile Ltd.
Gujarat High Court · (1976) 104 ITR 132
Income Tax Act, 1961 — Section 37
High Courts07 Nov 1975
Additional Commissioner of Income Tax, Gujarat Vs Rustam Jehangir Vakil Mills Ltd. Additional Commissioner of Income Tax, Gujarat Vs Aruna Mills Ltd.
Gujarat High Court · (1976) 103 ITR 298
Income Tax Act, 1961 — Section 28, 37, 37(1)
High Courts06 Nov 1975
The State of Gujarat Vs Hirasing Kesarising Solanki
Gujarat High Court · (1977) CriLJ 104 : (1976) GLR 844
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 395, 420
High Courts21 Oct 1975
State of Gujarat Vs Laxman Jivan and Others
Gujarat High Court · (1976) 17 GLR 321
Customs Act, 1962 — Section 135, 135(3), 15
High Courts20 Oct 1975Allowed
Parsing Sardar Parmar and Another Vs Ruddaji Pannaji and Another
Gujarat High Court · (1975) ACJ 525
Motor Vehicles (Amendment) Act, 1959 — Section 59Motor Vehicles Act, 1939 — Section 110, 110(1), 110AA, 110FWorkmens Compensation Act, 1923 — Section 10, 19, 2, 4
High Courts16 Oct 1975
Baroda Municipal Corporation Vs State of Gujarat and Another
Gujarat High Court · (1977) 18 GLR 85
Bombay Court Fees Act, 1959 — Section 6(iv)(a), 6(iv)(a), 6(iv)(j), 6(iv)(j)
High Courts15 Oct 1975
Baroda Board and Paper Mills Ltd. (In Liquidation) Vs Income Tax Officer, Circle I, Ward-e, Ahmedabad and Others Sales Tax Officer, Petlad Vs Rajratna Naranbhai Mills Co. Ltd. and Another
Gujarat High Court · (1976) 102 ITR 153 : (1976) 37 STC 339
Companies Act, 1956 — Section 132, 132(1), 156, 230, 264
High Courts15 Oct 1975
Jugtambalal J. Gandhi Vs State of Gujarat
Gujarat High Court · (1976) 17 GLR 335
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 488
High Courts15 Oct 1975
Mohanlal Mojilal Javeri Vs Income Tax Officer and Others
Gujarat High Court · (1976) 17 GLR 353
Companies Act, 1913 — Section 230, 232Companies Act, 1956 — Section 528, 530(1)(a), 530(1)(a)
High Courts10 Oct 1975
Saiyadmohmad Alarakh Vs Pravinlal Madhavlal Bhatt and Others
Gujarat High Court · (1976) 17 GLR 548
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(v)
High Courts09 Oct 1975
D.C. Varma Vs Bhagwanji Virji and Others
Gujarat High Court · (1976) 17 GLR 412
Criminal Procedure Code, 1973 (CrPC) — Section 482, 91, 91
High Courts09 Oct 1975
Commissioner of Income Tax, Gujarat Vs Tensile Steel Ltd.
Gujarat High Court · (1976) 104 ITR 581
Income Tax Act, 1961 — Section 263, 33, 43
High Courts09 Oct 1975
Bombay Mineral Supply Co. P. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1985) 153 ITR 437
Income Tax Act, 1961 — Section 37
High Courts06 Oct 1975
Commissioner of Income Tax, Gujarat III Vs Arvind Narottam Lalbhai Dalpatbhai Vada
Gujarat High Court · (1976) 105 ITR 378
Income Tax Act, 1961 — Section 22, 23, 23(1), 23(2), 24(1)
High Courts30 Sept 1975
Bank of Baroda Ltd. (No. 2) Vs Mahindra Ugine Steel Co. Ltd.
Gujarat High Court · (1976) 46 CompCas 328 : (1976) GLR 443
Companies Act, 1956 — Section 382(1), 391, 392, 392(1), 394(1)