High Courts17 Feb 1976
Mohanlal Mansukhbhai Gandhi Vs Punjiben and Another
Gujarat High Court · (1977) 18 GLR 228
Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 12(1)(g), 12(1)(g)
COURT ARCHIVE
Gujarat High Court judgments, 1976
162 judgments · page 8 of 9
High Courts16 Feb 1976
MARGHABHAI KISHABHAI PATEL and CO. Vs COMMISSIONER OF Income Tax, GUJARAT.
Gujarat High Court · (1977) 108 ITR 54
Income Tax Act, 1961 — Section 147(b)
High Courts16 Feb 1976
Marghabhai Kishabhai Patel and Co. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1977) 108 ITR 27(1)
Income Tax Act, 1961 — Section 5
High Courts13 Feb 1976
Commissioner of Income Tax, Gujarat-I Vs S.L.M. Maneklal Industries Ltd.
Gujarat High Court · (1977) 107 ITR 133
Income Tax Act, 1961 — Section 32, 34, 37
High Courts12 Feb 1976
Ushaben Navinchandra Trivedi and Another Vs Bhagyalaxmi Chitra Mandir and Others
Gujarat High Court · AIR 1978 Guj 13 : (1977) GLR 424
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 9Constitution of India, 1950 — Article 13, 19, 25, 25(1), 31Specific Relief Act, 1963 — Section 41
High Courts06 Feb 1976Dismissed
General Manager, Western Railway Vs Mrs. Menaca D. Macwan and Others
Gujarat High Court · (1976) 02 GUJ CK 0005
Civil Procedure Code, 1908 (CPC) — Section 110Workmens Compensation Act, 1923 — Section 30, 30(1), 66(1)
High Courts03 Feb 1976
Sumanlal Shivlal Gheewala Vs The State of Gujarat
Gujarat High Court · (1977) CriLJ 626 : (1976) GLR 659
Penal Code, 1860 (IPC) — Section 161
High Courts02 Feb 1976
D.L. Vyas Vs Arvindbhai Haribhai Desai and Another
Gujarat High Court · (1976) 17 GLR 695
Criminal Procedure Code, 1973 (CrPC) — Section 325, 325Customs Act, 1962 — Section 135, 135
High Courts02 Feb 1976
Virmati Ramkrishna Vs Commissioner of Income Tax, Gujarat-III Arundhati Balkrishna Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1981) 131 ITR 659
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts31 Jan 1976
Union of India Vs Karsandas Jethabhai and Co.
Gujarat High Court · AIR 1977 Guj 183 : (1977) 18 GLR 342
Arbitration Act, 1940 — Section 3, 30Evidence Act, 1872 — Section 115
High Courts30 Jan 1976
Patel Narottamdas Shankerlal Vs Bababhai Joitaram Patel and Others
Gujarat High Court · (1977) 18 GLR 333
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 4Constitution of India, 1950 — Article 227
High Courts29 Jan 1976
Commissioner of Income Tax, Gujarat I Vs Ahmedabad Manufacturing and Calico Printing Co. Ltd.
Gujarat High Court · (1977) 106 ITR 159
Income Tax Act, 1961 — Section 147, 148, 30, 34, 37
High Courts27 Jan 1976
Commissioner of Income Tax, Gujarat-III Vs Shri Subhlaxmi Mills Ltd.
Gujarat High Court · (1983) 143 ITR 863
Income Tax Act, 1961 — Section 143(3), 263, 32, 32(2), 33
High Courts23 Jan 1976
Kanbi Harji Hira Dubasia Vs Kanbi Vasta Arian Limani
Gujarat High Court · AIR 1977 Guj 189 : (1977) 18 GLR 317
Bombay Money Lenders Act, 1946 — Section 10(2), 8
High Courts23 Jan 1976
Commissioner of Income Tax Vs Vania Silk Mills (P.) Ltd.
Gujarat High Court · (1977) 107 ITR 300
Income Tax Act, 1922 — Section 2(47), 45
High Courts23 Jan 1976
Commissioner of Income Tax, Gujarat-II Vs Vania Silk Mills (P.) Ltd.
Gujarat High Court · (1977) 107 ITR 300
Income Tax Act, 1961 — Section 14, 2(47), 261, 41(2), 45
High Courts21 Jan 1976
Yasinmian Amirmian Faroqui and Others Vs I.A. Shaikh and Others
Gujarat High Court · (1977) 18 GLR 54
Bombay Public Trusts Act, 1950 — Section 50, 50, 51(1), 51(4), 52Civil Procedure Code, 1908 (CPC) — Section 92, 92, 93
High Courts19 Jan 1976
Commissioner of Income Tax, Gujarat III Vs Natu Hansraj
Gujarat High Court · (1976) 105 ITR 43
Income Tax Act, 1961 — Section 45, 48, 53, 54
High Courts19 Jan 1976
Commissioner of Income Tax, Gujarat-III Vs Pestonji Bhicajee
Gujarat High Court · (1977) 107 ITR 837
Income Tax Act, 1961 — Section 172, 172(2)
High Courts16 Jan 1976
Prataprai Mugatlal Jani and Others Vs Mr. Vora, or his Successor in Office, (District Administrative Officer, District Education Committee) Jamnagar and Others
Gujarat High Court · (1977) 18 GLR 234
Bombay Primary Education Act, 1947 — Section 46A, 46A(3)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Gujarat Panchayats Act, 1961 — Section 155