COURT ARCHIVE

Gujarat High Court judgments, 1978

171 judgments · page 3 of 9

High Courts13 Nov 1978

Ramanbhai Trikamlal Vs Vaghri Vaghabhai Oghabhai and Another

Gujarat High Court · AIR 1979 Guj 149 : (1979) 20 GLR 268

Bombay Agricultural Debtors Relief Act, 1947 — Section 2(1), 2(3), 32, 38(3), 51ALimitation Act, 1963 — Article 136, 182, 30

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High Courts10 Nov 1978

Khatubai Nathu Sumra Vs Rajgo Mulji Nanji and Others

Gujarat High Court · AIR 1979 Guj 171

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High Courts08 Nov 1978

Dhobi Raheman Pirbhai (Decd.) by his heirs and Lrs. Pirbhai Raheman and Others Vs Taherali Hasanali

Gujarat High Court · (1979) 1 GLR 511

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(a)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, Order 9 Rule 9

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High Courts08 Nov 1978

Kasamkhan Rasulkhan Pathan Vs State of Gujarat and Others

Gujarat High Court · (1979) 1 GLR 542

Criminal Procedure Code, 1973 (CrPC) — Section 162Essential Commodities Act, 1955 — Section 3, 3, 6A, 6C, 6C(2)

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High Courts03 Nov 1978

State of Gujarat Vs K. Madhavan

Gujarat High Court · (1979) 1 GLR 633

Factories Act, 1948 — Section 92, 92

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High Courts03 Nov 1978

Super Diamond Tools Vs The State of Gujarat

Gujarat High Court · (1980) 46 STC 129

Central Sales Tax Act, 1956 — Section 14Gujarat Sales Tax Act, 1969 — Section 49, 62, 69, 69(4)

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High Courts20 Oct 1978

State of Gujarat and Others Vs The Board of Trustees of Port of Kandla and Others

Gujarat High Court · (1979) 1 GLR 732

Constitution of India, 1950 — Article 226, 285Major Port Trusts Act, 1963 — Section 29(1)(a)

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High Courts19 Oct 1978

Jamna Mangaji Vs Vaktavarmal Gangaram and Others

Gujarat High Court · (1979) 1 GLR 664

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 17, 29(2), 29(2)Constitution of India, 1950 — Article 227

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High Courts19 Oct 1978

Rasiklal S. Gandhi Vs State of Gujarat and Others

Gujarat High Court · (1979) 1 GLR 588

Bombay Police Act, 1951 — Section 64Constitution of India, 1950 — Article 226, 31Criminal Procedure Code, 1973 (CrPC) — Section 145, 145, 149

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High Courts19 Oct 1978

Addl. Commr. of Income Tax Gujarat Vs Speciality Paper Ltd.

Gujarat High Court · (1982) 133 ITR 879

Income Tax Act, 1961 — Section 28

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High Courts18 Oct 1978

Commissioner of Income Tax, Gujarat-II Vs Cibatul Ltd.

Gujarat High Court · (1978) 115 ITR 879

Income Tax Act, 1961 — Section 32, 80J(3)

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High Courts17 Oct 1978

State of Gujarat and Others Vs Shankerlal D. Desai

Gujarat High Court · AIR 1979 Guj 166 : (1979) 20 GLR 586

Bombay Court Fees Act, 1959 — Section 6(iv)(j)

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High Courts17 Oct 1978

Chaturbhai Becharbhai Patel Vs State of Gujarat and Others

Gujarat High Court · (1979) 1 GLR 570

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(1)

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High Courts17 Oct 1978

Commissioner of Income Tax, Gujarat-III Vs Vinaychand Harilal

Gujarat High Court · (1979) 120 ITR 752

Income Tax Act, 1961 — Section 271(1)

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High Courts17 Oct 1978

Jamludin G. Painter Vs Municipal Corporation of the City of Ahmedabad

Gujarat High Court · (1979) 1 GLR 567

Bombay Court Fees Act, 1959 — Article 13, 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1)

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High Courts17 Oct 1978

Anantray Jatashanker Trivedi Vs Bank of Baroda

Gujarat High Court · (1979) 1 GLR 597

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19, 19, 19(3), 19(3)

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High Courts16 Oct 1978

Vankar Kuber Jetha Vs Vankar Lilaben Raja

Gujarat High Court · (1979) 1 GLR 584

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(1), Order 21 Rule 37

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High Courts13 Oct 1978

Nathubhai Rambhai Vs Bhaidas Ranchhoddas (Since deed, by his heirs) Shahsikant Bhaidas Dudhwala and Others

Gujarat High Court · (1979) 1 GLR 406

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32G

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High Courts13 Oct 1978

Commissioner of Income Tax, Gujarat-IV, Ahmedabad Vs Trinity Traders Trinity Traders Vs Commissioner of Income Tax, Gujarat-IV, Ahmedabad

Gujarat High Court · (1987) 163 ITR 381

Income Tax Act, 1961 — Section 260(1), 30, 31, 32, 33

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High Courts12 Oct 1978

Commissioner of Income Tax, Gujarat Vs Rasiklal Balabhai

Gujarat High Court · (1979) 119 ITR 303

Income Tax Act, 1961 — Section 22

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