High Courts23 Aug 1978
COMMISSIONER OF Income Tax, GUJARAT-II Vs TRUSTEES OF SHRI MANEKLAL CHUNILAL SHAH TRUST.
Gujarat High Court · (1980) 8 CTR 147 : (1980) 125 ITR 417
Income Tax Act, 1961 — Section 269H, 269L(3), 269L(3)
COURT ARCHIVE
Gujarat High Court judgments, 1978
171 judgments · page 5 of 9
High Courts23 Aug 1978
Commissioner of Income Tax, Gujarat-II Vs Trustees of Shri Maneklal Chunilal Shah Trust
Gujarat High Court · (1979) 20 GLR 248
Income Tax Act, 1961 — Section 269, 269A, 269A(3), 269C, 269C(1)Wealth Tax Act, 1957 — Section 12A, 16A, 2, 38A
High Courts22 Aug 1978
Union of India (UOI) Vs Harshadray Jayantilal and Co.
Gujarat High Court · (1979) 1 GLR 387
Arbitration Act, 1940 — Section 20, 20Limitation Act, 1963 — Article 137, 137
High Courts21 Aug 1978
Patel Parshottam Ambavi Vs Patel Hansraj Valji Bhalodia
Gujarat High Court · (1979) 1 GLR 7
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Gujarat Rural Debtors Relief Act, 1976 — Section 11(1)(ii), 12, 2(d), 2(d), 44
High Courts16 Aug 1978
Firm of Sarabhai Hathising and Another Vs Ratilal Nathalal and Others
Gujarat High Court · AIR 1979 Guj 110 : (1979) 20 GLR 484
Contract Act, 1872 — Section 25Limitation Act, 1908 — Section 19, 19(2)Partnership Act, 1932 — Section 18, 19
High Courts14 Aug 1978
Kantilal Amratlal and Others Vs Snehlata Vipinchandra Mehta and Others
Gujarat High Court · (1979) 1 GLR 490
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Urban Land (Ceiling and Regulation) Act, 1976 — Section 26, 27, 27
High Courts14 Aug 1978
Co-operative Bar Association Vs Under Secretary to The Govt. and Another
Gujarat High Court · (1979) 1 GLR 361
Gujarat Co-operative Societies Act, 1961 — Section 145(2), 146(1), 146(1)
High Courts11 Aug 1978
Kharva Gigabhat Mavji Vs Soni Jagjivan Kanji
Gujarat High Court · (1979) 1 GLR 256
Civil Procedure Code, 1908 (CPC) — Section 60, 60General Clauses Act, 1897 — Section 3(42)Income Tax Act, 1922 — Section 12B
High Courts11 Aug 1978
Dr. Hansraj C. Patel Vs Darji Narsi Damji and Others
Gujarat High Court · (1979) 1 GLR 224
Easements Act, 1882 — Section 37, 37
High Courts10 Aug 1978
Maneklal Harilal Spg. and Mfg. Co. Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · (1980) 21 GLR 753
Central Excise Rules, 1944 — Rule 173C, 173G, 7, 9
High Courts10 Aug 1978
Dr. Arjunsinh Jehalji Gurjar Vs State of Gujarat and Another
Gujarat High Court · (1979) 1 GLR 363
Bombay District Municipal Act, 1901 — Section 90(5)Evidence Act, 1872 — Section 79Gujarat Panchayats Act, 1961 — Section 101, 101
High Courts08 Aug 1978
Gomanbhai G. Patel Vs Valavada Vibhai Sarvajanik Kelavani Mandal and Others
Gujarat High Court · (1979) 1 GLR 477
Constitution of India, 1950 — Article 227, 311Gujarat Secondary Education Act, 1972 — Section 36, 36(1), 36(1)
High Courts07 Aug 1978
Bhatt Chimanlal Ratanji and Another Vs Patel Nanu Ladhu and Another
Gujarat High Court · (1979) 1 GLR 143
Bombay Public Trusts Act, 1950 — Section 19Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(c)Saurashtra Barkhali Abolition Act, 1951 — Section 7(4)
High Courts07 Aug 1978
United India Fire and General Insurance Co. Ltd. Vs Minaxiben Harishcandra Joshi and Others
Gujarat High Court · AIR 1979 Guj 108 : (1979) 20 GLR 158
Motor Vehicles Act, 1939 — Section 95
High Courts03 Aug 1978
Vanitaben Bhaisbankar Pandya Vs Divaliben Premji and Others
Gujarat High Court · AIR 1979 Guj 116 : (1979) 20 GLR 148
Trusts Act, 1882 — Section 82
High Courts03 Aug 1978
Kalindi Investment (Pvt.) Ltd. Vs Commissioner of Income Tax, Gujarat-I
Gujarat High Court · (1979) 118 ITR 973
Income Tax Act, 1961 — Section 273A(1)
High Courts02 Aug 1978
Bharatbhai Kasturchand Shah and Another Vs Mafatbhai Bababhai Makwana and Others
Gujarat High Court · (1979) 20 GLR 517
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts02 Aug 1978
Kalabhai Vallabhbhai and Others Vs State of Gujarat
Gujarat High Court · (1979) 2 GLR 140
Constitution of India, 1950 — Article 14, 19(1)(f), 19(1)(g), 20, 20(1)Essential Commodities Act, 1955 — Section 3(1), 3(2)(f), 3(3A), 3(3A), 3(3B)
High Courts02 Aug 1978
Palitana Nagarpalika Vs Arisa Bhuwan Jain Dharmashala
Gujarat High Court · AIR 1979 Guj 140 : (1979) GLR 24
Bombay General Clauses Act, 1904 — Section 7Gujarat Municipalities Act, 1963 — Section 103, 114, 279(2)
High Courts01 Aug 1978
Mranalini B. Shah and Another Vs Bapalal Mohanlal Shah
Gujarat High Court · (1978) 19 GLR 1090
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(b), 12(3)(b)