High Courts27 Dec 1979
Chalthan Kamdar Mandal and Another Vs Commissioner of Labour and Others
Gujarat High Court · (1979) 2 GLR 169
Bombay Industrial Relations Act, 1946 — Section 28, 28, 28(1), 28(2)
COURT ARCHIVE
Gujarat High Court judgments, 1979
191 judgments · page 1 of 10
High Courts26 Dec 1979Allowed
Commissioner of Income Tax Vs Smt. Induben Jaisukbhai Desai
Gujarat High Court · (1980) 3 TAXMAN 536
Income Tax Act, 1961 — Section 269(2)(b), 269C(2)(a), 269C(2)(b), 28, 44D
High Courts26 Dec 1979
Commissioner of Income Tax, Gujarat-III Vs Indiraben Jaisukhlal Desai Commissioner of Income Tax, Gujarat-III Vs Kanubhai Chhaganlal Pandya and Others
Gujarat High Court · (1980) 3 TAXMAN 536
Income Tax Act, 1961 — Section 269(2), 269C, 269C(2), 28, 29
High Courts21 Dec 1979
Mohmad Asgar Abdul Karim Vs Abdul Basir Abdul and Others
Gujarat High Court · (1979) 2 GLR 423
Bombay Court Fees Act, 1959 — Section 6(iv)(i), 6(iv)(i), 8
High Courts18 Dec 1979
Jaswantlal Ratilal Vora (heir of Kamlaben Ratilal Vora) Vs Subhadraben
Gujarat High Court · (1980) 21 GLR 692
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(k) , 5(11)(c)(i), 5(11)(c)(i)
High Courts17 Dec 1979
Vinodkumar Hematram Dave Vs Secondary Education Tribunal and Others
Gujarat High Court · (1980) 21 GLR 573
Constitution of India, 1950 — Article 227Gujarat Secondary Education Act, 1972 — Section 38, 38(1)
High Courts14 Dec 1979
Devchandbhai Jagubhai Patel and Others Vs The State of Gujarat
Gujarat High Court · (1981) CriLJ 684
Customs Act, 1962 — Section 11, 135Essential Commodities Act, 1955 — Section 11H, 11K, 7
High Courts13 Dec 1979
Commissioner of Income Tax, Gujarat-II Vs Premanand Industrial Co-operative Service Society Ltd.
Gujarat High Court · (1980) 16 CTR 6 : (1980) 124 ITR 772
Income Tax Act, 1961 — Section 269D
High Courts13 Dec 1979
Commissioner of Income Tax Vs Premanand Industrial Co-operative Service Society Ltd.
Gujarat High Court · (1980) 3 TAXMAN 498
Gujarat Co-operative Societies Act, 1961 — Section 42Income Tax Act, 1961 — Section 115, 269A, 269A(g), 269D(1), 269D(2)(a)Land Acquisition Act, 1894 — Section 3(b)
High Courts12 Dec 1979
Ravraja Padamsinhji Dolatsinhji and Another Vs Collector and Others
Gujarat High Court · (1979) 2 GLR 385
Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 2(1)(ix)
High Courts11 Dec 1979
Shantaben Jerambhai Chavda and Others Vs Lallubhai Jerambhai Chavda
Gujarat High Court · AIR 1980 Guj 152
Bombay Court Fees Act, 1959 — Section 15Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, 122
High Courts06 Dec 1979
Bhoi Vanaji Dhulaji and Another Vs Patel Shivabhai Kashibhai and Others
Gujarat High Court · (1981) ACJ 107 : AIR 1980 Guj 154 : (1979) 2 GLR 342
High Courts06 Dec 1979
Ranchhodbhai Jorabhai Vs Bai Rai and Another
Gujarat High Court · (1979) 2 GLR 575
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 89Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Article 136
High Courts05 Dec 1979
Gujarat State Fertilisers Co. Limited Vs Union of India and Others
Gujarat High Court · (1980) CENCUS 585 : (1980) 6 ELT 397
Central Excise Rules, 1944 — Rule 173C, 173F, 49, 7, 9Central Excises and Salt Act, 1944 — Section 2, 3, 3(1), 35, 36
High Courts04 Dec 1979
Teli Nathu Dina Vs Gulamali Kamalbhai Momin and Others
Gujarat High Court · (1979) 2 GLR 458
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(a), 29(2), 29(2)
High Courts29 Nov 1979
Baroda Rayon Corpo. Ltd. Vs Hanumansingh Jagnarayansingh
Gujarat High Court · (1980) 21 GLR 633
Constitution of India, 1950 — Article 133Industrial Disputes Act, 1947 — Section 33C(2), 33C(2)Payment of Bonus Act, 1965 — Section 10, 16, 16(1), 22, 22
High Courts22 Nov 1979Allowed
Ayub Yusuf Bhai Kbarawala and Another Vs Prabhudas Hiralal Prajapati and Others
Gujarat High Court · (1981) ACJ 167
High Courts21 Nov 1979
Aryakumar Mahasabha and Another Vs Town Planning Officer and Another
Gujarat High Court · (1979) 2 GLR 543
Bombay Town Planning Act, 1954 — Section 32(1)(vii), 32(1)(vii)Bombay Town Planning Rules, 1955 — Rule 21, 21(6), 21(9)
High Courts21 Nov 1979
Commissioner of Income Tax, Gujarat-III Vs Sumatilal Chhotalal Shah
Gujarat High Court · (1980) 15 CTR 32 : (1980) 124 ITR 862
Income Tax Act, 1961 — Section 269
High Courts20 Nov 1979
Chandanben M. Nagrashna and Others Vs State of Gujarat and Another
Gujarat High Court · (1979) 2 GLR 434
Constitution of India, 1950 — Article 226Revised Pension Rules, 1950 — Rule 46A, 9(49)