Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 221, 244, 245Penal Code, 1860 (IPC) — Section 482, 483, 486, 488Trade and Merchandise Marks Act, 1958 — Section 78, 79

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High Courts13 Feb 1979

State of Gujarat Vs Chandulal Jethalal and Others

Gujarat High Court · (1980) 21 GLR 353

Essential Commodities Act, 1955 — Section 3, 3 , 7, 7

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High Courts12 Feb 1979

Alembic Glass Industries Limited Vs Union of India (UOI) and Another

Gujarat High Court · (1979) 4 ELT 444

Central Excise (Amendment) Act, 1975 — Section 4Central Excise Rules, 1944 — Rule 9Central Excises and Salt Act, 1944 — Section 2, 3, 4, 4(4)

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High Courts08 Feb 1979

State of Gujarat Vs Jashubhai Prabhudas

Gujarat High Court · (1980) CriLJ 839 : (1980) GLR 374

COMPANIES ACT, 1956 — Section 491, 493Factories Act, 1948 — Section 79, 92

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High Courts08 Feb 1979

Shah Chandulal Gokaldas and Others Vs Patel Baldevbhai Ranchhoddas and Others

Gujarat High Court · (1980) CriLJ 514 : (1979) GLR 821

Constitution of India, 1950 — Article 14, 15, 19Criminal Procedure Code, 1973 (CrPC) — Section 250, 358

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High Courts07 Feb 1979

Additional Commissioner of Income Tax Vs New Jehangir Vakil Mills Co. Ltd.

Gujarat High Court · (1979) 1 TAXMAN 291

Income Tax Act, 1961 — Section 143, 144, 147, 153, 153(3)(ii)Land Acquisition Act, 1894 — Section 18

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High Courts07 Feb 1979

Commissioner of Income Tax, Gujarat-IV Vs Bal Utkarsh Society

Gujarat High Court · (1979) 119 ITR 137

Income Tax Act, 1961 — Section 11, 12, 12(1), 12(2), 13

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High Courts07 Feb 1979

Addl. Commissioner of Income Tax, Gujarat Vs New Jehangir Vakil Mills Co. Ltd.

Gujarat High Court · (1979) 117 ITR 849

Income Tax Act, 1961 — Section 143, 144, 147, 154(7), 155(7A)

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High Courts06 Feb 1979

Simon Carves India Ltd. and Another Vs The State of Gujarat

Gujarat High Court · (1980) CriLJ 283 : (1980) GLR 357

Factories Act, 1948 — Section 2, 24, 6, 85, 92Payment of Wages Act, 1936 — Section 5

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High Courts06 Feb 1979

Commissioner of Income Tax Vs Vajulal Chunilal Vajulal Chunilal (HUF) Vs Commissioner of Income Tax

Gujarat High Court · (1979) 120 ITR 21

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 63, 65Income Tax Act, 1961 — Section 171

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High Courts06 Feb 1979

Controller of Estate Duty, Gujarat Vs Lilavati Muljibhai

Gujarat High Court · (1979) 117 ITR 831

Estate Duty Act, 1953 — Section 10, 2(15), 34(4), 64(1), 9(1)

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High Courts06 Feb 1979

Commissioner of Income Tax, Gujarat-II Vs Vajulal Chunilal (HUF) Vajulal Chunilal (HUF) and Natwarlal Sunderlal (L/r of Devidas Sunderlal) Vs Commissioner of Income Tax, Gujarat-II

Gujarat High Court · (1979) 120 ITR 21

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Income Tax Act, 1961 — Section 144, 171, 2(14)

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High Courts06 Feb 1979

Controller of Estate Duty Vs Smt. Lilavati Muljibhai

Gujarat High Court · (1979) 2 TAXMAN 74

Estate Duty Act, 1953 — Section 10, 2(15), 34(4), 64(1), 9(1)

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High Courts02 Feb 1979

Bhupendra M. Patel and Another Vs State of Gujarat and Another

Gujarat High Court · (1980) CriLJ 1017 : (1980) GLR 582

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High Courts01 Feb 1979

Commissioner of Income Tax, Gujarat-V Vs Yuvrani Premkumari and Yuvraj Udaybhan Singhji

Gujarat High Court · (1979) 117 ITR 908

Income Tax Act, 1961 — Section 10, 10(19), 5

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High Courts01 Feb 1979

Saurashtra Cement and Chemical Industries Ltd. Vs Commissioner of Income Tax, Gujarat-V

Gujarat High Court · (1980) 123 ITR 669

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 32(1), 40, 80G, 84

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