Income Tax Act, 1922 — Section 16(3), 16(3)(a), 17(1), 24, 24(1)Income Tax Act, 1961 — Section 119, 154, 155, 156, 264Partnership Act, 1932 — Section 3

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High Courts29 Jan 1979

K.D. Thakar Vs Commissioner of Income Tax, Gujarat-III

Gujarat High Court · (1979) 120 ITR 190

Income Tax Act, 1961 — Section 22, 23, 23(1), 23(2), 24

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High Courts29 Jan 1979

Ahmedabad Manufacturing and Calico Printing Co. Ltd. Vs A.V. Joshi, Income Tax Officer, Companies Circle IV, Ahmedabad

Gujarat High Court · (1979) 118 ITR 544

Income Tax Act, 1961 — Section 197(3), 2(45), 280, 29, 30

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High Courts29 Jan 1979

The State of Gujarat Vs Agro Chemical and Animal and Another

Gujarat High Court · (1980) CriLJ 516

Criminal Procedure Code, 1973 (CrPC) — Section 180, 201Essential Commodities Act, 1955 — Section 7

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High Courts25 Jan 1979

Commissioner of Income Tax, Gujarat II Vs Vimlaben Bhagwandas Patel and Kamlaben Kanjibhai Patel

Gujarat High Court · (1979) 20 GLR 413 : (1979) 118 ITR 134

Income Tax Act, 1961 — Section 131, 132(5), 147, 148, 148(2)Wealth Tax Act, 1957 — Section 18

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High Courts25 Jan 1979

Commissioner of Income Tax Vs Vimlaben Bhagwandas Patel

Gujarat High Court · (1979) 1 TAXMAN 183

Companies Act, 1956 — Section 457(1), 69Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 28, 28(1)(c)

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High Courts24 Jan 1979

Commissioner of Income Tax, Gujarat Vs Mahendrasingh Mohansingh

Gujarat High Court · (1980) 123 ITR 938

Income Tax Act, 1961 — Section 64

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High Courts24 Jan 1979

Vijay Textile, A Partnership Firm at Plot No 4, Nerol Abendaly Vs Union of India

Gujarat High Court · (1979) CENCUS 145 : (1979) 4 ELT 181 : (1979) 20 GLR 944

Central Excises and Salt Act, 1944 — Section 2, 3

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High Courts22 Jan 1979

Commissioner of Income Tax, Gujarat-I Vs Ahmedabad Jupitor Spg., Wvg. and Mfg. Co. Ltd.

Gujarat High Court · (1979) 119 ITR 209

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 143(3), 154, 33, 33(1), 33(2)

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High Courts22 Jan 1979

The Ahmedabad Municipal Corporation Vs Nawajkhan Aminkhan

Gujarat High Court · AIR 1979 Guj 205 : (1979) 20 GLR 938

Bombay Town Planning Act, 1954 — Section 12

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High Courts22 Jan 1979

Premji Khimraj Shah Vs Income Tax Officer, Ward A, Bhuj-kutch

Gujarat High Court · (1979) 118 ITR 216

Income Tax Act, 1961 — Section 170, 170(1), 170(3), 179(1), 179(3)

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High Courts19 Jan 1979Partly Allowed

Saurashtra Cement and Chemical Industries Ltd. Vs Union of India and Another

Gujarat High Court · AIR 1979 Guj 180 : (1979) 20 GLR 895

Constitution of India, 1950 — Article 14, 31Mines and Minerals (Development and Regulation) Act, 1957 — Section 9, 9(3)

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High Courts19 Jan 1979

Controller of Estate Duty Vs Late Jayantilal Keshav Mehta (Executor, Navinchandra J. Mehta), Late Ansuyaben Sarabhai (By Accountable Person, R.P. Shah) and Late Champaben Sakarlal (By Accountable Person, Nandkishore Sakarlal)

Gujarat High Court · (1979) 117 ITR 51

Estate Duty Act, 1953 — Section 61, 62(1), 73Income Tax Act, 1922 — Section 30(1)

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