High Courts25 Feb 1980
Commissioner of Income Tax Vs S.G. Pgnatale
Gujarat High Court · (1980) 16 CTR 337
Income Tax Act, 1961 — Section 17(2), 9, 9(1)
COURT ARCHIVE
Gujarat High Court judgments, 1980
294 judgments · page 14 of 15
High Courts25 Feb 1980
Commissioner of Income Tax, Gujarat-IV Vs Mascalchi Mario
Gujarat High Court · (1981) 127 ITR 49
Income Tax Act, 1961 — Section 10(14), 10(6), 16, 17(2), 254
High Courts22 Feb 1980
Mer Nagajam Aala and Others Vs Punja Kana and Others
Gujarat High Court · AIR 1981 Guj 141 : (1981) GLR 74
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Easements Act, 1882 — Section 15Evidence Act, 1872 — Section 101
High Courts20 Feb 1980
B.N. Chikarmane Vs Modern Savings and Trading Units Pvt. Ltd. and Others
Gujarat High Court · (1980) 21 GLR 969
Reserve Bank of India Act, 1934 — Section 45J, 45K, 45O, 45O(3), 58B
High Courts19 Feb 1980
Anil Starch Products Ltd. Vs Income Tax Officer, Companies Circle-II, Ahmedabad
Gujarat High Court · (1982) 134 ITR 355
Income Tax Act, 1961 — Section 139(1), 147, 148, 153(1), 271(1)
High Courts19 Feb 1980
Atul Products Ltd. Vs Income Tax Officer, Companies Circle-II, Ahmedabad
Gujarat High Court · (1980) 17 CTR 283 : (1980) 125 ITR 452
Income Tax Act, 1961 — Section 139, 147, 147(B), 148, 149
High Courts19 Feb 1980
ATUL PRODUCTS LTD. Vs Income Tax OFFICER, COMPANIES CIRCLE-II, AHMEDABAD.
Gujarat High Court · (1980) 17 CTR 283 : (1980) 125 ITR 452
Income Tax Act, 1961 — Section 147(b), 271(1)(a), 80J, 80J
High Courts13 Feb 1980
Shah Minerals Vs State of Gujarat and Others
Gujarat High Court · (1981) 22 GLR 126
Bombay Police Act, 1951 — Section 33(1)(o)Gujarat Minor Minerals Rules, 1966 — Rule 6(3), 9(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15, 15(1)
High Courts11 Feb 1980
Regional Director, ESIC, Ahmedabad Vs New Asarwa Mfg. Co. Limited
Gujarat High Court · AIR 1981 Guj 134 : (1981) 22 GLR 31 : (1981) 2 LLJ 141
Employees State Insurance Act, 1948 — Section 2(22), 73A, 73A(3)Factories Act, 1948 — Section 52, 79, 80, 81Industrial Disputes Act, 1947 — Section 25C
High Courts11 Feb 1980
Mir Sahebmiya Bahadarmiya Sheikh Vs State of Gujarat
Gujarat High Court · (1981) 22 GLR 72
Civil Procedure Code, 1908 (CPC) — Section 33Court Fees Act, 1870 — Section 28, 28
High Courts08 Feb 1980
The State of Gujarat Vs Vrajlal Arjanbhai Gohel
Gujarat High Court · (1981) CriLJ 527 : (1980) 2 GLR 47
High Courts06 Feb 1980
Central Bank of India Vs Ghanshyamlal Mohanlal Jani
Gujarat High Court · (1981) 22 GLR 145
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 14, 16
High Courts05 Feb 1980
Sarabhai M. Chemicals Private Ltd. and Telerad Private Ltd. Vs P.N. Mittal, Competent Authority, Inspecting Assistant Commissioner of Income Tax, Acquisition Range-II and Another
Gujarat High Court · (1980) 126 ITR 1
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269A, 269C, 269C(1), 269C(2), 269D
High Courts01 Feb 1980
State of Gujarat Vs Keshavlal Kalidas Patel and Another
Gujarat High Court · (1981) CriLJ 551 : (1980) 2 GLR 26
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts01 Feb 1980
Kalubhai Rambhai Katariya Vs The State of Gujarat and Others
Gujarat High Court · (1980) CriLJ 1238 : (1981) GLR 5
Gujarat Police Act, 1951 — Section 56, 59
High Courts30 Jan 1980
Cambay Municipality Vs Vijaykumar Rasiklal and Others
Gujarat High Court · (1980) 21 GLR 857
Bombay Shops and Establishments Act, 1948 — Section 18Criminal Procedure Code, 1973 (CrPC) — Section 258, 258, 397Minimum Wages Act, 1948 — Section 13, 13, 13(1)
High Courts25 Jan 1980
Bhaskerbhai G. Soneji Vs Manager G.S.F.C.
Gujarat High Court · (1980) 21 GLR 937
Gujarat Civil Services (Revision of Pay) Rules, 1975 — Rule 2
High Courts25 Jan 1980
The Divisional Controller, Gujarat State Road Transport Corporation Vs Bai Jiviben Arjan and Another
Gujarat High Court · (1981) ACJ 188
Workmens Compensation Act, 1923 — Section 3
High Courts18 Jan 1980
Vinod Rao Vs The State of Gujarat and Another
Gujarat High Court · (1981) CriLJ 232 : (1980) 2 GLR 926
Constitution of India, 1950 — Article 14Criminal Law (Amendment) Act, 1932 — Section 10General Clauses Act, 1897 — Section 8
High Courts18 Jan 1980
Shalibhadra Shah and Others Vs Swami Krishna Bharati and Another
Gujarat High Court · (1981) CriLJ 113 : (1980) GLR 881
Constitution of India, 1950 — Article 14, 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 196, 198Penal Code, 1860 (IPC) — Section 153A, 153B, 295A, 298, 505