High Courts08 Dec 1980
Bhavansinh Raysinhji Rathod Vs State Transport Corporation, Ahmedabad
Gujarat High Court · (1981) 22 GLR 636 : (1981) 2 LLJ 265
State Transport Employees Regulations — Rule 61
COURT ARCHIVE
Gujarat High Court judgments, 1980
294 judgments · page 2 of 15
High Courts05 Dec 1980
Somabhai Kacharadas Patel Vs Patel Becharbhai Shambhubhai and Others
Gujarat High Court · (1982) GLH 227 : (1980) 2 GLR 1
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r), 151, 152Gujarat Municipalities Act, 1963 — Section 14, 14, 32
High Courts05 Dec 1980
K.D. Dwivedi Kelvani Mandal Vs State of Gujarat and Others
Gujarat High Court · (1980) 2 GLR 589
Gujarat Secondary Education Act, 1972 — Section 31, 44, 44(1)
High Courts05 Dec 1980
Ahmedabad Manufacturing and Calico Printing Co. Ltd. Vs Union of India
Gujarat High Court · (1980) 12 GUJ CK 0002
Companies Act, 1956 — Section 58A, 58A(1), 58A(3), 58A(4), 641
High Courts04 Dec 1980
K.A. Contractor and Others Vs State of Gujarat and Others
Gujarat High Court · (1980) 2 GLR 581
Constitution of India, 1950 — Article 309Gujarat Accounts and Treasuries Department (Gujarat Accounts Service) Examination Rules, 1975 — Rule 7
High Courts04 Dec 1980
Bhanuprasad Maganlal Bhatnagr Vs Pravin Tapubhai Naik and Others
Gujarat High Court · (1982) ACJ 592 : (1983) 54 CompCas 872 : (1981) 22 GLR 1271
Motor Vehicles Act, 1988 — Section 96(1)
High Courts03 Dec 1980
Hamidkhan Samsherkhan and etc. Vs Special Land Acquisition Officer, Broach and etc.
Gujarat High Court · AIR 1982 Guj 157 : (1981) GLR 812
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Land Acquisition Act, 1894 — Section 23, 23(1), 23(2)
High Courts28 Nov 1980
Wood Polymor Ltd. Vs Billimora Nagar Palika
Gujarat High Court · (1980) 2 GLR 502
Billimora Municipal Octroi Rules — Rule 7Central Excise Rules, 1944 — Rule 56AGujarat Municipalities Act, 1963 — Section 27(1)(1), 27(1)(1), 275(1)(1), 99(1)(iv)
High Courts28 Nov 1980
F.M. Kolia Vs Member, Industrial Tribunal and Another
Gujarat High Court · (1982) GLH 147 : (1981) 22 GLR 541
Bombay Industrial Relations Act, 1946 — Section 73APayment of Bonus Act, 1965 — Section 10, 2(21), 8
High Courts21 Nov 1980
Hiralal Chhotalal Shah Vs Centeral Bank of India and Another
Gujarat High Court · (1981) 22 GLR 846
Contract Act, 1872 — Section 128Limitation Act, 1963 — Section 20, 20, 20(2), 20(2)
High Courts20 Nov 1980
Bhalabhai Devabhai Vs State of Gujarat and Another
Gujarat High Court · (1980) 2 GLR 620
Gujarat Minor Minerals Rules, 1966 — Rule 18(1)(c)Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15(1)
High Courts05 Nov 1980
Commissioner of Wealth-tax, Gujarat-IV Vs Bhausaheb Balasaheb Kadam
Gujarat High Court · (1981) 128 ITR 493
Wealth Tax Act, 1957 — Section 35
High Courts02 Nov 1980Dismissed
Kusum Konverba and Others Vs Umarbhai Kamaluddin Sipoy and Others
Gujarat High Court · (1982) ACJ 578
Fatal Accidents Act, 1959 — Section 2, 2(1)Motor Vehicles Act, 1939 — Section 110A, 110B
High Courts30 Oct 1980
Dr. Kusum K. Bhatt Vs Gujarat University
Gujarat High Court · (1980) 2 GLR 485
Gujarat University Act, 1949 — Section 47, 97
High Courts30 Oct 1980
Commissioner of Income Tax, Gujrat-I Vs City of Ahmedabad Spg. and Mfg. Co. Ltd.
Gujarat High Court · (1981) 129 ITR 507
Income Tax Act, 1961 — Section 37
High Courts30 Oct 1980
Commissioner of Income Tax, Gujarat-II Vs Alembic Chemical Works Co. Ltd.
Gujarat High Court · (1982) 133 ITR 578
Income Tax Act, 1961 — Section 10, 11, 12, 13, 2(45)
High Courts30 Oct 1980
Commissioner of Income Tax Vs City of Ahmedabad Spg. and Mfg. Co. Ltd.
Gujarat High Court · (1981) 5 TAXMAN 282
Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 154, 22, 23, 24, 24(1)
High Courts27 Oct 1980
M.S. University of Baroda Vs Sitaram Bhanu Maharaj Shirgavkar and Others
Gujarat High Court · (1980) 2 GLR 544
Bombay Public Trusts Act, 1950 — Section 72, 72
High Courts24 Oct 1980
Smt. Sonbai Pethalji Vs State of Gujarat and Another
Gujarat High Court · (1980) 2 GLR 530
Constitution of India, 1950 — Article 19(1)(g)Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15
High Courts23 Oct 1980
Commissioner of Income Tax, Gujarat-I Vs Ahmedabad Keiser-e-hind Mills Co. Ltd.
Gujarat High Court · (1981) 128 ITR 486
Finance (Amendment) Act, 1965 — Section 2(5)Finance Act, 1964 — Section 2(5)Income Tax Act, 1961 — Section 251, 84