High Courts01 Oct 1980
Gujarat University Vs Sharad Pravinchandra Upadhyaya
Gujarat High Court · (1982) GLH 10 : (1980) 2 GLR 469
COURT ARCHIVE
Gujarat High Court judgments, 1980
294 judgments · page 4 of 15
High Courts01 Oct 1980
Commissioner of Gift-tax, Gujarat Vs Ansuya Sarabhai-(Decd)
Gujarat High Court · (1981) 22 CTR 201 : (1982) 133 ITR 108
Gift Tax Act, 1958 — Section 2, 4(1)
High Courts01 Oct 1980
Visnagar Yantrashal Vanker Sahakari Mandali Ltd. Vs Union of India and Others
Gujarat High Court · (1981) 8 ELT 124
Central Excise Rules, 1944 — Rule 96, 96J
High Courts30 Sept 1980
Suhrid Geigy Ltd. Vs Union of India (UOI) and Another
Gujarat High Court · (1980) 2 GLR 424
Central Excise Rules, 1944 — Rule 8 , 8(1)Companies Act, 1956 — Section 591, 591(1)Constitution of India, 1950 — Article 14
High Courts30 Sept 1980
Commissioner of Income Tax, Gujarat-II Vs Budhalal Amulakhdas
Gujarat High Court · (1981) 129 ITR 97
Income Tax Act, 1961 — Section 184
High Courts30 Sept 1980
Sarabhai Tribhovandas Vs Controller of Estate Duty, Gujarat
Gujarat High Court · (1981) 130 ITR 326
Hindu Succession Act, 1956 — Section 14, 14(1), 15, 16Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3), 93
High Courts29 Sept 1980
Controller of Estate Duty, Gujarat Vs Babubhai Harjivandas
Gujarat High Court · (1981) 21 CTR 204 : (1981) 129 ITR 276
Estate Duty Act, 1953 — Section 10, 2(15)
High Courts26 Sept 1980
Commissioner of Wealth-tax, Gujarat-III Vs Arvindbhai Chinubhai
Gujarat High Court · (1981) 24 CTR 228 : (1982) 133 ITR 800
Income Tax Act, 1922 — Section 18AIncome Tax Act, 1961 — Section 140A, 141, 143, 144, 21Wealth Tax Act, 1957 — Section 2, 27(1), 3, 7
High Courts26 Sept 1980
Commissioner of Wealth Tax, Gujarat-I Vs Ashok K. Parikh
Gujarat High Court · (1981) 129 ITR 46
Wealth Tax Act, 1957 — Section 46
High Courts26 Sept 1980
Karsandas Popatlal Dhinoja and Others Vs Union of India and Another
Gujarat High Court · (1981) 8 ELT 268
Customs Act, 1962 — Section 110, 110(1), 110(2), 124Gold (Control) Act, 1968 — Section 71, 79
High Courts26 Sept 1980
Punit Ghar Ganti Vs Union of India and Another
Gujarat High Court · (1981) 8 ELT 121
Central Excise Rules, 1944 — Rule 8
High Courts26 Sept 1980
Commissioner of Wealth Tax Vs Ashok K. Parikh
Gujarat High Court · (1981) 5 TAXMAN 190
Income Tax Act, 1961 — Section 210Wealth Tax Act, 1957 — Section 46
High Courts25 Sept 1980
Commissioner of Income Tax, Gujarat Vs Gautam Sarabhai
Gujarat High Court · (1981) 129 ITR 133
Income Tax Act, 1961 — Section 45, 48, 74(1), 80A(1), 80B(5)
High Courts24 Sept 1980
Commissioner of Income Tax, Gujarat-IV Vs Suessin Textile Bearing Ltd.
Gujarat High Court · (1981) 21 CTR 219 : (1982) 135 ITR 443
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80A, 80J, 84, 84(2), 84(4)
High Courts24 Sept 1980
Saurashtra Cement and Chemical Industries Ltd. Vs Gram Panchayat and Others
Gujarat High Court · (1980) 2 GLR 354
Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 178, 183(1), 183(1)
High Courts23 Sept 1980
Parikh Ratilal Chandulal and Co. and Others Vs Ramanbhai Ranchhodbhai and Others
Gujarat High Court · (1981) 22 GLR 857
Bombay Court Fees Act, 1959 — Article 3, 7, 6(iv)(j)State Financial Corporations Act, 1951 — Section 31(1)
High Courts22 Sept 1980
Commissioner of Income Tax, Gujarat-IV Vs Hiralal Manilal Mody
Gujarat High Court · (1981) 25 CTR 275 : (1981) 131 ITR 421
Income Tax Act, 1961 — Section 5
High Courts22 Sept 1980
Parshottamdas Ramdas Patel Vs Municipal Corporation of Ahmedabad and Another
Gujarat High Court · (1981) 22 GLR 137
Land Acquisition Act, 1894 — Section 4, 4, 5A, 5A, 6
High Courts18 Sept 1980
Patel Hiralal Ramlal and Co. Vs Chandbibi Pirubhai and Others
Gujarat High Court · (1980) 2 GLR 307
Payment of Gratuity Act, 1972 — Section 2(e), 2(e)
High Courts17 Sept 1980
Chandulal Lallubhai (Huf) Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1980) 09 GUJ CK 0020
Bombay Land Revenue Code, 1879 — Section 65, 66Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 6Wealth Tax Act, 1957 — Section 2