COURT ARCHIVE

Gujarat High Court judgments, 1980

294 judgments · page 5 of 15

High Courts17 Sept 1980

Gujarat Agro. Industries Corpo. Ltd Vs Municipal Corpo. of the City of Ahmedabad and Others

Gujarat High Court · (1980) 2 GLR 300

Bombay Provincial Municipal Corporations Act, 1949 — Section 40(1) , 406, 406(2)(e)Gujarat Municipalities Act, 1963 — Section 138(2)(c)Income Tax Act, 1922 — Section 30

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High Courts15 Sept 1980

Rajendra R. Dave Vs Gujarat Secondary Education Board and Another

Gujarat High Court · (1980) 2 GLR 318

Constitution of India, 1950 — Article 14

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High Courts15 Sept 1980

COMMISSIONER OF Income Tax, GUJARAT-III Vs DASCROI TALUKA CO-OPERATIVE PURCHASE AND SALES UNION LTD.

Gujarat High Court · (1980) 21 CTR 38 : (1980) 126 ITR 413

Income Tax Act, 1961 — Section 37, 37, 37(3)

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High Courts15 Sept 1980

Commissioner of Income Tax Vs Dascroi Taluka Co-op. Purchase and Sales Union Ltd.

Gujarat High Court · (1981) 5 TAXMAN 160

Income Tax Act, 1961 — Section 10(2)(xv), 256(1), 37, 37(3)

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High Courts15 Sept 1980

Tribhovandas Kishibhai Patel Vs Iven Daulal Raubens and Another

Gujarat High Court · (1982) ACJ 625 : (1983) 2 GLR 1194

Motor Vehicles Act, 1988 — Section 110D, 110D

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High Courts15 Sept 1980

Commissioner Of Income Tax, Gujarat-III Vs Dascroi Taluka Co-operative Purchase and Sales Union Ltd.

Gujarat High Court · (1980) 21 CTR 38 : (1980) 126 ITR 413

Income Tax Act, 1961 — Section 37, 37(3)

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High Courts15 Sept 1980

Neomer Limited Vs Govt. of India

Gujarat High Court · (1981) 8 ELT 134 : (1980) 2 GLR 625

Customs Act, 1962 — Section 12Tariff Act, 1934 — Section 2A

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High Courts11 Sept 1980

Nathalal Govindji Jhagada Vs State of Gujarat and Others

Gujarat High Court · (1981) 22 GLR 503

Bombay General Clauses Act, 1904 — Section 21Constitution of India, 1950 — Article 22, 22(6), 226

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High Courts11 Sept 1980

B.B. Shroff and Another Vs Sardar Bhilandwala Pardi People''s Co. Op. Bank Ltd.

Gujarat High Court · (1981) 22 GLR 805

Gujarat Co-operative Societies Act, 1961 — Section 13(2), 13(2)

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High Courts10 Sept 1980

Aryodaya Spg. and Wvg. Co. Ltd. Vs Union of India and Others

Gujarat High Court · (1981) 8 ELT 274

Central Excise Rules, 1944 — Rule 8

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High Courts09 Sept 1980

Rajkot Lodhika Sahakari Kharid Vechan Sangh Ltd. and Others Vs State of Gujarat and Others

Gujarat High Court · (1980) 2 GLR 376

Essential Commodities Act, 1955 — Section 3, 3(2)(j), 3(2)(j), 5Gujarat Pulses and Edible Oils Dealers Licensing Order, 1977 — Clause 13, Clause 18(1)(iv), Clause 18(1)(iv)(a), Clause 18(1)(vi), Clause 2(g)

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High Courts29 Aug 1980