High Courts25 Aug 1980
Jayantilal Bhogilal Desai Vs Commissioner of Income Tax, Gujarat-II
Gujarat High Court · (1981) 22 CTR 186 : (1981) 130 ITR 655
Income Tax Act, 1961 — Section 10(2), 14, 144, 2(14), 4
COURT ARCHIVE
Gujarat High Court judgments, 1980
294 judgments · page 6 of 15
High Courts25 Aug 1980
Commissioner of Income Tax, Gujarat-II Vs Elecon Engineering Co. Ltd.
Gujarat High Court · (1981) 21 CTR 20
Income Tax Act, 1961 — Section 37(1), 84
High Courts25 Aug 1980
Sharad Bansilal Vakil Vs Sankalchand Himatlal Sheth and Others
Gujarat High Court · (1981) 22 GLR 1019
Civil Procedure Code, 1908 (CPC) — Section 122Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 23
High Courts22 Aug 1980
Sunni Muslim Walf Committee Vs Abbasali Gulamali
Gujarat High Court · (1980) 2 GLR 253
Bombay Shops and Establishments Act, 1948 — Section 2(4), 2(4), 2(8)
High Courts22 Aug 1980
G.S. Dugal and Co. (Private) Ltd. Vs Municipal Corpo. of the City of Ahmedabad
Gujarat High Court · (1980) 2 GLR 362
Bombay Provincial Municipal Corporations Act, 1949 — Section 132, 406, 406, 411, 411Constitution of India, 1950 — Article 311
High Courts21 Aug 1980
Jashwantsinh Punjabhai Parmar Vs Dolatsinh Somabhai Chauhan and Others
Gujarat High Court · (1980) 2 GLR 281
Constitution of India, 1950 — Article 227, 227Criminal Procedure Code, 1973 (CrPC) — Section 39(2), 451Penal Code, 1860 (IPC) — Section 420
High Courts21 Aug 1980
Commissioner of Income Tax, Gujarat-III Vs Sajjanraj Divanchand
Gujarat High Court · (1981) 21 CTR 26 : (1980) 126 ITR 654
Income Tax Act, 1961 — Section 256(2), 28, 29, 30, 40
High Courts21 Aug 1980
Commissioner of Income Tax Vs Sajjanraj Diwanchand
Gujarat High Court · (1980) 4 TAXMAN 427
Income Tax Act, 1961 — Section 256(2), 28, 29, 30, 31
High Courts20 Aug 1980
Vithaldas Dhanjibhai Vs Commissioner of Income Tax
Gujarat High Court · (1981) 6 TAXMAN 105
Income Tax Act, 1922 — Section 10(1), 10(1), 10(2), 10(2)(xi), 10(2)(xi)Income Tax Act, 1961 — Section 10(2)(vib), 155, 155(6), 256(1), 28
High Courts20 Aug 1980
Vithaldas H. Dhanjibhai Bardanwala Vs Commissioner of Income Tax, Gujarat-V
Gujarat High Court · (1981) 21 CTR 190 : (1981) 130 ITR 95
Income Tax Act, 1961 — Section 155, 155(6), 28, 36, 36(1)
High Courts19 Aug 1980
Commissioner of Income Tax, Gujarat-I Vs Alchemic Pvt. Ltd.
Gujarat High Court · (1981) 20 CTR 83 : (1981) 130 ITR 168
Income Tax Act, 1961 — Section 254, 28
High Courts14 Aug 1980
COMMISSIONER OF Income Tax, GUJARAT Vs R. TOLAT and CO.
Gujarat High Court · (1981) 20 CTR 81 : (1980) 126 ITR 551
Income Tax Act, 1961 — Section 263, 37, 37
High Courts14 Aug 1980
Commissioner of Income Tax, Gujarat Vs R. Tolat and Co.
Gujarat High Court · (1981) 20 CTR 81 : (1980) 126 ITR 551
Income Tax Act, 1961 — Section 263, 37
High Courts13 Aug 1980
Monogram Mills Co. Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1981) 25 CTR 283
Income Tax Act, 1961 — Section 14, 2(45), 261, 28, 280
High Courts12 Aug 1980
Monogram Mills Co. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1982) 8 TAXMAN 144
Income Tax Act, 1922 — Section 24(2)Income Tax Act, 1961 — Section 1(45), 14, 15, 2(45), 20
High Courts12 Aug 1980Allowed
M.V. Santhakumari and Others Vs Dharujee Chogajee and Others
Gujarat High Court · (1980) 08 GUJ CK 0037
Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1959 — Section 2Hindu Adoptions and Maintenance Act, 1956 — Section 20(2), 21
High Courts12 Aug 1980
Kantilal and Co. Vs State of Gujarat and Another
Gujarat High Court · (1980) 2 GLR 260
Bombay Prohibition Act, 1949 — Section 139, 143(2)(bb), 2(39A), 64, 64AConstitution of India, 1950 — Article 19(1)(g)
High Courts12 Aug 1980
Bansidhar Pvt., Ltd. Vs Commissioner of Income Tax, Gujarat-I
Gujarat High Court · (1981) 20 CTR 90 : (1981) 127 ITR 65
Income Tax Act, 1961 — Section 72
High Courts12 Aug 1980
Commissioner of Income Tax, Gujarat Vs Madhukant M. Mehta
Gujarat High Court · (1980) 19 CTR 130 : (1981) 132 ITR 159
Income Tax Act, 1961 — Section 2(47), 33, 34(3), 70, 71
High Courts12 Aug 1980
Commissioner of Income Tax Vs Madhukant M. Mehta
Gujarat High Court · (1981) 5 TAXMAN 11
Hindu Succession Act, 1956 — Section 8Income Tax Act, 1922 — Section 10, 10(1), 10(2), 10(4), 10(4)(b)Income Tax Act, 1961 — Section 2(47), 2(47), 24, 24(2), 33