High Courts22 Jul 1981
Commissioner of Income Tax Vs Ashaland Corporation
Gujarat High Court · (1981) 7 TAXMAN 393
Income Tax Act, 1961 — Section 14, 2(24), 256(1), 263(1), 4Transfer of Property Act, 1882 — Section 53A
COURT ARCHIVE
Gujarat High Court judgments, 1981
260 judgments · page 6 of 13
High Courts22 Jul 1981
Commissioner of Income Tax, Gujarat Vs Ashaland Corporation
Gujarat High Court · (1981) 25 CTR 294 : (1982) 133 ITR 55
Income Tax Act, 1961 — Section 5
High Courts22 Jul 1981
Bhikhaji Vaghaji Vs L.K. Barot and Others
Gujarat High Court · (1982) CriLJ 2014 : (1981) GLR 956
Bombay Police Act, 1951 — Section 2, 25, 5, 64, 65Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 129, 197
High Courts21 Jul 1981
The Signath Dudh Utpadak Mandal at Suva Vs The Narmada Dudh Utpadak Mandali and Another
Gujarat High Court · AIR 1982 Guj 154 : (1982) GLH 37 : (1982) 1 GLR 657
Gujarat Co-operative Societies Act, 1961 — Section 153, 156, 9
High Courts20 Jul 1981
Commissioner of Wealth Tax Vs Chhatrashal Sinhji D. Zala
Gujarat High Court · (1982) 8 TAXMAN 205
Income Tax Act, 1961 — Section 17, 17(1)(a), 17(1)(b)Wealth Tax Act, 1957 — Section 16(3), 17, 17(1)(a), 17(1)(b), 27(1)
High Courts17 Jul 1981
Shah Visanji Dhugarshi Vs Joshi Bhara Dhaya and Others
Gujarat High Court · AIR 1982 Guj 220 : (1982) 2 GLR 19
Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 100(2), 107, 110Constitution of India, 1950 — Article 227
High Courts17 Jul 1981
Commissioner of Income Tax Vs Volimohemed Ahmedbhai
Gujarat High Court · (1982) 8 TAXMAN 93
Income Tax Act, 1961 — Section 256(1), 256(2), 69A
High Courts16 Jul 1981
Kothari Oil Products Company Vs Government of Gujarat
Gujarat High Court · AIR 1982 Guj 107 : (1982) 1 GLR 20
Evidence Act, 1872 — Section 115
High Courts16 Jul 1981
Keshavlal Punjaram Vs Commissioner of Income Tax/Commissioner of Wealth Tax
Gujarat High Court · (1982) 9 TAXMAN 84
Income Tax Act, 1961 — Section 161, 166
High Courts15 Jul 1981
Maganbhai Bhikhabhai Mistri Vs Olpad Taluka Azaddin and Others
Gujarat High Court · (1982) GLH 41 : (1982) 1 GLR 664
Gujarat Secondary Education Act, 1972 — Section 35(5), 35(5)
High Courts14 Jul 1981
Commissioner of Income Tax Vs Gunvantlal Jivanlal Family Trust
Gujarat High Court · (1981) 7 TAXMAN 405
Hindu Adoptions and Maintenance Act, 1956 — Section 20Income Tax Act, 1961 — Section 160, 161(1), 164, 164(1), 2(41)
High Courts14 Jul 1981
Commissioner of Income Tax, Gujarat-I Vs Gunvatlal Jivanlal Family Trust
Gujarat High Court · (1981) 7 TAXMAN 405
Income Tax Act, 1961 — Section 164(1)
High Courts14 Jul 1981
COMMISSIONER OF Income Tax, GUJARAT-I Vs GUNVATLAL JIVANLAL FAMILY TRUST.
Gujarat High Court · (1982) 26 CTR 428 : (1982) 133 ITR 162
Hindu Adoptions and Maintenance Act, 1956 — Section 20, 20Income Tax Act, 1961 — Section 164(1), 164(1), 164(i)(iii)
High Courts09 Jul 1981
Apoorva Shantilal (Huf), Arun K. Parikh, Ashok K. Parikh, Ajit K. Parikh and Kamal K. Parikh Vs Commissioner of Wealth-tax
Gujarat High Court · (1982) GLH 491 : (1982) 1 GLR 1
Wealth Tax Act, 1957 — Section 2, 2M, 3, 5(1)
High Courts09 Jul 1981
Commissioner of Income Tax, Gujarat Vs Vallabh Glass Works Ltd.
Gujarat High Court · (1981) 25 CTR 254 : (1982) 137 ITR 389
Income Tax Act, 1961 — Section 25(1), 261, 263(1), 37(1)
High Courts09 Jul 1981
Babubhai Parshottamdas Patel Vs State of Gujarat
Gujarat High Court · (1982) CriLJ 284 : (1981) GLR 1232
Constitution of India, 1950 — Article 134, 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts09 Jul 1981
Apurva Shantilal Shah (HUF) Vs Commissioner of Income Tax
Gujarat High Court · (1982) 9 TAXMAN 32
Income Tax Act, 1961 — Section 10, 143, 144, 171, 171(2)
High Courts08 Jul 1981
Mariyam Jusab and Others Vs Hematlal Ratilal and Others
Gujarat High Court · (1982) ACJ 103 : AIR 1982 Guj 23 : (1982) 1 GLR 459
Motor Vehicles Act, 1939 — Section 110B, 116
High Courts07 Jul 1981
Sumatilal Chimanlal Shah Vs Controller of Estate Duty
Gujarat High Court · (1981) 7 TAXMAN 264
Constitution of India, 1950 — Article 141, 181, 31(5), 31(5)(a), 31(6)Estate Duty Act, 1953 — Section 35, 36, 36(1), 59(a), 61Government of India Act, 1935 — Section 292, 299, 299(2)
High Courts07 Jul 1981Allowed
Kikubhai alias Kikabhai Fakirbhai Patel Vs Mafatlal Fine Spinning and Manufacturing Co. Ltd.
Gujarat High Court · (1981) 07 GUJ CK 0011
Workmens Compensation Act, 1923 — Section 3, 4, 4(1)