High Courts11 Aug 1982
Anilkumar B. Laskari Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1983) 37 CTR 266 : (1983) 142 ITR 831
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Gujarat High Court judgments, 1982
229 judgments · page 6 of 12
High Courts10 Aug 1982
Gujarat Mineral Development Corporation Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1983) 12 TAXMAN 266
Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(1), 2(47), 2(47), 28, 28(i)
High Courts10 Aug 1982
Gujarat Mineral Development Corporation Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1983) 143 ITR 823
Income Tax Act, 1961 — Section 2(47), 28, 32(1), 37(1), 45
High Courts10 Aug 1982Allowed
Natvarlal M. Badiani and Another Vs Jenambai Amad
Gujarat High Court · AIR 1983 Guj 123 : (1982) GLH 995 : (1982) 2 GLR 727
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 3, 151Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 15(2)
High Courts10 Aug 1982
GUJARAT MINERAL DEVELOPMENT CORPORATION LTD. Vs COMMISSIONER OF Income Tax, GUJARAT.
Gujarat High Court · (1983) 34 CTR 250 : (1983) 143 ITR 822
Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 28(1)
High Courts10 Aug 1982
Mehsana District Shanker-4 Seeds Produce and Sale Co-operative Society Ltd. Vs The State of Gujarat
Gujarat High Court · (1982) 51 STC 289
Bombay Sales Tax Act, 1959 — Section 2(11)Gujarat Sales Tax Act, 1969 — Section 2, 2(10), 2(4), 45(2), 45(6)
High Courts06 Aug 1982
Sukar Narayan Bakhia Vs Rajnikant R. Shah and Another
Gujarat High Court · (1982) GLH 778 : (1982) 2 GLR 317
Criminal Procedure Code, 1973 (CrPC) — Section 436, 436(2), 436(2)Penal Code, 1860 (IPC) — Section 120B, 183, 199
High Courts06 Aug 1982
Sukar Narayan Bakhia Vs Income Tax
Gujarat High Court · (1982) GLH 778 : (1982) 2 GLR 317
Penal Code, 1860 (IPC) — Section 120B, 183, 193, 199
High Courts06 Aug 1982
Sunilkumar S.P. Sinha Vs Indian Oil Corporation Ltd. and Another
Gujarat High Court · (1983) 1 GLR 573
Industrial Disputes Act, 1947 — Section 25F, 25F
High Courts05 Aug 1982
Gujarat State Road Transport Corporation Vs Jamnadas Becharbhai
Gujarat High Court · (1982) GLH 1057 : (1982) 2 GLR 557
Industrial Disputes Act, 1947 — Section 11A, 11A
High Courts02 Aug 1982
Suresh Chhaganlal Luhana Vs D.K. Dhagal and Another
Gujarat High Court · (1982) GLH 1061 : (1982) 2 GLR 535
Bombay Police Act, 1951 — Section 57(c), 57(c)
High Courts02 Aug 1982
Commissioner of Income Tax Vs Sarabhai Sons Ltd.
Gujarat High Court · (1983) 12 TAXMAN 245
Companies Act, 1956 — Section 198, 199, 2(26), 200, 201Income Tax Act, 1961 — Section 256(1), 256(2), 40(c), 84
High Courts02 Aug 1982
Commissioner of Income Tax, Gujarat-I Vs Sarabhai Sons Ltd.
Gujarat High Court · (1983) 33 CTR 268 : (1983) 143 ITR 473
Companies Act, 1956 — Section 2(26), 314Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 256(2), 40, 84, 84(1), 84(7)
High Courts28 Jul 1982Dismissed
Commissioner of Income Tax Vs Dr. K.K. Shah Dr. (Mrs.) Haribala K. Shah/ Dr. Sudhaben D. Bhuptani/ Dr. Ghanshyam R. Raval
Gujarat High Court · (1982) 9 TAXMAN 131
Income Tax Act, 1961 — Section 10(1), 2(13), 2(36), 2(4), 256(2)
High Courts28 Jul 1982
Prakash Textile (Guj.) P. Ltd. and Others Vs State
Gujarat High Court · (1982) GLH 907 : (1982) 2 GLR 392
Criminal Procedure Code, 1973 (CrPC) — Section 482Minimum Wages Act, 1948 — Section 2(e), 2(g), 27, 3, 3
High Courts28 Jul 1982
Smt. Amthibai Vs Patel Shankerbhai Purshottamdas
Gujarat High Court · (1982) GLH 1046 : (1983) 1 GLR 170
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 4
High Courts28 Jul 1982
Commissioner of Income Tax Vs Dr. K.K. Shah Dr. (Mrs.) Haribala K. Shah/Dr. Sudhaben D. Bhuptani/Dr. Ghanshyam R. Raval
Gujarat High Court · (1981) 6 TAXMAN 218
Income Tax Act, 1922 — Section 10(1), 16, 16(3), 16(3)(a)(i), 2(36)Income Tax Act, 1961 — Section 2(13), 2(36), 2(4), 256(2), 28
High Courts28 Jul 1982
Mukundlal Nanalal Chanawala Vs Bhagvatsing Dhansing Gadaria
Gujarat High Court · (1993) 1 GLR 423
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(2), 13(i)(g), 13(i)(g)Civil Procedure Code, 1908 (CPC) — Section 33Transfer of Property Act, 1882 — Section 108
High Courts22 Jul 1982
Mangalprasad Jethalal Upadhyay Vs Thakkar Ananji Ranchhoddas and Others
Gujarat High Court · (1983) CriLJ 309 : (1982) GLH 1032 : (1982) 2 GLR 607
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 221Penal Code, 1860 (IPC) — Section 34, 420, 477A
High Courts21 Jul 1982
Dr. Rameshchandra Shambhubhai Yadav Vs Dhirajgavri Yadav and Another
Gujarat High Court · (1982) GLH 899 : (1982) 2 GLR 359
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 397, 401, 401Hindu Marriage Act, 1955 — Section 24, 9