High Courts21 Jan 1983
Rasulmiya Rehmanmiya Vs Patel Lalbhai Shankerbhai
Gujarat High Court · AIR 1984 Guj 27 : (1983) 1 GLR 714
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(IB), 32(IB)Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Gujarat High Court judgments, 1983
233 judgments · page 12 of 12
High Courts20 Jan 1983
Malti Vahuji Vs Maharaj Shri Natwargopalji Goswami and Others
Gujarat High Court · (1984) 1 GLR 140
Civil Procedure Code, 1908 (CPC) — Section 10, 10
High Courts18 Jan 1983Allowed
Patel Ramanbhai Mathurbhai and Another Vs Solanki Shanabhai Naranbhai
Gujarat High Court · AIR 1983 Guj 198 : (1983) 1 GLR 743
Advocates Act, 1961 — Section 29Bombay Land Revenue Code, 1879 — Section 203, 204, 205, 206, 207Bombay Tenancy and Agricultural Lands Act, 1948 — Section 74, 80
High Courts17 Jan 1983
Sarangpur Cotton Manufacturing Company Limited Vs Income Tax Officer
Gujarat High Court · (1983) 144 ITR 835
Income Tax Act, 1961 — Section 147, 148
High Courts17 Jan 1983
Ayodaya Spinning and Weaving Company Limited Vs Income Tax Officer, Companies Circle-V
Gujarat High Court · (1983) 144 ITR 817
Income Tax Act, 1961 — Section 147
High Courts17 Jan 1983Allowed
Rupaben and Another Vs Babubhai Deojibhai
Gujarat High Court · AIR 1983 Guj 187 : (1983) 1 GLR 263
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts17 Jan 1983
S.J. Waghela Vs State and Others
Gujarat High Court · (1984) GLH 861 : (1983) 1 GLR 712
High Courts17 Jan 1983Dismissed
Babulal Rameshwarlal Vs Digvijay Pulse Mill
Gujarat High Court · AIR 1983 Guj 202 : (1983) 2 GLR 1154
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1), 5(3)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 17, Order 7 Rule 7, Order 7 Rule 8, 9
High Courts13 Jan 1983Dismissed
Aryodaya Spg. and Wvg. Co. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1983) 15 TAXMAN 89
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 147, 147(a), 147(b), 148
High Courts12 Jan 1983
Rambhai Manja Nayak, Union Bank of India and Manubhai S. Rajput Vs Union of India
Gujarat High Court · (1983) 34 CTR 230 : (1983) 1 GLR 623 : (1983) 142 ITR 211
Constitution of India, 1950 — Article 31(2)Income Tax Act, 1961 — Section 119, 269, 269A, 269B, 269CWealth Tax Act, 1957 — Section 18
High Courts11 Jan 1983
N.R. Pathak Vs State and Others
Gujarat High Court · (1984) 1 GLR 61
Constitution of India, 1950 — Article 226, 226
High Courts11 Jan 1983
L.B. Kharawala Vs Income Tax Officer, Company Circle-V, Ahmedabad
Gujarat High Court · (1984) 38 CTR 278 : (1984) 147 ITR 67
Income Tax Act, 1961 — Section 147, 148, 34(1), 45, 48Wealth Tax Act, 1957 — Section 16A, 16A(5)
High Courts10 Jan 1983
P.S. Parmar Vs State of Gujarat and Another
Gujarat High Court · (1983) 1 GLR 707