COURT ARCHIVE

Gujarat High Court judgments, 1985

312 judgments · page 10 of 16

High Courts10 Jul 1985

Naran Anappa Sheti Vs Jayantilal Chunilal Sahah

Gujarat High Court · AIR 1987 Guj 205 : (1986) 1 GLR 206

Bombay Rent Control Rules, 1949 — Rule 13, 9Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29, 31Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A

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High Courts10 Jul 1985

Sayed Yasin Sayed Mohmad Vs Bai Chani and Others

Gujarat High Court · (1986) 1 GLR 117

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43C, 88(1)(b), 88(1)(b)Gujarat Devasthan Inams Abolition Act, 1969 — Section 31, 31

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High Courts09 Jul 1985

Jilla Panchayat Vs Babliben Dhirubhai

Gujarat High Court · (1985) 2 ACC 459

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High Courts09 Jul 1985

Bharatkumar Arvindkumar Dave Vs Commissioner of Police and Another

Gujarat High Court · (1985) 2 GLR 1411

Bombay Police Act, 1951 — Section 33(1)(b), 85Motor Vehicles Act, 1939 — Section 74, 74, 85

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High Courts08 Jul 1985

Bavabhai Sukhabhai Patel, Sarpanch of Haria Gram Panchayat Vs State of Gujarat and Others

Gujarat High Court · (1986) 1 GLR 377

Bombay Land Revenue Code, 1879 — Section 7A, 9AGujarat Panchayats Act, 1961 — Section 9(2)

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High Courts05 Jul 1985

Unitex Dyeing and Printing Mills Pvt. Ltd. Vs Union of India (UOI) and Others

Gujarat High Court · (1986) 1 GLR 183

Central Excises and Salt Act, 1944 — Section 2(f), 2(f), 4

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High Courts05 Jul 1985

Commissioner of Income Tax Vs Shri Digvijay Cement Co. Ltd.

Gujarat High Court · (1986) 25 TAXMAN 269

Income Tax Act, 1961 — Section 35D, 80J, 80M

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High Courts04 Jul 1985

Shri Tribhovandas Vithaldas Vs Commissioner of Income Tax

Gujarat High Court · (1985) 07 GUJ CK 0030

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High Courts04 Jul 1985

Sunali Textile Corporation Vs Union of India and Others

Gujarat High Court · (1986) 9 ECC 177 : (1986) ECR 26 : (1986) 23 ELT 433

Drugs and Cosmetics Act, 1940 — Section 3

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High Courts03 Jul 1985

Jethabhai Chhaganbhai Chamar and Others Vs A.K. Shah Addl. District Registrar of Co-op. Societies and Others

Gujarat High Court · (1985) 2 GLR 1337

Gujarat Co-operative Societies Act, 1961 — Section 103, 108, 108

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High Courts03 Jul 1985

Amrutlal Keshavbhai Patel Vs Ismail Ibrahim Badat and Others

Gujarat High Court · (1986) 1 GLR 136

Bombay Public Trusts Act, 1950 — Section 41A, 41A

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High Courts03 Jul 1985

Ashwin N. Parekh Vs Union of India and Others

Gujarat High Court · (1986) 1 GLR 569 : (1987) 2 LLJ 304

Railway Establishment Manual, Vol. II — Rule 9

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High Courts02 Jul 1985

B.N. Vyas Vs Commissioner of Income Tax

Gujarat High Court · (1986) 25 TAXMAN 133

Income Tax Act, 1961 — Section 2(14), 263, 48, 49, 49(1)

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High Courts28 Jun 1985

Commissioner of Income Tax, Gujarat-I Vs Kodandas Chanchlomal

Gujarat High Court · (1985) 48 CTR 346 : (1985) 155 ITR 273

Income Tax Act, 1961 — Section 22, 54

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High Courts28 Jun 1985

Uganda Industries Co. Vs Commissioner of Income Tax

Gujarat High Court · (1985) 48 CTR 341 : (1986) 158 ITR 567 : (1986) 29 TAXMAN 226

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High Courts28 Jun 1985

R.M. Bajpaee Vs State of Gujarat and Others

Gujarat High Court · (1985) 2 GLR 1261 : (1986) 1 LLJ 309

Bombay Police Act, 1951 — Section 27A

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High Courts28 Jun 1985

Commissioner of Income Tax Vs Kodandas Chanchlomal

Gujarat High Court · (1985) 23 TAXMAN 579

Income Tax Act, 1961 — Section 22, 23, 24, 25, 26

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High Courts28 Jun 1985

Vishwambhar Hemandas Vs Narendra Fethalal Gajjar

Gujarat High Court · AIR 1986 Guj 153 : (1986) 1 GLR 409

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)

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High Courts27 Jun 1985

Commissioner of Income Tax Vs Central India Builders

Gujarat High Court · (1987) 61 CTR 203 : (1985) 156 ITR 453

Income Tax Act, 1961 — Section 37(2A), 37(2B)

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High Courts27 Jun 1985

Bhikhabhai Narsibhai (Power of Attorney holder of Vallabhbhai Parshottambhai) and Another Vs Fardunji Rustamji Adajania

Gujarat High Court · (1986) 1 GLR 395

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 32GConstitution of India, 1950 — Article 227Contract Act, 1872 — Section 56

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