COURT ARCHIVE

Gujarat High Court judgments, 1985

312 judgments · page 6 of 16

High Courts23 Sept 1985

Munnalal Prabhudas Sharma Vs Union of India (UOI) and Others

Gujarat High Court · (1986) 1 GLR 465

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(1)Constitution of India, 1950 — Article 226, 226Customs Act, 1962 — Section 110

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High Courts19 Sept 1985

Gora Vibhag Jungle Kamdar Mandali Vs Commissioner of Income Tax

Gujarat High Court · (1986) 161 ITR 658

Income Tax Act, 1961 — Section 2(13), 263(3), 80P, 80P(2), 84

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High Courts19 Sept 1985

Gujarat Housing Board, Ahmedabad Vs Nagajibhai Laxmanbhai and Others

Gujarat High Court · AIR 1986 Guj 81 : (1985) 2 GLR 1190

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Constitution of India, 1950 — Article 141Land Acquisition Act, 1984 — Section 18, 3, 50

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High Courts17 Sept 1985

The Commercial Ahmedabad Mills Co. Ltd. and Others Vs State of Gujarat and Another

Gujarat High Court · (1986) 1 GLR 456

Criminal Procedure Code, 1973 (CrPC) — Section 482, 482Industrial Disputes Act, 1947 — Section 25, 25FFA, 25FFF, 31(2), 34Payment of Gratuity Act, 1972 — Section 9(2), 9(2)

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High Courts17 Sept 1985

Bhalod Gram Panchayat and Another Vs State of Gujarat and Others

Gujarat High Court · (1986) 1 GLR 247

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

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High Courts16 Sept 1985

J.S. Solanki Vs Principal Chief Conservator of Forests and Another

Gujarat High Court · (1986) 1 GLR 41

Bombay Civil Services Rules, 1959 — Rule 9(58)Bombay Police Act, 1951 — Section 15Constitution of India, 1950 — Article 309, 310, 311

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High Courts16 Sept 1985

Patel and Company Vs Commissioner of Income Tax

Gujarat High Court · (1986) 161 ITR 568

Income Tax Act, 1961 — Section 143, 143(3), 185, 185(1), 2(23)

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High Courts16 Sept 1985

Navsari Waste Cotton Products Vs Commissioner of Income Tax

Gujarat High Court · (1986) 29 TAXMAN 357

Income Tax Act, 1961 — Section 2(33), 256, 40A, 40A(3)

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High Courts13 Sept 1985

Jamnadas Vaghjibhai Patel Vs Karamsad Urban Co-Op. Bank Ltd.

Gujarat High Court · (1986) 1 GLR 304

Constitution of India, 1950 — Article 227, 227Gujarat Co-operative Societies Act, 1961 — Section 96, 96

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High Courts13 Sept 1985

Achalsinhji Keshrisinhji and Co. Vs Commissioner of Income Tax, Gujarat-I

Gujarat High Court · (1986) 157 ITR 537

Income Tax Act, 1961 — Section 184, 185, 2(23), 256(2), 40

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High Courts13 Sept 1985

Navsari Waste Cotton Products Vs Commissioner of Income Tax, Gujarat-IV, Ahmedabad

Gujarat High Court · (1986) 51 CTR 252 : (1987) 163 ITR 378

Income Tax Act, 1961 — Section 2(33), 40A, 40A(3)

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High Courts13 Sept 1985

Mohanlal Chunilal Vs K.M. Chauhan, Food Inspector, Ahmedabad Municipal Corporation and Another

Gujarat High Court · (1986) 1 GLR 660

Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 16(1)(a)(i), 7(1), 7(1)

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High Courts13 Sept 1985

Dahyabhai Shanabhai Rathod Vs Ramchandra Sakalchand Patel and Another

Gujarat High Court · (1986) 1 GLR 648

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 386, 401, 401Penal Code, 1860 (IPC) — Section 302

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High Courts12 Sept 1985

Popatlal Ratilal Vs State Bank of India and Others

Gujarat High Court · (1986) 1 GLR 148

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5(1), Order 38 Rule 5(1)

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High Courts12 Sept 1985

Indulal Kanji Parekh Vs Commissioner of Income Tax

Gujarat High Court · (1986) 53 CTR 186 : (1987) 163 ITR 102

Income Tax Act, 1961 — Section 10(4A), 145, 4, 5, 5(2)

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High Courts11 Sept 1985

Ranchhodbhai Keshavlal Kadia Vs Damodar Veljibhai Mistry and Another

Gujarat High Court · (1986) 2 GLR 867

Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 16(1), 16(1), 16(1)(a)(i), 16(1)(a)(i), 7(1)

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High Courts10 Sept 1985

Gujarat State road Transport Corporation Vs Laxmidevi Janaksinhji and Others

Gujarat High Court · (1986) 2 ACC 82

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High Courts09 Sept 1985

Kanubhai Ramjibhai Rabari Vs Kalabhai Jaisingbhai and Others

Gujarat High Court · (1986) 1 GLR 308

Penal Code, 1860 (IPC) — Section 120B, 120B, 201, 201, 409

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High Courts09 Sept 1985

S. Hantukkumar Laxmikant Sharma Vs Shah Kumudchandra Valchandbhai

Gujarat High Court · (1986) 1 GLR 232

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High Courts06 Sept 1985

Laxmi Film Laboratory and Studios Pvt. Ltd. and Another Vs State of Gujarat and Another

Gujarat High Court · (1986) 1 GLR 263

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