High Courts06 Sept 1985
Commissioner of Income Tax Vs Vakharia Cotton Traders
Gujarat High Court · (1986) 50 CTR 83 : (1986) 161 ITR 441
Income Tax Act, 1961 — Section 27, 271, 271(1), 274(2), 275
COURT ARCHIVE
Gujarat High Court judgments, 1985
312 judgments · page 7 of 16
High Courts06 Sept 1985
Kedarnath Tukaram Nikam Vs Prataprao Khanderao Ta Rare
Gujarat High Court · (1986) 1 GLR 657
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17Transfer of Property Act, 1882 — Section 3
High Courts06 Sept 1985
Bai Laxmiben Vs Bharatbhai Vechatbhai Patel and Another
Gujarat High Court · (1986) CriLJ 1418 : (1986) 1 GLR 272
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts05 Sept 1985
Commissioner of Income Tax Vs Sandeep Bipinchandra
Gujarat High Court · (1987) 163 ITR 157
Income Tax Act, 1961 — Section 154, 183, 297, 35, 56
High Courts04 Sept 1985
Commissioner of Income Tax Vs Avkash Nidhi
Gujarat High Court · (1986) 51 CTR 301 : (1986) 160 ITR 729
Income Tax Act, 1961 — Section 11, 11(1A), 12, 12(2), 2(14)Wealth Tax Act, 1957 — Section 2
High Courts04 Sept 1985
Bai Mani and Others Vs Executive Engineer Irrigation Project Division Six, Baroda
Gujarat High Court · (1986) 1 GLR 325 : (1986) 2 LLJ 426
Workmens Compensation Act, 1923 — Section 4A
High Courts04 Sept 1985
Bai Mani and Others Vs Executive Engineer, Irrigation Project, Division Six
Gujarat High Court · (1987) 1 ACC 76 : (1987) ACJ 291
Workmens Compensation Act, 1923 — Section 12(2), 4A, 4A
High Courts02 Sept 1985
Rajabali Nazarali and Sons Vs Commissioner of Income Tax
Gujarat High Court · (1986) 55 CTR 154 : (1987) 163 ITR 7
Income Tax Act, 1961 — Section 4
High Courts30 Aug 1985
National Insurance Company Vs Rajendra Hematsinh and Others
Gujarat High Court · (1985) 2 ACC 494 : (1987) ACJ 349
Motor Vehicles Act, 1939 — Section 110AA, 96(2)(b)(i), 96(2)(b)(i)
High Courts30 Aug 1985
National Insurance Co. Vs Hematsinh Nanbha Saarvaiya and Others
Gujarat High Court · (1988) 64 CompCas 86
Motor Vehicles Act, 1939 — Section 110AA, 2(25), 2(33), 95(2), 96(2)
High Courts29 Aug 1985
Sukhlal Devram Patel Vs State of Gujarat
Gujarat High Court · (1986) 1 GLR 522
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 109, 323, 341, 342, 420Protection of Civil Rights Act, 1955 — Section 3, 7
High Courts28 Aug 1985
Jaisu and Co. Vs Meera Agency and Another
Gujarat High Court · (1986) 1 GLR 334
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3
High Courts26 Aug 1985
K.K. Baxi and Another Vs Union of India (UOI) and Others
Gujarat High Court · (1986) 2 GLR 1008
Administrative Service (Recruitment) Rules, 1954 — Rule 8(2), 8(2)Administrative Service (Regulation of Seniority) Rules, 1954 — Rule 3(3)(c)All India Services Act, 1951 — Section 3(1)
High Courts26 Aug 1985
Jayantilal Chhaganlal Panchal and Others Vs Shirish Shantilal Pandya and Another
Gujarat High Court · (1986) 1 GLR 287
Copyright Act, 1957 — Section 3, 3Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Aug 1985
Gopaldas Becharbhai and Another Vs Chandra Prabhaji
Gujarat High Court · (1985) 2 GLR 1425
High Courts26 Aug 1985
Mehta Parikh and Co. Pvt. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1987) 163 ITR 126
Income Tax Act, 1961 — Section 260(1), 40
High Courts23 Aug 1985
Patel Varyabhai Jesangdas Vs State of Gujarat and Another
Gujarat High Court · (1986) 1 GLR 538
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 301, 301(2), 493
High Courts23 Aug 1985
Rajan Priyadarshi, Dy. Commissioner of Police and Others Vs Premilaben Indravadan Patel and Another
Gujarat High Court · (1986) 1 GLR 558
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482, 482Penal Code, 1860 (IPC) — Section 114, 147, 147, 148, 148
High Courts23 Aug 1985
Union of India (UOI) and Others Vs Bapu Chundaman Patil
Gujarat High Court · (1986) 1 GLR 196
Central Industrial Security Force Act, 1968 — Section 15, 15Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
High Courts20 Aug 1985
Liladhar Khodaji Vaghela Vs Dipankor Basu, Development Commissioner and Others
Gujarat High Court · (1986) 1 GLR 226
Gujarat Panchayats Act, 1961 — Section 15(5)(iii), 67(6), 67(6)