High Courts17 Dec 1997
Commissioner of Income Tax Vs Rampurshottam Agrawal
Gujarat High Court · (1999) 155 CTR 392 : (1999) 236 ITR 128 : (1998) 98 TAXMAN 410
Income Tax Act, 1961 — Section 132(5), 143(3), 182, 256(2), 263
COURT ARCHIVE
Gujarat High Court judgments, 1997
370 judgments · page 2 of 19
High Courts16 Dec 1997
Kamlaben B. Sedalia Vs Competent Authority and Additional Collector, Urban Land Ceiling and Others
Gujarat High Court · (1998) 2 GLR 1708
Urban Land (Ceiling and Regulation) Act, 1976 — Section 26, 34
High Courts16 Dec 1997
Commissioner of Gift Tax Vs Reva Investment (P) Ltd.
Gujarat High Court · (1999) 153 CTR 423 : (1999) 239 ITR 224 : (1999) 102 TAXMAN 121
Income Tax Act, 1961 — Section 47, 64
High Courts16 Dec 1997
Commissioner of Income Tax Vs Bhartidevi Sarabhai
Gujarat High Court · (1999) 151 CTR 611 : (1998) 231 ITR 537
Income Tax Act, 1961 — Section 166, 80K
High Courts16 Dec 1997
Kalidas N. Mehta and Others Vs State of Gujarat and Others
Gujarat High Court · (1998) 2 GLR 1351
Land Acquisition Act, 1894 — Section 12, 18, 18(2), 4, 6
High Courts15 Dec 1997
Vasantiben Vs Ambalal Cheldas Ghanchi
Gujarat High Court · (1998) 2 GLR 942
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 97Hindu Succession Act, 1956 — Section 14, 15
High Courts15 Dec 1997
S.C. Agarwal Vs State of Gujarat and Others
Gujarat High Court · (1998) 2 GLR 1405
Constitution of India, 1950 — Article 14, 226
High Courts15 Dec 1997
Commissioner of Income Tax Vs Suresh Amichand Shah (Huf)
Gujarat High Court · (1999) 240 ITR 291 : (1999) 107 TAXMAN 51
Income Tax Act, 1961 — Section 22, 23, 256(1), 256(2)
High Courts15 Dec 1997
COMMISSIONER OF INCOME TAX Vs SURESH AMICHAND SHAH (HUF)
Gujarat High Court · (1999) 152 CTR 268
Income Tax Act, 1961 — Section 22, 23, 256, 256(1), 256(2)Transfer of Property Act, 1882 — Section 54
High Courts12 Dec 1997
Commissioner of Income Tax Vs Manharlal Girdharlal Doshit
Gujarat High Court · (1998) 144 CTR 520 : (1998) 231 ITR 89 : (1998) 100 TAXMAN 131
Income Tax Act, 1961 — Section 176, 176(4), 256(1), 60, 61
High Courts12 Dec 1997
Naranji Peraji Transport Co. Vs Ramnikbhai B. Waghela
Gujarat High Court · (1998) 2 GLR 984
Industrial Disputes Act, 1947 — Section 2, 25, 26, 33C(1), 33C(2)Minimum Wages Act, 1948 — Section 21Motor Transport Workers Act, 1961 — Section 25, 37
High Courts11 Dec 1997
Visnubhai Manibhai Patel Vs State of Gujarat
Gujarat High Court · (1998) 1 GLR 554
Bombay Public Trusts Act, 1950 — Section 17, 2(13), 56C, 56CConstitution of India, 1950 — Article 26
High Courts10 Dec 1997Dismissed
Chandubhai Gopalbhai Vs State of Gujarat
Gujarat High Court · (1997) 12 GUJ CK 0023
Urban Land (Ceiling and Regulation) Act, 1976 — Section 3(8), 34, 6(1)
High Courts09 Dec 1997
Abdulhusein Shaikh Abdul Kadar Topia Vs Idris Alibhai Kinkhabwala and Another
Gujarat High Court · (1998) 2 GLR 1219
Bombay Public Trusts Act, 1950 — Section 68, 68(e)
High Courts09 Dec 1997
Dr. H.V. Shah Vs The State of Gujarat and Another
Gujarat High Court · (1997) 12 GUJ CK 0042
Bombay Civil Services Rules, 1959 — Rule 161, 161(1)
High Courts08 Dec 1997
Kachchh Wakf Board Vs Kachchh Memon Jamat
Gujarat High Court · (1998) 1 GLR 487
Bombay Public Trusts Act, 1950 — Section 79, 80, 87Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 14 Rule 2
High Courts08 Dec 1997Dismissed
Saij Gram Panchayat and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1998 Guj 124 : (1998) 2 GLR 997
Constitution of India, 1950 — Article 14, 226, 243QGujarat Industrial Development Act, 1962 — Section 16
High Courts08 Dec 1997
Ravindra M. Warde Vs State of Gujarat and Others
Gujarat High Court · (1998) 2 GLR 1499
High Courts07 Dec 1997
Satyendrakumar Parbatsinh Zala and Others Vs The Secretary, Govt. of Gujarat, Education Department and Others
Gujarat High Court · (1997) 12 GUJ CK 0007
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts05 Dec 1997
Ghisalal Chhavra Vs Union of India and Others
Gujarat High Court · (1998) 2 GLR 1031
Administrative Tribunals Act, 1985 — Section 20, 21