High Courts25 Jun 1985
Ramjibhai Dahyabhai Vs Commissioner of Income Tax
Gujarat High Court · (1986) 158 ITR 540
Income Tax Act, 1961 — Section 2(14)
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,555 of 1,768
High Courts25 Jun 1985
Bhavnagar District Co-operative Bank Ltd. Vs M.M. Joshi, Registrar, Co-operative Societies, Gujarat and Others
Gujarat High Court · (1987) 61 CompCas 318 : (1985) 2 GLR 1087
Gujarat Co-operative Societies Act, 1961 — Section 107, 109, 110, 113, 114(1)
High Courts24 Jun 1985
Kalol Nagarpalika Vs Shah Priyavadan Bhailalbhai
Gujarat High Court · (1986) 1 GLR 352
Bombay District Municipal Act, 1901 — Section 9Bombay Provincial Municipal Corporations Act, 1949 — Section 481Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 15
High Courts23 Jun 1985
Aslambhai alias Tunde Hasubhai Shaikh Vs Commissioner of Police and Others
Gujarat High Court · (1987) 2 GLR 801
National Security Act, 1980 — Section 3(3), 3(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts20 Jun 1985
Liberal Engineering Works Vs Commissioner of Income Tax
Gujarat High Court · (1985) 48 CTR 154 : (1986) 158 ITR 520
Income Tax Act, 1961 — Section 139, 139(1), 139(4), 139(8), 271(1)
High Courts19 Jun 1985
Chimanbhai K. Patel Vs Commissioner of Wealth Tax, Gujarat-IV
Gujarat High Court · (1985) 49 CTR 104 : (1985) 156 ITR 373
Income Tax Act, 1961 — Section 168, 5, 6, 92, 93Wealth Tax Act, 1957 — Section 35, 5, 6Wealth Tax Rules, 1957 — Rule 3
High Courts18 Jun 1985
Commissioner of Income Tax, Gujarat-II Vs Chunilal M. Pandya
Gujarat High Court · (1986) 158 ITR 505
Income Tax Act, 1961 — Section 41(1), 45
High Courts18 Jun 1985
C.J. Patel and Co. Vs Commissioner of Income Tax
Gujarat High Court · (1986) 51 CTR 52 : (1986) 158 ITR 486
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts17 Jun 1985
Ex. Major Virendrarai J. Kharod Vs Union of India (UOI) and Others
Gujarat High Court · (1985) 2 GLR 963
Constitution of India, 1950 — Article 226
High Courts17 Jun 1985Allowed
Jayantilal Tribhovanbhai Vs Kirit M. Shah and Others
Gujarat High Court · (1985) 06 GUJ CK 0009
High Courts04 May 1985
Aziz Traders Vs The Chairman, Gujarat Electricity Board and Others
Gujarat High Court · AIR 1986 Guj 145 : (1986) 1 GLR 171
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 12
High Courts03 May 1985
Gujarat State Road Transport Corporation Vs Chetna Travel Service and Others
Gujarat High Court · (1986) 1 GLR 110
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 45, 49, 50, 50, 51
High Courts03 May 1985
Combined Enterprises and Others Vs Vimlaben Naginbhai Patel
Gujarat High Court · (1985) 2 GLR 950
Civil Procedure Code, 1908 (CPC) — Section 16, 16, 24
High Courts02 May 1985
Nitin I. Trivedi Vs The Executive Engineer (Mechanical), Gujarat Maritime Board and Another
Gujarat High Court · AIR 1986 Guj 141 : (1985) 2 GLR 860
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84
High Courts30 Apr 1985
Ismail Mahmmed Shekh Vs Sub-Divisional Magistrate and Another
Gujarat High Court · (1985) 2 GLR 910
Bombay Police Act, 1951 — Section 56, 56, 59, 59, 60
High Courts29 Apr 1985
Jani Nautamlal Venishankar, Wadhwan Vs Vivekanand Co-operative Housing Society Ltd. and Others
Gujarat High Court · AIR 1986 Guj 162 : (1985) 2 GLR 1264
Contract Act, 1872 — Section 229Evidence Act, 1872 — Section 3Partnership Act, 1932 — Section 32(3)
High Courts15 Apr 1985
Arunodaya Mills Ltd. and Another Vs Union of India and Another
Gujarat High Court · (1985) 6 ECC 217 : (1985) 5 ECR 1367 : (1985) 21 ELT 390
Central Excises and Salt Act, 1944 — Section 3
High Courts15 Apr 1985
National Dairy Development Board Vs National Dairy Development Board Employees Union, Ahmedabad
Gujarat High Court · (1986) 52 FLR 609 : (1985) 2 GLR 1415 : (1986) 1 LLJ 456
Industrial Disputes Act, 1947 — Section 10, 10(1), 2Industries (Development and Regulation) Act, 1951 — Section 18APayment of Bonus Act, 1965 — Section 32
High Courts12 Apr 1985
Baroda Municipal Corporation and Another Vs Gujarat Electricity Board
Gujarat High Court · (1986) 1 GLR 185
Bombay Provincial Municipal Corporations Act, 1949 — Section 5Electricity (Supply) Act, 1948 — Section 46, 5, 5Electricity Act, 1910 — Section 23
High Courts04 Apr 1985
New India Insurance Co. Ltd. Vs Amratlal Nathalal and Others
Gujarat High Court · (1985) 2 ACC 174