High Courts24 Sept 1984
Commissioner of Income Tax, Gujarat-II, Ahmedabad Vs Savitaben N. Amin
Gujarat High Court · (1986) 157 ITR 135 : (1985) 20 TAXMAN 278
Income Tax Act, 1961 — Section 10(10)
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,564 of 1,768
High Courts21 Sept 1984
Food Corporation of India Vs Dyanuba K. Nikam and Others
Gujarat High Court · (1985) 1 GLR 1 : (1985) 1 LLJ 489
Payment of Gratuity Act, 1972 — Section 2, 4, 4(1)
High Courts20 Sept 1984
P. Chidambaram, General Secretary, Gujarat Mazoor Panchayat and Others Vs Joint Civil Judge (J.D.), Narol, Ahmedabad and Others
Gujarat High Court · AIR 1986 Guj 17 : (1985) 1 GLR 353
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts20 Sept 1984
Vyara Agricultural Produce Market Committee, Vyara Vs Vyara Nagar Panchayat, Vyara and Another
Gujarat High Court · AIR 1985 Guj 204 : (1985) 1 GLR 355
Bombay General Clauses Act, 1904 — Section 3(26)Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Produce Markets Act, 1963 — Section 10(2)
High Courts19 Sept 1984
Thakorlal Ambalal Patel Vs Nagarbhai Parshottam and Others
Gujarat High Court · (1985) 1 GLR 350
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 16(1), 17B, 32GConstitution of India, 1950 — Article 227, 227
High Courts19 Sept 1984
Jasmat Parshottam Ganesh Vs State of Gujarat
Gujarat High Court · (1995) 76 ELT 548 : (1985) 2 GLR 1121
Criminal Procedure Code, 1973 (CrPC) — Section 313, 386Customs Act, 1962 — Section 135(1)
High Courts18 Sept 1984
R.Y. Vaidya and Others Vs Union of India (UOI) and Another
Gujarat High Court · (1985) 1 GLR 344
Constitution of India, 1950 — Article 16 , 309, 309
High Courts18 Sept 1984
Minor Farooque and Others Vs Municipal Corporation of the City of Ahmedabad and Others
Gujarat High Court · (1986) ACJ 101 : AIR 1985 Guj 114 : (1985) 1 GLR 155
Fatal Accidents Act, 1855 — Section 1A
High Courts18 Sept 1984Dismissed
Farooque and Others Vs Municipal Corporation of the City of Ahmedabad and Others
Gujarat High Court · (1986) ACJ 101
High Courts18 Sept 1984
Pradip Rasiklal Shukla Vs The Gujarat University and Others
Gujarat High Court · AIR 1985 Guj 99
Evidence Act, 1872 — Section 115Gujarat University Act, 1949 — Section 22, 30
High Courts17 Sept 1984
Francis Dias Vs Harde Sumatilal Halabhai and Another
Gujarat High Court · AIR 1985 Guj 171 : (1985) 1 GLR 246
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(l)(1)
High Courts14 Sept 1984
Orient Trading Company Vs Commissioner of Income Tax, Gujarat, Ahmedabad
Gujarat High Court · (1985) 44 CTR 134 : (1985) 152 ITR 26
Income Tax Act, 1961 — Section 139, 139(2), 143, 143(1), 143(3)
High Courts12 Sept 1984
Kirit P. Budhbhatti Vs Central Board of Direct Taxes and Others
Gujarat High Court · (1986) 55 CTR 99 : (1986) 158 ITR 430 : (1986) 29 TAXMAN 342
Wealth Tax Act, 1957 — Section 34AB(2), 7(1)Wealth Tax Rules, 1957 — Rule 8A
High Courts11 Sept 1984
Smt. Sarojben Thakorbhai Patel and Another Vs Takorbhai Ishwarbhat Patel and Another
Gujarat High Court · (1985) 1 GLR 368
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125
High Courts11 Sept 1984
Mohammedumar Mohammedhusen Vs Dy. Police Commissioner and Others
Gujarat High Court · (1985) 1 GLR 199
Bombay Police Act, 1951 — Section 57, 57(c)Bombay Prevention of Gambling Act, 1887 — Section 12A, 12AConstitution of India, 1950 — Article 21
High Courts05 Sept 1984
Vaghari Dhanabhai Bhalabhai Vs State
Gujarat High Court · (1985) 1 GLR 194
Bombay Police Act, 1951 — Section 56, 57Bombay Prohibition Act, 1949 — Section 65, 68
High Courts04 Sept 1984
Niranjan Jayantilal Tolia and Others Vs Official Liquidator, Trimurthy Agro-chemical Ltd. (In Liquidation) and Another
Gujarat High Court · (1984) 56 CompCas 505
Companies Act, 1956 — Section 454, 454(5A), 483, 483(1)
High Courts04 Sept 1984
Mangalbhai Rayajibhai Mistri Vs Special Secretary, Revenue Deptt. and Another
Gujarat High Court · (1985) 2 GLR 754
Bombay Inferior Villages Watans Abolition Act, 1958 — Section 5, 5(3), 5(3)
High Courts03 Sept 1984
Bhaktibhai Gopalji Bhakta Vs Collector of Surat and Others
Gujarat High Court · (1985) 1 GLR 481
Treasure Trove Act, 1878 — Section 12, 13, 20, 20, 21, 21
High Courts31 Aug 1984
Vasanti M. Shah Vs All India Handloom Fabrics Marketing Co-op. Society Ltd.
Gujarat High Court · (1985) 1 GLR 281 : (1986) 1 LLJ 69
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A