COURT ARCHIVE

Gujarat High Court judgments

35,350 judgments · page 1,574 of 1,768

High Courts22 Nov 1983

Somiben Mathurbai Vasava Vs Lalji Hakku Parmar Leather Works Company

Gujarat High Court · (1984) GLH 644 : (1984) 1 GLR 388 : (1984) 2 LLJ 381

Industrial Disputes Act, 1947 — Section 33C, 33C(2)Minimum Wages Act, 1948 — Section 10(1), 12, 12(1), 17, 20

High Courts22 Nov 1983

H.R. Tindwani Vs Manager, Reserve Bank of India, Ahmedabad

Gujarat High Court · (1984) 1 GLR 383 : (1984) 2 LLJ 375

Constitution of India, 1950 — Article 16

High Courts18 Nov 1983

Jadavben and Nagjibhai Ijwala Educational and Charitable Trust Vs State of Gujarat and Others

Gujarat High Court · (1984) 1 GLR 616

Gujarat Secondary Education Act, 1972 — Section 35(7), 35(b), 35(b)

High Courts17 Nov 1983

Vadilal V. Brahmbhatt Vs Union of India (UOI) and Others

Gujarat High Court · (1984) GLH 12 : (1984) 1 GLR 441

High Courts16 Nov 1983

Commissioner of Wealth-tax, Gujarat-I, Ahmedabad Vs Sadiqali Samsuddin

Gujarat High Court · (1985) 152 ITR 190

Wealth Tax Act, 1957 — Section 7

High Courts16 Nov 1983

P.M. Ghiya (Decd.) (By Legal representative) Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1985) 152 ITR 562

Income Tax Act, 1961 — Section 261

High Courts15 Nov 1983

Kumudbhai Mangalbhai Talpada Vs Surubha Jhala, D.S.P. Kaira and Others

Gujarat High Court · (1984) GLH 482 : (1984) 1 GLR 625

Bombay Police Act, 1951 — Section 145, 145

High Courts28 Oct 1983

Mistry Vijubhai Mulchanddas Vs State of Gujarat and Another

Gujarat High Court · (1984) 1 GLR 523

Gujarat Land Revenue (Amendment) Rules, 1977 — Rule 81(1), 81(1), 81(1)(b)

High Courts28 Oct 1983

The Arvind Mills Ltd. and Another Vs State of Gujarat and Others

Gujarat High Court · (1984) 2 GLR 1140

Bombay General Clauses Act, 1904 — Section 24Bombay Land Revenue Code, 1879 — Section 214Constitution of India, 1950 — Article 14, 19, 19(1)(g), 265, 31

High Courts27 Oct 1983

Vihabhai Ramdas Patel Vs Hemtuji Shivaji Dabhi and Another

Gujarat High Court · (1984) 2 GLR 883

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(2), 173(4), 173(5), 173(5)

High Courts27 Oct 1983

Kaka Ba and Kala Budh Public Charitable Trust Vs Commissioner of Income Tax, Gujarat-I and Others

Gujarat High Court · (1984) 38 CTR 140 : (1984) 2 GLR 923 : (1984) 146 ITR 9 : (1984) 16 TAXMAN 266

Income Tax Act, 1961 — Section 35CC, 35CCA, 35CCA(2B), 80G

High Courts21 Oct 1983

Gujarat State Gram Sevak Maha Mandal and Others Vs State of Gujarat and Others

Gujarat High Court · (1984) 1 GLR 410

Gujarat Panchayats Act, 1961 — Section 203, 323, 323

High Courts15 Oct 1983

Commissioner of Income Tax, Gujarat-V Vs Girdharram Hariram Bhagat

Gujarat High Court · (1984) 43 CTR 255 : (1985) 154 ITR 10

Income Tax Act, 1961 — Section 28

High Courts13 Oct 1983

Rohit Vasavacia Vs The General Manager, Indian Farmers Fertilizers Co-operative Ltd.

Gujarat High Court · AIR 1984 Guj 102 : (1983) 2 GLR 1529

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 35Gujarat Contract Labour (Regulation and Abolition) Rules, 1972 — Rule 68, 72, 76, 77

High Courts09 Oct 1983

Jayesh A. Joshipura Vs State of Gujarat and Others

Gujarat High Court · (1984) 2 GLR 761

Constitution of India, 1950 — Article 14, 14, 226

High Courts23 Sept 1983

Gujarat State Deputy Engineers Association and Others Vs State of Gujarat and Others

Gujarat High Court · (1984) 1 GLR 335

Bombay Civil Services Rules, 1959 — Rule 41Constitution of India, 1950 — Article 14, 16, 309

High Courts22 Sept 1983

Commissioner of Wealth-tax, Gujarat-IV Vs Zaverbhai Bapuji

Gujarat High Court · (1985) 151 ITR 167

Wealth Tax Act, 1957 — Section 18(1)

High Courts22 Sept 1983

Commissioner of Income Tax Vs Tarun Commercial Mills Ltd.

Gujarat High Court · (1984) 38 CTR 148 : (1985) 151 ITR 75

Income Tax Act, 1961 — Section 32, 33, 33(1), 37, 37(1)

High Courts21 Sept 1983

Cloth Traders (P.) Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1984) 16 TAXMAN 383

Income Tax Act, 1922 — Section 10(2)(iii), 25(3)Income Tax Act, 1961 — Section 10(2)(iii), 14, 2(45), 256(1), 260(1)

High Courts21 Sept 1983

Commissioner of Income Tax, Gujarat-II Vs Purshottambhai Maganbhai Hatheesing (Huf)

Gujarat High Court · (1984) 38 CTR 276 : (1985) 156 ITR 150

Income Tax Act, 1961 — Section 45Land Acquisition Act, 1894 — Section 11, 17