High Courts29 Jun 1982
Sarangpur Cotton Manufacturing Co. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1983) 12 TAXMAN 259
Income Tax Act, 1961 — Section 155, 256, 256(1), 28, 36
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,590 of 1,768
High Courts29 Jun 1982
Sarangpur Cotton Manufacturing Co. Ltd. Vs Commissioner of Income Tax, Gujarat-I
Gujarat High Court · (1982) 31 CTR 247
Income Tax Act, 1961 — Section 155(6), 28, 36(1), 36(2)
High Courts25 Jun 1982
Chandrashekhar Madhusudan Vs Suhas Shankar Shirke
Gujarat High Court · (1982) ACJ 491 : AIR 1982 Guj 332 : (1982) GLH 838 : (1982) 2 GLR 379
Motor Vehicles Act, 1939 — Section 110
High Courts24 Jun 1982
Commissioner of Income Tax Vs Smt. Dhirajben R. Amin
Gujarat High Court · (1983) 12 TAXMAN 75
Income Tax Act, 1961 — Section 2(47), 48, 80G, 88
High Courts24 Jun 1982
Commissioner of Income Tax, Gujarat Vs Dhirajben R. Amin
Gujarat High Court · (1982) 31 CTR 255 : (1983) 141 ITR 875
Income Tax Act, 1961 — Section 2(47), 45, 48, 80G, 88
High Courts22 Jun 1982
Hind Mazdoor Sabha Vs District Collector and Others
Gujarat High Court · (1983) 1 GLR 788
High Courts22 Jun 1982
Patel Jayantilal Sendhidas Vs Ambalal Maganlal Kothari
Gujarat High Court · AIR 1982 Guj 315 : (1982) GLH 696 : (1982) 2 GLR 676
Civil Procedure Code, 1908 (CPC) — Section 39(3), 99
High Courts22 Jun 1982
Anarkali Sarabhai Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1983) 32 CTR 268 : (1982) 138 ITR 437
Income Tax Act, 1961 — Section 2(14), 2(47), 261, 45, 53
High Courts17 Jun 1982
Jyotsnaben Narottamdas Vs Commissioner of Income Tax, Gujarat-IV
Gujarat High Court · (1983) 32 CTR 156 : (1983) 142 ITR 91
High Courts16 Jun 1982
Kasturbhai Meyabhai (HUF) Vs Commissioner of Income Tax
Gujarat High Court · (1982) 11 TAXMAN 69
Income Tax Act, 1961 — Section 256(1), 64(1)(iii)
High Courts16 Jun 1982
G.H. Sheth Vs State and Others
Gujarat High Court · (1982) GLH 860 : (1983) 1 GLR 467
Constitution of India, 1950 — Article 14, 16
High Courts16 Jun 1982
Maganlal Sukhdevbhai Katara Vs Commissioner of Police, Ahmedabad
Gujarat High Court · (1982) GLH 677 : (1982) 2 GLR 680 : (1983) 2 LLJ 223
Bombay Civil Services Rules, 1959 — Rule 641, 674
High Courts16 Jun 1982
J.D. Pathak Vs V.B. Barot and Another
Gujarat High Court · AIR 1982 Guj 317 : (1982) GLH 797 : (1982) 2 GLR 633
Registration Act, 1908 — Section 20(1), 71(2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 26, 28
High Courts16 Jun 1982
Kasturbhai Mayabhai (HUF) Vs Commissioner of Income Tax
Gujarat High Court · (1982) 11 TAXMAN 69
Income Tax Act, 1961 — Section 256(2), 64(1)
High Courts15 Jun 1982Allowed
New Shorock Mills Division of Mafatlal Industries Ltd. Vs Somabhai Mathurbhai Patel
Gujarat High Court · AIR 1983 Guj 21 : (1982) GLH 885 : (1983) 1 GLR 172
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 28Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 70, 71Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts14 Jun 1982
N.L. Ramani Vs Indian Farmers Fertilizer Co. Op. Ltd.
Gujarat High Court · (1982) GLH 872 : (1982) 2 GLR 1
Industrial Disputes Act, 1947 — Section 33(1)(b), 33(1)(b)Payment of Wages Act, 1936 — Section 15(3)
High Courts14 Jun 1982
Union of India Vs Manekchowk and Ahmedabad Manufacturing Co. Ltd.
Gujarat High Court · (1985) 58 CompCas 729 : (1983) 1 GLR 445
Companies Act, 1956 — Section 39(2), 391, 391(2)Industries (Development and Regulation) Act, 1951 — Section 15A, 18FA, 18FA(1), 18FA(2)
High Courts07 May 1982Dismissed
Asiatic Labour Corporation Vs Union of India (UOI) and Others
Gujarat High Court · AIR 1983 Guj 86
Civil Procedure Code, 1908 (CPC) — Section 21, 9Constitution of India, 1950 — Article 14, 19(1), 19(6), 226Railway Code — Rule 323, 324, 331, 332
High Courts03 May 1982
Court Committee, Divya Vasundhara Financiers Pvt. Ltd. Vs Kamlakar Narayan Samant and Another
Gujarat High Court · (1984) 56 CompCas 487 : (1983) 1 GLR 44
Companies Act, 1956 — Section 392
High Courts30 Apr 1982
H.T. Gursahaney Vs State and Another
Gujarat High Court · (1982) 2 GLR 526
Central Provinces and Berar Entertainments Duty Act, 1936 — Section 3(1)Constitution of India, 1950 — Article 226Gujarat Entertainment Tax Act, 1977 — Section 2(a), 2(e), 2(g), 3, 3