High Courts28 Jan 1981
Rathwa Mohansinh Chhotubhai Vs Amarsinghbhai Virayabhai Rathwa and Another
Gujarat High Court · AIR 1982 Guj 34 : (1982) 1 GLR 307
Representation of the People Act, 1951 — Section 33(2), 36(4)
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,605 of 1,768
High Courts28 Jan 1981
Pratapsinhji N. Desai Vs Commissioner of Income Tax, Gujarat-III
Gujarat High Court · (1982) 22 CTR 233
Hindu Succession Act, 1956 — Section 4, 5Income Tax Act, 1961 — Section 27(2)
High Courts28 Jan 1981
Ramniklal Mohanlal Pandit Vs C.J. Jose and Another
Gujarat High Court · (1982) CriLJ 1906 : (1981) GLR 797
Constitution of India, 1950 — Article 21Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts27 Jan 1981
Hargovanbhai J. Patel Vs Lanva Dudh Utpadak Co-operative Society Ltd. and Others
Gujarat High Court · AIR 1981 Guj 227 : (1981) 22 GLR 787
Constitution of India, 1950 — Article 226, 227
High Courts27 Jan 1981
Meeraben P. Desai Vs Union of India and Others
Gujarat High Court · (1981) 130 ITR 922
Income Tax Act, 1961 — Section 143, 143(3), 144(4), 144B, 144B(1)
High Courts22 Jan 1981
Prahladbhai Vithaldas Suthar Vs The Returning Officer, Modasa Nagar Panchayat and Others
Gujarat High Court · AIR 1981 Guj 241 : (1981) 22 GLR 969
Gujarat Municipalities Act, 1963 — Section 4
High Courts22 Jan 1981
Bavjibhai Morarbhai Vs Jagubhai Fakirbhai
Gujarat High Court · AIR 1981 Guj 193 : (1981) 22 GLR 917
Bombay Land Revenue Code, 1879 — Section 79Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84
High Courts22 Jan 1981
Chhotabhai Jethabhai Patel and Co. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1981) 22 CTR 173 : (1982) 134 ITR 201 : (1981) 7 TAXMAN 290
Finance Act, 1965 — Section 24(2), 68Income Tax Act, 1961 — Section 271(1)
High Courts22 Jan 1981
Prabhudasbhai Bhikhabhai Patel Vs State of Gujarat and Others
Gujarat High Court · AIR 1981 Guj 117 : (1981) GLR 570
Constitution of India, 1950 — Article 14, 226
High Courts21 Jan 1981
Project Manager, O.N.G.C. Vs Lalchand Vajirchand Chandna
Gujarat High Court · (1981) 22 GLR 803
Constitution of India, 1950 — Article 226High Court Appellate Side Rules, 1960 — Rule 2(9B)(b), 2(9B)(c)
High Courts20 Jan 1981
Savarkundla Nagarpalika Vs Maninagar Nivas Nirman Sahkari Mandli Ltd.
Gujarat High Court · AIR 1981 Guj 243 : (1982) GLH 396 : (1981) GLR 866
Gujarat Municipalities Act, 1963 — Section 253Transfer of Property Act, 1882 — Section 53A
High Courts20 Jan 1981
Gujarat State Road Transport Vs Keshavlal Somnath Panchal
Gujarat High Court · AIR 1981 Guj 205 : (1981) 22 GLR 819
High Courts19 Jan 1981
Alarakha Nazar Mahmad Vs State of Gujarat and Others
Gujarat High Court · (1981) 22 GLR 785
High Courts15 Jan 1981
Dr. Sanjiv P. Desai Vs The Dean and The Member of the Baroda Medical College Council and Others
Gujarat High Court · (1981) 22 GLR 1006
Constitution of India, 1950 — Article 14, 16
High Courts13 Jan 1981
Ahmedabad Municipal Transport Service and Another Vs Manekben and Others
Gujarat High Court · AIR 1982 Guj 27 : (1981) GLR 575
Motor Vehicles Act, 1939 — Section 110B, 110B, 116
High Courts31 Dec 1980
Prof. M.D. Shah and Another Vs Union of India (UOI) and Another
Gujarat High Court · (1981) 22 GLR 874
High Courts31 Dec 1980
C.V. Pillai Vs O.N.G.C. and Others
Gujarat High Court · (1980) 2 GLR 617
Constitution of India, 1950 — Article 14, 14, 16, 16, 226
High Courts30 Dec 1980
Nafisaben Vs John Alias Zenub Abdulkadar Babuji and Others
Gujarat High Court · (1981) 22 GLR 674
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 21(1), 28, 28(1), 5(11)(c), 5(11)(c)Civil Procedure Code, 1908 (CPC) — Section 21
High Courts30 Dec 1980
Amirbibi and Others Vs Special Land Acquisition Officer, Ahmedabad
Gujarat High Court · AIR 1981 Guj 219 : (1981) GLR 590
Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)Land Acquisition Act, 1894 — Section 23, 28