High Courts14 Aug 1980
COMMISSIONER OF Income Tax, GUJARAT Vs R. TOLAT and CO.
Gujarat High Court · (1981) 20 CTR 81 : (1980) 126 ITR 551
Income Tax Act, 1961 — Section 263, 37, 37
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,611 of 1,768
High Courts14 Aug 1980
Commissioner of Income Tax, Gujarat Vs R. Tolat and Co.
Gujarat High Court · (1981) 20 CTR 81 : (1980) 126 ITR 551
Income Tax Act, 1961 — Section 263, 37
High Courts13 Aug 1980
Monogram Mills Co. Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1981) 25 CTR 283
Income Tax Act, 1961 — Section 14, 2(45), 261, 28, 280
High Courts12 Aug 1980
Monogram Mills Co. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1982) 8 TAXMAN 144
Income Tax Act, 1922 — Section 24(2)Income Tax Act, 1961 — Section 1(45), 14, 15, 2(45), 20
High Courts12 Aug 1980Allowed
M.V. Santhakumari and Others Vs Dharujee Chogajee and Others
Gujarat High Court · (1980) 08 GUJ CK 0037
Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1959 — Section 2Hindu Adoptions and Maintenance Act, 1956 — Section 20(2), 21
High Courts12 Aug 1980
Kantilal and Co. Vs State of Gujarat and Another
Gujarat High Court · (1980) 2 GLR 260
Bombay Prohibition Act, 1949 — Section 139, 143(2)(bb), 2(39A), 64, 64AConstitution of India, 1950 — Article 19(1)(g)
High Courts12 Aug 1980
Bansidhar Pvt., Ltd. Vs Commissioner of Income Tax, Gujarat-I
Gujarat High Court · (1981) 20 CTR 90 : (1981) 127 ITR 65
Income Tax Act, 1961 — Section 72
High Courts12 Aug 1980
Commissioner of Income Tax, Gujarat Vs Madhukant M. Mehta
Gujarat High Court · (1980) 19 CTR 130 : (1981) 132 ITR 159
Income Tax Act, 1961 — Section 2(47), 33, 34(3), 70, 71
High Courts12 Aug 1980
Commissioner of Income Tax Vs Madhukant M. Mehta
Gujarat High Court · (1981) 5 TAXMAN 11
Hindu Succession Act, 1956 — Section 8Income Tax Act, 1922 — Section 10, 10(1), 10(2), 10(4), 10(4)(b)Income Tax Act, 1961 — Section 2(47), 2(47), 24, 24(2), 33
High Courts07 Aug 1980
Commissioner of Income Tax, Gujarat-I Vs Ahmedabad Manufacturing and Calico Printing Co.
Gujarat High Court · (1983) 139 ITR 806
Income Tax Act, 1961 — Section 195, 246, 66, 66(1)
High Courts07 Aug 1980
COMMISSIONER OF Income Tax, GUJARAT-I Vs AHMEDABAD MANUFACTURING and CALICO PRINTING CO.
Gujarat High Court · (1983) 139 ITR 806
Income Tax Act, 1961 — Section 193, 194, 194A, 256(1)
High Courts06 Aug 1980
Satish Plastics Vs R.P.F. Commissioner
Gujarat High Court · (1981) 22 GLR 686 : (1981) 2 LLJ 277
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 2
High Courts06 Aug 1980
GUJARAT CO-OPERATIVE HOUSING FINANCE SOCIETY LTD. Vs COMMISSIONER OF Income Tax, GUJARAT-III.
Gujarat High Court · (1980) 19 CTR 127 : (1980) 126 ITR 387
Income Tax Act, 1961 — Section 19(ii), 19(ii), 80P(2)(a)(i)
High Courts06 Aug 1980
Gujarat Co-operative Housing Finance Society Ltd. Vs Commissioner of Income Tax, Gujarat-III
Gujarat High Court · (1980) 19 CTR 127 : (1980) 126 ITR 387
Income Tax Act, 1961 — Section 19, 80P(2)
High Courts05 Aug 1980
Dudhiben Raghav Vs Nanji Gordhan and Another
Gujarat High Court · (1980) 2 GLR 359
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23A, 23A
High Courts05 Aug 1980
Nagri Mills Co. Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1981) 131 ITR 257
Income Tax Act, 1961 — Section 10, 12, 13, 143, 144Wealth Tax Act, 1957 — Section 2, 7(2)
High Courts05 Aug 1980
Mathurdas Mangaldas Parekh Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1980) 18 CTR 390 : (1980) 126 ITR 669
Income Tax Act, 1961 — Section 37, 48, 49, 50, 55(1)
High Courts01 Aug 1980
Sendhaji Mathurji and Others Vs State of Gujarat and Others
Gujarat High Court · (1981) 22 GLR 451
Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APenal Code, 1860 (IPC) — Section 302, 302
High Courts31 Jul 1980
Narsinh Revaji Ayachi and Another Vs State of Gujarat
Gujarat High Court · (1981) 22 GLR 234
Constitution of India, 1950 — Article 134, 19(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 418, 437, 438Penal Code, 1860 (IPC) — Section 302
High Courts29 Jul 1980
Maheboobbhai Jalalbhai Shaikh Vs State of Gujarat and Another
Gujarat High Court · (1980) 2 GLR 162
Bombay Cinema (Gujarat Amendment) Rules, 1979 — Rule 108, 15(1), 3, 3, 86Bombay Cinemas (Regulation) Rules, 1954 — Rule 14(1), 15(1), 7, 8BConstitution of India, 1950 — Article 14