High Courts16 Jan 1980
Gopal Industrial Estate and Others Vs Income Tax Officer, Ward "E" (Revenue), Bhavnagar and Others
Gujarat High Court · (1980) 16 CTR 332 : (1980) 123 ITR 727
Income Tax Act, 1961 — Section 230A, 230A(1), 281B
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,619 of 1,768
High Courts15 Jan 1980
H.M. Varecha and Another Vs State of Gujarat and Another
Gujarat High Court · (1980) 21 GLR 800
Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8(5), 8(5)
High Courts11 Jan 1980
SHREE BANSIDHAR SPINNING AND WEAVING MILLS P. LTD. Vs Income Tax OFFICER, COMPANIES CIRCLE-VII, AHMEDABAD, AND ANOTHER.
Gujarat High Court · (1980) 16 CTR 16 : (1980) 125 ITR 537
Income Tax Act, 1961 — Section 147, 147(a), 148, 148, 41(2)
High Courts11 Jan 1980
Shree Bansidhar Spinning and Weaving Mills P. Ltd. Vs Income Tax Officer, Companies Circle-VII, Ahmedabad and Another
Gujarat High Court · (1980) 3 TAXMAN 576
Income Tax Act, 1961 — Section 139, 147, 147(A), 148, 148(2)
High Courts11 Jan 1980Allowed
Shree Bansidhar Spg. and Wvg. Mills (P.) Ltd. Vs Income Tax Officer
Gujarat High Court · (1980) 3 TAXMAN 576
Income Tax Act, 1922 — Section 10(2)(vi), 34Income Tax Act, 1961 — Section 139, 147, 147(a), 147(b), 148
High Courts10 Jan 1980
Navinchandra Mohanlal Parikh Vs Wealth-tax Officer, Ward-B, Bhavnagar
Gujarat High Court · (1980) 124 ITR 68
Wealth Tax Act, 1957 — Section 17, 17(1)
High Courts09 Jan 1980
K.T. Doctor Vs Commissioner of Income Tax, Gujarat IV
Gujarat High Court · (1980) 15 CTR 43 : (1980) 124 ITR 501
Income Tax Act, 1961 — Section 161, 161(1), 162, 60, 64Trusts Act, 1882 — Section 50
High Courts09 Jan 1980
Commissioner of Income Tax, Gujarat-III Vs Ochhavlal Laljibhai Dharia
Gujarat High Court · (1980) 4 TAXMAN 227
Income Tax Act, 1961 — Section 148, 269(2), 269C, 269C(2), 269D(1)
High Courts08 Jan 1980
Nadiad Nagarpalika, Nadiad Vs Vithalbhai Zaverbhai Patel and Others
Gujarat High Court · AIR 1980 Guj 161 : (1980) GLR 792
Bombay Public Trusts Act, 1950 — Section 50
High Courts07 Jan 1980
Bhil Seva Mandal, Dahod and Others Vs Naik Shana Daboda and Others
Gujarat High Court · AIR 1980 Guj 163 : (1980) 21 GLR 784
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, Order 21 Rule 11, Order 7 Rule 1, Order 8 Rule 1, 11
High Courts27 Dec 1979
Chalthan Kamdar Mandal and Another Vs Commissioner of Labour and Others
Gujarat High Court · (1979) 2 GLR 169
Bombay Industrial Relations Act, 1946 — Section 28, 28, 28(1), 28(2)
High Courts26 Dec 1979Allowed
Commissioner of Income Tax Vs Smt. Induben Jaisukbhai Desai
Gujarat High Court · (1980) 3 TAXMAN 536
Income Tax Act, 1961 — Section 269(2)(b), 269C(2)(a), 269C(2)(b), 28, 44D
High Courts26 Dec 1979
Commissioner of Income Tax, Gujarat-III Vs Indiraben Jaisukhlal Desai Commissioner of Income Tax, Gujarat-III Vs Kanubhai Chhaganlal Pandya and Others
Gujarat High Court · (1980) 3 TAXMAN 536
Income Tax Act, 1961 — Section 269(2), 269C, 269C(2), 28, 29
High Courts21 Dec 1979
Mohmad Asgar Abdul Karim Vs Abdul Basir Abdul and Others
Gujarat High Court · (1979) 2 GLR 423
Bombay Court Fees Act, 1959 — Section 6(iv)(i), 6(iv)(i), 8
High Courts18 Dec 1979
Jaswantlal Ratilal Vora (heir of Kamlaben Ratilal Vora) Vs Subhadraben
Gujarat High Court · (1980) 21 GLR 692
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(k) , 5(11)(c)(i), 5(11)(c)(i)
High Courts17 Dec 1979
Vinodkumar Hematram Dave Vs Secondary Education Tribunal and Others
Gujarat High Court · (1980) 21 GLR 573
Constitution of India, 1950 — Article 227Gujarat Secondary Education Act, 1972 — Section 38, 38(1)
High Courts14 Dec 1979
Devchandbhai Jagubhai Patel and Others Vs The State of Gujarat
Gujarat High Court · (1981) CriLJ 684
Customs Act, 1962 — Section 11, 135Essential Commodities Act, 1955 — Section 11H, 11K, 7
High Courts13 Dec 1979
Commissioner of Income Tax, Gujarat-II Vs Premanand Industrial Co-operative Service Society Ltd.
Gujarat High Court · (1980) 16 CTR 6 : (1980) 124 ITR 772
Income Tax Act, 1961 — Section 269D
High Courts13 Dec 1979
Commissioner of Income Tax Vs Premanand Industrial Co-operative Service Society Ltd.
Gujarat High Court · (1980) 3 TAXMAN 498
Gujarat Co-operative Societies Act, 1961 — Section 42Income Tax Act, 1961 — Section 115, 269A, 269A(g), 269D(1), 269D(2)(a)Land Acquisition Act, 1894 — Section 3(b)
High Courts12 Dec 1979
Ravraja Padamsinhji Dolatsinhji and Another Vs Collector and Others
Gujarat High Court · (1979) 2 GLR 385
Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 2(1)(ix)