High Courts11 Dec 1979
Shantaben Jerambhai Chavda and Others Vs Lallubhai Jerambhai Chavda
Gujarat High Court · AIR 1980 Guj 152
Bombay Court Fees Act, 1959 — Section 15Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, 122
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,620 of 1,768
High Courts06 Dec 1979
Bhoi Vanaji Dhulaji and Another Vs Patel Shivabhai Kashibhai and Others
Gujarat High Court · (1981) ACJ 107 : AIR 1980 Guj 154 : (1979) 2 GLR 342
High Courts06 Dec 1979
Ranchhodbhai Jorabhai Vs Bai Rai and Another
Gujarat High Court · (1979) 2 GLR 575
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 89Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Article 136
High Courts05 Dec 1979
Gujarat State Fertilisers Co. Limited Vs Union of India and Others
Gujarat High Court · (1980) CENCUS 585 : (1980) 6 ELT 397
Central Excise Rules, 1944 — Rule 173C, 173F, 49, 7, 9Central Excises and Salt Act, 1944 — Section 2, 3, 3(1), 35, 36
High Courts04 Dec 1979
Teli Nathu Dina Vs Gulamali Kamalbhai Momin and Others
Gujarat High Court · (1979) 2 GLR 458
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(a), 29(2), 29(2)
High Courts29 Nov 1979
Baroda Rayon Corpo. Ltd. Vs Hanumansingh Jagnarayansingh
Gujarat High Court · (1980) 21 GLR 633
Constitution of India, 1950 — Article 133Industrial Disputes Act, 1947 — Section 33C(2), 33C(2)Payment of Bonus Act, 1965 — Section 10, 16, 16(1), 22, 22
High Courts22 Nov 1979Allowed
Ayub Yusuf Bhai Kbarawala and Another Vs Prabhudas Hiralal Prajapati and Others
Gujarat High Court · (1981) ACJ 167
High Courts21 Nov 1979
Aryakumar Mahasabha and Another Vs Town Planning Officer and Another
Gujarat High Court · (1979) 2 GLR 543
Bombay Town Planning Act, 1954 — Section 32(1)(vii), 32(1)(vii)Bombay Town Planning Rules, 1955 — Rule 21, 21(6), 21(9)
High Courts21 Nov 1979
Commissioner of Income Tax, Gujarat-III Vs Sumatilal Chhotalal Shah
Gujarat High Court · (1980) 15 CTR 32 : (1980) 124 ITR 862
Income Tax Act, 1961 — Section 269
High Courts20 Nov 1979
Chandanben M. Nagrashna and Others Vs State of Gujarat and Another
Gujarat High Court · (1979) 2 GLR 434
Constitution of India, 1950 — Article 226Revised Pension Rules, 1950 — Rule 46A, 9(49)
High Courts15 Nov 1979
Kuparpal M. Appa and Another Vs Dodia Pankajkumar S. and Others
Gujarat High Court · (1979) 2 GLR 597
Gujarat Secondary Education Act, 1972 — Section 36, 36, 36(1)Gujarat Secondary Education Regulations, 1974 — Regulation 33
High Courts15 Nov 1979
Sahakari Khand Udyog Mandali Ltd. Vs The State of Gujarat
Gujarat High Court · (1981) 47 STC 212
Bombay Sales Tax Act, 1959 — Section 2, 2(11), 2(22), 2(28), 2(29)Gujarat Sales Tax Act, 1969 — Section 18
High Courts14 Nov 1979
Malod Transport Company Vs Memon Jikarbhai Daudbhai
Gujarat High Court · (1979) 2 GLR 320
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, Order 18 Rule 3A
High Courts14 Nov 1979
Miya Dariavkhan Bathubhai Vs Oza Shankarlal Shambhudas and Others
Gujarat High Court · (1979) 2 GLR 354
Evidence Act, 1872 — Section 115, 92Registration Act, 1908 — Section 17, 17
High Courts14 Nov 1979
Dr. B.R. Kulkarni Vs State of Gujarat and Others
Gujarat High Court · (1979) 2 GLR 437
Constitution of India, 1950 — Article 16, 320, 320(3)Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8
High Courts09 Nov 1979
Associated Cement Co. Ltd. Vs State of Gujarat 7 Ors.
Gujarat High Court · (1979) 2 GLR 513
Gujarat Surviving Alienations Abolition Act, 1963 — Section 11, 29, 29, 6, 6
High Courts09 Nov 1979Allowed
Commissioner of Income Tax Vs Shilaben Kanchanlal Rana
Gujarat High Court · (1980) 4 TAXMAN 110
Income Tax Act, 1961 — Section 269C, 269D(1), 269D(1)(a), 269D(2)(a), 269D(2)(b)
High Courts09 Nov 1979
Commissioner of Income Tax, Gujarat-III Vs Shilaben Kanchanlal Rana Commissioner of Income Tax, Gujarat-III Vs Bhagwandas S. Reshamwala
Gujarat High Court · (1980) 124 ITR 421
Income Tax Act, 1961 — Section 269D(1), 269D(2), 269E, 269E(1), 269J
High Courts09 Nov 1979
COMMISSIONER OF Income Tax, GUJARAT-III Vs SHILABEN KANCHANLAL RANA. COMMISSIONER OF Income Tax, GUJARAT-III v. BHAGWANDAS S. RESHAMWALA.
Gujarat High Court · (1980) 15 CTR 25 : (1980) 124 ITR 420
Income Tax Act, 1961 — Section 269D(1)(a), 269D(2)(a), 269D(2)(a)
High Courts08 Nov 1979
Haresh Octroi Co. Vs S. Ramabhadran and Others
Gujarat High Court · (1979) 2 GLR 551
Gujarat Panchayats Act, 1961 — Section 290, 290(3), 290(3), 305, 305