High Courts02 Jul 1982
Ishwarlal and Brothers Vs Commissioner of Income Tax
Gujarat High Court · (1983) 14 TAXMAN 16
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 148, 256
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,639 of 1,831
High Courts01 Jul 1982Dismissed
Mahendralal Kanaiyalal and Another Vs The Additional Special Land Acquisition Officer and Another
Gujarat High Court · AIR 1983 Guj 30 : (1982) GLH 1049 : (1982) 2 GLR 431
Bombay Town Planning (Amendment) Act, 1955 — Section 81Bombay Town Planning Act, 1954 — Section 11, 2(4), 7(b), 84Land Acquisition Act, 1894 — Section 10(2), 11(1), 11(2), 4, 6
High Courts01 Jul 1982
Commissioner of Income Tax Vs Gordhanbhai Jethabhai
Gujarat High Court · (1982) 31 CTR 244 : (1983) 142 ITR 84
Income Tax Act, 1961 — Section 139(1), 271(1)
High Courts30 Jun 1982
Jayantilal Mohanlal Vs Narshi Ramji
Gujarat High Court · AIR 1982 Guj 347 : (1982) GLH 719 : (1982) 2 GLR 422
Registration Act, 1908 — Section 17(1)
High Courts30 Jun 1982
Commissioner of Income Tax, Gujarat-I Vs Lakhtar Cotton Press Co. (Pvt.) Ltd.
Gujarat High Court · (1983) 142 ITR 503
Finance (Amendment) Act, 1974 — Section 2(8)Finance Act, 1973 — Section 2(7)Income Tax Act, 1961 — Section 263
High Courts29 Jun 1982
SARANGPUR COTTON MANUFACTURING CO. LTD. Vs COMMISSIONER OF Income Tax, GUJARAT-I.
Gujarat High Court · (1983) 31 CTR 247 : (1983) 143 ITR 166
Income Tax Act, 1961 — Section 256(1), 256(1)
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
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 Courts25 Jun 1982
State of Gujarat Vs Angadia Kantilal Somabhai and Others
Gujarat High Court · AIR 1982 Guj 276 : (1982) GLH 199 : (1982) 1 GLR 157
Ahmedabad Municipal Corporation Octroi Rules — Rule 11, 2Ahmedabad Municipal Corporation Octroi Standing Orders — Order 2.7, Order 2.9Bombay Provincial Municipal Corporations Act, 1949 — Section 149(1), 457(7), 466
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 1982Allowed
Harkorben Daljibhai and Others Vs Employees'' State Insurance Corporation
Gujarat High Court · (1983) ACJ 464
Employees State Insurance (General) Regulations, 1950 — Regulation 76(B), 76B(2), 76B(3)
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 Courts23 Jun 1982
Union of India (UOI) and Another Vs Owner and Parties Interested in Motor Vessel M/V. Hoegh Orchid, Bhavnagar and Others
Gujarat High Court · AIR 1983 Guj 34 : (1983) 1 GLR 292
Arbitration (Amendment) Act, 1950 — Section 4(1)Arbitration (Amendment) Act, 1975 — Section 1(1)Arbitration Act, 1940 — Section 34 , 35
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 Courts21 Jun 1982Dismissed
Zandala Seva Sahakari Mandali Ltd. and Others Vs B. Narsinhaman and Others
Gujarat High Court · AIR 1983 Guj 54 : (1983) 1 GLR 475
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Gujarat Agricultural Produce Markets Act, 1963 — Section 10(1), 11, 11(1), 11(1), 14, 14
High Courts17 Jun 1982Dismissed
The State of Gujarat Vs Janta Pauva Factory and Others
Gujarat High Court · AIR 1983 Guj 64 : (1982) GLH 935 : (1983) 1 GLR 378
Civil Procedure Code, 1908 (CPC) — Section 80Essential Commodities Act, 1955 — Section 15(2), 3Limitation Act, 1963 — Article 91
High Courts17 Jun 1982
Jyotsnaben Narottamdas Vs Commissioner of Income Tax, Gujarat-IV
Gujarat High Court · (1983) 32 CTR 156 : (1983) 142 ITR 91