High Courts25 Mar 1981
Commissioner of Income Tax Vs Shah Doshi and Co.
Gujarat High Court · (1981) 6 TAXMAN 343
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,653 of 1,831
High Courts24 Mar 1981
Commissioner of Income Tax, Gujarat Vs Ahmedabad Kaiser-i-hind Mills Co. Ltd.
Gujarat High Court · (1983) 141 ITR 472
Finance Act, 1966 — Section 2Finance Act, 1968 — Section 2Income Tax Act, 1961 — Section 104, 28, 37, 4, 4(1)
High Courts24 Mar 1981
Commissioner of Income Tax, Gujarat-II Vs Surendra Gulabchand Modi (L/r of Gulabchand B. Modi)
Gujarat High Court · (1983) 140 ITR 517
Income Tax Act, 1961 — Section 141A(1)
High Courts23 Mar 1981
Commissioner of Income Tax, Baroda Vs Navsari Cotton and Silk Mills Ltd.
Gujarat High Court · (1981) 23 CTR 292 : (1982) 135 ITR 546
Income Tax Act, 1961 — Section 256(2), 30, 31, 32, 33
High Courts23 Mar 1981
Commissioner of Income Tax Vs Navsari Cotton and Silk Mills
Gujarat High Court · (1981) 7 TAXMAN 411
Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 256, 256(2), 30, 31, 32
High Courts20 Mar 1981
Commissioner of Income Tax Vs Khodiyar Pottery Works
Gujarat High Court · (1986) 158 ITR 69
Income Tax Act, 1961 — Section 32(1)Income Tax Rules, 1962 — Rule 5
High Courts20 Mar 1981
Commissioner of Wealth-tax, Gujarat-III Vs Chhatrshal Sinhji D. Zala
Gujarat High Court · (1981) 25 CTR 260 : (1982) 135 ITR 826
Income Tax Act, 1961 — Section 17(1)Wealth Tax Act, 1957 — Section 16(3), 17, 17(1), 17(1A), 17(1B)
High Courts20 Mar 1981Allowed
Marakka Vs Santosh Benefit Pvt. Ltd. and Others
Gujarat High Court · (1982) ACJ 526
Motor Vehicles Act, 1939 — Section 110A, 95(1)
High Courts19 Mar 1981
Oriental Fire and General Insurance Co. Ltd. Vs Rabari Gandu Punja
Gujarat High Court · (1982) ACJ 202 : AIR 1981 Guj 200 : (1981) 22 GLR 1161
Motor Vehicles Act, 1939 — Section 2(24), 95(1), 96(1)
High Courts18 Mar 1981
Commissioner of Income Tax Vs Shantilal Bhogilal Nanavati
Gujarat High Court · (1981) 03 GUJ CK 0007
Income Tax Act, 1961 — Section 256(2)
High Courts17 Mar 1981
Commissioner of Income Tax, Gujarat Vs Valimohmed Ahmedbhai
Gujarat High Court · (1982) 27 CTR 87 : (1982) 134 ITR 214
Income Tax Act, 1961 — Section 251(1), 256(2), 69AIncome Tax Rules, 1962 — Rule 46A(1), 46A(3)
High Courts17 Mar 1981
Commissioner of Income Tax Vs Volimohmed Ahmedbhai
Gujarat High Court · (1982) 27 CTR 87 : (1982) 134 ITR 214
Income Tax Act, 1961 — Section 69
High Courts16 Mar 1981
Popatlal Parsottamdas Shah Vs The Gujarat State Road Transport Corporation and Another
Gujarat High Court · (1981) 03 GUJ CK 0036
High Courts16 Mar 1981
Commissioner of Income Tax, Gujarat Vs Maneklal Harilal Spg. and Mfg. Co. Ltd.
Gujarat High Court · (1983) 141 ITR 129
Income Tax Act, 1961 — Section 28, 37, 37(1), 40
High Courts16 Mar 1981
Patel Prabhudas Madhavdas Vs Bai Shivkore
Gujarat High Court · AIR 1982 Guj 9 : (1982) 1 GLR 333
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 31(3), 31(4), 32, 32(1B)
High Courts16 Mar 1981
Commissioner of Income Tax, Gujarat-II Vs Bharat Machinery and Hardware Mart
Gujarat High Court · (1982) 136 ITR 875
Income Tax Act, 1961 — Section 145, 145(1), 145(2), 209, 212(3A)
High Courts16 Mar 1981
Keshavlal Punjaram and Others Vs Commissioner of Income Tax and Wealth-tax, Gujarat
Gujarat High Court · (1983) 141 ITR 466
Income Tax Act, 1961 — Section 166
High Courts13 Mar 1981
Sahadeo Narain Chitravansi Vs Chairman Board of Governors, Sainik Schools Society and Others
Gujarat High Court · (1982) 1 GLR 149
Constitution of India, 1950 — Article 311
High Courts12 Mar 1981
Sercon Pvt. Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1981) 23 CTR 303 : (1982) 136 ITR 881
High Courts11 Mar 1981
Sameen Banu Makrani and Others Vs State of Gujarat and Another
Gujarat High Court · (1981) 22 GLR 1084
Bombay Revenue Jurisdiction Act, 1876 — Section 11Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 133(1)