High Courts11 Mar 1981
Hussens Hasanall Pulavwala Vs Sabbirbhai Hasanali Pulavwala and Others
Gujarat High Court · AIR 1981 Guj 190 : (1982) 1 GLR 204
Civil Procedure Code, 1908 (CPC) — Section 115, 151Evidence Act, 1872 — Section 137, 138
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,654 of 1,831
High Courts10 Mar 1981
Dr. Parmanand G. Makhia Vs State of Gujarat and Others
Gujarat High Court · (1982) 1 GLR 713
Gujarat Public Service Commission Procedure Rules — Rule 19
High Courts09 Mar 1981
Atul Gunvantrai Bhatt Vs Commissioner of Police and Others
Gujarat High Court · (1982) CriLJ 1895 : (1981) GLR 1117
Constitution of India, 1950 — Article 133, 19, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 144National Security Act, 1980 — Section 3, 8
High Courts09 Mar 1981
Apoorva Shantilal Shah Vs Commissioner of Income Tax, Gujarat-I
Gujarat High Court · (1982) 27 CTR 84 : (1983) 1 GLR 799 : (1982) 135 ITR 158
Income Tax Act, 1961 — Section 10, 143, 144, 171, 171(2)
High Courts09 Mar 1981
Commissioner of Income Tax, Gujarat-IV Vs Mansurali Valibhai Dudhani
Gujarat High Court · (1981) 25 CTR 292 : (1984) 148 ITR 526 : (1981) 7 TAXMAN 296
Income Tax Act, 1961 — Section 69A
High Courts07 Mar 1981
Sumatilal Chimanlal Shah Vs Controller of Estate Duty, Gujarat
Gujarat High Court · (1982) 26 CTR 209 : (1982) 138 ITR 143
Estate Duty Act, 1953 — Section 36
High Courts03 Mar 1981
Rajpipla Municipality Vs Manekben and Others
Gujarat High Court · AIR 1981 Guj 210 : (1981) 22 GLR 568
Land Acquisition (Gujarat Unification and Amendment) Act, 1963 — Section 23Land Acquisition Act, 1894 — Section 50(2)
High Courts27 Feb 1981
Manibhai Motibhai Patel Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1981) 22 CTR 168 : (1981) 131 ITR 120
Bombay Land Revenue Code, 1879 — Section 65Income Tax Act, 1961 — Section 2(1)
High Courts26 Feb 1981
Vimalbhai Nagindas Shah Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1981) 02 GUJ CK 0019
Income Tax Act, 1961 — Section 171
High Courts24 Feb 1981
Hotel Alankar Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1981) 22 CTR 252 : (1982) 133 ITR 866
Income Tax Act, 1961 — Section 28
High Courts19 Feb 1981
Pravinchandra Jivraj Mehta and Puna Uka Vs Lalbhai Metabhai Vasava and Others
Gujarat High Court · (1982) ACJ 531 : (1984) 56 CompCas 27 : (1982) 2 GLR 582
Motor Vehicles Act, 1939 — Section 2(18), 2(28), 95
High Courts19 Feb 1981
Naginbhai Devshibhai Sanghvi Vs Ramniklal Paun and Another
Gujarat High Court · (1982) 1 GLR 304
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 2, Order 9 Rule 4, Order 9 Rule 4, Order 9 Rule 5
High Courts18 Feb 1981
Commissioner of Income Tax, Gujarat-I Vs D.N. Mehta
Gujarat High Court · (1981) 02 GUJ CK 0016
Income Tax Act, 1922 — Section 17(1)Income Tax Act, 1961 — Section 113, 113(3), 113(4), 168, 17(1)
High Courts17 Feb 1981
Harish Mansukhlal Vs Hansagauri Ramshanker and Another
Gujarat High Court · (1982) CriLJ 2033 : (1981) GLR 1223
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 10, 13, 9
High Courts16 Feb 1981
Commissioner of Income Tax, Gujarat-II Vs Govindlal Mathurbhai Oza
Gujarat High Court · (1981) 22 CTR 165 : (1982) 138 ITR 711
Income Tax Act, 1961 — Section 171
High Courts13 Feb 1981
Himatlal Amratlal Kotecha Vs State of Gujarat and Others
Gujarat High Court · (1982) CriLJ 2037 : (1982) 1 GLR 27
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts13 Feb 1981
Mrs. Ramagauri Jamnadas Patel Vs The State of Gujarat and Another
Gujarat High Court · (1982) CriLJ 903 : (1981) GLR 972
Constitution of India, 1950 — Article 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts13 Feb 1981
Himatram Mathurdas and Co. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1981) 6 TAXMAN 173
Income Tax Act, 1961 — Section 143(1), 143(2), 271, 271(1), 274
High Courts13 Feb 1981
Himatram Mathurdas and Co. Vs Commissioner of Income Tax
Gujarat High Court · (1981) 6 TAXMAN 173
Evidence Act, 1872 — Section 106Income Tax Act, 1961 — Section 143(1), 143(2), 271, 271(1), 271(1)(a)
High Courts12 Feb 1981
Commissioner of Income Tax, Gujarat-V Vs Abdul Razak and Co.
Gujarat High Court · (1982) 136 ITR 825
Income Tax Act, 1961 — Section 28, 36(2)