High Courts12 Feb 1981
Sercon (P.) Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1981) 6 TAXMAN 340
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,655 of 1,831
High Courts11 Feb 1981
Omkar Estate Corporation Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1982) 138 ITR 635
Income Tax Act, 1961 — Section 139(1), 2(45), 271, 271(1), 271(3)
High Courts11 Feb 1981
Commissioner of Income Tax, Gujarat-IV Vs Cotton Fabrics Ltd.
Gujarat High Court · (1981) 23 CTR 247 : (1981) 131 ITR 99
Income Tax Act, 1961 — Section 36(1), 56, 57, 80AA, 80M
High Courts06 Feb 1981
Patel Hirabhai Chhaganlal and Another Vs Gujarat State Road Transport Corporation, Gita Mandir, Ahmedabad and Others
Gujarat High Court · AIR 1981 Guj 226 : (1981) 22 GLR 549
Fatal Accidents Act, 1855 — Section 1Motor Vehicles Act, 1939 — Section 110
High Courts06 Feb 1981
Pravin C. Soneji Vs Ranjitsinh Dolasinh Dodia
Gujarat High Court · AIR 1981 Guj 184 : (1981) 22 GLR 1056
Bombay Provincial Municipal Corporations Act, 1949 — Section 10, 16, 403, 434Constitution of India, 1950 — Article 226
High Courts06 Feb 1981
Gaekwad Investment Corporation Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1982) 138 ITR 61
Income Tax Act, 1961 — Section 80AA, 80M, 85A
High Courts06 Feb 1981
A.S. Rajara alias Raja Vamshyam Vs Joitaram Rawabhai Patel and Another
Gujarat High Court · (1981) 02 GUJ CK 0007
Motor Vehicles Act, 1988 — Section 96(2)
High Courts05 Feb 1981
Kalidas Karsanbhai Chavda Vs Vadodara Jilla Panchayat Elections
Gujarat High Court · AIR 1981 Guj 195 : (1981) 22 GLR 1050
Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1962 — Section 323Gujarat Taluka and District Panchayats Election Rules, 1975 — Rule 12, 15
High Courts03 Feb 1981
Vasudev Trikamlal Bhatt Vs Ibrahimbhai Nashirbhai Matia and Others
Gujarat High Court · AIR 1981 Guj 188 : (1981) 22 GLR 1047
Gujarat Panchayats (Amendment) Act, 1962 — Section 46(1), 46(4)
High Courts02 Feb 1981
G.R. Constructions Vs Income Tax Officer, Surat-I
Gujarat High Court · (1982) 135 ITR 586
Income Tax Act, 1961 — Section 131, 141(1), 143(1), 143(2), 143(3)
High Courts02 Feb 1981Allowed
State of Gujarat Vs Dushyantbhai Nagjibhai Patel and Another
Gujarat High Court · (1981) 02 GUJ CK 0008
Motor Vehicles Act, 1939 — Section 18, 96(1), 96(2)
High Courts02 Feb 1981
Bhimraj Saremal Vs Controller of Estate Duty, Gujarat
Gujarat High Court · (1981) 24 CTR 216 : (1981) 132 ITR 35
Income Tax Act, 1922 — Section 25A
High Courts02 Feb 1981
Lotus Hotel Private Ltd. Vs Gujarat State Financial Corporation, Ahmedabad
Gujarat High Court · AIR 1981 Guj 212 : (1981) GLR 982
Evidence Act, 1872 — Section 115State Financial Corporations Act, 1951 — Section 30
High Courts30 Jan 1981
Arvind A. Patel and Others Vs Dean, B.J. Medical Collage and Others
Gujarat High Court · (1981) 22 GLR 789
Bombay Police Act, 1951 — Section 37(3)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8
High Courts29 Jan 1981
Arvindkumar J. Saheba, Trustee of Karnamukteshwar Mahadev Trust Vs Commissioner of Income Tax, Gujarat-I
Gujarat High Court · (1981) 131 ITR 86
Income Tax Act, 1961 — Section 11(1), 60
High Courts28 Jan 1981
Rathwa Mohansinh Chhotubhai Vs Amarsinghbhai Virayabhai Rathwa and Another
Gujarat High Court · AIR 1982 Guj 34 : (1982) 1 GLR 307
Representation of the People Act, 1951 — Section 33(2), 36(4)
High Courts28 Jan 1981
Pratapsinhji N. Desai Vs Commissioner of Income Tax, Gujarat-III
Gujarat High Court · (1982) 22 CTR 233
Hindu Succession Act, 1956 — Section 4, 5Income Tax Act, 1961 — Section 27(2)
High Courts28 Jan 1981
Ramniklal Mohanlal Pandit Vs C.J. Jose and Another
Gujarat High Court · (1982) CriLJ 1906 : (1981) GLR 797
Constitution of India, 1950 — Article 21Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts27 Jan 1981
Hargovanbhai J. Patel Vs Lanva Dudh Utpadak Co-operative Society Ltd. and Others
Gujarat High Court · AIR 1981 Guj 227 : (1981) 22 GLR 787
Constitution of India, 1950 — Article 226, 227
High Courts27 Jan 1981
Meeraben P. Desai Vs Union of India and Others
Gujarat High Court · (1981) 130 ITR 922
Income Tax Act, 1961 — Section 143, 143(3), 144(4), 144B, 144B(1)