High Courts10 Sept 1980
Aryodaya Spg. and Wvg. Co. Ltd. Vs Union of India and Others
Gujarat High Court · (1981) 8 ELT 274
Central Excise Rules, 1944 — Rule 8
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,661 of 1,831
High Courts09 Sept 1980
Rajkot Lodhika Sahakari Kharid Vechan Sangh Ltd. and Others Vs State of Gujarat and Others
Gujarat High Court · (1980) 2 GLR 376
Essential Commodities Act, 1955 — Section 3, 3(2)(j), 3(2)(j), 5Gujarat Pulses and Edible Oils Dealers Licensing Order, 1977 — Clause 13, Clause 18(1)(iv), Clause 18(1)(iv)(a), Clause 18(1)(vi), Clause 2(g)
High Courts29 Aug 1980
Commissioner of Income Tax Vs Babebhai Alias Lavkumar Kantilal
Gujarat High Court · (1981) 5 TAXMAN 121
Income Tax Act, 1961 — Section 2(47), 2(47), 2(77), 256(1), 45
High Courts29 Aug 1980
Commissioner of Income Tax, Gujarat Vs Nagari Mills Ltd. Nagari Mills Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1981) 127 ITR 230
Income Tax Act, 1961 — Section 28, 32, 32(1), 37
High Courts29 Aug 1980
Commissioner of Income Tax, Gujarat-III Vs Minor Bababhai alias Lavkumar Kantilal
Gujarat High Court · (1981) 128 ITR 1
Income Tax Act, 1961 — Section 2(17), 2(47), 45, 45(1), 46(2)
High Courts28 Aug 1980
Artex Manufacturing Co. Vs Commissioner of Income Tax, Gujarat-II
Gujarat High Court · (1981) 21 CTR 31 : (1981) 131 ITR 559
Income Tax Act, 1961 — Section 184(7), 2(31), 41(2), 45, 45(1)
High Courts27 Aug 1980
Dharamchand Vs State of Gujarat
Gujarat High Court · (1980) 2 GLR 341
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 114, 407, 407, 415
High Courts27 Aug 1980
Bhalchandra Nathalal Acharya Vs State of Gujarat and Another
Gujarat High Court · (1980) 2 GLR 250
Civil Procedure Code, 1908 (CPC) — Section 80, 80(1), 80(1), 80(2)
High Courts27 Aug 1980
Matubhai C. Patel Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1982) 133 ITR 303
Income Tax Act, 1961 — Section 5, 57
High Courts27 Aug 1980
A. Vs B.
Gujarat High Court · (1981) 22 GLR 273
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 125(3)Hindu Marriage Act, 1955 — Section 13
High Courts25 Aug 1980
Jayantilal Bhogilal Desai Vs Commissioner of Income Tax
Gujarat High Court · (1981) 6 TAXMAN 152
Income Tax Act, 1961 — Section 14, 144, 2(14), 4, 41(2)
High Courts25 Aug 1980
Jayantilal Bhogilal Desai Vs Commissioner of Income Tax, Gujarat-II
Gujarat High Court · (1981) 22 CTR 186 : (1981) 130 ITR 655
Income Tax Act, 1961 — Section 10(2), 14, 144, 2(14), 4
High Courts25 Aug 1980
Commissioner of Income Tax, Gujarat-II Vs Elecon Engineering Co. Ltd.
Gujarat High Court · (1981) 21 CTR 20
Income Tax Act, 1961 — Section 37(1), 84
High Courts25 Aug 1980
Sharad Bansilal Vakil Vs Sankalchand Himatlal Sheth and Others
Gujarat High Court · (1981) 22 GLR 1019
Civil Procedure Code, 1908 (CPC) — Section 122Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 23
High Courts22 Aug 1980
Sunni Muslim Walf Committee Vs Abbasali Gulamali
Gujarat High Court · (1980) 2 GLR 253
Bombay Shops and Establishments Act, 1948 — Section 2(4), 2(4), 2(8)
High Courts22 Aug 1980
G.S. Dugal and Co. (Private) Ltd. Vs Municipal Corpo. of the City of Ahmedabad
Gujarat High Court · (1980) 2 GLR 362
Bombay Provincial Municipal Corporations Act, 1949 — Section 132, 406, 406, 411, 411Constitution of India, 1950 — Article 311
High Courts21 Aug 1980
Jashwantsinh Punjabhai Parmar Vs Dolatsinh Somabhai Chauhan and Others
Gujarat High Court · (1980) 2 GLR 281
Constitution of India, 1950 — Article 227, 227Criminal Procedure Code, 1973 (CrPC) — Section 39(2), 451Penal Code, 1860 (IPC) — Section 420
High Courts21 Aug 1980
Commissioner of Income Tax, Gujarat-III Vs Sajjanraj Divanchand
Gujarat High Court · (1981) 21 CTR 26 : (1980) 126 ITR 654
Income Tax Act, 1961 — Section 256(2), 28, 29, 30, 40
High Courts21 Aug 1980
Commissioner of Income Tax Vs Sajjanraj Diwanchand
Gujarat High Court · (1980) 4 TAXMAN 427
Income Tax Act, 1961 — Section 256(2), 28, 29, 30, 31
High Courts20 Aug 1980
Vithaldas Dhanjibhai Vs Commissioner of Income Tax
Gujarat High Court · (1981) 6 TAXMAN 105
Income Tax Act, 1922 — Section 10(1), 10(1), 10(2), 10(2)(xi), 10(2)(xi)Income Tax Act, 1961 — Section 10(2)(vib), 155, 155(6), 256(1), 28