High Courts01 Mar 1980
Kantilal Manilal Vs Commissioner of Income Tax, Gujarat-II
Gujarat High Court · (1980) 18 CTR 378 : (1981) 130 ITR 411
Income Tax Act, 1961 — Section 143, 144, 145(2), 147, 271(1)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,669 of 1,831
High Courts29 Feb 1980
Rajan Ramkrishna Vs Commissioner of Wealth-tax, Gujarat-I
Gujarat High Court · (1980) 17 CTR 293 : (1981) 127 ITR 1
Wealth Tax Act, 1957 — Section 13(1)
High Courts28 Feb 1980
Surat District Co-operative Purchase Andsale Union Ltd. Vs Income Tax Officer, Circle-I, Ward-B, Surat
Gujarat High Court · (1980) 17 CTR 289 : (1981) 129 ITR 718
Income Tax Act, 1961 — Section 147, 80P(2)
High Courts28 Feb 1980
Gabhaji Lilaji Vs Vora Saiyadbhai Kadarbhai etc.
Gujarat High Court · AIR 1981 Guj 99 : (1980) GLR 961
Bombay Revenue Tribunal Act, 1957 — Section 17(1)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts28 Feb 1980
Navnitlal K. Zaveri Vs Commissioner of Income Tax, Baroda
Gujarat High Court · (1980) 16 CTR 346
Income Tax Act, 1961 — Section 139(2), 139(8), 143, 144, 147
High Courts28 Feb 1980
Dr. Amin Prakash V. Ors. Vs State of Gujarat and Others
Gujarat High Court · (1981) 22 GLR 41
Constitution of India, 1950 — Article 16(3), 16(4), 16(5)Gujarat University Act, 1949 — Section 39Indian Medical Council Act, 1956 — Section 20
High Courts26 Feb 1980
Sayed Mohmad Zayauddin Shah Sahibmiyan Alti Vs Noorbibi @ Vaziranbibi Hasanbhai and Another
Gujarat High Court · (1981) 22 GLR 120
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 146(1), 146(1), 397(2), 397(2)
High Courts26 Feb 1980
Bhupendrakumar Kohli Vs Oil and Natural Gas Commission, Sabarmati, Ahmedabad
Gujarat High Court · (1981) ACJ 385 : (1981) 22 GLR 152 : (1981) 2 LLJ 126
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16, Order 33 Rule 1Constitution of India, 1950 — Article 133
High Courts26 Feb 1980
Dr. Miss Bhavna P. Patel and Others Vs The Dean, Govt., Medical College and Others
Gujarat High Court · (1981) 22 GLR 13
Constitution of India, 1950 — Article 14
High Courts26 Feb 1980
H. and R. Johnson (India) Ltd. Vs Ahmedabad Municipal Corporation and Another
Gujarat High Court · (1981) 22 GLR 10
Bombay Provincial Municipal Corporations Act, 1949 — Section 149(1), 149(1), 457(7), 457(7)Octroi Rules, 1965 — Rule 14
High Courts25 Feb 1980
V.R. Pandya Vs Taraben Hansraj Amin and Another
Gujarat High Court · AIR 1981 Guj 14 : (1981) 22 GLR 119
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 1(2)
High Courts25 Feb 1980
Commissioner of Income Tax Vs S.G. Pgnatale
Gujarat High Court · (1980) 16 CTR 337
Income Tax Act, 1961 — Section 17(2), 9, 9(1)
High Courts25 Feb 1980
Commissioner of Income Tax, Gujarat-IV Vs Mascalchi Mario
Gujarat High Court · (1981) 127 ITR 49
Income Tax Act, 1961 — Section 10(14), 10(6), 16, 17(2), 254
High Courts22 Feb 1980
Mer Nagajam Aala and Others Vs Punja Kana and Others
Gujarat High Court · AIR 1981 Guj 141 : (1981) GLR 74
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Easements Act, 1882 — Section 15Evidence Act, 1872 — Section 101
High Courts20 Feb 1980
B.N. Chikarmane Vs Modern Savings and Trading Units Pvt. Ltd. and Others
Gujarat High Court · (1980) 21 GLR 969
Reserve Bank of India Act, 1934 — Section 45J, 45K, 45O, 45O(3), 58B
High Courts19 Feb 1980
Anil Starch Products Ltd. Vs Income Tax Officer, Companies Circle-II, Ahmedabad
Gujarat High Court · (1982) 134 ITR 355
Income Tax Act, 1961 — Section 139(1), 147, 148, 153(1), 271(1)
High Courts19 Feb 1980
Atul Products Ltd. Vs Income Tax Officer, Companies Circle-II, Ahmedabad
Gujarat High Court · (1980) 17 CTR 283 : (1980) 125 ITR 452
Income Tax Act, 1961 — Section 139, 147, 147(B), 148, 149
High Courts19 Feb 1980
ATUL PRODUCTS LTD. Vs Income Tax OFFICER, COMPANIES CIRCLE-II, AHMEDABAD.
Gujarat High Court · (1980) 17 CTR 283 : (1980) 125 ITR 452
Income Tax Act, 1961 — Section 147(b), 271(1)(a), 80J, 80J
High Courts13 Feb 1980
Shah Minerals Vs State of Gujarat and Others
Gujarat High Court · (1981) 22 GLR 126
Bombay Police Act, 1951 — Section 33(1)(o)Gujarat Minor Minerals Rules, 1966 — Rule 6(3), 9(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15, 15(1)
High Courts11 Feb 1980
Regional Director, ESIC, Ahmedabad Vs New Asarwa Mfg. Co. Limited
Gujarat High Court · AIR 1981 Guj 134 : (1981) 22 GLR 31 : (1981) 2 LLJ 141
Employees State Insurance Act, 1948 — Section 2(22), 73A, 73A(3)Factories Act, 1948 — Section 52, 79, 80, 81Industrial Disputes Act, 1947 — Section 25C