High Courts11 Feb 1980
Mir Sahebmiya Bahadarmiya Sheikh Vs State of Gujarat
Gujarat High Court · (1981) 22 GLR 72
Civil Procedure Code, 1908 (CPC) — Section 33Court Fees Act, 1870 — Section 28, 28
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,670 of 1,831
High Courts08 Feb 1980
The State of Gujarat Vs Vrajlal Arjanbhai Gohel
Gujarat High Court · (1981) CriLJ 527 : (1980) 2 GLR 47
High Courts06 Feb 1980
Central Bank of India Vs Ghanshyamlal Mohanlal Jani
Gujarat High Court · (1981) 22 GLR 145
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 14, 16
High Courts05 Feb 1980
Sarabhai M. Chemicals Private Ltd. and Telerad Private Ltd. Vs P.N. Mittal, Competent Authority, Inspecting Assistant Commissioner of Income Tax, Acquisition Range-II and Another
Gujarat High Court · (1980) 126 ITR 1
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269A, 269C, 269C(1), 269C(2), 269D
High Courts01 Feb 1980
State of Gujarat Vs Keshavlal Kalidas Patel and Another
Gujarat High Court · (1981) CriLJ 551 : (1980) 2 GLR 26
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts01 Feb 1980
Kalubhai Rambhai Katariya Vs The State of Gujarat and Others
Gujarat High Court · (1980) CriLJ 1238 : (1981) GLR 5
Gujarat Police Act, 1951 — Section 56, 59
High Courts30 Jan 1980
Cambay Municipality Vs Vijaykumar Rasiklal and Others
Gujarat High Court · (1980) 21 GLR 857
Bombay Shops and Establishments Act, 1948 — Section 18Criminal Procedure Code, 1973 (CrPC) — Section 258, 258, 397Minimum Wages Act, 1948 — Section 13, 13, 13(1)
High Courts25 Jan 1980
Bhaskerbhai G. Soneji Vs Manager G.S.F.C.
Gujarat High Court · (1980) 21 GLR 937
Gujarat Civil Services (Revision of Pay) Rules, 1975 — Rule 2
High Courts25 Jan 1980
The Divisional Controller, Gujarat State Road Transport Corporation Vs Bai Jiviben Arjan and Another
Gujarat High Court · (1981) ACJ 188
Workmens Compensation Act, 1923 — Section 3
High Courts18 Jan 1980
Vinod Rao Vs The State of Gujarat and Another
Gujarat High Court · (1981) CriLJ 232 : (1980) 2 GLR 926
Constitution of India, 1950 — Article 14Criminal Law (Amendment) Act, 1932 — Section 10General Clauses Act, 1897 — Section 8
High Courts18 Jan 1980
Shalibhadra Shah and Others Vs Swami Krishna Bharati and Another
Gujarat High Court · (1981) CriLJ 113 : (1980) GLR 881
Constitution of India, 1950 — Article 14, 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 196, 198Penal Code, 1860 (IPC) — Section 153A, 153B, 295A, 298, 505
High Courts18 Jan 1980
Chandrakant Damodardas Vs Income Tax Officer Ward, "A" (Company), Rajkot
Gujarat High Court · (1980) 16 CTR 1 : (1980) 123 ITR 748
Income Tax Act, 1961 — Section 140, 156, 2, 207, 208
High Courts17 Jan 1980
M.L. Makwana Vs Registrar, High Court of Gujarat
Gujarat High Court · (1980) 21 GLR 796
Constitution of India, 1950 — Article 226Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 22
High Courts16 Jan 1980Allowed
Gopal Industrial Estate Vs Income Tax Officer
Gujarat High Court · (1980) 3 TAXMAN 448
Income Tax Act, 1961 — Section 220, 230A, 230A(1), 230A(1)(a), 230A(1)(b)Registration Act, 1908 — Section 17
High Courts16 Jan 1980
Gopal Industrial Estate and Others Vs Income Tax Officer, Ward "E" (Revenue), Bhavnagar and Others
Gujarat High Court · (1980) 16 CTR 332 : (1980) 123 ITR 727
Income Tax Act, 1961 — Section 230A, 230A(1), 281B
High Courts15 Jan 1980
H.M. Varecha and Another Vs State of Gujarat and Another
Gujarat High Court · (1980) 21 GLR 800
Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8(5), 8(5)
High Courts11 Jan 1980
SHREE BANSIDHAR SPINNING AND WEAVING MILLS P. LTD. Vs Income Tax OFFICER, COMPANIES CIRCLE-VII, AHMEDABAD, AND ANOTHER.
Gujarat High Court · (1980) 16 CTR 16 : (1980) 125 ITR 537
Income Tax Act, 1961 — Section 147, 147(a), 148, 148, 41(2)
High Courts11 Jan 1980
Shree Bansidhar Spinning and Weaving Mills P. Ltd. Vs Income Tax Officer, Companies Circle-VII, Ahmedabad and Another
Gujarat High Court · (1980) 3 TAXMAN 576
Income Tax Act, 1961 — Section 139, 147, 147(A), 148, 148(2)
High Courts11 Jan 1980Allowed
Shree Bansidhar Spg. and Wvg. Mills (P.) Ltd. Vs Income Tax Officer
Gujarat High Court · (1980) 3 TAXMAN 576
Income Tax Act, 1922 — Section 10(2)(vi), 34Income Tax Act, 1961 — Section 139, 147, 147(a), 147(b), 148
High Courts10 Jan 1980
Navinchandra Mohanlal Parikh Vs Wealth-tax Officer, Ward-B, Bhavnagar
Gujarat High Court · (1980) 124 ITR 68
Wealth Tax Act, 1957 — Section 17, 17(1)