High Courts07 Mar 1979
Nathubhai Gandabhai Vs Bhagubhai Ichubhai
Gujarat High Court · (1980) 21 GLR 366
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1B), 74, 74
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,678 of 1,831
High Courts06 Mar 1979
Dahiben Jivanbhai Vs Jivanbhai Govindbhai Barot and Another
Gujarat High Court · (1980) CriLJ 281 : (1979) 2 GLR 7
Criminal Procedure Code, 1973 (CrPC) — Chapter 9
High Courts02 Mar 1979
K.M. Thaker Vs State of Gujarat and Another
Gujarat High Court · (1979) 2 GLR 66
Penal Code, 1860 (IPC) — Section 114, 114, 323, 323, 393
High Courts28 Feb 1979
Devben Wd''o. Sadhuram Joturam Vs Motiram Hotamchand
Gujarat High Court · (1979) 1 GLR 875
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 53
High Courts28 Feb 1979
Commissioner of Income Tax, Gujarat-IV Vs Jyoti Ltd.
Gujarat High Court · (1979) 118 ITR 499
Income Tax Act, 1961 — Section 37(1)
High Courts27 Feb 1979
Dineshchandra Chunilal Vs Thakkar Chhotalal Popatlal
Gujarat High Court · (1979) 1 GLR 832
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 29(2), 29(2)Transfer of Property Act, 1882 — Section 106
High Courts23 Feb 1979
Atic Industries Limited Vs Union of India (UOI) and Others
Gujarat High Court · (1979) CENCUS 391
Central Excises and Salt Act, 1944 — Section 4, 4, 4(1)(a)(iii)Constitution of India, 1950 — Article 226
High Courts21 Feb 1979
Cibatul Limited Vs Union of India (UOI) and Others
Gujarat High Court · (1979) CENCUS 404 : (1980) GLR 825 : (1980) GLR 284
Central Excises and Salt Act, 1944 — Section 2(D), 2(d), 3, 4
High Courts19 Feb 1979
Bhogilal Vithaldas Sanghani Vs Sarojbahen Dhirajlal Ranpura
Gujarat High Court · AIR 1979 Guj 200 : (1979) 20 GLR 987
Penal Code, 1860 (IPC) — Section 420
High Courts13 Feb 1979
Mohanbhai Bhomraj Vs The State of Gujarat and Others
Gujarat High Court · (1979) CriLJ 1446 : (1980) GLR 328
Criminal Procedure Code, 1973 (CrPC) — Section 192, 202, 221, 244, 245Penal Code, 1860 (IPC) — Section 482, 483, 486, 488Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts13 Feb 1979
State of Gujarat Vs Chandulal Jethalal and Others
Gujarat High Court · (1980) 21 GLR 353
Essential Commodities Act, 1955 — Section 3, 3 , 7, 7
High Courts12 Feb 1979
Alembic Glass Industries Limited Vs Union of India (UOI) and Another
Gujarat High Court · (1979) 4 ELT 444
Central Excise (Amendment) Act, 1975 — Section 4Central Excise Rules, 1944 — Rule 9Central Excises and Salt Act, 1944 — Section 2, 3, 4, 4(4)
High Courts08 Feb 1979
State of Gujarat Vs Jashubhai Prabhudas
Gujarat High Court · (1980) CriLJ 839 : (1980) GLR 374
COMPANIES ACT, 1956 — Section 491, 493Factories Act, 1948 — Section 79, 92
High Courts08 Feb 1979
Shah Chandulal Gokaldas and Others Vs Patel Baldevbhai Ranchhoddas and Others
Gujarat High Court · (1980) CriLJ 514 : (1979) GLR 821
Constitution of India, 1950 — Article 14, 15, 19Criminal Procedure Code, 1973 (CrPC) — Section 250, 358
High Courts07 Feb 1979
Additional Commissioner of Income Tax Vs New Jehangir Vakil Mills Co. Ltd.
Gujarat High Court · (1979) 1 TAXMAN 291
Income Tax Act, 1961 — Section 143, 144, 147, 153, 153(3)(ii)Land Acquisition Act, 1894 — Section 18
High Courts07 Feb 1979
Commissioner of Income Tax, Gujarat-IV Vs Bal Utkarsh Society
Gujarat High Court · (1979) 119 ITR 137
Income Tax Act, 1961 — Section 11, 12, 12(1), 12(2), 13
High Courts07 Feb 1979
Addl. Commissioner of Income Tax, Gujarat Vs New Jehangir Vakil Mills Co. Ltd.
Gujarat High Court · (1979) 117 ITR 849
Income Tax Act, 1961 — Section 143, 144, 147, 154(7), 155(7A)
High Courts06 Feb 1979
Simon Carves India Ltd. and Another Vs The State of Gujarat
Gujarat High Court · (1980) CriLJ 283 : (1980) GLR 357
Factories Act, 1948 — Section 2, 24, 6, 85, 92Payment of Wages Act, 1936 — Section 5
High Courts06 Feb 1979
Commissioner of Income Tax Vs Vajulal Chunilal Vajulal Chunilal (HUF) Vs Commissioner of Income Tax
Gujarat High Court · (1979) 120 ITR 21
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 63, 65Income Tax Act, 1961 — Section 171
High Courts06 Feb 1979
Controller of Estate Duty, Gujarat Vs Lilavati Muljibhai
Gujarat High Court · (1979) 117 ITR 831
Estate Duty Act, 1953 — Section 10, 2(15), 34(4), 64(1), 9(1)