High Courts09 Mar 1978
State of Gujarat Vs Nanusing and Others
Gujarat High Court · (1979) CriLJ 627 : (1978) GLR 967
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,688 of 1,831
High Courts27 Feb 1978
State of Gujarat Vs Mohandas Manumal and Others
Gujarat High Court · (1979) 1 GLR 226
Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958 — Section 4(1)(a), 4(1)(c), 4(1)(d), 4(D)(a), 4(D)(a)Bombay Race-courses Licensing Act, 1912 — Section 4
High Courts27 Feb 1978
Shree Dasa Sorathiya Vanik Gnati Vs State of Gujarat
Gujarat High Court · (1978) 19 GLR 1000
Bombay District Municipal Act, 1901 — Section 174Gujarat Municipalities Act, 1963 — Section 258, 258, 262(2)
High Courts27 Feb 1978
Martand Balvant Risaldar and Another Vs Chhaganlal Ambalal Gandhi and Others
Gujarat High Court · (1978) CriLJ 1032 : (1978) GLR 487
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13
High Courts23 Feb 1978
Parmar Chimanbhai Ghemabhai Vs Pasiben and Another
Gujarat High Court · (1978) 19 GLR 983
Criminal Procedure Code, 1973 (CrPC) — Section 121(1), 125, 125, 125(3), 126(2)
High Courts22 Feb 1978
State of Gujarat and Another Vs Saiyad Aga Mohmed Saiyedm Ohmed
Gujarat High Court · (1979) 1 GLR 71
Citizenship Act, 1955 — Section 9, 9(2), 9(7)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 80, 80
High Courts22 Feb 1978
Bharat Textile Works and Others Vs Income Tax Officer Circle-IV, 3-A, (Company), Ahmedabad and Others
Gujarat High Court · (1978) 114 ITR 28
Income Tax Act, 1961 — Section 215, 217(1A)
High Courts21 Feb 1978
A.C. Patel and Another Vs N.N. Majmudar, Income Tax Officer, Ward-B (Assistant) and Others
Gujarat High Court · (1978) 114 ITR 1
Income Tax Act, 1922 — Section 16(2)
High Courts17 Feb 1978
Poonjabhai Vanmalidas Vs Wealth-tax Officer, Circle IV-A (Spl), Ahmedabad
Gujarat High Court · (1978) 114 ITR 38
Wealth Tax Act, 1957 — Section 23, 23(4), 23(5A), 3, 30
High Courts17 Feb 1978
Mahavir Transport Co. Ltd. Vs Commissioner of Income Tax, Gujarat-V, Ahmedabad
Gujarat High Court · (1978) 113 ITR 360
Income Tax Act, 1961 — Section 139(1), 271(1), 271(4A)Wealth Tax Act, 1957 — Section 18(2A)
High Courts17 Feb 1978
The State of Gujarat Vs Ambalal Maganlal
Gujarat High Court · (1978) CriLJ 1036 : (1978) GLR 458
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 20, 7
High Courts17 Feb 1978
Madhukar Manilal Modi Vs Commissioner of Wealth Tax, Gujarat-V, and Another
Gujarat High Court · (1978) 113 ITR 318
Wealth Tax Act, 1957 — Section 14(2), 18(2A)
High Courts16 Feb 1978
Arivnd Boards and Paper Products Ltd. Vs M.T. Keshruwala, Income Tax Officer, Ward A (Rev.), Navsari
Gujarat High Court · (1980) 124 ITR 627
Income Tax Act, 1961 — Section 80
High Courts16 Feb 1978
Saurashtra Cement and Chemical Industries Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1978) 115 ITR 27
Income Tax Act, 1961 — Section 264
High Courts16 Feb 1978
ARIVND BOARDS AND PAPER PRODUCTS LTD. Vs M. T. KESHRUWALA, Income Tax OFFICER, WARD A (REV.), NAVSARI.
Gujarat High Court · (1980) 124 ITR 626
Income Tax Act, 1961 — Section 147, 147, 147(1)(a), 148, 80I
High Courts07 Feb 1978
Nanalal Amardas Nimavat Anr Ors. Vs State of Gujarat and Others
Gujarat High Court · (1978) 19 GLR 863
High Courts07 Feb 1978
The State of Gujarat Vs Sunderlal Karshanji Min
Gujarat High Court · AIR 1978 Guj 121 : (1978) 19 GLR 509
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 24(1)
High Courts06 Feb 1978
Savitaben Tribhovandas and Another Vs Hemkunverben Laxmichand and Another
Gujarat High Court · (1978) 19 GLR 901
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(5)Income Tax Act, 1961 — Section 281A, 281A
High Courts06 Feb 1978
Gunvatray Manilal Desat Vs The Director of Agricultural Marketing and Finance Gujarat State, Ahmedabad and Others
Gujarat High Court · AIR 1978 Guj 130 : (1978) GLR 895
Gujarat Agricultural Produce Markets Act, 1963 — Section 4(2)Gujarat Agricultural Produce Markets Rules, 1965 — Rule 28
High Courts06 Feb 1978
Gariadhar Gram Panchayat Vs Nanubhai S. Desai and Another
Gujarat High Court · AIR 1978 Guj 96
Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 305