High Courts26 Mar 1976
Semabhai Chaturbhai Patel Vs The State of Gujarat
Gujarat High Court · (1977) CriLJ 1523 : (1977) GLR 131
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 419, 467, 468, 511
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,702 of 1,831
High Courts25 Mar 1976
Commissioner of Income Tax, Gujarat-III Vs Manilal Somnath
Gujarat High Court · (1977) 106 ITR 917
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Income Tax Act, 1922 — Section 2(4A)Income Tax Act, 1961 — Section 2(14), 45, 53, 54
High Courts25 Mar 1976
Balkrishna Sakalchand Shah Vs Mohamed Ikbal Mohmed Husen
Gujarat High Court · (1977) 18 GLR 336
Ahmedabad Small Causes Court Rules, 1961 — Rule 8Presidency Small Cause Courts Act, 1882 — Section 50, 53, 54, 60
High Courts25 Mar 1976
State of Gujarat Vs Shri Ravindra Thakiya Keny and Others
Gujarat High Court · (1977) 18 GLR 346
Criminal Procedure Code, 1973 (CrPC) — Section 246(3)Customs Act, 1962 — Section 135, 135
High Courts24 Mar 1976
The State of Gujarat Vs Thakar Lalshanker Umiyashanker and Others
Gujarat High Court · AIR 1977 Guj 170 : (1977) 18 GLR 420
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 291, 292(2)Motor Vehicles Act, 1939 — Section 110
High Courts24 Mar 1976
Gujarat Ginning and Mfg. Co. Ltd. Vs Commissioner of Income Tax, Gujarat-I
Gujarat High Court · (1977) 108 ITR 674
Income Tax Act, 1961 — Section 147, 148
High Courts23 Mar 1976
A.P. Jain and Others Vs C.N. Jotwani, Inspector and Others
Gujarat High Court · (1977) 18 GLR 299
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Employees State Insurance Act, 1948 — Section 2(14A), 2(17)
High Courts23 Mar 1976
State of Gujarat and Another Vs Dahyabhai Desaibhai Parmar
Gujarat High Court · (1977) 18 GLR 232
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 16(1)(a)(i), 17(i), 7(i)
High Courts23 Mar 1976
Malangbhai Gabubhai Vs Dhankorben and Others
Gujarat High Court · AIR 1977 Guj 97 : (1977) 18 GLR 305
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)
High Courts23 Mar 1976
Additional Commissioner of Income Tax, Gujarat Vs Tarun Commercial Mills Ltd.
Gujarat High Court · (1978) 113 ITR 745
Income Tax Act, 1961 — Section 40
High Courts22 Mar 1976
Prem Conductors Pvt. Ltd. Vs Commissioner of Income Tax, Gujarat-I
Gujarat High Court · (1977) 108 ITR 654
Income Tax Act, 1922 — Section 2(11)Income Tax Act, 1961 — Section 28, 3(1)
High Courts21 Mar 1976
Mohanlal Motilal Sevak Vs Bhikhabhai Himatlal Sevak and Another
Gujarat High Court · (1978) 19 GLR 865
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 22
High Courts18 Mar 1976
Keshavlal Vithaldas Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1976) 105 ITR 601
Income Tax Act, 1961 — Section 20, 21, 22, 22(3), 24
High Courts18 Mar 1976
Topandas Kundanmal Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1978) 114 ITR 237
Income Tax Act, 1961 — Section 5Wealth Tax Act, 1957 — Section 2
High Courts17 Mar 1976
Vasava Hiraben Vs Ishwar Bharti Karsanbharti Gauswami and Another
Gujarat High Court · (1976) ACJ 464 : AIR 1977 Guj 146 : (1977) 18 GLR 467
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 110
High Courts17 Mar 1976
Bombay Conductors and Electricals (Pvt.) Ltd. Vs Union of India
Gujarat High Court · (1976) 03 GUJ CK 0023
Central Excise Rules, 1944 — Rule 8(1)
High Courts15 Mar 1976
Trilokchand Chunilal Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1976) 104 ITR 732
Income Tax Act, 1961 — Section 260
High Courts15 Mar 1976
Das and Company Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1976) 104 ITR 780
High Courts12 Mar 1976Dismissed
Ushaben Navinchandra Trivedi and another Vs Bhagyalaxmi Chitra Mandir and others
Gujarat High Court · (1976) 03 GUJ CK 0015
Cinematograph Act, 1952 — Section 5BCivil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 12, 13, 17, 19, 226
High Courts10 Mar 1976
U.H. Shah Vs Abdulhabib Abdulmajeed and Others
Gujarat High Court · (1976) 17 GLR 990
Constitution of India, 1950 — Article 134(1)(c)Prevention of Food Adulteration Act, 1954 — Section 10(1)(a)(i), 16(1)(a)(i), 16(1)(a)(i), 7(1), 7(1)