COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,703 of 1,831

High Courts08 Mar 1976

Bai Halima (since deceased by her heirs) and Others Vs Mohmedbhai Rajebhai

Gujarat High Court · (1977) 18 GLR 264

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g)(h), 13(1)(g)(h)Civil Procedure Code, 1908 (CPC) — Section 26Criminal Procedure Code, 1973 (CrPC) — Section 26

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High Courts03 Mar 1976

Omkar Engineering Works Vs Superintendent of Central Excise, Anand

Gujarat High Court · (1991) 33 ECR 384

Constitution of India, 1950 — Article 226

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High Courts27 Feb 1976

Commissioner of Income Tax, Gujarat III Vs Poonjabhai Vanmalidas

Gujarat High Court · (1976) 105 ITR 388

General Clauses Act, 1897 — Section 24Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 128, 128(4), 155(6), 156, 23(2)

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High Courts27 Feb 1976

Motilal Ambaidas Vs Commissioner of Income Tax, Gujarat-II

Gujarat High Court · (1977) 108 ITR 137

Income Tax Act, 1961 — Section 28, 29, 3, 30, 31

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High Courts26 Feb 1976

Vikram Mills Limited Vs Income Tax Officer, Company Circle VI, Ahmedabad

Gujarat High Court · (1976) 105 ITR 423

Income Tax Act, 1961 — Section 154(7), 155, 155(5), 28, 29

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High Courts25 Feb 1976

Manager, Rajkot Dist. Gopalak Co-operative, Milk Producers'' Union Vs Rajkot Muni. Corporation and Others

Gujarat High Court · (1977) 18 GLR 177

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197, 197(1)Penal Code, 1860 (IPC) — Section 109, 477APrevention of Food Adulteration Act, 1954 — Section 16, 16, 7, 7

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High Courts24 Feb 1976

The Chief Controlling Revenue Authority, Gujarat State, Ahmedabad Vs Chaturbhuj and Another

Gujarat High Court · (1976) GLR 898

Bombay Stamp Act, 1958 — Article 46, 47B, 2Partnership Act, 1932 — Section 4 , 48

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High Courts23 Feb 1976

Sukhdev Ratilal Patel Vs Chairman, Bank of Baroda and Another

Gujarat High Court · (1977) 2 LLJ 409

Banking Regulation Act, 1949 — Section 5Industrial Disputes Act, 1947 — Section 12

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High Courts20 Feb 1976

Commissioner of Income Tax, Gujarat-III Vs Bipinbhai Vadilal

Gujarat High Court · (1978) 113 ITR 664

Income Tax Act, 1961 — Section 23(1), 260(1)

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High Courts17 Feb 1976

Mohanlal Mansukhbhai Gandhi Vs Punjiben and Another

Gujarat High Court · (1977) 18 GLR 228

Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 12(1)(g), 12(1)(g)

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High Courts16 Feb 1976

MARGHABHAI KISHABHAI PATEL and CO. Vs COMMISSIONER OF Income Tax, GUJARAT.

Gujarat High Court · (1977) 108 ITR 54

Income Tax Act, 1961 — Section 147(b)

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High Courts16 Feb 1976

Marghabhai Kishabhai Patel and Co. Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1977) 108 ITR 27(1)

Income Tax Act, 1961 — Section 5

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High Courts13 Feb 1976

Commissioner of Income Tax, Gujarat-I Vs S.L.M. Maneklal Industries Ltd.

Gujarat High Court · (1977) 107 ITR 133

Income Tax Act, 1961 — Section 32, 34, 37

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High Courts12 Feb 1976

Ushaben Navinchandra Trivedi and Another Vs Bhagyalaxmi Chitra Mandir and Others

Gujarat High Court · AIR 1978 Guj 13 : (1977) GLR 424

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 9Constitution of India, 1950 — Article 13, 19, 25, 25(1), 31Specific Relief Act, 1963 — Section 41

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High Courts06 Feb 1976Dismissed