COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,707 of 1,831

High Courts20 Oct 1975Allowed

Parsing Sardar Parmar and Another Vs Ruddaji Pannaji and Another

Gujarat High Court · (1975) ACJ 525

Motor Vehicles (Amendment) Act, 1959 — Section 59Motor Vehicles Act, 1939 — Section 110, 110(1), 110AA, 110FWorkmens Compensation Act, 1923 — Section 10, 19, 2, 4

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High Courts16 Oct 1975

Baroda Municipal Corporation Vs State of Gujarat and Another

Gujarat High Court · (1977) 18 GLR 85

Bombay Court Fees Act, 1959 — Section 6(iv)(a), 6(iv)(a), 6(iv)(j), 6(iv)(j)

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High Courts15 Oct 1975

Baroda Board and Paper Mills Ltd. (In Liquidation) Vs Income Tax Officer, Circle I, Ward-e, Ahmedabad and Others Sales Tax Officer, Petlad Vs Rajratna Naranbhai Mills Co. Ltd. and Another

Gujarat High Court · (1976) 102 ITR 153 : (1976) 37 STC 339

Companies Act, 1956 — Section 132, 132(1), 156, 230, 264

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High Courts15 Oct 1975

Jugtambalal J. Gandhi Vs State of Gujarat

Gujarat High Court · (1976) 17 GLR 335

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 488

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High Courts15 Oct 1975

Mohanlal Mojilal Javeri Vs Income Tax Officer and Others

Gujarat High Court · (1976) 17 GLR 353

Companies Act, 1913 — Section 230, 232Companies Act, 1956 — Section 528, 530(1)(a), 530(1)(a)

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High Courts10 Oct 1975

Saiyadmohmad Alarakh Vs Pravinlal Madhavlal Bhatt and Others

Gujarat High Court · (1976) 17 GLR 548

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(v)

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High Courts09 Oct 1975

D.C. Varma Vs Bhagwanji Virji and Others

Gujarat High Court · (1976) 17 GLR 412

Criminal Procedure Code, 1973 (CrPC) — Section 482, 91, 91

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High Courts09 Oct 1975

Commissioner of Income Tax, Gujarat Vs Tensile Steel Ltd.

Gujarat High Court · (1976) 104 ITR 581

Income Tax Act, 1961 — Section 263, 33, 43

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High Courts09 Oct 1975

Bombay Mineral Supply Co. P. Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1985) 153 ITR 437

Income Tax Act, 1961 — Section 37

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High Courts06 Oct 1975

Commissioner of Income Tax, Gujarat III Vs Arvind Narottam Lalbhai Dalpatbhai Vada

Gujarat High Court · (1976) 105 ITR 378

Income Tax Act, 1961 — Section 22, 23, 23(1), 23(2), 24(1)

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High Courts30 Sept 1975

Bank of Baroda Ltd. (No. 2) Vs Mahindra Ugine Steel Co. Ltd.

Gujarat High Court · (1976) 46 CompCas 328 : (1976) GLR 443

Companies Act, 1956 — Section 382(1), 391, 392, 392(1), 394(1)

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High Courts26 Sept 1975

Ramesh Nanu Vs State of Gujarat

Gujarat High Court · (1976) 17 GLR 350

Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 379, 379

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High Courts25 Sept 1975

Raberi Karsan Cova and Others Vs The State of Gujarat

Gujarat High Court · (1977) CriLJ 107 : (1976) 1 GLR 316

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 320

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High Courts24 Sept 1975

Commissioner of Income Tax, Gujarat II Vs Bachubhai Nagindas Shah

Gujarat High Court · (1976) 104 ITR 551

Income Tax Act, 1961 — Section 15, 28, 7

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High Courts23 Sept 1975

THE COMMISSIONER OF INCOME TAX GUJARAT-II, AHMEADABAD Vs M/S DAMJIBHAI AND BROTHERS, ATUL. (VIA : BULSAR).

Gujarat High Court · (1976) 5 CTR 23

Direct Taxes (Amendment) Act, 1974 — Section 271(1)(a) , 271(1)(i), 271(1)(i)Income Tax Act, 1961 — Section 139(1)

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High Courts23 Sept 1975

The Commissioner of Income Tax Gujarat-II, Ahmedabad Vs Damjibhai and Brothers, Atul (Via: Bulsar)

Gujarat High Court · (1976) 5 CTR 23

Direct Taxes (Amendment) Act, 1974 — Section 13Income Tax Act, 1961 — Section 139(1), 139(2), 140

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High Courts23 Sept 1975

Shriram Harichand Gujaral Vs State of Gujarat

Gujarat High Court · (1976) 17 GLR 434

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 16(1)(a)(i)Prevention of Food Adulteration Rules, 1955 — Rule 4 , 4(3), 4(3)

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High Courts22 Sept 1975

Commissioner of Income Tax, Gujarat-III Vs Narottamdas K. Nawab

Gujarat High Court · (1976) 102 ITR 455

Income Tax Act, 1961 — Section 2(24), 280, 280A, 280B, 280B(4)

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High Courts22 Sept 1975

State of Gujarat Vs Hasam Ali Shorat and Others

Gujarat High Court · (1976) 17 GLR 79

Customs Act, 1962 — Section 123, 135, 135

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High Courts19 Sept 1975

Commissioner of Income Tax, Gujarat-I Vs Babubhai Mansukhbhai (Deceased) (by L.R. Harshadbhai B. Shah)

Gujarat High Court · (1977) 108 ITR 417

Hindu Succession Act, 1956 — Section 30, 6, 8

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