High Courts19 Sept 1975
Additional Commissioner of Income Tax, Gujarat Vs Ranjitsinhji Oil Mills Pvt. Ltd.
Gujarat High Court · (1976) 103 ITR 405
Income Tax Act, 1922 — Section 24(1), 28, 28(1), 43(5)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,708 of 1,831
High Courts19 Sept 1975
Rukaiyabibi Vs Vohra Abdulbhai Isufally and Others
Gujarat High Court · (1977) 18 GLR 164
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 22 Rule 12, 146Succession Act, 1925 — Section 214(I)(b), 214(l)(b)
High Courts18 Sept 1975
Addl. Commissioner of Income Tax, Gujarat Vs Harjivandas Hathibhai
Gujarat High Court · (1977) 108 ITR 517
Income Tax Act, 1961 — Section 143, 144, 170, 187, 188Partnership Act, 1932 — Section 31, 32
High Courts10 Sept 1975
Ravindra Motilal Shah Vs Chinubhai Chimanlal Dalal and Others
Gujarat High Court · (1976) 17 GLR 758
Arbitration Act, 1940 — Section 14, 14, 17, 28, 34Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts10 Sept 1975
Additional Commissioner of Income Tax Vs Bharat Vijay Mills Ltd.
Gujarat High Court · (1985) 152 ITR 255
Income Tax Act, 1961 — Section 104, 154
High Courts03 Sept 1975
COMMISSIONER OF Income Tax, Vs SABARKANTHA ZILLA KHARID VECHAN SANGH LTD.
Gujarat High Court · (1977) 107 ITR 447
Income Tax Act, 1922 — Section 10(2)(iii)Income Tax Act, 1961 — Section 110, 66, 67 , 81(1)(a), 81(1)(a)
High Courts03 Sept 1975
Commissioner of Income Tax Vs Sabarkantha Zilla Kharid Vechan Sangh Ltd.
Gujarat High Court · (1977) 107 ITR 447
Income Tax Act, 1961 — Section 110, 14, 2, 2(10), 2(24)
High Courts01 Sept 1975
Commissioner of Income Tax Vs Royal Motor Car Co
Gujarat High Court · (1977) 107 ITR 753
Income Tax Act, 1961 — Section 271, 271(1), 274, 274(2), 275
High Courts01 Sept 1975
THE ADDITIONAL COMMISSIONER OF Income Tax, GUJARAT, AHMEDABAD Vs SHRI SARABHAI MAYABHAI, VITHALBHAI PATEL ROAD, SARDAR PATEL STADIUM, AHMEDABAD. THE ADDITIONAL COMMISSIONER OF Income Tax, GUJARAT, AHMEDABAD v. SHRI VIMALBHAI MAYABHAI, VITHALBHAI PATEL ROAD, BUNGLOW NO. 14, SARDAR STADIUM, NAVRANGPURA, AHMEDABAD.
Gujarat High Court · (1976) 5 CTR 151
Income Tax Act, 1961 — Section 114, 114(2)(b), 114(b)(ii), 114(b)(ii)
High Courts01 Sept 1975
The Additional Commissioner of Income Tax, Gujarat, Ahmedabad Vs Sarabhai Mayabhai, Vithalbhai Patel Road, Sardar Patel Stadium, Ahmedabad The Additional Commissioner of Income Tax, Gujarat, Ahmedabad Vs Vimalbhai Mayabhai, Vithalbhai Patel Road, Bunglow No. 14, Sardar Stadium, Navrangpura, Ahmedabad
Gujarat High Court · (1976) 5 CTR 151
Income Tax Act, 1961 — Section 112, 112A, 114, 28
High Courts29 Aug 1975
Morvi Merrcantile Bank Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1976) 104 ITR 568
Banking Regulation Act, 1949 — Section 6Income Tax Act, 1961 — Section 28(4), 4
High Courts27 Aug 1975
Aher Ghela Ramshi and Others Vs State of Gujarat
Gujarat High Court · (1976) 17 GLR 279
Arms Act, 1959 — Section 25(1)(a), 25(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 209, 209, 437Penal Code, 1860 (IPC) — Section 147, 148, 149, 149 , 302
High Courts27 Aug 1975
Sarabhai Management Corporation Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1976) 102 ITR 25
Income Tax Act, 1961 — Section 3(1)Wealth Tax Act, 1957 — Section 5(1)
High Courts26 Aug 1975
ADDITIONAL COMMISSIONER OF Income Tax, GUJARAT Vs MOHANLAL P. JAIN AND OTHERS.
Gujarat High Court · (1976) 102 ITR 584
Income Tax Act, 1961 — Section 154, 154
High Courts26 Aug 1975
Additional Commissioner of Income Tax, Gujarat Vs Mohanlal P. Jain and Others
Gujarat High Court · (1976) 102 ITR 585
Income Tax Act, 1961 — Section 139, 139(8), 280, 280C, 280C(2)
High Courts25 Aug 1975
Commissioner of Income Tax, Gujarat II Vs Khedut Sahkari Hand Udyog Mandli
Gujarat High Court · (1976) 104 ITR 206
Income Tax Act, 1922 — Section 10(2)Income Tax Rules, 1922 — Rule 8
High Courts25 Aug 1975
Sharma Metal Rolling Mills Vs Bhavnagar Nagarpalika
Gujarat High Court · (1976) 17 GLR 753
Central Provinces and Berar Municipalities Act, 1922 — Section 48Gujarat Municipalities Act, 1963 — Section 253, 253Limitation Act, 1963 — Article 24, 24
High Courts25 Aug 1975
Commissioner of Income Tax, Gujarat-IV Vs Saurashtra Cement and Chemical Industires Ltd.
Gujarat High Court · (1981) 127 ITR 47
Income Tax Act, 1961 — Section 33
High Courts20 Aug 1975
Ratansinh Karsanbhai Nakum Vs Isadkhan Gulamkhan and Others
Gujarat High Court · (1976) 17 GLR 820
Motor Vehicles Act, 1939 — Section 110(1), 110A, 110A, 110A(1), 110F
High Courts20 Aug 1975
Rana Ramanlal Chunilal Vs Rana Chunilal Ranchhod Das (Since deed, by his heirs) and Another
Gujarat High Court · (1977) 18 GLR 118
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(2), Order 20 Rule 12(2), 51, 51