COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,714 of 1,831

High Courts01 Nov 1974

Arundhati Balkrishna and Others Vs G.M. Singhvi, Income Tax Officer, Group Circle III-2, Ahmedabad and Others

Gujarat High Court · (1976) 103 ITR 763

Income Tax Act, 1961 — Section 254Wealth Tax Act, 1957 — Section 2, 21, 21(1), 21(4), 24

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High Courts01 Nov 1974

Chhaganlal Mansukhlal and Another Vs The Agricultural Produce Market Committee and Another

Gujarat High Court · (1975) 16 GLR 916

Bombay Agricultural Produce Markets Act, 1939 — Section 2(1)(i)Constitution of India, 1950 — Article 19, 19, 19(1)(g), 31Gujarat Agricultural Produce Markets Act, 1963 — Section 28, 59, 59, 6(2), 8

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High Courts01 Nov 1974

Rasulkhanji Sardar Mahomad Khanji Vs H.P. Rathod, 3rd Spl. Land Acquisition Officer and Another

Gujarat High Court · (1975) 16 GLR 911

Land Acquisition Act, 1894 — Section 18(2), 18(2), 18(2)(b)Limitation Act, 1963 — Section 12(2)

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High Courts28 Oct 1974

Kantilal Dahyabhai Shah K.D. Dasadia Vs Tej Prakash, Tax Recovery Officer

Gujarat High Court · (1975) 16 GLR 638

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 71Income Tax Rules, 1962 — Rule 14

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High Courts24 Oct 1974

LAXMI WEAVING FACTORY AND ANOTHER Vs ADDL. COMMISSIONER OF Income Tax, GUJARAT.

Gujarat High Court · (1979) 116 ITR 80

Income Tax Act, 1922 — Section 34(3)(b), 35(11), 35(11)Income Tax Act, 1961 — Section 155(5)

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High Courts24 Oct 1974

Laxmi Weaving Factory and Another Vs Addl. Commissioner of Income Tax, Gujarat

Gujarat High Court · (1979) 116 ITR 81

Income Tax Act, 1961 — Section 155, 155(5), 33, 34(3)

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High Courts24 Oct 1974

Kanchanlal Trikamlal Patel Vs Shyamal Ghosh, Dist. Magistrate and Others

Gujarat High Court · (1975) 16 GLR 675

Constitution of India, 1950 — Article 32Maintenance of Internal Security Act, 1971 — Section 3(1)(c), 3(1)(c)

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High Courts21 Oct 1974

Babubhai Karirnbhai Jasani and Another Vs Vora Daudji Amji and Others

Gujarat High Court · AIR 1976 Guj 111 : (1975) 1 GLR 877

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2), Order 21 Rule 90

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High Courts16 Oct 1974

Abdul Rehman Haji Miya Vs V.P. Minocha, Income Tax Officer, Ahmedabad and Others

Gujarat High Court · (1977) 106 ITR 821

Income Tax Act, 1922 — Section 35(11)Income Tax Act, 1961 — Section 155(5), 34(3)

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High Courts14 Oct 1974

The President Vs Bai Champa and Another

Gujarat High Court · (1976) 17 GLR 44

Civil Procedure Code, 1908 (CPC) — Section 48Easements Act, 1882 — Section 47Limitation Act, 1908 — Article 182, 23, 23

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High Courts10 Oct 1974

Suketu Jayantilal Shah Vs Controller of Estate Duty, Gujarat

Gujarat High Court · (1975) 100 ITR 439

Excise Duty Act, 1953 — Section 5, 6Hindu Succession Act, 1956 — Section 14

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High Courts10 Oct 1974

Commissioner of Gift Tax, Gujarat Vs Executors and Trustees of The Estate of Late Shri Ambalal Sarabhai

Gujarat High Court · (1975) 100 ITR 447

Gift Tax Act, 1958 — Section 15(3), 3, 46, 6, 6(3)Wealth Tax Act, 1957 — Section 3

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High Courts09 Oct 1974

Commissioner of Wealth Tax, Gujarat Vs Shirinbanoo

Gujarat High Court · (1976) 102 ITR 735

Wealth Tax Act, 1957 — Section 7

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High Courts07 Oct 1974

Dr. B.M. Rana and Others Vs Ahmedabad Municipal Corporation and Others

Gujarat High Court · (1975) 16 GLR 1039

Bombay Provincial Municipal Corporations Act, 1949 — Section 54Constitution of India, 1950 — Article 12, 14, 16(1), 226

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High Courts05 Oct 1974

Addl. Commissioner of Income Tax, Gujarat Vs Nagindas Kilabhai and Co.

Gujarat High Court · (1975) 101 ITR 197

Income Tax Act, 1961 — Section 45, 48

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High Courts04 Oct 1974

Darbar Pratapsinhji, Ahmedabad Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1974) 10 GUJ CK 0003

Hindu Succession Act, 1956 — Section 4, 5, 6

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High Courts04 Oct 1974

Lalchand Jernatmal Vs Nanabhai Ranchhoddas and Others

Gujarat High Court · AIR 1976 Guj 122 : (1976) 1 GLR 1

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Constitution of India, 1950 — Article 133(1)

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High Courts03 Oct 1974

Commissioner of Income Tax, Gujarat Vs Sree Mahalaxmi Mills Ltd.

Gujarat High Court · (1974) 10 GUJ CK 0011

Income Tax Act, 1961 — Section 155(5), 261, 28, 30, 31

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High Courts03 Oct 1974

Additional Commissioner of Income Tax Vs Shri Subhlaxmi Mills Ltd.

Gujarat High Court · (1975) 100 ITR 188

Income Tax Act, 1922 — Section 10(2), 10(2)(via), 10(2)(vib), 33, 33(1)Income Tax Act, 1961 — Section 10(2), 155, 261, 28, 30

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High Courts01 Oct 1974

Virubhai H. Patel Vs Shaikh Mohammed Sayed

Gujarat High Court · (1975) 16 GLR 735

Limitation Act, 1922 — Section 5Limitation Act, 1963 — Section 5

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