High Courts26 Sept 1974
Commissioner of Income Tax, Gujarat Vs Garden Silk Wvg. Factory
Gujarat High Court · (1975) 101 ITR 658
Income Tax Act, 1961 — Section 10(2), 141, 155, 24(1), 24(2)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,715 of 1,831
High Courts24 Sept 1974
Ahmedabad Sarangpur Mills Company Ltd. Vs A.S. Manohar, Income Tax Officer, Circle IV, Ward-a (Companies), Ahmedabad
Gujarat High Court · (1976) 102 ITR 712
Income Tax Act, 1922 — Section 23, 35, 35(5)
High Courts23 Sept 1974
Commissioner of Income Tax, Gujarat Vs Saurashtra Cement and Chemical Industries Ltd.
Gujarat High Court · (1975) 101 ITR 502
Income Tax Act, 1961 — Section 10(2), 9(1)
High Courts21 Sept 1974
Rasiklal Shankerlal Soni Vs Natverlal Shankerlal Uipadhyava and Others
Gujarat High Court · AIR 1975 Guj 178a : (1975) 16 GLR 533
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts20 Sept 1974
Kanji Hirjibhai Gondalia Vs Jivaraj Dharamshi
Gujarat High Court · AIR 1976 Guj 152 : (1975) 1 GLR 469
Civil Procedure Code, 1908 (CPC) — Section 2(2)
High Courts18 Sept 1974
Umarfaruk Mohmedsafi and Another Vs The State of Gujarat.
Gujarat High Court · (1975) 16 GLR 994
Penal Code, 1860 (IPC) — Section 107, 109, 114, 114, 379
High Courts16 Sept 1974
Murtujakhan Joravarkhan Babi Vs The Municipal Corporation of the City of Ahmedabad and Others
Gujarat High Court · AIR 1975 Guj 182 : (1975) 16 GLR 806
Bombay Town Planning Act, 1954 — Section 53, 54Constitution of India, 1950 — Article 14, 141, 19(1), 226
High Courts12 Sept 1974
Union of India, New Delhi Vs Jyoti Limited, Baroda
Gujarat High Court · (1978) 2 ELT 238
Central Excises and Salt Act, 1944 — Section 18, 2, 3, 35, 36
High Courts10 Sept 1974
Dolatsing Prabhatsing Rana Vs The Chief Controlling Revenue Authority for the State of Gujarat
Gujarat High Court · (1975) 16 GLR 774
Bombay Stamp Act, 1958 — Section 39(1), 54(1), 54(1)Stamp Act, 1899 — Section 56(2)
High Courts05 Sept 1974
Additional Commissioner of Income Tax, Gujarat Vs Desai Bros.
Gujarat High Court · (1977) 108 ITR 14
Income Tax Act, 1961 — Section 31, 31(1), 37, 37(1)
High Courts04 Sept 1974
Babubhai Gtrdharbhai Patel Vs Manibhai Ashabhai Patel and Others
Gujarat High Court · (1975) 16 GLR 566
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144Gujarat Municipalities Act, 1963 — Section 52, 52
High Courts03 Sept 1974
Kishanchand Wadhumal and Another Vs K.M. Satwani, Motor Accident Claims Tribunal
Gujarat High Court · (1975) ACJ 433 : (1975) 16 GLR 749
Bombay Court Fees Act, 1959 — Section 13(1)Motor Vehicles Act, 1988 — Section 110B , 110D, 110D
High Courts03 Sept 1974
Manilal Bhanabhai Patel Vs Kaul and Others
Gujarat High Court · AIR 1976 Guj 134
Customs Act, 1962 — Section 110, 122, 124
High Courts03 Sept 1974
Commissioner of Income Tax, Gujrat Vs Dineschandra Industries
Gujarat High Court · (1975) 100 ITR 660
Income Tax Act, 1961 — Section 143(3), 144, 184, 184(4), 184(5)
High Courts02 Sept 1974
Additional Commissioner of Income Tax, Gujarat Vs Laxmi Agents Ltd.
Gujarat High Court · (1975) 101 ITR 441
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147
High Courts30 Aug 1974
Mohmedmiya Mohmed Sadik Vs The State of Gujarat and Others
Gujarat High Court · (1975) 16 GLR 583
Constitution of India, 1950 — Article 14, 14, 19Criminal Procedure Code, 1973 (CrPC) — Section 197Essential Commodities Act, 1955 — Section 6A, 6A, 6B, 6B, 6C, 6C
High Courts30 Aug 1974
Commissioner of Wealth Tax, Gujarat Vs Arundhati Balkrishna Trust and Others
Gujarat High Court · (1975) 101 ITR 626
Income Tax Act, 1961 — Section 21(2), 24(6)Wealth Tax Act, 1957 — Section 2, 21, 21(1), 21(4), 24
High Courts29 Aug 1974
Padmavati Jaykrishna Vs Commissioner of Wealth-tax, Gujarat III
Gujarat High Court · (1976) 105 ITR 115
Finance Act, 1971 — Section 32Wealth Tax Act, 1957 — Section 29, 32, 35, 35(1), 5(1)
High Courts27 Aug 1974
Arundhati Balkrishna Vs Commissioner of Income Tax, Gujarat III
Gujarat High Court · (1976) 102 ITR 356
Income Tax Act, 1961 — Section 160, 160(1), 160(2), 161, 161(1)
High Courts27 Aug 1974
The Ahmedabad Electricity Ltd. Vs Gujarat Electricity Board, Baroda and Others
Gujarat High Court · AIR 1976 Guj 89
Electricity (Supply) Act, 1948 — Section 57A