COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,721 of 1,831

High Courts10 Dec 1973

Nazarali Kazamali and Others Vs Fazlanbibi and Others

Gujarat High Court · AIR 1975 Guj 81

Bombay Court Fees Act, 1959 — Section 6Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13, Order 48 Rule 3, Order 6 Rule 3, 9Suits Valuation Act, 1887 — Section 8

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High Courts07 Dec 1973

Associated Cement Companies Ltd. Vs Chhaya Gram Panchayat and Others

Gujarat High Court · (1975) 16 GLR 400

Gujarat Panchayats (Payment of Lump-sum Contribution by Factories in lieu of Taxes) Rules, 1964 — Rule 8

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High Courts07 Dec 1973

Jashwantlal Natverlal Thakkar Vs Sushilaben Manilal Dangerwala and Others

Gujarat High Court · (1975) 16 GLR 181

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 90Limitation Act, 1963 — Section 22Provincial Insolvency Act, 1920 — Section 28(2), 28(2) , 68

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High Courts07 Dec 1973

Commissioner of Expenditure Tax, Gujarat Vs H.H. Thakore Saheb of Lakhtar and Others

Gujarat High Court · (1974) 97 ITR 1

Expenditure Tax Act, 1957 — Section 5(j)Expenditure Tax Act, 1987 — Section 5

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High Courts07 Dec 1973

Addl. Commissioner of Income Tax, Gujarat Vs Moolchand Jaikishandas and Co.

Gujarat High Court · (1977) 108 ITR 500

Income Tax Act, 1961 — Section 28, 36, 36(1), 37, 66

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High Courts06 Dec 1973

Vinodkumar Ratilal Vs Commissioner of Income Tax, Gujrat II

Gujarat High Court · (1975) 100 ITR 564

Income Tax Act, 1961 — Section 18, 27, 38, 4(1), 64Partnership Act, 1932 — Section 42

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High Courts06 Dec 1973

Commissioner of Income Tax, Gujarat Vs Trinity Traders

Gujarat High Court · (1974) 97 ITR 81

Income Tax Act, 1961 — Section 184, 184(7), 263, 264Income Tax Rules, 1962 — Rule 24

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High Courts05 Dec 1973

Controller of Estate Duty, Gujarat I Vs Kantilal Bhailal Dave

Gujarat High Court · (1975) 100 ITR 577

Estate Duty Act, 1953 — Section 10

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High Courts05 Dec 1973

Maneklal Narandas Vs Gajaraben

Gujarat High Court · (1975) 16 GLR 11

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(2)

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High Courts04 Dec 1973

Commissioner of Income Tax, Gujarat Vs Hides and Leather Products Pvt. Ltd.

Gujarat High Court · (1975) 101 ITR 61

Income Tax Act, 1922 — Section 10(2), 10(3), 10(5)Income Tax Act, 1961 — Section 147(1), 28, 29, 30, 31

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High Courts03 Dec 1973

Padmavati Jaykrishna Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1975) 101 ITR 153

Income Tax Act, 1961 — Section 280C, 37, 57

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High Courts29 Nov 1973

Addl. Commissioner of Income Tax, Gujarat Vs A.A. Bibijiwala Trust

Gujarat High Court · (1975) 100 ITR 516

Income Tax Act, 1961 — Section 11, 11(1)

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High Courts28 Nov 1973

Additional Commissioner of Income Tax, Gujarat Vs Cloth Traders (P.) Ltd.

Gujarat High Court · (1974) 97 ITR 140

Income Tax Act, 1961 — Section 14, 14(2), 2, 2(1), 2(45)

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High Courts26 Nov 1973

Addl. Commissioner of Income Tax, Gujarat Vs United Commercial Co.

Gujarat High Court · (1977) 108 ITR 264

Income Tax Act, 1961 — Section 143, 144, 184, 184(7), 187(2)

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High Courts26 Nov 1973

Lilaben Ambadas Chandorker Vs State of Gujarat

Gujarat High Court · (1975) 16 GLR 190

Bombay Primary Education Act, 1947 — Section 25, 25, 6(1), 6(2)

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High Courts23 Nov 1973

National Clothing Industries Vs Assistant Collector of Central Excise and Customs, Surat

Gujarat High Court · (1973) 11 GUJ CK 0001

Central Excise Rules, 1944 — Rule 176, 8(1)Central Excises and Salt Act, 1944 — Section 40

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High Courts17 Nov 1973

Darbar Saheb Harishchandra Sinhji Dansinhji Vs Suraj Bhan, Income Tax Officer, Ward "H", Rajkot

Gujarat High Court · (1974) 95 ITR 350

Income Tax Act, 1922 — Section 22(2), 34(1)Income Tax Act, 1961 — Section 139, 139(2), 142(1), 144, 146

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High Courts16 Nov 1973

Lalsing Kishansing Vs The Police Sub-Inspector and Others

Gujarat High Court · (1974) 15 GLR 799

Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 5, 6, 6Criminal Procedure Code, 1898 (CrPC) — Section 496, 496

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High Courts14 Nov 1973

Ambalal Maganlal Vs Union of India and Another

Gujarat High Court · (1975) 98 ITR 237

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 2, 2(1), 2(14), 2(47), 33Wealth Tax Act, 1957 — Section 2(1)

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High Courts14 Nov 1973

Soja Dudh Utpadak Sahakari Mandli Ltd. and Others Vs District Registrar

Gujarat High Court · (1975) 16 GLR 178

Gujarat Co-operative Societies Act, 1961 — Section 86(1), 96, 96

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