High Courts04 Sept 1973
Commissioner of Income Tax, Gujarat III Vs Harivadan Tribhovandas
Gujarat High Court · (1977) 106 ITR 494
Income Tax Act, 1961 — Section 2(14), 2(31), 2(47), 2(9), 4
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,724 of 1,831
High Courts03 Sept 1973
The Textile Labour Association, Ahmedabad Vs The Ahmedabad Mill Owners'' Association, Ahmedabad
Gujarat High Court · (1974) 1 LLJ 1
Factories Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 19, 19(6)
High Courts30 Aug 1973
Commissioner of Income Tax, Gujarat III Vs Dhanji Shamji
Gujarat High Court · (1974) 97 ITR 173
Income Tax Act, 1922 — Section 24Income Tax Act, 1961 — Section 182, 182(2), 67, 70, 71
High Courts30 Aug 1973
Commissioner of Income Tax Vs Premraj Ganpatraj and Co.
Gujarat High Court · (1974) 95 ITR 447
Income Tax Act, 1961 — Section 154, 84Income Tax Rules, 1962 — Rule 19(5)
High Courts27 Aug 1973
Kashigar Ratangar Vs The State of Gujarat
Gujarat High Court · (1975) CriLJ 963 : (1974) 15 GLR 289
Bombay Police Act, 1951 — Section 131, 33
High Courts27 Aug 1973
The New Ashapuri Co-operative Housing Society Ltd. and Another Vs Arvindkumar Manilal Patel
Gujarat High Court · AIR 1975 Guj 76 : (1975) 16 GLR 53
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Aug 1973
In Re: Kril Standard Products Private Ltd.
Gujarat High Court · (1976) 46 CompCas 203 : (1974) 15 GLR 810
Companies Act, 1956 — Section 2, 20, 23, 23(1), 23(2)Monopolies and Restrictive Trade Practices Act, 1969 — Section 20, 23
High Courts24 Aug 1973
Maganlal Chhotalal Chhatrapati and Others Vs Bhalchandra Chhaganlal Shah
Gujarat High Court · (1974) 15 GLR 193
Transfer of Property Act, 1882 — Section 60, 60
High Courts22 Aug 1973
S. Balaram Vs Commissioner of Income Tax, Gujarat I
Gujarat High Court · (1976) 105 ITR 674
Income Tax Act, 1922 — Section 22(1), 28(1)Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 147
High Courts20 Aug 1973
Ganpatrao Jayavantrao Deshmukh Vs Sagnubai Ramchandra Yadav Ors.
Gujarat High Court · (1974) 15 GLR 300
Gujarat Education Cess Act, 1962 — Section 21, 21
High Courts20 Aug 1973
Shanabhai P. Patel Vs R.K. Upadhyaya, Income Tax Officer, Ahmedabad
Gujarat High Court · (1974) 96 ITR 141
Income Tax Act, 1961 — Section 139, 139(2), 147, 148, 148(1)
High Courts17 Aug 1973
Rana Gokaldas Zinabhai Vs Dadhra Thakorlal Chunilal and (Deed, Through His Heirs) Ors.
Gujarat High Court · (1974) 15 GLR 842
Transfer of Property Act, 1882 — Section 105, 105
High Courts16 Aug 1973
Union of India (UOI) Vs The New Vijay Weaving Works
Gujarat High Court · (1974) 15 GLR 322
Civil Procedure Code, 1908 (CPC) — Section 80Post Office Act, 1898 — Section 6, 6Railways Act, 1890 — Section 73
High Courts08 Aug 1973
Manjula Zaverilal Kothari Vs Zaveriial Vithaldas Kothari
Gujarat High Court · AIR 1975 Guj 158 : (1974) GLR 758
Hindu Marriage Act, 1955 — Section 9(1)
High Courts08 Aug 1973
Hiranand Shyamdas Vs The Assistant Commissioner of Sales Tax (Administration-cum-appeals), Range I, Ahmedabad and Others
Gujarat High Court · (1973) 08 GUJ CK 0008
Bombay Sales Tax Act, 1959 — Section 36(3), 38Gujarat Sales Tax Act, 1969 — Section 14, 22, 32, 33, 34
High Courts08 Aug 1973
Gangaben Poonjabhai Amin Vs Narayan Sonia and Another
Gujarat High Court · (1974) 15 GLR 310
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 12(3)(a), 12(3)(b)
High Courts31 Jul 1973
Ghanchi Amthalal Magnalal Ors. Vs Mehta Popatlal Mangalji Ors.
Gujarat High Court · (1974) 15 GLR 591
Civil Procedure Code, 1908 (CPC) — Section 100(1), 115Provincial Insolvency Act, 1920 — Section 41, 41, 42, 42(1), 53
High Courts30 Jul 1973
Laxmikant Amritlal Upadhyay Vs Drumangauri Jagdishchandra
Gujarat High Court · (1974) 15 GLR 518
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(3), 12(3)(a), 12(3)(a)
High Courts30 Jul 1973
Pravinaben Vs Sureshbhai Tribhovan Arva
Gujarat High Court · AIR 1975 Guj 69 : (1974) GLR 169
Hindu Marriage Act, 1955 — Section 9
High Courts27 Jul 1973
Anjar Municipality Vs Gaurishankar Purshottam Joshi and Others
Gujarat High Court · (1974) 15 GLR 91
Gujarat Municipalities Act, 1963 — Section 101, 101(c), 101(c), 102, 99(1)(b)Gujarat Municipalities Octroi (Agricultural Produce) Rules, 1968 — Rule 3, 3, 3(c)