High Courts20 Jun 1973
Shah Purshottamdas Ghelabhai Vs Commissioner of Income Tax, Gujarat-I
Gujarat High Court · (1974) 96 ITR 443
Income Tax Act, 1922 — Section 26A
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,726 of 1,831
High Courts19 Jun 1973
Firm Shah Kaushik Kumar Ratilal Vs The Union of India and Another
Gujarat High Court · AIR 1974 Guj 188 : (1973) 1 GLR 960
Constitution of India, 1950 — Article 14, 19(5), 226Forward Contracts (Regulation) Act, 1952 — Section 18(3), 2
High Courts18 Jun 1973
Bhagwandas Narayandas Vs Commissioner of Income Tax, Ahmedabad and Others
Gujarat High Court · (1975) 98 ITR 194
Income Tax Act, 1961 — Section 132, 132(3), 132(5), 132AIncome Tax Rules, 1962 — Rule 112A
High Courts04 May 1973
Babulal Vadilal Vs Ambica Iron and Steel Works Re. Rolling
Gujarat High Court · (1974) 15 GLR 474
Civil Procedure Code, 1908 (CPC) — Section 98(2), 98(2)Government of India Act, 1950 — Section 108
High Courts04 May 1973
Shushila Kesarbhai and Others Vs Bai Lilavati and Others
Gujarat High Court · AIR 1975 Guj 39
Civil Procedure Code, 1908 (CPC) — Section 4, 4(1), 98, 98(3)Constitution of India, 1950 — Article 245
High Courts03 May 1973
Bipinchandra Purshottamdas Patel and Others Vs Jashwant Lalbhai Naik and Another
Gujarat High Court · AIR 1974 Guj 129 : (1974) 15 GLR 411
Bombay Public Trusts Act, 1950 — Section 50
High Courts02 May 1973
Punjiben and Another Vs Mohanlal Mansukhbhai Gandhi.
Gujarat High Court · (1974) 15 GLR 107
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)(c), 5(11)(c)Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 15(1)(g)
High Courts01 May 1973
Chandanben and Another Vs The Receivers appointed by the Baroda Court and Another
Gujarat High Court · AIR 1974 Guj 163
Provincial Insolvency Act, 1920 — Section 28, 4, 53, 54
High Courts26 Apr 1973
Vasanji Kevalbhai and Others Vs Dahiben and Others
Gujarat High Court · AIR 1975 Guj 25 : (1974) GLR 780
Bombay Tenancy and Agricultural Lands (Amendment) Act, 1952 — Section 29(2)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 11, 12, 13 , 15
High Courts23 Apr 1973
Vilco Laboratories Vs The state of Gujarat and Another
Gujarat High Court · (1975) CriLJ 965
Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(2), 13(3), 13(3), 13(5)
High Courts19 Apr 1973
Jivatben Shamuben Vs The Manager, the Saraspur Co-Op. Supply Society Ltd. Another
Gujarat High Court · (1974) 15 GLR 451
Factories Act, 1948 — Section 43, 46Workmens Compensation Act, 1923 — Section 12, 12, 3
High Courts17 Apr 1973
Jintan Clinical Thermometer Co. (India) Pvt. Ltd. Vs Union of India and Another
Gujarat High Court · (1974) 15 GLR 616 : (1975) 1 LLJ 169
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(5), 14, 14(1), 14(2)Payment of Bonus Act, 1965 — Section 37
High Courts17 Apr 1973
Nanavati Jayantilal Chunilal Vs Shah Ashabhai Mahijibhai P.A.H. For Shah R.A.
Gujarat High Court · (1974) 15 GLR 675
Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 114A, 114A
High Courts10 Apr 1973
Phonix Assurance Co. Ltd. Vs Shushilaben Shantilal Mehta and Others
Gujarat High Court · (1974) ACJ 326 : AIR 1974 Guj 157 : (1974) 15 GLR 231
Motor Vehicles Act, 1939 — Section 110, 96(2)
High Courts09 Apr 1973
Abdulahed Moulvi Abdulsamad and Others Vs Gulamahmed Gulamnabi Bardoliwala and Others
Gujarat High Court · AIR 1975 Guj 1
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13 , 13(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, Order 6 Rule 2Transfer of Property Act, 1882 — Section 105, 106, 107, 108, 116
High Courts06 Apr 1973
Neon Motor Stores and Others Vs Alliance Stores Trading Co. Ltd.
Gujarat High Court · AIR 1974 Guj 168 : (1974) 15 GLR 272
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1)
High Courts06 Apr 1973
Commissioner of Wealth Tax, Gujarat II Vs Phirozsha Pestanji
Gujarat High Court · (1974) 96 ITR 185
Wealth Tax Act, 1957 — Section 21(1), 5(1)
High Courts05 Apr 1973
Commissioner of Income Tax, Gujarat II Vs Ochhavlal Panalal Kothari
Gujarat High Court · (1974) 97 ITR 414
Income Tax Act, 1922 — Section 22(1), 28(1)Income Tax Act, 1961 — Section 271, 271(1), 273, 274, 274(1)
High Courts30 Mar 1973
Mirchumal Samandas and Others Vs The Union of India and Others
Gujarat High Court · AIR 1974 Guj 174
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 14, 36Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 42
High Courts26 Mar 1973
Shaikh Kasambhai Nurbhai Vs Jenatbibi
Gujarat High Court · (1974) 15 GLR 603
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 32G, 85, 85ACriminal Procedure Code, 1898 (CrPC) — Section 145