High Courts28 Jul 1972
Asmal Bagas Abharam Vs Rai Mahijibhai Parbhatsing and Another
Gujarat High Court · AIR 1974 Guj 19 : (1973) 1 GLR 600
Contract Act, 1872 — Section 2Transfer of Property Act, 1882 — Section 58
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,732 of 1,831
High Courts28 Jul 1972
MANDAL GINNING AND PRESSING CO. LTD. Vs COMMISSIONER OF Income Tax. KESHAVLAL HIRACHAND v. COMMISSIONER OF Income Tax. DIGVIJAY WOOLLEN MILLS LTD. v. COMMISSIONER OF Income Tax.
Gujarat High Court · (1973) 90 ITR 332
Income Tax Act, 1922 — Section 23, 23, 30, 30, 30(1)
High Courts28 Jul 1972
Mandal Ginning and Pressing Co. Ltd. Vs Commissioner of Income Tax Keshavlal Hirachand Vs Commissioner of Income Tax Digvijay Woollen Mills Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1973) 90 ITR 332
Income Tax Act, 1922 — Section 23, 30(1), 35(1)Income Tax Act, 1961 — Section 155, 22, 23, 24, 246
High Courts26 Jul 1972
Laxmiram Ratanji and Another Vs Special Land Acquisition Officer, O.N.G.C., Broach
Gujarat High Court · AIR 1974 Guj 103
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 32, 43(1B), 43UB
High Courts21 Jul 1972
Vaidya Trambaklal Purshottam (L.R. and Heir of Deed. Purshottam Dungarji) Vs Madhavji Premji
Gujarat High Court · (1973) 14 GLR 194
Penal Code, 1860 (IPC) — Section 426
High Courts20 Jul 1972
Vidyaben Vs Jagdishchandra Nandshankar Bhatt and Others
Gujarat High Court · AIR 1974 Guj 23 : (1973) GLR 328
General Clauses Act, 1897 — Section 7Hindu Succession Act, 1956 — Section 31
High Courts14 Jul 1972
Commissioner of Income Tax Vs Natwarlal Tribhovandas
Gujarat High Court · (1973) 87 ITR 703
Finance (No. 2) Act, 1962 — Section 2(7)
High Courts13 Jul 1972
Ismail Karimij Devdiwala and Others Vs The Municipal Corporation of the City of Amhedabad
Gujarat High Court · AIR 1973 Guj 195 : (1973) 1 GLR 347
Bombay Provincial Municipal Corporations Act, 1949 — Section 254, 416, 45, 460, 69
High Courts12 Jul 1972
Pranlal Jayanand Thakar Vs Vasudev Ramachandra Shelat and Others
Gujarat High Court · (1973) 43 CompCas 203 : (1973) 14 GLR 363
Companies Act, 1913 — Section 28 , 34Companies Act, 1956 — Section 82Transfer of Property Act, 1882 — Section 123
High Courts10 Jul 1972
Virabala and Others Vs Shah Harichand Ratanchand
Gujarat High Court · AIR 1973 Guj 1 : (1973) 14 GLR 88
Civil Procedure Code, 1908 (CPC) — Section 141, 21Guardians and Wards Act, 1890 — Section 25, 4(5), 9(1)
High Courts03 Jul 1972
Shah Hiralal Gordhandas and others Vs Shah Parshottamdas Muljibhai and another
Gujarat High Court · AIR 1974 Guj 74
Evidence Act, 1872 — Section 90
High Courts30 Jun 1972
Commissioner of Income Tax, Gujarat I Vs Ahmedabad Rana Caste Association
Gujarat High Court · (1973) 88 ITR 354
Income Tax Act, 1961 — Section 11(1), 2(15), 4(3)
High Courts28 Jun 1972
Commissioner of Wealth Tax, Gujarat II Vs Kantilal Manilal
Gujarat High Court · (1973) 90 ITR 289
Income Tax Act, 1957 — Section 5(1)
High Courts27 Jun 1972
Commissioner of Wealth Tax, Gujarat-II Vs Kantilal Manilal
Gujarat High Court · (1973) 88 ITR 125
Income Tax Act, 1961 — Section 104, 147, 156Wealth Tax Act, 1957 — Section 16, 2, 3, 30, 31
High Courts22 Jun 1972
Valjibhai Lalabhai and Others Vs The Municipal Corporation of the City of Ahmedabad
Gujarat High Court · AIR 1973 Guj 211 : (1973) 14 GLR 307
Bombay Provincial Municipal Corporations Act, 1949 — Section 376, 458Constitution of India, 1950 — Article 14, 19(1)
High Courts05 May 1972
R.C. Thakkar Vs (The Bombay Housing Board) now The Gujarat Hosing Board
Gujarat High Court · AIR 1973 Guj 34
Contract Act, 1872 — Section 17, 17(1), 182Evidence Act, 1872 — Section 115
High Courts04 May 1972
Amritlal Nathubhai Shah and Others Vs Union Government of India and Another
Gujarat High Court · AIR 1973 Guj 117 : (1972) GLR 1006
Constitution of India, 1950 — Article 162, 298Mineral Concession Rules, 1960 — Rule 59, 60Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 13, 18, 18(1)
High Courts03 May 1972
New Asarwa Manufacturing Company Ltd. Vs Jetha Parma
Gujarat High Court · AIR 1973 Guj 156 : (1973) 14 GLR 77
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88
High Courts02 May 1972
Parshotamdas Narsimbhai and Others Vs Bai Dhabu and Another
Gujarat High Court · AIR 1973 Guj 88 : (1973) 14 GLR 430
High Courts02 May 1972
Ramanlal Purshottamdas Chokshi Vs Union of India (UOI) and Others
Gujarat High Court · (1973) 14 GLR 112
Gold (Control) Act, 1968 — Section 16, 16(4), 16(5), 16(5), 16(7)