High Courts27 Sept 1971
State of Gujarat Vs Shah Construction Co. and Another
Gujarat High Court · (1972) 29 STC 64
Bombay Sales Tax Act, 1953 — Section 11, 12B, 2(1), 2(13), 2(6)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,737 of 1,831
High Courts27 Sept 1971
Jethalal Motilal Vs The State of Gujarat and Another
Gujarat High Court · AIR 1972 Guj 131
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Evidence Act, 1872 — Section 101Land Acquisition Act, 1894 — Section 4
High Courts24 Sept 1971
Commissioner of Income Tax, Gujarat Vs Mohanbhai Pamabhai
Gujarat High Court · (1973) 91 ITR 393
Income Tax Act, 1961 — Section 2(47), 45, 47, 48
High Courts23 Sept 1971
Ambee India Pvt. Ltd. and Another Vs Rao Raja Jamirsinhji Dolatsinhji and Another
Gujarat High Court · AIR 1972 Guj 137
Bombay Land Revenue Code, 1879 — Section 69Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 10, 2(1)
High Courts22 Sept 1971
Shri Maharana Mills Pvt. Ltd. Vs Harvadan Manharrai and Others
Gujarat High Court · AIR 1972 Guj 226 : (1972) GLR 522
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29, 29(3)
High Courts22 Sept 1971
Commissioner of Wealth Tax, Gujarat-1 Vs Manna G. Sarabhai
Gujarat High Court · (1972) 86 ITR 153
Transfer of Property Act, 1882 — Section 21, 6Wealth Tax Act, 1957 — Section 2, 21, 21(4), 3, 4
High Courts22 Sept 1971
Narayanbhai Mahijibhai Patel and Others Vs Dolatram Chauharmal and Another
Gujarat High Court · AIR 1972 Guj 166
Limitation Act, 1963 — Article 62
High Courts17 Sept 1971
Commissioner of Income Tax, Gujarat I Vs Lakhdhir Lalji
Gujarat High Court · (1972) 85 ITR 77
Income Tax Act, 1961 — Section 270, 271, 271(1), 272, 273
High Courts17 Sept 1971
C. Commissioner of Income Tax, Gujarat II Vs Himatlal Bhagubhai
Gujarat High Court · (1972) 86 ITR 481
Income Tax Act, 1961 — Section 144, 146, 147, 149(1), 155
High Courts16 Sept 1971
D.S. Virani and Others Vs Commissioner of Income Tax, Gujarat-I
Gujarat High Court · (1973) 90 ITR 255
Income Tax Act, 1961 — Section 28
High Courts15 Sept 1971
COMMISSIONER OF Income Tax, GUJARAT II Vs RAIPUR MANUFACTURING COMPANY LTD.
Gujarat High Court · (1972) 84 ITR 508
Income Tax Act, 1922 — Section 10(2)(x)Income Tax Act, 1961 — Section 37
High Courts15 Sept 1971
Commissioner of Income Tax, Gujarat II Vs Raipur Manufacturing Company Ltd.
Gujarat High Court · (1972) 84 ITR 508
Income Tax Act, 1961 — Section 37
High Courts14 Sept 1971
Commissioner of Income Tax, Gujarat Vs Gurjargravures Pvt. Ltd.
Gujarat High Court · (1971) 09 GUJ CK 0008
Income Tax Act, 1961 — Section 147, 251, 263, 84
High Courts08 Sept 1971
Swastik Engineering Works Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1973) 87 ITR 117
Income Tax Act, 1961 — Section 139, 140A, 141, 141A, 143
High Courts06 Sept 1971
Amritlal Chhaganlal (deceased) and Another (By Legal Representative) Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1972) 84 ITR 677
Income Tax Act, 1961 — Section 4
High Courts06 Sept 1971
AMRITLAL CHHAGANLAL (DECEASED) AND ANOTHER (BY LEGAL REPRESENTATIVE) Vs COMMISSIONER OF Income Tax, GUJARAT.
Gujarat High Court · (1972) 84 ITR 677
High Courts04 Sept 1971
Jai Hind Printing Press Vs Commissioner of Income Tax, Gujarat-I
Gujarat High Court · (1972) 86 ITR 309
Income Tax Act, 1961 — Section 139, 147
High Courts04 Sept 1971
Patel Shanabhai Vithalbhai Vs Patel Bakorbhai Vithalbhai and Others
Gujarat High Court · AIR 1972 Guj 184
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29(4), 31(1), 32, 32
High Courts01 Sept 1971
Lilaram Jamiatrai and Others Vs Meghraj Hardasmal Kalwani and Others
Gujarat High Court · AIR 1972 Guj 66
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29 , 29(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 7 Rule 7, 115
High Courts01 Sept 1971
Chhotu Bhagirath Vs The State of Gujarat
Gujarat High Court · (1972) CriLJ 548 : (1972) GLR 794
Criminal Procedure Code, 1898 (CrPC) — Section 243, 243Railways Act, 1890 — Section 120b, 121Railways Act, 1989 — Section 120(b)