High Courts18 Sept 1968
The Commissioner of Expenditure Tax, Gujarat I, Ahmedabad Vs Ambalal Sarabhai and Others
Gujarat High Court · AIR 1970 Guj 141
Expenditure Tax Act, 1957 — Section 5, 5(A)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,755 of 1,831
High Courts18 Sept 1968
Mridula A. Sarabhai Vs Commissioner of Expenditure Tax, Gujarat I
Gujarat High Court · (1969) 73 ITR 85
Expenditure Tax Act, 1957 — Section 5
High Courts18 Sept 1968
Kikabhai Bhagubhai and Another Vs Commissioner of Wealth Tax, Gujarat
Gujarat High Court · (1969) 72 ITR 586
Wealth Tax Act, 1957 — Section 27(1), 7, 7(1), 7(2)
High Courts17 Sept 1968
Laxmidas Ramji Vs Lohana Bai Savita Tulsidas and Others
Gujarat High Court · AIR 1970 Guj 73 : (1970) 11 GLR 108
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Transfer of Property Act, 1882 — Section 92
High Courts11 Sept 1968
Commissioner of Expenditure Tax, Gujarat I Vs Ambalal Sarabhai (Deceased) (By Legal representative)
Gujarat High Court · (1969) 73 ITR 78
Expenditure Tax Act, 1957 — Section 4, 5, 5(9)
High Courts10 Sept 1968
Kario @ Mansingh Malu and Others Vs State of Gujarat
Gujarat High Court · (1969) 10 GLR 66
Constitution of India, 1950 — Article 22(1), 22(1)Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 392, 394
High Courts09 Sept 1968
Commissioner of Wealth Tax Vs Keshav Mills Co. Ltd.
Gujarat High Court · (1969) 71 ITR 501
Wealth Tax Act, 1957 — Section 2, 2(m), 2(m)(iii)(a), 27(1)
High Courts09 Sept 1968
Prince Ranjitsinh P. Gaekwad and Others Vs Commissioner of Wealth Tax, Gujarat
Gujarat High Court · (1969) 73 ITR 206
Wealth Tax Act, 1957 — Section 2, 21(2), 21(4), 7
High Courts09 Sept 1968
Commissioner of Wealth Tax, Gujarat II Vs Keshav Mills Co. Ltd.
Gujarat High Court · (1968) 09 GUJ CK 0011
Finance Act, 1959 — Section 20Wealth Tax Act, 1957 — Section 2, 27(1)
High Courts09 Sept 1968
Manshankar Prabhashanker Dwivedi and Another Vs The State of Gujarat
Gujarat High Court · AIR 1970 Guj 97
Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 21Penal Code, 1860 (IPC) — Section 161, 21(12), 21(9)Prevention of Corruption Act, 1947 — Section 5(1)
High Courts05 Sept 1968
Commissioner of Income Tax, Gujarat I Vs Karamchand Premchand Private Ltd.
Gujarat High Court · (1969) 74 ITR 254
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 246, 250, 251, 253, 263
High Courts03 Sept 1968
Shanti Kusum Das Gupta Vs The Oil and Natural Gas Commission, Dehra Dun, Uttar Pradesh and Others
Gujarat High Court · AIR 1970 Guj 149
Central Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 34Civil Services (Classification, Control and Appeal) Rules — Rule 55
High Courts02 Sept 1968
BHARATKUMAR CHINUBHAI Vs COMMISSIONER OF Income Tax, GUJARAT. COMMISSIONER OF WEALTH-TAX, GUJARAT II v. DAHYABHAI CHIMANLAL SHETH.
Gujarat High Court · (1969) 71 ITR 1
Hindu Succession Act, 1956 — Section 14Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(2)
High Courts02 Sept 1968Allowed
M.B. Tharada Vs State of Gujarat
Gujarat High Court · AIR 1969 Guj 362 : (1969) CriLJ 1503 : (1969) GLR 1027
Bombay Police Act, 1951 — Section 161Criminal Procedure Code, 1898 (CrPC) — Section 172Penal Code, 1860 (IPC) — Section 161, 165, 165A, 419, 420
High Courts02 Sept 1968
Jeshingbhai Nathabhai and Another Vs State of Gujarat
Gujarat High Court · (1970) CriLJ 100 : (1970) 11 GLR 47
Essential Commodities Act, 1955 — Section 7
High Courts02 Sept 1968
Bharatkumar Chinubhai Vs Commissioner of Income Tax, Gujarat Commissioner of Wealth-tax, Gujarat II Vs Dahyabhai Chimanlal Sheth
Gujarat High Court · (1969) 71 ITR 1
Income Tax Act, 1961 — Section 3Wealth Tax Act, 1957 — Section 3
High Courts31 Aug 1968
Abdul Satar Jaji Ibrahim Vs Shah Manilal Talakchand
Gujarat High Court · AIR 1970 Guj 12
Administration of Evacuee Property Act, 1950 — Section 2, 40, 46Administration of Evacuee Property Ordinance, 1949 — Section 23, 38Contract Act, 1872 — Section 11, 31, 32
High Courts30 Aug 1968
D.M. Manasvi Vs Commissioner of Income Tax, Gujarat II
Gujarat High Court · (1969) 72 ITR 17
Income Tax Act, 1922 — Section 23, 23(2), 23(3)Income Tax Act, 1961 — Section 143, 185, 271, 271(1), 274
High Courts26 Aug 1968
Panna Sanjay Trust Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1969) 74 ITR 396
Income Tax Act, 1961 — Section 160, 161, 161(1), 164, 166
High Courts22 Aug 1968
The Commissioner of Income Tax, Gujarat-II, Ahmedabad Vs Arvind Narrottam
Gujarat High Court · AIR 1970 Guj 167 : (1969) 73 ITR 490
Income Tax Act, 1961 — Section 166