High Courts27 Mar 1991
Bhavnagar Chemical Works (1946) Ltd. Vs Commissioner of Sales Tax, Ahmedabad
Gujarat High Court · (1991) 03 GUJ CK 0027
Bombay Sales Tax Act, 1959 — Section 36(1)Gujarat Sales Tax Act, 1969 — Section 13(B), 16, 16(1), 27, 45
COURT ARCHIVE
Gujarat High Court judgments, 1991
335 judgments · page 13 of 17
High Courts26 Mar 1991
Mukund A. Sayani Vs Union of India
Gujarat High Court · (1992) 58 ELT 527
Central Excises and Salt Act, 1944 — Section 35
High Courts26 Mar 1991
Sumitraben Ramujilal Vyas Vs Union of India
Gujarat High Court · (1991) 33 ECC 264 : (1991) 56 ELT 507
Gold (Control) Act, 1968 — Section 16, 16(5), 71, 74, 8(1)
High Courts26 Mar 1991
Bhavnagar Chemical Works (1946) Ltd. Vs Commissioner of Sales Tax, Ahmedabad
Gujarat High Court · (1991) 03 GUJ CK 0019
Central Sales Tax Act, 1956 — Section 10, 10A, 8, 8(1), 8(3)Gujarat Sales Tax Act, 1969 — Section 69
High Courts25 Mar 1991
Nathalal Asharam Vs Commissioner of Income Tax
Gujarat High Court · (1992) 194 ITR 110
Income Tax Act, 1961 — Section 37(1), 40A(7)Industrial Disputes Act, 1947 — Section 25FFF
High Courts25 Mar 1991
Kishanlal Meghraj Soni Vs Collector of Customs
Gujarat High Court · (1994) ECR 478 : (1992) 58 ELT 530
High Courts25 Mar 1991
Navsari Cotton and Silk Mills Ltd. Vs Union of India
Gujarat High Court · (1992) 60 ELT 110
Central Excise Rules, 1944 — Rule 9Central Excises and Salt Act, 1944 — Section 11A
High Courts25 Mar 1991
Food Corporation of India Vs Commissioner of Sales Tax, Gujarat, Ahmedabad
Gujarat High Court · (1991) 03 GUJ CK 0018
Central Sales Tax Act, 1956 — Section 7, 8, 8(1), 8(3)Gujarat Sales Tax Act, 1969 — Section 69
High Courts24 Mar 1991
Commissioner of Income Tax Vs Gaekwar Mills Ltd.
Gujarat High Court · (1991) 99 CTR 19 : (1992) 193 ITR 734
Income Tax Act, 1961 — Section 37, 37(1), 37(2B), 37(3), 37(4)
High Courts24 Mar 1991
Commissioner of Income Tax Vs Rasiklal C. Nagri
Gujarat High Court · (1991) 98 CTR 263 : (1992) 193 ITR 665
Income Tax Act, 1961 — Section 143(3), 147, 148
High Courts22 Mar 1991Dismissed
Prabhat Silk and Cotton Mills Co. Ltd. Vs Union of India (UOI)
Gujarat High Court · (1992) 57 ELT 529
Customs Act, 1962 — Section 12, 15, 15(1), 2, 3(6)Customs Tariff Act, 1975 — Section 2, 3, 3(1)Finance Act, 1978 — Section 35, 35(4)
High Courts22 Mar 1991
Prabhat Silk and Cotton Mills Co. Ltd. Vs Union of India
Gujarat High Court · (1991) ECR 16 : (1992) 1 GLR 548
Customs Act, 1962 — Section 12, 15, 2, 3(6), 49Customs Tariff Act, 1975 — Section 3
High Courts22 Mar 1991
State of Gujarat Vs Newage Hose Manufacturing Co.
Gujarat High Court · (1991) 03 GUJ CK 0017
Gujarat Sales Tax Act, 1969 — Section 62, 69
High Courts22 Mar 1991
Manguben and Others Vs The Special Land Acquisition Officer, Ahmedabad
Gujarat High Court · AIR 1992 Guj 165 : (1992) 2 GLR 944
Land Acquisition Act, 1894 — Section 23, 23(1)
High Courts22 Mar 1991
State of Gujarat and Others Vs Vinubhai Maganlal Thakkar
Gujarat High Court · (1991) 2 GLR 837
Constitution of India, 1950 — Article 226, 226
High Courts22 Mar 1991
Ismail Gulam Mahmad Davji Patel Vs State of Gujarat and Others
Gujarat High Court · (1991) 2 GLR 865
Land Acquisition Act, 1894 — Section 11A, 11A, 4, 6, 6
High Courts21 Mar 1991
Shah Textile Mills Pvt. Ltd. Vs State of Gujarat
Gujarat High Court · (1992) 85 STC 515
Gujarat Sales Tax Act, 1969 — Section 49, 62, 69(1)
High Courts20 Mar 1991Dismissed
Rajkot Municipal Corporation Vs Manjulaben Jayantilal Nakum and Others
Gujarat High Court · (1992) ACJ 792 : (1991) 1 GLR 650
Gujarat Provincial Municipal Corporations Act, 1949 — Section 17, 2, 202, 66
High Courts20 Mar 1991
Chunilal Mayachand Vs State of Gujarat
Gujarat High Court · (1991) 03 GUJ CK 0032
Gujarat Sales Tax Act, 1969 — Section 49, 49(2), 62, 69
High Courts20 Mar 1991
Union of India and Others Vs Dharamsi F. Zala
Gujarat High Court · (1991) 2 GLR 1347
Administrative Tribunals Act, 1985 — Section 20, 27Industrial Disputes Act, 1947 — Section 33C(2)