High Courts19 Mar 1991
Rajaram and Co. Vs Commissioner of Income Tax
Gujarat High Court · (1991) 99 CTR 161 : (1992) 193 ITR 614
Income Tax Act, 1961 — Section 143(2), 143(3), 271(1)
COURT ARCHIVE
Gujarat High Court judgments, 1991
335 judgments · page 14 of 17
High Courts19 Mar 1991
Maheshwari Mills Ltd. Vs Collector of Central Excise and Customs
Gujarat High Court · (1991) 38 ECR 23 : (1993) 63 ELT 425
Central Excise Rules, 1944 — Rule 12ACentral Excises and Salt Act, 1944 — Section 11B
High Courts18 Mar 1991
Modipon Ltd. Vs State of Gujarat
Gujarat High Court · (1991) 03 GUJ CK 0015
Gujarat Sales Tax Act, 1969 — Section 69(1)
High Courts18 Mar 1991
Bankim J. Shah Vs Commissioner of Income Tax
Gujarat High Court · (1992) 193 ITR 588
Income Tax Act, 1961 — Section 10(3), 256(2)
High Courts15 Mar 1991
Manubhai M. Desai Vs State of Gujarat
Gujarat High Court · (1992) 1 GLR 112
Gujarat Entertainment Tax Act, 1977 — Section 11A, 11A(1), 11A(1)(a)(iii)
High Courts15 Mar 1991
Baroda Rayon Corporation Ltd. Vs Commissioner of Sales Tax, Gujarat, Ahmedabad
Gujarat High Court · (1991) 03 GUJ CK 0035
Bombay Sales Tax Act, 1959 — Section 22B, 61Gujarat Sales Tax Act, 1969 — Section 71
High Courts15 Mar 1991
Ramaben Kantilal Vithalani and Another Vs State of Gujarat
Gujarat High Court · (1991) 03 GUJ CK 0013
Gujarat Sales Tax Act, 1969 — Section 25, 69(1)
High Courts15 Mar 1991
Aarex Laboratories Vs Union of India
Gujarat High Court · (1992) 37 ECC 96 : (1992) 42 ECR 205 : (1991) 56 ELT 532
High Courts14 Mar 1991
Rajiv Cotton Traders and Others Vs Official Liquidator
Gujarat High Court · (1992) 73 CompCas 51
Companies Act, 1956 — Section 391(2)
High Courts14 Mar 1991
Todarmal Jiva Jadav Vs Kandla Port Trust and Another
Gujarat High Court · (1991) 2 GLR 1295 : (1992) 2 LLJ 477
Constitution of India, 1950 — Article 14, 16, 16(1), 226Major Port Trusts Act, 1963 — Section 124, 124(1), 125(4), 24, 28
High Courts13 Mar 1991
Patel Talkies, Karjan and Another Vs State of Gujarat and Others
Gujarat High Court · (1992) 1 GLR 271
Criminal Procedure Code, 1973 (CrPC) — Section 164, 537Gujarat Entertainment Tax Act, 1977 — Section 11A(1)(b), 11A(1)(b)
High Courts13 Mar 1991
Natwarbhai Sakarabhai and Others Vs Additional Special Land Acquisition Officer
Gujarat High Court · AIR 1992 Guj 63
Land Acquisition Act, 1894 — Section 23
High Courts13 Mar 1991
State of Gujarat Vs C.K. Gauze Bandage Manufacturing Company
Gujarat High Court · (1991) 03 GUJ CK 0036
Gujarat Sales Tax Act, 1969 — Section 5, 69(1)
High Courts13 Mar 1991
State of Gujarat Vs Gokaldas Trading Co.
Gujarat High Court · (1991) 82 STC 248
Gujarat Sales Tax Act, 1969 — Section 62, 69(1)
High Courts12 Mar 1991
Wigman Electrical Eng. Ind. P. Ltd. Vs Union of India
Gujarat High Court · (1992) 61 ELT 447 : (1991) 2 GLR 1081
Central Excise Rules, 1944 — Rule 14B, 225, 7, 9Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(4), 11B(5), 2
High Courts11 Mar 1991
Gujarat State Road Transport Corporation Vs C.V. Pandor
Gujarat High Court · (1991) 63 FLR 663 : (1991) 2 GLR 771 : (1993) 1 LLJ 82
Industrial Disputes Act, 1947 — Section 33, 33(1), 33(3)
High Courts11 Mar 1991
Miss Chaula Kuruwa Vs Tourism Corporation of Gujarat Ltd. and Others
Gujarat High Court · (1991) 2 GLR 775
Constitution of India, 1950 — Article 14, 16, 226
High Courts08 Mar 1991Dismissed
Gani Ali Vs Savabai Gani and Another
Gujarat High Court · (1993) 1 DMC 238 : (1993) 1 GLR 88
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts08 Mar 1991
Rohit Pulp and Paper Mills Ltd. Vs State of Gujarat
Gujarat High Court · (1991) 03 GUJ CK 0043
Gujarat Sales Tax Act, 1969 — Section 13(B), 16, 16(1), 32, 44
High Courts08 Mar 1991
Nanavati Chemical Industries Vs Union of India
Gujarat High Court · (1991) 33 ECC 268 : (1991) 38 ECR 25 : (1991) 56 ELT 535
Constitution of India, 1950 — Article 14, 226