High Courts07 Mar 1991
Maharaoshri Madansinhji Vijayarajji Vs State of Gujarat and Another
Gujarat High Court · (1992) 1 GLR 129
Gujarat Agricultural Lands Ceiling Act, 1960 — Section 15, 20, 21, 6, 7
COURT ARCHIVE
Gujarat High Court judgments, 1991
335 judgments · page 15 of 17
High Courts07 Mar 1991
Commissioner of Sales Tax Vs Nandlal Madhavji
Gujarat High Court · (1991) 03 GUJ CK 0025
Bombay Sales Tax Act, 1959 — Section 19(4), 26, 33, 34Gujarat Sales Tax Act, 1969 — Section 22, 22(1), 22(2), 43, 44
High Courts07 Mar 1991
Ashok Transformers Pvt. Ltd. and Another Vs Superintendent of Central Excise and Another
Gujarat High Court · (1992) 38 ECC 268
Central Excise Rules, 1944 — Rule 174
High Courts06 Mar 1991
Satellite Engineering Ltd. Vs Asstt. Collector of Central Excise
Gujarat High Court · (1991) ECR 387 : (1992) 58 ELT 503
Central Excises and Salt Act, 1944 — Section 11B, 40Constitution of India, 1950 — Article 226
High Courts06 Mar 1991
Manekchowk and Ahmedabad Mfg. Co. Ltd. Vs State of Gujarat
Gujarat High Court · (1991) 03 GUJ CK 0031
Gujarat Sales Tax Act, 1969 — Section 45(6), 69(1)
High Courts06 Mar 1991
Rajkot District Panchayat Vs Mansukhlal Dalichand Mehta
Gujarat High Court · (1991) 2 GLR 1128
Civil Procedure Code, 1908 (CPC) — Section 100Gujarat Panchayat Service (Discipline and Appeal) Rules, 1964 — Rule 7(7)Gujarat Panchayats Act, 1961 — Section 320, 323
High Courts05 Mar 1991
Commissioner of Income Tax Vs Shantilal Keshavlal
Gujarat High Court · (1991) 03 GUJ CK 0003
Income Tax Act, 1961 — Section 185, 4
High Courts04 Mar 1991
State of Gujarat Vs Pfizer Ltd.
Gujarat High Court · (1991) 82 STC 374
Gujarat Sales Tax Act, 1969 — Section 62, 69(2)
High Courts04 Mar 1991
K.M. Bhatia (Quarry) Vs Commissioner of Income Tax
Gujarat High Court · (1991) 99 CTR 10
Income Tax Act, 1961 — Section 139, 139(5), 143, 144, 147
High Courts28 Feb 1991
Madhu Silica Private Limited and Others Vs State of Gujarat and Others
Gujarat High Court · (1992) 85 STC 258
Bombay Sales Tax Act, 1959 — Section 13, 32, 37, 37(1), 46(2)Gujarat Sales Tax Act, 1969 — Section 12, 13, 15, 15A, 15B
High Courts28 Feb 1991
State of Gujarat Vs Esso Standard
Gujarat High Court · (1991) 02 GUJ CK 0014
Bombay Sales Tax Act, 1959 — Section 36(3), 61(1)Central Sales Tax Act, 1956 — Section 6, 6(2), 8, 8(1), 8(4)
High Courts28 Feb 1991
Patel Jagrutiben Kalabhai (Minor) and Vs Gujarat Secondary Education Board (Examination Wing)
Gujarat High Court · AIR 1992 Guj 45 : (1991) 2 GLR 1250
Constitution of India, 1950 — Article 14, 226
High Courts28 Feb 1991
Bai Amina and Others Vs Abdulrehman Gulam Mohamad Mansuri
Gujarat High Court · AIR 1992 Guj 67 : (1991) 2 GLR 1277
Transfer of Property Act, 1882 — Section 105, 106
High Courts26 Feb 1991Dismissed
United India Fire and General Ins. Co. Ltd. Vs Manibehn and Others
Gujarat High Court · (1993) ACJ 941
High Courts26 Feb 1991
Hiralal Balchandas Patel and Another Vs State of Gujarat and Others
Gujarat High Court · (1992) 2 GLR 886
Companies Act, 1956 — Section 3, 617Land Acquisition Act, 1894 — Section 3, 3(f), 38, 4, 6
High Courts26 Feb 1991
Babu Satyam Bhaiyya and Another Vs State of Gujarat
Gujarat High Court · (1991) 2 GLR 1217
Arms Act, 1959 — Section 25(i)(b)(a)Penal Code, 1860 (IPC) — Section 120B, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3 , 5, 5
High Courts22 Feb 1991Dismissed
Lalitaben Bhanabhai Vs Lalitaben Bhanabhai and Others
Gujarat High Court · (1991) 2 GLR 1182 : (1995) 3 LLJ 376
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10(2)
High Courts20 Feb 1991
Avcharbhai Mohanbhai Upasaria Vs District Magistrate and Others
Gujarat High Court · (1991) 2 GLR 954
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts20 Feb 1991
Himatlal Paludan Soni Vs Gujarat Board of Ayurvedic and Unani Systems of Medicines and Another
Gujarat High Court · (1992) 2 GLR 1414
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 17, 30, 31, 45Indian Medical Council Act, 1956 — Section 17, 2
High Courts19 Feb 1991
Merchant Steel Industries (P) Ltd. Vs Collector of Customs and Central Excise
Gujarat High Court · (1994) ECR 694 : (1993) ECR 293 : (1992) 57 ELT 540 : (1992) 1 GLR 591
Central Excise Rules, 1944 — Rule 173G(4), 173Q(1), 53Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226, 227