High Courts05 Dec 1991
Wintex Mills Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1991) 12 GUJ CK 0016
Income Tax Act, 1961 — Section 35B, 35B(1)
COURT ARCHIVE
Gujarat High Court judgments, 1991
335 judgments · page 2 of 17
High Courts05 Dec 1991
Isabgul Export Corporation Vs Commissioner of Income Tax
Gujarat High Court · (1993) 109 CTR 345 : (1994) 205 ITR 227 : (1993) 200 ITR 797
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts05 Dec 1991
Parshuram Pottery Works Co. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1992) 104 CTR 276 : (1993) 204 ITR 458
Income Tax Act, 1961 — Section 35B
High Courts04 Dec 1991
Navsari Oil Products Ltd. Vs Assistant Collector of Central Excise
Gujarat High Court · (1992) 60 ELT 550
Central Excises and Salt Act, 1944 — Section 11A, 11B
High Courts04 Dec 1991
Champaklal Hargovinddas Shah Vs Valod Nagar Panchayat and Others
Gujarat High Court · (1993) 1 GLR 202
Gujarat Civil Services Tribunal Act, 1972 — Section 10, 11, 11(1), 2(h)
High Courts02 Dec 1991
Minor Anish Achyut Chinubhai Vs Nanikram Sobhraj Mills Pvt. Ltd.
Gujarat High Court · (1992) 2 GLR 1133
Transfer of Property Act, 1882 — Section 106
High Courts02 Dec 1991
Commissioner of Income Tax Vs M.M. Khambhatwala
Gujarat High Court · (1992) 198 ITR 144
Income Tax Act, 1961 — Section 154, 263, 35B, 35B(1)
High Courts02 Dec 1991
M.M. Khambhatwala Vs Commissioner of Income Tax
Gujarat High Court · (1992) 107 CTR 59 : (1992) 198 ITR 140
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts02 Dec 1991
Western India Industries Vs Commissioner of Income Tax
Gujarat High Court · (1992) 106 CTR 173 : (1992) 197 ITR 680 : (1993) 66 TAXMAN 639
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts26 Nov 1991
Karsanbhai Manchubhai Patel Vs State of Gujarat
Gujarat High Court · (1992) CriLJ 3824
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4, 5(1), 5(2)
High Courts26 Nov 1991
Jagmohandas Vithaldas Kansara (Since Decd.) through his heirs and Lrs. Taraben Vs Mohanlal Maneklal Tailor
Gujarat High Court · (1993) 1 GLR 46
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(1), 13(1)(g), 29(2), 29(2)
High Courts22 Nov 1991
Haji Abdulla Haji Ibrahim Mandhra and Another Vs Supdt. of Customs and Others
Gujarat High Court · (1992) 1 GLR 144
Criminal Procedure Code, 1973 (CrPC) — Section 389, 397, 439Customs Act, 1962 — Section 135, 135
High Courts22 Nov 1991
Haji Abdulla Haji Ibrahim Mandhra Vs State of Gujarat
Gujarat High Court · (1992) CriLJ 2800 : (1994) 46 ECC 211 : (1992) 60 ELT 176
Customs Act, 1962 — Section 108, 135
High Courts21 Nov 1991
Commissioner of Income Tax Vs Ahmedabad Mfg. and Calico Printing Co. Ltd.
Gujarat High Court · (1992) 105 CTR 322 : (1992) 197 ITR 538
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts20 Nov 1991
Commissioner of Income Tax Vs Sarabhai Management Corporation Ltd.
Gujarat High Court · (1992) 103 CTR 218 : (1992) 196 ITR 436
Income Tax Act, 1961 — Section 28, 37(4)
High Courts19 Nov 1991
M.G. Doshit Vs Reliance Petrochemicals Ltd.
Gujarat High Court · (1994) 79 CompCas 830
Companies Act, 1956 — Section 10, 166, 166(2), 2(11)
High Courts19 Nov 1991
Saurashtra Cement and Chemical Industries Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1992) 103 CTR 286 : (1992) 196 ITR 237
Income Tax Act, 1961 — Section 30, 37, 80VV
High Courts19 Nov 1991
Laxmi Steel Company Vs Collector of Customs
Gujarat High Court · (1992) 62 ELT 690
Customs Act, 1962 — Section 21
High Courts19 Nov 1991
Laxmi Steel Company Vs Receiver of Wreck and Sub-Divisional Magistrate and Others
Gujarat High Court · (1992) 2 GLR 1143
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 21, 21
High Courts01 Nov 1991Dismissed
Bhimabhai Kalabhai Vs The State of Gujarat
Gujarat High Court · (1992) CriLJ 2585
Penal Code, 1860 (IPC) — Section 114, 304A, 337, 338