High Courts20 Aug 1991
Kumari Binita through her Natural Guardian Bharatkumar C Banker Vs Life Insurance Corporation of India and Another
Gujarat High Court · (1992) 2 GLR 1258
Constitution of India, 1950 — Article 14, 227, 227
COURT ARCHIVE
Gujarat High Court judgments, 1991
335 judgments · page 6 of 17
High Courts19 Aug 1991
Ajitkumar Somnath Pandya Vs State of Gujarat
Gujarat High Court · (1993) 1 GLR 753
Penal Code, 1860 (IPC) — Section 161, 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(1)(d), 5(2)
High Courts16 Aug 1991
Natubhai Shivabhai Chavda and Others Vs Dhirajlal Madhavdas Bharti
Gujarat High Court · (1992) 1 GLR 577
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85(A)Civil Procedure Code, 1908 (CPC) — Section 115, 115
High Courts16 Aug 1991
Manilal Bhanabhai Patel Vs Union of India
Gujarat High Court · (1992) 38 ECC 113 : (1992) 60 ELT 99 : (1992) 1 GLR 201
Customs Act, 1962 — Section 108, 113, 114, 11H, 11K
High Courts14 Aug 1991
Commissioner of Income Tax Vs Transpek Industry (P.) Ltd.
Gujarat High Court · (1992) 63 TAXMAN 5
Income Tax Act, 1961 — Section 256(1), 263
High Courts14 Aug 1991
Commissioner of Income Tax Vs Transpek Industry Pvt. Ltd.
Gujarat High Court · (1991) 99 CTR 231 : (1992) 194 ITR 581
Income Tax Act, 1961 — Section 263
High Courts13 Aug 1991
State of Gujarat Vs Patel Hardas Gordhan and Others
Gujarat High Court · (1992) 1 GLR 306
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 248(1)Penal Code, 1860 (IPC) — Section 147, 147, 148, 148, 324
High Courts13 Aug 1991
Shreyaben R. Mukharjee Vs Commissioner of Income Tax
Gujarat High Court · (1993) 201 ITR 653
Income Tax Act, 1961 — Section 261, 45
High Courts13 Aug 1991
Alembic Chemical Works Co. Ltd. (No. 2) Vs Commissioner of Income Tax
Gujarat High Court · (1992) 194 ITR 497
Income Tax Act, 1961 — Section 261, 32, 35, 35(1), 35(2)
High Courts12 Aug 1991
Commissioner of Income Tax Vs Alembic Glass Industries Ltd.
Gujarat High Court · (1991) 99 CTR 42 : (1992) 194 ITR 438
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 64, 80, 80HH, 80HHA, 80J
High Courts12 Aug 1991
Alembic Glass Industries Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 205 ITR 200
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts12 Aug 1991
Vestabhai Madhubhai Machhi (Mitna) Vs Tarachand Vestabhai Machhi and Others
Gujarat High Court · (1992) 1 GLR 629
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151
High Courts09 Aug 1991
Brigadier M.C. Dadwal (Retd.) and Another Vs State of Gujarat and Others
Gujarat High Court · (1993) 2 GLR 1736
Bombay Land Revenue Code, 1879 — Section 11, 211
High Courts09 Aug 1991
Surat Art Silk Cloth Mfrs. Association Vs Union of India
Gujarat High Court · (1993) 42 ECC 41 : (1993) ECR 495 : (1992) 60 ELT 82
Central Excise Rules, 1944 — Rule 9ACustoms Act, 1962 — Section 15, 58
High Courts08 Aug 1991
Bhavnagar Electricity Co. Ltd. Vs Union of India
Gujarat High Court · (1995) 76 ELT 565
Central Excises and Salt Act, 1944 — Section 4(4)
High Courts08 Aug 1991
Govindbhai Dipaji Soni @ Chandubhai Dipaji Soni Vs State of Gujarat and Others
Gujarat High Court · (1992) 1 GLR 240
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1), 3(1)Constitution of India, 1950 — Article 22(5), 22(5)Customs Act, 1962 — Section 108
High Courts07 Aug 1991
Harish Weaving Industries Vs Commissioner of Income Tax
Gujarat High Court · (1992) 194 ITR 274
Income Tax Act, 1961 — Section 182, 183, 184, 184(7), 185
High Courts07 Aug 1991
Commissioner of Income Tax Vs N.D. Mehta
Gujarat High Court · (1992) 194 ITR 365
Hindu Succession Act, 1956 — Section 14Hindu Womens Right to Property Act, 1937 — Section 3(1)Income Tax Act, 1961 — Section 171
High Courts07 Aug 1991Dismissed
Narsinhbhai Chhotabhai Patel and Another Vs Dahyabhai Chhotabhai and Others
Gujarat High Court · (1991) 08 GUJ CK 0009
High Courts06 Aug 1991
Amba Gokal Vs Parbat Bhuta and Another
Gujarat High Court · (1992) 1 GLR 399
Civil Procedure Code, 1908 (CPC) — Section 27, 96