High Courts06 Aug 1991
State of Gujarat Vs Sama Alana Abdulla and Another
Gujarat High Court · (1993) 2 GLR 1062
Criminal Procedure Code, 1973 (CrPC) — Section 428Official Secrets Act, 1923 — Section 10, 10, 11(2), 3(1)(a), 3(1)(a)
COURT ARCHIVE
Gujarat High Court judgments, 1991
335 judgments · page 7 of 17
High Courts06 Aug 1991
Ramanlal R. Sanghvi Vs Commissioner of Income Tax
Gujarat High Court · (1992) 194 ITR 180
Income Tax Act, 1961 — Section 256(1), 27
High Courts05 Aug 1991
T.S. Rabari Vs Government of Gujarat and Another
Gujarat High Court · (1991) 2 GLR 1035
Constitution of India, 1950 — Article 14, 16, 311 , 311(2)Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 10(4)Gujarat Co-operative Societies Act, 1961 — Section 107
High Courts05 Aug 1991
Commission of Income Tax Vs M.K. Shivraj Singhji
Gujarat High Court · (1991) 192 ITR 120
Income Tax Act, 1961 — Section 23, 256(2), 263Wealth Tax Act, 1957 — Section 7
High Courts05 Aug 1991
Dakshaben Dineshbhai Patel Vs Dineshbhai Bhulabhai Patel and Others
Gujarat High Court · (1991) 2 GLR 1023
Constitution of India, 1950 — Article 226, 226
High Courts02 Aug 1991
Mankuvarba Manaharsinh Vaghela Vs Tharad Nagar Panchayat and Another
Gujarat High Court · (1992) 1 GLR 375
Gujarat Panchayats Act, 1961 — Section 203, 203
High Courts02 Aug 1991
Shrinathji Mechanical Works Vs State of Gujarat and Others
Gujarat High Court · (1991) 08 GUJ CK 0028
High Courts02 Aug 1991
Puj Khengar Nyalchand and Others Vs Thacker Shankerlal Naranji and Others
Gujarat High Court · (1992) 1 GLR 440
Criminal Procedure Code, 1973 (CrPC) — Section 100Transfer of Property Act, 1882 — Section 111(f), 111(f), 62
High Courts31 Jul 1991
Maganlal Gulabchand Shah Vs Union of India and Others
Gujarat High Court · (1997) 57 ECC 75 : (1992) 59 ELT 235 : (1992) 2 GLR 920 : (1992) 2 GLR 116
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106Sea Customs Act, 1878 — Section 167(8)
High Courts31 Jul 1991
State of Gujarat and Another Vs Saratsinh R. Sisodia and Others
Gujarat High Court · (1993) 1 GLR 285
Bombay Police Act, 1951 — Section 5Constitution of India, 1950 — Article 309
High Courts26 Jul 1991
Pankaj D. Suthar Vs State of Gujarat
Gujarat High Court · (1992) 1 GLR 405
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 325, 326, 351, 365, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts25 Jul 1991
Bhavnagar Chemicals Works Ltd. Vs Sales Tax Officer and Others
Gujarat High Court · (1991) 07 GUJ CK 0020
Central Sales Tax Act, 1956 — Section 9(2)Gujarat Sales Tax Act, 1969 — Section 41(3), 42, 42(1), 46A
High Courts25 Jul 1991
Nathalal Asharam Vs Commissioner of Income Tax
Gujarat High Court · (1992) 63 TAXMAN 15
Income Tax Act, 1961 — Section 40A(7)(a)Industrial Disputes Act, 1947 — Section 25FF, 25FFF, 37(1)
High Courts24 Jul 1991
Commissioner of Income Tax Vs Rasiklal C. Nagri
Gujarat High Court · (1991) 59 TAXMAN 531
Income Tax Act, 1961 — Section 143(3), 147, 147(a), 147(a), 147(b)
High Courts24 Jul 1991
M. Ravji Vs State of Gujarat
Gujarat High Court · (1991) 07 GUJ CK 0019
Bombay Sales Tax Act, 1959 — Section 31, 32, 34
High Courts24 Jul 1991
Nanu Gordhan Vs State of Gujarat
Gujarat High Court · (1995) 2 GLR 1698
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27, 27, 8, 8
High Courts24 Jul 1991
Shaileshkumar Vanechand Doshi Vs State of Gujarat and Others
Gujarat High Court · (1992) CivCC 428 : (1992) 1 GLR 616 : (1992) 3 RCR(Criminal) 397
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125
High Courts22 Jul 1991
Bhuji Products Vs State of Gujarat
Gujarat High Court · (1991) 07 GUJ CK 0029
Gujarat Sales Tax Act, 1969 — Section 62, 65, 65(1), 65(6)
High Courts22 Jul 1991
Dwarka Cement Works Ltd. and Others Vs State of Gujarat and Another
Gujarat High Court · (1992) 1 GLR 422
Air (Prevention and Control of Pollution) Act, 1981 — Section 2(2), 21(4), 21(4), 21(5), 21(5)Criminal Procedure Code, 1973 (CrPC) — Section 482, 482
High Courts22 Jul 1991
Alang Marine Pvt. Ltd. and Another Vs Gujarat Maritime Board and Others
Gujarat High Court · (1991) 2 GLR 1321
Constitution of India, 1950 — Article 226, 226