High Courts19 Jul 1991
J.G. Bavishi and Sons Vs State of Gujarat
Gujarat High Court · (1991) 07 GUJ CK 0028
Bombay Sales Tax Act, 1959 — Section 52Gujarat Sales Tax Act, 1969 — Section 49, 49(2), 5, 62, 69
COURT ARCHIVE
Gujarat High Court judgments, 1991
335 judgments · page 8 of 17
High Courts19 Jul 1991
Surgichem Vs State of Gujarat
Gujarat High Court · (1991) 07 GUJ CK 0003
Gujarat Sales Tax Rules, 1970 — Rule 42
High Courts18 Jul 1991
Bankim J. Shah Vs Commissioner of Income Tax
Gujarat High Court · (1991) 07 GUJ CK 0014
Income Tax Act, 1961 — Section 256(2)
High Courts18 Jul 1991
C.G. Govindan Vs State of Gujarat and Others
Gujarat High Court · (1992) 2 LLJ 473
Bombay Civil Services Rules, 1959 — Rule 10, 4Constitution of India, 1950 — Article 226, 309
High Courts17 Jul 1991
Saurabhkumar Kantilal Parikh Vs Sales Tax Officer (III), Office of the Assistant Sales Tax Commissioner (Recovery), Ahmedabad
Gujarat High Court · (1991) 07 GUJ CK 0033
Gujarat Sales Tax Act, 1969 — Section 26, 26(4)
High Courts16 Jul 1991
The Growth Leasing and Finance Ltd. Vs State of Gujarat
Gujarat High Court · (1992) 85 STC 25
Central Sales Tax Act, 1956 — Section 3, 4, 5Gujarat Sales Tax Act, 1969 — Section 87
High Courts12 Jul 1991
Maharanidas Vallabhdas Shah and Another Vs Narendra Jivram Shah
Gujarat High Court · (1992) 1 GLR 475 : (1992) 1 RCR(Rent) 652
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4, 4(4)(a), 4(4)(a)Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 16
High Courts11 Jul 1991
Kishorlal Prabhudas Ghiya Vs State of Gujarat and Others
Gujarat High Court · (1991) 2 GLR 1390
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(i), 20, 33, 33
High Courts10 Jul 1991
Ramchandra Hirachand Bhatia and Another Vs Chunilal Khodidas and Another
Gujarat High Court · AIR 1992 Guj 175 : (1992) 1 GLR 294
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10
High Courts10 Jul 1991Dismissed
Bhailalbhai Trikambhai Vs Kantilal Devchand Shah and Another
Gujarat High Court · AIR 1993 Guj 1 : (1992) 1 GLR 277
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 115
High Courts10 Jul 1991
K.B. Dantwala and Another Vs Life Insurance Corporation of India and Another
Gujarat High Court · (1992) 1 GLR 265
Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 30(1), 30(2)Life Insurance Corporation Act, 1956 — Section 49
High Courts10 Jul 1991
Dharamdas Babubhai Kansara and Others Vs G.R. Rao and Another
Gujarat High Court · (1994) 1 CivCC 740 : (1994) 1 GLR 337
Urban Land (Ceiling and Regulation) Act, 1976 — Section 33, 33, 6(1)
High Courts09 Jul 1991
Gujarat Housing Board Vs Navnirman Mazoor Bandhkam Sahakari Mandli Ltd.
Gujarat High Court · (1992) 1 GLR 155
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2
High Courts08 Jul 1991
Rajasthan Metal Industrial Corporation Vs State of Gujarat
Gujarat High Court · (1991) 07 GUJ CK 0031
Gujarat Sales Tax Act, 1969 — Section 45(2), 45(6), 46(2), 69
High Courts05 Jul 1991
Commissioner of Income Tax Vs Shantilal Keshavlal
Gujarat High Court · (1992) 63 TAXMAN 61
Income Tax Act, 1922 — Section 23(5)(a), 34, 66(3)Income Tax Act, 1961 — Section 185, 256(1)
High Courts05 Jul 1991
Chudgar Ranchhodlal Jethalal Vs State of Gujarat
Gujarat High Court · (1991) 07 GUJ CK 0006
Bombay Sales Tax Act, 1959 — Section 35, 35(1), 61(1), 7(3)Central Sales Tax Act, 1956 — Section 15Gujarat Sales Tax Act, 1969 — Section 3, 3(1), 41, 6, 69(1)
High Courts04 Jul 1991
Jayant Extraction Industries Vs State of Gujarat
Gujarat High Court · (1992) 85 STC 3
Bombay Sales Tax Act, 1959 — Section 14(1)Gujarat Sales Tax Act, 1969 — Section 13, 16, 16(1), 16(4), 27
High Courts04 Jul 1991
Dilipsinhji D. Rathod Vs Vijaysinh Parmar
Gujarat High Court · (1991) 2 GLR 1307
Constitution of India, 1950 — Article 311(2), 311(2)
High Courts04 Jul 1991
K.M. Bhatia Vs Commissioner of Income Tax
Gujarat High Court · (1992) 62 TAXMAN 430
Income Tax Act, 1961 — Section 139, 139(5), 143, 144, 147
High Courts02 Jul 1991
Bhavabhai Bhadabhai Maru Vs Dhandhuka Nagar Panchayat
Gujarat High Court · (1991) 2 GLR 1339
Constitution of India, 1950 — Article 226, 226Gujarat Panchayat Service (Discipline and Appeal) Rules, 1964 — Rule 5, 7, 7(4)Gujarat Panchayats Act, 1961 — Section 323