High Courts02 Jul 1991
R. Atmaram Basudiwala Vs State of Gujarat
Gujarat High Court · (1991) 07 GUJ CK 0024
Bombay Sales Tax Act, 1959 — Section 2(17)Gujarat Sales Tax Act, 1969 — Section 18, 19A, 62, 69
COURT ARCHIVE
Gujarat High Court judgments, 1991
335 judgments · page 9 of 17
High Courts02 Jul 1991
Atlas Radio and Electronic Industry P. Ltd. Vs State of Gujarat
Gujarat High Court · (1991) 07 GUJ CK 0021
Bombay Sales Tax Act, 1959 — Section 36(3)Gujarat Sales Tax Act, 1969 — Section 13(B), 16, 45(1), 45(5), 45(6)
High Courts01 Jul 1991
Soham Prakashan (Pvt.) Ltd. Vs State of Gujarat
Gujarat High Court · (1991) 07 GUJ CK 0032
Gujarat Sales Tax Act, 1969 — Section 2(10), 2(12), 2(4), 62(1), 69(1)
High Courts01 Jul 1991
K. Rasiklal and Co. Vs State of Gujarat
Gujarat High Court · (1991) 07 GUJ CK 0022
Gujarat Sales Tax Act, 1969 — Section 13(B), 21, 69
High Courts30 Jun 1991
State of Gujarat Vs Bhayalal Jadavji and Co.
Gujarat High Court · (1993) 1 GLR 350
Civil Procedure Code, 1908 (CPC) — Section 80, 96
High Courts28 Jun 1991
Brooke Bond India Limited Vs State of Gujarat
Gujarat High Court · (1991) 2 GLR 1225
Central Sales Tax Act, 1956 — Section 14Gujarat Sales Tax Act, 1969 — Section 69(1)
High Courts28 Jun 1991
State of Gujarat and Others Vs Kathi Malsiya Vaghe
Gujarat High Court · AIR 1992 Guj 79
Land Acquisition Act, 1894 — Section 23
High Courts27 Jun 1991
State of Gujarat Vs Meghdoot Laminard Ltd.
Gujarat High Court · (1991) 06 GUJ CK 0035
Central Sales Tax Act, 1956 — Section 3, 6, 8, 8(1), 8(2)Gujarat Sales Tax Act, 1969 — Section 2, 2(32), 3, 4, 4A
High Courts27 Jun 1991
Indian Farmers Fertilizers Co-op. Society Vs Union of India
Gujarat High Court · (1992) 38 ECC 273 : (1993) 44 ECR 468 : (1994) 70 ELT 556 : (1992) 1 GLR 246
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 3
High Courts27 Jun 1991
C.M.C. (India) Pvt. Ltd. Vs Union of India
Gujarat High Court · (1994) 71 ELT 11
Central Excise Rules, 1944 — Rule 56A, 56A(1), 56A(2), 8, 8(1)
High Courts27 Jun 1991
Indian Farmers Fertilizers Co-operative Ltd. Vs Union of India
Gujarat High Court · (1991) 06 GUJ CK 0006
Central Excise Rules, 1944 — Rule 8(1)
High Courts26 Jun 1991
Shankerbhai Kanjibhai (Decd.) through his Legal Heirs Vedubhai Shankerbhai Patel and Another Vs Dagdubhai Govindbhai and Others
Gujarat High Court · (1992) 1 GLR 157
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32, 32M, 70(b), 70(b)Constitution of India, 1950 — Article 22
High Courts26 Jun 1991
Commissioner of Income Tax Vs Shivlal Dhirajlal
Gujarat High Court · (1991) 06 GUJ CK 0027
Income Tax Act, 1961 — Section 260(1), 28, 36, 36(1), 43(5)
High Courts26 Jun 1991
Gujarat Mazdoor Panchayat Vs State of Gujarat and Others
Gujarat High Court · (1991) 2 GLR 1354 : (1992) 2 LLJ 486
Constitution of India, 1950 — Article 12, 14, 16, 226, 23Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2), 12Industrial Disputes Act, 1947 — Section 10(1), 12(4), 12(5), 2
High Courts25 Jun 1991
Anup Engineering Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1991) 192 ITR 633
Income Tax Act, 1961 — Section 32, 37
High Courts25 Jun 1991
Commissioner of Income Tax Vs Arun Textile "C"
Gujarat High Court · (1991) 98 CTR 117 : (1991) 192 ITR 700
Income Tax Act, 1961 — Section 139(5), 143, 143(1), 143(3), 28
High Courts21 Jun 1991
Vijay Foundry and Machinery Works Vs State of Gujarat
Gujarat High Court · (1991) 06 GUJ CK 0020
Gujarat Sales Tax Act, 1969 — Section 2(21), 67, 69(1)
High Courts20 Jun 1991
Jaswantrai P. Mehta Vs Commissioner of Income Tax
Gujarat High Court · (1992) 61 TAXMAN 71
Income Tax Act, 1922 — Section 9(1)(iv)Income Tax Act, 1961 — Section 256(1), 261, 57(iii)
High Courts19 Jun 1991
Commissioner of Sales Tax, Gujarat Vs Saurashtra Rachnatamak Samiti
Gujarat High Court · (1991) 2 GLR 986
Gujarat Sales Tax Act, 1969 — Section 65, 66, 67, 67(1), 67(2)
High Courts19 Jun 1991
Bengal Electric Lamp Works Ltd. Vs State of Gujarat
Gujarat High Court · (1991) 06 GUJ CK 0022
Bombay Sales Tax Act, 1959 — Section 15, 15AGujarat Sales Tax Act, 1969 — Section 2(28), 2(29), 21, 4A, 62