COURT ARCHIVE

Gujarat High Court judgments, 1992

344 judgments · page 13 of 18

High Courts17 Mar 1992Dismissed

Pradip Chandulal Patel Vs P.G. Karode, Assistant Commissioner of Income Tax

Gujarat High Court · (1992) 65 TAXMAN 513

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(11), 132(12), 132(4), 132(5)

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High Courts17 Mar 1992Dismissed

The State of Gujarat Vs Patel Haribhai Bhaychandas

Gujarat High Court · (1993) CriLJ 143

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 378Gujarat Entertainment Tax Act, 1977 — Section 15, 16, 17, 2, 3Penal Code, 1860 (IPC) — Section 401, 465, 468, 471

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High Courts17 Mar 1992

Pradip Chandulal Patel Vs P.G. Karode and Another

Gujarat High Court · (1992) 197 ITR 385

Income Tax Act, 1961 — Section 132, 132(11), 132(12), 132(4), 132(5)Wealth Tax Act, 1957 — Section 18(1)

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High Courts16 Mar 1992

Zala Krishna Vijaysinh Vs State of Gujarat

Gujarat High Court · (1993) 1 GLR 288

Criminal Procedure Code, 1973 (CrPC) — Section 401Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 114, 380, 465, 468, 468

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High Courts16 Mar 1992

G.C. Patel and Others Vs State of Gujarat and Another

Gujarat High Court · (1992) 2 GLR 1119

Constitution of India, 1950 — Article 14, 16

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High Courts13 Mar 1992Allowed

Jayantibhai Lalubhai Patel Vs The State of Gujarat

Gujarat High Court · (1992) CriLJ 2377 : (1992) 1 GLR 723

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 74

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High Courts12 Mar 1992

Dinesh Shivubha Parmar Vs State of Gujarat and Others

Gujarat High Court · (1992) 1 GLR 608 : (1992) 2 LLJ 841

Constitution of India, 1950 — Article 14, 16, 19, 226, 32

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High Courts12 Mar 1992

Puriben Manilal Patel (Decd.) through her Heirs Pramilaben Madhubhai Patel and Others Vs Competent Authority and Addl. Collector, (U.L.C.) and Others

Gujarat High Court · (1992) 1 GLR 751

Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21, 21, 21(1)

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High Courts12 Mar 1992

Patel Nanjibhai Manabhai and Others Vs District Development Officer and Others

Gujarat High Court · (1992) 2 GLR 900

Constitution of India, 1950 — Article 16, 226, 227Gujarat Panchayats Act, 1961 — Section 102(1), 323

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High Courts11 Mar 1992Dismissed

The State of Gujarat Vs Nathabhai Manjibhai

Gujarat High Court · (1993) CriLJ 228

Bombay General Clauses Act, 1904 — Section 19Bombay Provincial Municipal Corporations Act, 1949 — Section 254, 260, 264, 267, 268Criminal Procedure Code, 1973 (CrPC) — Section 378

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High Courts10 Mar 1992

Kalidas Chhaganlal Rana Vs Babaldas Bapubhai Rana and Another

Gujarat High Court · (1993) 2 GLR 1645

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(2)Evidence Act, 1872 — Section 65, 65

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High Courts10 Mar 1992

Commissioner of Income Tax Vs Sharadchandra Harilal

Gujarat High Court · (1992) 105 CTR 150 : (1992) 197 ITR 315

Income Tax Act, 1961 — Section 271(1)

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High Courts10 Mar 1992

Modi Ramsingbhai Madhavbhai Vs Bhabhar Nagar Panchayat and Another

Gujarat High Court · (1992) 2 GLR 1140

Gujarat Panchayats Act, 1961 — Section 24, 325

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High Courts09 Mar 1992

Pradip Ramanlal Sheth Vs Union of India and Others

Gujarat High Court · (1993) 113 CTR 75 : (1993) 204 ITR 866

Income Tax Act, 1961 — Section 269U, 269U, 269UA, 269UC, 269UC(1)

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High Courts09 Mar 1992

Madhubhai Mangabhai Soneri Vs Motivaras Premji Mavji and Another

Gujarat High Court · (1993) 1 GLR 56

Arbitration Act, 1940 — Section 34, 34

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High Courts06 Mar 1992Allowed

Koli Jaga Rana Vs State of Gujarat

Gujarat High Court · (1992) CriLJ 2080

Penal Code, 1860 (IPC) — Section 342, 376

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High Courts06 Mar 1992Dismissed

State of Gujarat Vs Chhotalal Vallabhji Brahmin

Gujarat High Court · (1992) CriLJ 2689

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 405, 408, 498

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High Courts06 Mar 1992

State of Gujarat Vs Rajput Bhikhaji Kaluji and Others

Gujarat High Court · (1993) 1 GLR 810

Bombay Police Act, 1951 — Section 135(i)Criminal Procedure Code, 1973 (CrPC) — Section 320(5)Penal Code, 1860 (IPC) — Section 307, 320(5), 320(i), 323, 324

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High Courts06 Mar 1992

Haji Osman Haji Ajij and Others Vs Memon Bai Jenam Kasambhai

Gujarat High Court · (1992) 2 GLR 1112

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2

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High Courts06 Mar 1992

Jodha Khoda Rabari and Vs State of Gujarat and etc.

Gujarat High Court · (1992) CriLJ 3298

Arms Act, 1959 — Section 25, 25(1)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 109, 162, 167

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