High Courts05 Mar 1992
Amita Victor Amalraj Vs Bachubhai Karsanbhai Brahman and Others
Gujarat High Court · (1993) ACJ 1020 : (1992) 2 GLR 113
COURT ARCHIVE
Gujarat High Court judgments, 1992
344 judgments · page 14 of 18
High Courts05 Mar 1992
Shankerbhai C. Baria Vs State of Gujarat and Others
Gujarat High Court · (1993) 1 GLR 132
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 4, Order 33 Rule 4, Order 33 Rule 5, Order 33 Rule 7
High Courts04 Mar 1992
Cibatul Ltd. Vs Inspecting Assistant Commissioner of Income Tax Commissioner of Income Tax Vs Ahmedabad New Cotton Mills Co. Ltd.
Gujarat High Court · (1993) 109 CTR 438 : (1993) 201 ITR 507
Income Tax Act, 1961 — Section 139(8), 141A, 143, 143(3), 156
High Courts04 Mar 1992Dismissed
The State of Gujarat Vs Vir Vasrao Shankarrao Patil
Gujarat High Court · (1992) CriLJ 2383
Criminal Procedure Code, 1973 (CrPC) — Section 378Gujarat Medical Practitioners Act, 1963 — Section 30
High Courts04 Mar 1992
Nalinchandra Shankerlal Vaidya Vs The Institute of Company Secretaries of India, New Delhi and Another
Gujarat High Court · AIR 1992 Guj 140
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts03 Mar 1992
Bhanjikhan Jahajikhan Malek Vs Abdulmunir R. Mahesania and Others
Gujarat High Court · (1992) 2 GLR 1569
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 321, 397, 401, 401Penal Code, 1860 (IPC) — Section 170, 341, 342
High Courts27 Feb 1992
Shri Vallabh Glass Works Ltd. Vs Income Tax Officer, Companies Circle VIII and Others
Gujarat High Court · (1995) 212 ITR 433 : (1994) 76 TAXMAN 329
Income Tax Act, 1961 — Section 139, 143, 144B
High Courts27 Feb 1992
Commissioner of Income Tax Vs Veenaben Vadilal
Gujarat High Court · (1992) 106 CTR 34 : (1992) 197 ITR 156 : (1993) 66 TAXMAN 623
Income Tax Act, 1961 — Section 70
High Courts26 Feb 1992Dismissed
Babubhai alias Tulsidas Narsinhdas Patel Vs Mukta Sagar Mandal and Others
Gujarat High Court · (1992) CriLJ 2103 : (1992) 1 GLR 777
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 401, 482Gujarat Ownership Flats Act, 1973 — Section 4, 42, 5
High Courts26 Feb 1992
Commissioner of Income Tax Vs Sheth Manilal Ranchhoddas Vishram Bhavan Trust
Gujarat High Court · (1992) 105 CTR 303 : (1992) 198 ITR 598
Income Tax Act, 1961 — Section 11(1), 14, 22
High Courts26 Feb 1992
Commissioner of Income Tax Vs Daksha Ramanlal
Gujarat High Court · (1992) 65 TAXMAN 83
Income Tax Act, 1961 — Section 256(1), 45, 48, 48(1)(ii), 49
High Courts26 Feb 1992
Jitubhai Shanabhai Bhatt Vs State of Gujarat
Gujarat High Court · (1992) 2 GLR 832
Constitution of India, 1950 — Article 14, 21, 22(1), 39ACriminal Procedure Code, 1973 (CrPC) — Section 156, 157, 158, 159, 160
High Courts25 Feb 1992
Prithviraj Dahyabhai Vs State of Gujarat and Another
Gujarat High Court · (1992) 1 GLR 711
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 16(1)(a)(i)
High Courts25 Feb 1992
Bhucha Dhana Danger and Others Vs Jiviben Madeva Lukhel and Others
Gujarat High Court · (1994) 1 ACC 255 : (1992) 2 GLR 1181
Limitation Act, 1963 — Section 6Motor Vehicles Act, 1988 — Section 166, 166(3)
High Courts25 Feb 1992
H.T. Power Structure Pvt. Ltd. Vs Union of India
Gujarat High Court · (1992) 40 ECC 321 : (1992) 60 ELT 565
Central Excises and Salt Act, 1944 — Section 11B, 2
High Courts25 Feb 1992
Commissioner of Income Tax Vs Sarabhai Chemicals Pvt. Ltd. (Amalgamated with Alkapuri Investment (P) Ltd.)
Gujarat High Court · (1992) 104 CTR 318 : (1992) 196 ITR 716
Income Tax Act, 1961 — Section 256(2), 263, 80V
High Courts25 Feb 1992Dismissed
Commissioner of Income Tax Vs Nirupamaben P. Modi
Gujarat High Court · (1992) 103 CTR 409 : (1992) 196 ITR 752
Income Tax Act, 1961 — Section 256(2), 49(1), 55(2)
High Courts24 Feb 1992
Sarabhai Machinery Vs Regional Provident Fund Commissioner
Gujarat High Court · (1992) 02 GUJ CK 0032
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 15
High Courts24 Feb 1992
Starlight Silk Mills Pvt. Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · (1992) 38 ECC 127 : (1992) 43 ECR 345
Central Excise Rules, 1944 — Rule 56ACentral Excises and Salt Act, 1944 — Section 18II(i)(b)
High Courts21 Feb 1992
Gopalkishna Mitharam Chandnani and Others Vs Gujarat State Road Transport Corporation and Another
Gujarat High Court · (1994) 2 ACC 227
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33