High Courts05 Feb 1992
Super Alloys Metals Pvt. Ltd. and Another Vs State of Gujarat and Others
Gujarat High Court · (1992) 02 GUJ CK 0034
COURT ARCHIVE
Gujarat High Court judgments, 1992
344 judgments · page 16 of 18
High Courts05 Feb 1992
Chandulal J. Jaiswal Vs Commissioner of Income Tax
Gujarat High Court · (1992) 103 CTR 38 : (1991) 103 CTR 38 : (1992) 198 ITR 476 : (1992) 195 ITR 635 : (1993) 66 TAXMAN 503
Income Tax Act, 1961 — Section 143(3), 144B
High Courts05 Feb 1992
H.L. Rathod Vs Gujarat Agricultural University and Others
Gujarat High Court · (1994) 1 GLR 436
Constitution of India, 1950 — Article 12, 14, 16, 226
High Courts04 Feb 1992
Gopimal Khanoomal and Others Vs Suresh Kumar, Collector, and Settlement Commissioner and Others
Gujarat High Court · (1992) 1 GLR 770
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24Maharashtra Co-operative Societies Act, 1960 — Section 154
High Courts31 Jan 1992
Commissioner of Income Tax Vs City of Ahmedabad Spg. and Mfg. Co. Ltd.
Gujarat High Court · (1992) 107 CTR 258 : (1992) 198 ITR 424
Income Tax Act, 1961 — Section 37(1)
High Courts31 Jan 1992
Cheldas Khushaldas Patel and Others Vs Commissioner of Income Tax
Gujarat High Court · (1992) 103 CTR 1 : (1992) 196 ITR 200
Income Tax Act, 1961 — Section 139, 139(4), 139(8), 140A, 148
High Courts31 Jan 1992
Bharatkumar Bansilal Choksi Vs Central Board of Direct Taxes and Another
Gujarat High Court · (1992) 103 CTR 8 : (1992) 196 ITR 212
Income Tax Act, 1961 — Section 139, 139(8), 148, 271(1), 271(1)(A)
High Courts31 Jan 1992Allowed
Lallubhai Jogibhai and Others Vs The Union of India (UOI) and Others
Gujarat High Court · (1992) CriLJ 2355
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(2)Constitution of India, 1950 — Article 14, 19, 21, 22, 226Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2(1), 2(2), 6, 6(1), 7
High Courts30 Jan 1992
Rustom Spinners Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1992) 198 ITR 351
Income Tax Act, 1961 — Section 143(3)
High Courts29 Jan 1992
Makdum Abdul Majid Shaikh Vs State of Gujarat and Others
Gujarat High Court · (1992) 2 GLR 1183
Constitution of India, 1950 — Article 19, 21, 226, 26Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 3(1)
High Courts28 Jan 1992
Commissioner of Income Tax Vs Bharat Iron and Steel Industries
Gujarat High Court · (1993) 199 ITR 67
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts28 Jan 1992
Saurashtra Cement and Chemical Industries Ltd. Vs Income Tax Officer
Gujarat High Court · (1992) 194 ITR 659
Constitution of India, 1950 — Article 265Income Tax Act, 1961 — Section 139, 139(5), 140A, 141, 141(1)
High Courts28 Jan 1992
Karjan Co-operative Cotton Sales Ginning and Pressing Society Vs Commissioner of Income Tax
Gujarat High Court · (1993) 199 ITR 17
Income Tax Act, 1961 — Section 263, 28, 29, 30, 31
High Courts28 Jan 1992
Manigauri T. Panchal Vs Controller of Estate Duty
Gujarat High Court · (1992) 63 TAXMAN 423
Estate Duty Act, 1953 — Section 2, 2(15), 27, 27(1), 35Hindu Succession Act, 1956 — Section 6, 9
High Courts28 Jan 1992
Late Manigauri T. Panchal (By Lrs. Babubhai T. Panchal) Vs Controller of Estate Duty
Gujarat High Court · (1992) 196 ITR 517
Estate Duty Act, 1953 — Section 2(15), 27, 39, 5, 9Hindu Succession Act, 1956 — Section 6, 8
High Courts27 Jan 1992
Commissioner of Income Tax Vs Gujarat State Finance Corporation
Gujarat High Court · (1992) 104 CTR 236 : (1992) 196 ITR 822
Income Tax Act, 1961 — Section 2, 2(45), 28, 29, 30
High Courts23 Jan 1992
Commissioner of Income Tax Vs Balvantrai Vithaldas Shah
Gujarat High Court · (1992) 196 ITR 379
Income Tax Act, 1961 — Section 28
High Courts22 Jan 1992
Alembic Glass Ind. Ltd. Vs Union of India (UOI)
Gujarat High Court · (1992) 60 ELT 64
Central Excise Rules, 1944 — Rule 173L, 173L(3), 173L(4)Central Excises and Salt Act, 1944 — Section 11A, 11BConstitution of India, 1950 — Article 226
High Courts22 Jan 1992
Shri Ambica Mills Ltd. Vs Income Tax Officer
Gujarat High Court · (1993) 203 ITR 84
Income Tax Act, 1961 — Section 156, 220(2)
High Courts22 Jan 1992
Wipro Ltd. Vs Union of India
Gujarat High Court · (1993) 42 ECC 303 : (1992) 60 ELT 370 : (1992) 2 GLR 840
Central Excise Rules, 1944 — Rule 57FCentral Excises and Salt Act, 1944 — Section 11A