High Courts08 Jan 1992
Arvind Mills Ltd. Vs Income Tax Officer
Gujarat High Court · (1993) 200 ITR 762
Income Tax Act, 1961 — Section 141A, 141A(1), 143, 2(40), 214
COURT ARCHIVE
Gujarat High Court judgments, 1992
344 judgments · page 18 of 18
High Courts08 Jan 1992
Commissioner of Income Tax Vs Girdharlal Vithaldas
Gujarat High Court · (1992) 103 CTR 306 : (1992) 196 ITR 316
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts07 Jan 1992
R. Deepakchandra and Company Vs Commissioner of Income Tax and Another
Gujarat High Court · (1992) 102 CTR 348 : (1992) 195 ITR 45
Income Tax Act, 1961 — Section 143(2), 143(3), 271(1), 273(2), 273A(4)Wealth Tax Act, 1957 — Section 18(2A)
High Courts07 Jan 1992
Ramjibhai Morarbhai Patel Vs Additional Development Commissioner and Another
Gujarat High Court · (1993) 2 GLR 1713 : (1992) 2 GLR 1204
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 417(3)Gujarat Panchayats Act, 1961 — Section 51(1), 51(1), 51(3)