High Courts08 Oct 1992Allowed
Gujarat Road Transport Corporation Vs Kachraji Motiji Parmar
Gujarat High Court · (1993) 1 GLR 302 : (1994) 2 LLJ 332
Industrial Disputes Act, 1947 — Section 11A
COURT ARCHIVE
Gujarat High Court judgments, 1992
344 judgments · page 4 of 18
High Courts08 Oct 1992Dismissed
Sonal Avinash Thakkar Vs Dean, Baroda Medical College and Others
Gujarat High Court · AIR 1994 Guj 4
Constitution of India, 1950 — Article 14, 226Gujarat University Rules — Rule 4.6
High Courts07 Oct 1992
Ilaben Vs State of Gujarat
Gujarat High Court · (1993) 2 GLR 1148
Criminal Procedure Code, 1973 (CrPC) — Section 164, 437, 437(1)Penal Code, 1860 (IPC) — Section 114, 114, 120B, 201, 302
High Courts07 Oct 1992Allowed
United India Fire and Genl. Ins. Co. Ltd. Vs Naniben and Others
Gujarat High Court · (1993) ACJ 838
Constitution of India, 1950 — Article 134AInsurance Act, 1938 — Section 64VB
High Courts07 Oct 1992
Commissioner of Wealth-tax Vs Gordhanbhai Jethabhai Patel
Gujarat High Court · (1993) 203 ITR 706
Wealth Tax Act, 1957 — Section 27
High Courts01 Oct 1992
Laxmi Oil Mills Ltd. Vs Commissioner of Sales Tax, Ahmedabad
Gujarat High Court · (1992) 10 GUJ CK 0018
Bombay Sales Tax Act, 1959 — Section 2(16), 2(17)Central Sales Tax Act, 1956 — Section 8, 8(3)Gujarat Sales Tax Act, 1969 — Section 10, 13, 13(B), 15, 19A
High Courts29 Sept 1992
State of Gujarat Vs Mit-n-mir Private Limited
Gujarat High Court · (1992) 09 GUJ CK 0021
Gujarat Sales Tax Act, 1969 — Section 47(4A), 55, 69
High Courts29 Sept 1992
Navinchandra K. Chavda Vs Range Forest Officer and Another
Gujarat High Court · (1993) 1 GLR 948
Constitution of India, 1950 — Article 227, 227Forest Act, 1927 — Section 61 D, 61(D), 61B, 61B(1), 61B(2)
High Courts28 Sept 1992Allowed
Mohanbhai Gemabhai Vs Balubhai Savjibhai and Others
Gujarat High Court · (1993) 2 ACC 33 : (1994) ACJ 260 : (1993) 1 GLR 249
Motor Vehicles Act, 1988 — Section 168, 171, 173
High Courts24 Sept 1992
Ganpatlal N. Dalwadi Vs Commissioner of Income Tax
Gujarat High Court · (1993) 200 ITR 503
Income Tax Act, 1961 — Section 139(1), 139(2), 148, 256(2), 271(1)
High Courts23 Sept 1992
Hathi @ Mangalsinh Ramdayalji Vs State of Gujarat
Gujarat High Court · (1993) 2 GLR 1743
Bombay Prohibition Act, 1949 — Section 2(30), 66(1)(b), 66(A)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 2, 2(xvii), 2(xviii)
High Courts18 Sept 1992
Sirajkhan Bauddinkhan Vs State of Gujarat
Gujarat High Court · (1994) CriLJ 1502
Bombay Prohibition Act, 1949 — Section 66(1)Bombay State Reserve Police Force Act, 1951 — Section 10, 14, 2Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 377, 377(3), 386
High Courts17 Sept 1992
Commissioner of Income Tax Vs Bharat Suryodaya Mills Co. Ltd.
Gujarat High Court · (1993) 110 CTR 12 : (1993) 202 ITR 942
Income Tax Act, 1961 — Section 36, 37, 40A(7)
High Courts17 Sept 1992
Commissioner of Income Tax Vs Chetanaben B. Sheth
Gujarat High Court · (1993) 110 CTR 294 : (1993) 203 ITR 24
Income Tax Act, 1961 — Section 155(5), 2(47), 28, 33, 34(3)
High Courts16 Sept 1992
Elecon Engineering Vs State of Gujarat
Gujarat High Court · (1992) 09 GUJ CK 0037
Gujarat Sales Tax Act, 1969 — Section 16(1), 32, 45(1), 45(6), 65
High Courts16 Sept 1992
Commissioner of Income Tax Vs Mahendra Kanaiyalal (HUF)
Gujarat High Court · (1993) 109 CTR 66 : (1993) 202 ITR 701
Income Tax Act, 1961 — Section 15, 16, 18, 19, 20
High Courts15 Sept 1992
Controller of Estate Duty Vs Dulal Kanhayalal (Late)
Gujarat High Court · (1993) 202 ITR 571
Estate Duty Act, 1953 — Section 64
High Courts15 Sept 1992
Consolidated Petrotech Industries Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (1993) 110 CTR 16 : (1993) 202 ITR 306
Income Tax Act, 1961 — Section 143, 143(1)
High Courts15 Sept 1992
Commissioner of Income Tax Vs Gaekwar Mills Ltd.
Gujarat High Court · (1993) 202 ITR 272
Income Tax Act, 1961 — Section 28, 30, 31, 32, 33
High Courts15 Sept 1992
Commissioner of Income Tax Vs Narbada Valley Chemical Industries Pvt. Ltd.
Gujarat High Court · (1993) 109 CTR 15
Income Tax Act, 1961 — Section 256(1), 28, 30, 37, 37(2B)