COURT ARCHIVE

Gujarat High Court judgments, 1992

344 judgments · page 6 of 18

High Courts07 Sept 1992

Gujarat Pollution Control Board Vs Yogiraj Pulp and Paper Industries and Others

Gujarat High Court · (1993) 1 GLR 484

Criminal Procedure Code, 1973 (CrPC) — Section 401Water (Prevention and Control of Pollution) Act, 1974 — Section 44, 44

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High Courts07 Sept 1992

Jaykrishna Harivallabhdas (HUF) Vs Commissioner of Income Tax

Gujarat High Court · (1993) 109 CTR 480 : (1993) 202 ITR 175

Income Tax Act, 1961 — Section 2(14), 2(47), 45, 48, 53

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High Courts07 Sept 1992

Alembic Glass Industries Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1993) 110 CTR 313 : (1993) 202 ITR 214

Income Tax Act, 1961 — Section 261, 37

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High Courts04 Sept 1992

State of Gujarat Vs Kishanlal Jaganath and Another

Gujarat High Court · (1993) 1 GLR 382

Bombay Prevention of Gambling Act, 1887 — Section 4, 4 , 5, 5Constitution of India, 1950 — Article 21

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High Courts03 Sept 1992

Bhanubhai V. Khunti Vs P.S. Sharma and Another

Gujarat High Court · (1993) 1 GLR 265

Prevention of Food Adulteration Act, 1954 — Section 16(lA)(i), 7

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High Courts02 Sept 1992Dismissed

Mangeram Daulatram Agarwal Vs Union of India (UOI) and Others

Gujarat High Court · AIR 1993 Guj 160

Civil Procedure Code, 1908 (CPC) — Section 96Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 443

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High Courts02 Sept 1992

Anant Mills Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1993) 109 CTR 231 : (1994) 206 ITR 582

Income Tax Act, 1961 — Section 10, 11(11), 24(2), 32, 32(1)

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High Courts01 Sept 1992

Chairman, Agricultural Produce Market Committee Vs Musabhai Sadikbhai Bodi

Gujarat High Court · (1993) 1 GLR 281

Criminal Procedure Code, 1973 (CrPC) — Section 14Gujarat Agricultural Produce Markets Act, 1963 — Section 36, 5, 5, 6, 6(2)

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High Courts01 Sept 1992

Dandwala Vs State of Gujarat

Gujarat High Court · (1992) 09 GUJ CK 0020

Gujarat Sales Tax Act, 1969 — Section 62, 62(2), 69

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High Courts28 Aug 1992

Indian Oil Corporation Ltd. Vs Pragat Gas Service and Another

Gujarat High Court · (1993) 1 GLR 82

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2Contract Act, 1872 — Section 28

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High Courts26 Aug 1992Allowed

Bhavnagar Chemical Works Ltd. Vs Union of India (UOI)

Gujarat High Court · (1993) 2 ACC 150 : (1993) ACJ 659 : (1993) 1 GLR 310

Criminal Procedure Code, 1973 (CrPC) — Section 34, 80, 96

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High Courts26 Aug 1992

Saurashtra Cement and Chemical Indus. Ltd. Vs Union of India

Gujarat High Court · (1993) 42 ECC 126 : (1995) 79 ELT 367 : (1993) 1 GLR 5

Central Excise Rules, 1944 — Rule 10, 10ACentral Excises and Salt Act, 1944 — Section 4(4)

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High Courts25 Aug 1992Allowed

Kiritbhai Girdharbhai Patel Vs Prafulaben Kiritbhai Patel

Gujarat High Court · AIR 1993 Guj 111 : (1993) 1 CivCC 296 : (1993) 1 DMC 577 : (1992) 2 GLR 1595

Hindu Marriage Act, 1955 — Section 13B, 13B(1), 28

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High Courts25 Aug 1992

Commissioner of Income Tax Vs New Bharat Engineering (Jam) P. Ltd.

Gujarat High Court · (1993) 203 ITR 678

Income Tax Act, 1961 — Section 22, 37(2B), 56

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High Courts24 Aug 1992

Commissioner of Income Tax Vs New India Industries Ltd.

Gujarat High Court · (1992) 106 CTR 374 : (1993) 201 ITR 208

Income Tax Act, 1961 — Section 10, 12, 14, 17, 17(1)

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High Courts24 Aug 1992

Synbiotics Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1992) 08 GUJ CK 0015

Income Tax Act, 1961 — Section 147, 155(5), 32, 33, 34

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High Courts24 Aug 1992

Commissioner of Income Tax Vs Suhrid Geigy Ltd.

Gujarat High Court · (1992) 08 GUJ CK 0014

Income Tax Act, 1961 — Section 147, 155(5), 33, 34(3)

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High Courts20 Aug 1992Dismissed

Kantilal Punjaji Chavda Vs Nanubhai Kantilal Chavda and Another

Gujarat High Court · (1993) 2 CivCC 168 : (1993) 2 DMC 551 : (1992) 2 GLR 1520

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts19 Aug 1992

Union of India (UOI) Vs Ramjisingh Tilakdharisingh

Gujarat High Court · (1992) 2 GLR 1246

Army Act, 1950 — Section 63, 71, 72, 73Railway Protection Force Act, 1957 — Section 9(1)(1)(2)Railway Protection Force Rules, 1959 — Rule 45, 45, 58

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High Courts19 Aug 1992

Mohmad Yusuf Salemohmad Meman Vs District Magistrate and Collector and Another

Gujarat High Court · (1993) 1 GLR 935

Constitution of India, 1950 — Article 226, 226

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