High Courts03 Aug 1992
Commissioner of Income Tax Vs Akbarali Jummabhai
Gujarat High Court · (1992) 198 ITR 69
Income Tax Act, 1961 — Section 139, 142(1), 147, 148, 256(2)
COURT ARCHIVE
Gujarat High Court judgments, 1992
344 judgments · page 8 of 18
High Courts03 Aug 1992
Keshavlal M. Rao Vs State of Gujarat and Others
Gujarat High Court · (1993) 1 GLR 1
Industrial Disputes Act, 1947 — Section 17(2), 3, 33C, 33C(1), 33C(2)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17, 17(1), 17(2), 17(3)
High Courts03 Aug 1992
Commissioner of Income Tax Vs Arvind Industries
Gujarat High Court · (1992) 107 CTR 44 : (1993) 201 ITR 821
Income Tax Act, 1961 — Section 37
High Courts31 Jul 1992
Iqbal Musabhai Hunani Vs State of Gujarat and Another
Gujarat High Court · (1993) 1 GLR 430
Prevention of Food Adulteration Act, 1954 — Section 15(1)(a)(i), 16(1)(a)(i), 2(ix)(e), 7(i)
High Courts31 Jul 1992
Gandhinagar Bottling Pvt. Ltd. Vs Union of India
Gujarat High Court · (1995) 75 ELT 54 : (1992) 2 GLR 1339
Central Excise Rules, 1944 — Rule 57A, 8(1)
High Courts30 Jul 1992
Arunaben Tuljaram Ramanuj Vs Vasudev Pranjivan Nimavat and Another
Gujarat High Court · (1993) 1 CivCC 705 : (1993) 2 DMC 209 : (1993) 2 GLR 1233 : (1993) 3 RCR(Criminal) 604
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Jul 1992
Nathabhai M. Patel Vs State of Gujarat and Others
Gujarat High Court · (1993) 2 GLR 992
Constitution of India, 1950 — Article 222(1)Gujarat Panchayats Act, 1961 — Section 9, 9(2), 9(2)
High Courts29 Jul 1992
Commissioner of Income Tax Vs Pranlal P. Doshi
Gujarat High Court · (1993) 66 TAXMAN 630
Income Tax Act, 1961 — Section 32, 32(2), 41(1)State Financial Corporations Act, 1951 — Section 31
High Courts29 Jul 1992
C.T. Shah and Others Vs State of Gujarat and Others
Gujarat High Court · (1992) 2 GLR 1600
Gujarat Panchayat Service (Classification and Recruitment) Rules, 1967 — Rule 3(1)Gujarat Panchayats Act, 1961 — Section 203, 203(2), 323, 323
High Courts28 Jul 1992
Smt. Chandravati Atmaram Patel Vs Commissioner of Wealth Tax
Gujarat High Court · (1993) 66 TAXMAN 180
Income Tax Act, 1961 — Section 2(14)(iii), 260, 260(1), 27(1)Wealth Tax Act, 1957 — Section 27
High Courts27 Jul 1992
Commissioner of Income Tax Vs B.P. Mehta
Gujarat High Court · (1993) 66 TAXMAN 477
Income Tax Act, 1961 — Section 209, 209(3), 209A, 210, 211
High Courts23 Jul 1992
Gupta Investment Centre Vs Priyakant Chandravadan Mogal
Gujarat High Court · (1992) 2 GLR 1357
Civil Procedure Code, 1882 — Section 136Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 11 Rule 21
High Courts22 Jul 1992
Nasirmiya Hasanmiya Mallik Vs State of Gujarat
Gujarat High Court · (1993) 1 GLR 853
Penal Code, 1860 (IPC) — Section 161, 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(1)(d), 5(2)
High Courts21 Jul 1992Dismissed
Pratapbhai V. Trivedi Vs Priyavadu @ Ghanu Pratapbhai Trivedi
Gujarat High Court · (1993) 2 CivCC 365 : (1994) 1 DMC 187 : (1993) 1 GLR 487
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Hindu Marriage Act, 1955 — Section 24, 9
High Courts21 Jul 1992
Pratapbhai V. Trivedi Vs Priyamvada @ Ghamu Pratapbhai Trivedi
Gujarat High Court · (1993) 2 DMC 25
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Hindu Marriage Act, 1955 — Section 24, 9
High Courts20 Jul 1992Allowed
Vafati Lalmohmed and Others Vs Sarfunisa Abdulmajid and Others
Gujarat High Court · AIR 1993 Guj 163
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10(3), 11(4), 12(3) , 29(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 11
High Courts20 Jul 1992
Mohmedhusen Haji Vafati and Another Vs Surfunisa Abdulmajid and Others
Gujarat High Court · (1992) 2 GLR 1371
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 29(2), 29(2)
High Courts17 Jul 1992
Kantilal Jethalal Gandhi Vs Ghanshyam Ratilal Vyas
Gujarat High Court · (1992) 2 GLR 1297
Partnership Act, 1932 — Section 69, 69, 69(3)
High Courts14 Jul 1992
Star of Gujarat Textile Mills Ltd. Vs Regional P.F. Commissioner and Another
Gujarat High Court · (1992) 2 GLR 1630 : (1993) 1 LLJ 1023
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts14 Jul 1992
Auto Ancil Vs Jamnadas Vishnubhai Patel and Another
Gujarat High Court · (1993) 2 GLR 1310