High Courts30 Dec 1993
Commissioner of Income Tax Vs Mehmoodmian A. Topiwala
Gujarat High Court · (1993) 114 CTR 239 : (1995) 213 ITR 615
Income Tax Act, 1961 — Section 64, 64(1)
COURT ARCHIVE
Gujarat High Court judgments, 1993
464 judgments · page 1 of 24
High Courts30 Dec 1993
Vinaychandra Chandulal Shah Vs State of Gujarat and Another
Gujarat High Court · (1995) 213 ITR 307
Income Tax Act, 1961 — Section 139(1), 139(2), 139(8), 140A, 143(3)
High Courts29 Dec 1993
Lok Adhikar Sangh Vs State of Gujarat and Another
Gujarat High Court · (1994) 1 GLR 310
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 14, 14, 226, 226
High Courts24 Dec 1993Dismissed
Surat Municipal Corporation and Another Vs Bhikhabhai Morarbhai Patel and Others
Gujarat High Court · AIR 1994 Guj 122 : (1994) 2 GLR 947
Bombay Municipal Corporation Act, 1988 — Section 78Land Acquisition Act, 1894 — Section 4
High Courts24 Dec 1993
Prakash Textiles (Guj) Pvt. Ltd., Ahmedabad and Others Vs State of Gujarat and Others
Gujarat High Court · (1982) 2 GLR 1128 : (1995) 1 LLJ 480
Minimum Wages Act, 1948 — Section 2, 27, 5(2)
High Courts24 Dec 1993
Bank of India Vs Pravinsinh Bhuvabha and Others
Gujarat High Court · (1994) 1 GLR 643
Bombay Court Fees Act, 1959 — Section 18, 18Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6
High Courts23 Dec 1993
Parikh Kalabhai Badabhai (Since Decd. through his Hairs and Lrs.) Vs State of Gujarat
Gujarat High Court · (1995) 1 GLR 255
Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 8(2), 8(2)
High Courts23 Dec 1993
State of Gujarat Vs G.A. Patel
Gujarat High Court · (1994) 1 GLR 727
Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 10(2), 10(3), 10(4), 6, 6(1)
High Courts22 Dec 1993
Sanatkumar Jayantilal Vs Commissioner of Income Tax
Gujarat High Court · (1994) 117 CTR 249 : (1995) 211 ITR 755
Income Tax Act, 1961 — Section 143(3), 147, 2(42A), 45
High Courts22 Dec 1993
Surat Municipal Corporation Vs Dinaben Vinaykumar Shah
Gujarat High Court · (1994) 68 FLR 995 : (1994) 1 GLR 317
Bombay Provincial Municipal Corporations Act, 1949 — Section 58Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts22 Dec 1993
Ranchhodbhai Dahyabhai Baraiya Vs Hasmukhlal Pranjivandas Shah
Gujarat High Court · (1995) 1 GLR 611
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 88CConstitution of India, 1950 — Article 227
High Courts21 Dec 1993
Commissioner of Income Tax Vs Surat Dist. Co-operative Milk Producers'' Union Ltd.
Gujarat High Court · (1995) 211 ITR 726
Income Tax Act, 1961 — Section 30, 31, 32, 32(2), 33
High Courts21 Dec 1993
Navalsinh Chandansinh Rajput Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1642
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2), 3(2)
High Courts21 Dec 1993
Jayeshkumar G. Vyas and Others Vs Vijay Housing Development and Another
Gujarat High Court · (1994) 1 GLR 377
Bombay Provincial Municipal Corporations Act, 1949 — Section 260(1), 260(1)
High Courts21 Dec 1993
State of Gujarat Vs Manibhai Makanji Patel
Gujarat High Court · (1994) 1 GLR 320
High Courts20 Dec 1993
State of Gujarat Vs Jaipalsingh Jaswantsingh Engineers and Contractors
Gujarat High Court · (1994) 1 GLR 258
Arbitration Act, 1940 — Section 37(4), 37(4)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts20 Dec 1993Dismissed
Umesh Laxmanbhai Patel Vs Vice-Chancellor, Sardar Patel University and Another
Gujarat High Court · AIR 1994 Guj 141
Constitution of India, 1950 — Article 226
High Courts18 Dec 1993
Ahmedabad Municipal Corporation Vs Chimanlal Estate Owners'' Association and Another
Gujarat High Court · (1995) 1 GLR 224
Bombay Town Planning Act, 1954 — Section 7 , 9
High Courts17 Dec 1993
Dipendra G. Choksi and Another Vs Kailashchandra C. Dhoot and Another
Gujarat High Court · (1995) 1 GLR 424
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 6, 7, 9
High Courts17 Dec 1993
State of Gujarat Vs Kantilal Ambalal Patel
Gujarat High Court · (1994) 1 GLR 571
Cattle Trespass Act, 1871 — Section 20Gujarat Essential Articles (Licensing, Control and Stock Declaration) Order, 1981 — Clause 16