COURT ARCHIVE

Gujarat High Court judgments, 1993

464 judgments · page 10 of 24

High Courts09 Aug 1993

P.D. Waghela and Others Vs G.C. Raiger, Deputy I.G.P. and Others

Gujarat High Court · (1994) 1 GLR 240

Constitution of India, 1950 — Article 311, 311(2), 311(a)(2)Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 509

High Courts06 Aug 1993

Kashiben N. Wala Vs Barwala Nagar Panchayat and Others

Gujarat High Court · (1994) 1 GLR 398

Constitution of India, 1950 — Article 14, 16, 226

High Courts05 Aug 1993

Subash Chandrakant Mashruwala Vs Suresh Chandrakant Mashruwala and Others

Gujarat High Court · (1993) 2 GLR 1796

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19(3), Order 6 Rule 17, Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 9

High Courts05 Aug 1993

Gujarat Hotels Ltd. and Others Vs State of Gujarat and Others

Gujarat High Court · (1994) 1 GLR 560

Constitution of India, 1950 — Article 12, 226Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977 — Section 3, 4

High Courts04 Aug 1993

Smt. Sushilaben Kantilal Shah Vs Commissioner of Income Tax

Gujarat High Court · (1994) 77 TAXMAN 442

Income Tax Act, 1961 — Section 256(1), 49(1)

High Courts04 Aug 1993

Sushilaben Kantilal Shah Vs Commissioner of Income Tax

Gujarat High Court · (1994) 208 ITR 912

Income Tax Act, 1961 — Section 45, 48, 49(1)

High Courts04 Aug 1993

Dr. Nitin S. Vora Vs State of Gujarat and Others

Gujarat High Court · (1994) 1 GLR 83

Constitution of India, 1950 — Article 14, 16, 226

High Courts04 Aug 1993

Commissioner of Income Tax Vs Sanmitra G. Shashtri

Gujarat High Court · (1994) 208 ITR 870

Income Tax Act, 1961 — Section 45, 48

High Courts04 Aug 1993

Kantilal P. Shah Vs Commissioner of Income Tax

Gujarat High Court · (1993) 08 GUJ CK 0011

Income Tax Act, 1961 — Section 256(1)

High Courts04 Aug 1993

Commissioner of Income Tax Vs Jamnadas and Co.

Gujarat High Court · (1995) 123 CTR 308 : (1994) 210 ITR 218

Income Tax Act, 1961 — Section 271, 271(1), 274

High Courts04 Aug 1993

Ravindra D. Amin Vs Commissioner of Income Tax

Gujarat High Court · (1993) 115 CTR 96 : (1994) 208 ITR 815

Income Tax Act, 1961 — Section 2(22), 256(1)

High Courts03 Aug 1993

G.H. Parmar Vs Union of India and Another

Gujarat High Court · (1993) 08 GUJ CK 0042

Arbitration Act, 1940 — Section 20, 39Destruction of Records Act, 1917 — Section 3Limitation Act, 1908 — Section 31, 5

High Courts30 Jul 1993

Deviprasad Vrajlal Kachhiya Vs Chhotalal Narottamdas Panchal and Another

Gujarat High Court · (1993) 2 GLR 1703

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(a), 13(1)(a), 13(1)(b), 13(1)(b), 29(2)Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 108, 108(o)

High Courts30 Jul 1993

Thakkar Balvantray Purshottamdas Vs Hasmukhbhai Ugarchand Patel

Gujarat High Court · (1994) 2 GLR 1714

Trade and Merchandise Marks Act, 1958 — Section 27, 27, 29(d)

High Courts30 Jul 1993

Sanjanben Shobharajsinh Sindha Vs State of Gujarat and Others

Gujarat High Court · (1993) 2 GLR 1648

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2), 3(2)

High Courts30 Jul 1993

A.C. Shah and Others Vs State of Gujarat and Others

Gujarat High Court · (1993) 2 GLR 1829

Constitution of India, 1950 — Article 14, 16, 309Deputy Engineer (Electrical) Recruitment Rules, 1978 — Rule 2(a)

High Courts30 Jul 1993

Medatia Indrasinghji (Decd.) Through His Heirs and Lrs. Vs Raval Narayan Kishoresinh and Another

Gujarat High Court · (1994) 2 GLR 1691

Bombay Land Revenue Code, 1879 — Section 37(2), 37(2), 37(3)Criminal Procedure Code, 1973 (CrPC) — Section 100

High Courts28 Jul 1993

Commissioner of Income Tax Vs Nathalal Dahyabhai

Gujarat High Court · (1995) 81 TAXMAN 497

Income Tax Act, 1961 — Section 256(1)

High Courts28 Jul 1993Dismissed

A.H. Pathan Vs Amin Textiles and Others

Gujarat High Court · (1995) CriLJ 1843 : (1995) 1 GLR 400

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 244, 249, 250

High Courts28 Jul 1993

Commissioner of Income Tax Vs Hussainbhai M. Badri

Gujarat High Court · (1994) 208 ITR 719

Income Tax Act, 1961 — Section 154, 256(1), 80L, 86(v)