High Courts09 Jul 1993
Chandrakant N. Patel Vs State of Gujarat and Others
Gujarat High Court · (1994) 1 GLR 761
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 8(2), 8(2)
COURT ARCHIVE
Gujarat High Court judgments, 1993
464 judgments · page 12 of 24
High Courts07 Jul 1993
Dr. D.E. Anklesharia Vs Commissioner of Income Tax
Gujarat High Court · (1994) 76 TAXMAN 417
Income Tax Act, 1961 — Section 11(1), 164, 164(2), 164(3), 256(1)
High Courts07 Jul 1993
Maharana Mills Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 207 ITR 863
Income Tax Act, 1961 — Section 256(1), 36(1), 40A(7), 40A(7)
High Courts06 Jul 1993
New Kamalkunj Co-operative Housing Society Ltd. Vs State of Gujarat and Others
Gujarat High Court · (1994) 1 GLR 506
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 65, 84CConstitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20(1)
High Courts05 Jul 1993
Commissioner of Income Tax Vs Gujarat Pradesh Congress Samiti
Gujarat High Court · (1993) 07 GUJ CK 0037
Income Tax Act, 1961 — Section 139, 143(3), 148, 256(2)
High Courts05 Jul 1993
Commissioner of Income Tax Vs Smt. Ninochaka A. Kothari
Gujarat High Court · (1994) 207 ITR 595
Income Tax Act, 1961 — Section 45, 48
High Courts05 Jul 1993
K.C. Mani Vs Central Warehousing Corporation and Others
Gujarat High Court · (1993) 2 GLR 1845
Central Warehousing Corporation (Staff) Regulations, 1986 — Regulation 39(1), 40Constitution of India, 1950 — Article 311
High Courts05 Jul 1993Dismissed
Bharat Textile Works Vs Workmen of Bharat Textile Works and Another
Gujarat High Court · (1995) 1 LLJ 922
Industrial Disputes Act, 1947 — Section 10, 11, 19
High Courts05 Jul 1993
Hemantkumar Chimanlal Vs Commissioner of Income Tax
Gujarat High Court · (1995) 80 TAXMAN 521
Income Tax Act, 1961 — Section 256(1)
High Courts02 Jul 1993
Union of India (UOI) and Others Vs Gujarat Ambuja Cement Ltd.
Gujarat High Court · (1993) 2 GLR 1822
Constitution of India, 1950 — Article 226Railways Act, 1890 — Section 27A(1)(b)Railways Act, 1980 — Section 27A(1)(b)
High Courts29 Jun 1993
Lilaben and Others Vs State of Gujarat and Others
Gujarat High Court · (1994) 1 GLR 220
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11A, 11A, 4
High Courts28 Jun 1993
COMMISSIONER OF Income Tax Vs CITY AHMEDABAD SPINNING AND WEAVING MFG. CO.
Gujarat High Court · (1994) 207 ITR 427
Income Tax Act, 1961 — Section 256(1)
High Courts28 Jun 1993Dismissed
Kamalsha Gulzarsha and Another Vs Charity Commissioner, Gujarat State
Gujarat High Court · AIR 1994 Guj 127 : (1993) 2 GLR 1343
Bombay Public Trusts Act, 1950 — Section 35, 36, 36(3), 50, 50(1)
High Courts28 Jun 1993
Commissioner of Income Tax Vs City Ahmedabad Spinning and Weaving Mfg. Co.
Gujarat High Court · (1994) 207 ITR 427
Income Tax Act, 1961 — Section 37
High Courts28 Jun 1993Allowed
Vasantlal Chhotalal Khandwala Vs The State of Gujarat and Others
Gujarat High Court · AIR 1994 Guj 26
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 12, 30, 33, 34, 6
High Courts25 Jun 1993
State of Gujarat Vs Vrajlal Bhimji
Gujarat High Court · (1994) 2 GLR 1751
Criminal Procedure Code, 1973 (CrPC) — Section 241, 242, 242(2), 244, 252
High Courts24 Jun 1993
Omprakash Shyamlal Mishra Vs State of Gujarat and Others
Gujarat High Court · (1994) 1 GLR 812
High Courts24 Jun 1993Dismissed
Gujarat Krishi University Vs D.M. Vegad and Another
Gujarat High Court · (1993) 2 GLR 1361 : (1994) 1 LLJ 353
Gujarat Agricultural University Act, 1969 — Section 52(3), 52(4)
High Courts24 Jun 1993
Mali Amrutlal Becharbhai and Others Vs The District Collector of Banaskantha and Others
Gujarat High Court · AIR 1994 Guj 36 : (1994) 2 GLR 1064
Bombay Land Revenue Code, 1879 — Section 211, 32P, 65Bombay Land Revenue Code, 1961 — Section 32R, 64Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 43
High Courts23 Jun 1993
Commissioner of Income Tax Vs Shah Electrical Corporation
Gujarat High Court · (1993) 114 CTR 75 : (1994) 207 ITR 350
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 140A, 140A(3)