High Courts08 Jun 1993
Hemachand Hirachand Shah Vs Commissioner of Income Tax
Gujarat High Court · (1995) 123 CTR 607 : (1994) 206 ITR 55
Income Tax Act, 1961 — Section 28
COURT ARCHIVE
Gujarat High Court judgments, 1993
464 judgments · page 15 of 24
High Courts08 Jun 1993
Samrathben Manilal Chokshi and Another Vs State of Gujarat and Another
Gujarat High Court · (1994) 1 GLR 203
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(5), 20, 20, 21, 21
High Courts08 Jun 1993
Chandarana Soap Factory Vs Commissioner of Income Tax
Gujarat High Court · (1995) 125 CTR 106 : (1994) 205 ITR 624 : (1994) 76 TAXMAN 556
Income Tax Act, 1961 — Section 256(1)
High Courts07 Jun 1993
Commissioner of Income Tax Vs SLM Maneklal Industries Limited
Gujarat High Court · (1993) 115 CTR 397 : (1994) 205 ITR 547
Income Tax Act, 1961 — Section 195, 201, 33, 37
High Courts07 Jun 1993
Dinkerrai Kantilal Trivedi Vs G.P. Mehta
Gujarat High Court · (1994) 1 GLR 402
Urban Land (Ceiling and Regulation) Act, 1976 — Section 26(1), 26(2)
High Courts25 May 1993
Mahasukhlal Nandlal Doshi and Others Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1595
Gujarat Co-operative Societies Act, 1961 — Section 107, 107(1), 107(1)(c), 107(2), 107(3)
High Courts20 May 1993
K.S. Joy Vs Indian Institute of Management and Others
Gujarat High Court · (1994) 1 GLR 57
Constitution of India, 1950 — Article 12, 226Gujarat University Act, 1949 — Section 51A, 51A(1), 51A(1), 51A(2)Industrial Disputes Act, 1947 — Section 25G
High Courts17 May 1993
Mamad Abbas Jasraya Vs Asstt. Collector of Customs and Another
Gujarat High Court · (1993) 2 GLR 1641
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 437Customs Act, 1962 — Section 104, 104(2), 135
High Courts12 May 1993
Tejani Alpesh B. and Others Vs Saurashtra University
Gujarat High Court · (1994) 1 GLR 81
High Courts30 Apr 1993
Anilbhai Dwarkadas Patel and Another Vs State of Gujarat and Others
Gujarat High Court · (1993) 2 GLR 1024
Constitution of India, 1950 — Article 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(3), 20, 20(1)(a), 20(1)(a)
High Courts30 Apr 1993
Gujarat Narmada Valley Fertilizer Co. Ltd. Vs Parver Rustamji Kasad and Others
Gujarat High Court · (1994) 1 GLR 5
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 18, 20(2)
High Courts29 Apr 1993
Gujarat Water Pollution Control Board Vs Kohinoor Dyeing and Printing Works and Others
Gujarat High Court · (1993) 2 GLR 1368
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Water (Prevention and Control of Pollution) Act, 1974 — Section 33, 33, 33(3)(i)
High Courts29 Apr 1993
Jitendrakumar Maganbhai Patel Vs Parshottamdas Govindbhai Patel
Gujarat High Court · (1993) 1 GLR 830
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 33, Order 41 Rule 33, 107, 107(1)(a)
High Courts29 Apr 1993
New India Assurance Co. Ltd. Vs Thakor Bhemaji Ganeshji and Others
Gujarat High Court · (1993) 2 ACC 638 : (1993) ACJ 630 : (1993) 2 GLR 1051
Motor Vehicles Act, 1939 — Section 95(2)
High Courts27 Apr 1993Allowed
N.K. Bellaney Vs State of Gujarat
Gujarat High Court · (1994) 1 LLJ 788
Constitution of India, 1950 — Article 14
High Courts26 Apr 1993Dismissed
P.J. Radadia Vs State Bank of Saurashtra
Gujarat High Court · (1993) 1 GLR 896 : (1994) 1 LLJ 430
Criminal Procedure Code, 1973 (CrPC) — Section 360
High Courts26 Apr 1993
Babulal Ambalal Patel and Others Vs Maniben Patel and Another
Gujarat High Court · (1993) 2 GLR 1312
Civil Procedure Code, 1908 (CPC) — Section 100A, 100AGovernment of India Act, 1915 — Section 107, 108Letters Patent Act, 1865 — Clause 15
High Courts26 Apr 1993
New India Assurance Co. Ltd. Vs Kamlaben Sultansinh Jadav and Others
Gujarat High Court · (1993) 2 ACC 479 : (1993) ACJ 673 : AIR 1993 Guj 171 : (1993) 1 GLR 779
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 118Constitution of India, 1950 — Article 14, 300AMotor Vehicles Act, 1939 — Section 108, 110B, 123, 2(25), 2(8)
High Courts26 Apr 1993Allowed
Dadmahammad alias Dadu Fakirmahammad Makrani, Vs State of Gujarat and Others
Gujarat High Court · (1995) CriLJ 334 : (1993) 2 GLR 1767
Criminal Procedure Code, 1973 (CrPC) — Section 20, 20(1), 20(3)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3, 3(2)
High Courts23 Apr 1993Dismissed
Sardarsingh Nagsingh Rajput (Sisodia) and Others Vs State of Gujarat
Gujarat High Court · (1993) CriLJ 3473 : (1993) 1 GLR 905
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2A), 173(4), 173(5)Narcotic Drugs and Psychotropic Substances (Amendment) Act, 1988 — Section 36A, 37