COURT ARCHIVE

Gujarat High Court judgments, 1993

464 judgments · page 17 of 24

High Courts02 Apr 1993Dismissed

Raiyabhai Arjanbhai Vs State of Gujarat and Others

Gujarat High Court · AIR 1994 Guj 62 : (1994) 1 GLR 16

Constitution of India, 1950 — Article 226Electricity Rules, 1966 — Rule 79, 80Urban Land (Ceiling and Regulation) Act, 1976 — Section 2

High Courts02 Apr 1993

Trivedi Navinchandra Ambalal Vs Rathod Budhabhai Bhaijibhai

Gujarat High Court · (1994) 2 GLR 1114

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 15(1), 32G, 70(b), 74Constitution of India, 1950 — Article 227

High Courts31 Mar 1993

Commissioner of Income Tax Vs Peas Industrial Engineers (P.) Ltd.

Gujarat High Court · (1994) 77 TAXMAN 520

Income Tax Act, 1922 — Section 10(2)(vi), 10(5)Income Tax Act, 1961 — Section 32, 33

High Courts31 Mar 1993

New India Industries Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1994) 119 CTR 306 : (1994) 207 ITR 1010

Income Tax Act, 1961 — Section 251(1), 32(1), 35B, 37, 38(2)

High Courts31 Mar 1993

Commissioner of Income Tax Vs K.R. Patel

Gujarat High Court · (1994) 205 ITR 405

Income Tax Act, 1961 — Section 15, 16, 17

High Courts31 Mar 1993

Commissioner of Income Tax Vs Peas Industrial Engineers Pvt. Ltd.

Gujarat High Court · (1994) 205 ITR 447

Income Tax Act, 1961 — Section 32, 43

High Courts30 Mar 1993

Nandlal Kanaiyalal Vs Commissioner of Income Tax

Gujarat High Court · (1993) 115 CTR 309 : (1994) 205 ITR 360 : (1994) 77 TAXMAN 428

Income Tax Act, 1961 — Section 143(2), 256(2), 271(1), 274

High Courts28 Mar 1993

Commission of Income Tax Vs P.P. Contractor

Gujarat High Court · (1994) 208 ITR 771

Income Tax Act, 1961 — Section 147, 4

High Courts28 Mar 1993

Commissioner of Income Tax Vs Rajratna Naranbhai Mills Co. Ltd.

Gujarat High Court · (1994) 208 ITR 597

Income Tax Act, 1961 — Section 32, 56

High Courts28 Mar 1993

Commissioner of Income Tax Vs Hussainbhai M. Badri

Gujarat High Court · (1994) 208 ITR 719

Income Tax Act, 1961 — Section 80L, 86

High Courts28 Mar 1993

Commissioner of Income Tax Vs Nathalal Dahyabhai

Gujarat High Court · (1994) 208 ITR 762

Income Tax Act, 1961 — Section 256(1)

High Courts27 Mar 1993

Commissioner of Income Tax Vs Madhabhai H. Patel

Gujarat High Court · (1994) 208 ITR 638

Income Tax Act, 1961 — Section 256(2)

High Courts26 Mar 1993

COMMISSIONER OF INCOME TAX Vs J. L. TRIVEDI and SONS.

Gujarat High Court · (1993) 115 CTR 535

Constitution of India, 1950 — Article 20, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 256(2), 271, 271(1)(a), 403Income Tax Act, 1961 — Section 256(1), 256(2)

High Courts26 Mar 1993

Commissioner of Income Tax Vs J.L. Trivedi and Sons

Gujarat High Court · (1994) 210 ITR 112

Constitution of India, 1950 — Article 20Income Tax Act, 1961 — Section 256, 256(2), 271, 271(1)

High Courts23 Mar 1993Dismissed

R.K. Jhala Vs State of Gujarat and Others

Gujarat High Court · (1994) 1 LLJ 232

High Courts22 Mar 1993

COMMISSIONER OF Income Tax Vs GUJARAT GINNING AND MANUFACTURING CO. LTD.

Gujarat High Court · (1993) 123 CTR 289 : (1993) 205 ITR 40

Income Tax Act, 1961 — Section 147(a), 147(a), 256(2), 256(2)

High Courts22 Mar 1993Dismissed

State of Gujarat Vs Dinesh Chandra Harjibhai Patel

Gujarat High Court · (1994) CriLJ 1393 : (1993) 2 GLR 1108

Factories Act, 1948 — Section 19(1), 92, 94

High Courts22 Mar 1993

Commissioner of Income Tax Vs Gujarat Ginning and Manufacturing Co. Ltd.

Gujarat High Court · (1994) 205 ITR 40

Income Tax Act, 1961 — Section 147, 148, 256(2), 34(1)

High Courts21 Mar 1993

COMMISSIONER OF Income Tax Vs BARODA RAYON CORPORATION.

Gujarat High Court · (1994) 118 CTR 205 : (1994) 208 ITR 454

Income Tax Act, 1961 — Section 256(1)Income Tax Rules, 1962 — Rule 19, 19A, 19A(3)

High Courts20 Mar 1993

Commissioner of Income Tax Vs Orient Trading Co.

Gujarat High Court · (1994) 208 ITR 216

Gujarat Sales Tax Act, 1969 — Section 45Income Tax Act, 1961 — Section 10(2), 263, 36(1), 37, 40