High Courts27 Oct 1993
BALKRISHNA HARIVALLABHDAS (HUF) Vs WEALTH-TAX OFFICER AND ANOTHER.
Gujarat High Court · (1995) 118 CTR 78 : (1995) 211 ITR 246
Wealth Tax Act, 1957 — Section 16(3), 16A, 16A(5), 2(m)(ii), 25(2)
COURT ARCHIVE
Gujarat High Court judgments, 1993
464 judgments · page 4 of 24
High Courts27 Oct 1993
Balkrishna Harivallabhdas (HUF) Vs Wealth Tax Officer and Another
Gujarat High Court · (1994) 118 CTR 78 : (1995) 217 ITR 246
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 16, 16(3), 16A, 16A(5), 2
High Courts27 Oct 1993
Vinodchandra C. Patel and Others Vs Commissioner of Income Tax
Gujarat High Court · (1994) 121 CTR 160 : (1995) 217 ITR 232 : (1995) 211 ITR 232
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 148, 271, 273, 273A
High Courts26 Oct 1993
Laljibhai Jivram Private Limited Vs Commissioner of Income Tax and Another
Gujarat High Court · (1995) 217 ITR 121
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 215
High Courts26 Oct 1993
Durga Cotton Ginning and Pressing Factory Vs Commissioner of Income Tax
Gujarat High Court · (1995) 217 ITR 210
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 217, 271, 271(1)
High Courts26 Oct 1993
DURGA COTTON GINNING AND PRESSING FACTORY Vs COMMISSIONER OF Income Tax.
Gujarat High Court · (1994) 117 CTR 144 : (1995) 211 ITR 210
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(8), 217, 271(1)(a), 273(b), 273A
High Courts26 Oct 1993
LALJIBHAI JIVRAM PRIVATE LIMITED Vs COMMISSIONER OF Income Tax AND ANOTHER.
Gujarat High Court · (1995) 120 CTR 161 : (1995) 211 ITR 121
Income Tax Act, 1961 — Section 215, 215
High Courts25 Oct 1993
Chimanlal S. Patel Vs Commissioner of Income Tax and Another
Gujarat High Court · (1994) 119 CTR 293 : (1994) 210 ITR 419
Income Tax Act, 1961 — Section 214, 264
High Courts22 Oct 1993
Razakbhai Abdulbhai Ghanchi Vs State of Gujarat and Another
Gujarat High Court · (1994) 2 GLR 1603
Bombay Police Act, 1951 — Section 60, 60(3), 60(b)Constitution of India, 1950 — Article 227
High Courts21 Oct 1993
Rohit Vasavada Vs R.K. Shah, Public Prosecutor and Another
Gujarat High Court · (1996) 2 GLR 758
Constitution of India, 1950 — Article 12, 12Criminal Procedure Code, 1973 (CrPC) — Section 199(2), 482, 482Penal Code, 1860 (IPC) — Section 500, 500
High Courts21 Oct 1993
SUKHDEV RATHI Vs UNION OF INDIA AND ANOTHER
Gujarat High Court · (1995) 116 CTR 620 : (1995) 211 ITR 157
Constitution of India, 1950 — Article 14, 14, 19(1)(g), 19(1)(g)Income Tax Act, 1961 — Section 269SS, 269SS
High Courts21 Oct 1993
Haji Abdulla Haji Ibrahim Mandhra Vs Union of India (UOI) and Others
Gujarat High Court · (1994) 1 GLR 389
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11, 11(2)Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21
High Courts21 Oct 1993
Sukhdev Rathi Vs Union of India and Another
Gujarat High Court · (1995) 217 ITR 157
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 269SS, 276DD
High Courts20 Oct 1993
Shahibag Entrepreneurs Pvt. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 117 CTR 101 : (1994) 210 ITR 998
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts19 Oct 1993
Solanki Laxmansing Kesarising Vs State of Gujarat and Another
Gujarat High Court · (1994) 2 GLR 1294
Bombay Prohibition Act, 1949 — Section 66(1)(b), 85(1)(iii)Gujarat Civil Services (Conduct) Rules, 1971 — Rule 3(1)
High Courts19 Oct 1993
Gujarat Steel Tubes Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 116 CTR 82
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts18 Oct 1993Allowed
Sushilaben Dhulubhai Solanki Vs Ramakant Dehyubhai Parmar and Others
Gujarat High Court · (1994) 2 DMC 288 : (1994) 2 GLR 1260
Constitution of India, 1950 — Article 226
High Courts14 Oct 1993
Life Bond Fabric Pvt. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1995) 216 ITR 529
Income Tax Act, 1961 — Section 139
High Courts14 Oct 1993
Karamsinh V. Rabari and Another Vs State of Gujarat and Others
Gujarat High Court · (1993) 2 GLR 1788
Constitution of India, 1950 — Article 309
High Courts14 Oct 1993Allowed
New India Assurance Co. Ltd. Vs Mohanbhai Ravjibhai and Others
Gujarat High Court · (1995) 1 ACC 642 : (1994) ACJ 970 : (1994) 1 GLR 681 : (1993) 2 GLR 639
Motor Vehicles Act, 1988 — Section 95, 95