High Courts14 Oct 1993
Punambhai Madhabhai Parmar and Another Vs Bhupat Devsinhbhai Barot and Others
Gujarat High Court · (1994) 1 GLR 746
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Gujarat High Court judgments, 1993
464 judgments · page 5 of 24
High Courts13 Oct 1993
Commissioner of Income Tax Vs Panachand Khemchand
Gujarat High Court · (1994) 210 ITR 1053
Income Tax Act, 1961 — Section 28, 43, 43(5)
High Courts13 Oct 1993
Commissioner of Income Tax Vs Shreno Ltd.
Gujarat High Court · (1994) 210 ITR 289
Income Tax Act, 1961 — Section 155(13), 28, 40A(7)
High Courts13 Oct 1993
Commissioner of Income Tax Vs Shri Yamuna Mills Company Limited
Gujarat High Court · (1995) 215 ITR 153
Income Tax Act, 1961 — Section 155(13), 40A(7)
High Courts08 Oct 1993
State of Gujarat Vs Harishbhai Veljibhai Thakker and Another
Gujarat High Court · (1994) 1 GLR 404
Criminal Procedure Code, 1973 (CrPC) — Section 29(2)Factories Act, 1948 — Section 61, 94, 94
High Courts08 Oct 1993
Champaklal Chhotalal and Another Vs Parvatiben Kuberbhai
Gujarat High Court · AIR 1995 Guj 12 : (1994) 1 GLR 713
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(K), 13(1)(L), 13(2), 29(2)Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Transfer of Property Act, 1882 — Section 108
High Courts07 Oct 1993
State of Gujarat Vs Mit and Mir Private Ltd., Surat
Gujarat High Court · (1993) 2 GLR 1684
Factories Act, 1948 — Section 106, 92
High Courts06 Oct 1993
Jamnaben G. Mistry Vs Controller of Estate Duty
Gujarat High Court · (1994) 121 CTR 347 : (1994) 210 ITR 50
Estate Duty Act, 1953 — Section 36, 36(1)Wealth Tax Act, 1957 — Section 2, 44, 6, 7, 7(1)
High Courts05 Oct 1993
Maganlal Harjivandas Patel Vs State of Gujarat and Another
Gujarat High Court · (1994) 1 GLR 114
Constitution of India, 1950 — Article 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 18, 20, 36, 37, 38
High Courts05 Oct 1993
Pachhat Varga Shramjivi Samudaik Sahakari Khedut Co-Op. Society Ltd. and Others Vs Haribhai Mevabhai and Others
Gujarat High Court · (1994) 1 GLR 731
Bombay Land Revenue Code, 1879 — Section 37, 38, 39Constitution of India, 1950 — Article 227Gujarat Panchayats Act, 1961 — Section 305
High Courts04 Oct 1993
Rasiklal Chimanlal Nagri and Another Vs Union of India (UOI)
Gujarat High Court · (1995) 1 GLR 764(1)
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2), 7Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 38
High Courts04 Oct 1993
Commissioner of Income Tax Vs Shri Arbuda Mills Ltd.
Gujarat High Court · (1993) 10 GUJ CK 0030
Income Tax Act, 1961 — Section 256(1)
High Courts04 Oct 1993
Commissioner of Income Tax Vs Petlad Turkey Red Dye Works Co. Ltd.
Gujarat High Court · (1994) 121 CTR 251 : (1995) 212 ITR 453
Income Tax Act, 1961 — Section 40A, 40A(7)
High Courts04 Oct 1993
Commissioner of Income Tax Vs Megaw Ravindra Laboratories (I) P. Ltd.
Gujarat High Court · (1994) 210 ITR 247
Income Tax Act, 1961 — Section 40A(7)
High Courts01 Oct 1993Dismissed
Jivanbhai Jerambhai Patadia Vs Bhavanjee Vinasjee Thakkar
Gujarat High Court · AIR 1995 Guj 92
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Specific Relief Act, 1963 — Section 5
High Courts01 Oct 1993
Khimji Visram and Sons (Gujarat) Private Limited Vs Commissioner of Income Tax
Gujarat High Court · (1994) 209 ITR 993
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts30 Sept 1993
Tayab Abubakar Latif Vs Jadhavji Mithabhai
Gujarat High Court · (1994) 1 GLR 767
Bombay Rent Act, 1947 — Section 17BBombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 17A, 17B, 17CCivil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Sept 1993
Patel Karshanbhai Dwarkadas Vs State of Gujarat
Gujarat High Court · (1994) 2 CivCC 335 : (1994) 1 GLR 810
Constitution of India, 1950 — Article 227, 227
High Courts29 Sept 1993
Bhikhabhai Mavjibhai Patel Vs State of Gujarat
Gujarat High Court · (1994) 1 GLR 151
Constitution of India, 1950 — Article 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 20, 20
High Courts29 Sept 1993
Textile Labour Association Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 LLJ 303
Industrial Disputes Act, 1947 — Section 25(O)