High Courts28 Sept 1993
Commissioner of Income Tax Vs Deepak Textiles Industries Ltd.
Gujarat High Court · (1994) 210 ITR 1029
Income Tax Act, 1961 — Section 32, 32(1), 32(2), 71, 71(2)
COURT ARCHIVE
Gujarat High Court judgments, 1993
464 judgments · page 6 of 24
High Courts28 Sept 1993
Bhupendra Navnitlal and Co. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 209 ITR 972
Income Tax Act, 1961 — Section 40
High Courts27 Sept 1993
Banaskantha District Co-operative Milk Producers'' Union Limited Vs Commissioner of Income Tax
Gujarat High Court · (1994) 121 CTR 157 : (1994) 210 ITR 962
Income Tax Act, 1961 — Section 43, 43(1), 80J, 84
High Courts27 Sept 1993
Commissioner of Income Tax Vs Kaira District Co-operative Milk Producers Union Limited
Gujarat High Court · (1994) 209 ITR 898
Income Tax Act, 1961 — Section 27(2B), 37(2B), 37(4)
High Courts24 Sept 1993
Vali Ahmed Koyla Vs Daoud Mohammed Adam Chakla and Another
Gujarat High Court · (1994) 1 GLR 619
Bombay Land Revenue Code, 1879 — Section 209Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1B)Constitution of India, 1950 — Article 227
High Courts23 Sept 1993
State of Gujarat Vs Lallubhai Thakorebhai Desai
Gujarat High Court · (1994) 1 GLR 144 : (1994) 2 LLJ 996
Factories Act, 1948 — Section 62, 73, 87, 88, 92
High Courts23 Sept 1993
Kantilal Chaturbhai Patel and Others Vs Chancellor, North Gujarat University and Others
Gujarat High Court · (1994) 2 GLR 985
Constitution of India, 1950 — Article 14North Gujarat University Act, 1986 — Section 10(2), 10(3), 10(3)
High Courts23 Sept 1993
Revaben and Others Vs Kantibhai Narottambhai Gohil and Another
Gujarat High Court · (1995) ACJ 548 : (1994) 2 GLR 782
High Courts23 Sept 1993
State of Gujarat Vs Ibrahim Salu Koli
Gujarat High Court · (1994) 1 GLR 279
Arms Act, 1959 — Section 25(1)(b)(1A), 25(1)(b)(1A)
High Courts22 Sept 1993
Commissioner of Income Tax Vs Sayaji Iron and Engg. Co. Ltd.
Gujarat High Court · (1994) 117 CTR 9 : (1994) 210 ITR 950
Income Tax Act, 1961 — Section 37
High Courts22 Sept 1993
Commissioner of Income Tax Vs Nanikram Sobhraj Mills Pvt. Ltd.
Gujarat High Court · (1994) 116 CTR 396 : (1994) 209 ITR 283
Income Tax Act, 1961 — Section 263, 36(1), 40A, 40A(5), 40A(7)
High Courts22 Sept 1993
Bhanabhai Morarbhai Solanki Vs State of Gujarat
Gujarat High Court · (1994) 1 GLR 822
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 63, 84CConstitution of India, 1950 — Article 227
High Courts22 Sept 1993
Commissioner of Income Tax Vs Lalbhai Dalpatbhai Charity Trust
Gujarat High Court · (1994) 116 CTR 404 : (1994) 209 ITR 865
Income Tax Act, 1961 — Section 11, 13, 13(2)
High Courts21 Sept 1993
Commissioner of Income Tax Vs Hindustan Marbles Private Limited
Gujarat High Court · (1994) 209 ITR 630
Income Tax Act, 1961 — Section 79
High Courts21 Sept 1993
Commissioner of Income Tax Vs Pure Beverages Ltd.
Gujarat High Court · (1994) 120 CTR 193 : (1994) 209 ITR 131
Income Tax Act, 1961 — Section 37
High Courts21 Sept 1993
State of Gujarat Vs Ishwarbhai Harkhabhai Patel
Gujarat High Court · (1994) 2 GLR 1047 : (1995) 1 LLJ 793
Factories Act, 1948 — Section 21(1), 87, 92, 93
High Courts20 Sept 1993
M.V. Shah, Official Liquidator, Anant Mills Ltd. Vs U.J. Matain and Another
Gujarat High Court · (1994) 117 CTR 170 : (1994) 209 ITR 568
Income Tax Act, 1961 — Section 55A
High Courts20 Sept 1993
Gujarat State Export Corporation Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 209 ITR 649
Income Tax Act, 1961 — Section 10(2), 37, 37(1)
High Courts17 Sept 1993
Commissioner of Income Tax Vs Nitiben Chamanlal Parekh
Gujarat High Court · (1994) 209 ITR 527
Income Tax Act, 1961 — Section 263, 52, 52(2)
High Courts17 Sept 1993
Commissioner of Income Tax Vs Vimalbhai Nagindas Shah
Gujarat High Court · (1994) 210 ITR 863
Income Tax Act, 1961 — Section 64, 64(1)