COURT ARCHIVE

Gujarat High Court judgments, 1994

316 judgments · page 13 of 16

High Courts16 Mar 1994

Rakesh alias Duro Pravinbhai Thakar Vs State of Gujarat

Gujarat High Court · (1995) 2 ALT(Cri) 13 : (1996) CriLJ 1263 : (1994) 1 GLR 792

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 360Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 33, 6(1)

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High Courts15 Mar 1994

Tejal R. Amin Vs Assistant Commissioner of Income Tax

Gujarat High Court · (1994) 119 CTR 47 : (1994) 208 ITR 103 : (1994) 75 TAXMAN 543

Income Tax Act, 1961 — Section 222, 223, 224, 225, 226

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High Courts14 Mar 1994

ADARSH CHEMICALS AND FERTILIZERS LTD. Vs INSPECTING ASSISTANT COMMISSIONER OF Income Tax (ASSESSMENT).

Gujarat High Court · (1995) 122 CTR 53 : (1995) 212 ITR 185

Income Tax Act, 1961 — Section 143(1), 143(3), 144B, 147(b)

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High Courts09 Mar 1994

Sarwarben Temas Khambata and Others Vs Appropriate Authority

Gujarat High Court · (1995) 129 CTR 355 : (1995) 216 ITR 850

Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UD(1A)

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High Courts08 Mar 1994

Vedva Vaghari Ramesh Ramabhai Vs State of Gujarat

Gujarat High Court · (1994) 1 GLR 901

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 304, 304(1), 304(2)Penal Code, 1860 (IPC) — Section 376, 506(2)

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High Courts04 Mar 1994

Laljibhai Kalabhai Ninama Vs State of Gujarat and Another

Gujarat High Court · (1994) 2 GLR 1629

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(a), 190(1)(a), 190(1)(b), 2(d), 2(r)Penal Code, 1860 (IPC) — Section 384

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High Courts04 Mar 1994

Ideal Sheet Metal Stampings and Pressing Pvt. Ltd. Vs Commissioner of Income Tax/Surtax

Gujarat High Court · (1994) 210 ITR 972

Companies (Profits) Surtax Act, 1964 — Rule 2

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High Courts04 Mar 1994

Anant Mills Co. Ltd. (In Liquidation) Vs Commissioner of Income Tax

Gujarat High Court · (1995) 212 ITR 72

Income Tax Act, 1961 — Section 32, 32(1), 32(2), 57

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High Courts04 Mar 1994

Narmadaprasad Shivprasad Mishra Vs Ahmedabad Municipal Corporation and Another

Gujarat High Court · (1995) 1 GLR 483

Constitution of India, 1950 — Article 226

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High Courts04 Mar 1994

State of Gujarat Vs A.S. Patel

Gujarat High Court · (1994) 1 GLR 625

Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 33Bombay Civil Services Rules, 1959 — Rule 186, 188, 188, 33, 9(40)Constitution of India, 1950 — Article 226, 309

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High Courts04 Mar 1994

Bharat Suryodaya Mills Vs Commissioner of Income Tax

Gujarat High Court · (1996) 130 CTR 49 : (1995) 212 ITR 6

Income Tax Act, 1961 — Section 154, 32Income Tax Rules, 1962 — Rule 5

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High Courts03 Mar 1994

State of Gujarat Vs Vidyotejak Mandal, Bechraji and Another

Gujarat High Court · (1994) 2 GLR 1572

Constitution of India, 1950 — Article 226

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High Courts03 Mar 1994

Laxmi Charan Co-operative Housing Society and Another Vs Appropriate Authority and Others

Gujarat High Court · (1995) 211 ITR 1031

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UA, 269UC, 269UD, 269UD(1), 269UD(2)

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High Courts01 Mar 1994

R.H. Bhatt Vs Principal Chief Conservator of Forests and Another

Gujarat High Court · (1995) 1 GLR 327

Constitution of India, 1950 — Article 226

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High Courts01 Mar 1994Allowed

Mohmad Jahangir Pathan Vs State of Gujarat

Gujarat High Court · (1995) CriLJ 671 : (1993) 2 GLR 830

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

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High Courts01 Mar 1994

Commissioner of Income Tax Vs Leena Sarabhai (N. Ch)

Gujarat High Court · (1994) 120 CTR 300 : (1996) 221 ITR 520

Income Tax Act, 1961 — Section 2(47), 256(1), 45, 47

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High Courts28 Feb 1994

Dalvadi Laljibhai Gatorbhai and Others Vs State of Gujarat and Others

Gujarat High Court · (1995) 2 GLR 974

Bombay Provincial Municipal Corporations Act, 1949 — Section 231Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 4, 5, 5

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High Courts28 Feb 1994