High Courts25 Feb 1994
H.V. Buch and Others Vs State of Gujarat and Others
Gujarat High Court · (1995) 70 FLR 711 : (1994) 2 GLR 1747
Constitution of India, 1950 — Article 14, 16, 235
COURT ARCHIVE
Gujarat High Court judgments, 1994
316 judgments · page 14 of 16
High Courts24 Feb 1994
Motibhai Paragbhai and Others Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1105
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 23, 23(1)(ii), 23(2), 24Land Acquisition Act, 1984 — Section 11, 24, 4
High Courts24 Feb 1994
Gujarat Machinery Mfg. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1995) 211 ITR 1010
Income Tax Act, 1961 — Section 256(1)
High Courts23 Feb 1994
JAYANTKUMAR MOTICHAND DOSHI Vs UNION OF INDIA and Others
Gujarat High Court · (1997) 140 CTR 486
Civil Procedure Code, 1908 (CPC) — Section 115, 115Income Tax Act, 1961 — Section 131, 293
High Courts23 Feb 1994
Kanaiyalal Maneklal Sheth Vs Competent Authority and Additional Collector (Ceiling), Rajkot and Another
Gujarat High Court · AIR 1994 Guj 130 : (1995) 2 GLR 1063
Constitution of India, 1950 — Article 226, 39Evidence Act, 1872 — Section 115Urban Land (Ceiling and Regulation) Act, 1976 — Section 11, 2, 21, 21(1), 21(2)
High Courts23 Feb 1994
Jayantkumar Motichand Doshi Vs Union of India and Others
Gujarat High Court · (1997) 226 ITR 742
Civil Procedure Code, 1908 (CPC) — Section 9Income Tax Act, 1961 — Section 131, 143(3), 293, 3
High Courts23 Feb 1994
Commissioner of Income Tax Vs C.D.R. Laxmidevi
Gujarat High Court · (1994) 122 CTR 246 : (1995) 211 ITR 858
Income Tax Act, 1961 — Section 154
High Courts23 Feb 1994
Kashiram Textile Mills Pvt. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1995) 211 ITR 889
Income Tax Act, 1961 — Section 104, 139, 139(1), 139(2), 139(4)
High Courts22 Feb 1994
Asian Agrico Industries Vs Commissioner of Income Tax
Gujarat High Court · (1995) 211 ITR 841
Income Tax Act, 1961 — Section 143, 144, 147, 256(2), 271(1)
High Courts22 Feb 1994
State of Gujarat and Another Vs Ramanlal Dalsukhbhai Patel
Gujarat High Court · (1994) 2 GLR 1274 : (1995) 2 LLJ 561
Probation of Offenders Act, 1958 — Section 4
High Courts22 Feb 1994
Gujarat Public Service Commission Vs Songar Baldevsinh s. and Others
Gujarat High Court · (1994) 2 GLR 1561
Gujarat Civil Services (Reservation of Vacancies for Ex-servicemen in Class III and Class IV Posts and Services) Rules, 1975 — Rule 6A
High Courts21 Feb 1994Dismissed
Dudabahai alias Dadubhai Karsandas Patel and Others Vs Sulochanaben Gopaldas Kothari
Gujarat High Court · AIR 1995 Guj 68 : (1994) 1 GLR 541
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15(2), 29(2)Evidence Act, 1872 — Section 101
High Courts21 Feb 1994
Commissioner of Wealth Tax Vs Parshottamdas M. Dhamanwala (Huf)
Gujarat High Court · (1994) 122 CTR 242 : (1995) 211 ITR 772 : (1995) 83 TAXMAN 192
Wealth Tax Act, 1957 — Section 16(3), 25(2), 27
High Courts21 Feb 1994
Commissioner of Surtax Vs Atul Products Ltd.
Gujarat High Court · (1995) 211 ITR 788
Companies (Profits) Surtax Rules, 1964 — Rule 1, 11, 3, 4Income Tax Act, 1961 — Section 80J, 80M
High Courts18 Feb 1994
Ibrahim Mohit Damanwala and Others Vs State of Gujarat
Gujarat High Court · (1995) 1 GLR 242
Bombay Prohibition Act, 1949 — Section 66(1)(b), 66(1)(b)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 20(b)(ii), 27(2), 27(b), 27(b)
High Courts16 Feb 1994
Rabari Bharmabai Kana Vs Sava Karsan and Others
Gujarat High Court · (1995) 1 ACC 575 : (1994) 2 GLR 1266
High Courts15 Feb 1994
Wadhwan Mahajan Panjarapole Vs B.D. Bhavasar and Others
Gujarat High Court · (1995) 70 FLR 457 : (1994) 2 GLR 1418
Bombay Shops and Establishments Act, 1948 — Section 2(4)
High Courts10 Feb 1994
Jayantilal Bachubhai Vadiwala and etc. Vs The Competent Authority and Deputy Collector, Urban Land Ceiling, Surat and Another
Gujarat High Court · AIR 1995 Guj 25 : (1995) 1 GLR 831
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 14, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 11, 12, 12(1), 12(4), 12(5)
High Courts09 Feb 1994
Municipal Employees Congress Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1279
Bombay Provincial Municipal Corporations Act, 1949 — Section 45, 451, 451(1), 453, 46Bombay Provincial Municipal Corporations Rules, 1949 — Rule 1
High Courts09 Feb 1994
K.V. Patel and Co. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 02 GUJ CK 0030
Income Tax Act, 1961 — Section 256(1), 35B, 35B(1)