High Courts08 Feb 1994
Sabrabibi Usmankhan Pathan Vs Superintending Engineer GE Board and Others
Gujarat High Court · (1994) 2 GLR 1067 : (1995) 1 LLJ 776
Constitution of India, 1950 — Article 16, 16(2)
COURT ARCHIVE
Gujarat High Court judgments, 1994
316 judgments · page 15 of 16
High Courts08 Feb 1994Dismissed
Gujarat State Road Transport Corporation Vs Heirs of deceased Sonabai Jeturbhai alias Faibaben Khatabhai
Gujarat High Court · (1994) ACJ 1311 : (1994) 2 GLR 455
Motor Vehicles Act, 1988 — Section 140
High Courts07 Feb 1994
Commissioner of Surtax/Income Tax Vs Ahmedabad Manufacturing and Calico Printing Co. Ltd.
Gujarat High Court · (1995) 217 ITR 270
Companies (Profits) Surtax Act, 1964 — Section 18Income Tax Act, 1961 — Section 256(1)
High Courts07 Feb 1994
Commissioner of Income Tax Vs Sarabhai and Sons
Gujarat High Court · (1995) 217 ITR 20
Income Tax Act, 1961 — Section 257, 57, 80AA, 80AB, 80B(5)
High Courts07 Feb 1994
COMMISSIONER OF SURTAX/Income Tax Vs AHMEDABAD MANUFACTURING AND CALICO PRINTING CO. LTD.
Gujarat High Court · (1995) 124 CTR 194 : (1995) 211 ITR 270
Companies (Profits) Surtax Act, 1964 — Section 18Income Tax Act, 1961 — Section 256(1)
High Courts04 Feb 1994
Commissioner of Income Tax Vs Tanvi Sajni Family Trust
Gujarat High Court · (1994) 118 CTR 341 : (1994) 209 ITR 497 : (1994) 76 TAXMAN 236
Income Tax Act, 1961 — Section 160, 164, 164(1), 263
High Courts04 Feb 1994
Commissioner of Income Tax Vs Thyristors Controls Pvt. Ltd.
Gujarat High Court · (1994) 207 ITR 317
Income Tax Act, 1961 — Section 32A, 32A(1), 43(3)
High Courts03 Feb 1994
Navjivan Udyog Mandir (P) Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 117 CTR 360 : (1994) 207 ITR 40 : (1995) 83 TAXMAN 78
Income Tax Act, 1961 — Section 144B, 41(1), 43B
High Courts03 Feb 1994
Gujarat Homeopathic Society Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1434
Land Acquisition Act, 1894 — Section 4, 4, 6, 6, 6(1)
High Courts03 Feb 1994
Motisinh Kesrisinh Vs State of Gujarat
Gujarat High Court · (1994) 2 GLR 1445
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 392, 393, 394, 395
High Courts02 Feb 1994Allowed
Muljibhai alias Rakhubhai Sardarsinh Raj and Jiba and Another Vs State of Gujarat and Another
Gujarat High Court · AIR 1994 Guj 145
Bombay Land Revenue Code, 1879 — Section 3(22)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 2(18), 29, 29(4), 31Constitution of India, 1950 — Article 226, 227
High Courts02 Feb 1994
Hiraben Mohanbhai Patel and Another Vs Hindocha Engineering Co.
Gujarat High Court · (1994) 2 CivCC 573 : (1994) 2 GLR 1061
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3), Order 41 Rule 3A, Order 41 Rule 5, Order 41 Rule 5(3)(c), 115
High Courts01 Feb 1994
Maganbhai Parsangbhai Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 977
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302
High Courts29 Jan 1994
Commissioner of Income Tax Vs Chandulal Venichand
Gujarat High Court · (1994) 118 CTR 257 : (1994) 209 ITR 7
Income Tax Act, 1961 — Section 139, 139(1), 28, 36, 36(1)
High Courts28 Jan 1994
Shambhubhai Sankabhai Vs Chandrakant Devshanker and Another
Gujarat High Court · (1996) CriLJ 1350
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 16, 7(3), 9(A)
High Courts28 Jan 1994Dismissed
Anishbhai Ishabhai Patel Vs State of Gujarat and Others
Gujarat High Court · AIR 1995 Guj 118 : (1994) 2 GLR 456
Constitution of India, 1950 — Article 226, 227Gujarat Panchayats Act, 1961 — Section 49, 49(1)
High Courts27 Jan 1994
Mehsana Municipality Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 5
Bombay Primary Education Act, 1947 — Section 41(2), 41(2)Constitution of India, 1950 — Article 12, 14, 226Gujarat Municipalities Act, 1963 — Section 87B
High Courts25 Jan 1994
Pestanji Jamshedji Patel Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1287
High Courts25 Jan 1994
Parmanand Vadilal Vasani and Another Vs State of Gujarat and Another
Gujarat High Court · AIR 1994 Guj 206 : (1994) 2 GLR 1634
Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 45, 46, 48, 69Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1), 8, 8(3), 8(4)
High Courts25 Jan 1994
Jagdishchandra J. Bumia Vs Gujarat State Road Transport Corporation and Others
Gujarat High Court · (1994) 2 GLR 995