High Courts21 Oct 1994
Jogsingh Bhanvarsingh Rajput (Parmar) Vs State of Gujarat
Gujarat High Court · (1995) 2 GLR 1054
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 302
COURT ARCHIVE
Gujarat High Court judgments, 1994
316 judgments · page 3 of 16
High Courts21 Oct 1994
Late Ambalal Ratnabhai through his Widow Smt. Santokben Ambalal Vs Government of India and Another
Gujarat High Court · (1995) 1 GLR 289
Constitution of India, 1950 — Article 226, 226
High Courts20 Oct 1994
Ashutosh Sarkari Karmachari Co-Op. Housing Society Ltd. Vs State of Gujarat and Another
Gujarat High Court · (1995) 2 GLR 1419
Constitution of India, 1950 — Article 14, 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 23, 23
High Courts20 Oct 1994
Umedsing Sursing Mahida Vs State of Gujarat
Gujarat High Court · (1995) 2 GLR 1302
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302
High Courts19 Oct 1994
Gujarat Vidya Sabha Vs Municipal Corporation of the City of Ahmedabad
Gujarat High Court · (1995) 1 GLR 419
Bombay Provincial Municipal Corporations Act, 1949 — Section 129, 132, 132(1)(b), 132(1)(b), 406
High Courts19 Oct 1994
Rainbow Dyestuff Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1995) 123 CTR 21 : (1995) 213 ITR 560 : (1995) 79 TAXMAN 31
Income Tax Act, 1961 — Section 37
High Courts19 Oct 1994
Aher Lakhman Bhura Vs State of Gujarat
Gujarat High Court · (1995) 2 GLR 1285
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 158Penal Code, 1860 (IPC) — Section 302, 302
High Courts19 Oct 1994
State of Gujarat Vs Bhagchand Mohanlal Dhavan and Another
Gujarat High Court · (1995) 1 GLR 201
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 395(2)Penal Code, 1860 (IPC) — Section 120B, 177, 179, 201, 202
High Courts18 Oct 1994
Commissioner of Wealth-tax Vs Rusi P. Contractor
Gujarat High Court · (1995) 214 ITR 258
High Courts17 Oct 1994
Commissioner of Income Tax Vs Minalben S. Parikh
Gujarat High Court · (1995) 127 CTR 333 : (1995) 215 ITR 81 : (1995) 79 TAXMAN 184
Income Tax Act, 1961 — Section 125, 125A, 144A, 144B, 263
High Courts17 Oct 1994
COMMISSIONER OF Income Tax Vs SMT. MINALBEN S. PARIKH.
Gujarat High Court · (1995) 127 CTR 333 : (1995) 215 ITR 81 : (1995) 79 TAXMAN 184
Income Tax Act, 1961 — Section 263, 263
High Courts12 Oct 1994
Kothari Oil Products Company Vs State of Gujarat and Others
Gujarat High Court · (1994) 10 GUJ CK 0027
Gujarat Sales Tax Act, 1969 — Section 85
High Courts12 Oct 1994
Saurashtra Cement and Chemical Industries Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1995) 80 TAXMAN 61
Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 220, 37, 37(1), 37(2B), 4
High Courts12 Oct 1994
Hotchand Parmanand Motiramani Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 164
Ahmedabad City Courts (Classification of and Recruitment to posts of Registrars and Deputy Registrars) Rules, 1961 — Rule 4Constitution of India, 1950 — Article 226, 226 , 234, 309
High Courts12 Oct 1994
Patel Filters Ltd. Vs Mohanlal N. Shah and Another
Gujarat High Court · (1995) 1 GLR 465
Companies Act, 1956 — Section 630, 630(1)(b), 630(1)(b)(2)Criminal Procedure Code, 1973 (CrPC) — Section 313, 391, 401
High Courts11 Oct 1994
Ambalal Sarabhai D. Trust Vs Commissioner of Income Tax
Gujarat High Court · (1995) 213 ITR 263
Income Tax Act, 1961 — Section 2(47), 45, 48
High Courts11 Oct 1994
Kalindi Investment P. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 122 CTR 249 : (1995) 213 ITR 207
Income Tax Act, 1961 — Section 147, 155, 155(1), 155(2), 155(5)
High Courts10 Oct 1994
State of Gujarat and Another Vs Shri Sankeshwar Jain Agam Mandir
Gujarat High Court · (1996) 1 GLR 287
Minimum Wages Act, 1948 — Section 13, 20, 22, 22A, 22B
High Courts07 Oct 1994
Gujarat State Financial Corporation Vs Official Liquidator and Others
Gujarat High Court · (1996) 87 CompCas 658
Companies Act, 1956 — Section 171, 229, 231, 232, 391Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22, 22(1), 25