High Courts07 Sept 1994
Commissioner of Income Tax Vs Navnitlal Pochalal
Gujarat High Court · (1994) 122 CTR 49 : (1995) 213 ITR 69
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Gujarat High Court judgments, 1994
316 judgments · page 5 of 16
High Courts06 Sept 1994
Commissioner of Income Tax Vs Ashwinkumar Gordhanbhai and Bros. Pvt. Ltd.
Gujarat High Court · (1994) 122 CTR 164 : (1995) 212 ITR 614
Income Tax Act, 1961 — Section 104(4), 263Wealth Tax Act, 1957 — Section 5(1)
High Courts05 Sept 1994
State of Gujarat Vs Senma Savabhai Bhikhabhai and Another
Gujarat High Court · (1995) CriLJ 3061
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 302
High Courts05 Sept 1994
K.R. Desai, Assistant Judge Vs High Court of Gujarat
Gujarat High Court · (1995) 70 FLR 667 : (1994) 2 GLR 1639 : (1995) 2 LLJ 972
Constitution of India, 1950 — Article 226, 227, 32
High Courts05 Sept 1994Dismissed
Hasmukhrai K. Thakar Vs State Bank of India
Gujarat High Court · AIR 1995 Guj 95
Constitution of India, 1950 — Article 14, 226
High Courts05 Sept 1994
Amrutrao Tatyaji Kadam Vs Sharadbhai Chimanrao Fanase
Gujarat High Court · (1996) 1 GLR 290
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23AConstitution of India, 1950 — Article 227Electricity Act, 1910 — Section 12
High Courts05 Sept 1994Allowed
The State of Gujarat Vs Balubhai Madhabhai Zala
Gujarat High Court · (1995) CriLJ 2588
Penal Code, 1860 (IPC) — Section 302
High Courts03 Sept 1994Dismissed
New India Assurance Co. Ltd. Vs Mithakhan Dinakhan Netiyar and Others
Gujarat High Court · (1996) ACJ 155 : AIR 1995 Guj 126 : (1995) 2 GLR 1111
Civil Procedure Code, 1908 (CPC) — Section 115Gujarat Motor Vehicles Rules, 1989 — Rule 231, 231(5), 231(9), 232Motor Vehicles (Amendment) Act, 1989 — Section 92A
High Courts02 Sept 1994
Roopali Dyeing and Printing Works Vs Assistant Commissioner of Income Tax
Gujarat High Court · (1994) 122 CTR 234 : (1995) 212 ITR 573 : (1995) 80 TAXMAN 605
Income Tax Act, 1961 — Section 143(3), 155, 156, 220(2), 250
High Courts02 Sept 1994
Commissioner of Wealth Tax Vs Maheshkumar R. Patel
Gujarat High Court · (1995) 128 CTR 136 : (1995) 216 ITR 272
Wealth Tax Act, 1957 — Section 2, 5, 5(1), 5(2)Wealth Tax Rules, 1957 — Rule 2
High Courts01 Sept 1994
Jayantilal Ambalal Parmar Vs The Gujarat State Road Transport Corporation and Another
Gujarat High Court · (1995) 1 ACC 7 : (1994) ACJ 1159 : AIR 1995 Guj 98 : (1994) 2 GLR 1308
Constitution of India, 1950 — Article 141, 144Gujarat High Court Rules, 1975 — Rule 5Gujarat Motor Vehicles Rules, 1989 — Rule 232, 233
High Courts31 Aug 1994
Vipin T. Mehta Vs Chairman and Managing Director, Indian Petrochemicals Corpn. Ltd. and Another
Gujarat High Court · (1994) 2 GLR 1456
Constitution of India, 1950 — Article 14
High Courts25 Aug 1994Allowed
Divaliben Vs Mavjibhai Vasanjibhai Ahir
Gujarat High Court · AIR 1995 Guj 151
Bombay Revenue Tribunal Act, 1957 — Section 32G, 32G(4)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 76, 76(1)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 4, 100 , 100(1)
High Courts19 Aug 1994
Dilavarsinh Khodubha Vs State of Gujarat and Others
Gujarat High Court · AIR 1995 Guj 54 : (1994) 2 GLR 1564
Constitution of India, 1950 — Article 226, 227Gujarat High Court Rules, 1993 — Rule 82Urban Land (Ceiling and Regulation) Act, 1976 — Section 11(1), 30, 33, 33(2)
High Courts19 Aug 1994
Prashant Manvantrai Shah Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 780
Bombay Civil Services Rules, 1959 — Rule 33(1)Constitution of India, 1950 — Article 14, 311, 311(2)
High Courts19 Aug 1994
Kasambhai Hothibhai Chania Vs General Manager, Gujarat State Road Transport Corporation and Another
Gujarat High Court · (1995) 2 GLR 1396
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 226, 227, 227Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts18 Aug 1994Dismissed
Shri Nagrik Sahkari Grahak Bhandar Vs State of Gujarat and Others
Gujarat High Court · AIR 1995 Guj 184
Constitution of India, 1950 — Article 226, 227
High Courts17 Aug 1994
Nitinkumar Pramodbhai Pandya Vs Spenta Colour Lab Private Ltd. and Another
Gujarat High Court · (1996) 1 GLR 14
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AContempt of Courts Act, 1971 — Section 10, 12
High Courts17 Aug 1994
Kalpanaben M. Shah and Others Vs Navinchandra Jeevanlal Acharya and Others
Gujarat High Court · (1996) 2 ACC 543 : (1996) ACJ 113 : AIR 1995 Guj 176
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 311Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Evidence Act, 1872 — Section 137
High Courts17 Aug 1994
Vadodara Mazdoor Congress, Baroda Vs Indian Oil Corporation Ltd.
Gujarat High Court · (1995) CriLJ 1898 : (1995) 2 GLR 971
Contempt of Courts Act, 1971 — Section 2Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20, 20(2)Industrial Disputes Act, 1947 — Section 10, 33C