COURT ARCHIVE

Gujarat High Court judgments, 1994

316 judgments · page 8 of 16

High Courts01 Jul 1994

Gujarat State Bakers'' Federation and Others Vs State of Gujarat

Gujarat High Court · (1995) 1 GLR 73 : (1995) 1 LLJ 1224

Constitution of India, 1950 — Article 14, 19Minimum Wages Act, 1948 — Section 3, 5, 5(2)Payment of Wages Act, 1936 — Section 3, 4

High Courts30 Jun 1994

Atmaram J. Hathiwala Vs S. Sarup, Income Tax Officer

Gujarat High Court · (1994) 121 CTR 332 : (1994) 209 ITR 456

Income Tax Act, 1961 — Section 154, 235, 237, 238, 239

High Courts30 Jun 1994

Ramkrishna Bus Transport and Others Vs State of Gujarat and Others

Gujarat High Court · (1994) 2 GLR 1371

Constitution of India, 1950 — Article 14, 19(1)(g), 226, 261, 304Motor Vehicles Act, 1988 — Section 123, 123(1), 192, 192(1), 2

High Courts30 Jun 1994

Gujarat State Textile Corporation Vs Collector of Central Excise and Others

Gujarat High Court · (1994) 2 GLR 1724

Central Excises and Salt Act, 1944 — Section 11

High Courts29 Jun 1994

Garden Silk Mills Pvt. Ltd. Vs Union of India

Gujarat High Court · (1996) 81 ELT 34 : (1995) 1 GLR 461

Customs Act, 1962 — Section 14

High Courts29 Jun 1994

Shrirang Touring Talkies and etc. Vs State of Gujarat and Others

Gujarat High Court · AIR 1995 Guj 123 : (1995) 1 GLR 171

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Constitution of India, 1950 — Article 226, 227Gujarat Entertainment Tax Act, 1977 — Section 12, 2, 3, 3(1A), 6

High Courts28 Jun 1994

Laxmiben Hemdas Patel Vs S.B. Rohtagi, Income Tax Officer

Gujarat High Court · (1994) 120 CTR 494 : (1994) 209 ITR 267

Income Tax Act, 1961 — Section 154, 154(5), 240, 244, 244(1A)

High Courts27 Jun 1994

Jaswantsinh Laxmansinh Chauhan and Others Vs State of Gujarat and Others

Gujarat High Court · (1994) 2 GLR 1683

Gujarat Municipalities Act, 1963 — Section 146, 148, 65, 87, 88

High Courts27 Jun 1994

Garden Silk Weaving Factory Vs Commissioner of Income Tax

Gujarat High Court · (1995) 125 CTR 157 : (1995) 213 ITR 10

Income Tax Act, 1961 — Section 271(1), 271(1)(C), 273A, 273A(4)

High Courts22 Jun 1994

Saurashtra Clay Industries Vs Union of India (UIO) and Others

Gujarat High Court · (1994) 2 GLR 1758

Constitution of India, 1950 — Article 14, 19(1)(g)Mines and Minerals (Development and Regulation) Act, 1957 — Section 9, 9(3)

High Courts21 Jun 1994

The Project Manager, Ahmedabad Project, O.N.G.C. Vs Sham Kumar Sehgal (Since Decd.) through his Heirs and Lrs. Krishnadevi

Gujarat High Court · (1995) 71 FLR 176 : (1995) 1 GLR 116 : (1995) 1 LLJ 863

Constitution of India, 1950 — Article 226Oil and Natural Gas Commission (Conduct, Discipline and Appeal) Regulations, 1964 — Regulation 25Payment of Bonus Act, 1965 — Section 8

High Courts17 Jun 1994Allowed

The State of Gujarat Vs State Bank of Saurashtra and Another

Gujarat High Court · AIR 1995 Guj 82 : (1994) 2 GLR 792

Bombay Court Fees Act, 1957 — Section 12(3)Bombay Court Fees Act, 1959 — Section 17 , 18Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2, Order 2 Rule 3, 9

High Courts16 Jun 1994Dismissed

Saurashtra Cement Chemical Industries Ltd. and Others Vs Esma Industries Pvt. Ltd.

Gujarat High Court · (2001) 103 CompCas 1041 : (1995) 1 GLR 673

Companies Act, 1956 — Section 397, 398

High Courts06 May 1994

State of Gujarat Vs Patel Jayantibhai Chaturbhai and Others

Gujarat High Court · (1994) 2 GLR 1472

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 283

High Courts06 May 1994

Municipal Corporation of Ahmedabad Vs Voltas Limited and Others

Gujarat High Court · AIR 1995 Guj 29 : (1994) 2 GLR 1325

Limitation Act, 1963 — Section 10, 11, 12, 13, 14

High Courts06 May 1994

Bai Sakarbai Devraj Vs Ibrahim Abdul Ganibhai Pankhida

Gujarat High Court · (1994) 2 GLR 1091

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3)(a), 12(3)(b), 12(3)(b)

High Courts06 May 1994

Shreenarayan Kanaiyalal Vs Anup Engineering Ltd.

Gujarat High Court · (1995) 1 GLR 97 : (1995) 2 LLJ 960

Industrial Disputes Act, 1947 — Section 33

High Courts05 May 1994

Lily Shavak Doctor and Another Vs Union of India and Others

Gujarat High Court · (1994) 121 CTR 437 : (1995) 212 ITR 142

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

High Courts05 May 1994

Hasmukh D. Prajapati Vs State of Gujarat

Gujarat High Court · (1995) 1 GLR 726

Arms Act, 1959 — Section 25(1)(B), 27, 28Penal Code, 1860 (IPC) — Section 120B, 393, 394

High Courts05 May 1994

Om Shri Jigar Association Vs Union of India and Others

Gujarat High Court · (1995) 123 CTR 105 : (1994) 209 ITR 608 : (1995) 80 TAXMAN 514

Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UD(1A), 269UL, 36