COURT ARCHIVE

Gujarat High Court judgments, 1995

450 judgments · page 17 of 23

High Courts26 Mar 1995

PARSHOTTAM NAGINDAS and Others Vs B.R. ADWALPALKAR, COMMISSIONER OF INCOME TAX.

Gujarat High Court · (1996) 131 CTR 338 : (1996) 218 ITR 392

Income Tax Act, 1961 — Section 217, 271(1)(a) , 273A(1)Motor Vehicles Act, 1939 — Section 90

High Courts26 Mar 1995

Prahladbhai Rajaram Mehta Vs Popatbhai Haribhai Patel and Another

Gujarat High Court · (1996) 87 CompCas 557 : (1995) 2 GLR 1752

Companies Act, 1956 — Section 28, 630, 630(1), 630(2)

High Courts26 Mar 1995

Parshottam Nagindas and Others Vs B.R. Adwalpalkar, Commissioner of Income Tax

Gujarat High Court · (1996) 131 CTR 338 : (1996) 218 ITR 392

Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 139(8)

High Courts26 Mar 1995

Atul Products Ltd. Vs Dipakkumar Jayantilal Shah

Gujarat High Court · (1997) 88 CompCas 876

Securities Contracts (Regulation) Act, 1956 — Section 22A(3)

High Courts25 Mar 1995

NATVARLAL DAYARJIBHAI PATEL Vs UNION OF INDIA AND OTHERS

Gujarat High Court · (1996) 128 CTR 122 : (1996) 218 ITR 226

Income Tax Act, 1961 — Section 269UC(3), 269UD(1), 269UD(1)

High Courts25 Mar 1995

Natvarlal Dayarjibhai Patel Vs Union of India and Others

Gujarat High Court · (1995) 129 CTR 122

Income Tax Act, 1961 — Section 269UC(3), 269UD, 269UD(1), 269UD(1A), 269UD(1B)

High Courts24 Mar 1995

Bhagwanji Vishavji Thakkar Vs Pravinchandra Jivanbhai Patadia and Another

Gujarat High Court · (1995) 2 GLR 1438

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 115, 115

High Courts24 Mar 1995

Surat Jilla Khedut Samaj and Others Vs State of Gujarat and Another

Gujarat High Court · (1996) 1 GLR 25

Gujarat Panchayats Act, 1961 — Section 169(1) , 169(3), 169(3)(a), 169(3)(a), 169(3)(b)

High Courts24 Mar 1995

Consumer Education and Research Society, Ahmedabad and etc. Vs Union of India (UOI) and Others

Gujarat High Court · AIR 1995 Guj 133 : (1995) 2 GLR 1655

Constitution of India, 1950 — Article 14, 21, 226, 32, 48AGeneral Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10(1)

High Courts24 Mar 1995

Ambalal Bhavanishanker Upadhyaya Vs Rasiklal Manilal Mehta and Others

Gujarat High Court · (1996) 1 GLR 51

Criminal Procedure Code, 1973 (CrPC) — Section 344, 344, 397, 397, 401Penal Code, 1860 (IPC) — Section 34

High Courts24 Mar 1995

Commissioner of Income Tax Vs Kashiram Textile Mills (P.) Ltd.

Gujarat High Court · (2001) 170 CTR 11 : (2001) 252 ITR 162

Income Tax Act, 1961 — Section 119(3), 125, 125A, 139(5), 143(3)

High Courts23 Mar 1995

Air Conditioning Specialists Pvt. Ltd. Vs Union of India and Others

Gujarat High Court · (1996) 2 GLR 448 : (1996) 221 ITR 739

Income Tax Act, 1961 — Section 214, 264

High Courts23 Mar 1995

AIR CONDITIONING SPECIALISTS PVT. LTD. Vs UNION OF INDIA and Others

Gujarat High Court · (1997) 137 CTR 211

Income Tax Act, 1961 — Section 214, 214, 264

High Courts22 Mar 1995Dismissed

Bhikhubhai Kedarbhai Patel and Others Vs The Deputy Collector, Modasa and Another

Gujarat High Court · AIR 1996 Guj 16

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27Land Acquisition Act, 1894 — Section 18, 23, 4, 6

High Courts21 Mar 1995Dismissed

M. Shantilal Vs Kasturchand Parshottamdas and Others

Gujarat High Court · AIR 1996 Guj 38 : (1995) 2 GLR 1706

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 38 Rule 5, 115

High Courts21 Mar 1995

Banuma Polytex Ltd. Vs Gujarat Electricity Board and Another

Gujarat High Court · (1996) 1 GLR 57

Constitution of India, 1950 — Article 226, 226Electricity (Supply) Act, 1948 — Section 49, 5, 5

High Courts21 Mar 1995

Kaira District Co-operative Milk Producers Union Ltd. Vs Asstt. Commissioner of Income Tax (No. 1)

Gujarat High Court · (1995) 128 CTR 405 : (1995) 216 ITR 371

Income Tax Act, 1961 — Section 139, 142, 147, 148, 149

High Courts20 Mar 1995Partly Allowed

Govindbhai Dajibhai and etc. Vs Special Land Acquisition Officer and Another

Gujarat High Court · AIR 1995 Guj 200 : (1996) 1 GLR 265

Land Acquisition (Amendment) Act, 1984 — Section 30(2)Land Acquisition Act, 1894 — Section 23, 23(2), 28, 4, 4(1)

High Courts20 Mar 1995Dismissed

Ramchandra Jagannath and Others Vs State of Gujarat

Gujarat High Court · AIR 1996 Guj 43

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Land Acquisition (Gujarat Unification and Amendment) Act, 1963 — Section 21Land Acquisition Act, 1894 — Section 10, 12(2), 16, 3, 4

High Courts20 Mar 1995Dismissed

Prahladbhai Manordas Patel Vs State of Gujarat and Others

Gujarat High Court · AIR 1996 Guj 49

Constitution of India, 1950 — Article 226