High Courts18 Sept 1995Allowed
Kaira District Co-op. Milk Producers Union Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (1996) 87 TAXMAN 144
Income Tax Act, 1961 — Section 147, 148, 80AB, 80P(2)(d)
COURT ARCHIVE
Gujarat High Court judgments, 1995
450 judgments · page 7 of 23
High Courts18 Sept 1995
Kaira District Co-operative Milk Producers Union Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (1996) 220 ITR 194
Income Tax Act, 1961 — Section 147, 148, 80AB, 80P(2)(d)
High Courts18 Sept 1995
Narayan Tukaram Baddi Vs State of Gujarat and Others
Gujarat High Court · (1996) 1 GLR 31
Constitution of India, 1950 — Article 22(5), Chapter 3Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3, 3
High Courts18 Sept 1995
KAIRA DISTRICT CO-OPERATIVE MILK PRODUCERS UNION LTD. Vs ASSISTANT COMMISSIONER OF INCOME TAX.
Gujarat High Court · (1996) 134 CTR 228
Income Tax Act, 1961 — Section 147, 148, 148, 80P(2)(d)
High Courts18 Sept 1995
Jawahar Karunashanker Adhararyu and Others Vs State of Gujarat and Another
Gujarat High Court · (1996) 1 GLR 747
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 197Electricity (Supply) Act, 1948 — Section 81
High Courts15 Sept 1995Dismissed
Shri Dahyabhai Kalubhai Solanki Vs N.J. Industries and Others
Gujarat High Court · (1996) CriLJ 2787 : (1996) 1 GLR 768
Air (Prevention and Control of Pollution) Act, 1981 — Section 19, 39, 40Criminal Procedure Code, 1973 (CrPC) — Section 245Gujarat Air (Prevention and Control) of Pollution Rules, 1983 — Rule 8
High Courts15 Sept 1995
Chetnaben @ Artiben Vithal Panchal Vs State of Gujarat
Gujarat High Court · (1996) 2 GLR 633
Constitution of India, 1950 — Article 226, 226
High Courts13 Sept 1995
Ramgopal Shriram Sharma Vs State of Gujarat
Gujarat High Court · (1996) 2 GLR 118
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 306, 498A, 498A
High Courts12 Sept 1995
Madhu Silica Pvt. Ltd. Vs Commissioner of Income Tax and Another
Gujarat High Court · (1997) 227 ITR 350
Income Tax Act, 1961 — Section 220(6)
High Courts12 Sept 1995Dismissed
Iqbal alias Panna Mohamad Patel Vs District Magistrate and Others
Gujarat High Court · (1996) CriLJ 2744
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(c), 3, 3(3)Penal Code, 1860 (IPC) — Section 120B, 124, 307
High Courts12 Sept 1995
MADHU SILICA PVT. LTD. Vs COMMISSIONER OF INCOME TAX and Another
Gujarat High Court · (1997) 137 CTR 492
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 220, 220(2), 220(6), 80HH
High Courts11 Sept 1995
Shantuben Vs State of Gujarat
Gujarat High Court · (1996) 1 GLR 263
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 302
High Courts08 Sept 1995
Pathan Sardarkhan Hathikhan and Others Vs State of Gujarat and Others
Gujarat High Court · (1996) 2 GLR 9
High Courts08 Sept 1995
Commissioner of Income Tax Vs Synpol Products Pvt. Ltd.
Gujarat High Court · (1996) 130 CTR 356 : (1996) 217 ITR 154
Income Tax Act, 1961 — Section 139, 139(1), 36, 40, 40A
High Courts08 Sept 1995
Usha Kulkarni and Others Vs Union of India and Others
Gujarat High Court · (1996) 132 CTR 350 : (1996) 219 ITR 190
Income Tax Act, 1961 — Section 269(1B), 269UD, 269UD(1), 269UD(1A), 269UL(3)
High Courts07 Sept 1995
Birla Vxl Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (1996) 130 CTR 281 : (1996) 217 ITR 1
Income Tax Act, 1961 — Section 115J, 143(3), 147, 148
High Courts06 Sept 1995
Zaverchand Popatlal Sumeria and Others Vs State of Gujarat and Others
Gujarat High Court · (1995) 2 GLR 1733
Constitution of India, 1950 — Article 226Land Acquisition (Companies) Rules, 1963 — Rule 3, 4Land Acquisition Act, 1894 — Section 4, 5A, 5A, 6
High Courts06 Sept 1995Dismissed
Rataniya Bhima Bhil and Others Vs State of Gujarat
Gujarat High Court · (1997) CriLJ 891
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts06 Sept 1995
Pratapbhai Ramabhai Solanki Vs Divisional Controller, Gujarat State Road Transport Corporation
Gujarat High Court · (1996) CriLJ 2680 : (1996) 2 GLR 267
Industrial Disputes Act, 1947 — Section 10(1), 33(2), 33C, 33C(2), 34
High Courts04 Sept 1995
Dahyabhai Kalubhai Solanki Vs Devine Intermediates and Chemicals and Others
Gujarat High Court · (1996) 1 GLR 729
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Evidence Act, 1872 — Section 114Gujarat Water (Prevention and Control of Pollution) Rules, 1976 — Rule 27