High Courts20 Apr 1999
COMMISSIONER OF INCOME TAX Vs ARVIND H. SHAH
Gujarat High Court · (1999) 155 CTR 154
Income Tax Act, 1961 — Section 256(1), 256(2)
COURT ARCHIVE
Gujarat High Court judgments, 1999
826 judgments · page 32 of 42
High Courts20 Apr 1999
Commissioner of Income Tax Vs Arvind H. Shah
Gujarat High Court · (1999) 239 ITR 189
Income Tax Act, 1961 — Section 256(2)
High Courts20 Apr 1999
Commissioner of Income Tax Vs President Industries
Gujarat High Court · (2000) 158 CTR 372 : (2002) 258 ITR 654 : (2002) 124 TAXMAN 654
Income Tax Act, 1961 — Section 256(2)
High Courts20 Apr 1999Dismissed
Musebhai Jivanbhai Jivani Vs Special Land Acquisition Officer
Gujarat High Court · (2000) 1 GLR 91
High Courts19 Apr 1999
Rajkot Municipal Corporation Vs Aniruddh Fulshankar Shukla
Gujarat High Court · (1999) 82 FLR 927 : (1999) 2 LLJ 830
Payment of Gratuity Act, 1972 — Section 14, 4
High Courts16 Apr 1999
Commissioner of Income Tax Vs Bhagwatiprasad P. Parikh
Gujarat High Court · (1999) 04 GUJ CK 0076
Income Tax Act, 1961 — Section 80U
High Courts16 Apr 1999
Shaily Engineering Plastics Ltd. Vs Designated Authority under Kar Vivad Samadhan Scheme
Gujarat High Court · (1999) 239 ITR 90 : (1999) 106 TAXMAN 289
Finance Act, 1998 — Section 87, 88, 90(1), 95Income Tax Act, 1961 — Section 116, 143(1), 143(2), 143(3), 154
High Courts16 Apr 1999Dismissed
State of Gujarat Vs Sureshbhai Chhitubhai Patel
Gujarat High Court · (1999) 04 GUJ CK 0019
Penal Code, 1860 (IPC) — Section 114, 120B, 420
High Courts16 Apr 1999
SHAILY ENGINEERING PLASTICS LTD. Vs DESIGNATED AUTHORITY UNDER KAR VIVAD SAMADHAN SCHEME
Gujarat High Court · (1999) 155 CTR 1
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 116, 143, 143(1)(a), 143(2), 143(3)
High Courts16 Apr 1999Dismissed
Achyut Chinubhai Vs A''bad Municipal Corporation
Gujarat High Court · (1999) 2 GLR 368
High Courts15 Apr 1999Dismissed
Belim Jiva Rahim Sultan Vs District Collector
Gujarat High Court · (2000) GLR 626
High Courts15 Apr 1999
S.K. Simpi Vs State of Gujarat
Gujarat High Court · (1999) 3 GLR 861
Constitution of India, 1950 — Article 226
High Courts15 Apr 1999Dismissed
State of Gujarat Vs Vahab Mohmedbhai Sepai
Gujarat High Court · (1999) 04 GUJ CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 302
High Courts15 Apr 1999
Meghdoot Laminart (P) Ltd. Vs Rajiv Sinha or his Successor In Office of The Deputy Commissioner of Income Tax
Gujarat High Court · (1999) 155 CTR 386 : (1999) 238 ITR 918
Income Tax Act, 1961 — Section 143, 147, 147, 148, 148
High Courts15 Apr 1999
Prabhat Solvant Extraction Industries Ltd. Vs S.S. Khan
Gujarat High Court · (1999) 154 CTR 59 : (1999) 238 ITR 510 : (1999) 106 TAXMAN 90
Finance Act, 1998 — Section 88Income Tax Act, 1961 — Section 132, 88
High Courts13 Apr 1999
Gujarat Agro Industries Corpn. Vs Ahmedabad Municipal Corpn.
Gujarat High Court · AIR 2000 Guj 6 : (2000) 4 GLR 309
Bombay Provincial Municipal Corporations Act, 1949 — Section 406
High Courts13 Apr 1999
Commissioner of Income Tax Vs D.K. Trading Co.
Gujarat High Court · (1999) 155 CTR 368 : (1999) 238 ITR 887
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts13 Apr 1999Dismissed
State of Gujarat Vs S.K. Gadhvi and Co. and Others
Gujarat High Court · AIR 2000 Guj 16
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 96
High Courts12 Apr 1999Allowed
Dhrangadhra Chemical Works Ltd. Vs Union of India (UOI)
Gujarat High Court · (2001) ACJ 880 : (1999) 3 GLR 31 : (2000) 1 RCR(Civil) 547
High Courts12 Apr 1999
Dharabhai Kamabhai Bharwad Vs Mohammed Rafiq Isabhai Surti
Gujarat High Court · (2000) 1 ACC 121 : (2001) ACJ 1334
Motor Vehicles Act, 1988 — Section 173