High Courts03 Jul 2002
Commissioner of Income Tax Vs Smt. Chanchalben
Gujarat High Court · (2002) 124 TAXMAN 476
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 22 of 43
High Courts03 Jul 2002
Commissioner of Income Tax Vs Ajay Builders
Gujarat High Court · (2002) 123 TAXMAN 842
Income Tax Act, 1961 — Section 32A, 32A(2)(b)(iii)
High Courts03 Jul 2002
Commissioner of Income Tax Vs Shreyas Nidhi
Gujarat High Court · (2002) 123 TAXMAN 840
Income Tax Act, 1961 — Section 11, 12A(b), 13, 13(2)(h), 13(3)
High Courts03 Jul 2002
Commissioner of Income Tax Vs Shreyas Nidhi, Swasti Nidhi, Venu Nidhi and Swasthya Nidhi
Gujarat High Court · (2002) 177 CTR 341 : (2002) 258 ITR 712
Income Tax Act, 1961 — Section 11, 13(2)
High Courts03 Jul 2002
Commissioner of Income Tax Vs Deversons P. Ltd.
Gujarat High Court · (2003) 260 ITR 336
Income Tax Act, 1961 — Section 28
High Courts03 Jul 2002Allowed
Anup Industries Ltd. Vs State of Gujarat and Another
Gujarat High Court · AIR 2003 Guj 112 : (2002) 22 GLH 303 : (2003) 1 GLR 434 : (2003) 1 GLR 432
Bombay Stamp Act, 1958 — Article 26, 572, 2Companies Act, 1956 — Section 23
High Courts03 Jul 2002Dismissed
Agricultural Produce Market Committee Vs State of Gujarat and Another
Gujarat High Court · (2002) 3 GLR 852
Gujarat Agricultural Produce Markets Act, 1963 — Section 25(2)Gujarat Agricultural Produce Markets Rules, 1965 — Rule 36
High Courts03 Jul 2002
Commissioner of Income Tax Vs Simplex Rayon and Silk Processors
Gujarat High Court · (2002) 123 TAXMAN 838
Income Tax Act, 1961 — Section 171(4), 40(b)
High Courts03 Jul 2002
Commissioner of Income Tax Vs Bharat Vijay Mills Ltd.
Gujarat High Court · (2002) 124 TAXMAN 60
High Courts03 Jul 2002
Commissioner of Income Tax Vs H.M.T. Construction Co.
Gujarat High Court · (2002) 124 TAXMAN 470
Income Tax Act, 1961 — Section 263
High Courts03 Jul 2002
Commissioner of Income Tax Vs Deversons (P) Ltd.
Gujarat High Court · (2002) 124 TAXMAN 472
Income Tax Act, 1961 — Section 28, 28(iiib)
High Courts03 Jul 2002
Kalindi Investments (P) Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 124 TAXMAN 475
High Courts03 Jul 2002
Commissioner of Income Tax Vs Gujarat Carbon (P) Ltd.
Gujarat High Court · (2002) 124 TAXMAN 477
Income Tax Act, 1961 — Section 139(1), 43B
High Courts03 Jul 2002
Commissioner of Income Tax Vs Sumankumar I. Parekh
Gujarat High Court · (2002) 07 GUJ CK 0008
Income Tax Act, 1961 — Section 143(1), 263, 263(1)
High Courts03 Jul 2002
Commissioner of Income Tax Vs Arunaben Sumankumar
Gujarat High Court · (2002) 177 CTR 470 : (2003) 259 ITR 386
Income Tax Act, 1961 — Section 132, 143(1), 263
High Courts03 Jul 2002
Commissioner of Income Tax Vs Sarangpur Cotton Mfg. Co. Ltd.
Gujarat High Court · (2002) 124 TAXMAN 30
Income Tax Act, 1961 — Section 35B, 40(c), 40A(5)
High Courts02 Jul 2002
Zabuben Jivabhai Rabari Vs H.K. Limbadiya, Election Officer and T.D.O. and Others
Gujarat High Court · (2002) 3 GLR 923
Gujarat Panchayats (Amendment) Act, 1993 — Section 44, 44(6), 51
High Courts02 Jul 2002Dismissed
Manibhai Prabhudas Patel and Another Vs L.K. Koolwal, Designated Authority
Gujarat High Court · (2002) 177 CTR 386 : (2002) 258 ITR 308 : (2003) 133 TAXMAN 247
Finance (No. 2) Act, 1998 — Section 95Income Tax Act, 1961 — Section 155, 155(1), 245D, 245D(1), 246A
High Courts01 Jul 2002
Devabhai Chelabhai Koli Vs Gujarat Electricity Board
Gujarat High Court · AIR 2003 Guj 117
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Electricity Act, 1910 — Section 37Electricity Rules, 1956 — Rule 29
High Courts01 Jul 2002Dismissed
Gordhanpar Gram Panchayat Vs Collector and Others
Gujarat High Court · (2002) 3 GLR 594
Gujarat Panchayats (Amendment) Act, 1993 — Section 108(4), 253, 253(4)