High Courts15 Jan 2004
Commissioner of Income Tax Vs Parwatiben Trust
Gujarat High Court · (2006) 154 TAXMAN 161
Wealth Tax Act, 1957 — Section 21A, 3, 5(1), 5(1)(xxiii)
COURT ARCHIVE
Gujarat High Court judgments, 2004
889 judgments · page 45 of 45
High Courts15 Jan 2004Dismissed
AOP of Sanjaybhai R. Patel and Others Vs Assessing officer - Asstt. Commissioner of Income Tax
Gujarat High Court · (2004) 267 ITR 129
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195Income Tax Act, 1961 — Section 116, 119, 147, 148, 149
High Courts15 Jan 2004
Commissioner of Income Tax Vs Madhav Industrial Corpn.
Gujarat High Court · (2004) 136 TAXMAN 416
Income Tax Act, 1961 — Section 261, 80HHA, 80I
High Courts15 Jan 2004Allowed
Central Bureau of Investigation Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 3105 : (2005) 1 GLR 149 : (2004) 4 RCR(Criminal) 81
Limitation Act, 1963 — Section 5Prevention of Corruption Act, 1947 — Section 5
High Courts15 Jan 2004
Commissioner of Income Tax Vs P.B. Corporation
Gujarat High Court · (2004) 187 CTR 212 : (2004) 266 ITR 548
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Income Tax Act, 1961 — Section 133A, 142(1), 142(2), 143(2), 144
High Courts15 Jan 2004
Sapjaybhai R. Patel Vs Assessing Officer
Gujarat High Court · (2004) 135 TAXMAN 210
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131 , 154, 154 , 245D, 245D(4)
High Courts13 Jan 2004Allowed
Mahendra Petrochemicals Ltd. Vs Union of India (UOI)
Gujarat High Court · (2004) 93 ECC 526 : (2004) 113 ECR 725 : (2004) 165 ELT 499 : (2004) 2 GLR 1306
Central Excises and Salt Act, 1944 — Section 31, 32, 32E(1)Customs Act, 1962 — Section 127A, 127B, 127B(1), 127B(1)(B), 2(34)Foreign Trade (Development and Regulation) Act, 1992 — Section 5, 7, 8, 9
High Courts12 Jan 2004Dismissed
Gujarat Homeopathic Society Vs Jayantilal Ramanlal Jayaswal
Gujarat High Court · (2004) 24 GLH 213
Constitution of India, 1950 — Article 12, 226, 32Gujarat Homeopathic Rules, 1965 — Rule 25, 26, 27Law Commission Act, 1965 — Section 3(1)
High Courts08 Jan 2004
Vishal Motising Vasava Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 3086 : (2004) 4 RCR(Criminal) 182