High Courts04 Jul 2008
Commissioner of Income Tax Vs Sarabhai Private Limited
Gujarat High Court · (2009) 176 TAXMAN 6
COURT ARCHIVE
Gujarat High Court judgments, 2008
1,047 judgments · page 27 of 53
High Courts04 Jul 2008
Commissioner of Income Tax Vs Rubamin (P) Ltd.
Gujarat High Court · (2008) 218 CTR 162 : (2009) 312 ITR 18
Income Tax Act, 1961 — Section 115J, 115J(1A)Companies Act, 1956 — Section 205, 350
High Courts04 Jul 2008
Somabhai Babubhai Parmar Vs Gujarat State Road Transport Corporation
Gujarat High Court · (2009) 121 FLR 253 : (2008) 3 GLH 397 : (2009) 1 GLR 438 : (2009) 3 SLR 83
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 2, 33(1), 33(2), 33A
High Courts03 Jul 2008Allowed
S.J. Sanghvi Vs Commissioner of Income Tax and Another
Gujarat High Court · (2008) 219 CTR 138
Income Tax Act, 1961 — Section 139, 143(1)(a), 263, 264, 264(1)
High Courts03 Jul 2008
Chinubhai Khodidas Patel Vs Election Officer-Mehsana Nagarpalika and Special Land and Others
Gujarat High Court · (2008) 2 GLH 785
Gujarat Municipalities Act, 1963 — Section 11(2), 14, 37, 38, 70
High Courts03 Jul 2008
Gujarat State Road Transport Corp. and Another Vs Hemantsinh B. Jadeja
Gujarat High Court · (2008) 118 FLR 1009 : (2008) 3 GLR 2023
High Courts02 Jul 2008Allowed
Prehladbhai Naranbhai Patel Vs N.K.C. Nair, Income Tax Officer
Gujarat High Court · (2009) 309 ITR 45 : (2009) 180 TAXMAN 122
Income Tax Act, 1961 — Section 143(3), 147, 148, 44AB
High Courts02 Jul 2008Allowed
Shreeji Shroff Vs Commissioner of Income Tax-II
Gujarat High Court · (2008) 07 GUJ CK 0082
Kar Vivad Samadhan Scheme, 1998 — Section 90(2), 90(2)
High Courts02 Jul 2008Allowed
Nikhil K. Kotak Vs Mahesh Kumar, AO
Gujarat High Court · (2009) 319 ITR 445
Income Tax Act, 1961 — Section 143, 147, 148, 54
High Courts02 Jul 2008Allowed
Rajoo Engineers Ltd. Vs Deputy Commissioner of Income Tax
Gujarat High Court · (2008) 218 CTR 53
Income Tax Act, 1961 — Section 143(3), 148, 148(2)
High Courts02 Jul 2008Allowed
Deval Sales Corporation Vs Commissioner of Income Tax and Another
Gujarat High Court · (2008) 218 CTR 282
Finance (No. 2) Act, 1998 — Section 95(1)Income Tax Act, 1961 — Section 143(3), 249, 249(4), 264, 264(4)
High Courts01 Jul 2008
Prabhaben Harshadray Desai and Others Vs State Government and Others
Gujarat High Court · (2008) 3 GLH 120 : (2008) 3 GLR 2380
Constitution of India, 1950 — Article 14, 19, 226, 32Gujarat Town Planning and Urban Development Act, 1976 — Section 10, 11, 12, 13, 14Land Acquisition Act, 1894 — Section 4
High Courts01 Jul 2008
Chandubhai Virjibhai Gokani Vs State of Gujarat and Another
Gujarat High Court · (2009) 149 CompCas 720 : (2009) 121 FLR 800 : (2009) 1 GLR 552 : (2008) 87 SCL 155
Companies Act, 1956 — Section 48, 630, 630(1), 630(2)Constitution of India, 1950 — Article 21Contract Act, 1872 — Section 2A
High Courts01 Jul 2008Allowed
Sheela Ashokkumar Goenka Vs Designated Authority
Gujarat High Court · (2008) 218 CTR 287
Income Tax Act, 1961 — Section 246, 260A, 264, 271(1)
High Courts01 Jul 2008Dismissed
Kailash T. Agrawal Vs M.S. Thanvi, Designated Authority
Gujarat High Court · (2008) 218 CTR 291
Income Tax Act, 1961 — Section 154, 155, 158, 245D(4), 264
High Courts30 Jun 2008Dismissed
Gujarat State Road Transport Corporation Vs Ambaram M. Chaudhari
Gujarat High Court · (2008) 06 GUJ CK 0025
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 11A, 31(1), 33, 33(2)
High Courts30 Jun 2008Allowed
Gujarat JHM Hotels Ltd. Vs Director General of Income Tax (Exemption)
Gujarat High Court · (2009) 222 CTR 132 : (2008) 305 ITR 386 : (2010) 186 TAXMAN 321
Income Tax Act, 1961 — Section 80HHD, 80IA, 80IA(4), 80IA(5), 80IA(6)Income Tax Rules, 1962 — Rule 18BBC, 18BBC(1), 18BBC(2)
High Courts27 Jun 2008Dismissed
Deputy Commissioner of Income Tax Vs Amod Petrochem Pvt. Ltd.
Gujarat High Court · (2008) 217 CTR 401 : (2008) 307 ITR 265
Income Tax Act, 1961 — Section 3, 68
High Courts27 Jun 2008
Bharat Foods Co-Operative Ltd. and Another Vs State of Gujarat and Others
Gujarat High Court · (2008) 3 GLR 2116
Constitution of India, 1950 — Article 14, 226Gujarat Sales Tax Act, 1969 — Section 49, 49(2), 62Multi-State Cooperative Societies Act, 2002 — Section 29
High Courts26 Jun 2008Allowed
Kanchanlal Maganlal Kapadia Vs ITO
Gujarat High Court · (2009) 310 ITR 167 : (2009) 177 TAXMAN 211
Income Tax Act, 1961 — Section 139, 142, 143, 147, 148