Bombay Stamp (Determination of Market Value of Property) Rules, 1984 — Rule 4, 8Bombay Stamp Act, 1958 — Section 32A, 39(1)(B), 44, 44(2), 53Constitution of India, 1950 — Article 226, 227

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High Courts23 Jun 2008

Dy. Commissioner of Income Tax Vs Arat Electro Chemicals Ltd.

Gujarat High Court · (2008) 06 GUJ CK 0037

Income Tax Act, 1961 — Section 80I, 80I

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High Courts23 Jun 2008

Bharatbhai R. Bhavsar Vs Director of Municipalities and Others

Gujarat High Court · (2008) 3 GLR 2157

Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 11, 11(2), 11(3)(A), 38, 38(1)

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High Courts20 Jun 2008

Ahmedabad Municipal Corporation Vs Pravinbhai H. Patel

Gujarat High Court · (2008) 2 GLH 603

Bombay Provincial Municipal Corporations Act, 1949 — Section 231

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High Courts20 Jun 2008Dismissed

Gujarat State Fertilizers Co. Ltd. (Fibre Unit) and Another Vs Union of India (UOI) and Another

Gujarat High Court · (2008) 120 ECC 158 : (2008) 156 ECR 158 : (2009) 233 ELT 187

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 74, 74(1)

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High Courts20 Jun 2008

Commissioner of Income Tax Vs Emtici Engineering Ltd.

Gujarat High Court · (2008) 218 CTR 154 : (2009) 310 ITR 266

Companies Act, 1956 — Section 25, 43A, 620AIncome Tax Act, 1961 — Section 104, 108, 2(18), 2(18)(B)

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High Courts19 Jun 2008

Vasudha Vs Prabhat Colony Co. Op. Housing Society Ltd. and Another

Gujarat High Court · (2008) 2 GLH 687

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High Courts19 Jun 2008

Sitasinh Babbansinh and Others Vs Virendra Bahudar Bhadriprasad and Others

Gujarat High Court · (2008) 06 GUJ CK 0029

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High Courts19 Jun 2008Allowed

Gujarat Carbon and Industrial Ltd. Vs Joint Commissioner of Income Tax

Gujarat High Court · (2008) 307 ITR 271 : (2009) 179 TAXMAN 6

Income Tax Act, 1961 — Section 132, 143(3), 147, 148

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High Courts19 Jun 2008Dismissed

Commissioner of Income Tax Vs Friends and Friends Co.

Gujarat High Court · (2008) 06 GUJ CK 0006

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 132, 245C, 245D

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High Courts18 Jun 2008Allowed

Austin Engineering Co. Ltd. Vs Joint Commissioner of Income Tax

Gujarat High Court · (2009) 223 CTR 405 : (2009) 312 ITR 70

Income Tax Act, 1961 — Section 142(1), 143(3), 147, 148, 148(2)

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High Courts18 Jun 2008Dismissed

The Manager, Naaz Cinema Vs Vasantben Rameshbhai Ghumadiya

Gujarat High Court · (2008) 3 GLR 2431

Bombay Industrial Relations Act, 1946 — Section 9Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1)(C), 11(1), 12(5)

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High Courts18 Jun 2008

Vaghri Jivandas Manji and Others Vs State of Gujarat and Others

Gujarat High Court · (2008) 3 GLH 655 : (2008) 3 GLR 2034

Bombay Land Revenue Code, 1879 — Section 211, 65Bombay Tenancy and Agricultural Lands Act, 1948 — Section 13, 32G, 32M, 43Constitution of India, 1950 — Article 226, 227

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High Courts18 Jun 2008

Shaileshbhai Govindbhai Patel Vs State of Gujarat and Others

Gujarat High Court · (2008) 06 GUJ CK 0007

Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 145UGujarat Specified Co-operative Societies Elections to Committees Rules, 1982 — Rule 4, 4(1)

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High Courts18 Jun 2008Allowed