High Courts26 Sept 2001
Commissioner of Income Tax Vs MANILAL TARACHAND
Gujarat High Court · (2001) 170 CTR 466
Income Tax Act, 1961 — Section 143(3), 147, 147(a), 263, 271
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,200 of 1,769
High Courts26 Sept 2001
Commissioner of Income Tax Vs Sarabhai Chemicals (P) Ltd.
Gujarat High Court · (2002) 173 CTR 278 : (2001) 119 TAXMAN 611
Income Tax Act, 1922 — Section 9
High Courts25 Sept 2001
Commissioner of Gift Tax Vs Arunbhai Hargovandas Patel
Gujarat High Court · (2003) 179 CTR 420 : (2003) 264 ITR 586
Gift Tax Act, 1958 — Section 2, 3
High Courts25 Sept 2001Dismissed
Commissioner of Wealth Tax Vs Padmaben Pannalal
Gujarat High Court · (2001) 09 GUJ CK 0045
General Clauses Act, 1897 — Section 13, 13(2)Wealth Tax Act, 1957 — Section 7(1), 7(4)
High Courts25 Sept 2001
Commissioner of Wealth Tax Vs Chinubhai Haridas (HUF)
Gujarat High Court · (2003) 179 CTR 162
Wealth Tax Act, 1957 — Section 7
High Courts25 Sept 2001Dismissed
J.D. Vora Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 120 : (2002) 4 GLR 3442
Constitution of India, 1950 — Article 226Gujarat Dairy Development Corporation Ltd. Service Rules, 1975 — Rule 4, 43, 60
High Courts25 Sept 2001Dismissed
Gujarat Steel and Agrico Industries and Another Vs Union of India and Another
Gujarat High Court · (2002) 22 GLH 130
Constitution of India, 1950 — Article 226, 227
High Courts25 Sept 2001Allowed
Tata Iron and Steel Co. Ltd. Vs Fleetweld (India) Ltd.
Gujarat High Court · (2003) 115 CompCas 431 : (2004) 50 SCL 27
Companies Act, 1956 — Section 132, 433, 434
High Courts24 Sept 2001
Smt. Ranjanben Rambhai Patel, President Vs State of Gujarat
Gujarat High Court · (2001) 09 GUJ CK 0059
High Courts24 Sept 2001Dismissed
Controller of Estate Duty Vs Vikramkumar B. Parshave
Gujarat High Court · (2001) 09 GUJ CK 0057
Wealth Tax Act, 1957 — Section 7(4)Wealth Tax Rules, 1957 — Rule 1BB
High Courts24 Sept 2001
Commissioner of Income Tax Vs Cadila Chemicals Pvt. Ltd.
Gujarat High Court · (2003) 179 CTR 37 : (2003) 259 ITR 692
Income Tax Act, 1961 — Section 32, 32A, 80AB, 80HH, 80J
High Courts21 Sept 2001Dismissed
Narmada Aluminium Extusion Ltd. (Old) Vs Taj Basheer Ahmed
Gujarat High Court · (2002) 4 GLR 3588
Companies Act, 1956 — Section 25Industrial Disputes Act, 1947 — Section 2, 33C(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18(4), 2, 20(1)
High Courts20 Sept 2001Allowed
Rameshchandra Kanji Joshi Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 84
Constitution of India, 1950 — Article 14
High Courts20 Sept 2001Allowed
Dr. Kashyap Surendrabhai Naik Vs Dr. D.N. Shah or his Successor Dean, Vadodara Medical College and Others
Gujarat High Court · (2002) 1 GLR 517
Constitution of India, 1950 — Article 15(4)
High Courts20 Sept 2001Allowed
Artiben Sashankbhai Vasa Vs Sashankbhai Prafulchandra Vasa
Gujarat High Court · (2002) 4 GLR 3290
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 19 , 20
High Courts20 Sept 2001
Dr. Kashyap Surendrabhai Naik Vs Dr. D.N. Shah or his Successor
Gujarat High Court · (2001) 21 GLH 725
Constitution of India, 1950 — Article 15(4), 226
High Courts20 Sept 2001Dismissed
Bhothaji Sursangji Thakor Vs Special Land Acquisition Officer
Gujarat High Court · (2001) 09 GUJ CK 0023
High Courts20 Sept 2001
Commissioner of Income Tax Vs Rambhai N. Amin
Gujarat High Court · (2002) 253 ITR 733 : (2002) 123 TAXMAN 609
Income Tax Act, 1961 — Section 64(1)
High Courts19 Sept 2001Allowed
Meruben and Another Vs Additional Special Secretary, Revenue Department, (Disputes) and Others
Gujarat High Court · (2002) 1 GLR 640
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(6), 4, 5, 70AGujarat Tenancy and Agricultural Lands (Amendment) Act, 1995 — Section 2
High Courts19 Sept 2001Allowed
Meruben Vs Additional Special Secretary
Gujarat High Court · (2002) 22 GLH 68