High Courts18 Sept 2001
Commissioner of Income Tax Vs Textile and General Engineer Co.
Gujarat High Court · (2003) 259 ITR 735
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,201 of 1,769
High Courts18 Sept 2001
Divisional Railway Manager, Western Raiway, Rajkot and Another Vs Secretary, Paschim Railway Karmachari Parishad, Ahmedabad
Gujarat High Court · (2002) 94 FLR 498 : (2001) 21 GLH 513 : (2002) 2 GLR 1164
Industrial Disputes (Central) Rules, 1957 — Rule 22Industrial Disputes Act, 1947 — Section 17, 17A, 2
High Courts18 Sept 2001
Dhanabhai Amarshibhai and Another Vs State of Gujarat and Others
Gujarat High Court · (2002) 4 GLR 3044
Land Acquisition Act, 1894 — Section 11, 11A, 28, 31, 32
High Courts18 Sept 2001Allowed
Cheharaji Shanaji Vs Competent Authority and Additional Collector
Gujarat High Court · (2001) 09 GUJ CK 0003
High Courts14 Sept 2001Dismissed
Dolat Industries Vs Krishna Oil Industries and Another
Gujarat High Court · AIR 2002 Guj 91 : (2001) 21 GLH 665 : (2002) 2 GLR 1836
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114 , 145
High Courts14 Sept 2001
Sadhuram Gordhandas Vs Commissioner of Income Tax
Gujarat High Court · (2002) 172 CTR 201 : (2002) 253 ITR 695
Income Tax Act, 1961 — Section 143(3), 147
High Courts14 Sept 2001Allowed
Hasanbhai Musabhai Patel Vs State of Gujarat
Gujarat High Court · (2001) 09 GUJ CK 0025
High Courts12 Sept 2001Dismissed
Punjaji Bhemaji Khant Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 535
Land Acquisition Act, 1894 — Section 23, 4, 4(1), 54
High Courts11 Sept 2001
Commissioner of Income Tax Vs Arvind Mills Limited
Gujarat High Court · (2001) 171 CTR 362 : (2002) 254 ITR 529 : (2003) 131 TAXMAN 556
High Courts11 Sept 2001Dismissed
Dashrathbhai J. Patel Vs L.I.C.
Gujarat High Court · (2001) 09 GUJ CK 0044
High Courts11 Sept 2001Allowed
Galchar Ketankumar Laxmanbhai Minor thro Mother Puriben Vs Mamlatdar
Gujarat High Court · (2001) 09 GUJ CK 0043
High Courts11 Sept 2001
Commissioner of Income Tax Vs Arvind Mills Ltd.
Gujarat High Court · (2001) 171 CTR 362 : (2002) 254 ITR 529 : (2003) 131 TAXMAN 556
Income Tax Act, 1961 — Section 2(24), 2(45), 37, 4, 40Income Tax Rules, 1962 — Rule 6D
High Courts11 Sept 2001Allowed
State of Gujarat and Others Vs Aniruddhsinh Mahipatsinh Jadeja
Gujarat High Court · (2002) 22 GLH 558 : (2002) 2 GLR 1174
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 268Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 18, 19, 22, 22(2)
High Courts11 Sept 2001Allowed
Ramkrishna Mills Co. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2003) 159 ELT 43
Central Excises and Salt Act, 1944 — Section 2, 3Constitution of India, 1950 — Article 226, 227
High Courts10 Sept 2001Allowed
Krunal Oil Marketing Ltd. Vs Sales Tax Officer
Gujarat High Court · (2002) 125 STC 371
Gujarat Sales Tax Act, 1969 — Section 30AA
High Courts08 Sept 2001
Commissioner of Income Tax Vs TEXTILE and GENERAL ENGINEER CO.
Gujarat High Court · (2002) 178 CTR 539
Income Tax Act, 1961 — Section 256(2), 271(1)(a), 271(2)
High Courts06 Sept 2001Dismissed
Mitesh Rolling Mills P. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 258 ITR 278
Income Tax Act, 1961 — Section 68, 69
High Courts06 Sept 2001
Mitesh Rolling Mills (P) Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 177 CTR 142
Income Tax Act, 1961 — Section 139(8), 142(1), 143(2), 144, 146
High Courts05 Sept 2001Allowed
C.G. Sharma Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 643
Constitution of India, 1950 — Article 14, 16