High Courts25 Mar 1995
Natvarlal Dayarjibhai Patel Vs Union of India and Others
Gujarat High Court · (1995) 129 CTR 122
Income Tax Act, 1961 — Section 269UC(3), 269UD, 269UD(1), 269UD(1A), 269UD(1B)
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,424 of 1,768
High Courts24 Mar 1995
Bhagwanji Vishavji Thakkar Vs Pravinchandra Jivanbhai Patadia and Another
Gujarat High Court · (1995) 2 GLR 1438
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 115, 115
High Courts24 Mar 1995
Surat Jilla Khedut Samaj and Others Vs State of Gujarat and Another
Gujarat High Court · (1996) 1 GLR 25
Gujarat Panchayats Act, 1961 — Section 169(1) , 169(3), 169(3)(a), 169(3)(a), 169(3)(b)
High Courts24 Mar 1995
Consumer Education and Research Society, Ahmedabad and etc. Vs Union of India (UOI) and Others
Gujarat High Court · AIR 1995 Guj 133 : (1995) 2 GLR 1655
Constitution of India, 1950 — Article 14, 21, 226, 32, 48AGeneral Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10(1)
High Courts24 Mar 1995
Ambalal Bhavanishanker Upadhyaya Vs Rasiklal Manilal Mehta and Others
Gujarat High Court · (1996) 1 GLR 51
Criminal Procedure Code, 1973 (CrPC) — Section 344, 344, 397, 397, 401Penal Code, 1860 (IPC) — Section 34
High Courts24 Mar 1995
Commissioner of Income Tax Vs Kashiram Textile Mills (P.) Ltd.
Gujarat High Court · (2001) 170 CTR 11 : (2001) 252 ITR 162
Income Tax Act, 1961 — Section 119(3), 125, 125A, 139(5), 143(3)
High Courts23 Mar 1995
Air Conditioning Specialists Pvt. Ltd. Vs Union of India and Others
Gujarat High Court · (1996) 2 GLR 448 : (1996) 221 ITR 739
Income Tax Act, 1961 — Section 214, 264
High Courts23 Mar 1995
AIR CONDITIONING SPECIALISTS PVT. LTD. Vs UNION OF INDIA and Others
Gujarat High Court · (1997) 137 CTR 211
Income Tax Act, 1961 — Section 214, 214, 264
High Courts22 Mar 1995Dismissed
Bhikhubhai Kedarbhai Patel and Others Vs The Deputy Collector, Modasa and Another
Gujarat High Court · AIR 1996 Guj 16
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27Land Acquisition Act, 1894 — Section 18, 23, 4, 6
High Courts21 Mar 1995Dismissed
M. Shantilal Vs Kasturchand Parshottamdas and Others
Gujarat High Court · AIR 1996 Guj 38 : (1995) 2 GLR 1706
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 38 Rule 5, 115
High Courts21 Mar 1995
Banuma Polytex Ltd. Vs Gujarat Electricity Board and Another
Gujarat High Court · (1996) 1 GLR 57
Constitution of India, 1950 — Article 226, 226Electricity (Supply) Act, 1948 — Section 49, 5, 5
High Courts21 Mar 1995
Kaira District Co-operative Milk Producers Union Ltd. Vs Asstt. Commissioner of Income Tax (No. 1)
Gujarat High Court · (1995) 128 CTR 405 : (1995) 216 ITR 371
Income Tax Act, 1961 — Section 139, 142, 147, 148, 149
High Courts20 Mar 1995Partly Allowed
Govindbhai Dajibhai and etc. Vs Special Land Acquisition Officer and Another
Gujarat High Court · AIR 1995 Guj 200 : (1996) 1 GLR 265
Land Acquisition (Amendment) Act, 1984 — Section 30(2)Land Acquisition Act, 1894 — Section 23, 23(2), 28, 4, 4(1)
High Courts20 Mar 1995Dismissed
Ramchandra Jagannath and Others Vs State of Gujarat
Gujarat High Court · AIR 1996 Guj 43
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Land Acquisition (Gujarat Unification and Amendment) Act, 1963 — Section 21Land Acquisition Act, 1894 — Section 10, 12(2), 16, 3, 4
High Courts20 Mar 1995Dismissed
Prahladbhai Manordas Patel Vs State of Gujarat and Others
Gujarat High Court · AIR 1996 Guj 49
Constitution of India, 1950 — Article 226
High Courts20 Mar 1995
State of Gujarat Vs Jaysukh @ Harsukh Hakubhai
Gujarat High Court · (1996) 2 GLR 33
Criminal Procedure Code, 1973 (CrPC) — Section 28(3)Penal Code, 1860 (IPC) — Section 363, 366, 366, 376, 376
High Courts19 Mar 1995
Ketki Land Holdings Pvt. Ltd. Vs Appropriate Authority and Another
Gujarat High Court · (1997) 227 ITR 825
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269(1B), 269UA, 269UC, 269UD, 269UD(1)
High Courts19 Mar 1995
Rajath Leasing and Finance Ltd. Vs Asst. Commissioner of Income Tax
Gujarat High Court · (1996) 217 ITR 115
Income Tax Act, 1961 — Section 143(3), 147, 148, 263
High Courts19 Mar 1995
KETKI LAND HOLDINGS PVT. LTD. Vs APPROPRIATE AUTHORITY and Another
Gujarat High Court · (1997) 137 CTR 233
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UD(1), 269UD(1A), 269UD(1B)
High Courts10 Mar 1995
S.S. Murty and Another Vs State of Gujarat and Another
Gujarat High Court · (1995) 2 GLR 1178
Constitution of India, 1950 — Article 14, 16, 229, 229, 229(2)