High Courts10 Jan 1995Allowed
State of Gujarat Vs Zaverbhai Kababhai
Gujarat High Court · (1996) CriLJ 1296 : (1996) 1 GLR 423
Arms Act, 1959 — Section 26Criminal Procedure Code, 1973 (CrPC) — Section 31, 427, 427(2)Customs Act, 1962 — Section 135
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,430 of 1,768
High Courts09 Jan 1995Allowed
Nadoda Ganesh Punjabhai Vs State of Gujarat
Gujarat High Court · AIR 1995 Guj 172
Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 10, 13, 2(16), 6(3A), 6(3B)
High Courts06 Jan 1995
Adarsh Computer Incorporation Vs Surat Municipal Corporation and Others
Gujarat High Court · (1995) 1 GLR 452
Bombay Provincial Municipal Corporations Rules, 1949 — Rule 2Constitution of India, 1950 — Article 14
High Courts02 Jan 1995
Keshrimal Samrathmal Vs Income Tax Officer
Gujarat High Court · (1995) 128 CTR 202 : (1995) 215 ITR 714 : (1996) 84 TAXMAN 599
Income Tax Act, 1961 — Section 143(3), 147
High Courts01 Jan 1995
Gujarat State Road Transport Corp. and Others Vs Amarbhai Kodarbhai Parma and Others
Gujarat High Court · (1995) 1 LLJ 966
Industrial Disputes Act, 1947 — Section 11A
High Courts30 Dec 1994
Subodhchandra and Co. Vs Income Tax Officer and Others
Gujarat High Court · (1995) 125 CTR 396 : (1995) 215 ITR 95 : (1995) 80 TAXMAN 621
Constitution of India, 1950 — Article 226(2)Income Tax Act, 1961 — Section 132, 132(5)
High Courts26 Dec 1994
Asstt. Collector of Customs (P), Kandla Vs Wong Ah Boo
Gujarat High Court · (1996) 81 ELT 453 : (1995) 1 GLR 518
Customs Act, 1962 — Section 108, 135, 135(1)Imports and Exports (Control) Act, 1947 — Section 5(1)Penal Code, 1860 (IPC) — Section 120(B), 34
High Courts21 Dec 1994
Vareli Textile Industries Ltd. Vs Union of India
Gujarat High Court · (1997) 91 ELT 279 : (1996) 2 GLR 134
Constitution of India, 1950 — Article 19(1), 265, 300ACustoms Act, 1962 — Section 12, 3(1)Customs Tariff Act, 1975 — Section 3
High Courts19 Dec 1994
R. A. VARMA, ASSISTANT COMMISSIONER OF INCOME TAX Vs LAXMI INDUCTION and Others
Gujarat High Court · (1997) 138 CTR 35
Income Tax Act, 1961 — Section 2(31), 269SS, 269T, 276DD, 276EPenal Code, 1860 (IPC) — Section 302
High Courts19 Dec 1994
R.A. Varma, Assistant Commissioner of Income Tax Vs Laxmi Induction and Others
Gujarat High Court · (1995) 216 ITR 555
Income Tax Act, 1961 — Section 2(31), 269SS, 269T, 276DD, 276E
High Courts12 Dec 1994
Musa Mahammad Malek and Another Vs State of Gujarat
Gujarat High Court · (1995) 1 GLR 845
Criminal Procedure Code, 1973 (CrPC) — Section 194, 409Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts09 Dec 1994
Chandbhai Mohmadbhai Sepai Vs State of Gujarat
Gujarat High Court · (1996) 3 GLR 574
Bombay General Clauses Act, 1904 — Section 10Bombay Prohibition Act, 1949 — Section 66, 66(1), 66(1)(b), 66(l)(b), 85(1)(3)
High Courts07 Dec 1994
Hotel Natraj Vs State of Gujarat and Another
Gujarat High Court · (1995) 2 GLR 1381
Bombay Electricity Duty Act, 1958 — Section 3Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 2(h), 23(3)
High Courts07 Dec 1994
Matuben Sundarji Sejpal Vs Anantbhai Tekchand
Gujarat High Court · (1995) 1 GLR 351
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3), Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts05 Dec 1994
Patel Chhotabhai Madhavbhai and Another Vs State of Gujarat and Another
Gujarat High Court · (1995) 1 GLR 407
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 9Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84C
High Courts05 Dec 1994
Rajkumar Club Vs Parimal Co-Op. Housing Society Ltd.
Gujarat High Court · (1995) 1 GLR 315
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18(3), 28, 6Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts02 Dec 1994
Hotel Appolo Vs P.S. Rashtrapal, Income Tax Officer
Gujarat High Court · (1995) 129 CTR 73 : (1995) 213 ITR 762 : (1995) 83 TAXMAN 391
Income Tax Act, 1961 — Section 147, 148
High Courts02 Dec 1994
G.S.R.T. Corporation Vs Dineshbhai Manibhai Panchal
Gujarat High Court · (1994) 12 GUJ CK 0010
High Courts02 Dec 1994
Ramkrishna Wire Works Vs Union of India
Gujarat High Court · (1996) 81 ELT 450
Central Excises and Salt Act, 1944 — Section 40
High Courts02 Dec 1994
Vania Silk Mills Pvt. Ltd. and Others Vs Provident Fund Inspector, Surat and Another
Gujarat High Court · (1995) CriLJ 2735
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14(1A), 14(2A), 14C, 15(2)