High Courts27 Oct 1994
Gujarat Tractor Corporation Ltd. Vs Union of India and Others
Gujarat High Court · (1995) 126 CTR 181 : (1995) 214 ITR 453
Income Tax Act, 1961 — Section 264
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,432 of 1,768
High Courts27 Oct 1994
Gujarat Tractor Corpn. Ltd. Vs Union of India
Gujarat High Court · (1995) 83 TAXMAN 440
Hindustan Tractors Limited (Acquisition and Transfer of Undertakings) Act, 1978 — Section 3, 4, 5, 7
High Courts27 Oct 1994
Kirit Someshwar Sevak Vs Bansidhar Jayshanker Pathak and Another
Gujarat High Court · (1995) 1 GLR 693
Bombay Civil Courts Act, 1869 — Section 5, 9Bombay Public Trusts Act, 1950 — Section 50Civil Procedure Code, 1908 (CPC) — Section 115
High Courts26 Oct 1994
In Re: Mahavir Weaves Pvt. Ltd.
Gujarat High Court · (1995) 83 CompCas 180 : (1995) 1 GLR 66
Companies Act, 1956 — Section 391, 391(2), 392, 394, 394(1)
High Courts26 Oct 1994
Commissioner of Income Tax Vs Adarsh Co-operative Housing Society Ltd.
Gujarat High Court · (1995) 213 ITR 677
Gujarat Co-operative Societies Act, 1961 — Section 115Income Tax Act, 1922 — Section 10
High Courts21 Oct 1994
Jogsingh Bhanvarsingh Rajput (Parmar) Vs State of Gujarat
Gujarat High Court · (1995) 2 GLR 1054
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 302
High Courts21 Oct 1994
Late Ambalal Ratnabhai through his Widow Smt. Santokben Ambalal Vs Government of India and Another
Gujarat High Court · (1995) 1 GLR 289
Constitution of India, 1950 — Article 226, 226
High Courts20 Oct 1994
Ashutosh Sarkari Karmachari Co-Op. Housing Society Ltd. Vs State of Gujarat and Another
Gujarat High Court · (1995) 2 GLR 1419
Constitution of India, 1950 — Article 14, 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 23, 23
High Courts20 Oct 1994
Umedsing Sursing Mahida Vs State of Gujarat
Gujarat High Court · (1995) 2 GLR 1302
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302
High Courts19 Oct 1994
Gujarat Vidya Sabha Vs Municipal Corporation of the City of Ahmedabad
Gujarat High Court · (1995) 1 GLR 419
Bombay Provincial Municipal Corporations Act, 1949 — Section 129, 132, 132(1)(b), 132(1)(b), 406
High Courts19 Oct 1994
Rainbow Dyestuff Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1995) 123 CTR 21 : (1995) 213 ITR 560 : (1995) 79 TAXMAN 31
Income Tax Act, 1961 — Section 37
High Courts19 Oct 1994
Aher Lakhman Bhura Vs State of Gujarat
Gujarat High Court · (1995) 2 GLR 1285
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 158Penal Code, 1860 (IPC) — Section 302, 302
High Courts19 Oct 1994
State of Gujarat Vs Bhagchand Mohanlal Dhavan and Another
Gujarat High Court · (1995) 1 GLR 201
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 395(2)Penal Code, 1860 (IPC) — Section 120B, 177, 179, 201, 202
High Courts18 Oct 1994
Commissioner of Wealth-tax Vs Rusi P. Contractor
Gujarat High Court · (1995) 214 ITR 258
High Courts17 Oct 1994
Commissioner of Income Tax Vs Minalben S. Parikh
Gujarat High Court · (1995) 127 CTR 333 : (1995) 215 ITR 81 : (1995) 79 TAXMAN 184
Income Tax Act, 1961 — Section 125, 125A, 144A, 144B, 263
High Courts17 Oct 1994
COMMISSIONER OF Income Tax Vs SMT. MINALBEN S. PARIKH.
Gujarat High Court · (1995) 127 CTR 333 : (1995) 215 ITR 81 : (1995) 79 TAXMAN 184
Income Tax Act, 1961 — Section 263, 263
High Courts12 Oct 1994
Kothari Oil Products Company Vs State of Gujarat and Others
Gujarat High Court · (1994) 10 GUJ CK 0027
Gujarat Sales Tax Act, 1969 — Section 85
High Courts12 Oct 1994
Saurashtra Cement and Chemical Industries Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1995) 80 TAXMAN 61
Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 220, 37, 37(1), 37(2B), 4
High Courts12 Oct 1994
Hotchand Parmanand Motiramani Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 164
Ahmedabad City Courts (Classification of and Recruitment to posts of Registrars and Deputy Registrars) Rules, 1961 — Rule 4Constitution of India, 1950 — Article 226, 226 , 234, 309