COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 1,443 of 1,768

High Courts25 Feb 1994Allowed

State of Gujarat Vs Maganlal Gordhandas Merchant

Gujarat High Court · (1995) CriLJ 1581 : (1994) 1 GLR 799 : (1995) 1 LLJ 206

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 258, 397, 401Factories Act, 1948 — Section 92

Read judgment

High Courts25 Feb 1994

H.V. Buch and Others Vs State of Gujarat and Others

Gujarat High Court · (1995) 70 FLR 711 : (1994) 2 GLR 1747

Constitution of India, 1950 — Article 14, 16, 235

Read judgment

High Courts24 Feb 1994

Motibhai Paragbhai and Others Vs State of Gujarat and Others

Gujarat High Court · (1994) 2 GLR 1105

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 23, 23(1)(ii), 23(2), 24Land Acquisition Act, 1984 — Section 11, 24, 4

Read judgment

High Courts24 Feb 1994

Gujarat Machinery Mfg. Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1995) 211 ITR 1010

Income Tax Act, 1961 — Section 256(1)

Read judgment

High Courts23 Feb 1994

JAYANTKUMAR MOTICHAND DOSHI Vs UNION OF INDIA and Others

Gujarat High Court · (1997) 140 CTR 486

Civil Procedure Code, 1908 (CPC) — Section 115, 115Income Tax Act, 1961 — Section 131, 293

Read judgment

High Courts23 Feb 1994

Kanaiyalal Maneklal Sheth Vs Competent Authority and Additional Collector (Ceiling), Rajkot and Another

Gujarat High Court · AIR 1994 Guj 130 : (1995) 2 GLR 1063

Constitution of India, 1950 — Article 226, 39Evidence Act, 1872 — Section 115Urban Land (Ceiling and Regulation) Act, 1976 — Section 11, 2, 21, 21(1), 21(2)

Read judgment

High Courts23 Feb 1994

Jayantkumar Motichand Doshi Vs Union of India and Others

Gujarat High Court · (1997) 226 ITR 742

Civil Procedure Code, 1908 (CPC) — Section 9Income Tax Act, 1961 — Section 131, 143(3), 293, 3

Read judgment

High Courts23 Feb 1994

Commissioner of Income Tax Vs C.D.R. Laxmidevi

Gujarat High Court · (1994) 122 CTR 246 : (1995) 211 ITR 858

Income Tax Act, 1961 — Section 154

Read judgment

High Courts23 Feb 1994

Kashiram Textile Mills Pvt. Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1995) 211 ITR 889

Income Tax Act, 1961 — Section 104, 139, 139(1), 139(2), 139(4)

Read judgment

High Courts22 Feb 1994

Asian Agrico Industries Vs Commissioner of Income Tax

Gujarat High Court · (1995) 211 ITR 841

Income Tax Act, 1961 — Section 143, 144, 147, 256(2), 271(1)

Read judgment

High Courts22 Feb 1994

State of Gujarat and Another Vs Ramanlal Dalsukhbhai Patel

Gujarat High Court · (1994) 2 GLR 1274 : (1995) 2 LLJ 561

Probation of Offenders Act, 1958 — Section 4

Read judgment

High Courts22 Feb 1994

Gujarat Public Service Commission Vs Songar Baldevsinh s. and Others

Gujarat High Court · (1994) 2 GLR 1561

Gujarat Civil Services (Reservation of Vacancies for Ex-servicemen in Class III and Class IV Posts and Services) Rules, 1975 — Rule 6A

Read judgment

High Courts21 Feb 1994Dismissed

Dudabahai alias Dadubhai Karsandas Patel and Others Vs Sulochanaben Gopaldas Kothari

Gujarat High Court · AIR 1995 Guj 68 : (1994) 1 GLR 541

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15(2), 29(2)Evidence Act, 1872 — Section 101

Read judgment

High Courts21 Feb 1994

Commissioner of Wealth Tax Vs Parshottamdas M. Dhamanwala (Huf)

Gujarat High Court · (1994) 122 CTR 242 : (1995) 211 ITR 772 : (1995) 83 TAXMAN 192

Wealth Tax Act, 1957 — Section 16(3), 25(2), 27

Read judgment

High Courts21 Feb 1994

Commissioner of Surtax Vs Atul Products Ltd.

Gujarat High Court · (1995) 211 ITR 788

Companies (Profits) Surtax Rules, 1964 — Rule 1, 11, 3, 4Income Tax Act, 1961 — Section 80J, 80M

Read judgment

High Courts15 Feb 1994

Wadhwan Mahajan Panjarapole Vs B.D. Bhavasar and Others

Gujarat High Court · (1995) 70 FLR 457 : (1994) 2 GLR 1418

Bombay Shops and Establishments Act, 1948 — Section 2(4)

Read judgment

High Courts10 Feb 1994

Jayantilal Bachubhai Vadiwala and etc. Vs The Competent Authority and Deputy Collector, Urban Land Ceiling, Surat and Another

Gujarat High Court · AIR 1995 Guj 25 : (1995) 1 GLR 831

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 14, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 11, 12, 12(1), 12(4), 12(5)

Read judgment

High Courts09 Feb 1994