High Courts24 Jan 1994
Shri Bipinbhai Vadilal Family Trust No. 1 Vs Commissioner of Income Tax
Gujarat High Court · (1994) 208 ITR 1005 : (1994) 77 TAXMAN 370
Income Tax Act, 1961 — Section 23, 256(2)
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,445 of 1,768
High Courts24 Jan 1994
State of Gujarat Vs Dilipkumar Dahyabhai Patel and Another
Gujarat High Court · (1995) 1 GLR 734
Factories Act, 1948 — Section 33(1), 36, 36(1), 36(3), 36(4)
High Courts21 Jan 1994
Commissioner of Surtax Vs Ambica Mills Ltd.
Gujarat High Court · (1994) 01 GUJ CK 0015
Income Tax Act, 1961 — Section 256(1)
High Courts21 Jan 1994
Gandevi Taluka Khedut Sahakari Sangh Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 119 CTR 269 : (1994) 207 ITR 175
Income Tax Act, 1961 — Section 110, 143(3), 2(45), 263, 280
High Courts21 Jan 1994
Consumer Education and Research Centre and Others Vs Gujarat Electricity Board and Others
Gujarat High Court · (1995) 2 GLR 1356
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 18, 2(6), 26, 27, 49
High Courts19 Jan 1994
Alkapuri Investment Pvt. Ltd. Vs Commissioner of Surtax
Gujarat High Court · (1996) 131 CTR 35 : (1994) 210 ITR 903
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts18 Jan 1994
Mahmad Hanif Shaikh Ibrahim Vs State of Gujarat
Gujarat High Court · (1994) 2 GLR 1191
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b)(ii), 20(b)(ii)
High Courts18 Jan 1994
Commissioner of Surtax Vs Suhrid Geigy Ltd.
Gujarat High Court · (1994) 210 ITR 448
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts18 Jan 1994Dismissed
Vinabhai Bhimjibhai Sutaria Vs Gujarat State Road Trans. Corpn.
Gujarat High Court · (1996) ACJ 1061
High Courts17 Jan 1994
G.C. Goswami Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1022
Gujarat Lower Revenue Qualifying Examination Rules, 1978 — Rule 7
High Courts17 Jan 1994
Commissioner of Surtax Vs Atul Products Ltd.
Gujarat High Court · (1994) 119 CTR 448 : (1994) 208 ITR 515
Companies (Profits) Surtax Rules, 1964 — Rule 1, 4Income Tax Act, 1961 — Section 256(1), 57, 80B, 80J, 80K
High Courts13 Jan 1994
Ambica Mills Ltd. Vs Commissioner of Surtax
Gujarat High Court · (1994) 118 CTR 466 : (1994) 206 ITR 699
Companies (Profits) Surtax Act, 1964 — Section 13 , 18Companies (Profits) Surtax Rules, 1964 — Rule 2Finance Act, 1976 — Section 2(8)
High Courts13 Jan 1994
State of Gujarat Vs Harish Laxman Solanki
Gujarat High Court · (1994) 1 GLR 581
Penal Code, 1860 (IPC) — Section 302, 324, 436, 437, 438
High Courts10 Jan 1994
Bhil Ragnathsinh Vajesinh (Since Decd.) through his heirs and Lrs. Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 61
Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 18, 21, 6(2), 6(3C)
High Courts30 Dec 1993
Commissioner of Income Tax Vs Mehmoodmian A. Topiwala
Gujarat High Court · (1993) 114 CTR 239 : (1995) 213 ITR 615
Income Tax Act, 1961 — Section 64, 64(1)
High Courts30 Dec 1993
Vinaychandra Chandulal Shah Vs State of Gujarat and Another
Gujarat High Court · (1995) 213 ITR 307
Income Tax Act, 1961 — Section 139(1), 139(2), 139(8), 140A, 143(3)
High Courts29 Dec 1993
Lok Adhikar Sangh Vs State of Gujarat and Another
Gujarat High Court · (1994) 1 GLR 310
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 14, 14, 226, 226
High Courts24 Dec 1993Dismissed
Surat Municipal Corporation and Another Vs Bhikhabhai Morarbhai Patel and Others
Gujarat High Court · AIR 1994 Guj 122 : (1994) 2 GLR 947
Bombay Municipal Corporation Act, 1988 — Section 78Land Acquisition Act, 1894 — Section 4
High Courts24 Dec 1993
Prakash Textiles (Guj) Pvt. Ltd., Ahmedabad and Others Vs State of Gujarat and Others
Gujarat High Court · (1982) 2 GLR 1128 : (1995) 1 LLJ 480
Minimum Wages Act, 1948 — Section 2, 27, 5(2)
High Courts24 Dec 1993
Bank of India Vs Pravinsinh Bhuvabha and Others
Gujarat High Court · (1994) 1 GLR 643
Bombay Court Fees Act, 1959 — Section 18, 18Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6