High Courts10 Dec 1993
Commissioner of Income Tax Vs Deepak Family Trust No. 1 and Others
Gujarat High Court · (1994) 210 ITR 358
Income Tax Act, 1961 — Section 159, 160, 160(1), 161, 162Wealth Tax Act, 1957 — Section 3
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,447 of 1,768
High Courts10 Dec 1993
H.K. (Investment) Co. Pvt. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 121 CTR 470 : (1995) 211 ITR 511
Income Tax Act, 1961 — Section 28, 36, 36(1), 57
High Courts10 Dec 1993
H.K. (Investment) Co. (P.) Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1995) 78 TAXMAN 497
Income Tax Act, 1961 — Section 256(1), 28, 36(1)(iii), 57(iii)
High Courts08 Dec 1993
Desaibhai Shanabhai Patel and Another Vs Bhulabhai Prabhudas Patel and Others
Gujarat High Court · (1994) 2 GLR 1647
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 29, 29(2), 32G, 5Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14, 29(2)
High Courts07 Dec 1993
Commissioner of Income Tax Vs Prashant J. Kinariwala
Gujarat High Court · (1995) 217 ITR 393
Income Tax Act, 1961 — Section 28, 60
High Courts03 Dec 1993Allowed
Devibehn Dudhabhai Vs Manager, Liberty Talkies and Another
Gujarat High Court · (1994) 2 LLJ 1207
Workmens Compensation Act, 1923 — Section 17, 28, 3, 8
High Courts01 Dec 1993
Rahubha Jivubha and Others Vs State of Gujarat
Gujarat High Court · (1995) 1 GLR 805
Constitution of India, 1950 — Article 227, 227
High Courts01 Dec 1993
Commissioner of Income Tax Vs Shree Digvijay Woollen Mills Ltd.
Gujarat High Court · (1994) 116 CTR 203 : (1995) 212 ITR 310 : (1995) 82 TAXMAN 420
Income Tax Act, 1961 — Section 116, 117, 118, 119, 119(3)
High Courts30 Nov 1993
Reserve Bank of India and Another Vs C.D. Chauhan and Others
Gujarat High Court · (1994) 1 GLR 35
Constitution of India, 1950 — Article 14, 226, 26(b)Industrial Disputes Act, 1947 — Section 25F, 25F
High Courts25 Nov 1993
Rajpath Club Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1995) 217 ITR 379
Income Tax Act, 1961 — Section 56, 57
High Courts24 Nov 1993
Maneklal Sakarchand Shah Vs Commissioner of Income Tax
Gujarat High Court · (1995) 217 ITR 362
Income Tax Act, 1961 — Section 139, 139(1), 139(4), 139(5), 153
High Courts23 Nov 1993
Rupabhai Bhalabhai Bharwad Vs State of Gujarat and Another
Gujarat High Court · (1994) 1 GLR 415
Criminal Procedure Code, 1973 (CrPC) — Section 482, 482Penal Code, 1860 (IPC) — Section 323Protection of Civil Rights Act, 1955 — Section 3, 3, 7, 7
High Courts22 Nov 1993
State of Gujarat Vs Prafulchandra Somchand Shah
Gujarat High Court · (1996) 2 GLR 272
Factories Act, 1948 — Section 2, 21, 21(1), 87, 88
High Courts11 Nov 1993
Ayubbhai Abdulbhai Shah Vs Gabha Bechar and Others
Gujarat High Court · (1994) 1 GLR 441
Criminal Procedure Code, 1973 (CrPC) — Section 362, 362, 369, 482, 561A
High Courts10 Nov 1993
Saurashtra Majoor Mahajan Sangh Vs Union of India and Others
Gujarat High Court · (1993) 11 GUJ CK 0022
Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25A, 25A(2), 25K, 25K(2), 25L
High Courts10 Nov 1993
Jagjivan Bhimji Vaja Vs Union of India and Others
Gujarat High Court · (1995) 1 GLR 279 : (1996) 1 LLJ 629
Bombay Industrial Relations Act, 1946 — Section 78, 85Constitution of India, 1950 — Article 226, 227Factories Act, 1948 — Section 2
High Courts10 Nov 1993Allowed
United India Insurance Co. Ltd. Vs Manjulaben Purshottamdas Patel and Others
Gujarat High Court · (1994) ACJ 740 : (1994) 1 GLR 269
Motor Vehicles Act, 1939 — Section 2(25), 2(33), 2(8), 95Motor Vehicles Act, 1949 — Section 95
High Courts09 Nov 1993
Umaben and Another Vs State of Gujarat and Others
Gujarat High Court · (1996) 1 GLR 703
Civil Procedure Code, 1908 (CPC) — Section 148ACriminal Procedure Code, 1973 (CrPC) — Section 482, 482Penal Code, 1860 (IPC) — Section 307
High Courts08 Nov 1993
Echjay Industries (P) Ltd. Vs M. Shivubha and Others
Gujarat High Court · (1994) 2 GLR 1234 : (1994) 2 LLJ 1234
Industrial Disputes Act, 1947 — Section 10, 11, 11A, 33, 33(2)
High Courts08 Nov 1993
Shri Ranpur Khoda Dhor Panjarapole Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 597
Constitution of India, 1950 — Article 226Gujarat Agricultural Lands Ceiling Act, 1960 — Section 3(1), 3(1A), 3(1A)