COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 1,448 of 1,768

High Courts08 Nov 1993

Bhogilal M. Vaishnav, President, Gurukrupa Co-Op. Housing Society Vs State of Gujarat and Another

Gujarat High Court · (1994) 2 GLR 1555

Bombay Land Revenue Code, 1879 — Section 37(2), 37(2)Bombay Revenue Tribunal Act, 1957 — Section 17

High Courts05 Nov 1993

Dilawar Gulabbhai Shaikh Vs Commissioner of Police and Others

Gujarat High Court · (1994) 2 GLR 1414

Constitution of India, 1950 — Article 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2), 3(2), 9(1)

High Courts04 Nov 1993

Saurashtra Majoor Mahajan Sang Vs Una Taluka Khedut Sahakari Khand Udyog Ltd. and Another

Gujarat High Court · (1995) 1 GLR 580

Bombay Industrial Relations Act, 1946 — Section 85Industrial Disputes Act, 1947 — Section 25, 25M, 25N

High Courts04 Nov 1993

Commissioner of Income Tax Vs Ahmedabad Mfg. and Calico Printing Co. Ltd.

Gujarat High Court · (1995) 215 ITR 735

Bombay Town Planning Act, 1954 — Section 66, 74, 74(1)Income Tax Act, 1961 — Section 37

High Courts04 Nov 1993

Peass Industrial Engineers Private Limited Vs Commissioner of Income Tax

Gujarat High Court · (1995) 217 ITR 348

Income Tax Act, 1961 — Section 40

High Courts03 Nov 1993

Commissioner of Income Tax Vs Shri Plot Swetamber Murti Pujak Jain Mandal

Gujarat High Court · (1994) 119 CTR 144 : (1995) 211 ITR 293

Income Tax Act, 1961 — Section 11, 11(1)

High Courts03 Nov 1993

Commissioner of Income Tax Vs Barkate Saifiyah Society

Gujarat High Court · (1995) 213 ITR 492

Income Tax Act, 1961 — Section 11, 11(1), 12, 13, 13(1)

High Courts03 Nov 1993

Commissioner of Income Tax Vs Shri Barkate Saifiyah Society

Gujarat High Court · (1993) 11 GUJ CK 0007

Income Tax Act, 1961 — Section 11, 11(1), 12, 13, 13(1)

High Courts01 Nov 1993

Hindustan Fashions Ltd. Vs Inspecting Assistant Commissioner of Income Tax and Another

Gujarat High Court · (1995) 217 ITR 279

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

High Courts01 Nov 1993

Saurashtra Chemicals and Another Vs State of Gujarat and Others

Gujarat High Court · (1995) 70 FLR 714 : (1994) 2 GLR 1763 : (1995) 2 LLJ 379

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(2)

High Courts29 Oct 1993

Sunil J. Kinariwala Vs Commissioner of Income Tax

Gujarat High Court · (1994) 116 CTR 479 : (1995) 217 ITR 127

Income Tax Act, 1961 — Section 256(1), 60

High Courts27 Oct 1993

Balkrishna Harivallabhdas (HUF) Vs Wealth Tax Officer and Another

Gujarat High Court · (1994) 118 CTR 78 : (1995) 217 ITR 246

Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 16, 16(3), 16A, 16A(5), 2

High Courts27 Oct 1993

Vinodchandra C. Patel and Others Vs Commissioner of Income Tax

Gujarat High Court · (1994) 121 CTR 160 : (1995) 217 ITR 232 : (1995) 211 ITR 232

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 148, 271, 273, 273A

High Courts26 Oct 1993

Laljibhai Jivram Private Limited Vs Commissioner of Income Tax and Another

Gujarat High Court · (1995) 217 ITR 121

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 215

High Courts26 Oct 1993

Durga Cotton Ginning and Pressing Factory Vs Commissioner of Income Tax

Gujarat High Court · (1995) 217 ITR 210

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 217, 271, 271(1)

High Courts25 Oct 1993

Chimanlal S. Patel Vs Commissioner of Income Tax and Another

Gujarat High Court · (1994) 119 CTR 293 : (1994) 210 ITR 419

Income Tax Act, 1961 — Section 214, 264

High Courts21 Oct 1993

Rohit Vasavada Vs R.K. Shah, Public Prosecutor and Another

Gujarat High Court · (1996) 2 GLR 758

Constitution of India, 1950 — Article 12, 12Criminal Procedure Code, 1973 (CrPC) — Section 199(2), 482, 482Penal Code, 1860 (IPC) — Section 500, 500

High Courts21 Oct 1993

Haji Abdulla Haji Ibrahim Mandhra Vs Union of India (UOI) and Others

Gujarat High Court · (1994) 1 GLR 389

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11, 11(2)Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21

High Courts21 Oct 1993

Sukhdev Rathi Vs Union of India and Another

Gujarat High Court · (1995) 217 ITR 157

Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 269SS, 276DD

High Courts20 Oct 1993

Shahibag Entrepreneurs Pvt. Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1994) 117 CTR 101 : (1994) 210 ITR 998

Income Tax Act, 1961 — Section 35B, 35B(1)