High Courts19 Oct 1993
Solanki Laxmansing Kesarising Vs State of Gujarat and Another
Gujarat High Court · (1994) 2 GLR 1294
Bombay Prohibition Act, 1949 — Section 66(1)(b), 85(1)(iii)Gujarat Civil Services (Conduct) Rules, 1971 — Rule 3(1)
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,449 of 1,768
High Courts19 Oct 1993
Gujarat Steel Tubes Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 116 CTR 82
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts18 Oct 1993Allowed
Sushilaben Dhulubhai Solanki Vs Ramakant Dehyubhai Parmar and Others
Gujarat High Court · (1994) 2 DMC 288 : (1994) 2 GLR 1260
Constitution of India, 1950 — Article 226
High Courts14 Oct 1993
Life Bond Fabric Pvt. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1995) 216 ITR 529
Income Tax Act, 1961 — Section 139
High Courts14 Oct 1993
Karamsinh V. Rabari and Another Vs State of Gujarat and Others
Gujarat High Court · (1993) 2 GLR 1788
Constitution of India, 1950 — Article 309
High Courts14 Oct 1993Allowed
New India Assurance Co. Ltd. Vs Mohanbhai Ravjibhai and Others
Gujarat High Court · (1995) 1 ACC 642 : (1994) ACJ 970 : (1994) 1 GLR 681 : (1993) 2 GLR 639
Motor Vehicles Act, 1988 — Section 95, 95
High Courts14 Oct 1993
Punambhai Madhabhai Parmar and Another Vs Bhupat Devsinhbhai Barot and Others
Gujarat High Court · (1994) 1 GLR 746
Constitution of India, 1950 — Article 14, 226
High Courts13 Oct 1993
Commissioner of Income Tax Vs Panachand Khemchand
Gujarat High Court · (1994) 210 ITR 1053
Income Tax Act, 1961 — Section 28, 43, 43(5)
High Courts13 Oct 1993
Commissioner of Income Tax Vs Shreno Ltd.
Gujarat High Court · (1994) 210 ITR 289
Income Tax Act, 1961 — Section 155(13), 28, 40A(7)
High Courts13 Oct 1993
Commissioner of Income Tax Vs Shri Yamuna Mills Company Limited
Gujarat High Court · (1995) 215 ITR 153
Income Tax Act, 1961 — Section 155(13), 40A(7)
High Courts08 Oct 1993
State of Gujarat Vs Harishbhai Veljibhai Thakker and Another
Gujarat High Court · (1994) 1 GLR 404
Criminal Procedure Code, 1973 (CrPC) — Section 29(2)Factories Act, 1948 — Section 61, 94, 94
High Courts08 Oct 1993
Champaklal Chhotalal and Another Vs Parvatiben Kuberbhai
Gujarat High Court · AIR 1995 Guj 12 : (1994) 1 GLR 713
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(K), 13(1)(L), 13(2), 29(2)Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Transfer of Property Act, 1882 — Section 108
High Courts07 Oct 1993
State of Gujarat Vs Mit and Mir Private Ltd., Surat
Gujarat High Court · (1993) 2 GLR 1684
Factories Act, 1948 — Section 106, 92
High Courts06 Oct 1993
Jamnaben G. Mistry Vs Controller of Estate Duty
Gujarat High Court · (1994) 121 CTR 347 : (1994) 210 ITR 50
Estate Duty Act, 1953 — Section 36, 36(1)Wealth Tax Act, 1957 — Section 2, 44, 6, 7, 7(1)
High Courts05 Oct 1993
Maganlal Harjivandas Patel Vs State of Gujarat and Another
Gujarat High Court · (1994) 1 GLR 114
Constitution of India, 1950 — Article 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 18, 20, 36, 37, 38
High Courts05 Oct 1993
Pachhat Varga Shramjivi Samudaik Sahakari Khedut Co-Op. Society Ltd. and Others Vs Haribhai Mevabhai and Others
Gujarat High Court · (1994) 1 GLR 731
Bombay Land Revenue Code, 1879 — Section 37, 38, 39Constitution of India, 1950 — Article 227Gujarat Panchayats Act, 1961 — Section 305
High Courts04 Oct 1993
Rasiklal Chimanlal Nagri and Another Vs Union of India (UOI)
Gujarat High Court · (1995) 1 GLR 764(1)
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2), 7Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 38
High Courts04 Oct 1993
Commissioner of Income Tax Vs Shri Arbuda Mills Ltd.
Gujarat High Court · (1993) 10 GUJ CK 0030
Income Tax Act, 1961 — Section 256(1)
High Courts04 Oct 1993
Commissioner of Income Tax Vs Petlad Turkey Red Dye Works Co. Ltd.
Gujarat High Court · (1994) 121 CTR 251 : (1995) 212 ITR 453
Income Tax Act, 1961 — Section 40A, 40A(7)
High Courts04 Oct 1993
Commissioner of Income Tax Vs Megaw Ravindra Laboratories (I) P. Ltd.
Gujarat High Court · (1994) 210 ITR 247
Income Tax Act, 1961 — Section 40A(7)