High Courts01 Oct 1993Dismissed
Jivanbhai Jerambhai Patadia Vs Bhavanjee Vinasjee Thakkar
Gujarat High Court · AIR 1995 Guj 92
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Specific Relief Act, 1963 — Section 5
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,450 of 1,768
High Courts01 Oct 1993
Khimji Visram and Sons (Gujarat) Private Limited Vs Commissioner of Income Tax
Gujarat High Court · (1994) 209 ITR 993
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts30 Sept 1993
Tayab Abubakar Latif Vs Jadhavji Mithabhai
Gujarat High Court · (1994) 1 GLR 767
Bombay Rent Act, 1947 — Section 17BBombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 17A, 17B, 17CCivil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Sept 1993
Patel Karshanbhai Dwarkadas Vs State of Gujarat
Gujarat High Court · (1994) 2 CivCC 335 : (1994) 1 GLR 810
Constitution of India, 1950 — Article 227, 227
High Courts29 Sept 1993
Bhikhabhai Mavjibhai Patel Vs State of Gujarat
Gujarat High Court · (1994) 1 GLR 151
Constitution of India, 1950 — Article 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 20, 20
High Courts29 Sept 1993
Textile Labour Association Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 LLJ 303
Industrial Disputes Act, 1947 — Section 25(O)
High Courts28 Sept 1993
Commissioner of Income Tax Vs Deepak Textiles Industries Ltd.
Gujarat High Court · (1994) 210 ITR 1029
Income Tax Act, 1961 — Section 32, 32(1), 32(2), 71, 71(2)
High Courts28 Sept 1993
Bhupendra Navnitlal and Co. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 209 ITR 972
Income Tax Act, 1961 — Section 40
High Courts27 Sept 1993
Banaskantha District Co-operative Milk Producers'' Union Limited Vs Commissioner of Income Tax
Gujarat High Court · (1994) 121 CTR 157 : (1994) 210 ITR 962
Income Tax Act, 1961 — Section 43, 43(1), 80J, 84
High Courts27 Sept 1993
Commissioner of Income Tax Vs Kaira District Co-operative Milk Producers Union Limited
Gujarat High Court · (1994) 209 ITR 898
Income Tax Act, 1961 — Section 27(2B), 37(2B), 37(4)
High Courts23 Sept 1993
State of Gujarat Vs Lallubhai Thakorebhai Desai
Gujarat High Court · (1994) 1 GLR 144 : (1994) 2 LLJ 996
Factories Act, 1948 — Section 62, 73, 87, 88, 92
High Courts23 Sept 1993
Kantilal Chaturbhai Patel and Others Vs Chancellor, North Gujarat University and Others
Gujarat High Court · (1994) 2 GLR 985
Constitution of India, 1950 — Article 14North Gujarat University Act, 1986 — Section 10(2), 10(3), 10(3)
High Courts23 Sept 1993
Revaben and Others Vs Kantibhai Narottambhai Gohil and Another
Gujarat High Court · (1995) ACJ 548 : (1994) 2 GLR 782
High Courts23 Sept 1993
State of Gujarat Vs Ibrahim Salu Koli
Gujarat High Court · (1994) 1 GLR 279
Arms Act, 1959 — Section 25(1)(b)(1A), 25(1)(b)(1A)
High Courts22 Sept 1993
Commissioner of Income Tax Vs Sayaji Iron and Engg. Co. Ltd.
Gujarat High Court · (1994) 117 CTR 9 : (1994) 210 ITR 950
Income Tax Act, 1961 — Section 37
High Courts22 Sept 1993
Commissioner of Income Tax Vs Nanikram Sobhraj Mills Pvt. Ltd.
Gujarat High Court · (1994) 116 CTR 396 : (1994) 209 ITR 283
Income Tax Act, 1961 — Section 263, 36(1), 40A, 40A(5), 40A(7)
High Courts22 Sept 1993
Bhanabhai Morarbhai Solanki Vs State of Gujarat
Gujarat High Court · (1994) 1 GLR 822
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 63, 84CConstitution of India, 1950 — Article 227
High Courts22 Sept 1993
Commissioner of Income Tax Vs Lalbhai Dalpatbhai Charity Trust
Gujarat High Court · (1994) 116 CTR 404 : (1994) 209 ITR 865
Income Tax Act, 1961 — Section 11, 13, 13(2)
High Courts21 Sept 1993
Commissioner of Income Tax Vs Hindustan Marbles Private Limited
Gujarat High Court · (1994) 209 ITR 630
Income Tax Act, 1961 — Section 79
High Courts21 Sept 1993
Commissioner of Income Tax Vs Pure Beverages Ltd.
Gujarat High Court · (1994) 120 CTR 193 : (1994) 209 ITR 131
Income Tax Act, 1961 — Section 37