High Courts21 Sept 1993
State of Gujarat Vs Ishwarbhai Harkhabhai Patel
Gujarat High Court · (1994) 2 GLR 1047 : (1995) 1 LLJ 793
Factories Act, 1948 — Section 21(1), 87, 92, 93
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,451 of 1,768
High Courts20 Sept 1993
M.V. Shah, Official Liquidator, Anant Mills Ltd. Vs U.J. Matain and Another
Gujarat High Court · (1994) 117 CTR 170 : (1994) 209 ITR 568
Income Tax Act, 1961 — Section 55A
High Courts20 Sept 1993
Gujarat State Export Corporation Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 209 ITR 649
Income Tax Act, 1961 — Section 10(2), 37, 37(1)
High Courts17 Sept 1993
Commissioner of Income Tax Vs Nitiben Chamanlal Parekh
Gujarat High Court · (1994) 209 ITR 527
Income Tax Act, 1961 — Section 263, 52, 52(2)
High Courts17 Sept 1993
Commissioner of Income Tax Vs Vimalbhai Nagindas Shah
Gujarat High Court · (1994) 210 ITR 863
Income Tax Act, 1961 — Section 64, 64(1)
High Courts17 Sept 1993
Rukshmaniben Vs Vadilal Narayandas Jadawala and Another
Gujarat High Court · (1994) 1 GLR 530
Limitation Act, 1963 — Article 113, 58, 58
High Courts17 Sept 1993
Dr. Malla Ibrahim Isab Vs Dean, B.J. Medical College and Another
Gujarat High Court · (1994) 1 GLR 664
Constitution of India, 1950 — Article 150
High Courts16 Sept 1993
Patel Sabbir Hussain Musabhai Vs Baroda District Panchayat and Another
Gujarat High Court · (1994) 1 GLR 518
Gram Sevak (Panchayat Service) Recruitment (Examination) Rules, 1982 — Rule 13, 14, 15, 16, 17Gujarat Panchayats Act, 1961 — Section 203(3), 323
High Courts16 Sept 1993
Sarabhai Foundation Vs Commissioner of Income Tax
Gujarat High Court · (1993) 115 CTR 443 : (1994) 209 ITR 390
Income Tax Act, 1961 — Section 11, 13, 13(2), 13(3)
High Courts16 Sept 1993
G.G. Joshi Vs Commissioner of Income Tax
Gujarat High Court · (1994) 209 ITR 324
Income Tax Act, 1961 — Section 10, 10(14), 16, 36(1)
High Courts16 Sept 1993
Commissioner of Income Tax Vs Gira Sarabhai
Gujarat High Court · (1994) 209 ITR 356
Income Tax Act, 1961 — Section 45, 48, 52, 52(1), 52(2)
High Courts16 Sept 1993
Mavjibhai Dharsibhai and Others Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1168
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84C, 84CConstitution of India, 1950 — Article 227
High Courts15 Sept 1993
Amratlal Bhikhabhai Patel Vs State of Gujarat and Another
Gujarat High Court · (1994) 1 GLR 637
Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 2(6), 20, 21
High Courts15 Sept 1993
State of Gujarat Vs Kantilal v. Bhatti
Gujarat High Court · (1994) 1 GLR 156
Gujarat Co-operative Societies Act, 1961 — Section 108, 147(J), 148(J), 80, 81
High Courts15 Sept 1993
Commissioner of Income Tax Vs D.C. Gandhi Associates
Gujarat High Court · (1994) 210 ITR 929
Income Tax Act, 1961 — Section 256(2)
High Courts15 Sept 1993
Shailesh Textile Industries Vs The Chief Controlling Revenue Authority, Ahmedabad and Another
Gujarat High Court · AIR 1994 Guj 153
Bombay Stamp Act, 1958 — Article 25, 27, 7, 2(p), 31Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 16Evidence Act, 1872 — Section 92
High Courts14 Sept 1993
Chawla Gaurav Ghanshyamdas Vs Dean, B.J. Medical College and Another
Gujarat High Court · (1994) 1 GLR 371
High Courts14 Sept 1993
State of Gujarat and Others Vs Sudamasingh Lotansingh
Gujarat High Court · (1994) 2 GLR 1201
Constitution of India, 1950 — Article 311(2)
High Courts10 Sept 1993
Employees State Insurance Corporation, Ahmedabad and Another Vs Krishiseva
Gujarat High Court · (1994) 1 GLR 881 : (1995) 1 LLJ 692
Employees State Insurance Act, 1948 — Section 2(12), 75(1), 82
High Courts10 Sept 1993
Patel Gordhanbhai Hirabhai Vs Thakor Ambalal Desaibhai and Another
Gujarat High Court · (1994) 2 GLR 1185
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 16, 16(1), 17B, 17BConstitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 2(21)