High Courts24 Aug 1993
Commissioner of Income Tax Vs Ajit Mills Ltd.
Gujarat High Court · (1994) 210 ITR 658
Income Tax Act, 1961 — Section 37, 40A(7)
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,453 of 1,768
High Courts24 Aug 1993
COMMISSIONER OF INCOME TAX Vs RAMESH INVESTMENT and TRADING (P.) LTD.
Gujarat High Court · (1993) 115 CTR 151
Income Tax Act, 1961 — Section 147(b), 147(b), 256(1)
High Courts24 Aug 1993
Paushak Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 210 ITR 535
Income Tax Act, 1961 — Section 80HH
High Courts20 Aug 1993
Gujarat State Civil Supplies Corporation Ltd. Vs Dashrathlal L. Patel
Gujarat High Court · (1993) 2 GLR 1676
Constitution of India, 1950 — Article 226, 226
High Courts20 Aug 1993Allowed
Indumati M. Shah and Others Vs Narendra Muljibhai Asra and Others
Gujarat High Court · (1995) CriLJ 918
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156, 156(1), 156(3), 177Penal Code, 1860 (IPC) — Section 114, 120A, 120B, 161, 162Prevention of Corruption Act, 1988 — Section 10, 12, 19, 7A, 7B
High Courts19 Aug 1993
Parshottam Rajabhai (since decd.) by his heirs and LRs. Deevaben Rajabhai Baghda and Another Vs State of Gujarat and Another
Gujarat High Court · (1994) 1 GLR 93
Bombay Police Act, 1951 — Section 145(2), 145(2)
High Courts18 Aug 1993
Babubhai Shantilal Patel and Others Vs State of Gujarat and Others
Gujarat High Court · (1994) 1 GLR 838
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4, 5A, 9
High Courts18 Aug 1993
Commissioner of Income Tax Vs Maharana Mills Ltd.
Gujarat High Court · (1994) 120 CTR 271 : (1994) 208 ITR 972
Income Tax Act, 1961 — Section 30, 37, 37(1), 37(2B), 37(4)
High Courts18 Aug 1993
Commissioner of Income Tax Vs Gunvantlal Ratanchand
Gujarat High Court · (1996) 131 CTR 219 : (1994) 208 ITR 1028
Income Tax Act, 1961 — Section 54C
High Courts18 Aug 1993
Ravindra Gunvantlal Shah and Yogesh Gunvantlal Shah Vs Commissioner of Income Tax
Gujarat High Court · (1994) 208 ITR 995
Income Tax Act, 1961 — Section 53, 54
High Courts18 Aug 1993
Commissioner of Income Tax Vs Ahmedabad Flexible Tubs Mfg. Co. Ltd.
Gujarat High Court · (1994) 210 ITR 86
Income Tax Act, 1961 — Section 79
High Courts17 Aug 1993
Patel Mavji Jodha Dihora and Others Vs State of Gujarat and Another
Gujarat High Court · (1994) 1 GLR 737
Land Acquisition Act, 1894 — Section 11(1), 18, 18, 18(1), 6
High Courts17 Aug 1993
Gram Panchayat, Damnagar Vs Sharadkumar D. Acharya
Gujarat High Court · (1994) 1 GLR 579 : (1995) 1 LLJ 51
Industrial Disputes Act, 1947 — Section 2, 25(B)(2), 25F
High Courts17 Aug 1993Dismissed
C.M. Rao, Food Inspector Vs Rohit Kumar Kanchanlal Bhavsar and Others
Gujarat High Court · (1995) CriLJ 1848 : (1994) 2 GLR 1638
Prevention of Food Adulteration Act, 1954 — Section 16(1), 16(1)A, 7
High Courts16 Aug 1993
Pravinchandra Jeram Sindhal Vs Gujarat State Road Transport Corporation and Another
Gujarat High Court · (1993) 2 GLR 1663
Constitution of India, 1950 — Article 14, 14, 16, 16, 226
High Courts13 Aug 1993
Gujarat Electricity Board and Another Vs Mohanbhai Merubhai Parmar and Others
Gujarat High Court · (1994) 2 GLR 1083
Companies Act, 1956 — Section 3Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 16, 2(f), 4, 7, 9
High Courts13 Aug 1993
Thakorlal Pranlal Desai Vs State of Gujarat and Others
Gujarat High Court · (1994) 1 GLR 481
Bombay Civil Services Rules, 1959 — Rule 161Constitution of India, 1950 — Article 309Gujarat University Act, 1949 — Section 33(5)(a) , 33(5)(i), 33(5)(j)
High Courts12 Aug 1993
State of Gujarat Vs Navalchand Thakarshi and Others
Gujarat High Court · (1994) 2 GLR 998
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7
High Courts12 Aug 1993
Jayantibhai Chunilal Patel Vs State of Gujarat and Another
Gujarat High Court · (1994) 1 GLR 512
Urban Land (Ceiling and Regulation) Act, 1976 — Section 21(1), 34, 34
High Courts10 Aug 1993
Harisinh Jaysinh Barad Vs Chhaganbhai Shivabhai Patel and Others
Gujarat High Court · (1994) 1 GLR 526
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 32G(3), 76Constitution of India, 1950 — Article 227