High Courts10 Aug 1993
Chanchalben S. Patel (Decd.) Vs Commissioner of Income Tax
Gujarat High Court · (1994) 210 ITR 497
Income Tax Act, 1961 — Section 28, 60Transfer of Property Act, 1882 — Section 122
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,454 of 1,768
High Courts10 Aug 1993
SMT. CHANCHALBEN S. PATEL (DECD) Vs COMMISSIONER OF INCOME TAX.
Gujarat High Court · (1993) 115 CTR 179
Income Tax Act, 1961 — Section 256(1), 256(1)
High Courts09 Aug 1993
P.D. Waghela and Others Vs G.C. Raiger, Deputy I.G.P. and Others
Gujarat High Court · (1994) 1 GLR 240
Constitution of India, 1950 — Article 311, 311(2), 311(a)(2)Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 509
High Courts06 Aug 1993
Kashiben N. Wala Vs Barwala Nagar Panchayat and Others
Gujarat High Court · (1994) 1 GLR 398
Constitution of India, 1950 — Article 14, 16, 226
High Courts05 Aug 1993
Subash Chandrakant Mashruwala Vs Suresh Chandrakant Mashruwala and Others
Gujarat High Court · (1993) 2 GLR 1796
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19(3), Order 6 Rule 17, Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 9
High Courts05 Aug 1993
Gujarat Hotels Ltd. and Others Vs State of Gujarat and Others
Gujarat High Court · (1994) 1 GLR 560
Constitution of India, 1950 — Article 12, 226Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977 — Section 3, 4
High Courts04 Aug 1993
Smt. Sushilaben Kantilal Shah Vs Commissioner of Income Tax
Gujarat High Court · (1994) 77 TAXMAN 442
Income Tax Act, 1961 — Section 256(1), 49(1)
High Courts04 Aug 1993
Sushilaben Kantilal Shah Vs Commissioner of Income Tax
Gujarat High Court · (1994) 208 ITR 912
Income Tax Act, 1961 — Section 45, 48, 49(1)
High Courts04 Aug 1993
Dr. Nitin S. Vora Vs State of Gujarat and Others
Gujarat High Court · (1994) 1 GLR 83
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Aug 1993
Commissioner of Income Tax Vs Sanmitra G. Shashtri
Gujarat High Court · (1994) 208 ITR 870
Income Tax Act, 1961 — Section 45, 48
High Courts04 Aug 1993
Kantilal P. Shah Vs Commissioner of Income Tax
Gujarat High Court · (1993) 08 GUJ CK 0011
Income Tax Act, 1961 — Section 256(1)
High Courts04 Aug 1993
Commissioner of Income Tax Vs Jamnadas and Co.
Gujarat High Court · (1995) 123 CTR 308 : (1994) 210 ITR 218
Income Tax Act, 1961 — Section 271, 271(1), 274
High Courts04 Aug 1993
Ravindra D. Amin Vs Commissioner of Income Tax
Gujarat High Court · (1993) 115 CTR 96 : (1994) 208 ITR 815
Income Tax Act, 1961 — Section 2(22), 256(1)
High Courts03 Aug 1993
G.H. Parmar Vs Union of India and Another
Gujarat High Court · (1993) 08 GUJ CK 0042
Arbitration Act, 1940 — Section 20, 39Destruction of Records Act, 1917 — Section 3Limitation Act, 1908 — Section 31, 5
High Courts30 Jul 1993
Thakkar Balvantray Purshottamdas Vs Hasmukhbhai Ugarchand Patel
Gujarat High Court · (1994) 2 GLR 1714
Trade and Merchandise Marks Act, 1958 — Section 27, 27, 29(d)
High Courts30 Jul 1993
Sanjanben Shobharajsinh Sindha Vs State of Gujarat and Others
Gujarat High Court · (1993) 2 GLR 1648
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2), 3(2)
High Courts30 Jul 1993
A.C. Shah and Others Vs State of Gujarat and Others
Gujarat High Court · (1993) 2 GLR 1829
Constitution of India, 1950 — Article 14, 16, 309Deputy Engineer (Electrical) Recruitment Rules, 1978 — Rule 2(a)
High Courts30 Jul 1993
Medatia Indrasinghji (Decd.) Through His Heirs and Lrs. Vs Raval Narayan Kishoresinh and Another
Gujarat High Court · (1994) 2 GLR 1691
Bombay Land Revenue Code, 1879 — Section 37(2), 37(2), 37(3)Criminal Procedure Code, 1973 (CrPC) — Section 100
High Courts28 Jul 1993
Commissioner of Income Tax Vs Nathalal Dahyabhai
Gujarat High Court · (1995) 81 TAXMAN 497
Income Tax Act, 1961 — Section 256(1)
High Courts28 Jul 1993Dismissed
A.H. Pathan Vs Amin Textiles and Others
Gujarat High Court · (1995) CriLJ 1843 : (1995) 1 GLR 400
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 244, 249, 250