High Courts28 Jul 1993
Commissioner of Income Tax Vs Hussainbhai M. Badri
Gujarat High Court · (1994) 208 ITR 719
Income Tax Act, 1961 — Section 154, 256(1), 80L, 86(v)
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,455 of 1,768
High Courts28 Jul 1993
Commissioner of Income Tax Vs J.H. Kharawala
Gujarat High Court · (1993) 114 CTR 436 : (1994) 208 ITR 691
Income Tax Act, 1961 — Section 139, 28, 29, 30, 31
High Courts28 Jul 1993
Mohmad Ayub @ Babbu Sagirbhai Shaikh Vs Commissioner of Police and Others
Gujarat High Court · (1994) 1 GLR 589
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(c), 3(1), 3(4)
High Courts28 Jul 1993
Commissioner of Income Tax Vs Parmanandas Mohanlal
Gujarat High Court · (1994) 208 ITR 35
Income Tax Act, 1961 — Section 256(1), 64(1)
High Courts27 Jul 1993
Commissioner of Income Tax Vs Madhabhai H. Patel
Gujarat High Court · (1995) 81 TAXMAN 473
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts23 Jul 1993
Venkataraman T. Pai Vs C.R. Shah
Gujarat High Court · (1996) 81 ELT 467
Central Excises and Salt Act, 1944 — Section 9, 9AA, 9AA(1), 9AA(2)Constitution of India, 1950 — Article 20, 20(1)Finance Act — Section 51, 56A
High Courts21 Jul 1993
Commissioner of Income Tax Vs Baroda Rayon Corporation
Gujarat High Court · (1993) 07 GUJ CK 0020
Income Tax Act, 1961 — Section 80J, 84Income Tax Rules, 1962 — Rule 19, 19A, 19A(3)
High Courts20 Jul 1993
Commissioner of Income Tax Vs Orient Trading Co.
Gujarat High Court · (1994) 75 TAXMAN 112
Gujarat Sales Tax Act, 1969 — Section 45Income Tax Act, 1961 — Section 10(2)(iii), 256(1), 263, 36(1)(iii), 37
High Courts20 Jul 1993
Commissioner of Income Tax Vs G.R. Kothari
Gujarat High Court · (1994) 76 TAXMAN 317
Income Tax Act, 1961 — Section 256(1), 45, 47(iii), 48, 52
High Courts20 Jul 1993
Navnitlal Sakarlal Vs Commissioner of Income Tax
Gujarat High Court · (1993) 07 GUJ CK 0006
Income Tax Act, 1961 — Section 256(1), 55(2)(b)(i)
High Courts20 Jul 1993
Shivabhai Jijidas Patel (Decd.) through his Heirs Vs Chandrashekhar Rajnarayan Pande
Gujarat High Court · (1994) 1 GLR 501
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4), 28, 29, 29(1), 29(2)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts16 Jul 1993Allowed
State of Gujarat Vs Hasmukhbhai V. Patel
Gujarat High Court · (1994) 1 DMC 275 : (1993) 2 GLR 1412
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts16 Jul 1993
Bai Chanchal and Others Vs Darji Shankerlal Shanalal and Another
Gujarat High Court · (1994) 1 GLR 262
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32GCivil Procedure Code, 1908 (CPC) — Section 100, 100, 100(5)
High Courts15 Jul 1993
Jayantilal Tribhovandas Patel Vs State of Gujarat
Gujarat High Court · (1994) 1 GLR 757
Bombay Land Revenue Code, 1879 — Section 135JConstitution of India, 1950 — Article 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 10, 10
High Courts15 Jul 1993
Mohanif Abdulbhai Mullick Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1057
Bombay Police Act, 1951 — Section 56, 60, 60(3)Constitution of India, 1950 — Article 226
High Courts15 Jul 1993
Budhalal Chhotalal Zaveri Vs Lilavatiben Ratilal and Others
Gujarat High Court · (1994) 1 GLR 209
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(e), 13(1)(e), 13(r)(e), 15(1), 15(1)
High Courts14 Jul 1993
Kavita Benefit Pvt. Ltd. Vs Joint Secretary, Revenue Department and Another
Gujarat High Court · (1994) 1 GLR 649
Bombay Land Revenue Code, 1879 — Section 65Constitution of India, 1950 — Article 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 34, 34
High Courts13 Jul 1993
Commissioner of Income Tax Vs Nandkishore Sakarlal
Gujarat High Court · (1994) 72 TAXMAN 386
Income Tax Act, 1922 — Section 7(1), 7(1)(a)Income Tax Act, 1961 — Section 15, 17(2)(v), 256(1), 44D, 7(1)Transfer of Property Act, 1882 — Section 19
High Courts12 Jul 1993
Commissioner of Income Tax Vs Shri Vallabh Glass Works Ltd.
Gujarat High Court · (1994) 207 ITR 963
Income Tax Act, 1961 — Section 256(2), 32, 34, 43(6)
High Courts10 Jul 1993
Kailash Chand Pathak Vs Union of India and Others
Gujarat High Court · (1994) 1 GLR 702
Railway Protection Force Rules, 1959 — Rule 41, 44(10), 44(9)