High Courts17 Mar 1993
State of Gujarat Vs Jerubhai Fuljibhai
Gujarat High Court · (1994) 1 GLR 29
Penal Code, 1860 (IPC) — Section 408, 408
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,462 of 1,768
High Courts17 Mar 1993
Gujarat Ginning and Manufacturing Co. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 205 ITR 314
Income Tax Act, 1961 — Section 16, 22, 23, 23(1), 23(2)
High Courts15 Mar 1993
State of Gujarat Vs Rajesh Medical and General Stores and Others
Gujarat High Court · (1993) 2 GLR 1094
Drugs and Cosmetics Act, 1940 — Section 18A, 27(b)(ii), 27(b)(ii), 27(c), 27(c)Drugs and Cosmetics Rules, 1945 — Rule 65(4)(3), 65(4)(4)
High Courts14 Mar 1993
Commissioner of Income Tax Vs Kamalini Gautam Sarabhai
Gujarat High Court · (1993) 114 CTR 244 : (1994) 208 ITR 139
Income Tax Act, 1961 — Section 2(24)
High Courts13 Mar 1993
Commissioner of Income Tax Vs Nandkishore Sakarlal (Indl.) and Navanitlal Sakarlal
Gujarat High Court · (1994) 208 ITR 14
Income Tax Act, 1961 — Section 15, 17, 17(2), 44D
High Courts12 Mar 1993
Shamji Govind and Others Vs State of Gujarat and Others
Gujarat High Court · (1994) 1 GLR 492
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84(C)Specific Relief Act, 1963 — Section 31
High Courts12 Mar 1993
Bhagwandas Vallabhrao Khatri Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1087
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 65, 65(1)
High Courts12 Mar 1993
Dhirajlal Sundarji Thakarar Vs State of Gujarat and Others
Gujarat High Court · (1993) 2 GLR 1653
Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 155, 155, 157, 158, 206(A)
High Courts12 Mar 1993
State of Gujarat Vs Savitriben N. Tandon and Others
Gujarat High Court · (1993) 1 GLR 943
Bombay Reorganisation Act, 1960 — Section 81Gujarat Housing Board Act, 1961 — Section 15, 86(2)(ix)
High Courts12 Mar 1993
Thakorbhai Tribhovandas Rao and Others Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 636
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 76A, 76A
High Courts11 Mar 1993
Rahimkhan @ Mamu Maherabkhan Pathan Vs Commissioner of Police and Others
Gujarat High Court · (1993) 2 GLR 1218
Constitution of India, 1950 — Article 141Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3, 3
High Courts10 Mar 1993
Yogendrakumar Ratilal Raval and Others Vs State of Gujarat and Another
Gujarat High Court · (1994) 1 GLR 361
Constitution of India, 1950 — Article 226Gujarat Panchayat Service (Recruitment of Primary Teachers) Rules, 1970 — Rule 3, 3(iii), 4Waqf Act, 1954 — Section 15(1), 15(2)
High Courts10 Mar 1993
Commissioner of Income Tax Vs Gordhanbhai Jethabhai
Gujarat High Court · (1993) 114 CTR 196 : (1994) 205 ITR 279
Income Tax Act, 1961 — Section 139, 139(8), 143, 144, 154
High Courts07 Mar 1993
D.E. Anklesharia Vs Commissioner of Income Tax
Gujarat High Court · (1994) 207 ITR 1068
Income Tax Act, 1961 — Section 11(1), 164, 164(2), 164(3)
High Courts07 Mar 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 Courts07 Mar 1993
Commissioner of Income Tax Vs Krishnakant Somabhai and Co.
Gujarat High Court · (1994) 207 ITR 905
Income Tax Act, 1961 — Section 256(2), 273
High Courts07 Mar 1993
Maharana Mills Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 207 ITR 863
Income Tax Act, 1961 — Section 36(1), 40A(7)
High Courts07 Mar 1993
R.J. Goenka Vs Commissioner of Income Tax
Gujarat High Court · (1994) 207 ITR 824
Income Tax Act, 1961 — Section 271(1)
High Courts06 Mar 1993
Commissioner of Income Tax Vs Mohmadmiya A. Topiwala
Gujarat High Court · (1994) 207 ITR 711
Income Tax Act, 1961 — Section 16, 256, 27, 64(1)
High Courts05 Mar 1993
Labella Construction Company Vs Commissioner of Income Tax
Gujarat High Court · (1993) 115 CTR 4 : (1994) 207 ITR 657
Income Tax Act, 1961 — Section 147