High Courts05 Mar 1993
Commissioner of Income Tax Vs Ninochaka A. Kothari
Gujarat High Court · (1993) 03 GUJ CK 0041
Income Tax Act, 1961 — Section 45, 48
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,463 of 1,768
High Courts05 Mar 1993
Hemantkumar Chimanlal Vs Commissioner of Income Tax
Gujarat High Court · (1995) 124 CTR 45 : (1994) 207 ITR 497
Income Tax Act, 1961 — Section 171
High Courts04 Mar 1993
State of Gujarat Vs Kirit Maganbhai Patel
Gujarat High Court · (1993) 1 GLR 674
Essential Commodities Act, 1955 — Section 3, 7
High Courts04 Mar 1993
Sorabji D. Medora Vs Controller of Estate Duty
Gujarat High Court · (1993) 113 CTR 277 : (1993) 204 ITR 697
Estate Duty Act, 1953 — Section 64(1)
High Courts04 Mar 1993
Kalol Municipality and Another Vs Shantaben Kalidas and Others
Gujarat High Court · (1994) 68 FLR 193 : (1993) 2 GLR 997 : (1994) 2 LLJ 362
Gujarat Municipalities Act, 1963 — Section 271Industrial Disputes Act, 1947 — Section 10, 15, 18
High Courts03 Mar 1993
State of Gujarat and Another Vs Natwarlal Babaldas Patel
Gujarat High Court · (1994) 1 LLJ 1010
Constitution of India, 1950 — Article 14
High Courts03 Mar 1993Allowed
Shri Bileshwar Khand Udyog Khedut Sahakari Mandali Ltd. and Another Vs State of Gujarat and Others
Gujarat High Court · AIR 1994 Guj 120 : (1994) 1 GLR 1
Constitution of India, 1950 — Article 14Gujarat Co-operative Societies Act, 1961 — Section 16, 80(1), 80(2)
High Courts02 Mar 1993
Steel Pipes and Fabrication Works Vs State of Gujarat
Gujarat High Court · (1993) 03 GUJ CK 0035
Gujarat Sales Tax Act, 1969 — Section 45, 67, 69
High Courts02 Mar 1993
Commissioner of Income Tax Vs Sarabhai Sons Pvt. Ltd.
Gujarat High Court · (1993) 204 ITR 728
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 2(45), 28, 280, 29, 30
High Courts02 Mar 1993Dismissed
Vishnuprasad C. Dodiya Vs Proprietor, Sureshkumar Mohanlal Thakkar and Others
Gujarat High Court · (1994) CriLJ 825 : (1994) 1 GLR 487
Criminal Procedure Code, 1973 (CrPC) — Section 275, 276, 278Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts02 Mar 1993
Commissioner of Income Tax Vs Maneklal Rohanlal Charitable Trust
Gujarat High Court · (1993) 204 ITR 774
Income Tax Act, 1961 — Section 11, 12, 13, 13(1), 13(2)
High Courts01 Mar 1993
Rajkot District Gopalak Co-op. Milk Producers'' Union Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 77 TAXMAN 346
Income Tax Act, 1961 — Section 256(1)
High Courts01 Mar 1993
Rajkot District Gopalak Co-operative Milk Producers'' Union Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1993) 204 ITR 590
Income Tax Act, 1961 — Section 5
High Courts26 Feb 1993
Vikas Traders Vs State of Gujarat and Others
Gujarat High Court · (1994) 1 GLR 15
Constitution of India, 1950 — Article 226, 227
High Courts26 Feb 1993
Patel Tiles Factory Vs State of Gujarat
Gujarat High Court · (1993) 02 GUJ CK 0034
Gujarat Sales Tax Act, 1969 — Section 62, 69
High Courts25 Feb 1993
Polson Model Dairy Vs State of Gujarat
Gujarat High Court · (1993) 02 GUJ CK 0042
Bombay Sales Tax Act, 1959 — Section 10, 11, 12, 13, 2
High Courts24 Feb 1993
Asandas Mitharam Narsinghani and Others Vs Tekchand Mitharam Sevakramani and Others
Gujarat High Court · (1993) 1 GLR 539
Arbitration Act, 1940 — Section 23, 30Partnership Act, 1932 — Section 46, 48
High Courts24 Feb 1993
P.K. Bansal, Commissioner of Police and Another Vs R.G. Jadeja
Gujarat High Court · (1993) 2 GLR 984
High Courts24 Feb 1993
Indequip Chem Dyes Ltd. and Another Vs State of Gujarat
Gujarat High Court · (1993) 02 GUJ CK 0002
Gujarat Sales Tax Act, 1969 — Section 69
High Courts22 Feb 1993
Pamila Agro Processing Vs State of Gujarat
Gujarat High Court · (1993) 02 GUJ CK 0021
Gujarat Sales Tax Act, 1969 — Section 41, 45(5), 45(6), 49, 49(2)