COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 1,464 of 1,768

High Courts18 Feb 1993Allowed

Marwadi Punamji Motiji Vs Mohamad Siddique Musabhai Shaikh and Others

Gujarat High Court · AIR 1993 Guj 168 : (1993) 1 GLR 839

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28(1), 5(11)Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts18 Feb 1993

Marshal Distributors Vs State of Gujarat

Gujarat High Court · (1993) 02 GUJ CK 0046

Gujarat Sales Tax Act, 1969 — Section 12, 13, 13(A), 16, 16(1)

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High Courts18 Feb 1993

Thakorlal Mohanlal Tankaria and Another Vs Saraswatiben

Gujarat High Court · (1993) 2 GLR 1047

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(i), 29(2), 29(2)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts18 Feb 1993

Happy Oil Industries Vs State of Gujarat Gandhi Oil Mill Vs State of Gujarat

Gujarat High Court · (1993) 02 GUJ CK 0009

Gujarat Sales Tax Act, 1969 — Section 45(2), 45(6), 45(8), 69

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High Courts17 Feb 1993

Arunaben Vrajlal Davda Vs State of Gujarat and Another

Gujarat High Court · (1993) 1 CivCC 581 : (1993) 2 GLR 1080

Constitution of India, 1950 — Article 227, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125Evidence Act, 1872 — Section 106

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High Courts17 Feb 1993

Haran D. Manufacturing Co. Vs State of Gujarat

Gujarat High Court · (1993) 02 GUJ CK 0004

Gujarat Sales Tax Act, 1969 — Section 43, 69

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High Courts17 Feb 1993

Commercial Ahmedabad Mills Co. Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1993) 204 ITR 505

Income Tax Act, 1961 — Section 28, 37(1), 37(4)

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High Courts17 Feb 1993

Sejal Vikrambhai Patel and etc. Vs State of Gujarat and Others

Gujarat High Court · AIR 1993 Guj 150 : (1993) 1 GLR 602

Citizenship Act, 1955 — Section 10, 13, 18, 4, 4(1)Citizenship Rules, 2009 — Rule 30, 30(2)Constitution of India, 1950 — Article 14, 21, 226, 9

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High Courts16 Feb 1993

Industrial Machinery Manufacturers Pvt. Ltd. Vs Commissioner of Income Tax (No. 2)

Gujarat High Court · (1993) 114 CTR 8 : (1993) 203 ITR 442 : (1994) 72 TAXMAN 236

Income Tax Act, 1961 — Section 37, 80

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High Courts16 Feb 1993

Ramanlal Ambalal Patel Vs Hina Industries

Gujarat High Court · (1993) 2 CivCC 91 : (1993) 1 GLR 820

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1877 — Section 8, 9Specific Relief Act, 1963 — Section 6, 6

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High Courts15 Feb 1993

Mer Ranmal Arjan and Another Vs State of Gujarat

Gujarat High Court · (1995) 1 GLR 275

Arms Act, 1959 — Section 25(1), 25(1)Bombay Police Act, 1951 — Section 135(1)Penal Code, 1860 (IPC) — Section 147, 147, 148, 148, 149

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High Courts12 Feb 1993Allowed

Amit Kumar Muljibhai Brahmbhatt and Another Vs State of Gujarat

Gujarat High Court · (1993) 2 DMC 171

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 494

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High Courts12 Feb 1993

Satish Chandra D. Modi Vs State of Gujarat

Gujarat High Court · (1993) 02 GUJ CK 0024

Gujarat Sales Tax Act, 1969 — Section 69

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High Courts12 Feb 1993

Gujarat State Road Transport Corporation Vs Danaji Sukaji Kodiyar

Gujarat High Court · (1994) 1 GLR 87 : (1994) 2 LLJ 1113

Industrial Disputes Act, 1947 — Section 11A

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High Courts12 Feb 1993

Amitkumar Muljibhai Brahmbhatt and Another Vs State of Gujarat and Another

Gujarat High Court · (1993) 1 GLR 661

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 114 , 494

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High Courts12 Feb 1993

Indravadan @ Indubhai Chimanlal Shah Vs State of Gujarat

Gujarat High Court · (1993) 2 GLR 1351

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 120B, 406, 406, 420

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High Courts11 Feb 1993

Jayantibhai Revabhai Vs State of Gujarat and Others

Gujarat High Court · (1993) 2 GLR 1187

Constitution of India, 1950 — Article 226, 227

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High Courts11 Feb 1993

Gambhirsinhji Bhavsinhji Padheriya Vs State of Gujarat

Gujarat High Court · (1993) 1 GLR 649

Criminal Procedure Code, 1973 (CrPC) — Section 309, 374, 399, 401(1), 409

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High Courts11 Feb 1993

Mehsana District Co-operative Milk Producers'' Union Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1993) 112 CTR 224 : (1993) 203 ITR 601

Income Tax Act, 1961 — Section 10(2), 37, 43(1), 80J, 84

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High Courts11 Feb 1993

Kantilal Ishwarlal Chael Vs Commissioner of Wealth Tax

Gujarat High Court · (1993) 111 CTR 164 : (1993) 203 ITR 579

Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 18B

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