High Courts10 Sept 1992
N.K. Parmar and Others Vs State Of Gujarat and Others
Gujarat High Court · (1992) 2 GLR 1508
Gujarat Housing Board Act, 1961 — Section 74, 74
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,472 of 1,768
High Courts10 Sept 1992
Ekta Arvindkumar Shah (Minor) and Another Vs H.S. Shah and Another
Gujarat High Court · AIR 1993 Guj 90
Admission to M.B.B.S. Course Rules, 1992 — Rule 15, 2, 20, 29, 3Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115
High Courts10 Sept 1992Allowed
Rameshchandra K. Patwa and Others Vs Vithaldas Chimanlal and Others
Gujarat High Court · AIR 1993 Guj 114 : (1993) 1 GLR 193
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(e), 13(1)(ee)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts09 Sept 1992
Vadi and Patwa Vs Union of India and Others
Gujarat High Court · (1992) 09 GUJ CK 0044
Constitution of India, 1950 — Article 14, 226
High Courts09 Sept 1992
Ramaben Patel Vs State of Gujarat and Another
Gujarat High Court · (1992) 2 GLR 1530
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 397, 401
High Courts09 Sept 1992
Commissioner of Surtax Vs New India Industries Ltd.
Gujarat High Court · (1992) 108 CTR 406 : (1993) 202 ITR 619
Income Tax Act, 1961 — Section 254, 34
High Courts09 Sept 1992
Commissioner of Income Tax Vs Mohanlal Ranchhoddas
Gujarat High Court · (1992) 108 CTR 22 : (1993) 203 ITR 304
Income Tax Act, 1961 — Section 24, 256(2), 263, 28, 43
High Courts09 Sept 1992
Saurashtra Calcine Bauxite and Allied Industries Vs State of Gujarat
Gujarat High Court · (1994) 45 ECC 17
Central Sales Tax Act, 1956 — Section 8(3)Gujarat Sales Tax Act, 1969 — Section 15, 2(28), 49, 49(2), 69
High Courts09 Sept 1992Partly Allowed
Ismail Nathabhai Khatri Vs Muljibhai Shankerbhai Brahmabhatt
Gujarat High Court · AIR 1994 Guj 8 : (1992) 2 GLR 739
Bombay Agricultural Debtors Relief Act, 1947 — Section 10, 12, 15, 16, 4(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 23 Rule 3, Order 23 Rule 4, Order 34 Rule 7, Order 34 Rule 8Transfer of Property Act, 1882 — Section 58 , 60
High Courts08 Sept 1992
Bansilal Harilal Jaiswal Vs State of Gujarat
Gujarat High Court · (1993) 1 GLR 374
Penal Code, 1860 (IPC) — Section 408
High Courts08 Sept 1992
Commissioner of Income Tax Vs Gujarat Oil and Allied Industries
Gujarat High Court · (1993) 109 CTR 272 : (1993) 201 ITR 325
Income Tax Act, 1961 — Section 131(1), 132, 139, 139(1), 139(4)
High Courts08 Sept 1992
Navsari Cotton and Silk Mills Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1992) 108 CTR 79 : (1993) 202 ITR 111
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts08 Sept 1992
Miss Shilpa Bansilal Shah Vs Bansilal K. Shah
Gujarat High Court · (1993) 1 GLR 223
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 32 Rule 2AConstitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Sept 1992
Commissioner of Income Tax Vs Surat Jilla Kamdar Sahakari Sangh Ltd.
Gujarat High Court · (1993) 200 ITR 157
Income Tax Act, 1961 — Section 37
High Courts07 Sept 1992
Dr. Thakorlal V. Patel Vs Lt. Col. Syed Badruddin
Gujarat High Court · (1993) 1 GLR 28
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 55, 55Income Tax Act, 1961 — Section 230A
High Courts07 Sept 1992
Commissioner of Income Tax Vs Alembic Chemical Works Co. Ltd.
Gujarat High Court · (1992) 108 CTR 380 : (1992) 108 CTR 335 : (1993) 201 ITR 250 : (1993) 67 TAXMAN 275
Income Tax Act, 1961 — Section 36(1), 40A, 40A(7)
High Courts07 Sept 1992
Gujarat Pollution Control Board Vs Yogiraj Pulp and Paper Industries and Others
Gujarat High Court · (1993) 1 GLR 484
Criminal Procedure Code, 1973 (CrPC) — Section 401Water (Prevention and Control of Pollution) Act, 1974 — Section 44, 44
High Courts07 Sept 1992
Jaykrishna Harivallabhdas (HUF) Vs Commissioner of Income Tax
Gujarat High Court · (1993) 109 CTR 480 : (1993) 202 ITR 175
Income Tax Act, 1961 — Section 2(14), 2(47), 45, 48, 53
High Courts07 Sept 1992
Alembic Glass Industries Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1993) 110 CTR 313 : (1993) 202 ITR 214
Income Tax Act, 1961 — Section 261, 37
High Courts04 Sept 1992
State of Gujarat Vs Kishanlal Jaganath and Another
Gujarat High Court · (1993) 1 GLR 382
Bombay Prevention of Gambling Act, 1887 — Section 4, 4 , 5, 5Constitution of India, 1950 — Article 21