High Courts12 Aug 1992
Commissioner of Income Tax Vs Rajendra Babubhai Modi
Gujarat High Court · (1993) 200 ITR 98
Income Tax Act, 1961 — Section 4
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,474 of 1,768
High Courts12 Aug 1992
Kinariwala R.J.K. Industries Vs Mighty Labour Association
Gujarat High Court · (1993) 1 GLR 306
Industrial Disputes Act, 1947 — Section 11(3)
High Courts11 Aug 1992
Ingersoll Rand (India) Ltd. Vs State of Gujarat
Gujarat High Court · (1992) 08 GUJ CK 0013
Gujarat Sales Tax Act, 1969 — Section 12, 13, 2, 2(32), 42(1)
High Courts11 Aug 1992
Commissioner of Income Tax Vs Abdulgafur Ahmed Wagmar
Gujarat High Court · (1993) 199 ITR 827
Income Tax Act, 1961 — Section 144, 271, 271(1), 271(2)
High Courts10 Aug 1992
A.P. Patel and Another Vs Gujarat State Machine Tools Corporation Ltd. and Another
Gujarat High Court · (1993) 1 GLR 573 : (1993) 2 LLJ 519
Industrial Disputes Act, 1947 — Section 25
High Courts10 Aug 1992
Nathalal Jethalal Vs Commissioner of Income Tax
Gujarat High Court · (1992) 106 CTR 270 : (1993) 199 ITR 757
Income Tax Act, 1961 — Section 28, 40A, 40A(3)
High Courts10 Aug 1992
Commissioner of Income Tax Vs Tarun Commercial Mills Co. Ltd.
Gujarat High Court · (1993) 199 ITR 719
Income Tax Act, 1961 — Section 256(2), 28, 29, 30, 31
High Courts10 Aug 1992
Commissioner of Income Tax Vs Nandiniben Sarottamdas
Gujarat High Court · (1993) 201 ITR 893
Income Tax Act, 1961 — Section 5, 60
High Courts07 Aug 1992
Variety Steel Industries Vs State of Gujarat
Gujarat High Court · (1992) 08 GUJ CK 0028
Gujarat Sales Tax Act, 1969 — Section 10, 13, 15, 19A, 19B
High Courts06 Aug 1992
State of Gujarat Vs Elecon Engineering Co.
Gujarat High Court · (1992) 08 GUJ CK 0001
Gujarat Sales Tax Act, 1969 — Section 62, 69
High Courts05 Aug 1992
Manoj A. Chhara Vs State of Gujarat
Gujarat High Court · (1993) 1 GLR 586
Criminal Procedure Code, 1973 (CrPC) — Section 298, 397, 401Evidence Act, 1872 — Section 58Penal Code, 1860 (IPC) — Section 380
High Courts05 Aug 1992
Cadila Laboratories Vs Kamath Atul and Co. and Another
Gujarat High Court · (1993) 1 GLR 61
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Trade and Merchandise Marks Act, 1958 — Section 20(1)
High Courts04 Aug 1992
S.J. Singh and Another Vs State of Gujarat and Others
Gujarat High Court · (1993) 2 GLR 1267
Criminal Procedure Code, 1973 (CrPC) — Section 145, 190, 191, 192, 200Penal Code, 1860 (IPC) — Section 302, 323, 330, 34
High Courts03 Aug 1992
Indian Rayon and Industries Ltd. and Another Vs Union of India (UOI) and Others
Gujarat High Court · (1992) 2 GLR 1577
Constitution of India, 1950 — Article 107, 108, 109, 110, 111Provisional Collection of Taxes Act, 1931 — Section 3, 4, 4(1)
High Courts03 Aug 1992
Commissioner of Income Tax Vs Akbarali Jummabhai
Gujarat High Court · (1992) 198 ITR 69
Income Tax Act, 1961 — Section 139, 142(1), 147, 148, 256(2)
High Courts03 Aug 1992
Keshavlal M. Rao Vs State of Gujarat and Others
Gujarat High Court · (1993) 1 GLR 1
Industrial Disputes Act, 1947 — Section 17(2), 3, 33C, 33C(1), 33C(2)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17, 17(1), 17(2), 17(3)
High Courts03 Aug 1992
Commissioner of Income Tax Vs Arvind Industries
Gujarat High Court · (1992) 107 CTR 44 : (1993) 201 ITR 821
Income Tax Act, 1961 — Section 37
High Courts31 Jul 1992
Iqbal Musabhai Hunani Vs State of Gujarat and Another
Gujarat High Court · (1993) 1 GLR 430
Prevention of Food Adulteration Act, 1954 — Section 15(1)(a)(i), 16(1)(a)(i), 2(ix)(e), 7(i)
High Courts31 Jul 1992
Gandhinagar Bottling Pvt. Ltd. Vs Union of India
Gujarat High Court · (1995) 75 ELT 54 : (1992) 2 GLR 1339
Central Excise Rules, 1944 — Rule 57A, 8(1)
High Courts30 Jul 1992
Arunaben Tuljaram Ramanuj Vs Vasudev Pranjivan Nimavat and Another
Gujarat High Court · (1993) 1 CivCC 705 : (1993) 2 DMC 209 : (1993) 2 GLR 1233 : (1993) 3 RCR(Criminal) 604
Criminal Procedure Code, 1973 (CrPC) — Section 125