High Courts08 Apr 1992
Dhanlaxmiben Liladhar Suchak Vs Director of Ayurved, Gujarat State and Others
Gujarat High Court · (1992) 2 GLR 1082
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,478 of 1,768
High Courts08 Apr 1992
Chunilal Chhaganlal Pandya (Decd.) through his heirs Manglaben Chunilal Pandya and Others Vs Competent Authority and Dy. Collector and Another
Gujarat High Court · (1992) 2 GLR 861
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 2(a), 2(c), 2(i), 3
High Courts08 Apr 1992Dismissed
The Commercial and Ahmedabad Mills Co. Ltd. and Another Vs Union of India (UOI) and Others
Gujarat High Court · AIR 1993 Guj 20
Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 14, 19, 19(1), 195, 226Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 3(3), 3(3C)
High Courts06 Apr 1992
Kabbur Shivanand Nagappa Vs State of Gujarat and Another
Gujarat High Court · (1992) 2 GLR 1028
Constitution of India, 1950 — Article 226, 309Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8(5)
High Courts03 Apr 1992
Vijaysinh Amarsinh and Co. Vs Hindustan Zinc Ltd. and Another
Gujarat High Court · (1992) 1 GLR 639
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2
High Courts03 Apr 1992Allowed
Santosh Ramprasad Sharma Vs Dy. Commissioner of Police, Crime Branch and Another
Gujarat High Court · (1992) CriLJ 3983
Bombay Police Act, 1951 — Section 56, 60
High Courts01 Apr 1992
Natvarsinh Ramsinh Rathod and Another Vs State of Gujarat and Another
Gujarat High Court · (1992) 2 GLR 1036
Bombay Motor Vehicles Tax Act, 1958 — Section 13(1), 13(2), 13(2), 3(1), 3ABombay Police Act, 1951 — Section 56, 59, 60Constitution of India, 1950 — Article 14
High Courts29 Mar 1992
Commissioner of Income Tax Vs Pranlal P. Doshi
Gujarat High Court · (1992) 106 CTR 130 : (1993) 201 ITR 756
Income Tax Act, 1961 — Section 32, 32(2), 41(1)
High Courts28 Mar 1992
Chandravati Atmaram Patel Vs Commissioner of Wealth-tax
Gujarat High Court · (1993) 199 ITR 675
Income Tax Act, 1961 — Section 2(14), 260, 260(1)Wealth Tax Act, 1957 — Section 27, 27(1)
High Courts27 Mar 1992
Commissioner of Income Tax Vs B.P. Mehta
Gujarat High Court · (1992) 107 CTR 39 : (1993) 199 ITR 654
Income Tax Act, 1961 — Section 209, 209(3), 209A, 212(3A), 256(2)
High Courts26 Mar 1992
Patel Pravinkumar Somnath and Others Vs Gujarat State Land Development Corporation Ltd. and Others
Gujarat High Court · (1992) 1 GLR 728
Apprentices Act, 1961 — Section 1(4), 1(4)(a)Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 7
High Courts26 Mar 1992
Commissioner of Income Tax Vs Baroda Industrial Development Corporation Ltd.
Gujarat High Court · (1992) 103 CTR 415 : (1992) 198 ITR 716
Income Tax Act, 1961 — Section 37(1)
High Courts26 Mar 1992
Dr. Popatlal Premchand Sheth (since decd.) through his heirs Dinesh Popatlal Sheth and Others Vs Dhanjibhai and Sons
Gujarat High Court · (1994) 1 GLR 71
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2), 29(2)
High Courts26 Mar 1992
Mer Ramda Vejunandbhai and etc. Vs Hardasbhai Parbatbhai and Others
Gujarat High Court · (1992) ACJ 399 : AIR 1992 Guj 122 : (1992) 2 GLR 976
Limitation Act, 1963 — Section 29, 5Motor Vehicles Act, 1988 — Section 116(3), 166(3), 168
High Courts26 Mar 1992
Narayan Sadhashiv Mohite Vs Baroda Municipal Corporation and Another
Gujarat High Court · (1992) 2 GLR 1559
Bombay Provincial Municipal Corporations Act, 1949 — Section 56(2)(g), 56(2)(g)Constitution of India, 1950 — Article 226
High Courts26 Mar 1992
Commissioner of Income Tax Vs Salt and Allied Industries Ltd.
Gujarat High Court · (1993) 199 ITR 233
Income Tax Act, 1961 — Section 32
High Courts26 Mar 1992
Patel Pravin Kumar Somnath and Others Vs Gujarat State Land Development Corpn. Ltd. and Others
Gujarat High Court · (1993) 1 LLJ 916
Apprentices Act, 1961 — Section 1(4), 13, 18, 2, 22Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 7
High Courts25 Mar 1992
Sakarpatal Vibhag Jangal Kamdar Sahkari Mandali Ltd. Vs Income Tax Officer and Others
Gujarat High Court · (1992) 103 CTR 391 : (1992) 198 ITR 685 : (1992) 65 TAXMAN 241
Income Tax Act, 1961 — Section 220(6), 80P(2)
High Courts24 Mar 1992
Safimiya G. Malek and Others Vs State of Gujarat and Others
Gujarat High Court · (1992) 1 GLR 704 : (1993) 1 LLJ 1
Gujarat Non-Secretariat Clerks, Clerks-Typists, and Typists Recruitment Examination Rules, 1970 — Rule 21
High Courts24 Mar 1992
Commissioner of Income Tax Vs Aavaram Ltd.
Gujarat High Court · (1992) 197 ITR 22
Income Tax Act, 1961 — Section 37(1)