High Courts09 Mar 1992
Pradip Ramanlal Sheth Vs Union of India and Others
Gujarat High Court · (1993) 113 CTR 75 : (1993) 204 ITR 866
Income Tax Act, 1961 — Section 269U, 269U, 269UA, 269UC, 269UC(1)
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,480 of 1,768
High Courts09 Mar 1992
Madhubhai Mangabhai Soneri Vs Motivaras Premji Mavji and Another
Gujarat High Court · (1993) 1 GLR 56
Arbitration Act, 1940 — Section 34, 34
High Courts06 Mar 1992Allowed
Koli Jaga Rana Vs State of Gujarat
Gujarat High Court · (1992) CriLJ 2080
Penal Code, 1860 (IPC) — Section 342, 376
High Courts06 Mar 1992Dismissed
State of Gujarat Vs Chhotalal Vallabhji Brahmin
Gujarat High Court · (1992) CriLJ 2689
Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 405, 408, 498
High Courts06 Mar 1992
State of Gujarat Vs Rajput Bhikhaji Kaluji and Others
Gujarat High Court · (1993) 1 GLR 810
Bombay Police Act, 1951 — Section 135(i)Criminal Procedure Code, 1973 (CrPC) — Section 320(5)Penal Code, 1860 (IPC) — Section 307, 320(5), 320(i), 323, 324
High Courts06 Mar 1992
Haji Osman Haji Ajij and Others Vs Memon Bai Jenam Kasambhai
Gujarat High Court · (1992) 2 GLR 1112
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2
High Courts06 Mar 1992
Jodha Khoda Rabari and Vs State of Gujarat and etc.
Gujarat High Court · (1992) CriLJ 3298
Arms Act, 1959 — Section 25, 25(1)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 109, 162, 167
High Courts05 Mar 1992
Amita Victor Amalraj Vs Bachubhai Karsanbhai Brahman and Others
Gujarat High Court · (1993) ACJ 1020 : (1992) 2 GLR 113
High Courts05 Mar 1992
Shankerbhai C. Baria Vs State of Gujarat and Others
Gujarat High Court · (1993) 1 GLR 132
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 4, Order 33 Rule 4, Order 33 Rule 5, Order 33 Rule 7
High Courts04 Mar 1992
Cibatul Ltd. Vs Inspecting Assistant Commissioner of Income Tax Commissioner of Income Tax Vs Ahmedabad New Cotton Mills Co. Ltd.
Gujarat High Court · (1993) 109 CTR 438 : (1993) 201 ITR 507
Income Tax Act, 1961 — Section 139(8), 141A, 143, 143(3), 156
High Courts04 Mar 1992Dismissed
The State of Gujarat Vs Vir Vasrao Shankarrao Patil
Gujarat High Court · (1992) CriLJ 2383
Criminal Procedure Code, 1973 (CrPC) — Section 378Gujarat Medical Practitioners Act, 1963 — Section 30
High Courts04 Mar 1992
Nalinchandra Shankerlal Vaidya Vs The Institute of Company Secretaries of India, New Delhi and Another
Gujarat High Court · AIR 1992 Guj 140
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts03 Mar 1992
Bhanjikhan Jahajikhan Malek Vs Abdulmunir R. Mahesania and Others
Gujarat High Court · (1992) 2 GLR 1569
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 321, 397, 401, 401Penal Code, 1860 (IPC) — Section 170, 341, 342
High Courts27 Feb 1992
Shri Vallabh Glass Works Ltd. Vs Income Tax Officer, Companies Circle VIII and Others
Gujarat High Court · (1995) 212 ITR 433 : (1994) 76 TAXMAN 329
Income Tax Act, 1961 — Section 139, 143, 144B
High Courts27 Feb 1992
Commissioner of Income Tax Vs Veenaben Vadilal
Gujarat High Court · (1992) 106 CTR 34 : (1992) 197 ITR 156 : (1993) 66 TAXMAN 623
Income Tax Act, 1961 — Section 70
High Courts26 Feb 1992Dismissed
Babubhai alias Tulsidas Narsinhdas Patel Vs Mukta Sagar Mandal and Others
Gujarat High Court · (1992) CriLJ 2103 : (1992) 1 GLR 777
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 401, 482Gujarat Ownership Flats Act, 1973 — Section 4, 42, 5
High Courts26 Feb 1992
Commissioner of Income Tax Vs Sheth Manilal Ranchhoddas Vishram Bhavan Trust
Gujarat High Court · (1992) 105 CTR 303 : (1992) 198 ITR 598
Income Tax Act, 1961 — Section 11(1), 14, 22
High Courts26 Feb 1992
Commissioner of Income Tax Vs Daksha Ramanlal
Gujarat High Court · (1992) 65 TAXMAN 83
Income Tax Act, 1961 — Section 256(1), 45, 48, 48(1)(ii), 49
High Courts26 Feb 1992
Jitubhai Shanabhai Bhatt Vs State of Gujarat
Gujarat High Court · (1992) 2 GLR 832
Constitution of India, 1950 — Article 14, 21, 22(1), 39ACriminal Procedure Code, 1973 (CrPC) — Section 156, 157, 158, 159, 160
High Courts25 Feb 1992
Bhucha Dhana Danger and Others Vs Jiviben Madeva Lukhel and Others
Gujarat High Court · (1994) 1 ACC 255 : (1992) 2 GLR 1181
Limitation Act, 1963 — Section 6Motor Vehicles Act, 1988 — Section 166, 166(3)