High Courts25 Feb 1992
H.T. Power Structure Pvt. Ltd. Vs Union of India
Gujarat High Court · (1992) 40 ECC 321 : (1992) 60 ELT 565
Central Excises and Salt Act, 1944 — Section 11B, 2
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,481 of 1,768
High Courts25 Feb 1992
Commissioner of Income Tax Vs Sarabhai Chemicals Pvt. Ltd. (Amalgamated with Alkapuri Investment (P) Ltd.)
Gujarat High Court · (1992) 104 CTR 318 : (1992) 196 ITR 716
Income Tax Act, 1961 — Section 256(2), 263, 80V
High Courts25 Feb 1992Dismissed
Commissioner of Income Tax Vs Nirupamaben P. Modi
Gujarat High Court · (1992) 103 CTR 409 : (1992) 196 ITR 752
Income Tax Act, 1961 — Section 256(2), 49(1), 55(2)
High Courts24 Feb 1992
Sarabhai Machinery Vs Regional Provident Fund Commissioner
Gujarat High Court · (1992) 02 GUJ CK 0032
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 15
High Courts24 Feb 1992
Starlight Silk Mills Pvt. Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · (1992) 38 ECC 127 : (1992) 43 ECR 345
Central Excise Rules, 1944 — Rule 56ACentral Excises and Salt Act, 1944 — Section 18II(i)(b)
High Courts21 Feb 1992
Gopalkishna Mitharam Chandnani and Others Vs Gujarat State Road Transport Corporation and Another
Gujarat High Court · (1994) 2 ACC 227
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33
High Courts21 Feb 1992
Gopalkrishna Mitharam Chandnani and Others Vs Gujarat State Road Trans. Corporation and Another
Gujarat High Court · (1994) ACJ 846
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33
High Courts20 Feb 1992
Abdulgani Abdulbhai Kureshi and Another Vs State of Gujarat and Another
Gujarat High Court · (1992) 1 GLR 503
Bombay Provincial Municipal Corporations Act, 1949 — Section 5(1), 5(2), 6(3), 7A, 7A
High Courts18 Feb 1992Dismissed
Chandrakant Shantilal Pandya and another Vs Savitabehn Thakorlal Shah
Gujarat High Court · (1992) 02 GUJ CK 0010
Specific Relief Act, 1963 — Section 16, 16(c), 16(c)Transfer of Property Act, 1882 — Section 58(c)
High Courts14 Feb 1992Dismissed
The State of Gujarat Vs Keshavlal Maganbhai Jogani and Others
Gujarat High Court · (1993) CriLJ 248 : (1992) 2 GLR 882
Penal Code, 1860 (IPC) — Section 109, 332, 339, 34, 340
High Courts14 Feb 1992Dismissed
Saurashtra Paper and Board Mills Pvt. Ltd. Vs State of Gujarat and Another
Gujarat High Court · (1992) 2 GLR 871 : (1995) 3 LLJ 540
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 3(1A), 5(2)
High Courts14 Feb 1992
Thakore Laxmanji @ Angi Rajuji Vs State of Gujarat
Gujarat High Court · (1993) 1 GLR 523
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 114, 323, 326
High Courts13 Feb 1992
Bhikhiben Girdharbhai Rathod and Others Vs State of Gujarat and Another
Gujarat High Court · (1994) 1 CivCC 615 : (1993) 2 GLR 1430
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20(1), 20(2), 20(i)
High Courts13 Feb 1992
Commissioner of Income Tax Vs New Heaven Bearing Pvt. Ltd.
Gujarat High Court · (1992) 198 ITR 567
Income Tax Act, 1961 — Section 35B
High Courts13 Feb 1992
Commissioner of Income Tax Vs M.K.S. Shivrajsinhji
Gujarat High Court · (1992) 106 CTR 218 : (1993) 201 ITR 451
Income Tax Act, 1961 — Section 154
High Courts13 Feb 1992
Pag Precision Bearing Limited Vs Sales Tax Officer and Another
Gujarat High Court · (1992) 02 GUJ CK 0003
Central Sales Tax Act, 1956 — Section 9(2)Gujarat Sales Tax Act, 1969 — Section 41, 42, 42(1)
High Courts11 Feb 1992
P.J. Sachinwala Vs Competent Authority and Additional Collector, U.L.C.
Gujarat High Court · (1992) 1 GLR 583
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(n), 4
High Courts11 Feb 1992
H.H. Shri Natwarsinghji Vs Commissioner of Wealth Tax
Gujarat High Court · (1992) 108 CTR 386 : (1993) 201 ITR 133
Income Tax Act, 1961 — Section 36(1)Wealth Tax Act, 1957 — Section 27(3), 7
High Courts11 Feb 1992
Radhabehn and Others Vs Mulji Kanji Dhrod and Others
Gujarat High Court · (1995) 1 ACC 403
Motor Vehicles Act, 1988 — Section 108, 147, 149, 94, 95Workmens Compensation Act, 1923 — Section 10, 30, 31, 4, 4A
High Courts10 Feb 1992
Anantkuverba (Legal Representative of H.H. Maharaja Sri Natwarsinghji) Vs Commissioner of Wealth-tax
Gujarat High Court · (1993) 201 ITR 42
Income Tax Act, 1961 — Section 263, 263(1)Wealth Tax Act, 1957 — Section 25(2), 5(1)