High Courts27 Jan 1992
Commissioner of Income Tax Vs Gujarat State Finance Corporation
Gujarat High Court · (1992) 104 CTR 236 : (1992) 196 ITR 822
Income Tax Act, 1961 — Section 2, 2(45), 28, 29, 30
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,483 of 1,768
High Courts23 Jan 1992
Commissioner of Income Tax Vs Balvantrai Vithaldas Shah
Gujarat High Court · (1992) 196 ITR 379
Income Tax Act, 1961 — Section 28
High Courts22 Jan 1992
Alembic Glass Ind. Ltd. Vs Union of India (UOI)
Gujarat High Court · (1992) 60 ELT 64
Central Excise Rules, 1944 — Rule 173L, 173L(3), 173L(4)Central Excises and Salt Act, 1944 — Section 11A, 11BConstitution of India, 1950 — Article 226
High Courts22 Jan 1992
Shri Ambica Mills Ltd. Vs Income Tax Officer
Gujarat High Court · (1993) 203 ITR 84
Income Tax Act, 1961 — Section 156, 220(2)
High Courts22 Jan 1992
Wipro Ltd. Vs Union of India
Gujarat High Court · (1993) 42 ECC 303 : (1992) 60 ELT 370 : (1992) 2 GLR 840
Central Excise Rules, 1944 — Rule 57FCentral Excises and Salt Act, 1944 — Section 11A
High Courts22 Jan 1992
Meherbanoo G. Wadiwalla Vs Wealth Tax Officer
Gujarat High Court · (1992) 103 CTR 340 : (1992) 195 ITR 578 : (1993) 69 TAXMAN 11
Wealth Tax Act, 1957 — Section 16(3), 17, 17(1)
High Courts22 Jan 1992
Alembic Glass Industries Ltd. Vs Union of India
Gujarat High Court · (1993) 41 ECC 251 : (1993) ECR 147 : (1992) 59 ELT 207 : (1992) 2 GLR 1301
Central Excise Rules, 1944 — Rule 173B, 9(2)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 14, 35E, 4
High Courts21 Jan 1992
Gujarat State Financial Corpn. Vs Commissioner of Income Tax
Gujarat High Court · (1992) 64 TAXMAN 336
Contract Act, 1872 — Section 70Income Tax Act, 1961 — Section 256(2), 28, 36, 36(1)(iii), 37Provident Funds Act, 1925 — Section 2(e), 8
High Courts21 Jan 1992
Indian Dyestuff Industries Ltd. Vs Inspecting Assistant Commissioner of Income Tax and Another
Gujarat High Court · (1994) 206 ITR 485
Income Tax Act, 1961 — Section 269AB(2), 269C, 269C(1), 269C(2), 269D
High Courts20 Jan 1992
Dr. M.D. Indrodia Vs State of Gujarat and Others
Gujarat High Court · (1992) 2 GLR 1063
High Courts20 Jan 1992
Ashapura Mineral Company Vs State of Gujarat and Others
Gujarat High Court · (1992) 01 GUJ CK 0034
Gujarat Sales Tax Act, 1969 — Section 10B, 19, 40, 41, 44
High Courts20 Jan 1992
Gujarat State Financial Corporation Vs Commissioner of Income Tax
Gujarat High Court · (1992) 195 ITR 518
Income Tax Act, 1961 — Section 256(2), 28, 36, 36(1), 37
High Courts20 Jan 1992Dismissed
Chief Officer, Bhavnagar Nagarpalika Vs Meghjibhai Ugabhai and Others
Gujarat High Court · (1992) 2 GLR 847 : (1995) 3 LLJ 527
Constitution of India, 1950 — Article 14, 19, 227Minimum Wages Act, 1948 — Section 20, 20(3), 20(3)(1), 20(4), 22
High Courts18 Jan 1992
Kantilal Moghabhai Solanki Vs State of Gujarat and Another
Gujarat High Court · (1992) 1 GLR 561
Bombay Prohibition Act, 1949 — Section 137(2), 139, 143, 28, 31
High Courts18 Jan 1992
Vishnu Khandsari Udyog and Another Vs Government of Gujarat and Others
Gujarat High Court · (1992) 01 GUJ CK 0035
Gujarat Sales Tax Act, 1969 — Section 15, 18, 49
High Courts17 Jan 1992
Commissioner of Income Tax Vs Ramanlal Nagindas Shah
Gujarat High Court · (1992) 103 CTR 77 : (1992) 195 ITR 9
Income Tax Act, 1961 — Section 171, 171(3), 4, 64, 64(1)
High Courts17 Jan 1992
Trikamlal Manilal Shah Vs Musamiya Isam Haiderbux Razvi
Gujarat High Court · AIR 1992 Guj 155 : (1992) 2 GLR 1014
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 2
High Courts16 Jan 1992
Miscellaneous Mazdoor Sabha Vs State of Gujarat and Others
Gujarat High Court · (1992) 2 GLR 1065 : (1993) 1 LLJ 695
Constitution of India, 1950 — Article 226, 226(1)Industrial Disputes Act, 1947 — Section 10, 10A, 25, 25, 25F
High Courts16 Jan 1992
Gandhidham Nagarpalika Adipur (Kutch) Vs R.C. Israni and Others
Gujarat High Court · (1993) 1 LLJ 432
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(2), 15, 18, 2
High Courts15 Jan 1992
Amichand C. Shah Vs Wealth-tax Officer
Gujarat High Court · (1993) 201 ITR 401
Wealth Tax Act, 1957 — Section 10, 16(2), 16(3), 17, 17(1A)