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Gujarat High Court judgments

35,351 judgments · page 1,484 of 1,768

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High Courts13 Jan 1992

Testeels Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1993) 110 CTR 320 : (1994) 205 ITR 230

Income Tax Act, 1961 — Section 35B, 35B(1), 37
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High Courts09 Jan 1992

Rajan P. Shah and Nilavati P. Shah Vs Income Tax Officer

Gujarat High Court · (1993) 201 ITR 280

Income Tax Act, 1961 — Section 139, 143, 143(3), 147, 148
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High Courts09 Jan 1992

Vapi Paper Mills Ltd. Vs Sales Tax Officer (2), Vapi, District Bulsar

Gujarat High Court · (1992) 01 GUJ CK 0017

Gujarat Sales Tax Act, 1969 — Section 41, 41(1), 41(2), 42, 42(1)
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High Courts08 Jan 1992

Commissioner of Income Tax Vs Jay Industries

Gujarat High Court · (1992) 104 CTR 196 : (1992) 196 ITR 313

Income Tax Act, 1961 — Section 35B, 35B(1)
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High Courts08 Jan 1992

Arvind Mills Ltd. Vs Income Tax Officer

Gujarat High Court · (1993) 200 ITR 762

Income Tax Act, 1961 — Section 141A, 141A(1), 143, 2(40), 214
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High Courts08 Jan 1992

Commissioner of Income Tax Vs Girdharlal Vithaldas

Gujarat High Court · (1992) 103 CTR 306 : (1992) 196 ITR 316

Income Tax Act, 1961 — Section 35B, 35B(1)
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High Courts07 Jan 1992

R. Deepakchandra and Company Vs Commissioner of Income Tax and Another

Gujarat High Court · (1992) 102 CTR 348 : (1992) 195 ITR 45

Income Tax Act, 1961 — Section 143(2), 143(3), 271(1), 273(2), 273A(4)Wealth Tax Act, 1957 — Section 18(2A)
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High Courts07 Jan 1992

Ramjibhai Morarbhai Patel Vs Additional Development Commissioner and Another

Gujarat High Court · (1993) 2 GLR 1713 : (1992) 2 GLR 1204

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 417(3)Gujarat Panchayats Act, 1961 — Section 51(1), 51(1), 51(3)
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High Courts27 Dec 1991

Kalaji alias Prahladji Keshaji Vs The State of Gujarat

Gujarat High Court · (1992) CriLJ 2397 : (1992) 1 GLR 747

Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 304, 304A, 34Probation of Offenders Act, 1958 — Section 6
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High Courts20 Dec 1991

Shri Ambica Mills Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1992) 106 CTR 37 : (1992) 198 ITR 99

Income Tax Act, 1961 — Section 35, 35B, 35B(1)
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High Courts20 Dec 1991

Dr. C.A. Shah Vs Gujarat Cancer and Research Institute

Gujarat High Court · (1992) 1 GLR 687

Constitution of India, 1950 — Article 12, 12Gujarat University Act, 1949 — Section 51A, 51A, 51A(2)
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High Courts19 Dec 1991

McGax-Ravindra Laboratories (India) Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1992) 62 TAXMAN 394

Income Tax Act, 1961 — Section 24(2), 256(1), 32(1)(iii), 35B, 37(1)
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High Courts19 Dec 1991

State of Gujarat Vs T.J. Patel

Gujarat High Court · (1992) 1 GLR 567

Constitution of India, 1950 — Article 14, 16, 227, 309
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High Courts19 Dec 1991

Mcgax Ravindra Laboratories (India) Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1992) 106 CTR 24

Income Tax Act, 1961 — Section 256(1), 32(1), 35B, 37, 37(1)
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High Courts19 Dec 1991

Sureshchandra Chandulal Patni Vs Natwarlal Keshavlal Patni and Another

Gujarat High Court · (1992) 1 GLR 626

Criminal Procedure Code, 1973 (CrPC) — Section 256, 256
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High Courts18 Dec 1991

Vasantkumar Durgashankar Joshi Vs State of Gujarat

Gujarat High Court · (1993) 1 GLR 113

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High Courts18 Dec 1991

Amumiyan Pirmiyan Kadri Vs Gujarat State Road Transport Corporation and Others

Gujarat High Court · (1994) 1 GLR 326

Criminal Procedure Code, 1973 (CrPC) — Section 313Road Transport Corporations Act, 1950 — Section 45
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High Courts17 Dec 1991

Mahendra Mills Ltd. Vs Union of India

Gujarat High Court · (1992) 62 ELT 495

Central Excises and Salt Act, 1944 — Section 11B
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High Courts16 Dec 1991

Sonal Gum Industries Vs Commissioner of Income Tax

Gujarat High Court · (1992) 106 CTR 42 : (1992) 197 ITR 613 : (1993) 66 TAXMAN 652

Income Tax Act, 1961 — Section 35, 35B, 35B(1)
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High Courts16 Dec 1991

Anjar Municipality Vs Anjar Taluka Co-Opertave Sales Purchase Union and Another

Gujarat High Court · (1993) 2 GLR 1551

Gujarat Co-operative Societies Act, 1961 — Section 167Maharashtra Co-operative Societies Act, 1960 — Section 91(1)
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