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Gujarat High Court judgments

35,351 judgments · page 1,485 of 1,768

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High Courts12 Dec 1991

Sagar Tiles Co. Vs State of Gujarat and Others

Gujarat High Court · (1992) 1 GLR 597

Central Sales Tax Act, 1956 — Section 14, 15Gujarat Sales Tax Act, 1969 — Section 4A, 62
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High Courts11 Dec 1991

I.C. Gandhi Silk Mills Pvt. Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1992) 103 CTR 274 : (1992) 196 ITR 495

Income Tax Act, 1961 — Section 35B, 35B(1)
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High Courts11 Dec 1991

Walekar Anjaria and Sons Pvt. Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1992) 105 CTR 345 : (1992) 197 ITR 568 : (1993) 66 TAXMAN 313

Income Tax Act, 1961 — Section 35B, 35B(1)
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High Courts10 Dec 1991

Ajitbhai B. Mistry Vs Bomi K. Dangora

Gujarat High Court · (1993) 2 GLR 1534

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6
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High Courts09 Dec 1991

Dharampur Leather Cloth Co. Ltd. Vs Union of India (UOI) and Others

Gujarat High Court · (1992) 2 GLR 937

Chartered Accountants Act, 1949 — Section 22AConstitution of India, 1950 — Article 226, 226, 227, 227
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High Courts05 Dec 1991

Sumhadi Bin Maorais Vs Union of India (UOI) and Others

Gujarat High Court · (1992) CriLJ 2409

Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108
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High Courts05 Dec 1991

Kalaniketan (Bombaywala) Vs State of Gujarat and Others

Gujarat High Court · (1994) 1 GLR 430 : (1994) 2 LLJ 177

Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 2, 36
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High Courts05 Dec 1991

Wintex Mills Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1991) 12 GUJ CK 0016

Income Tax Act, 1961 — Section 35B, 35B(1)
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High Courts05 Dec 1991

Isabgul Export Corporation Vs Commissioner of Income Tax

Gujarat High Court · (1993) 109 CTR 345 : (1994) 205 ITR 227 : (1993) 200 ITR 797

Income Tax Act, 1961 — Section 35B, 35B(1)
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High Courts05 Dec 1991

Parshuram Pottery Works Co. Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1992) 104 CTR 276 : (1993) 204 ITR 458

Income Tax Act, 1961 — Section 35B
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High Courts04 Dec 1991

Navsari Oil Products Ltd. Vs Assistant Collector of Central Excise

Gujarat High Court · (1992) 60 ELT 550

Central Excises and Salt Act, 1944 — Section 11A, 11B
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High Courts04 Dec 1991

Champaklal Hargovinddas Shah Vs Valod Nagar Panchayat and Others

Gujarat High Court · (1993) 1 GLR 202

Gujarat Civil Services Tribunal Act, 1972 — Section 10, 11, 11(1), 2(h)
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High Courts02 Dec 1991

Minor Anish Achyut Chinubhai Vs Nanikram Sobhraj Mills Pvt. Ltd.

Gujarat High Court · (1992) 2 GLR 1133

Transfer of Property Act, 1882 — Section 106
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High Courts02 Dec 1991

Commissioner of Income Tax Vs M.M. Khambhatwala

Gujarat High Court · (1992) 198 ITR 144

Income Tax Act, 1961 — Section 154, 263, 35B, 35B(1)
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High Courts02 Dec 1991

M.M. Khambhatwala Vs Commissioner of Income Tax

Gujarat High Court · (1992) 107 CTR 59 : (1992) 198 ITR 140

Income Tax Act, 1961 — Section 35B, 35B(1)
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High Courts02 Dec 1991

Western India Industries Vs Commissioner of Income Tax

Gujarat High Court · (1992) 106 CTR 173 : (1992) 197 ITR 680 : (1993) 66 TAXMAN 639

Income Tax Act, 1961 — Section 35B, 35B(1)
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High Courts26 Nov 1991

Karsanbhai Manchubhai Patel Vs State of Gujarat

Gujarat High Court · (1992) CriLJ 3824

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4, 5(1), 5(2)
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High Courts26 Nov 1991

Jagmohandas Vithaldas Kansara (Since Decd.) through his heirs and Lrs. Taraben Vs Mohanlal Maneklal Tailor

Gujarat High Court · (1993) 1 GLR 46

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(1), 13(1)(g), 29(2), 29(2)
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High Courts22 Nov 1991

Haji Abdulla Haji Ibrahim Mandhra and Another Vs Supdt. of Customs and Others

Gujarat High Court · (1992) 1 GLR 144

Criminal Procedure Code, 1973 (CrPC) — Section 389, 397, 439Customs Act, 1962 — Section 135, 135
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High Courts22 Nov 1991

Haji Abdulla Haji Ibrahim Mandhra Vs State of Gujarat

Gujarat High Court · (1992) CriLJ 2800 : (1994) 46 ECC 211 : (1992) 60 ELT 176

Customs Act, 1962 — Section 108, 135
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