High Courts21 Nov 1991
Commissioner of Income Tax Vs Ahmedabad Mfg. and Calico Printing Co. Ltd.
Gujarat High Court · (1992) 105 CTR 322 : (1992) 197 ITR 538
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,486 of 1,768
High Courts20 Nov 1991
Commissioner of Income Tax Vs Sarabhai Management Corporation Ltd.
Gujarat High Court · (1992) 103 CTR 218 : (1992) 196 ITR 436
Income Tax Act, 1961 — Section 28, 37(4)
High Courts19 Nov 1991
M.G. Doshit Vs Reliance Petrochemicals Ltd.
Gujarat High Court · (1994) 79 CompCas 830
Companies Act, 1956 — Section 10, 166, 166(2), 2(11)
High Courts19 Nov 1991
Saurashtra Cement and Chemical Industries Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1992) 103 CTR 286 : (1992) 196 ITR 237
Income Tax Act, 1961 — Section 30, 37, 80VV
High Courts19 Nov 1991
Laxmi Steel Company Vs Collector of Customs
Gujarat High Court · (1992) 62 ELT 690
Customs Act, 1962 — Section 21
High Courts19 Nov 1991
Laxmi Steel Company Vs Receiver of Wreck and Sub-Divisional Magistrate and Others
Gujarat High Court · (1992) 2 GLR 1143
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 21, 21
High Courts01 Nov 1991Dismissed
Bhimabhai Kalabhai Vs The State of Gujarat
Gujarat High Court · (1992) CriLJ 2585
Penal Code, 1860 (IPC) — Section 114, 304A, 337, 338
High Courts30 Oct 1991
Mukundsing Yadav Vs Major Jogendrasing Z. Yadav and Another
Gujarat High Court · (1994) 1 GLR 708
Constitution of India, 1950 — Article 227Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 4, 4(2)(a)
High Courts29 Oct 1991Allowed
Thakarda Hamirji Gajuji Vs The State of Gujarat
Gujarat High Court · (1992) CriLJ 3966
Criminal Procedure Code, 1973 (CrPC) — Section 113Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts25 Oct 1991
G.H. Industries Vs Collector of Central Excise, Ahmedabad
Gujarat High Court · (1997) 94 ELT 483
Central Excises and Salt Act, 1944 — Section 40, 40(2)Constitution of India, 1950 — Article 226Sales of Goods Act, 1930 — Section 64A
High Courts23 Oct 1991
Kaira Dist. Co-operative Milk Producers Union Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1992) 105 CTR 301A
Income Tax Act, 1961 — Section 260(1)
High Courts23 Oct 1991
Raojibhai Motibhat @ Mathurbhai Thakor Vs Shantaben Kalidas Chauhan Heirs of Decd. Chhotabhai Mathurbhai and Others
Gujarat High Court · (1993) 2 GLR 1455
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 40(1)Constitution of India, 1950 — Article 227
High Courts23 Oct 1991
KAIRA DIST. CO-OPERATIVE MILK PRODUCERS UNION LTD. Vs COMMISSIONER OF INCOME TAX.
Gujarat High Court · (1992) 105 CTR 301A
High Courts22 Oct 1991
Patel Manubhai alias Narendrakumar Gandabhai Patel Vs The State of Gujarat
Gujarat High Court · (1992) CriLJ 2166
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 202, 210, 482Penal Code, 1860 (IPC) — Section 114, 120B, 201, 302, 34
High Courts22 Oct 1991
Mafatlal Industries Ltd. Vs Union of India
Gujarat High Court · (1993) ECR 680 : (1993) 63 ELT 616
Customs Act, 1962 — Section 13, 15, 151A, 29, 30
High Courts16 Oct 1991
D.J. Works Vs Deputy Commissioner of Income Tax
Gujarat High Court · (1992) 102 CTR 2 : (1992) 195 ITR 227
Income Tax Act, 1961 — Section 141A, 143, 144, 2(40), 207
High Courts16 Oct 1991
Dinaben Vinaykumar Shah Vs Surat Municipal Corporation
Gujarat High Court · (1993) 2 GLR 1436
Constitution of India, 1950 — Article 226, 226, 311(2), 311(2)
High Courts16 Oct 1991
Dinaben Vinay Kumar Shah Vs Surat Municipal Corporation
Gujarat High Court · (1993) 2 GLR 1436
Constitution of India, 1950 — Article 226, 311(2)
High Courts16 Oct 1991
Mahmedalam Abdul Latif Vohra and Another Vs State of Gujarat
Gujarat High Court · (1992) 1 GLR 685
Criminal Procedure Code, 1973 (CrPC) — Section 473
High Courts15 Oct 1991
Jitendra Jinabhai Makwana Vs Dist. Primary Education Committee and Another
Gujarat High Court · (1992) 1 GLR 382
Gujarat Panchayat Service (Recruitment of Primary Teachers) Rules, 1970 — Rule 4