COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 1,488 of 1,768

High Courts19 Sept 1991

Madhavrao Rambhai Thakore Vs Trushabai Ramrao Jadhav (Decd.) through her Heirs and LRs. Shantaben S.J. Pawar and Others

Gujarat High Court · (1993) 2 GLR 1763

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 12(3)(a), 12(3)(b)Transfer of Property Act, 1882 — Section 106

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High Courts19 Sept 1991

Shaw Wallace and Company Ltd. Vs Repute Fertilizers and Others

Gujarat High Court · (1992) 2 GLR 1273

Contempt of Courts Act, 1971 — Section 12(3), 12(3), 2(b), 2(b)

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High Courts18 Sept 1991

Premkumar P. Pandya Vs Dena Bank and Another

Gujarat High Court · (1992) 1 GLR 296 : (1995) 3 LLJ 90

Dena Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 11, 4

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High Courts17 Sept 1991

Koli Malde Karsan and Others Vs State of Gujarat

Gujarat High Court · (1992) 1 GLR 371

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 145, 145, 25, 32(I)

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High Courts16 Sept 1991

Bomin Pvt. Ltd. and Others Vs Union of India and Another

Gujarat High Court · (1992) 107 CTR 298 : (1993) 199 ITR 428

Income Tax Act, 1961 — Section 209, 210, 212, 212(3A), 276C

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High Courts11 Sept 1991

Patel Plastics Vs Union of India

Gujarat High Court · (1992) 59 ELT 247

Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 11A, 11A(1)

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High Courts11 Sept 1991

Shri Commercial Transport Hire Purchase Co. and Another Vs New Great Insurance Co. of India Ltd.

Gujarat High Court · (1992) 1 GLR 623

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96

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High Courts10 Sept 1991

Solanki Ravibhai Dipubhai and Others Vs State of Gujarat and Another

Gujarat High Court · (1992) 1 GLR 631

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 438, 438, 438(1)Evidence Act, 1872 — Section 27

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High Courts09 Sept 1991

State of Gujarat Vs Diwaliben Radhav Khant and Others

Gujarat High Court · (1992) 1 GLR 108

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 9, 115, 115

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High Courts07 Sept 1991

Supo Dyes Corporation Vs Commissioner of Income Tax

Gujarat High Court · (1991) 09 GUJ CK 0018

Income Tax Act, 1961 — Section 30, 40

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High Courts07 Sept 1991

Commissioner of Income Tax Vs Abdul Rehman and Sons

Gujarat High Court · (1993) 199 ITR 709

Income Tax Act, 1961 — Section 40(B)

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High Courts05 Sept 1991

Shantaben Chinubhai (Guardian of Minor, Upendra Chinubhai) Vs Commissioner of Wealth-tax

Gujarat High Court · (1992) 103 CTR 185 : (1992) 196 ITR 44

Income Tax Act, 1961 — Section 104, 263, 80HHWealth Tax Act, 1957 — Section 45, 5, 5(1)

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High Courts03 Sept 1991

Becharbhai Karsanbhai and Others Vs Special Land Acquisition Officer

Gujarat High Court · (1992) 1 GLR 1

Land Acquisition Act, 1894 — Section 18, 28A, 28A(1), 4, 6

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High Courts29 Aug 1991

Fatmabai Ismail and Another Vs Mayabai Hirji

Gujarat High Court · (1993) 2 GLR 1192

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12, 12(2), 12(3)(a), 12(3)(b)Transfer of Property Act, 1882 — Section 106

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High Courts28 Aug 1991