COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 1,489 of 1,768

High Courts22 Aug 1991

Prabhavatiben Bipinchandra Rangunwala Vs Bipinchandra Dhansukhlal and Another

Gujarat High Court · (1991) 2 GLR 1385 : (1992) 1 RCR(Criminal) 375

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125Hindu Marriage Act, 1955 — Section 24

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High Courts22 Aug 1991Allowed

Khimiben Vs State of Gujarat and Another

Gujarat High Court · (1992) CriLJ 1994

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 10, 4, 9Penal Code, 1860 (IPC) — Section 201, 302, 306, 498A

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High Courts22 Aug 1991Dismissed

Gujarat State Road Transport Corporation Vs Balusinh Nathusinh Parmar and Another

Gujarat High Court · (1992) ACJ 484 : (1991) 2 GLR 645

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High Courts22 Aug 1991

Gujarat State R.T.C. Vs Balusinh Nathusinh Parmar and Another

Gujarat High Court · (1992) 2 ACC 157

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High Courts21 Aug 1991

Jyotindrasinhji Vikramsinhji Jadeja Vs Gondal Municipality

Gujarat High Court · (1994) 1 GLR 100

Constitution of India, 1950 — Article 362Gujarat Education Cess Act, 1962 — Section 16Gujarat Municipalities Act, 1963 — Section 101, 102, 99, 99

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High Courts20 Aug 1991

Kumari Binita through her Natural Guardian Bharatkumar C Banker Vs Life Insurance Corporation of India and Another

Gujarat High Court · (1992) 2 GLR 1258

Constitution of India, 1950 — Article 14, 227, 227

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High Courts19 Aug 1991

Ajitkumar Somnath Pandya Vs State of Gujarat

Gujarat High Court · (1993) 1 GLR 753

Penal Code, 1860 (IPC) — Section 161, 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(1)(d), 5(2)

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High Courts16 Aug 1991

Natubhai Shivabhai Chavda and Others Vs Dhirajlal Madhavdas Bharti

Gujarat High Court · (1992) 1 GLR 577

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85(A)Civil Procedure Code, 1908 (CPC) — Section 115, 115

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High Courts16 Aug 1991

Manilal Bhanabhai Patel Vs Union of India

Gujarat High Court · (1992) 38 ECC 113 : (1992) 60 ELT 99 : (1992) 1 GLR 201

Customs Act, 1962 — Section 108, 113, 114, 11H, 11K

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High Courts14 Aug 1991

Commissioner of Income Tax Vs Transpek Industry (P.) Ltd.

Gujarat High Court · (1992) 63 TAXMAN 5

Income Tax Act, 1961 — Section 256(1), 263

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High Courts14 Aug 1991

Commissioner of Income Tax Vs Transpek Industry Pvt. Ltd.

Gujarat High Court · (1991) 99 CTR 231 : (1992) 194 ITR 581

Income Tax Act, 1961 — Section 263

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High Courts13 Aug 1991

State of Gujarat Vs Patel Hardas Gordhan and Others

Gujarat High Court · (1992) 1 GLR 306

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 248(1)Penal Code, 1860 (IPC) — Section 147, 147, 148, 148, 324

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High Courts13 Aug 1991

Shreyaben R. Mukharjee Vs Commissioner of Income Tax

Gujarat High Court · (1993) 201 ITR 653

Income Tax Act, 1961 — Section 261, 45

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High Courts13 Aug 1991

Alembic Chemical Works Co. Ltd. (No. 2) Vs Commissioner of Income Tax

Gujarat High Court · (1992) 194 ITR 497

Income Tax Act, 1961 — Section 261, 32, 35, 35(1), 35(2)

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High Courts12 Aug 1991

Commissioner of Income Tax Vs Alembic Glass Industries Ltd.

Gujarat High Court · (1991) 99 CTR 42 : (1992) 194 ITR 438

Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 64, 80, 80HH, 80HHA, 80J

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High Courts12 Aug 1991

Alembic Glass Industries Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1994) 205 ITR 200

Income Tax Act, 1961 — Section 30, 31, 32, 33, 34

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High Courts12 Aug 1991

Vestabhai Madhubhai Machhi (Mitna) Vs Tarachand Vestabhai Machhi and Others

Gujarat High Court · (1992) 1 GLR 629

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151

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High Courts09 Aug 1991

Brigadier M.C. Dadwal (Retd.) and Another Vs State of Gujarat and Others

Gujarat High Court · (1993) 2 GLR 1736

Bombay Land Revenue Code, 1879 — Section 11, 211

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High Courts09 Aug 1991

Surat Art Silk Cloth Mfrs. Association Vs Union of India

Gujarat High Court · (1993) 42 ECC 41 : (1993) ECR 495 : (1992) 60 ELT 82

Central Excise Rules, 1944 — Rule 9ACustoms Act, 1962 — Section 15, 58

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High Courts08 Aug 1991

Bhavnagar Electricity Co. Ltd. Vs Union of India

Gujarat High Court · (1995) 76 ELT 565

Central Excises and Salt Act, 1944 — Section 4(4)

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