COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 1,490 of 1,768

High Courts08 Aug 1991

Govindbhai Dipaji Soni @ Chandubhai Dipaji Soni Vs State of Gujarat and Others

Gujarat High Court · (1992) 1 GLR 240

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1), 3(1)Constitution of India, 1950 — Article 22(5), 22(5)Customs Act, 1962 — Section 108

Read judgment

High Courts07 Aug 1991

Harish Weaving Industries Vs Commissioner of Income Tax

Gujarat High Court · (1992) 194 ITR 274

Income Tax Act, 1961 — Section 182, 183, 184, 184(7), 185

Read judgment

High Courts07 Aug 1991

Commissioner of Income Tax Vs N.D. Mehta

Gujarat High Court · (1992) 194 ITR 365

Hindu Succession Act, 1956 — Section 14Hindu Womens Right to Property Act, 1937 — Section 3(1)Income Tax Act, 1961 — Section 171

Read judgment

High Courts07 Aug 1991Dismissed

Narsinhbhai Chhotabhai Patel and Another Vs Dahyabhai Chhotabhai and Others

Gujarat High Court · (1991) 08 GUJ CK 0009

Read judgment

High Courts06 Aug 1991

Amba Gokal Vs Parbat Bhuta and Another

Gujarat High Court · (1992) 1 GLR 399

Civil Procedure Code, 1908 (CPC) — Section 27, 96

Read judgment

High Courts06 Aug 1991

Ramanlal R. Sanghvi Vs Commissioner of Income Tax

Gujarat High Court · (1992) 194 ITR 180

Income Tax Act, 1961 — Section 256(1), 27

Read judgment

High Courts05 Aug 1991

T.S. Rabari Vs Government of Gujarat and Another

Gujarat High Court · (1991) 2 GLR 1035

Constitution of India, 1950 — Article 14, 16, 311 , 311(2)Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 10(4)Gujarat Co-operative Societies Act, 1961 — Section 107

Read judgment

High Courts05 Aug 1991

Commission of Income Tax Vs M.K. Shivraj Singhji

Gujarat High Court · (1991) 192 ITR 120

Income Tax Act, 1961 — Section 23, 256(2), 263Wealth Tax Act, 1957 — Section 7

Read judgment

High Courts05 Aug 1991

Dakshaben Dineshbhai Patel Vs Dineshbhai Bhulabhai Patel and Others

Gujarat High Court · (1991) 2 GLR 1023

Constitution of India, 1950 — Article 226, 226

Read judgment

High Courts02 Aug 1991

Mankuvarba Manaharsinh Vaghela Vs Tharad Nagar Panchayat and Another

Gujarat High Court · (1992) 1 GLR 375

Gujarat Panchayats Act, 1961 — Section 203, 203

Read judgment

High Courts02 Aug 1991

Shrinathji Mechanical Works Vs State of Gujarat and Others

Gujarat High Court · (1991) 08 GUJ CK 0028

Read judgment

High Courts02 Aug 1991

Puj Khengar Nyalchand and Others Vs Thacker Shankerlal Naranji and Others

Gujarat High Court · (1992) 1 GLR 440

Criminal Procedure Code, 1973 (CrPC) — Section 100Transfer of Property Act, 1882 — Section 111(f), 111(f), 62

Read judgment

High Courts31 Jul 1991

Maganlal Gulabchand Shah Vs Union of India and Others

Gujarat High Court · (1997) 57 ECC 75 : (1992) 59 ELT 235 : (1992) 2 GLR 920 : (1992) 2 GLR 116

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106Sea Customs Act, 1878 — Section 167(8)

Read judgment

High Courts31 Jul 1991

State of Gujarat and Another Vs Saratsinh R. Sisodia and Others

Gujarat High Court · (1993) 1 GLR 285

Bombay Police Act, 1951 — Section 5Constitution of India, 1950 — Article 309

Read judgment

High Courts26 Jul 1991

Pankaj D. Suthar Vs State of Gujarat

Gujarat High Court · (1992) 1 GLR 405

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 325, 326, 351, 365, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

Read judgment

High Courts25 Jul 1991