High Courts12 Jun 1991
Commissioner of Income Tax Vs Vilasben Hasmukhlal Shah
Gujarat High Court · (1991) 99 CTR 151 : (1991) 192 ITR 214
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,494 of 1,768
High Courts12 Jun 1991
State of Gujarat Vs Ajay Trading Company
Gujarat High Court · (1991) 06 GUJ CK 0008
Gujarat Sales Tax Act, 1969 — Section 72
High Courts11 Jun 1991
M.N. Khambhatwala Vs State of Gujarat
Gujarat High Court · (1991) 06 GUJ CK 0037
Gujarat Sales Tax Act, 1969 — Section 13(B), 15, 16(1), 21, 21(1)
High Courts10 Jun 1991
Commissioner of Income Tax Vs P.P. Contractor
Gujarat High Court · (1991) 98 CTR 96 : (1991) 192 ITR 261
Income Tax Act, 1961 — Section 263, 4, 60
High Courts01 Jun 1991Allowed
Kamalia Brothers and Co. Vs State of Gujarat
Gujarat High Court · (1991) 06 GUJ CK 0032
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12
High Courts07 May 1991
Prabhudas Badaji Pandav Vs Faridmiya Huseinmiya Kadari and Another
Gujarat High Court · (1991) 2 GLR 876
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197, 197(1), 197(1)(b), 197(1)(b)Penal Code, 1860 (IPC) — Section 34, 504, 506
High Courts07 May 1991Allowed
Kailashkumar Radhakrishnan Kanoria and Others Vs State of Gujurat
Gujarat High Court · (1991) 2 GLR 933 : (1994) 3 LLJ 428
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14APenal Code, 1860 (IPC) — Section 405
High Courts03 May 1991
Garden Silk Mills Pvt. Ltd. Vs Union of India
Gujarat High Court · (1991) 34 ECC 74 : (1991) ECR 164 : (1992) 61 ELT 393
Customs Act, 1962 — Section 12, 15, 15(1), 49, 68Customs Tariff Act, 1975 — Section 3(1)
High Courts02 May 1991
Rajendra Manubhai Patel Vs State of Gujarat and Another
Gujarat High Court · AIR 1992 Guj 10 : (1992) 1 GLR 223
Constitution of India, 1950 — Article 14, 20(3), 21, 245Evidence Act, 1872 — Section 132Gujarat Lokayukta Act, 1986 — Section 10(2), 10(7), 16(1)
High Courts02 May 1991
Paramount Kumkum Pvt. Ltd. Vs Union of India
Gujarat High Court · (1995) 61 ECR 490 : (1992) 58 ELT 541
High Courts01 May 1991
Ajanta Exhibitors Vs State of Gujarat and Others
Gujarat High Court · (1992) 1 GLR 136
Bombay Electricity Duty Act, 1958 — Section 7Bombay General Clauses Act, 1904 — Section 7Constitution of India, 1950 — Article 226
High Courts01 May 1991
Natvarlal Pitamberdas Patel Vs State of Gujarat and Others
Gujarat High Court · (1993) 1 GLR 929
Constitution of India, 1950 — Article 20(3)Gujarat Co-operative Societies Act, 1961 — Section 2(14), 86, 86(1), 86(3), 86(3)
High Courts30 Apr 1991
Safimahmad Ibrahim Vora Vs State of Gujarat
Gujarat High Court · (1993) 2 GLR 1728
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 113APenal Code, 1860 (IPC) — Section 306, 306, 498A, 498A
High Courts29 Apr 1991
Maheshwari Mills Ltd. Vs Union of India
Gujarat High Court · (1992) 37 ECC 123 : (1994) ECR 644 : (1992) 58 ELT 9 : (1992) 1 GLR 172
Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3, 3(1), 3(3)Central Excise Rules, 1944 — Rule 2, 49, 8(1), 9ACentral Excises and Salt Act, 1944 — Section 12, 3, 37, 4, 6
High Courts29 Apr 1991
Nizamuddin Fakiruddin Kazi and Others Vs State of Gujarat
Gujarat High Court · (1991) 2 GLR 1261
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167(5)Penal Code, 1860 (IPC) — Section 114, 114, 506, 506
High Courts26 Apr 1991
State of Gujarat Vs Diamond Optical Mart
Gujarat High Court · (1991) 04 GUJ CK 0015
Bombay Sales Tax Act, 1959 — Section 36Central Sales Tax Act, 1956 — Section 9(2)Gujarat Sales Tax Act, 1969 — Section 69
High Courts24 Apr 1991
Shreeji Traders Vs State of Gujarat
Gujarat High Court · (1991) 04 GUJ CK 0013
Gujarat Sales Tax Act, 1969 — Section 62, 69, 69(1)
High Courts24 Apr 1991
Municipal Commissioner Vs Sanatkumar D. Brahmbhatt
Gujarat High Court · (1992) 1 GLR 432 : (1993) 3 LLJ 882
Industrial Disputes Act, 1947 — Section 10(1), 11A, 2
High Courts24 Apr 1991
Rajput Anil Ramsinh and Another Vs State of Gujarat
Gujarat High Court · (1992) 2 GLR 1146
Penal Code, 1860 (IPC) — Section 302, 302, 304 Part II, 307, 324
High Courts23 Apr 1991
Tata Metals and Strips Ltd. (Formerly Ahmedabad Advance Mills Ltd.) Vs State of Gujarat and Others
Gujarat High Court · (1992) 2 GLR 1232
Constitution of India, 1950 — Article 299