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Gujarat High Court judgments

35,370 judgments · page 575 of 1,769

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High Courts26 Mar 2014

Commissioner of Income Tax Vs ALPS Chemicals P. Ltd.

Gujarat High Court · (2014) 367 ITR 594

Income Tax Act, 1961 — Section 28, 80HHC, 80IA
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High Courts26 Mar 2014

State of Gujarat Vs Hansaben B. Upadhyay

Gujarat High Court · (2014) LabIC 2249

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High Courts25 Mar 2014

Narvirsinh Parmar Vs Asstt. CIT

Gujarat High Court · (2014) 03 GUJ CK 0135

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 132, 132A, 132B, 142, 143
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High Courts25 Mar 2014Dismissed

Khodabhai Bhalabhai Chauhan Vs State of Gujarat

Gujarat High Court · (2014) 03 GUJ CK 0101

Criminal Procedure Code, 1973 (CrPC) - Section 209 313Penal Code, 1860 (IPC) - Section 300 302 304
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High Courts25 Mar 2014

Lalita Ashwin Jain Vs Income Tax Officer

Gujarat High Court · (2014) 363 ITR 343

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131(1)(a), 131(1A), 139, 142, 143
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High Courts25 Mar 2014

Baldevji Vajaji Thakor Vs State of Gujarat

Gujarat High Court · (2014) 3 GLH 173

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 342, 465Penal Code, 1860 (IPC) — Section 114, 300, 302
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High Courts25 Mar 2014

Commissioner of Income Tax Vs Shambhubhai Mahadev Ahir

Gujarat High Court · (2014) 268 CTR 21 : (2014) 363 ITR 572 : (2014) 224 TAXMAN 184

Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 12A, 260A, 268A, 268A(1), 40
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High Courts25 Mar 2014

Commissioner of Income Tax Vs M/s. Atul Intermediates

Gujarat High Court · (2014) 269 CTR 49 : (2015) 373 ITR 638

Income Tax Act, 1961 — Section 28, 80A, 80AB, 80-AB, 80B
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High Courts25 Mar 2014

Banner Computers and Matching Pvt. Ltd. Vs Assistant Provident Fund Commissioner

Gujarat High Court · (2014) 142 FLR 297

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B, 7QPenal Code, 1860 (IPC) — Section 193, 196, 228
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High Courts24 Mar 2014

Commissioner of Income Tax-I Vs Jasubhai Somabhai Patel

Gujarat High Court · (2014) 225 TAXMAN 158

Income Tax Act, 1961 — Section 10(37), 2, 45(5)
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High Courts24 Mar 2014

Dilipsinh Kanubha Gohil Vs Kotak Mahindra Bank Ltd.

Gujarat High Court · (2014) 2 GLR 1675

Arbitration and Conciliation Act, 1996 — Section 11, 2(1)(e), 34, 36, 42Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, Order 21 Rule 6, 19, 34, 36
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High Courts24 Mar 2014

Commissioner of Income Tax-I Vs Corrtech Energy (P.) Ltd.

Gujarat High Court · (2014) 272 CTR 262 : (2015) 372 ITR 97 : (2014) 223 TAXMAN 130

Income Tax Act, 1961 — Section 14A, 36(1)(iii)
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High Courts24 Mar 2014

Gujarat Narmada Valley Fertilizers Co. Ltd. Vs Deputy Commissioner of Income Tax

Gujarat High Court · (2014) 369 ITR 763 : (2014) 223 TAXMAN 109

Income Tax Act, 1961 — Section 143(3), 154, 35D, 35D(3)
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High Courts24 Mar 2014

Shree Associates Vs State of Gujarat

Gujarat High Court · (2014) 45 GST 241 : (2014) 73 VST 281

Gujarat Value Added Tax Act, 2003 — Section 44
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High Courts24 Mar 2014

Laxmi Nivas Co-op. Housing Society Ltd. Vs District Registrar

Gujarat High Court · AIR 2014 Guj 159 : (2014) 3 GLH 713 : (2014) 3 GLR 2201

Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(c), 226Gujarat Co-operative Societies Act, 1961 — Section 115, 154, 155, 16, 2(13)
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High Courts24 Mar 2014Dismissed

Executive Engineer Vs Hamidaben Faruksha Rafaifakir and Another

Gujarat High Court · (2014) 03 GUJ CK 0009

Constitution of India, 1950 - Article 226 227
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High Courts21 Mar 2014Dismissed

Sardar Patel Institute of Economic and Social Research Vs Thomas Mathew and 3 Ors.

Gujarat High Court · (2014) 03 GUJ CK 0066

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High Courts21 Mar 2014

Highness Coconut and Trading Co. Vs State of Gujarat

Gujarat High Court · (2014) 44 GST 731 : (2015) 85 VST 356

Gujarat Value Added Tax Act, 2003 — Section 28(2)
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High Courts21 Mar 2014

Shaktiraj Metal (P.) Ltd. Vs State of Gujarat

Gujarat High Court · (2014) 44 GST 803

Gujarat Value Added Tax Act, 2003 — Section 73(4)
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High Courts21 Mar 2014

Larsen and Toubro Kamdar Union Vs State of Gujarat

Gujarat High Court · (2014) 141 FLR 836

Industrial Disputes Act, 1947 — Section 10, 10(1)(d), 10(3), 10-A, 2(n)(vi)
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