Gujarat High Court Judgments 2004

High Courts30 Dec 2004Allowed

Chandran K. Vs Chief Administrative Officer

Gujarat High Court · (2004) 12 GUJ CK 0069

Bombay Civil Services Rules, 1959 — Rule 57Constitution of India, 1950 — Article 14, 226Gujarat Water Supply and Sewerage Board Act, 1978 — Section 77, 77(1), 77(2)

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High Courts30 Dec 2004Dismissed

Ram Mangaram Mirchandani Vs Maharaja Sayajirao University

Gujarat High Court · (2004) 12 GUJ CK 0053

Constitution of India, 1950 — Article 226, 227

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High Courts30 Dec 2004Dismissed

Surendra T. Amin Vs Gujarat State Fertilisers and Chemicals Ltd.

Gujarat High Court · (2004) 12 GUJ CK 0052

Company Services Rules — Rule 44

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High Courts30 Dec 2004Allowed

Hafez Rustom Dalal Vs Registrar of Companies

Gujarat High Court · (2005) 128 CompCas 883 : (2005) 59 SCL 265

Companies Act, 1956 — Section 211, 292, 292(1), 292(3), 49

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High Courts30 Dec 2004Dismissed

Swastik Khandsari Udyog Vs State of Gujarat

Gujarat High Court · (2004) 12 GUJ CK 0035

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High Courts30 Dec 2004Allowed

Sheth Construction Co. Vs Income Tax Officer

Gujarat High Court · (2005) 195 CTR 398 : (2005) 274 ITR 304

Income Tax Act, 1961 — Section 143(3)

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High Courts30 Dec 2004Dismissed

Koli Rama Rugnath Vs The Mamlatdar and Agriculture

Gujarat High Court · (2004) 12 GUJ CK 0027

Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 21, 6(3C)

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High Courts30 Dec 2004

N.M. Patel and Others Vs Guj. Agricultural Uni.

Gujarat High Court · (2004) 12 GUJ CK 0005

Constitution of India, 1950 — Article 14, 16, 226Gujarat Agricultural University Act, 1969 — Section 3

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High Courts29 Dec 2004Allowed

Abdul Rawoof @ Rawoof Abdul Kadar Vs State of Gujarat

Gujarat High Court · (2004) 12 GUJ CK 0056

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 268, 268(1), 268(2), 269Penal Code, 1860 (IPC) — Section 302

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High Courts29 Dec 2004Dismissed

C.J. Bhatt Vs State of Gujarat

Gujarat High Court · (2005) 25 GLH 779

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High Courts29 Dec 2004

Commissioner of Income Tax Vs Mayur Foundation

Gujarat High Court · (2005) 194 CTR 197 : (2005) 274 ITR 562

Income Tax Act, 1961 — Section 11, 11(2), 139(1), 139(1), 2(24)Income Tax Rules, 1962 — Rule 17

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High Courts29 Dec 2004Dismissed

Manhar K. Darji Vs Ahmedabad Municipal Corporation

Gujarat High Court · (2004) 12 GUJ CK 0029

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High Courts29 Dec 2004

Commissioner of Income Tax Vs Peass Industrial Engg. Pvt. Ltd.

Gujarat High Court · (2005) 195 CTR 326 : (2005) 274 ITR 437 : (2005) 147 TAXMAN 114

Income Tax Act, 1961 — Section 143(3), 144B, 154, 256(2), 271(1)

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High Courts29 Dec 2004Dismissed

Rin Rajyapatrit Technical Karmachari Mandal Vs State of Gujarat

Gujarat High Court · (2004) 12 GUJ CK 0015

Constitution of India, 1950 — Article 14, 226

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High Courts28 Dec 2004Allowed

S.R. Koshti Vs Commissioner of Income Tax

Gujarat High Court · (2005) 193 CTR 518 : (2005) 276 ITR 165

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 10(10C), 139(5), 143, 143(1), 143(3)

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High Courts28 Dec 2004

Valjibhai Jagjivanbhai Vs State of Gujarat

Gujarat High Court · (2005) 3 GLR 1852

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 9, 9(1), 9(2), 9(3)Bombay Prevention of Fragmentation and Consolidation of Holdings Rules, 1959 — Rule 4Bombay Tenancy and Agricultural Lands Act, 1976 — Section 63 , 84C

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High Courts28 Dec 2004

Ahmedabad Motor Transport Association Vs Union of India (UOI) and Others

Gujarat High Court · AIR 2005 Guj 88

Constitution of India, 1950 — Article 265National Highways (Fee for the Use of National Highway Section and Permanent Bridge Public Funded Project) Rules, 1997 — Rule 11, 12, 2, 7, 8National Highways (Rate of Fees) Rules, 1997 — Rule 3, 3(1), 3(2), 3(3)

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High Courts28 Dec 2004

Satyakalyan Co-op. Farming Society Ltd. Vs State of Gujarat

Gujarat High Court · (2004) 12 GUJ CK 0006

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 65

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High Courts24 Dec 2004Dismissed

Abdul Musabhai Seta Vs Chief Officer

Gujarat High Court · (2004) 12 GUJ CK 0057

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High Courts23 Dec 2004Dismissed

Ratubha Jilubha Vs Dy. Commissioner of Police

Gujarat High Court · (2005) 1 GLR 633

Bombay Civil Services Rules, 1959 — Rule 156, 26Bombay Police Act, 1951 — Section 2(11), 2(4), 20, 22, 25Constitution of India, 1950 — Article 226, 311

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Gujarat High Court judgments, 2004