COURT ARCHIVE

Gujarat High Court judgments, 2004

889 judgments · page 2 of 45

High Courts23 Dec 2004

Legal Heirs and Representative of Decd. Vs State Bank of India

Gujarat High Court · (2005) 3 GLR 2590

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10A, 141 , 151Constitution of India, 1950 — Article 137, 226, 227Limitation Act, 1877 — Article 120, 121, 171, 5

Read judgment

High Courts23 Dec 2004Dismissed

Om Prakash Vs O.N.G.C.

Gujarat High Court · (2005) 2 GLR 1444

Constitution of India, 1950 — Article 14, 16, 226

Read judgment

High Courts23 Dec 2004Allowed

Nitin P. Shah alias Modi Vs Dy. Commissioner of Income Tax

Gujarat High Court · (2005) 194 CTR 306 : (2005) 276 ITR 411

Constitution of India, 1950 — Article 14Finance Act, 1997 — Section 68(1), 68(2)Income Tax Act, 1961 — Section 119, 131, 132, 139(1), 142(1)

Read judgment

High Courts22 Dec 2004Allowed

Buthabhai Merabhai Bharwad Vs State of Gujarat and Another

Gujarat High Court · (2005) 2 GLR 1792

Bombay Stamp (Determination of Market Value of Property) Rules, 1984 — Rule 4, 4(1), 4(2), 8Bombay Stamp Act, 1958 — Section 30, 31(3), 32A, 32A(1), 32BConstitution of India, 1950 — Article 226, 227

Read judgment

High Courts22 Dec 2004Allowed

Ashwin @ Kana Fulsing Thakor Vs Commissioner of Police

Gujarat High Court · (2004) 12 GUJ CK 0063

Constitution of India, 1950 — Article 21, 22(5), 226

Read judgment

High Courts22 Dec 2004Allowed

Rameshchandra V. Bhagat Vs Gujarat Agro Industries Corpn. Ltd.

Gujarat High Court · (2004) 12 GUJ CK 0049

Read judgment

High Courts22 Dec 2004Allowed

Shivram Vishwanath Deshmukh and Another Vs Appropriate Authority

Gujarat High Court · (2005) 193 CTR 386 : (2005) 277 ITR 381 : (2005) 148 TAXMAN 220

Income Tax Act, 1961 — Section 269UG

Read judgment

High Courts22 Dec 2004Allowed

Hitendrasinh alias Hitubha Ajitsinh Jadeja Vs State of Gujarat

Gujarat High Court · (2004) 12 GUJ CK 0004

Constitution of India, 1950 — Article 21, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2), 9

Read judgment

High Courts21 Dec 2004

Lave Narendrasinhji Jagatsinhji Vaghela Vs O.L. of Kalol Mills Ltd. and Others

Gujarat High Court · (2005) 60 SCL 24

Companies (Court) Rules, 1959 — Rule 130Companies Act, 1956 — Section 446Gujarat Land Revenue Rules, 1972 — Rule 108

Read judgment

High Courts21 Dec 2004Allowed

Saurashtra Gram Vikash Trust Vs Addl. Deve. Commissioner and Others

Gujarat High Court · (2004) 12 GUJ CK 0045

Gujarat Panchayats Act, 1961 — Section 249, 249(3), 249(4), 294, 294(4)

Read judgment

High Courts21 Dec 2004Allowed

Ishwar Dharsing Thakor Vs State of Gujarat

Gujarat High Court · (2004) 12 GUJ CK 0043

Constitution of India, 1950 — Article 21, 22(5), 226

Read judgment

High Courts21 Dec 2004Allowed

Jayantibhai Babaldasbhai Darji thro'' its Power of Attorney Vs State of Gujarat

Gujarat High Court · (2004) 12 GUJ CK 0031

Bombay Land Revenue Code, 1879 — Section 211

Read judgment

High Courts21 Dec 2004

Pamol Dudh Utpadak Sahkari Mandali Ltd. Vs State of Gujarat

Gujarat High Court · (2004) 12 GUJ CK 0016

Read judgment

High Courts21 Dec 2004

K.K. Parmar Vs Official Liquidator

Gujarat High Court · (2005) 60 SCL 1

Companies (Court) Rules, 1959 — Rule 308

Read judgment

High Courts20 Dec 2004

Patel Gitaben Ramanlal Vs State of Gujarat

Gujarat High Court · (2005) 2 GLR 1498

Bombay Primary Education Act, 1947 — Section 11, 12, 13, 14, 15Bombay Primary Education Rules, 1949 — Rule 70Constitution of India, 1950 — Article 14, 16, 21, 226

Read judgment

High Courts20 Dec 2004Allowed