High Courts17 Dec 2004
Commissioner of Sales Tax Vs Vadilal Dairy Frozen Food Industries
Gujarat High Court · (2006) 146 STC 9
Gujarat Sales Tax Act, 1969 — Section 13(1)(B), 2, 69Gujarat Sales Tax Rules, 1970 — Rule 42, 47
COURT ARCHIVE
Gujarat High Court judgments, 2004
889 judgments · page 3 of 45
High Courts17 Dec 2004Dismissed
Saukem Education Society Vs State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0085
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts17 Dec 2004
State of Gujarat Vs S.K. Mundra
Gujarat High Court · (2005) 142 STC 360
Gujarat Sales Tax Act, 1969 — Section 45(6), 69
High Courts17 Dec 2004Allowed
Hindustan Petroleum Corpn. Ltd. Vs Gujarat Electricity Board
Gujarat High Court · AIR 2005 Guj 164 : (2005) 1 GLR 519
Constitution of India, 1950 — Article 12, 14Damodar Valley Corporation Act, 1948 — Section 3(1)Electricity Act, 1910 — Section 24, 24(1)
High Courts16 Dec 2004Dismissed
Ramesh Ganpatrao Bendbar Vs Jivanlal Mangaldas Shah
Gujarat High Court · (2005) CriLJ 2250 : (2005) 2 GLR 1221
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2(1), 20, 20(1), 7(1)
High Courts16 Dec 2004
Kikubhai Parshottambhai Patel Vs Babubhai Vallabhbhai Patel
Gujarat High Court · (2004) 12 GUJ CK 0084
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 109, 110Constitution of India, 1950 — Article 133(1)Easements Act, 1882 — Section 13 , 15
High Courts16 Dec 2004Allowed
Bijalbhai Bhagwanbhai Nakum through his Son Nathabhai Vs State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0020
High Courts15 Dec 2004
Zalmor Gram Panchyat Vs State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0044
High Courts15 Dec 2004
Vallubhai Kukabhai Boliya Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1225
Bombay Land Revenue Code, 1879 — Section 203, 211, 79Constitution of India, 1950 — Article 226Saurashtra Gharkhed Tenancy Settlement and Agricultural Lands Ordinance Act, 1949 — Section 19, 2, 54, 67, 75
High Courts15 Dec 2004
Commissioner of Income Tax Vs Laxmi Talkies
Gujarat High Court · (2005) 194 CTR 334 : (2005) 275 ITR 125 : (2006) 151 TAXMAN 99
Income Tax Act, 1961 — Section 256(2)
High Courts15 Dec 2004
Commissioner of Income Tax Vs Pratik Prints
Gujarat High Court · (2005) 144 TAXMAN 126
Companies Act, 1956 — Section 617Income Tax Act, 1961 — Section 154, 155, 155(4A), 155(5), 2(47)
High Courts14 Dec 2004Dismissed
Gulshankumar Arora Vs Deputy Conservator of Forest
Gujarat High Court · (2004) 12 GUJ CK 0090
Forest Act, 1927 — Section 52, 52(1), 61, 61A, 61A(1)Penal Code, 1860 (IPC) — Section 26
High Courts14 Dec 2004
Pariya Gram Panchayat Vs Development Commissioner
Gujarat High Court · (2005) 2 GLR 1092
Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1993 — Section 116(4), 124, 126, 126(1), 253Gujarat Panchayats Rules, 1993 — Rule 161
High Courts13 Dec 2004Allowed
Mahendrabhai Vasudev Rajgor Vs State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0075
High Courts10 Dec 2004Dismissed
J.J. Dave since Deceased through his heirs and L.R. Vs State Bank of Saurashtra
Gujarat High Court · (2004) 12 GUJ CK 0081
Constitution of India, 1950 — Article 226
High Courts10 Dec 2004
Commissioner of Income Tax Vs Manoharsinhji P. Jadeja
Gujarat High Court · (2005) 199 CTR 223 : (2005) 25 GLH 152 : (2005) 3 GLR 2218 : (2006) 281 ITR 19 : (2005) 148 TAXMAN 110
Income Tax Act, 1961 — Section 2(14), 2(22A), 2(42A), 2(47), 256(2)
High Courts10 Dec 2004Dismissed
Narendrakumar N. Nathani Vs State of Gujarat and Another
Gujarat High Court · (2004) 12 GUJ CK 0001
Constitution of India, 1950 — Article 14, 16, 226
High Courts09 Dec 2004Allowed
N.D. Patel (N.D. Parmar) Vs State of Gujarat and Another
Gujarat High Court · (2004) 12 GUJ CK 0070
Constitution of India, 1950 — Article 14, 16, 226Gujarat Subordinate Secretariat Service (Seniority of Assistants) Rules, 1977 — Rule 4
High Courts09 Dec 2004
Asif Abdul Karim Bidiwala Vs Union of India (UOI)
Gujarat High Court · (2005) 25 GLH 105 : (2005) 1 GLR 693
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 21(5), 22, 22(5), 226Customs Act, 1962 — Section 108
High Courts09 Dec 2004
Commissioner of Income Tax Vs S.C. SHAH
Gujarat High Court · (2005) 149 TAXMAN 25
Income Tax Act, 1961 — Section 143(3), 2(31), 256(1), 263