High Courts09 Dec 2004
Commissioner of Income Tax Vs S.C. Shah and Others
Gujarat High Court · (2005) 193 CTR 226 : (2005) 274 ITR 217
Income Tax Act, 1961 — Section 2(31), 263
COURT ARCHIVE
Gujarat High Court judgments, 2004
889 judgments · page 4 of 45
High Courts09 Dec 2004
State of Gujarat Vs Arvindbhai Virmabhai Patel
Gujarat High Court · (2004) 12 GUJ CK 0036
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 12(2), 18, 18(2), 4, 54
High Courts09 Dec 2004Allowed
B.K. Sharma Vs Union of India (UOI)
Gujarat High Court · AIR 2005 Guj 203
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 19Environment (Protection) Rules, 1986 — Rule 3, 5(1), 5(3)
High Courts09 Dec 2004Dismissed
Mulchandbhai N. Parmar Vs District Superintendent of Police
Gujarat High Court · (2005) 2 GLR 1291
Bombay Police Act, 1951 — Section 27(C)Constitution of India, 1950 — Article 226
High Courts08 Dec 2004
CWT Vs Maharaja Daljit Singhji
Gujarat High Court · (2005) 144 TAXMAN 355
Income Tax Act, 1961 — Section 3Wealth Tax Act, 1957 — Section 18(1)(a), 2(m), 2(q), 27(2), 3
High Courts08 Dec 2004
Manjibhai Govindbhai Chikani Vs Mulji Lakha and Co.
Gujarat High Court · AIR 2005 Guj 183
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4Contract Act, 1872 — Section 33Partnership Act, 1932 — Section 42
High Courts08 Dec 2004
Commissioner of Wealth Tax Vs Maharaja Daljit Singhji
Gujarat High Court · (2005) 193 CTR 137 : (2005) 274 ITR 524
Income Tax Act, 1961 — Section 3
High Courts08 Dec 2004Dismissed
Sardar Patel University Vs Meghnaben Nilinkantbhai Patel
Gujarat High Court · (2004) 12 GUJ CK 0051
High Courts08 Dec 2004Allowed
Bharwad Vela Mepa Legal Heir of Bharwad Mepa Vs State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0047
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 65
High Courts08 Dec 2004Dismissed
Amitbhai D. Parikh Vs Rajpipala Nagar Palika
Gujarat High Court · (2004) 12 GUJ CK 0019
Constitution of India, 1950 — Article 14, 16, 226
High Courts08 Dec 2004
Harshadbhai Mangalbhai Patel Vs State of Gujarat
Gujarat High Court · AIR 2005 Guj 177
Constitution of India, 1950 — Article 226, 227
High Courts08 Dec 2004
Umarji Musa Banglawala Vs Ibrahim Isap Mhd. Ismail Sapa
Gujarat High Court · (2004) 12 GUJ CK 0011
Bombay Land Revenue Code, 1879 — Section 135DBombay Tenancy and Agricultural Lands Act, 1948 — Section 63
High Courts07 Dec 2004
Dhirajlal Gordhanbhai Patel Vs State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0076
High Courts07 Dec 2004
B.L. Trivedi Vs State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0072
Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 6Gujarat Civil Services Tribunal Act, 1972 — Section 11, 19, 21Gujarat Panchayat Service (Discipline and Appeal) Rules, 1964 — Rule 5
High Courts07 Dec 2004
Janakba Abheshinh Zala, Widow and Heirs of A.V. Zala Vs State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0022
Bombay Civil Services Rules, 1959 — Rule 186
High Courts06 Dec 2004
Gopalbhai Chaturbhai Amin Vs The State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 167, 397, 397(2), 401Penal Code, 1860 (IPC) — Section 114, 406, 420
High Courts06 Dec 2004Dismissed
CC Vs Shree Dev Krupa Ship Breaking
Gujarat High Court · (2005) 122 ECR 395 : (2005) 181 ELT 14
Customs Act, 1962 — Section 130, 15, 2(26), 46
High Courts06 Dec 2004
Govindbhai Nanjibhai Mekhiya Vs Joint Secretary Revenue Department (Appeals)
Gujarat High Court · (2005) 3 GLR 2038
Government Land Revenue Rules, 1972 — Rule 100
High Courts04 Dec 2004Dismissed
Oriental Insurance Co. Ltd. Vs Gujarat State Warehousing Corporation
Gujarat High Court · (2005) 1 ACC 810 : (2006) ACJ 2784
Civil Procedure Code, 1908 (CPC) — Section 34, 34(4), 34(5)
High Courts03 Dec 2004
Commissioner of Sales Tax Vs Pure Beverages Ltd.
Gujarat High Court · (2005) 142 STC 522
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12Central Sales Tax Act, 1956 — Section 3, 8, 8(1), 8(2), 8(3)Gujarat Sales Tax Act, 1969 — Section 41(3), 46A, 69