High Courts11 Feb 2004Allowed
Kesarben Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 2898
Criminal Procedure Code, 1973 (CrPC) — Section 452, 454
COURT ARCHIVE
Gujarat High Court judgments, 2004
889 judgments · page 41 of 45
High Courts11 Feb 2004Dismissed
Bhatt Indravadan Nathalal Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 224 : (2004) 2 GLR 1365
Bombay Municipal Boroughs Act, 1925 — Section 52Constitution of India, 1950 — Article 243 R, 243 S, 243 U, 243 V, 243 WGujarat Municipalities Act, 1963 — Section 146, 147, 148, 2(22), 258
High Courts11 Feb 2004Allowed
Pushpaben Balwantrai Vs Nandkumar Ramanlal
Gujarat High Court · (2004) 24 GLH 350
High Courts11 Feb 2004
Commissioner of Income Tax Vs Sinivali Trust
Gujarat High Court · (2004) 187 CTR 619 : (2004) 267 ITR 165 : (2004) 139 TAXMAN 28
Income Tax Act, 1961 — Section 164(1), 256(2)
High Courts10 Feb 2004Dismissed
Dilipsinh Pravinsinh Vs Suvidha Builders
Gujarat High Court · (2004) 02 GUJ CK 0035
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Limitation Act, 1963 — Section 5
High Courts10 Feb 2004Allowed
Suvidha Builders Vs Dilipsinh Pravinsinh
Gujarat High Court · (2004) 02 GUJ CK 0017
Civil Procedure Code, 1908 (CPC) — Section 151Urban Land (Ceiling and Regulation) Act, 1976 — Section 21
High Courts09 Feb 2004Dismissed
Nandubhai B. Barot Vs Jitu Bhagat Vidyavihar Primary School
Gujarat High Court · (2004) 02 GUJ CK 0001
Constitution of India, 1950 — Article 226, 227
High Courts07 Feb 2004
Union of India (UOI) Vs Hasmukhbhai P. Raijada
Gujarat High Court · (2004) 102 FLR 898 : (2004) 2 GLR 921 : (2004) 2 LLJ 953
Administrative Tribunals Act, 1985 — Section 20, 20(1)Constitution of India, 1950 — Article 41, 43
High Courts06 Feb 2004Dismissed
Vazir Polymers Ltd. Vs Union of India (UOI)
Gujarat High Court · (2004) 2 GLR 1338
Central Excises and Salt Act, 1944 — Section 3, 3(1), 5ACustoms and Central Excises Laws (Amendment) Act, 1988 — Section 5A(1), 5A(2)Customs Tariff Act, 1975 — Section 3
High Courts06 Feb 2004Allowed
Kalaji Laxmanbhai Thakore Vs Ahmedabad Electricity Company Limited
Gujarat High Court · (2004) 02 GUJ CK 0046
Constitution of India, 1950 — Article 14, 21, 226
High Courts06 Feb 2004
Thakkar Shantilal Mohanlal Vs State of Gujarat
Gujarat High Court · AIR 2004 Guj 272
Saurashtra Gharkhed, Tenancy Settlement and Agricultural Lands Ordinance, 1947 — Section 54, 54(1)
High Courts06 Feb 2004Dismissed
Mayooriben J. Thakore Vs Gujarat Agro Industries
Gujarat High Court · (2005) 104 FLR 8 : (2004) 24 GLH 763 : (2004) 2 GLR 1707
Gujarat Agro Industries Corporation Limited Service Rules, 1969 — Rule 16, 19, 21, 30
High Courts06 Feb 2004Allowed
Tarunaben B. Bhavsar Vs State of Gujarat
Gujarat High Court · (2004) 02 GUJ CK 0013
High Courts05 Feb 2004
EZY Slide Fastners Ltd. Vs Jt. Commissioner of Income Tax
Gujarat High Court · (2004) 191 CTR 36
Income Tax Act, 1922 — Section 46(5A)Income Tax Act, 1961 — Section 226(3)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts05 Feb 2004Dismissed
Samasta Gujarat Rajya Mochi Samaj Vs Union of India (UOI)
Gujarat High Court · (2004) 02 GUJ CK 0070
Constitution (Seventy-Seventh Amendment) Act, 1995 — Section 2Constitution of India, 1950 — Article 100(3), 101(1), 102(1), 105(3), 106Government of Union Territories Act, 1963 — Section 54
High Courts05 Feb 2004Allowed
Jaya Ghanshyamdas Chellani Vs Kandla Port Trust
Gujarat High Court · (2004) 02 GUJ CK 0063
High Courts05 Feb 2004Dismissed
Shubh Laxmi Enterprises A Proprietor Firm Vs vipulbhai s. Laskari
Gujarat High Court · (2004) 02 GUJ CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Evidence Act, 1872 — Section 137, 138Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 145
High Courts05 Feb 2004
Ezy Slide Fastners Ltd. Vs Joint Commissioner of Income Tax (Assessment)
Gujarat High Court · (2005) 2 BC 293 : (2004) 122 CompCas 242 : (2004) 4 CompLJ 503 : (2004) 269 ITR 548
Income Tax Act, 1961 — Section 226(3)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts05 Feb 2004
Commissioner of Income Tax Vs Bhanumati and Sons Trust
Gujarat High Court · (2004) 139 TAXMAN 286
Income Tax Act, 1961 — Section 143(3), 176, 256(1), 263, 3
High Courts04 Feb 2004
Controller of Estate Duty Vs Lalitkumar Savjibhai
Gujarat High Court · (2004) 136 TAXMAN 662
Estate Duty Act, 1953 — Section 33(1)(n), 36, 41, 44