High Courts02 Dec 2004
CWT Vs C.D.R. Laxmidevi
Gujarat High Court · (2005) 144 TAXMAN 600
Wealth Tax Act, 1957 — Section 17, 2(e), 2(m), 25(2), 27(1)
COURT ARCHIVE
Gujarat High Court judgments, 2004
889 judgments · page 5 of 45
High Courts02 Dec 2004
Commissioner of Income Tax Vs Jupiter Construction Co.
Gujarat High Court · (2005) 193 CTR 292 : (2005) 274 ITR 454
Income Tax Act, 1961 — Section 185
High Courts02 Dec 2004
Haribhai Chanabhai Vora Vs Keshubhai Haribhai Vora
Gujarat High Court · AIR 2005 Guj 157 : (2005) 2 GLR 1747 : (2005) 2 RCR(Civil) 827 : (2005) 3 RCR(Criminal) 28
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 112
High Courts02 Dec 2004Allowed
Hemant Kumar Mangubhai Patel Vs State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0061
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84CHindu Minority and Guardianship Act, 1956 — Section 8
High Courts02 Dec 2004
Netlon India Vs Bipin V. Patel
Gujarat High Court · (2004) 12 GUJ CK 0050
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 25U, 33, 33A
High Courts02 Dec 2004
Commissioner of Wealth Tax Vs Shashiben
Gujarat High Court · (2005) 193 CTR 140
High Courts02 Dec 2004
Commissioner of Wealth Tax Vs C.D.R. Laxmidevi
Gujarat High Court · (2005) 193 CTR 222 : (2005) 274 ITR 257 : (2005) 144 TAXMAN 600
Wealth Tax Act, 1957 — Section 5, 5(1), 5(3), 7
High Courts02 Dec 2004Allowed
Jagdishchandra Kacharabhai Nay Vs Collector
Gujarat High Court · (2004) 12 GUJ CK 0021
High Courts02 Dec 2004
N.L. Patel Vs Sadashiv Vishvanath
Gujarat High Court · (2004) 12 GUJ CK 0009
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(L), 29
High Courts01 Dec 2004Dismissed
Kankari J. Purohit Vs State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0067
High Courts01 Dec 2004Allowed
Chhayaben Labhshanker Mehta Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 787
Constitution of India, 1950 — Article 14, 16(1), 311(2)
High Courts01 Dec 2004Allowed
Nanlabhai Kukabhai Rathwa Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 611 : (2005) 2 GLR 1388 : (2005) 3 RCR(Criminal) 507
Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 223, 223(1), 313, 389Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 15, 17, 18, 2
High Courts01 Dec 2004Dismissed
State of Gujarat Vs Gujarat State Judicial Bailiff Association
Gujarat High Court · (2004) 12 GUJ CK 0025
High Courts30 Nov 2004Dismissed
Union of India (UOI) Vs Hansraj Karsan Jadhvani
Gujarat High Court · (2004) 11 GUJ CK 0033
Constitution of India, 1950 — Article 14, 16, 21
High Courts30 Nov 2004Allowed
K.M. Adhvaryu Vs State of Gujarat
Gujarat High Court · (2004) 11 GUJ CK 0008
High Courts30 Nov 2004
Commissioner of Income Tax Vs P. Pravin and Co.
Gujarat High Court · (2005) 144 TAXMAN 210
Income Tax Act, 1961 — Section 256(2), 40A, 40A(3)
High Courts29 Nov 2004Allowed
Vasantlal Morarji Kenia Vs Ramilaben Ashokbhai Chheda
Gujarat High Court · (2004) 11 GUJ CK 0022
Bombay Land Revenue Code, 1879 — Section 211
High Courts26 Nov 2004
I.C. Textiles Limited Vs State of Gujarat
Gujarat High Court · (2004) 11 GUJ CK 0014
Constitution of India, 1950 — Article 226, 51AGujarat Sales Tax Act, 1969 — Section 48A
High Courts26 Nov 2004Dismissed
ONGC Labour Union Vs Union of India (UOI)
Gujarat High Court · (2004) 102 FLR 461 : (2005) 3 GLR 1941
Bombay Police Act, 1951 — Section 63B, 63B(1) , 63B(10), 63B(11), 63B(2)Constitution of India, 1950 — Article 14, 16, 226, 320, 39DEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts26 Nov 2004Allowed
Mohammed Iqbal Rahimbhai Mirza thro P.O.A. Abdur Razak Latif Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 730
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 65, 65, 65(1), 65(1)(A)