Gujarat High Court Judgments 2005

High Courts29 Dec 2005Dismissed

Executive Engineer Sardar Sarovar Narmada Nigam Vs Bhaven Construction and Another

Gujarat High Court · AIR 2006 Guj 74 : (2006) 3 ARBLR 230

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 16, 16(4)Arbitration Tribunal Act, 1992 — Section 2(K), 21, 8(1)Constitution of India, 1950 — Article 136, 226, 227

Read judgment

High Courts29 Dec 2005Dismissed

Essar Oil Limited Vs United India Insurance Company Ltd. and Others

Gujarat High Court · (2006) 26 GLH 1

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 11(7)Constitution of India, 1950 — Article 136, 226, 227

Read judgment

High Courts29 Dec 2005Dismissed

Essar Oil Limited Vs United India Insurance Company Ltd. and Another

Gujarat High Court · (2006) 26 GLH 1

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(6), 11(7), 11(8)Constitution of India, 1950 — Article 136, 226, 227

Read judgment

High Courts29 Dec 2005Dismissed

Hitesh K. Shah Financial Services Ltd. and Another Vs Union of India (UOI) and Others

Gujarat High Court · (2006) 71 SCL 469

Constitution of India, 1950 — Article 14, 226Securities and Exchange Board of India (Stock Brokers and Sub-brokers) Regulations, 1992 — Regulation 11, 18, 5, 92Securities and Exchange Board of India (Stock Brokers and Sub-brokers) Rules, 1992 — Rule 2, 3, 92

Read judgment

High Courts29 Dec 2005Allowed

Veraval Mercantile Co Op. Bank Ltd. Vs Reserve Bank of India and Others

Gujarat High Court · (2005) 12 GUJ CK 0001

Banking Regulation Act, 1949 — Section 20A, 35Constitution of India, 1950 — Article 14, 226Gujarat Co-operative Societies Act, 1961 — Section 32

Read judgment

High Courts28 Dec 2005

Dursinh Jugsinh Rathod Vs State of Gujarat and Another

Gujarat High Court · (2005) 12 GUJ CK 0075

Constitution of India, 1950 — Article 226Gujarat Civil Services (Pension) Rules, 2002 — Rule 80(1), 80(2), 80(3)

Read judgment

High Courts28 Dec 2005Dismissed

Udaybhai Nareshbhai Vora Vs State Election Officer and Others

Gujarat High Court · (2005) 12 GUJ CK 0009

Constitution of India, 1950 — Article 14, 226, 243T, 243T(3), 330Gujarat Municipalities (Conduct of Elections) Rules, 1994 — Rule 17(1) , 63, 63(2), 63(3), 63(4)Gujarat Municipalities Act, 1963 — Section 6, 6(3)

Read judgment

High Courts27 Dec 2005Dismissed

Commissioner of Income Tax Vs Prajapati Bababhai Nathabhai

Gujarat High Court · (2005) 12 GUJ CK 0067

Income Tax Act, 1961 — Section 250, 250(1), 251

Read judgment

High Courts27 Dec 2005Allowed

Shri Chhaganbhai Bhurabhai Vaghela-Koli Vs State of Gujarat and Another

Gujarat High Court · (2005) 12 GUJ CK 0038

Bombay Police Act, 1951 — Section 135, 56Constitution of India, 1950 — Article 14, 19, 21, 226, 227Penal Code, 1860 (IPC) — Section 143, 147, 307

Read judgment

High Courts26 Dec 2005Allowed

Jamnadas Meghji and Another Vs State of Gujarat and Others

Gujarat High Court · (2006) 26 GLH 620

Bombay Land Revenue Code, 1879 — Section 211, 61

Read judgment

High Courts26 Dec 2005Dismissed

Purshootamdas H. Shah and Others Vs Kapadwanj Nagarpalika and Others

Gujarat High Court · (2006) 110 FLR 344 : (2006) 1 GLR 724

Constitution of India, 1950 — Article 12, 14, 141, 16

Read judgment

High Courts26 Dec 2005Allowed

Navinkumar alias Shambhuprasad alias Bapji Chimanlal Vyas Vs State of Gujarat

Gujarat High Court · (2006) 26 GLH 409

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 20, 21, 22, 41(2)

Read judgment

High Courts26 Dec 2005Dismissed

J.K. Corp. Ltd. Vs Sales Tax Officer and Another

Gujarat High Court · (2006) 145 STC 257

Constitution of India, 1950 — Article 226Gujarat Sales Tax (Amendment) Act, 1998 — Section 41B, 48AGujarat Sales Tax Act, 1969 — Section 2(29), 41B, 48A, 48A(1)

Read judgment

High Courts23 Dec 2005Allowed

Gujarat Cancer and Research Institute Vs Union of India (UOI) and Another

Gujarat High Court · (2007) 218 ELT 188

Customs Act, 1962 — Section 25(1)Customs Tariff Act, 1975 — Section 3

Read judgment

High Courts23 Dec 2005Allowed

A.S. Corporation and Others Vs Union of India (UOI) and Others

Gujarat High Court · (2008) 223 ELT 26 : (2009) 15 STR 378

Central Excises and Salt Act, 1944 — Section 14Constitution of India, 1950 — Article 226

Read judgment

High Courts23 Dec 2005

State of Gujarat Vs O.L. of G.S.T.C. Ltd. and Others

Gujarat High Court · (2006) 69 SCL 151

Companies Act, 1956 — Section 457, 457(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20

Read judgment

High Courts23 Dec 2005

Ushaben and Others Vs General Manager, ONGC and Others

Gujarat High Court · (2005) 12 GUJ CK 0055

Civil Procedure Code, 1908 (CPC) — Section 96Fatal Accidents Act, 1855 — Section 2

Read judgment

High Courts22 Dec 2005Dismissed

Narayan S. Mohite Vs State of Gujarat and Another

Gujarat High Court · (2006) 26 GLH 529

Bombay Provincial Municipal Corporations Act, 1949 — Section 451, 451(3), 56, 56(2), 56(4)Constitution of India, 1950 — Article 226

Read judgment

High Courts22 Dec 2005

Ushakant N. Patel Vs Commissioner of Income Tax

Gujarat High Court · (2006) 201 CTR 501 : (2006) 282 ITR 553

Income Tax Act, 1961 — Section 132, 132(4A), 132(5), 256(1), 276C

Read judgment

High Courts22 Dec 2005

Agrawal Textiles Vs O.L. of Shree Vrundavan Processing Mills Pvt. Ltd. and Others

Gujarat High Court · (2006) 72 SCL 291

Bombay Provincial Municipal Corporations Act, 1949 — Section 100, 141Bombay Provincial Municipal Corporations Rules, 1949 — Rule 3, 30Companies (Court) Rules, 1959 — Rule 148, 148(2), 159, 160, 164

Read judgment

Gujarat High Court judgments, 2005