High Courts05 Oct 2005Dismissed
Bhagwantsinhji Charitable Trust Vs Saurasthra University
Gujarat High Court · (2006) 2 GLR 1069
National Council for Teacher Education Act, 1993 — Section 14
COURT ARCHIVE
Gujarat High Court judgments, 2005
878 judgments · page 10 of 44
High Courts05 Oct 2005
Commissioner of Sales Tax Vs Dinesh Syntex Pvt. Ltd.
Gujarat High Court · (2005) 10 GUJ CK 0048
Central Sales Tax Act, 1956 — Section 10, 10(A), 8(3)Gujarat Sales Tax Act, 1969 — Section 49, 49(2), 50, 62, 65Gujarat Sales Tax Rules, 1970 — Rule 30
High Courts05 Oct 2005
Commissioner of Income Tax Vs Zippers India
Gujarat High Court · (2006) 203 CTR 52 : (2006) 284 ITR 142
Income Tax Act, 1961 — Section 256(1), 37(1), 37(3A), 37(3B)
High Courts05 Oct 2005
Jindal Saw Ltd. Vs Saubhagyachand Shambulal Vora
Gujarat High Court · AIR 2006 Guj 100 : (2006) 1 GLR 51
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 4, Order 8 Rule 1, Order 8 Rule 10, 151Constitution of India, 1950 — Article 226 , 227
High Courts05 Oct 2005
Commissioner of Income Tax Vs D.N. Dosani
Gujarat High Court · (2006) 200 CTR 76 : (2006) 280 ITR 275
Income Tax (Amendment) Act, 1961 — Section 263Income Tax Act, 1956 — Section 143(3), 144, 144A, 147, 154
High Courts04 Oct 2005
Vinay N. Pandya Vs Union of India (UOI) and Others
Gujarat High Court · (2005) 10 GUJ CK 0067
Bombay Primary Education Act, 1947 — Section 18(A), 2(15), 2(2), 2(7), 40(A)Bombay Primary Education Rules, 1949 — Rule 106(A), 106(A)(4), 106AConstitution of India, 1950 — Article 12, 14, 19, 19(1), 19(2)
High Courts04 Oct 2005Dismissed
Kachchh Jal Sankat Nivaran Samiti Vs State of Gujarat and Others
Gujarat High Court · (2005) 10 GUJ CK 0046
Constitution of India, 1950 — Article 21, 226, 38, 38(2), 39
High Courts04 Oct 2005Allowed
Kantilal and Brothers Vs Pragji Parshottam''s Heir and Another
Gujarat High Court · (2005) 10 GUJ CK 0024
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 9, Order 22 Rule 3, Order 22 Rule 4, Order 43 Rule 1(K), 115Limitation Act, 1963 — Section 5, 5(3)
High Courts04 Oct 2005Dismissed
Commissioner of Income Tax Vs Avon Flours Pvt. Ltd.
Gujarat High Court · (2009) 313 ITR 400
Income Tax Act, 1961 — Section 271(1)
High Courts03 Oct 2005Dismissed
Sakar Refrigeration Pvt. Ltd. Vs Bhadresh Kumar Ramesh Chandra Shah
Gujarat High Court · (2005) 10 GUJ CK 0032
High Courts30 Sept 2005Allowed
Dhrangadhra Chemical Works Ltd. Vs Union of India (UOI)
Gujarat High Court · (2006) 199 ELT 404
Customs Act, 1962 — Section 128
High Courts30 Sept 2005
Chiripal Twisting and Sizing Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2006) 198 ELT 340
High Courts29 Sept 2005Dismissed
United India Insurance Co. Ltd. Vs Pinakin Dharmishibhai Baraiya and Others
Gujarat High Court · (2006) ACJ 792 : (2005) 3 GLR 2436
High Courts29 Sept 2005
Royal Cooperative Bank Ltd. Vs Chokshi Tube Co. Ltd. and Others
Gujarat High Court · (2005) 09 GUJ CK 0079
Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3(2), 4, 4(1), 96, 99Civil Procedure Code, 1908 (CPC) — Section 2
High Courts29 Sept 2005Dismissed
State of Gujarat Vs Mehbub Abdulgani Kathki (Vendor) and Another
Gujarat High Court · (2006) CriLJ 459 : (2006) FAJ 116 : (2006) 1 GLR 255
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2(1)(A)(B)(J)(14), 7(1)(3)(5)Prevention of Food Adulteration Rules, 1955 — Rule 12
High Courts29 Sept 2005Allowed
Core Healthcare Ltd. Vs Union of India (UOI)
Gujarat High Court · (2006) 198 ELT 21
Central Excise Rules, 1944 — Rule 12(1), 57A, 57C, 57I, 57QCentral Excises and Salt Act, 1944 — Section 11BFinance Act, 2001 — Section 132
High Courts29 Sept 2005
Gujarat Pradesh Panchayat Parishad and Hiteshbhai Kantilal Barot Vs State Election Commission and Others
Gujarat High Court · (2005) 09 GUJ CK 0011
Bombay Provincial Municipal Corporations Act, 1949 — Section 7AConstitution of India, 1950 — Article 143U, 170, 172, 226, 243Gujarat Municipalities Act, 1963 — Section 266B
High Courts29 Sept 2005
Mehta Prafulchandra Kalidas Vs Patel Cheljibhai Kalidas and Another
Gujarat High Court · (2006) 2 ALD(Cri) 7 : (2007) 3 BC 61 : (2006) CriLJ 1660 : (2005) 3 GLR 2474
Criminal Procedure Code, 1973 (CrPC) — Section 250, 258, 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Sept 2005
Ramkishan Guru Raghunathdasji Vs Ramavtar Bansraj Singh
Gujarat High Court · (2006) 3 RCR(Civil) 288
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1Gujarat High Court Rules, 1993 — Rule 5
High Courts27 Sept 2005
Commissioner of Income Tax Vs Nijrang Specific Family Trust
Gujarat High Court · (2006) 287 ITR 148
Income Tax Act, 1961 — Section 143(3), 256(1)