High Courts27 Sept 2005Dismissed
Mahesh Dutt Sharma Vs The State of Gujarat and Others
Gujarat High Court · AIR 2006 Guj 1 : (2005) 3 GLR 2444
Bombay Motor Vehicles Tax Act, 1958 — Section 3A
COURT ARCHIVE
Gujarat High Court judgments, 2005
878 judgments · page 11 of 44
High Courts27 Sept 2005Allowed
Oil and Natural Gas Corp. Vs Rajkamal Builders and Others
Gujarat High Court · (2005) 3 GLR 2401
Arbitration and Conciliation Act, 1996 — Section 11, 33, 34, 34(2), 34(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 96
High Courts27 Sept 2005Dismissed
Surendra Punamchand Panchal Vs The State of Gujrat and Others
Gujarat High Court · (2005) 09 GUJ CK 0050
Constitution of India, 1950 — Article 226
High Courts27 Sept 2005Dismissed
Sabarmati Reti Udyog Kamdar Sahakari Mandali Limited Vs State of Gujarat and Others
Gujarat High Court · (2005) 09 GUJ CK 0015
Constitution of India, 1950 — Article 226, 227
High Courts27 Sept 2005
Rakeshkumar Somabhai Rathod Vs State of Gujarat and Others
Gujarat High Court · (2006) 26 GLH 551 : (2006) 1 GLR 183
Constitution of India, 1950 — Article 226, 227Gujarat Panchayats (Amendment) Act, 1993 — Section 116, 138, 138(2), 138(3), 138(4)
High Courts26 Sept 2005Dismissed
Bholabhai Chaturbhai Patel Vs State of Gujarat and Another
Gujarat High Court · (2005) 3 GLR 2549
Banking Regulation Act, 1949 — Section 46Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 437, 439
High Courts26 Sept 2005Dismissed
Centurion Laboratories Vs Union of India (UOI)
Gujarat High Court · (2005) 09 GUJ CK 0001
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226, 227
High Courts23 Sept 2005Dismissed
Gujarat Pipavav Port Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2006) 26 GLH 276
Constitution of India, 1950 — Article 226, 341, 342Gujarat Agricultural Lands Ceiling Act, 1960 — Section 21, 23, 26, 29Gujarat Maritime Board Act, 1981 — Section 32
High Courts22 Sept 2005
Radhe Associates and Another Vs O.L. of Piramal Financial Service Ltd. and Others
Gujarat High Court · (2007) 135 CompCas 251
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Contract Act, 1872 — Section 62, 63Evidence Act, 1872 — Section 101, 102
High Courts22 Sept 2005
Executive Engineer and Another Vs Vansh Mulsinh Motisinh and Others
Gujarat High Court · (2005) 09 GUJ CK 0059
Land Acquisition Act, 1894 — Section 11, 18, 28, 34, 4
High Courts22 Sept 2005Allowed
The Branch Manager Vs Hasanbhai Nazbuddin Vankar
Gujarat High Court · (2005) 09 GUJ CK 0058
Industrial Disputes Act, 1947 — Section 11A
High Courts22 Sept 2005
Commissioner of Income Tax Vs Broach Textile Mills Ltd.
Gujarat High Court · (2006) 200 CTR 142 : (2006) 280 ITR 335
Income Tax Act, 1961 — Section 143(3), 256(1), 30, 31, 32
High Courts22 Sept 2005Dismissed
Morvi Taluka Panchayat and Another Vs Vikramsinh Gambhirsinh and Others
Gujarat High Court · (2006) ACJ 1448 : (2005) 3 GLR 2372
Motor Vehicles Act, 1939 — Section 2(19)Motor Vehicles Act, 1988 — Section 2(30)Workmens Compensation Act, 1923 — Section 94, 95
High Courts22 Sept 2005
Himanshu Madanlal Shah Vs Dr. B.M. Poojari
Gujarat High Court · (2005) 3 GLH 385
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11, Order 7 Rule 9(2), Order 7 Rule 9(3)Court Fees Act, 1870 — Section 13Limitation Act, 1963 — Article 54
High Courts22 Sept 2005Allowed
Mrs. K.M. Vin Principal Judge, Family Court Vs Mr. Dashrath Devada President and Others
Gujarat High Court · (2005) 09 GUJ CK 0023
Bombay Police Act, 1951 — Section 131Constitution of India, 1950 — Article 215, 31Contempt of Courts Act, 1971 — Section 10, 15, 15(2), 2
High Courts22 Sept 2005
Jawahar Maghji Sindhi Bansali and Another Vs State of Gujarat
Gujarat High Court · (2006) CriLJ 1717 : (2006) 1 GLR 719
Penal Code, 1860 (IPC) — Section 114, 306, 313, 498A
High Courts22 Sept 2005
M. Jagdamba Dyeing and Printing and Another Vs Ramkumar Ramchal Mishra
Gujarat High Court · (2005) 09 GUJ CK 0014
Constitution of India, 1950 — Article 226
High Courts21 Sept 2005Dismissed
Babubhai Karsanbhai Raika and Others Vs Gujarat State Election Commissioner and Others
Gujarat High Court · (2005) 09 GUJ CK 0054
Bombay Provincial Municipal Corporation (Delimitation of Wards and Allocation of Reserved Seats) Rules, 1994 — Rule 4, 6, 7(1)Bombay Provincial Municipal Corporations Act, 1949 — Section 14, 2(18A), 456(1), 5, 5(2)Constitution of India, 1950 — Article 142, 172, 226, 243E, 243K
High Courts21 Sept 2005
Gamon India Ltd. Vs Sheth Estate Developers Pvt. Ltd. and Others
Gujarat High Court · (2006) 2 ARBLR 196 : (2006) 1 GLR 541
Arbitration Act, 1940 — Section 2, 20, 33, 39, 8Arbitration and Conciliation Act, 1996 — Section 21, 85Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts21 Sept 2005
Vishnubhai Himmatbhai Panchal and Another Vs Spl. Laq Officer and Another
Gujarat High Court · (2005) 09 GUJ CK 0021
Land Acquisition Act, 1894 — Section 18, 23, 28, 34, 4