COURT ARCHIVE

Gujarat High Court judgments, 2005

878 judgments · page 12 of 44

High Courts20 Sept 2005

Bharatiya Technical Institute Vs State of Gujarat and Another

Gujarat High Court · (2006) 2 GLR 981

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(7), Order 37 Rule 7, 80Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

Read judgment

High Courts20 Sept 2005

State of Gujarat Vs Ashokumar Shitaldas Firm and Others

Gujarat High Court · (2006) CriLJ 1204 : (2005) 3 GLR 2725

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 13(2), 14(2), 16, 7

Read judgment

High Courts20 Sept 2005

General Manager Vs Vaghela Fatuji Kanaji and Another

Gujarat High Court · (2005) 09 GUJ CK 0075

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 47 Rule 1, 110, 114, 149Gujarat Civil Courts Act, 2005 — Section 96Land Acquisition Act, 1894 — Section 18, 18(1), 2, 23, 23(1A)

Read judgment

High Courts20 Sept 2005Dismissed

Mohanbhai Mandubhai Vs State of Gujarat

Gujarat High Court · (2005) 09 GUJ CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 215, 313, 374(2), 464Evidence Act, 1872 — Section 122Penal Code, 1860 (IPC) — Section 300, 302, 304, 304B, 306

Read judgment

High Courts20 Sept 2005Dismissed

Balkrushna Natvarlal Bhatt Vs Viramgam Municipaltiy

Gujarat High Court · (2005) 09 GUJ CK 0036

Constitution of India, 1950 — Article 226

Read judgment

High Courts20 Sept 2005Allowed

Bhagwandas Babidas Patel Vs Deputy Commissioner of Income Tax

Gujarat High Court · (2005) 09 GUJ CK 0024

Income Tax Act, 1961 — Section 143(3), 158BC, 2(47)Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 53A, 54

Read judgment

High Courts20 Sept 2005

Ahmedabad Municipal Corporation and Another Vs Gautambhai S. Patel, through President, Ahmedabad Municipal Corporation Staff Kamdar Co-operative and Supply Society and Others

Gujarat High Court · (2005) 09 GUJ CK 0020

Bombay Co-operative Societies Act, 1925 — Section 24ABombay Provincial Municipal Corporations Act, 1949 — Section 487Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

Read judgment

High Courts20 Sept 2005Dismissed

Dashrathbhai Shankarbhai Prajapati Vs G.S.R.T.C.

Gujarat High Court · (2005) 09 GUJ CK 0013

Read judgment

High Courts19 Sept 2005Dismissed

Khamar Kaushikbhai Chotalal and Others Vs State of Gujarat and Others

Gujarat High Court · (2005) 09 GUJ CK 0056

Gujarat Education Cess Act, 1962 — Section 12, 12(1), 13, 15Gujarat Education Cess Rules, 1962 — Rule 3

Read judgment

High Courts19 Sept 2005Dismissed

Vohra Usmanbhai Ganibhai Vs Gujarat State Road Transport Corp.

Gujarat High Court · (2005) 09 GUJ CK 0051

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11(A)

Read judgment

High Courts19 Sept 2005Dismissed

Ushaben Jitendrakumar Dholariya Vs Bhagvanjibhai Chakubhai Ughad

Gujarat High Court · AIR 2006 Guj 18

Bombay Land Revenue Code, 1879 — Section 135DCivil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18(1), 54Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Sept 2005Dismissed

Navpad Textile Industries Ltd. Vs Union of India (UOI)

Gujarat High Court · (2009) 13 STR 460

Central Excises and Salt Act, 1944 — Section 35FSick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)

Read judgment

High Courts16 Sept 2005

Praful Prabhakarbhai Harshe Vs The State of Gujarat and Another

Gujarat High Court · (2005) 09 GUJ CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts16 Sept 2005

State of Gujarat Vs Karsanbhai Jesang

Gujarat High Court · (2006) 1 GLR 695

Constitution of India, 1950 — Article 136, 227, 309, 310, 311Industrial Disputes (Central) Rules, 1957 — Rule 77Industrial Disputes Act, 1947 — Section 2, 25B, 25B(1), 25B(2), 25F

Read judgment

High Courts15 Sept 2005

Commissioner of Income Tax Vs Express Hotel P. Ltd.

Gujarat High Court · (2006) 200 CTR 476 : (2006) 281 ITR 160

Income Tax Act, 1961 — Section 139(1), 143(3), 256(1), 263, 43BIncome Tax Rules, 1962 — Rule 6D

Read judgment

High Courts15 Sept 2005Dismissed

Deputy Executive Engineer Vs Dahyabhai Hirabhai

Gujarat High Court · (2005) 09 GUJ CK 0035

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts15 Sept 2005

O.L. of Star Laminates Pvt. Ltd. Vs G.S.F.C. and Others

Gujarat High Court · (2005) 09 GUJ CK 0030

Companies Act, 1956 — Section 466(1)(A)

Read judgment

High Courts15 Sept 2005Allowed

N.G. Vaghela Vs State of Gujarat and Another

Gujarat High Court · (2005) 25 GLH 523

Constitution of India, 1950 — Article 226

Read judgment

High Courts15 Sept 2005

Commissioner of Income Tax Vs Prithviraj Bhoorchand

Gujarat High Court · (2006) 200 CTR 82 : (2006) 280 ITR 94

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Income Tax Act, 1961 — Section 256(1), 263, 80HH, 80I, 80I(1)

Read judgment

High Courts14 Sept 2005Dismissed

Lt. Col (Retd) A.P.N. Sinha Vs O.N.G.C. Ltd. and Others

Gujarat High Court · (2006) 108 FLR 279 : (2006) 1 GLR 864

Constitution of India, 1950 — Article 12, 14, 16, 226Industrial Disputes Act, 1947 — Section 2Modified Recruitment and Promotion Regulations, 1980 — Regulation 2, 3, 6(1)

Read judgment