COURT ARCHIVE

Gujarat High Court judgments, 2005

878 judgments · page 2 of 44

High Courts21 Dec 2005

Economic Traders (Guj.) Ltd. and Another Vs Union of India (UOI) and Others

Gujarat High Court · (2005) 12 GUJ CK 0048

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 50Foreign Trade (Development and Regulation) Act, 1992 — Section 2, 5, 9, 9(4)

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High Courts21 Dec 2005Dismissed

Amul Potteries Vs Employees'' State Insurance Corporation

Gujarat High Court · (2006) 110 FLR 585 : (2006) 3 LLJ 615

Employees State Insurance (General) Regulations, 1950 — Regulation 31A, 31CEmployees State Insurance Act, 1948 — Section 1(4), 2(12), 2(19A), 39(5), 75

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High Courts20 Dec 2005Allowed

District Development Officer Vs Purushottam D. Kamli

Gujarat High Court · (2006) 110 FLR 591

Constitution of India, 1950 — Article 227

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High Courts20 Dec 2005Dismissed

Dilavarkhan Hamidkhan Pathan Vs State of Gujarat

Gujarat High Court · (2005) 12 GUJ CK 0072

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302

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High Courts20 Dec 2005Dismissed

Dilvarkhan Hamidkhan Pathan Vs State of Gujarat

Gujarat High Court · (2007) 5 RCR(Criminal) 32

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302

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High Courts20 Dec 2005

Commissioner of Income Tax Vs Amba Impex

Gujarat High Court · (2005) 12 GUJ CK 0035

Income Tax Act, 1961 — Section 143(3), 80HHC, 80HHC(2), 80HHC(4B)

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High Courts19 Dec 2005Dismissed

Everest Overseas and Another Vs Jamnagar Municipal Corpn. and Another

Gujarat High Court · (2005) 12 GUJ CK 0068

Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 127(1) , 127(2), 128, 128(5)Bombay Provincial Municipal Corporations Rules, 1949 — Rule 33, 49Constitution of India, 1950 — Article 243Q, 243R, 243U, 243W, 243ZA

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High Courts19 Dec 2005Dismissed

State of Gujarat Vs Bharatbhai Balubhai Lad and Others

Gujarat High Court · (2006) 1 GLR 514

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 113A, 32Penal Code, 1860 (IPC) — Section 107, 114, 306, 323, 498A

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High Courts19 Dec 2005Dismissed

Neon Laboratories Ltd. Vs Medical Technologies Ltd. and Others

Gujarat High Court · (2005) 12 GUJ CK 0045

Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 27(2), 28(3), 30(1), 31, 33Trade and Merchandise Marks Act, 1958 — Section 33

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High Courts19 Dec 2005Allowed

Vijaykumar C. Modi Vs State of Gujarat and Another

Gujarat High Court · (2006) 26 GLH 606 : (2006) 1 GLH 606

Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 304A

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High Courts19 Dec 2005Dismissed

Ghanshyambhai K. Sathwara and Others Vs Sonubhai Baliram Patil and Others

Gujarat High Court · AIR 2006 Guj 109

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34(1), Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts16 Dec 2005Dismissed

State of Gujarat Vs Gunvantlal H. Shah

Gujarat High Court · (2006) 1 GLR 418

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 379Evidence Act, 1872 — Section 105, 114, 5Penal Code, 1860 (IPC) — Section 161

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High Courts16 Dec 2005Allowed

Ani Elastic Industries Vs Union of India (UOI) and Others

Gujarat High Court · (2008) 222 ELT 340 : (2009) 15 STR 753

Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 226, 227

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High Courts16 Dec 2005Allowed

Galaxy Exports (100% EOU) Vs Union of India (UOI) and Others

Gujarat High Court · (2005) 12 GUJ CK 0004

Central Excise Rules, 1944 — Rule 18, 18(1), 18(2)

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High Courts15 Dec 2005

Jaypalsinh J. Mangrola Vs State of Gujarat and Another

Gujarat High Court · (2005) 12 GUJ CK 0037

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 151, 482

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High Courts15 Dec 2005Allowed

P.M. Diesels Limited Vs Union of India (UOI) and Others

Gujarat High Court · (2005) 12 GUJ CK 0036

Companies Act, 1956 — Section 20Constitution of India, 1950 — Article 226Trade and Merchandise Marks Act, 1958 — Section 28, 29

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High Courts15 Dec 2005

Vinodbhai Gopalbhai Patel and Others Vs Bharatbhai Maganbhai Patel and Another

Gujarat High Court · (2007) 1 ACC 249

Motor Vehicles Act, 1988 — Section 168, 168

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High Courts15 Dec 2005Dismissed

Baroda Traders Co-operative Bank Ltd. Vs Mahendrabhai B. Shah

Gujarat High Court · (2006) 110 FLR 789 : (2006) 2 LLJ 500

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High Courts15 Dec 2005Allowed

Balram Ganpat Mahamunkar Vs Dy. Police Commissioner and Others

Gujarat High Court · (2005) 12 GUJ CK 0016

Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4Bombay Prohibition Act, 1949 — Section 66(1), 85(1)(3)

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High Courts14 Dec 2005Dismissed

Lalitkishore Omprakash Arya Vs State of Gujarat and Another

Gujarat High Court · (2006) 1 GLR 374

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Penal Code, 1860 (IPC) — Section 114, 120B, 195, 208, 209

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