COURT ARCHIVE

Gujarat High Court judgments, 2005

878 judgments · page 3 of 44

High Courts14 Dec 2005Allowed

State of Gujarat and Another Vs Nathubhai N. Bharai and Another

Gujarat High Court · (2005) 12 GUJ CK 0040

Constitution of India, 1950 — Article 14, 226, 309, 311Industrial Disputes Act, 1947 — Section 17B, 2, 25F, 25G, 25H

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High Courts14 Dec 2005Dismissed

Union of India (UOI) Vs Rajendrakumar H. Patel

Gujarat High Court · (2006) 2 GLR 995

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 22, 22(2), 27, 27(1), 5

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High Courts13 Dec 2005Dismissed

Kapilaben Ashokbhai Patel Vs State of Gujarat and Others

Gujarat High Court · (2006) 2 GLR 1029

Bombay Provincial Municipal Corporations Act, 1949 — Section 2Constitution of India, 1950 — Article 213Gujarat Regularisation of Unauthorised Development Act, 2001 — Section 10, 2, 3, 3(2), 3(3)

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High Courts13 Dec 2005

M.M. Sheth Vs A.M.C. and Another

Gujarat High Court · (2005) 12 GUJ CK 0063

Bombay Provincial Municipal Corporations Act, 1949 — Section 56(4)Constitution of India, 1950 — Article 14, 142, 16, 21, 226

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High Courts12 Dec 2005Dismissed

Commissioner of Central Excise and Customs Vs Banco Aluminium Ltd.

Gujarat High Court · (2009) 13 STR 88

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High Courts12 Dec 2005

Nishith Dhruva and Others Vs Gujarat Public Service Commission and Another

Gujarat High Court · (2006) 2 GLR 1298

Civil Procedure Code, 1908 (CPC) — Section 35(2)Constitution of India, 1950 — Article 14, 16Public Works Department (Buildings and Roads) Rules, 1960 — Rule 5(2)

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High Courts12 Dec 2005

Commissioner of Income Tax Vs Jamnagar Jilla Sahakari Kharidvechan Sangh Ltd.

Gujarat High Court · (2006) 201 CTR 243 : (2006) 283 ITR 116

Income Tax Act, 1922 — Section 10(1), 10(2)Income Tax Act, 1961 — Section 10, 10(29), 110, 110, 143(3)

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High Courts09 Dec 2005Allowed

Rajnarayan Baijnath Yadav Vs State of Gujarat and Another

Gujarat High Court · (2006) 26 GLH 293

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

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High Courts09 Dec 2005

Jivuba Keshubha and Others Vs Shashikant Govindji Trivedi and Others

Gujarat High Court · (2005) 12 GUJ CK 0069

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3

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High Courts09 Dec 2005Allowed

Nilesh Mansukhlal Toliya and Another Vs State of Gujarat and Another

Gujarat High Court · (2006) 26 GLH 683

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 114, 120B, 34, 427

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High Courts09 Dec 2005Dismissed

Textile Labour Association Vs I.F.C.I. and Others

Gujarat High Court · (2007) 135 CompCas 407

Companies Act, 1956 — Section 529, 529(1), 529AIndustrial Finance Corporation Act, 1948 — Section 30State Financial Corporations Act, 1951 — Section 29

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High Courts09 Dec 2005Allowed

Micro Forge (India) Ltd. Vs Union of India (UOI) and Others

Gujarat High Court · (2005) 12 GUJ CK 0022

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High Courts09 Dec 2005

J.K. Paper Ltd. Vs Union of India (UOI)

Gujarat High Court · (2006) 199 ELT 589

Central Excises and Salt Act, 1944 — Section 11B

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High Courts09 Dec 2005

Textile Labour Association Vs IFCI

Gujarat High Court · (2007) 75 SCL 248

Companies Act, 1956 — Section 529, 529(1), 529AIndustrial Finance Corporation Act, 1948 — Section 30State Financial Corporations Act, 1951 — Section 29

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High Courts08 Dec 2005Dismissed

Yashdeep Builders Engineers and Contractors Vs State of Gujarat and Another

Gujarat High Court · (2005) 12 GUJ CK 0083

Limitation Act, 1963 — Article 113, 17, 8

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High Courts08 Dec 2005Allowed

Kanabhai Laxmanbhai Kangad Vs Bhogilal Girdharlal Kotak and Others

Gujarat High Court · (2006) 2 GLR 1009

Civil Procedure Code, 1908 (CPC) — Section 125, 47, 47(1)

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High Courts08 Dec 2005Allowed

Jigneshkumar @ Pintoo Ashok Dalwadi Vs State of Gujarat and Others

Gujarat High Court · (2006) CriLJ 1448

Constitution of India, 1950 — Article 14, 21, 22, 22(5), 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 11, 3(3), 3(4), 8

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High Courts08 Dec 2005Allowed

Imranbhai Mohmadbhai Mansuri Vs District Magistrate Collectorate and Others

Gujarat High Court · (2005) 12 GUJ CK 0043

Constitution of India, 1950 — Article 14, 21, 22, 22(5), 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 11, 3(3), 3(4), 8

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High Courts08 Dec 2005Dismissed

Juned Faruq Hayat and Others Vs State of Gujarat

Gujarat High Court · (2005) 12 GUJ CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 164, 173Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 153APrevention of Damage to Public Property Act, 1984 — Section 3, 4

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High Courts08 Dec 2005Dismissed

Snehlata R. Patel Vs Bharuch District Panchayat and Others

Gujarat High Court · (2005) 12 GUJ CK 0015

Gujarat Panchayats Act, 1961 — Section 175, 203, 227, 228, 229

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