High Courts29 Mar 2005Allowed
Purshottam A. Vadher Vs Physical Research Laboratory
Gujarat High Court · (2005) 2 GLR 1325
Central Civil Services (Pension) Rules, 1972 — Rule 29, 33, 34, 48A, 48A(4)
COURT ARCHIVE
Gujarat High Court judgments, 2005
878 judgments · page 34 of 44
High Courts29 Mar 2005Allowed
Rajiv Agrawal or his Successor in Office Vs State of Gujarat and Another
Gujarat High Court · (2006) 202 CTR 80 : (2007) 290 ITR 449
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Income Tax Act, 1961 — Section 131, 132, 132(1), 132(5), 132A
High Courts29 Mar 2005
Widow Hiruben Bijalbhai Harijan Vs Special Secretary
Gujarat High Court · AIR 2005 Guj 316
High Courts29 Mar 2005
Naranbhai R. Patel Vs O.L. of G.S.T.C.
Gujarat High Court · (2005) 03 GUJ CK 0027
High Courts29 Mar 2005Dismissed
Vankar R.R. Vs Gujarat State Road Transport Corporation
Gujarat High Court · (2005) 3 LLJ 191
Industrial Disputes Act, 1947 — Section 10(1), 11A
High Courts28 Mar 2005Allowed
In Re: Arcoy Overseas P. Ltd.
Gujarat High Court · (2006) 68 SCL 255
Companies Act, 1956 — Section 391, 391(2), 394
High Courts28 Mar 2005
Ajaykumar Chandrasinh Solanki Vs State of Gujarat
Gujarat High Court · (2005) 3 GLR 2279
Penal Code, 1860 (IPC) — Section 114, 161, 342, 363, 376Prevention of Corruption Act, 1947 — Section 4, 5(1)(D), 5(2)
High Courts28 Mar 2005Allowed
Kantibhai Ishwarbhai Patel through his heirs and Legal Representatives Vs Chandrakant Ishwarbhai Patel
Gujarat High Court · (2005) 3 GLR 2110
Bombay Civil Courts Act, 1869 — Section 26, 26Bombay Court Fees Act, 1959 — Section 6Civil Procedure Code, 1908 (CPC) — Section 96
High Courts28 Mar 2005Dismissed
Parth Harsh Mills Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2006) 193 ELT 397
Central Excises and Salt Act, 1944 — Section 35F
High Courts25 Mar 2005Dismissed
Jagdishbhai B. Ravoot Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1394
Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1993 — Section 2, 55, 56, 56(2), 56(3)Industrial Disputes Act, 1947 — Section 33(2)
High Courts25 Mar 2005Allowed
Chetanbhai Babubhai Gohil Vs Union of India (UOI)
Gujarat High Court · (2006) 109 FLR 182
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1)
High Courts25 Mar 2005Allowed
Paschim Railway Karmachari Parishad (PRKP) Vs Union of India (UOI)
Gujarat High Court · (2005) 03 GUJ CK 0074
Constitution of India, 1950 — Article 226
High Courts25 Mar 2005Allowed
Divi. Controller G.S.R.T.C. Vs Heirs of Inayatkhan Sarifkhan Pathan
Gujarat High Court · (2005) 03 GUJ CK 0042
Industrial Disputes Act, 1947 — Section 11, 11A
High Courts25 Mar 2005Allowed
Paresh Labhshanker Joshi Vs Union of India (UOI)
Gujarat High Court · (2005) 03 GUJ CK 0040
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 137
High Courts25 Mar 2005Allowed
R.D. Turi Vs Union of India (UOI)
Gujarat High Court · (2006) 108 FLR 1221
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10Limitation Act, 1963 — Article 113, 137
High Courts24 Mar 2005Allowed
Kantaben Babulal Borad Vs GSRTC
Gujarat High Court · (2005) 2 GLR 1386
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 6 Rule 17 , Order 6 Rule 18
High Courts24 Mar 2005Dismissed
Heirs of deceased Mir Gulambabakhan Vs Mamlatdar and Agricultural Land Tribunal
Gujarat High Court · (2005) 03 GUJ CK 0075
Constitution of India, 1950 — Article 227
High Courts24 Mar 2005
New Jagat Textile Mills Pvt. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2005) 196 CTR 110 : (2006) 282 ITR 399
Income Tax Act, 1961 — Section 139(1), 139(2), 144, 209A, 256(1)
High Courts24 Mar 2005Dismissed
Heirs of Ahmad Isak Bhana Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0028
Constitution of India, 1950 — Article 227
High Courts23 Mar 2005
Ushaben Ishwarlal Parekh through P.O.A. Holder Vs Chief Executive Officer
Gujarat High Court · (2005) 03 GUJ CK 0076