High Courts23 Mar 2005Dismissed
Special Laq Officer Vs Patel Gangarambhai Khodidas died thro'' Heirs
Gujarat High Court · (2005) 03 GUJ CK 0060
COURT ARCHIVE
Gujarat High Court judgments, 2005
878 judgments · page 35 of 44
High Courts23 Mar 2005Allowed
Rajesh Jhaveri Stock Brokers Pvt. Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2005) 196 CTR 105 : (2006) 284 ITR 593
Income Tax Act, 1961 — Section 143(1), 147, 148, 36(1), 36(2)
High Courts22 Mar 2005
Commissioner of Income Tax Vs Ashwin Vanaspati Industrial (P) Ltd.
Gujarat High Court · (2005) 196 CTR 117 : (2006) 283 ITR 439
Income Tax Act, 1961 — Section 256(1), 260(1), 41(1)
High Courts22 Mar 2005Allowed
Parikh Bros. Vs A.Commissioner of Income Tax
Gujarat High Court · (2005) 03 GUJ CK 0099
Income Tax Act, 1961 — Section 143(3), 271(1)
High Courts22 Mar 2005Dismissed
Dilipkumar Chimanlal Parikh Vs D. Shantilal and Co.
Gujarat High Court · (2005) 03 GUJ CK 0073
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts22 Mar 2005Allowed
Indubhai T. Vasa (HUF) Vs Income Tax Officer
Gujarat High Court · (2005) 196 CTR 15 : (2006) 282 ITR 120
Income Tax Act, 1961 — Section 179, 220(2)
High Courts21 Mar 2005Dismissed
Deputy Commissioner of Income Tax Vs Ratan Corporation
Gujarat High Court · (2005) 197 CTR 536
Income Tax Act, 1961 — Section 132
High Courts18 Mar 2005Dismissed
Kishorchandra Gandulal Pethani Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0097
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 114, 294, 307, 323, 506(2)
High Courts18 Mar 2005Dismissed
Govindbhai Ramjibhai Bhalkar Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0092
Constitution of India, 1950 — Article 226
High Courts18 Mar 2005Allowed
Milcent Appliances Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 188 ELT 475
Constitution of India, 1950 — Article 226
High Courts18 Mar 2005Dismissed
Bachiben Tulsidas Vs Jayantilal Chunilal
Gujarat High Court · (2005) 3 GLR 2244
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(1), 11(2), 11(3), 11(4)Transfer of Property Act, 1882 — Section 106
High Courts18 Mar 2005Dismissed
Chimanlal Chunilal Jadav Vs Inspector General of Police and Others
Gujarat High Court · (2005) 03 GUJ CK 0050
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 11
High Courts18 Mar 2005Dismissed
Export Import Bank of India Vs Shree Rama Multi-Tech Limited
Gujarat High Court · (2005) 03 GUJ CK 0003
Companies (Court) Rules, 1959 — Rule 69
High Courts17 Mar 2005Allowed
Natwarlal Pitambardar Patel Vs A.B. Trivedi
Gujarat High Court · (2005) 2 GLR 1453
Constitution of India, 1950 — Article 226, 233, 234, 235Penal Code, 1860 (IPC) — Section 114, 406, 420
High Courts17 Mar 2005Dismissed
Rajeshbhai Thakorbhai Bhatt Vs Director of Municipalities
Gujarat High Court · (2005) 3 GLR 2425
Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 253, 258, 258(2), 258(3), 70
High Courts17 Mar 2005Allowed
Elecon Engineering Co. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 188 ELT 257 : (2005) 3 GLR 1957
Central Excises and Salt Act, 1944 — Section 2, 3Sales of Goods Act, 1930 — Section 2(7)
High Courts17 Mar 2005
Pratapbhai Punjabhai Asari Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0043
Bombay Police Act, 1951 — Section 161(1)Bombay Prohibition Act, 1949 — Section 116(B), 65, 65(A)(E), 66(B)Criminal Procedure Code, 1973 (CrPC) — Section 197, 482
High Courts17 Mar 2005
Kailashben Vs Subhashchandra Ochhavlal Mehta
Gujarat High Court · (2005) 03 GUJ CK 0030
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 29(2)
High Courts17 Mar 2005Dismissed
G.S.R.T. Corpn. Vs Milandubhai Bhagwandasbhai Khichadiya
Gujarat High Court · (2005) 03 GUJ CK 0007
High Courts16 Mar 2005
Chetankumar Shankarlal Patel Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 481 : (2005) 3 GLR 2005
Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304