National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 14(4), 15National Council for Teachers Education (Norms and Standards for Teacher Education Programmes) Regulations, 2001 — Regulation 3, 6, 7

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High Courts16 Mar 2005Allowed

Raisinh Dhirajsinh Boradhara Vs State of Gujarat

Gujarat High Court · (2005) 03 GUJ CK 0018

Mamlatdars Court Act, 1906 — Section 5

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High Courts16 Mar 2005

Heubach Colour Pvt. Ltd. Vs Union of India (UOI)

Gujarat High Court · (2005) 102 ECC 347 : (2005) 124 ECR 150 : (2005) 183 ELT 417

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High Courts15 Mar 2005

Rajesh Parsottam Galoria Vs Dena Bank

Gujarat High Court · (2005) 03 GUJ CK 0089

Industrial Disputes Act, 1947 — Section 10

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High Courts15 Mar 2005

Gobarbhai Ranchhodbhai Sardhara Vs State of Gujarat

Gujarat High Court · (2005) 3 GLR 2478

Bombay Public Trusts Act, 1950 — Section 36Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 78Constitution of India, 1950 — Article 227

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High Courts15 Mar 2005Dismissed

P.H. Transport Vs State of Guajrat

Gujarat High Court · AIR 2005 Guj 326

Constitution of India, 1950 — Article 226

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High Courts15 Mar 2005Dismissed

Gulabbhai Ranchodbhai Solanki Vs State of Gujarat

Gujarat High Court · (2005) 03 GUJ CK 0064

Bombay Civil Services Rules, 1959 — Rule 161(1)

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High Courts15 Mar 2005

Badaha Jasha Gulachar Vs Dena Bank

Gujarat High Court · (2005) 03 GUJ CK 0054

Industrial Disputes Act, 1947 — Section 10

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High Courts15 Mar 2005Dismissed

Baroda Municipal Corporation Vs Purushottambhai T. Solanki

Gujarat High Court · (2005) 2 GLR 1733

Evidence Act, 1872 — Section 114, 25B, 25F, 25NIndustrial Disputes Act, 1947 — Section 11, 17B, 25F

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High Courts15 Mar 2005

Abdul Gani Abdul Latif Vs Sarifa Begum and Others

Gujarat High Court · (2005) 25 GLH 331

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 29(2)

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High Courts15 Mar 2005

Mehsana Ice and Cold Storage Pvt. Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2005) 195 CTR 571 : (2005) 275 ITR 601

Income Tax Act, 1961 — Section 139(1), 139(3), 256(1), 271(1)Income Tax Rules, 1962 — Rule 13

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High Courts15 Mar 2005Allowed

Amarshibhai Mangabhai Dangar Vs Assistant General Manager

Gujarat High Court · (2006) 109 FLR 325

Industrial Disputes Act, 1947 — Section 10, 10(1), 12(4), 2, 25F

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High Courts15 Mar 2005Allowed

Vipul Fashions (P) Ltd. Vs Assistant Commissioner of Income Tax

Gujarat High Court · (2006) 202 CTR 299 : (2006) 284 ITR 332

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High Courts14 Mar 2005Allowed

Shishu Jyot Kalyan and Kelavani Trust Vs Gujarat Secondary Education Board

Gujarat High Court · (2005) 03 GUJ CK 0090

Gujarat Secondary Education Act, 1972 — Section 17, 31, 31(1), 53Gujarat Secondary Education Regulations, 1974 — Regulation 10(2), 10(3), 9, 9(7)New Secondary School Certificate Examination Regulations, 1975 — Regulation 26, 27

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High Courts14 Mar 2005

Bhupendra Kanaiyalal Thakkar Vs Jatinbhai Hashmukhbhai Vakharia

Gujarat High Court · (2005) 03 GUJ CK 0068

Arbitration and Conciliation Act, 1996 — Section 30, 30(2), 30(3), 31, 34Constitution of India, 1950 — Article 226, 227

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High Courts14 Mar 2005Dismissed

Mahendrasinh Dolatsinh Thakor Vs Chairman and Managing Director

Gujarat High Court · (2005) 03 GUJ CK 0033

Army Act, 1950 — Section 13Constitution of India, 1950 — Article 136Dena Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 24, 3, 3(1)

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