High Courts14 Mar 2005
Commissioner of Income Tax Vs Gujarat Carbon Ltd.
Gujarat High Court · (2005) 196 CTR 614 : (2005) 277 ITR 349
Income Tax Act, 1961 — Section 256(1), 37(1), 37(2), 37(2A)
COURT ARCHIVE
Gujarat High Court judgments, 2005
878 judgments · page 37 of 44
High Courts11 Mar 2005Allowed
Kaushalbhai Rameshbhai Desai Vs District Magistrate
Gujarat High Court · (2005) CriLJ 2428
Constitution of India, 1950 — Article 226
High Courts11 Mar 2005Dismissed
Yeast Alco Enzymes Ltd. Vs Union of India (UOI)
Gujarat High Court · (2006) 194 ELT 269 : (2005) 2 GLR 1700
Central Excise Rules, 1944 — Rule 173Q(1), 57CC, 57G, 57G(2), 57G(5)
High Courts11 Mar 2005
O.L. of Mermaid Chemicals Pvt. Ltd. Vs Canara Bank
Gujarat High Court · (2006) 2 BC 564 : (2005) 64 SCL 252
High Courts10 Mar 2005
Geetaben L. Rathwa Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0085
Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 249(4), 259, 36, 70, 70(2)
High Courts10 Mar 2005
Commissioner of Income Tax Vs Gujarat Narmada Valley Fertilizer Co. Ltd.
Gujarat High Court · (2005) 195 CTR 404 : (2006) 281 ITR 297
Income Tax Act, 1961 — Section 256(1), 32A, 32A(1), 43(3)
High Courts10 Mar 2005Allowed
Sweta Gupta Vs Union of India (UOI)
Gujarat High Court · (2005) 03 GUJ CK 0055
Central Excise Rules, 1944 — Rule 230(2)Central Excises and Salt Act, 1944 — Section 11, 11DConstitution of India, 1950 — Article 226, 245, 246
High Courts10 Mar 2005
Plasto Precessors Vs Gujarat Electricity Board
Gujarat High Court · (2005) 2 GLR 993
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(5), 6Electricity Act, 2003 — Section 126, 126(4), 126(5), 127, 135
High Courts10 Mar 2005
Gujarat Housing Board Vs Meenakshiben Bhanushankar Bhatt
Gujarat High Court · (2005) 105 FLR 1012
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B, 2
High Courts10 Mar 2005Dismissed
Kanjibhai Dahyabhai Malsattar Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1649
Bombay Town Planning Act, 1954 — Section 68Constitution of India, 1950 — Article 226Gujarat Town Planning and Urban Development Act, 1976 — Section 2, 32, 41(1), 41(2), 47
High Courts10 Mar 2005Allowed
Kaminiben Mangaldas Shah Vs Bharatbhai Rasiklal Shah
Gujarat High Court · (2005) 03 GUJ CK 0026
Hindu Marriage Act, 1955 — Section 13
High Courts09 Mar 2005Dismissed
P.H. Shrimali Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0049
Constitution of India, 1950 — Article 19(1)Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 9(5)
High Courts09 Mar 2005Allowed
State of Gujarat Vs Abdulbhai Ibrahim Kureshi
Gujarat High Court · (2005) 03 GUJ CK 0044
Constitution of India, 1950 — Article 227
High Courts09 Mar 2005Allowed
Kheda Dist. Co-op. Milk Producers Union Ltd. Vs S.B. Parmar
Gujarat High Court · (2005) 03 GUJ CK 0039
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts09 Mar 2005Dismissed
Pushpaben Maganlal B. Harijan (Makwana) Vs Union of India (UOI)
Gujarat High Court · (2005) 03 GUJ CK 0037
Hindu Marriage Act, 1955 — Section 13(B)
High Courts09 Mar 2005
Indian Bank Vs O.L. of Satnam Export (India) Ltd.
Gujarat High Court · (2005) 03 GUJ CK 0020
Civil Procedure Code, 1908 (CPC) — Section 73Companies Act, 1956 — Section 10, 442, 446, 456, 529AConstitution of India, 1950 — Article 227
High Courts09 Mar 2005Allowed
M.G. Padhiyar Vs Hon''ble High Court of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 167Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 3(1)
High Courts07 Mar 2005Dismissed
Bhikhubhai K. Patel Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0095
Gujarat Agricultural Lands Ceiling Act, 1960 — Section 37
High Courts07 Mar 2005
L and T Niro Limited Vs Mysore Paper Mills Ltd. and Another
Gujarat High Court · AIR 2005 Guj 355 : (2006) 1 BC 321
Arbitration Act, 1940 — Section 34