High Courts07 Mar 2005
Gujarat State Road Transport Corporation Vs Haansraj Muljibhai Patel
Gujarat High Court · (2005) 106 FLR 1119 : (2005) 2 GLR 1526
Industrial Disputes Act, 1947 — Section 10
COURT ARCHIVE
Gujarat High Court judgments, 2005
878 judgments · page 38 of 44
High Courts07 Mar 2005Dismissed
Abbasbaig Habibbaig Mirza Vs State of Gujarat
Gujarat High Court · (2005) 3 GLR 2418
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 227, 228, 397Evidence Act, 1872 — Section 10, 25
High Courts07 Mar 2005
Gujarat State Road Transport Corporation Vs Dayabhai Lavjibhai Rohit
Gujarat High Court · (2005) 03 GUJ CK 0011
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts04 Mar 2005
Flowel Asbestos Products Vs Union of India (UOI)
Gujarat High Court · (2005) 127 ECR 158 : (2005) 187 ELT 21
Central Excises and Salt Act, 1944 — Section 35F
High Courts04 Mar 2005Allowed
Sadbhav Engineering Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 187 ELT 300
Constitution of India, 1950 — Article 226
High Courts03 Mar 2005Allowed
Ramkumar Kalluram Yadav and Others Vs State of Gujarat and Others
Gujarat High Court · (2005) 2 GLR 1619
High Courts03 Mar 2005Allowed
Chandubhai Becharbhai Patel Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0048
High Courts03 Mar 2005Dismissed
Raghuvirsinh D. Dasondi Vs S.J. Shah
Gujarat High Court · (2005) 03 GUJ CK 0031
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 70Constitution of India, 1950 — Article 227
High Courts03 Mar 2005Allowed
Commissioner Vs Raginaben K. Pijkar
Gujarat High Court · (2005) 03 GUJ CK 0016
Constitution of India, 1950 — Article 14, 226, 227
High Courts02 Mar 2005
Zilvana Dudh Utpadak Sahakari Mandali Ltd. Vs Dy. Collector and Election Officer
Gujarat High Court · (2005) 03 GUJ CK 0067
Bombay Co-operative Societies Act, 1925 — Section 10
High Courts02 Mar 2005Dismissed
State of Gujarat Vs Babubhai Udesing Parmar
Gujarat High Court · (2005) 3 GLR 2491
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(1), 164(2), 164(3), 164(4)Evidence Act, 1872 — Section 91
High Courts02 Mar 2005Dismissed
Heirs of Jitubhai Mastubhai Vs Natvarlal Mahijibhai
Gujarat High Court · (2005) 2 GLR 1728
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32OBombay Tenancy and Agricultural Lands Rules, 1949 — Rule 2AConstitution of India, 1950 — Article 227
High Courts02 Mar 2005
Yuvraj Prithvirajsinhji Vs Maharani Rajendrakunvarba Saheb
Gujarat High Court · AIR 2006 Guj 84
Bombay Land Revenue Code, 1879 — Section 135(D)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, Order 7 Rule 11Hindu Succession Act, 1956 — Section 4, 4(1), 5, 9
High Courts02 Mar 2005
General Manager ADC Bank Vs Atulkumar M. Soni
Gujarat High Court · (2005) 03 GUJ CK 0022
High Courts01 Mar 2005Dismissed
Theba Juth Kethiwadi V.V. KA. Sahakari Mandali Ltd. Vs Director, Agricultural Marketing and Rural Finance
Gujarat High Court · (2005) 03 GUJ CK 0070
Constitution of India, 1950 — Article 226
High Courts01 Mar 2005
K. Kacharadas Patel Specific Family Trust Vs Commissioner of Income Tax
Gujarat High Court · (2005) 195 CTR 577 : (2006) 282 ITR 317
Income Tax Act, 1961 — Section 143(3), 263, 80I
High Courts28 Feb 2005
Essar Steel Ltd.
Gujarat High Court · (2006) 130 CompCas 123 : (2006) 5 CompLJ 83 : (2005) 59 SCL 457
Companies Act, 1956 — Section 100, 101, 101(2), 102(2), 102(3)
High Courts28 Feb 2005Dismissed
Parshottam Dassji Mohata Vs K.B. Mahata
Gujarat High Court · (2005) 02 GUJ CK 0019
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 115, 141Constitution of India, 1950 — Article 227
High Courts28 Feb 2005Dismissed
Union of India (UOI) Vs Fataji Chaturji
Gujarat High Court · (2005) 02 GUJ CK 0010
Industrial Disputes Act, 1947 — Section 33(2)
High Courts27 Feb 2005
Gujarat Mazdoor Sabha Vs Commissioner of Labour and 4
Gujarat High Court · (2005) 25 GLH 214
Constitution of India, 1950 — Article 226, 23