High Courts25 Feb 2005Allowed
Rupali Dyeing and Printing Mills Vs Union of India (UOI)
Gujarat High Court · (2005) 127 ECR 422 : (2005) 187 ELT 178
COURT ARCHIVE
Gujarat High Court judgments, 2005
878 judgments · page 39 of 44
High Courts25 Feb 2005Dismissed
Indian Oil Corporation Ltd. Vs Patel Kishorbhai Punjiram
Gujarat High Court · (2005) 02 GUJ CK 0069
Bombay Town Planning Act, 1954 — Section 53Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, 115Constitution of India, 1950 — Article 227
High Courts25 Feb 2005Dismissed
Bhikhabhai A. Vanand Vs Amul Dairy Anand
Gujarat High Court · (2005) 105 FLR 1008
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A
High Courts25 Feb 2005Dismissed
Mori Manharsinh Amarsang Vs Surendranagar Joint Nagarpalika
Gujarat High Court · (2005) 02 GUJ CK 0018
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25H
High Courts25 Feb 2005
Rohit J. Gediya Vs State of Gujarat
Gujarat High Court · (2005) 02 GUJ CK 0001
Gujarat Civil Services (General Conditions of Services) Rules, 2002 — Rule 27, 37, 49, 9(86)Gujarat Civil Services (Pay) Rules, 2002 — Rule 23, 23(1)
High Courts24 Feb 2005
New India Assurance Co. Ltd. Vs Banuben Sikandarbhai Shaikh
Gujarat High Court · (2006) 4 ACC 559 : (2006) ACJ 1270 : (2005) 2 GLR 1696
High Courts24 Feb 2005Dismissed
B.R. Shah Vs Guj. Ind. Investment Corpn. Ltd.
Gujarat High Court · (2005) 02 GUJ CK 0043
Contract Act, 1872 — Section 2
High Courts24 Feb 2005
Commissioner of Income Tax Vs Mehsana District Co-operative Milk Producers Union Ltd.
Gujarat High Court · (2005) 195 CTR 385 : (2006) 282 ITR 24
Income Tax Act, 1922 — Section 3, 4Income Tax Act, 1961 — Section 143(3), 255(4), 256(1), 28, 30
High Courts24 Feb 2005
Bharatbhai Manibhai Dholakia Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1709
High Courts24 Feb 2005
Shree Rama Multitech Ltd.
Gujarat High Court · (2006) 131 CompCas 209 : (2005) 62 SCL 539
Companies (Court) Rules, 1959 — Rule 67, 68, 69, 71, 9Companies Act, 1956 — Section 391(1), 391(6), 393, 397, 398
High Courts23 Feb 2005
Bhagwatilal G. Shah Vs Commissioner of Income Tax
Gujarat High Court · (2005) 196 CTR 8 : (2005) 277 ITR 277
Income Tax Act, 1961 — Section 10, 14, 15, 17(1), 17(3)
High Courts23 Feb 2005
Lallubhai Bapujibhai Parmar Vs Panchmahal District Panchayat
Gujarat High Court · (2006) 108 FLR 704 : (2005) 3 GLR 1907 : (2006) 1 LLJ 366
Industrial Disputes Act, 1947 — Section 10(1), 33C(2), 33C(4)
High Courts23 Feb 2005
Twinkle Rameshkumar Dhameliya Vs Superintendent
Gujarat High Court · AIR 2005 Guj 267
Hindu Marriage Act, 1955 — Section 29(2)
High Courts23 Feb 2005
Commissioner of Income Tax Vs Rainbow Industries (P) Ltd.
Gujarat High Court · (2005) 196 CTR 180 : (2005) 277 ITR 507 : (2005) 148 TAXMAN 267
Income Tax Act, 1961 — Section 140A, 143(3), 144B, 208(2), 209
High Courts23 Feb 2005Allowed
Dhirubhai Chhitlubhai Vs Karsanbhai Chhimabhai Patel
Gujarat High Court · (2005) 02 GUJ CK 0013
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 32K(3), 32M, 32PConstitution of India, 1950 — Article 226, 227
High Courts23 Feb 2005
United India Insurance Co. Ltd. Vs Shilpa Jigishbhai @ Jignesh Vyas
Gujarat High Court · (2005) 4 ACC 485 : (2005) 4 ACC 112 : (2005) 3 ACC 343 : (2005) ACJ 1645 : (2005) 2 GLR 1784
Motor Vehicles Act, 1988 — Section 170
High Courts22 Feb 2005Allowed
Saiyed Reafik Saiyed Kadir Vs State of Gujarat
Gujarat High Court · (2005) 02 GUJ CK 0064
Bombay Animal Preservation Act, 1954 — Section 10, 8, 9Constitution of India, 1950 — Article 21, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts22 Feb 2005Allowed
SJ and SP Family Trust Vs Dy. Commissioner of Income Tax (Asst.)
Gujarat High Court · (2005) 198 CTR 255 : (2005) 277 ITR 557 : (2006) 152 TAXMAN 234
Income Tax Act, 1961 — Section 80HH, 80IA
High Courts22 Feb 2005
Textile Labour Association Vs O.L. of Vijaya Mills Ltd.
Gujarat High Court · (2006) 129 CompCas 423 : (2005) 62 SCL 53
Companies Act, 1956 — Section 446(2)
High Courts22 Feb 2005Allowed
GAC Shipping (I) Pvt. Ltd. Vs Gujarat Maritime Board
Gujarat High Court · (2005) 2 GLR 1289
Gujarat Maritime Board Act, 1981 — Section 45, 45(1), 45(2)