High Courts08 Dec 2005
Chief District Health Officer and Others Vs Kantaben B. Makwana
Gujarat High Court · (2005) 12 GUJ CK 0005
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 17B, 2, 25F
COURT ARCHIVE
Gujarat High Court judgments, 2005
878 judgments · page 4 of 44
High Courts08 Dec 2005Allowed
Gujarat Water Resources Development Corporation Ltd. Vs Hasmukhbhai Laxmanbhai Patel and Another
Gujarat High Court · (2005) 12 GUJ CK 0003
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25B, 25F
High Courts07 Dec 2005
A''bad Municipal Corporation and Another Vs Ahmedabad Municipal Mazdoor Association and Others
Gujarat High Court · (2005) 12 GUJ CK 0078
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 10A
High Courts07 Dec 2005
Commissioner of Income Tax Vs Dhall Enterprises and Engineers (P) Ltd.
Gujarat High Court · (2006) 150 TAXMAN 499
Income Tax Act, 1961 — Section 32, 32(1), 32(1)(ii), 42
High Courts07 Dec 2005Allowed
Premnath Mohanlal Rajput (Adv.) thro Brother-Prince Mohanlal Vs State of Gujarat and Others
Gujarat High Court · (2006) CriLJ 1183
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 114, 380, 454, 457
High Courts07 Dec 2005Dismissed
Beleview Associations Vs Ambalal Hirabhai Prajapati and Others
Gujarat High Court · (2005) 12 GUJ CK 0051
Constitution of India, 1950 — Article 226, 227Mamlatdars Court Act, 1906 — Section 19(4), 21, 21(1), 21(2), 5
High Courts07 Dec 2005Allowed
National Dairy Development Board Vs Arvind M. Gandhi
Gujarat High Court · (2005) 12 GUJ CK 0041
Apprentices Act, 1961 — Section 22, 22(1), 22(2)Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33, 33A
High Courts07 Dec 2005Allowed
Brijeshkumar Mishra Vs State of Gujarat and Others
Gujarat High Court · (2005) 12 GUJ CK 0030
Arms Act, 1959 — Section 25(1)(B)(E)Constitution of India, 1950 — Article 226
High Courts07 Dec 2005Allowed
Jagdish Kalubhai Bhavsar Vs State of Gujarat and Others
Gujarat High Court · (2005) 12 GUJ CK 0026
Bombay Prohibition Act, 1949 — Section 65(E), 66(B), 81Constitution of India, 1950 — Article 226
High Courts07 Dec 2005Allowed
Gunvantbhai Dahyabhai Parmar Vs State of Gujarat and Others
Gujarat High Court · (2006) 26 GLH 390
Constitution of India, 1950 — Article 226, 227Gujarat Civil Services (Pension) Rules, 2002 — Rule 93
High Courts07 Dec 2005
Commissioner of Income Tax Vs Rolcon Engineering Co. Ltd.
Gujarat High Court · (2006) 286 ITR 450
Income Tax Act, 1961 — Section 256(1), 80HHC, 80HHC(1), 80HHC(3)
High Courts06 Dec 2005Allowed
Kuber Rolling Mill Private Limited and Others Vs The State of Gujarat and Another
Gujarat High Court · (2006) CriLJ 2350
Penal Code, 1860 (IPC) — Section 114, 323, 406, 420, 504
High Courts06 Dec 2005
Saurashtra University Vs Shambhubhai Hirjibhai Padalia
Gujarat High Court · (2005) 12 GUJ CK 0074
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B, 25F, 7(3), 8
High Courts05 Dec 2005Dismissed
Gordhanbhai C. Patel Vs Kalol Nagar Palika
Gujarat High Court · (2005) 12 GUJ CK 0081
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25(B), 25(F), 25(G)
High Courts02 Dec 2005
Dalubhai R. Chaudharui and Others Vs District Panchayat and Others
Gujarat High Court · (2005) 12 GUJ CK 0050
Constitution of India, 1950 — Article 226, 227
High Courts02 Dec 2005Allowed
Vadilal Industries Ltd. Vs Union of India (UOI)
Gujarat High Court · (2006) 197 ELT 160
Central Excises and Salt Act, 1944 — Section 35C(1), 35C(2), 37C, 37C(1), 37C(2)
High Courts01 Dec 2005Allowed
Oil and Natural Gas Corp. Ltd. Vs Talukapanchayat and Another
Gujarat High Court · (2006) 2 GLR 987
Bombay Land Revenue Code, 1879 — Section 148, 45, 48, 48(1)Bombay Land Revenue Rules, 1921 — Rule 75(1)Civil Procedure Code, 1908 (CPC) — Section 96
High Courts01 Dec 2005
Somabhai Bhagwanbhai Gohil Vs State of Gujarat and Others
Gujarat High Court · (2005) 12 GUJ CK 0057
Bombay Police Act, 1951 — Section 135Gujarat Panchayats (Amendment) Act, 1993 — Section 30, 59(1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 294
High Courts01 Dec 2005Dismissed
Anandiben Chandulal Shah Vs State of Gujarat and Another
Gujarat High Court · (2006) 1 GLR 885
High Courts01 Dec 2005Dismissed
Ramkubhai Valkubhai Dhakhda Vs State of Gujarat and Another
Gujarat High Court · (2006) 1 GLR 613
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 195 , 196, 197, 198, 198Gujarat Municipalities Act, 1963 — Section 254, 73