COURT ARCHIVE

Gujarat High Court judgments, 2005

878 judgments · page 41 of 44

High Courts11 Feb 2005Dismissed

Nasimbanu Vs Ramjibhai Bachubhai Ahir

Gujarat High Court · (2005) 3 ACC 301 : (2005) ACJ 1816 : (2005) 2 GLR 1476

Civil Procedure Code, 1908 (CPC) — Section 13Motor Vehicles Act, 1939 — Section 110(1), 110A, 110AA, 110C(2A), 110FMotor Vehicles Act, 1988 — Section 147(1), 147(2), 147(3), 149, 163A

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High Courts11 Feb 2005Allowed

Bhogilal C. Patel Vs United India Insurance Company Ltd.

Gujarat High Court · (2005) 02 GUJ CK 0017

Constitution of India, 1950 — Article 226

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High Courts10 Feb 2005

Khodaji Mafatji Thakor Vs Ahmedabad Urban Development Authority

Gujarat High Court · AIR 2005 Guj 200

Constitution of India, 1950 — Article 226

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High Courts10 Feb 2005Allowed

Ravindra Park Co. Operative Housing Society Vs Mamlatdar

Gujarat High Court · AIR 2005 Guj 201

Bombay Land Revenue Code, 1879 — Section 65 , 66, 67, 68

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High Courts10 Feb 2005Allowed

Chandrakant D. Nimavat Vs State of Gujarat

Gujarat High Court · (2005) 02 GUJ CK 0057

Constitution of India, 1950 — Article 226, 227Saurashtra Ghadkhed Tenancy Settlement Agricultural Land Rules, 1949 — Rule 18Saurashtra Gharkhed Tenancy Settlement and Agricultural Lands Ordinance Act, 1949 — Section 54

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High Courts10 Feb 2005

Commissioner of Income Tax Vs Hynoup Food and Oil Ind. Pvt. Ltd.

Gujarat High Court · (2005) 199 CTR 350 : (2007) 290 ITR 702

Income Tax Act, 1961 — Section 256(1), 28, 29, 30, 31Income Tax Rules, 1962 — Rule 6DD

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High Courts10 Feb 2005Dismissed

Harendra Madanjit Desai (Dr.) Vs Secretary, Kasturba Vaidyakiya Rahat Mandal and Others

Gujarat High Court · (2005) 105 FLR 578 : (2005) 2 LLJ 813

Industrial Disputes Act, 1947 — Section 2Payment of Gratuity Act, 1972 — Section 2

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High Courts10 Feb 2005

Commissioner of Income Tax Vs Hynoup Food and Oil Ind. (P) Ltd.

Gujarat High Court · (2006) 199 CTR 350 : (2006) 150 TAXMAN 194

Income Tax Act, 1961 — Section 256, 28, 29, 30, 31

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High Courts10 Feb 2005

Commissioner of Income Tax Vs Hynoup Food and Oil Ind. (P) Ltd.

Gujarat High Court · (2006) 199 CTR 350 : (2006) 150 TAXMAN 194

Income Tax Act, 1961 — Section 256(1), 256(1), 40A(3)

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High Courts10 Feb 2005Allowed

Gujarat State Malaria Spraying Staff Association Vs State of Gujarat

Gujarat High Court · (2005) 02 GUJ CK 0004

Constitution of India, 1950 — Article 226

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High Courts09 Feb 2005

Indian Oil Corporaton Limited Vs Dhayabhai Ahshabhai Patel and Others

Gujarat High Court · (2005) 2 GLR 977

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 11(2), 18, 23, 28

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High Courts09 Feb 2005Dismissed

Laxminagar Co-op. Housing Society Vs Mamlatdar and Alt

Gujarat High Court · (2005) 3 GLR 2083

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 63, 64A, 84Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 47

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High Courts09 Feb 2005

Girishkumar Nanjibhai Nathwani Proprietor - J.K. Petroleum Vs Collector

Gujarat High Court · (2005) 25 GLH 139

Constitution of India, 1950 — Article 14, 19(1), 22(5)

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High Courts09 Feb 2005

Commissioner of Income Tax Vs Gujarat Alkalies and Chemicals Ltd.

Gujarat High Court · (2005) 197 CTR 495 : (2005) 276 ITR 535

Income Tax Act, 1961 — Section 140A, 208(2), 209, 209(1), 209A

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High Courts09 Feb 2005

Gajaji Gopalji Jadeja Vs State of Gujarat

Gujarat High Court · (2005) 2 GLR 1142

Bombay Home Guards Act, 1947 — Section 2, 2(1), 3, 4, 8Bombay Home Guards Rules, 1953 — Rule 16, 3, 4, 6Constitution of India, 1950 — Article 12, 14, 16, 21, 226

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High Courts09 Feb 2005Dismissed