COURT ARCHIVE

Gujarat High Court judgments, 2005

878 judgments · page 42 of 44

High Courts07 Feb 2005Dismissed

Swiss Singapore Overseas Enterprises Pvt. Ltd. Vs M.V. "African Trader"

Gujarat High Court · (2005) 02 GUJ CK 0065

Arbitration (Amendment) Act, 1975 — Section 26, 3, 35(1), 7(1)Arbitration and Conciliation Act, 1996 — Section 44, 45

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High Courts07 Feb 2005Dismissed

V.K. Patel Vs Union Bank of India

Gujarat High Court · (2005) 3 LLJ 682

Constitution of India, 1950 — Article 226Union Bank of India (Employees) Pension Regulations, 1995 — Regulation 22

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High Courts03 Feb 2005

Jenaji Manaji Thakore Vs State of Gujarat

Gujarat High Court · (2005) 3 GLR 2437

Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323

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High Courts03 Feb 2005

Commissioner of Income Tax Vs Kohinoor Flour Mills (P) Ltd.

Gujarat High Court · (2005) 197 CTR 167

Income Tax Act, 1961 — Section 256(1), 45Land Acquisition Act, 1894 — Section 11, 4

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High Courts03 Feb 2005Dismissed

Suresh O. Shah Vs State of Gujarat

Gujarat High Court · (2005) 02 GUJ CK 0060

Constitution of India, 1950 — Article 226

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High Courts03 Feb 2005Allowed

E.Y. Christian Vs State of Gujarat

Gujarat High Court · (2005) 02 GUJ CK 0050

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High Courts02 Feb 2005Allowed

Shree Arasuri Ambajimata Mandir Devsthan Trust Vs Barot Devidas Bhuraji

Gujarat High Court · (2005) 02 GUJ CK 0070

Industrial Disputes Act, 1947 — Section 25B, 25B(2), 25F

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High Courts02 Feb 2005

Commissioner of Income Tax Vs Super Cast Alloy Foundries Ltd.

Gujarat High Court · (2005) 194 CTR 194 : (2005) 275 ITR 199

Income Tax Act, 1961 — Section 143(3), 154, 154(7), 155, 186(4)

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High Courts02 Feb 2005Allowed

New India Assurance Co. Ltd. Vs Sanjay Devshri @ Kalubhai Bharwad

Gujarat High Court · (2005) 02 GUJ CK 0041

Constitution of India, 1950 — Article 227Gujarat Motor Vehicles Rules, 1989 — Rule 220, 222, 224, 229

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High Courts01 Feb 2005Allowed

Gujarat State Fertilizers and Chemical Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2005) 194 CTR 423 : (2006) 283 ITR 149

Income Tax Act, 1961 — Section 264, 264(1)

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High Courts01 Feb 2005Dismissed

Ajab Singh Vs National Seeds Corporation Limited

Gujarat High Court · (2005) 02 GUJ CK 0052

National Seeds Corporation Conduct, Discipline and Appeal Rules, 1992 — Rule 7(9)

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High Courts29 Jan 2005Allowed

Sudha Kaushik @ Suda Sharma Vs Umesh Prasad Kaushik

Gujarat High Court · AIR 2005 Guj 244

Civil Procedure Code, 1908 (CPC) — Section 20Hindu Marriage Act, 1955 — Section 1(2), 13, 19

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High Courts28 Jan 2005

Employees State Insurance Scheme Vs Damjibhai Chakubhai Patel

Gujarat High Court · (2005) 1 GLR 603

Constitution of India, 1950 — Article 14, 226, 227, 32, 320Industrial Disputes Act, 1947 — Section 2, 25, 25F, 25G, 25H

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High Courts28 Jan 2005

Mafatlal Engineering Indus. Ltd. Vs Ishwarbhai K. Makwana Ishwarbhai Kanjibhai Makwana Vs Mafatlal Engineering Industries Ltd.

Gujarat High Court · (2005) 2 GLR 1230

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(1)

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High Courts27 Jan 2005Allowed

State of Gujarat Vs Ashokkumar Shantilal Doshi

Gujarat High Court · (2005) 107 FLR 1041 : (2005) 25 GLH 146 : (2005) 3 GLR 2000

Constitution of India, 1950 — Article 226, 227

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High Courts27 Jan 2005Allowed

Jayaben Chhagan Vs Union of India (UOI) and Others

Gujarat High Court · (2005) 01 GUJ CK 0015

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High Courts27 Jan 2005Allowed

Divyakant Niranjan Kadakia Vs Collector

Gujarat High Court · (2005) 01 GUJ CK 0007

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High Courts25 Jan 2005

Girishbhai Karsanbhai Vankar Vs State of Gujarat

Gujarat High Court · (2005) 01 GUJ CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 233Penal Code, 1860 (IPC) — Section 307

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High Courts25 Jan 2005Dismissed

State of Gujarat Vs Rekhaben K. Nandwani

Gujarat High Court · (2005) 01 GUJ CK 0004

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High Courts24 Jan 2005Dismissed

GEB Vs Anand Ambavi Shaparia

Gujarat High Court · (2005) 4 ACC 146

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