High Courts24 Jan 2005Dismissed
Kay Bee Tex Spin Ltd. Vs Commissioner of C. Ex. and Cus.
Gujarat High Court · (2005) 124 ECR 386 : (2005) 184 ELT 133
COURT ARCHIVE
Gujarat High Court judgments, 2005
878 judgments · page 43 of 44
High Courts20 Jan 2005Allowed
Minor Rajubhai Galbabhai Thuri thro. Guardian Vs Prakashbhai Dhulabhai Prajapati
Gujarat High Court · (2005) 4 ACC 564 : (2006) ACJ 818 : (2005) 25 GLH 430 : (2005) 2 GLR 1616
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 140
High Courts20 Jan 2005Dismissed
R.R. Chinoy Vs Bank of Baroda
Gujarat High Court · (2005) 01 GUJ CK 0034
High Courts20 Jan 2005Dismissed
Bhairavi Exim P. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 125 ECR 246 : (2005) 185 ELT 342
High Courts20 Jan 2005
Commissioner of Income Tax Vs Professional Information Systems and Management
Gujarat High Court · (2005) 195 CTR 14 : (2005) 274 ITR 242
Finance Act, 1981 — Section 2(7)Income Tax Act, 1922 — Section 23AIncome Tax Act, 1961 — Section 256(1), 32, 32A, 32A(2), 33
High Courts19 Jan 2005Dismissed
Apurva J. Parekh Vs Essen Computers Ltd.
Gujarat High Court · (2006) 129 CompCas 121 : (2005) 61 SCL 254
Companies (Court) Rules, 1959 — Rule 68, 79Companies Act, 1956 — Section 113, 2(15), 209, 211, 22
High Courts19 Jan 2005
Commissioner of Income Tax Vs IG Gandhi Silk Mills Ltd.
Gujarat High Court · (2005) 195 CTR 253 : (2005) 274 ITR 274 : (2005) 145 TAXMAN 276
Income Tax Act, 1961 — Section 115J, 115J(1), 256(1)
High Courts19 Jan 2005
Commissioner of Income Tax Vs Dinesh Mills Ltd.
Gujarat High Court · (2005) 199 CTR 509
Income Tax Act, 1961 — Section 256(1)
High Courts18 Jan 2005Dismissed
Sursinh Bhurabhai Vs State of Gujarat
Gujarat High Court · (2005) 01 GUJ CK 0043
Army Act, 1950 — Section 13Penal Code, 1860 (IPC) — Section 294, 304, 323, 324, 34
High Courts18 Jan 2005Allowed
Dagina Vs Dy. Commissioner of Income Tax
Gujarat High Court · (2005) 199 CTR 239 : (2007) 290 ITR 622 : (2005) 147 TAXMAN 599
High Courts18 Jan 2005
Vandanaben Rasik Dagli Vs Royal Co-op. Bank Ltd.
Gujarat High Court · (2006) 65 SCL 11
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13
High Courts18 Jan 2005Dismissed
Saurashtra University Vs N.T. Lakhtaria
Gujarat High Court · (2005) 01 GUJ CK 0002
Constitution of India, 1950 — Article 226, 227
High Courts17 Jan 2005
State of Gujarat Vs Somabhai Mathurbhai Vasava Adivasi
Gujarat High Court · (2005) 106 FLR 332 : (2005) 2 GLR 1105 : (2005) 3 LLJ 453
Letters Patent Act, 1865 — Clause 15
High Courts17 Jan 2005Dismissed
GEB Vs Pravin Nanji Nathbava
Gujarat High Court · (2005) 4 ACC 285 : AIR 2005 Guj 178
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts17 Jan 2005Dismissed
Umakant Kantilal Patel Vs G.P.S.C.
Gujarat High Court · (2005) 01 GUJ CK 0025
High Courts17 Jan 2005Dismissed
The Commissioner of Customs and Central Excise Vs Maruti Udyog Ltd.
Gujarat High Court · (2005) 3 GLR 2015
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 130A
High Courts17 Jan 2005
Hasankhan Gulamhussainkhan Khanjada Vs State of Gujarat
Gujarat High Court · (2005) 3 GLR 2633
Constitution of India, 1950 — Article 21, 226, 39, 5
High Courts13 Jan 2005Dismissed
Sonda Sura Bharwad Vs Deputy Collector
Gujarat High Court · (2005) 2 GLR 1042
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11(1), 11(2), 18, 4, 6
High Courts12 Jan 2005
Commissioner of Income Tax Vs S.L.M. Maneklal Industries Ltd.
Gujarat High Court · (2005) 196 CTR 526 : (2005) 274 ITR 485
General Clauses Act, 1897 — Section 3(35)Income Tax Act, 1961 — Section 256(1), 271(1)
High Courts12 Jan 2005
Action Committee for Resolving Gujarat Salt Manufactures Vs Union of India (UOI)
Gujarat High Court · (2005) 1 GLR 889
Constitution of India, 1950 — Article 14, 226Foreign Exchange Regulation Act, 1947 — Section 23(1)Railways (Punitive Charges for Overloading of Wagon) Rules, 1990 — Rule 161A