COURT ARCHIVE

Gujarat High Court judgments, 2005

878 judgments · page 44 of 44

High Courts12 Jan 2005Dismissed

Gujarat State Road Transport Corporation Vs Niranjanbhai P. Budhdhev

Gujarat High Court · (2005) 01 GUJ CK 0035

Industrial Employment (Standing Orders) Act, 1946 — Section 13ARoad Transport Corporations Act, 1950 — Section 45

High Courts12 Jan 2005

Commissioner of Income Tax Vs Ruteshbhai K. Bhatt

Gujarat High Court · (2005) 01 GUJ CK 0030

Income Tax Act, 1961 — Section 215, 215(3), 256(1), 263

High Courts12 Jan 2005

Commissioner of Income Tax Vs Saurashtra Cement and Chemical Industries Ltd.

Gujarat High Court · (2005) 195 CTR 331 : (2005) 274 ITR 327

Income Tax Act, 1961 — Section 125, 125A, 125A(1), 125A(4), 143

High Courts12 Jan 2005Dismissed

Rajesh Ramdin Pasi Vs Group General Manager

Gujarat High Court · (2006) 108 FLR 474

High Courts12 Jan 2005Dismissed

Ganesh Housing Corporation Ltd. Vs O.L. of Steel Tubes Ltd.

Gujarat High Court · (2005) 3 GLR 2405

High Courts12 Jan 2005

Bharat Cooperative Bank Ltd. and Another Vs K.L. Baria and Others

Gujarat High Court · (2005) 105 FLR 602 : (2005) 2 LLJ 946

Industrial Disputes Act, 1947 — Section 33(3)

High Courts12 Jan 2005

Krishna Keshav Laboratories Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2005) 194 CTR 418 : (2007) 288 ITR 634

Gift Tax Act, 1958 — Section 5(1)Income Tax Act, 1922 — Section 10(2), 10(4A), 66(5)Income Tax Act, 1961 — Section 260(1), 37, 37(1)

High Courts11 Jan 2005Dismissed

Ivee Injectaa Ltd. and Another Vs Junagadh Vibhagiya Nagrik Sahakari Bank Ltd.

Gujarat High Court · (2006) 129 CompCas 528 : (2005) 2 GLR 962 : (2007) 74 SCL 147

Limitation Act, 1963 — Article 136, 62, 63Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2) , 13(4)Transfer of Property Act, 1882 — Section 69 , 69A

High Courts11 Jan 2005Dismissed

Rajkot District Panchayat Vs Vajasoor Ala Rathod

Gujarat High Court · (2005) 106 FLR 930 : (2005) 2 GLR 1283

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 25G, 25H

High Courts11 Jan 2005Dismissed

H.C. Harikumar Vs Chairman and Managing Director, ONGCL and Others

Gujarat High Court · (2005) 01 GUJ CK 0024

High Courts11 Jan 2005Dismissed

Abdul Karim Haji Zaveri Vs District Magistrate (Receiver of Wreck)

Gujarat High Court · (2005) CriLJ 1651 : (2005) 3 RCR(Criminal) 667

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(3), 195(4), 340

High Courts11 Jan 2005Dismissed

A.C. Trivedi Vs Chairman and Managing Director, Dena Bank and Others

Gujarat High Court · (2005) 2 LLJ 369

Constitution of India, 1950 — Article 226

High Courts11 Jan 2005

Council of Institute of Chartered Accountants of India Vs Y.M. Mansuri

Gujarat High Court · AIR 2005 Guj 180 : (2007) 139 CompCas 612

Chartered Accountants Act, 1949 — Section 21, 21(5), 22Income Tax Act, 1961 — Section 12A, 131, 142(2A), 271B, 288

High Courts10 Jan 2005Allowed

Mahendrabhai Nagjibhai Patel Vs Ilaben Mahendrabhai Patel

Gujarat High Court · (2006) 1 DMC 309 : (2005) 25 GLH 150

Hindu Marriage Act, 1955 — Section 24Limitation Act, 1963 — Section 5

High Courts10 Jan 2005Allowed

Nirman Textile Mills P. Ltd. Vs Assistant Commissioner of Income Tax

Gujarat High Court · (2006) 204 CTR 423 : (2006) 284 ITR 325

Income Tax Act, 1961 — Section 133A, 143(1), 143(3)

High Courts10 Jan 2005Dismissed

Jyoti Limited Vs M.H. Padhiyar

Gujarat High Court · (2005) 01 GUJ CK 0012

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A, 2, 25T, 25U

High Courts03 Jan 2005Allowed

Seju Pravinkumar Arajanbhai Vs State of Gujarat

Gujarat High Court · (2005) 2 GLR 1074

Bachelor of Education Admission Rules — Rule 2(A), 4, 6Constitution of India, 1950 — Article 14, 311, 311(2)

High Courts01 Jan 2005

Council of The Institute of Chartered Accountants of India Vs Milind Kantilal Shah, Chartered Accountant

Gujarat High Court · AIR 2005 Guj 341

Chartered Accountants Act, 1949 — Section 21, 21(5), 22Chartered Accountants Regulations, 1988 — Regulation 12(11)Companies Act, 1956 — Section 75, 75(1)