High Courts23 Nov 2005
S.M. Rami Vs State of Gujarat and Others
Gujarat High Court · (2005) 11 GUJ CK 0032
COURT ARCHIVE
Gujarat High Court judgments, 2005
878 judgments · page 6 of 44
High Courts23 Nov 2005Dismissed
N.B. Kazi Vs High Court of Gujarat and Another
Gujarat High Court · (2005) 11 GUJ CK 0031
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 161
High Courts23 Nov 2005Dismissed
Niranjan D. Bhatt and Another Vs State of Gujarat and Others
Gujarat High Court · (2006) 110 FLR 584 : (2006) 2 GLR 1127
High Courts23 Nov 2005Allowed
Geetaben Bharatbhai Patel Vs State of Gujarat and Others
Gujarat High Court · (2005) 11 GUJ CK 0013
Constitution of India, 1950 — Article 226, 243E, 261Gujarat Panchayats (Amendment) Act, 1993 — Section 13, 51, 53, 55, 55(2)Gujarat Panchayats (Procedure) Rules, 1997 — Rule 20, 20(2), 26, 29, 30
High Courts22 Nov 2005
Sheelaben M. Patel Vs Income Tax Officer
Gujarat High Court · (2007) 290 ITR 189
Income Tax Act, 1961 — Section 10(3), 131, 143(3), 147, 148
High Courts22 Nov 2005
Sheelaben M. Patel Vs ITO
Gujarat High Court · (2006) 200 CTR 646
Income Tax Act, 1961 — Section 143(3), 147Income Tax Act, 1967 — Section 147
High Courts21 Nov 2005Allowed
Pravinchandra Hemchandbhai Panchal and Others Vs Gujarat Public Service Commission and Another
Gujarat High Court · (2006) 26 GLH 663
High Courts21 Nov 2005Allowed
United India Insurance Co Ltd. Vs Mahijibhai Mangalbhai Gohil
Gujarat High Court · (2006) 109 FLR 1030
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B, 25F, 25G, 25H
High Courts18 Nov 2005Allowed
Lalitkumar D. Thakkar Vs Controlling Authority and Asstt. Labour Commissioner and Others
Gujarat High Court · (2006) 2 LLJ 938
Constitution of India, 1950 — Article 227Factories Act, 1948 — Section 2(n)Payment of Gratuity (Amendment) Act, 1987 — Section 7(3A)
High Courts18 Nov 2005Dismissed
Physical Research Laboratory and Another Vs Purshottam A. Vadher
Gujarat High Court · (2006) 109 FLR 764
Central Civil Services (Pension) Rules, 1972 — Rule 48A(2), 48A(4)Constitution of India, 1950 — Article 226
High Courts17 Nov 2005Allowed
Zenith Spinners, Zenith Export Vs Union of India (UOI) and Others
Gujarat High Court · (2005) 11 GUJ CK 0014
Central Excise Rules, 2002 — Rule 18, 19, 19(1), 19(2), 19(3)CENVAT (Credit) Rules, 2004 — Rule 5Constitution of India, 1950 — Article 226
High Courts17 Nov 2005Dismissed
Bachubhai Patabhai and Others Vs State of Gujarat and Others
Gujarat High Court · (2005) 11 GUJ CK 0002
Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 258
High Courts17 Nov 2005
Manhar T. Parmar and Others Vs Jamnagar Municipal Corporation and Others
Gujarat High Court · (2006) 26 GLH 265 : (2006) 1 GLR 267
Bombay Provincial Municipal Corporations Act, 1949 — Section 451, 451(1), 451(3)
High Courts16 Nov 2005
Jagdishchandra Maganlal Trivedi Vs State Bank of India
Gujarat High Court · (2005) 11 GUJ CK 0006
High Courts15 Nov 2005Allowed
Rajubhai Pratapbhai Panpatil Vs Commissioner of Police and Others
Gujarat High Court · (2005) 11 GUJ CK 0023
Bombay Prohibition Act, 1949 — Section 116(B), 65(A)E, 66(1)B, 81Constitution of India, 1950 — Article 226
High Courts14 Nov 2005Dismissed
State of Gujarat Vs Dineshchandra Ramjilal Shah
Gujarat High Court · (2005) 11 GUJ CK 0028
Penal Code, 1860 (IPC) — Section 378, 378(4), 378(5), 378(6)Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 4, 7
High Courts14 Nov 2005
Murlidhar Lahorimal Vs Commissioner of Income Tax
Gujarat High Court · (2006) 200 CTR 109 : (2006) 280 ITR 513 : (2006) 153 TAXMAN 451
Income Tax Act, 1961 — Section 68
High Courts14 Nov 2005
Patel Govindbhai Ambaram Vs Spl. Laq Officer and Another
Gujarat High Court · (2006) 2 GLR 1152
Constitution of India, 1950 — Article 12Land Acquisition Act, 1894 — Section 34, 35, 36, 37
High Courts05 Nov 2005Allowed
Mukesh Himatlal Sheth Vs State of Gujarat and Others
Gujarat High Court · (2006) CriLJ 859 : (2006) 1 GLR 393
Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 155
High Courts28 Oct 2005
Mrs. Indumati Bansilal Shah and Others Vs Anant Girdharlal Shah and Another
Gujarat High Court · (2006) 2 GLR 1108
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 397Negotiable Instruments Act, 1881 (NI) — Section 10(1), 118, 138, 139, 141