COURT ARCHIVE

Gujarat High Court judgments, 2005

878 judgments · page 8 of 44

High Courts20 Oct 2005Allowed

United Phosphorous Ltd. and Another Vs Gujarat Electricity Board and Another

Gujarat High Court · AIR 2006 Guj 23 : (2006) 26 GLH 415 : (2006) 1 GLR 123

Electricity (Supply) Act, 1948 — Section 44Electricity Act, 1910 — Section 28 , 44(1)

High Courts20 Oct 2005

Commissioner of Income Tax Vs Nuthern Pvt. Ltd.

Gujarat High Court · (2006) 200 CTR 649 : (2006) 284 ITR 396 : (2006) 154 TAXMAN 326

Income Tax Act, 1961 — Section 143(3), 256(1), 263, 3, 3(1)

High Courts20 Oct 2005

Yogesh Babubhai Trivedi and Others Vs K.V. Dabhi Food Inspector and Others

Gujarat High Court · (2006) CriLJ 2039

Criminal Procedure Code, 1973 (CrPC) — Section 319, 468(2), 470(3), 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 17(4), 19, 2, 7

High Courts20 Oct 2005

State of Gujarat Vs R. Engineer

Gujarat High Court · (2006) 4 ARBLR 58 : (2006) 2 GLR 1101

Arbitration Act, 1940 — Section 17, 20, 21, 30, 33Arbitration and Conciliation Act, 1996 — Section 31Civil Procedure Code, 1908 (CPC) — Section 96

High Courts20 Oct 2005

Commissioner of Income Tax Vs Mahendra N. Shah

Gujarat High Court · (2006) 200 CTR 18 : (2006) 280 ITR 462 : (2006) 155 TAXMAN 49

Income Tax Act, 1961 — Section 256(1)

High Courts20 Oct 2005

Manohar Madhukar Tambe Vs Bhagubhai Liladhar and Others

Gujarat High Court · (2005) 10 GUJ CK 0013

High Courts19 Oct 2005Dismissed

Harish Baburam Mehra Vs Hashmukhlal Chambalal Shah and Another

Gujarat High Court · (2005) 10 GUJ CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 178, 181, 181(4), 482Penal Code, 1860 (IPC) — Section 114, 406, 420

High Courts19 Oct 2005

Sitaben Govabhai Desai (Rabari) Vs State of Gujarat and Others

Gujarat High Court · (2005) 10 GUJ CK 0005

High Courts18 Oct 2005Allowed

Bank of Baroda Vs Menubhai Jivanji Patel and Others

Gujarat High Court · AIR 2006 Guj 37

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 8 Rule 10, Order 9 Rule 2, Order 9 Rule 5, Order 9 Rule 5(1)

High Courts18 Oct 2005

Devarsons Private Ltd. Vs U.P. Singh

Gujarat High Court · (2006) 203 CTR 48 : (2006) 284 ITR 36

Income Tax Act, 1961 — Section 119(2), 143(1A), 143(3), 234A, 234B

High Courts18 Oct 2005Dismissed

Thakore Shanabhai Gedalbhai Vs State Election Commission and Others

Gujarat High Court · (2005) 25 GLH 687

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 243C, 243K, 243O, 243O(b)Gujarat Municipalities Act, 1963 — Section 14, 14(5), 14(5)(iii), 2(7A)

High Courts17 Oct 2005Dismissed

Nimeshkumar Amrsinh Chavda Vs State of Gujarat

Gujarat High Court · (2005) 10 GUJ CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 374(2)Evidence Act, 1872 — Section 17

High Courts14 Oct 2005

A.M. Overseas Vs Union of India (UOI) and Others

Gujarat High Court · (2006) 194 ELT 267

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110(1), 110(3), 113, 121, 2(22)

High Courts14 Oct 2005

Colourtex and Another Vs Union of India (UOI) and Others

Gujarat High Court · (2006) 199 ELT 200 : (2006) 2 GLR 1106 : (2008) 9 STR 440

Customs Act, 1962 — Section 129B(2), 129C(5)

High Courts13 Oct 2005

Commissioner of Income Tax Vs Jayendra H. Kharawala

Gujarat High Court · (2005) 10 GUJ CK 0070

Income Tax Act, 1961 — Section 139(8), 140A, 143(3), 208(8), 209

High Courts13 Oct 2005

Kamalbens Bhalerao and Others Vs State of Gujarat and Others

Gujarat High Court · (2005) 10 GUJ CK 0063

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397Prevention of Food Adulteration Act, 1954 — Section 16, 17, 17(1), 17(2), 17(4)

High Courts13 Oct 2005

Commissioner of Sales Tax Vs Choksi Nagardas Chakubhai and Sons

Gujarat High Court · (2005) 10 GUJ CK 0045

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12Central Sales Tax Act, 1956 — Section 8Gujarat Sales Tax Act, 1969 — Section 12, 13, 13(A), 19B, 4

High Courts13 Oct 2005Dismissed

Commissioner of Income Tax Vs Union Electric Corporation

Gujarat High Court · (2006) 200 CTR 636 : (2006) 281 ITR 266

Income Tax Act, 1961 — Section 256(1), 271(1)

High Courts13 Oct 2005

Commissioner of Income Tax Vs Sidral Food (P) Ltd.

Gujarat High Court · (2006) 200 CTR 135 : (2006) 282 ITR 563

Income Tax Act, 1961 — Section 256(1), 32A, 32A(1), 32A(2), 32A(4)

High Courts13 Oct 2005

Thaker Rajeshkumar @ Khanna Vasudev Vs State of Gujarat

Gujarat High Court · (2006) CriLJ 1973

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 354, 376, 511