COURT ARCHIVE

Gujarat High Court judgments, 2005

878 judgments · page 9 of 44

High Courts11 Oct 2005

Rameshchandra Bansal through Constituted Attorney Virendra Bansal Vs Securities and Exchange Board of India and Another

Gujarat High Court · (2006) 2 CompLJ 93 : (2005) 3 GLR 2734 : (2006) 67 SCL 404

Companies Act, 1956 — Section 226Constitution of India, 1950 — Article 14, 226Securities and Exchange Board of India Act, 1992 — Section 11(1), 11(2), 12, 3, 30

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High Courts11 Oct 2005

Commissioner of Income Tax Vs Indian Petrochemicals Corpn. Ltd.

Gujarat High Court · (2005) 10 GUJ CK 0034

Income Tax Act, 1961 — Section 143(3), 256(1), 31, 37, 37(1)

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High Courts11 Oct 2005

Divya Corporation Vs State of Gujarat and Others

Gujarat High Court · (2005) 10 GUJ CK 0027

Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 6

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High Courts11 Oct 2005

Gautam Harilal Gotecha Vs DCIT

Gujarat High Court · (2006) 200 CTR 139 : (2006) 281 ITR 283

Income Tax Act, 1961 — Section 132, 142, 158BC

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High Courts11 Oct 2005Dismissed

Hemansu Narandas Patel Vs Maniben Dhanjibhai Gandhi

Gujarat High Court · AIR 2006 Guj 69

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4, 152, 32, 99Constitution of India, 1950 — Article 227

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High Courts11 Oct 2005

Essar Steel Ltd. and Others Vs Union of India (UOI) and Others

Gujarat High Court · (2004) 176 ELT 64 : (2006) 1 GLR 436

Companies Act, 1956 — Section 617, 619Constitution of India, 1950 — Article 10, 12, 13, 14, 15Essential Commodities Act, 1955 — Section 3

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High Courts11 Oct 2005Allowed

Truemake Ginning Machinery Vs Union of India (UOI)

Gujarat High Court · (2006) 199 ELT 392

Central Excises and Salt Act, 1944 — Section 35C(2A)

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High Courts11 Oct 2005

Pushpaben Champaklal Shah (Lokhandwala) and Another Vs Rikhavdev Tirthram Sharma and Others

Gujarat High Court · AIR 2006 Guj 66

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14, Order 18 Rule 3A, Order 3 Rule 1, 115Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 135

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High Courts11 Oct 2005

Maheshkumar Virjibhai Trivedi and Others Vs The State of Gujarat and Others

Gujarat High Court · AIR 2006 Guj 35 : (2006) 26 GLH 406 : (2006) 2 GLR 1066

Constitution of India, 1950 — Article 226Wild Life (Protection) Act, 1972 — Section 18, 20, 21, 26A, 27

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High Courts11 Oct 2005

Omkarnath S. Parashar Vs State of Gujarat and Another

Gujarat High Court · (2006) 2 GLR 1056

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 216, 217, 248, 397(1), 397(2)Electricity Act, 1910 — Section 39, 44, 50

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High Courts11 Oct 2005Dismissed

Narubha Ghemarsinh Darbar Vs Gujarat State Road Transport Corporation

Gujarat High Court · (2005) 10 GUJ CK 0004

Bombay Prohibition Act, 1949 — Section 66(1), 85(1)Constitution of India, 1950 — Article 226

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High Courts10 Oct 2005

Gujarat Chamber of Commerce and Industry Vs Union of India

Gujarat High Court · (2005) 148 TAXMAN 3

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High Courts10 Oct 2005

Bank of Baroda Vs O.L. of Astron Drugs and Indus. Ltd. and Others

Gujarat High Court · (2006) 68 SCL 428

Companies Act, 1956 — Section 529A, 536, 536(2)

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High Courts07 Oct 2005Dismissed

Devkinandan Babulal and Another Vs State of Gujarat

Gujarat High Court · (2005) 10 GUJ CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 274(2), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 27A, 29, 42, 42(2)

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High Courts06 Oct 2005

N.B. Surti Family Trust Vs Commissioner of Income Tax

Gujarat High Court · (2006) 200 CTR 145 : (2007) 288 ITR 523

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 18, 29Income Tax Act, 1961 — Section 131, 144, 256(1)

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High Courts06 Oct 2005

Darusing Durgasing Vs State of Gujarat and Another

Gujarat High Court · (2006) CriLJ 720

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500

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High Courts06 Oct 2005

State of Gujarat and Another Vs Ajay S. Patel, Engineers, Contractors and Consultant

Gujarat High Court · (2006) 26 GLH 438

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 144, 96Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992 — Section 1, 1(3), 121, 13, 17

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High Courts06 Oct 2005Allowed

Sun Pharmaceutical Industries Ltd. and Others Vs GIDC

Gujarat High Court · (2006) 26 GLH 509 : (2006) 1 GLR 178

Companies Act, 1956 — Section 4

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High Courts06 Oct 2005Allowed

Mahavir Exports Vs Union of India (UOI) and Others

Gujarat High Court · (2006) 1 GLR 624

Central Excises and Salt Act, 1944 — Section 37Customs Act, 1962 — Section 75, 75(1)Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 16A

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High Courts05 Oct 2005Dismissed

Marketyard Commercial Co-op. Bank Ltd. Vs State of Gujarat and Others

Gujarat High Court · (2005) 10 GUJ CK 0065

Companies Act, 1956 — Section 617, 619, 620Constitution of India, 1950 — Article 12, 21, 226, 311Goa, Daman and Diu Industrial Development Act, 1965 — Section 38

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