High Courts24 Feb 2006Dismissed
National Insurance Co. Ltd. Vs Sugrabibi Rasulbhai and Others
Gujarat High Court · (2006) 02 GUJ CK 0090
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Gujarat High Court judgments, 2006
855 judgments · page 36 of 43
High Courts24 Feb 2006Dismissed
Scan Computer Consultancy Vs Union of India (UOI) and Others
Gujarat High Court · (2006) 204 ELT 43 : (2008) 12 STR 108
High Courts24 Feb 2006
Kokilaben Panchal Vs Regional Passport Officer
Gujarat High Court · AIR 2006 Guj 149 : (2006) 2 GLR 1165
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21
High Courts24 Feb 2006
Nirma Industries Limited Vs Deputy Commissioner of Income Tax
Gujarat High Court · (2006) 202 CTR 198 : (2006) 283 ITR 402
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 132, 133, 134, 135, 136Income Tax Act, 1961 — Section 254(2), 260A, 260A(1), 260A(2), 260A(3)
High Courts24 Feb 2006Dismissed
National Insurance Co. Ltd. Vs Mangiben Bhikhabhai Vasava and Others
Gujarat High Court · (2006) 02 GUJ CK 0009
Motor Vehicles Act, 1988 — Section 173
High Courts24 Feb 2006Allowed
Aarti Dyeing and Printing Mills Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2008) 11 STR 556
High Courts23 Feb 2006
Cholpadi Jagannath Kamath Vs P.S.V. Mallya and Others
Gujarat High Court · (2006) 3 LLJ 1007
Constitution of India, 1950 — Article 14, 16, 226, 227Syndicate Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 3(1)Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 19, 7(2), 7(3)
High Courts23 Feb 2006Allowed
Shruti Vs Deepak Vinodchandra Trivedi
Gujarat High Court · (2006) 02 GUJ CK 0088
High Courts23 Feb 2006
Anilbhai Natubhai Patel Vs Jayrajbhai Jayantibhai Patel and Others
Gujarat High Court · (2006) 2 GLR 1233
Bombay Prohibition Act, 1949 — Section 118, 119, 65, 66(1), 67Constitution of India, 1950 — Article 226, 226Copyright Act, 1957 — Section 68A
High Courts23 Feb 2006Allowed
Vanita P. Sharma Vs Parikshit Ramesh Sharma
Gujarat High Court · (2006) 02 GUJ CK 0011
High Courts23 Feb 2006Allowed
Miteshkumar Rameshbhai Patel and Another Vs State of Gujarat and Another
Gujarat High Court · (2006) CriLJ 3198 : (2006) 3 GLR 1935
Bombay Police Act, 1951 — Section 135, 6Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173, 173(2), 173(8)General Clauses Act, 1897 — Section 21
High Courts22 Feb 2006Allowed
Dhirshinhbhai Karsanbhai Barad President and Another Vs Kanjibhai Parbarbhai Moti and Others
Gujarat High Court · (2006) 2 GLR 1190
Bombay Public Trusts Act, 1950 — Section 2(4), 50, 51Civil Procedure Code, 1908 (CPC) — Section 24, 24(1)
High Courts22 Feb 2006
Ramiben Sanaji Thakore and Another Vs Oil and Natural Gas Corporation Ltd. and Another
Gujarat High Court · (2006) 02 GUJ CK 0086
Constitution of India, 1950 — Article 14, 16
High Courts22 Feb 2006
Jai Mahakalay Infrastructure Pvt. Ltd. Vs I.C.I.C.I. Bank Ltd. and Others
Gujarat High Court · (2006) 02 GUJ CK 0085
High Courts22 Feb 2006Dismissed
State Bank of India Officer''s Association and Others Vs Chief Genral Manager and Another
Gujarat High Court · (2006) 02 GUJ CK 0043
Constitution of India, 1950 — Article 14, 16, 226, 39(1)
High Courts22 Feb 2006Dismissed
Mohammed Salim Mohammed Yunus Shaikh Vs Kamudchandra Keshavlal Patel and Others
Gujarat High Court · (2007) 2 GLR 1399
High Courts22 Feb 2006
Operation Research Group Vs J.M. Gatak
Gujarat High Court · (2006) 02 GUJ CK 0012
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 2(e)(iv), 32(2), 33A, 33AIndustrial Employment (Standing Orders) Act, 1946 — Section 10, 2
High Courts22 Feb 2006Dismissed
Pramod Bhagwan Nayak Vs State of Gujarat
Gujarat High Court · (2007) 1 GLR 796
Constitution of India, 1950 — Article 1, 142, 145(5), 21, 22(5)Immoral Traffic (Prevention) Act, 1956 — Section 2, 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 107, 366A, 366B, 372, 373
High Courts21 Feb 2006Dismissed
Pramod Bhagwan Nayak Vs State of Gujarat and Others
Gujarat High Court · (2007) 27 GLH 62
Arms Act, 1959 — Section 15, 2, 2(c), 7Constitution of India, 1950 — Article 1, 142, 145(5), 21, 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(c), 2(g), 3, 3(2), 3(4)
High Courts21 Feb 2006Allowed
Shantaben Nanjibhai Patel Vs Ramiben Ramabhai Parmar and Others
Gujarat High Court · (2006) 26 GLH 630
Constitution of India, 1950 — Article 14, 226Gujarat Municipalities (President and Vice-President) Election Rules, 1964 — Rule 8, 9, 9(1), 9(2), 9(3)Gujarat Municipalities Act, 1963 — Section 277, 31, 32, 32(1), 32(2)