High Courts21 Feb 2006
Harikripa Paper Company Vs Digital Multiforms Limited
Gujarat High Court · (2006) 02 GUJ CK 0056
Companies Act, 1956 — Section 343, 434, 434(1), 434(2)
COURT ARCHIVE
Gujarat High Court judgments, 2006
855 judgments · page 37 of 43
High Courts21 Feb 2006Dismissed
Shivshanker Shaw Mill Vs Addl Collector and Competent Authority Officer (ULC) and Another
Gujarat High Court · (2006) 02 GUJ CK 0014
Partnership Act, 1932 — Section 24Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(3), 10(5), 10(6)
High Courts21 Feb 2006Dismissed
Commissioner of Income Tax Vs Girnar Food and Beverage P. Ltd.
Gujarat High Court · (2008) 306 ITR 23
Income Tax Act, 1961 — Section 194C, 201(1), 201(1A)
High Courts20 Feb 2006Allowed
Sundaram Finance Limited (SFL) and Others Vs State of Gujarat and Another
Gujarat High Court · (2006) 02 GUJ CK 0084
Bombay Money Lenders Act, 1946 — Section 2(9), 23, 25, 26, 32Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 378, 506
High Courts20 Feb 2006Dismissed
Harshad Shah and Co. Vs Naroda Enviro Projects Ltd.
Gujarat High Court · (2006) 72 SCL 245
High Courts20 Feb 2006
Federation of Gujarat Petroleum Dealers Association and Others Vs State of Gujarat and Others
Gujarat High Court · (2006) 2 GLR 1432
Bombay Land Revenue Code, 1879 — Section 48, 48(2), 61, 65, 65(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 48, 6, 63, 63AAConstitution of India, 1950 — Article 14, 19, 19(1), 19(1)G, 19(6)
High Courts17 Feb 2006Dismissed
Ramdev Food Products Pvt. Ltd. Vs State of Gujarat
Gujarat High Court · (2006) 02 GUJ CK 0083
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 178, 190, 202, 203Penal Code, 1860 (IPC) — Section 114, 120B, 34, 406, 419
High Courts17 Feb 2006Dismissed
Bhavnaben Jayantilal Patel Vs District Primary Education Officer and Others
Gujarat High Court · (2006) 3 GLR 2241
Bombay Primary Education Act, 1947 — Section 24
High Courts17 Feb 2006Dismissed
Mayaben Lalbhai Patel Vs Administrative Officer and Others
Gujarat High Court · (2006) 02 GUJ CK 0081
High Courts17 Feb 2006Allowed
Patel Nilpaben Nagjibhai Vs District Primary Education Officer and Others
Gujarat High Court · (2006) 02 GUJ CK 0080
Constitution of India, 1950 — Article 14, 16
High Courts17 Feb 2006Allowed
Sureshbhai Sankarbhai Parmar Vs State of Gujarat and Others
Gujarat High Court · (2006) 02 GUJ CK 0055
Constitution of India, 1950 — Article 14, 21, 22, 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts17 Feb 2006Allowed
Union of India (UOI) Vs Kantilal Ratilal Dhakan
Gujarat High Court · (2006) 2 GLR 1079 : (2006) 3 LLJ 295
Administrative Tribunals Act, 1985 — Section 14Industrial Employment (Standing Orders) Act, 1946 — Section 13B
High Courts17 Feb 2006Allowed
Bhavnagar Municipal Corporation Vs Vandanaben Navalbhai Vyas and Others
Gujarat High Court · (2006) 02 GUJ CK 0017
Industrial Disputes Act, 1947 — Section 10, 10(1), 33A, 33C(2)
High Courts16 Feb 2006
Commissioner of Income Tax Vs Rewashanker A. Kothari
Gujarat High Court · (2006) 155 TAXMAN 214
Income Tax Act, 1961 — Section 143(1), 263
High Courts16 Feb 2006
Dr. Paras M. Patel Vs State of Gujarat and Others
Gujarat High Court · (2006) 02 GUJ CK 0079
High Courts16 Feb 2006Dismissed
Popatbhai Damajibhai Solanki Vs Chunilal Ramjibhai
Gujarat High Court · (2006) 02 GUJ CK 0078
High Courts16 Feb 2006
Darshana R. Dave Vs State of Gujarat and Others
Gujarat High Court · (2006) 02 GUJ CK 0039
Constitution of India, 1950 — Article 14, 142, 16, 21, 226Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 6, 9
High Courts16 Feb 2006
Chunilal Ramjibhai Vs Poaptbhai Damajibhai Solanki
Gujarat High Court · (2006) 02 GUJ CK 0020
High Courts16 Feb 2006Disposed Off
Commissioner of Income Tax Vs J.H. Parabia (Transport) (P) Ltd.
Gujarat High Court · (2006) 201 CTR 98 : (2006) 284 ITR 361
Income Tax Act, 1961 — Section 256(1), 271(1)
High Courts15 Feb 2006
Suo Motu Vs Ahmedabad Muncipal Corpn. and Others
Gujarat High Court · (2006) 2 GLR 1129
Constitution of India, 1950 — Article 21Gujarat Municipalities Act, 1963 — Section 153, 154, 155, 156, 157