High Courts15 Feb 2006Allowed
Bhoruka Steel Ltd. and Another Vs Manish N. Vora and Another
Gujarat High Court · (2006) CriLJ 2437 : (2006) 4 RCR(Criminal) 366
Criminal Procedure Code, 1973 (CrPC) — Section 190
COURT ARCHIVE
Gujarat High Court judgments, 2006
855 judgments · page 38 of 43
High Courts15 Feb 2006Dismissed
Virtual Exploration Pvt. Ltd. Vs O.N.G.C. Ltd.
Gujarat High Court · (2006) 02 GUJ CK 0034
Constitution of India, 1950 — Article 14, 226
High Courts15 Feb 2006Allowed
Jayesh R. Mor Vs State of Gujarat and Others
Gujarat High Court · (2006) 02 GUJ CK 0023
High Courts15 Feb 2006
Bennett, Coleman and Co. Ltd. and Others Vs State of Gujarat and Another
Gujarat High Court · (2006) 02 GUJ CK 0022
Gujarat Contract Labour (Regulation and Abolition) Rules, 1972 — Rule 73, 74, 82(2)
High Courts15 Feb 2006Allowed
Maninagar Vaishalipark Co-op. Housing Society Limited Vs Competent Authority and Dy. Collector and Others
Gujarat High Court · (2006) 02 GUJ CK 0021
Cantonments Act, 1924 — Section 3Constitution of India, 1950 — Article 227, 252Urban Land (Ceiling and Regulation) Act, 1976 — Section 1(2), 10, 10(1), 10(3), 10(5)
High Courts15 Feb 2006Allowed
Praveen Rashtrapal, I.R.S. (Retd.) Vs Chief Officer, Kadi Municipality and Others
Gujarat High Court · (2006) 3 GLR 1809
Constitution of India, 1950 — Article 142, 21, 32, 38, 39
High Courts14 Feb 2006
V.M. Mehta Vs Gujarat State Financial Corporation
Gujarat High Court · (2006) 02 GUJ CK 0075
High Courts14 Feb 2006
Suo Motu Vs Ahmedabad Municipal Corporation and Others
Gujarat High Court · (2006) 26 GLH 148
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(16)Constitution of India, 1950 — Article 21Gujarat Municipalities Act, 1963 — Section 153, 154, 155, 156, 157
High Courts14 Feb 2006Allowed
Valley Velvet P. Ltd. and Another Vs Union of India (UOI) and Others
Gujarat High Court · (2008) 222 ELT 352 : (2006) 2 GLR 1373
Central Excise Rules, 1944 — Rule 230(2)Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 11, 29
High Courts14 Feb 2006Dismissed
Ishwarbhai Purshottambhai Patel Vs Chandrakantbhai Purshottambhaipatel and Another
Gujarat High Court · (2006) 02 GUJ CK 0024
Arbitration Act, 1940 — Section 14, 17, 34, 36Registration Act, 1908 — Section 17(1)
High Courts14 Feb 2006Dismissed
Vakhatsinh Hemtaji Parmar Vs Union of India (UOI) and Others
Gujarat High Court · (2006) 02 GUJ CK 0007
Fundamental Rules — Rule 11, 15
High Courts13 Feb 2006Dismissed
National Insurance Co. Ltd. Vs Lakhuben Punabhai Vaghari and Others
Gujarat High Court · (2007) ACJ 2253
Motor Vehicles Act, 1988 — Section 173
High Courts13 Feb 2006Dismissed
New India Assurance Co. Ltd. Vs Alpesh Bhogilal Dave and Another
Gujarat High Court · (2006) ACJ 2524 : (2006) 2 GLR 1362
Motor Vehicles Act, 1988 — Section 170, 173
High Courts10 Feb 2006
Commissioner of Income Tax Vs Brahmi Investments Pvt. Ltd.
Gujarat High Court · (2006) 204 CTR 319 : (2006) 286 ITR 66 : (2006) 153 TAXMAN 471
Income Tax Act, 1961 — Section 2(22), 2(31), 256(1), 45, 46(1)
High Courts08 Feb 2006
L.K. Kripalani Vs District Education Officer Ahmedabad City and Others
Gujarat High Court · (2006) 02 GUJ CK 0073
High Courts08 Feb 2006Dismissed
R.M. Aliji Vs Gujarat Agricultural University and Others
Gujarat High Court · (2006) 02 GUJ CK 0072
Constitution of India, 1950 — Article 226
High Courts08 Feb 2006Dismissed
State of Gujarat Vs Jamabhai Ramabhai Chauhan
Gujarat High Court · (2006) CriLJ 2392
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 447
High Courts08 Feb 2006
State of Gujarat Vs Satish @ Kalu @ Hathoda Bhikhabhai Patel
Gujarat High Court · (2006) 1 GLR 816
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313, 366, 374(2)Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 404
High Courts08 Feb 2006
Gujarat Housing Board Vs Manibhai Mangalbhai Patel and Another
Gujarat High Court · (2006) 2 GLR 1385
Land Acquisition Act, 1894 — Section 18, 23(2), 4, 54, 6
High Courts08 Feb 2006
Shivnagar Co-operative Hosg. Society Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2006) 26 GLH 444 : (2006) 2 GLR 1174
Bombay District Municipal Act, 1901 — Section 96Bombay Municipal Boroughs Act, 1925 — Section 123Gujarat Municipalities Act, 1963 — Section 150, 151, 152, 155(1), 155(2)