High Courts08 Feb 2006Dismissed
Dharamshibhai Virjibhai Vs District Magistrate and Another
Gujarat High Court · AIR 2006 Guj 177
Constitution of India, 1950 — Article 226Gujarat Cinemas (Regulation of Exhibition by Video) Rules, 1984 — Rule 11
COURT ARCHIVE
Gujarat High Court judgments, 2006
855 judgments · page 39 of 43
High Courts07 Feb 2006Allowed
Jay Mahakali Infrasturcture Pvt. Ltd. and Another Vs Paschim Gujarat Vij Company Ltd.
Gujarat High Court · (2006) 02 GUJ CK 0091
Companies Act, 1956 — Section 2J, 529Constitution of India, 1950 — Article 226
High Courts07 Feb 2006Dismissed
Tapubhai Ravatbhai Kathi and Others Vs State of Gujarat
Gujarat High Court · (2006) CriLJ 4443
Arms Act, 1959 — Section 30Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)
High Courts07 Feb 2006Dismissed
United India Insurance Co. Ltd. Vs Udaysinh Chandansinh Thakor and Others
Gujarat High Court · (2006) 4 ACC 406 : (2006) ACJ 2759 : AIR 2006 Guj 117 : (2006) 2 GLR 1229
Motor Vehicles Act, 1988 — Section 173
High Courts06 Feb 2006
Vareli Textile Industries Vs Commissioner of Income Tax
Gujarat High Court · (2006) 284 ITR 238
Income Tax Act, 1961 — Section 37(1), 41(1), 43B
High Courts06 Feb 2006Dismissed
United India Insurance Co. Ltd. Vs Damor Kacharabhai Ghanabhai
Gujarat High Court · (2006) 26 GLH 441
High Courts06 Feb 2006Dismissed
Madhuriben Shashikant Joshi Vs Sarlaben Yasheshchandra Desai
Gujarat High Court · AIR 2006 Guj 113 : (2006) 4 RCR(Civil) 591 : (2006) 2 RCR(Rent) 457
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 13, 13(1)Transfer of Property Act, 1882 — Section 106
High Courts06 Feb 2006Dismissed
J.M. Dave Vs Commissioner of Fisheries
Gujarat High Court · (2006) 02 GUJ CK 0029
Constitution of India, 1950 — Article 14, 226, 227
High Courts06 Feb 2006Disposed Off
Vareli Textile Industries Vs Commissioner of Income Tax
Gujarat High Court · (2006) 201 CTR 403
Income Tax Act, 1961 — Section 37(1)
High Courts04 Feb 2006
Gujarat Rajya Ashramshal Karmachari Sangh Vs State of Gujarat and Others
Gujarat High Court · (2006) 02 GUJ CK 0044
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Feb 2006Dismissed
Ghasura Mohammed Rafiq Rehmatkhan Vs State of Gujarat and Others
Gujarat High Court · (2006) 26 GLH 692
High Courts03 Feb 2006
Gujarat Ambuja Exports Ltd. Vs Union of India (UOI)
Gujarat High Court · (2006) 199 ELT 798 : (2008) 10 STR 99
High Courts03 Feb 2006
Gujarat State Export Corporation Ltd. and Another Vs Director General of Foreign Trade and Another
Gujarat High Court · (2006) 02 GUJ CK 0049
High Courts03 Feb 2006Allowed
TNT Overseas Impex and Another Vs Union of India (UOI) and Others
Gujarat High Court · (2006) 02 GUJ CK 0046
Customs, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 18, 18(1), 18(2)
High Courts03 Feb 2006Dismissed
Union of India (UOI) and Others Vs Dhaniben R. Parmar
Gujarat High Court · (2006) 1 GLR 680
Constitution of India, 1950 — Article 14, 148, 309
High Courts03 Feb 2006Dismissed
Kiritkumar K. Rawal Vs District Collector and Others
Gujarat High Court · (2006) 110 FLR 171 : (2006) 2 GLR 1420
Constitution of India, 1950 — Article 12
High Courts02 Feb 2006Allowed
Parmar Dipubhai B. and Others Vs Registraqr of Co-Operative Societies and Others
Gujarat High Court · (2006) 2 GLR 1615
Companies Act, 1956 — Section 36Constitution of India, 1950 — Article 12, 14, 19(1), 226, 335Co-operative Societies Act, 1912 — Section 3
High Courts02 Feb 2006Dismissed
Shambhubhai Shanabhai Parekh and Others Vs Karansinh Kharesinh Rajput and Others
Gujarat High Court · (2006) 02 GUJ CK 0066
High Courts02 Feb 2006Dismissed
Mugat Dyeing and Printing Mills Vs A.Commissioner of Income Tax
Gujarat High Court · (2007) 207 CTR 606 : (2007) 290 ITR 282
Income Tax Act, 1961 — Section 143(1), 143(3), 145, 263, 28
High Courts02 Feb 2006
Shree Ramnath Charitable and Education Trust Vs State of Gujarat and Others
Gujarat High Court · (2006) 02 GUJ CK 0048
Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 32(2)National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2005 — Regulation 4, 6, 6(4), 7, 7(1)