Constitution of India, 1950 — Article 14, 226Gujarat Value Added Tax Act, 2003 — Section 32(4), 33, 34, 44, 46Value Added Tax Rules, 2006 — Rule 29(1), 85(2)

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High Courts09 Sept 2008

Gujarat Water Supply and Sewage Board Vs Harigar Bhimgar Gusai

Gujarat High Court · (2008) 09 GUJ CK 0041

Industrial Disputes Act, 1947 — Section 25F

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High Courts09 Sept 2008Dismissed

Shahnavaj @ Shanu Moh''dbhai Gandhi Vs State of Gujarat

Gujarat High Court · (2009) 1 GLR 220

Prevention of Terrorism Act, 2002 — Section 32, 34

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High Courts09 Sept 2008Allowed

Reliance Communications Limited Vs Junagadh Municipal Corporation and Another

Gujarat High Court · (2008) 3 GLH 273

Constitution of India, 1950 — Article 265

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High Courts09 Sept 2008

Sheth Narsinh Natha Charity Trust Fund and Another Vs State of Gujarat and Others

Gujarat High Court · (2008) 3 GLH 490 : (2009) 1 GLR 365

Gujarat Education Cess Act, 1962 — Section 13

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High Courts08 Sept 2008

Patel Chemicals Works Vs Assessing Officer

Gujarat High Court · (2009) 309 ITR 450 : (2009) 180 TAXMAN 99

Evidence Act, 1872 — Section 6Income Tax Act, 1961 — Section 271(1)

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High Courts08 Sept 2008Dismissed

Dharmendrasinh Vanrajsinh Jadeja Vs State of Gujarat and Others

Gujarat High Court · (2009) 121 FLR 248 : (2009) 1 GLR 434 : (2009) 3 SLR 74

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High Courts08 Sept 2008Dismissed

Ultratech Cement Ltd. Vs Union of India (UOI)

Gujarat High Court · (2009) 235 ELT 411 : (2009) 13 STR 493

Central Excises and Salt Act, 1944 — Section 11A, 11ABCENVAT (Credit) Rules, 2002 — Rule 12, 13(1), 2Constitution of India, 1950 — Article 226, 227

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High Courts08 Sept 2008

Oriental Insurance Co. Ltd. Vs Manojkumar Bhagvandas Rana and Others

Gujarat High Court · (2008) 09 GUJ CK 0044

Motor Vehicles Act, 1988 — Section 145, 147, 149, 149(2), 164

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High Courts08 Sept 2008Dismissed

Commissioner of Central Excise Vs Ashima Dyecot Ltd.

Gujarat High Court · (2008) 232 ELT 580 : (2008) 12 STR 701 : (2009) 20 STT 348

Central Excise Tariff Act, 1985 — Section 5A(1)Central Excises and Salt Act, 1944 — Section 35GCENVAT (Credit) Rules, 2004 — Rule 3, 57A, 6(1), 6(2), 6(3)

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High Courts05 Sept 2008Allowed

State of Gujarat Vs Mithabhai Pashabhai Patel and Others

Gujarat High Court · (2008) 09 GUJ CK 0067

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149

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High Courts05 Sept 2008Dismissed