High Courts06 Aug 2008Allowed
Income Tax Officer Vs VXL India Limited
Gujarat High Court · (2008) 219 CTR 242 : (2009) 312 ITR 187
Income Tax Act, 1961 — Section 10CCAB, 11, 11(2), 260A, 288(1)Income Tax Rules, 1962 — Rule 17
COURT ARCHIVE
Gujarat High Court judgments, 2008
1,047 judgments · page 21 of 53
High Courts06 Aug 2008Dismissed
Gordhanbhai Mathurbhai Vasava Vs State of Gujarat
Gujarat High Court · (2008) 08 GUJ CK 0045
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 27
High Courts06 Aug 2008Dismissed
Commissioner of Customs Vs Filco Trade Centre (P) Ltd. and Another
Gujarat High Court · (2009) 239 ELT 19
Customs Act, 1962 — Section 108, 11, 111, 112, 123
High Courts06 Aug 2008
Divisional Controller, G.S.R.T.C. Vs N.K. Makwana
Gujarat High Court · (2009) 122 FLR 87
High Courts06 Aug 2008Dismissed
Commissioner of Income Tax Vs Hynoup Food and Oil Industries Ltd.
Gujarat High Court · (2010) 320 ITR 365
Income Tax Act, 1961 — Section 154, 214, 244, 244A, 260A
High Courts05 Aug 2008Allowed
Kesarben Jesangji Gabhaji and Another Vs Babulal Jamnadas Patel and Others
Gujarat High Court · (2008) 08 GUJ CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156(3), 173(2), 190(1)Penal Code, 1860 (IPC) — Section 120B, 406, 420, 465, 467
High Courts05 Aug 2008
Namubhai Karsanbhai Rathod and Others Vs (The) State of Gujarat and Others
Gujarat High Court · (2008) 3 GLH 357
Bombay Police Act, 1951 — Section 135Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 149, 302, 304, 324, 34
High Courts05 Aug 2008
Commissioner of Income Tax Vs Chandulal alias Vallabhdas Damji
Gujarat High Court · (2009) 317 ITR 426
Income Tax Act, 1961 — Section 147, 260A, 260A
High Courts05 Aug 2008Dismissed
Commissioner of Income Tax Vs Concord Pharmaceuticals
Gujarat High Court · (2008) 220 CTR 117 : (2009) 317 ITR 395
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 10, 11, 12, 13, 14Income Tax Act, 1961 — Section 119, 2, 253(2), 260A, 263Income Tax Rules, 1962 — Rule 47
High Courts04 Aug 2008
Gulal Zimmaria Rathva Vs The State of Gujarat
Gujarat High Court · (2008) 08 GUJ CK 0069
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 157, 313, 374, 428Penal Code, 1860 (IPC) — Section 302, 304(2), 323, 504
High Courts04 Aug 2008Dismissed
Jagdishbhai Sankalchand Vs State of Gujarat and Another
Gujarat High Court · (2008) 08 GUJ CK 0043
Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts04 Aug 2008Dismissed
Navinbhai Nathubhai Nayaka Patel Vs State of Gujarat
Gujarat High Court · (2008) 08 GUJ CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302
High Courts04 Aug 2008Allowed
Mohansinh Bhilabhai Chauhan Vs State of Gujarat and Others
Gujarat High Court · (2008) 08 GUJ CK 0010
Constitution of India, 1950 — Article 227
High Courts01 Aug 2008
Paramswaroopdasji Guru Hanumandasji Vs Pradeepbhai Banwarilal Kanoriya and Others
Gujarat High Court · (2008) 08 GUJ CK 0052
High Courts01 Aug 2008
New India Assurance Company Limited Vs Mariyabai Fakirmamad Sidi and Others
Gujarat High Court · (2008) 3 GLH 496
Motor Vehicles Act, 1988 — Section 158(6), 166(4), 168
High Courts01 Aug 2008Dismissed
Kanjibhai Bhavanbhai Desai Vs Rameshbhai Chandubhai Patel and Others
Gujarat High Court · (2008) 08 GUJ CK 0035
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 16, 17, 18, 32, 32F
High Courts01 Aug 2008
Balkrishna T. Thakkar Vs Sanrhea Technical Textiles Ltd. and Others
Gujarat High Court · (2008) 08 GUJ CK 0032
High Courts01 Aug 2008Dismissed
Rameshbhai Ravjibhai Patel and Others Vs State of Gujarat and Others
Gujarat High Court · (2008) 08 GUJ CK 0030
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 8Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4, 6
High Courts31 Jul 2008Dismissed
Ashwin Chaturbhai Parmar and Another Vs State of Gujarat
Gujarat High Court · (2008) CriLJ 4764 : (2009) 1 GLR 371
Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 215, 216, 218Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 107, 120A, 120B, 292(2)(A), 304
High Courts31 Jul 2008
Mitco Management Services Pvt. Ltd. Vs Ketankumar Mukundrai Patel
Gujarat High Court · (2008) 07 GUJ CK 0069
Industrial Disputes Act, 1947 — Section 17B