High Courts14 May 2008Allowed
Ranmalbhai Lakhubhai Madam (AHIR) Vs State of Gujarat and Others
Gujarat High Court · (2008) 92 GLH 3 : (2008) 3 GLH 92
COURT ARCHIVE
Gujarat High Court judgments, 2008
1,047 judgments · page 31 of 53
High Courts14 May 2008
ICICI Lombard General Insurance Co. Ltd. Vs Ashaben Gautambhai Vala and Others
Gujarat High Court · (2008) ACJ 2814 : AIR 2008 Guj 158
Motor Vehicles Act, 1939 — Section 94, 95, 95(2)Motor Vehicles Act, 1988 — Section 1, 140, 147, 147, 147(1)
High Courts13 May 2008
The Commissioner of Income Tax Vs Vadilal Dairy International-Ltd.
Gujarat High Court · (2008) 05 GUJ CK 0066
Income Tax Act, 1961 — Section 256(2), 32, 32A, 36(1), 37
High Courts13 May 2008Allowed
Choksi Yashvantkumar Natvarlal Vs Vijapur Navyuvak Sahakari Shakhvali Nagrik Sahakari Mandali Ltd. and Others
Gujarat High Court · (2008) 2 GLH 437 : (2008) 3 GLR 2397
High Courts12 May 2008Allowed
State of Gujarat Vs Mohanbhai Tapubhai Jambucha
Gujarat High Court · (2008) 05 GUJ CK 0068
Constitution of India, 1950 — Article 14, 226, 227
High Courts12 May 2008
The Commissioner of Income Tax Vs Crown Products
Gujarat High Court · (2008) 304 ITR 106 : (2009) 177 TAXMAN 266
Income Tax (Third Amendment) Rules, 1987 — Rule 5Income Tax Act, 1961 — Section 256(2), 3, 3(4), 32, 32(1)Income Tax Rules, 1962 — Rule 5, 5(1)
High Courts12 May 2008
Holy Family Parish Trust and Another Vs State of Gujarat and Others
Gujarat High Court · (2008) 05 GUJ CK 0040
Constitution of India, 1950 — Article 19(1), 30, 30(2)
High Courts12 May 2008
Jesangbhai Chehabhai Maheriya Vs Union of India (UOI) and Others
Gujarat High Court · (2008) 3 GLH 149 : (2008) 2 GLR 1813
Life Insurance Corporation Recruitment (of Class III and Class IV Staff) Instructions, 1993 — Clause 5
High Courts09 May 2008
Jashvantbhai Babubhai Parmar Vs The State of Gujarat and Another
Gujarat High Court · (2008) 05 GUJ CK 0067
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B
High Courts09 May 2008Dismissed
Rameshkumar Bhimjibhai Dhamel Vs Madhubhai Bechar Parmar and Others
Gujarat High Court · AIR 2008 Guj 187 : (2008) 3 GLR 2319
Constitution of India, 1950 — Article 226Gujarat Panchayat Election Rules, 1994 — Rule 60(7), 61(1), 62, 63, 63(1)Gujarat Panchayats (Amendment) Act, 1973 — Section 31, 63, 81
High Courts09 May 2008Allowed
State of Gujarat and Others Vs Patel Bhavinkumar Chandulal
Gujarat High Court · (2008) 05 GUJ CK 0038
Constitution of India, 1950 — Article 226, 309Gujarat Agricultural Universities Act, 2004 — Section 4(4)Recruitment Rules, 1973 — Rule 2, 3
High Courts09 May 2008
Mukesh Jagdishbhai Vasava Vs State of Gujarat
Gujarat High Court · (2008) 3 GLH 452 : (2009) 1 GLR 117 : (2009) 5 RCR(Criminal) 333
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 2(1), 29, 4, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)
High Courts09 May 2008
Muljibhai Patel Urological Hospital Vs Arunaben I. Desai
Gujarat High Court · (2008) 119 FLR 87 : (2008) 3 GLR 2656
Constitution of India, 1950 — Article 227
High Courts08 May 2008
In Re: Avani Petrochem P. Ltd.
Gujarat High Court · (2009) 149 CompCas 604
Companies Act, 1956 — Section 17, 31, 391, 392, 393
High Courts08 May 2008
In Re: Official Liquidator of Various Companies (In Liq.)
Gujarat High Court · (2008) 88 SCL 109
Companies (Court) Rules, 1959 — Rule 290, 291, 291(2), 291(3), 291(4)Companies Act, 1956 — Section 451(2), 527, 529, 529A, 530
High Courts08 May 2008Dismissed
Kadri Rasam Miya Bakshu Miya Vs Gosaliya Hasanbhai Kasambhai and Others
Gujarat High Court · (2008) 05 GUJ CK 0079
Gujarat Secondary Education Act, 1972 — Section 36(1), 40A
High Courts08 May 2008Allowed
Devendra Chandulal Shah and Others Vs Shambhu Ruda Ayar and Others
Gujarat High Court · (2008) 05 GUJ CK 0069
Bombay Inams (Kutch Area) Abolition Act, 1958 — Section 26, 7Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 107 , 111Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 41 Rule 23
High Courts08 May 2008
Patel Dipikaben Vs The State of Gujarat and Another
Gujarat High Court · (2008) 05 GUJ CK 0061
High Courts08 May 2008
Bachubha Banesingh Parmar Vs State of Gujarat and Others
Gujarat High Court · (2008) 05 GUJ CK 0042
Bombay Civil Services Rules, 1959 — Rule 202, 269, 270, 270A, 298AConstitution of India, 1950 — Article 14, 16, 226
High Courts08 May 2008
Sandipbhai Bhanubhai Meckwan Vs State of Gujarat and Another
Gujarat High Court · (2008) 05 GUJ CK 0035
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 114, 307, 325, 504