High Courts26 Feb 2008
Commissioner of Income Tax Vs Shree Shantinath Silk Mills
Gujarat High Court · (2008) 215 CTR 434 : (2008) 303 ITR 58
Income Tax Act, 1961 — Section 155(4A), 256(2), 32A, 32A(1), 32A(4)
COURT ARCHIVE
Gujarat High Court judgments, 2008
1,047 judgments · page 43 of 53
High Courts26 Feb 2008Dismissed
Tejumal Dayaldas Mulani (Sindhi) Vs State of Gujarat
Gujarat High Court · (2008) 2 GLR 953
Criminal Procedure Code, 1973 (CrPC) — Section 211, 211(2), 211(4), 215, 221Dowry Prohibition Act, 1961 — Section 3, 7Evidence Act, 1872 — Section 113A, 113B
High Courts26 Feb 2008
Commissioner of Income Tax Vs Lakhanpal National Ltd.
Gujarat High Court · (2008) 215 CTR 503 : (2008) 304 ITR 365
Income Tax Act, 1961 — Section 256(1), 80I, 80I(1), 80I(2)
High Courts26 Feb 2008
Hitendra S. Patel Vs Dist. Education Officer and Others
Gujarat High Court · (2008) 3 GLR 2136
Constitution of India, 1950 — Article 226Gujarat Secondary Education Regulations, 1974 — Regulation 12ARegistration of Births and Deaths Act, 1969 — Section 13(3)
High Courts26 Feb 2008Dismissed
Agricultural Products Market Committee Vs Piyush M. Sukhadia
Gujarat High Court · (2008) 117 FLR 672
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25, 25F
High Courts26 Feb 2008Dismissed
Unchidhanal Group Gram Panchayat and Others Vs State of Gujarat and Others
Gujarat High Court · (2008) 2 GLR 1275
Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1993 — Section 7, 7(1), 7(2)
High Courts25 Feb 2008Dismissed
Mundra International Container Terminal Pvt. Ltd. Vs Mundra Port and Special Economic Zone Ltd.
Gujarat High Court · (2008) 02 GUJ CK 0061
Civil Procedure Code, 1908 (CPC) — Section 15, 16, 16, 16(d), 17
High Courts25 Feb 2008
Harikrishna Family Trust Vs Commissioner of Income Tax
Gujarat High Court · (2008) 216 CTR 331 : (2008) 306 ITR 303
Income Tax Act, 1961 — Section 22, 256(2), 263
High Courts25 Feb 2008
Commissioner of Income Tax Vs Natvarlal Purshottamdas Parekh
Gujarat High Court · (2008) 219 CTR 509 : (2008) 303 ITR 5
Income Tax Act, 1961 — Section 256, 269SS, 269T, 271D, 271E
High Courts22 Feb 2008Allowed
Kanubhai Ranchhodbhai Patel Karta of his Huf and Others Vs Textile Co-op. Housing Soc. Ltd.
Gujarat High Court · (2008) 02 GUJ CK 0060
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151Limitation Act, 1963 — Section 5
High Courts21 Feb 2008Allowed
Nachmo Knitex Limited Vs The Abhiyog Holdings Private Limited
Gujarat High Court · (2008) 172 CompCas 512 : (2008) 3 CompLJ 398
Companies Act, 1956 — Section 433, 434
High Courts21 Feb 2008
Narmada Yojna Main Canal Vibhag and Others Vs Thakarsibhai Govindbhai Since Decd. thro'' Ravjibhai and Another
Gujarat High Court · (2008) 02 GUJ CK 0099
Land Acquisition Act, 1894 — Section 23(1), 23(2), 28, 4
High Courts21 Feb 2008
Laxmichand Bhagaji Ltd. Vs Madhubhai Manishankar Desai
Gujarat High Court · (2008) 02 GUJ CK 0087
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 15A(1), 5(4A)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(2), Order 29 Rule 1, Order 29 Rule 2, Order 39 Rule 1Companies Act, 1956 — Section 445(3), 446, 446(2), 468, 477
High Courts21 Feb 2008Dismissed
A.S. Brahmbhatt Vs Chairman and Another
Gujarat High Court · (2008) 02 GUJ CK 0082
Constitution of India, 1950 — Article 226
High Courts21 Feb 2008Allowed
Dilipbhai Mangalbhai Machhi Vs Baroda Municipal Corporation and Another
Gujarat High Court · (2008) 02 GUJ CK 0071
Constitution of India, 1950 — Article 14, 16
High Courts21 Feb 2008Dismissed
Shanabhai Shivabhai Rathod and Another Vs Shankerbhai Ramabhai Rathod and Others
Gujarat High Court · (2008) 02 GUJ CK 0069
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 70, 76AConstitution of India, 1950 — Article 226, 227
High Courts21 Feb 2008
Majevadi Tel-Biya Uatpadak Sahakari Mandali Ltd. and Others Vs The State of Gujarat and Others
Gujarat High Court · (2008) 35 GLH 2 : (2008) 2 GLH 35 : (2008) 2 GLR 1390
Gujarat Co-operative Societies Act, 1961 — Section 107, 107(2), 107(3)
High Courts21 Feb 2008Allowed
Paras Pharmaceuticals Ltd. Vs Ranbaxy Laboratories Ltd. and Others
Gujarat High Court · AIR 2008 Guj 94 : (2008) 38 PTC 658
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Trade Marks Act, 1999 — Section 10(6), 11(2), 29, 29(4), 29(6)
High Courts21 Feb 2008Allowed
Nitaben Nareshbhai Patel Vs State of Gujarat and Others
Gujarat High Court · (2008) 1 GLH 556 : (2008) 1 GLR 884
Birth and Deaths Registration Rules, 1973 — Rule 12Births, Deaths and Marriages Registration Act, 1886 — Section 28, 31, 36, 37Constitution of India, 1950 — Article 226
High Courts21 Feb 2008Allowed
M.S. Goswami Deleted As Withdrawn and Others Vs State of Gujarat and Others
Gujarat High Court · (2008) 02 GUJ CK 0005
Constitution of India, 1950 — Article 14, 16, 226Gujarat Panchayat Service (Transfer of Servants) Rules, 1968 — Rule 3, 4Gujarat Panchayats Act, 1961 — Section 203