High Courts24 Jan 2008Allowed
Shah Milk Processor Pvt. Ltd. Vs Commissioner of C. Ex. (Adjn.)
Gujarat High Court · (2009) 236 ELT 18 : (2009) 13 STR 604
COURT ARCHIVE
Gujarat High Court judgments, 2008
1,047 judgments · page 50 of 53
High Courts23 Jan 2008
Elscope (P) Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Elscope (P) Ltd.
Gujarat High Court · (2008) 215 CTR 16 : (2009) 313 ITR 293
Income Tax Act, 1961 — Section 2(24), 256(1), 28, 37, 41(1)
High Courts23 Jan 2008
Lalita Pishorilal Vijan and Others Vs Omprakash Pishorilal Vijan and Others
Gujarat High Court · (2008) 01 GUJ CK 0045
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts23 Jan 2008Disposed Off
Commssioner of Income Tax Vs Elscope (P) Ltd.
Gujarat High Court · (2008) 215 CTR 29
Income Tax Act, 1961 — Section 104, 256(1)
High Courts22 Jan 2008
Commissioner of Income Tax Vs Shahibaug Enterprises (P) Ltd.
Gujarat High Court · (2010) 320 ITR 695
Income Tax Act, 1961 — Section 47
High Courts22 Jan 2008Dismissed
Palak Sureshbhai Patel Vs General Manager (Admn.) BSNL and Another
Gujarat High Court · (2008) 01 GUJ CK 0022
Letters Patent Act, 1865 — Clause 15
High Courts22 Jan 2008Dismissed
National Thermal Power Corp. Ltd. Vs Mukeshbhai Gordhanbhai Patel
Gujarat High Court · (2008) 01 GUJ CK 0012
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 39
High Courts21 Jan 2008
New India Assurance Co. Ltd. Vs Prafullaben Kishorebhai Soni and Others
Gujarat High Court · (2008) 01 GUJ CK 0073
High Courts21 Jan 2008Dismissed
Mangiben and Others Vs Bhavsingbhai Manchhabhai Chaudhary and Others
Gujarat High Court · (2008) 01 GUJ CK 0038
Civil Procedure Code, 1908 (CPC) — Section 100, 103
High Courts18 Jan 2008Dismissed
Nareshkumar Purshottamdas Patel Vs State of Gujarat and Others
Gujarat High Court · (2008) 1 GLR 852
Constitution of India, 1950 — Article 14, 19, 21, 22, 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2), 7(1)
High Courts18 Jan 2008Dismissed
Dy. Executive Engineer Vs Prafulbhai Virabhai Virda
Gujarat High Court · (2008) 2 LLJ 598
Constitution of India, 1950 — Article 226, 227, 309Industrial Disputes Act, 1947 — Section 2, 25(B)(1), 25(B)(2), 25F, 25G
High Courts18 Jan 2008Dismissed
Commissioner of Income Tax Vs Samir Synthetics Mill
Gujarat High Court · (2010) 326 ITR 410
Income Tax Act, 1961 — Section 145(2), 145(2)
High Courts18 Jan 2008Allowed
Shree Vidhyaprem Vardhan Education Trust Vs The State of Gujarat and Others
Gujarat High Court · (2008) 01 GUJ CK 0056
National Council for Teacher Education Act, 1993 — Section 14, 14(6), 32(2)
High Courts18 Jan 2008
Keventer Agro Ltd. Vs O.L. of Kengold (India) Ltd. and Another
Gujarat High Court · (2008) 146 CompCas 495
Bombay Land Revenue Code, 1879 — Section 137, 138 151, 187, 26Companies Act, 1956 — Section 457, 528, 529, 529A, 530Customs Act, 1962 — Section 126
High Courts17 Jan 2008Dismissed
Union of India (UOI) and Others Vs Kantaben B. Dalal
Gujarat High Court · (2008) 1 GLH 445
Central Civil Services (Pension) Rules, 1972 — Rule 54, 54(2), 54(3)Constitution of India, 1950 — Article 226, 227Family Pension Rules, 1964 — Rule 37
High Courts17 Jan 2008
Dharaben Vijaybhai Gadhvi Vs State of Gujarat and Others
Gujarat High Court · (2008) 01 GUJ CK 0057
National Council for Teacher Education Act, 1993 — Section 29
High Courts17 Jan 2008Allowed
Baria Ambaben Vikrambhai Vs State of Gujarat and Another
Gujarat High Court · AIR 2008 Guj 73 : (2008) 1 GLH 247
Constitution of India, 1950 — Article 243OGujarat Panchayat Election Rules, 1994 — Rule 12, 12(3), 15, 15(2), 15(5)Gujarat Panchayats (Amendment) Act, 1993 — Section 274, 31(1), 31(4)
High Courts17 Jan 2008
E.P. Arun Vs Josphinaben Anilbhai Christian and Another
Gujarat High Court · (2008) 01 GUJ CK 0014
Gujarat Higher Secondary Schools Services Tribunal Act, 1983 — Section 13, 8
High Courts16 Jan 2008
Rajpipla Nagar Palika Vs Yusufbhai Rasulbhai Pathan
Gujarat High Court · (2008) 01 GUJ CK 0076
High Courts16 Jan 2008
Ghanshyam Forms Pvt. Ltd. and Another Vs Bank of Baroda and Another
Gujarat High Court · (2008) 01 GUJ CK 0072
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17