High Courts16 Jan 2008
Bhagwanbhai Mansing Detroj Vs Gujarat State Road Transport Corporation
Gujarat High Court · (2008) 01 GUJ CK 0054
Industrial Disputes Act, 1947 — Section 17B
COURT ARCHIVE
Gujarat High Court judgments, 2008
1,047 judgments · page 51 of 53
High Courts16 Jan 2008
New India Assurance Co. Ltd. Vs P. Saguna and Others
Gujarat High Court · (2009) ACJ 1733 : (2008) 1 GLH 616 : (2008) 2 GLR 1357
Motor Vehicles Act, 1939 — Section 95, 95(1)Motor Vehicles Act, 1988 — Section 140, 140(1), 146, 147, 147(1)
High Courts16 Jan 2008Dismissed
Desai Neeta Harjibhai Vs Gujarat Public Service Commission and Others
Gujarat High Court · (2008) 1 GLH 326 : (2008) 1 GLR 641
Constitution of India, 1950 — Article 309Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8, 8(8)Gujarat Educational Service (Administrative Branch) Class I Recruitment Rules, 2002 — Rule 2, 3
High Courts16 Jan 2008
Rajula Nagarpalika Vs Arvindbhai Ravjibhai and Others
Gujarat High Court · (2008) 116 FLR 952
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7Industrial Disputes (Gujarat) Rules, 1966 — Rule 26A
High Courts15 Jan 2008Allowed
Patel Rameshbhai Ramabhai and Another Vs State of Gujarat and Another
Gujarat High Court · (2008) 1 GLH 298 : (2008) 3 GLR 2049
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 2Bombay Tenancy and Agricultural Lands Act, 1948 — Section 17B, 32, 32F, 32I, 32OState Bank of India (Subsidiary Banks) Act, 1959 — Section 2
High Courts15 Jan 2008Dismissed
Commissioner of Income Tax Vs Amola Holdings P. Ltd.
Gujarat High Court · (2010) 328 ITR 275
Income Tax Act, 1961 — Section 36(1)
High Courts15 Jan 2008Dismissed
Commissioner of Income Tax Vs Amola Holdings (P.) Ltd.
Gujarat High Court · (2011) 197 TAXMAN 18
Income Tax Act, 1961 — Section 36(1)(iii)
High Courts15 Jan 2008Dismissed
Rajesh L. Shukal Vs Gujarat Water Supply and Sewerage Board and Others
Gujarat High Court · (2008) 01 GUJ CK 0068
High Courts15 Jan 2008
Hansa N. Parikh Vs State of Gujarat and Another
Gujarat High Court · (2008) 01 GUJ CK 0003
High Courts11 Jan 2008Dismissed
Commissioner of Income Tax Vs Virat Shipping Corporation and Another
Gujarat High Court · (2010) 327 ITR 257
Income Tax Act, 1961 — Section 10(15)
High Courts11 Jan 2008
United India Insurance Co. Ltd. Vs Patel Pushpaben Mangalbhai and Others
Gujarat High Court · (2008) 01 GUJ CK 0079
High Courts11 Jan 2008Allowed
M.M. Kashyap Vs State of Gujarat and Others
Gujarat High Court · (2008) 1 GLH 373
High Courts11 Jan 2008
Hemal A. Kanuga (Company Secretary) and Others Vs The Registrar of Companies
Gujarat High Court · (2008) 143 CompCas 8 : (2008) 83 SCL 220
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies (Court) Rules, 1959 — Rule 2(4), 27, 6, 9Companies Act, 1956 — Section 209A, 212(1), 212(8), 297, 299
High Courts11 Jan 2008
Dwarkadas Prabhudas Patel and Another Vs Thakore Laxmanji Dhulaji and Others
Gujarat High Court · (2008) 1 GLH 714 : (2008) 1 GLR 870
Limitation Act, 1963 — Section 5
High Courts11 Jan 2008
Shantiben and Others Vs State of Gujarat and Others
Gujarat High Court · (2008) 01 GUJ CK 0035
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 70
High Courts11 Jan 2008
District Primary Education Officer Vs Geetaben Ratilal Patel
Gujarat High Court · (2008) 01 GUJ CK 0032
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts11 Jan 2008Allowed
Rakshaben Kishankumar Patel and Others Vs Vrijbihari Girdharlal Yadav and Others
Gujarat High Court · (2008) 01 GUJ CK 0007
Motor Vehicles Act, 1988 — Section 173
High Courts10 Jan 2008
Khodabhai K. Mali Vs Rasiklal B. Bhodbunja and Others
Gujarat High Court · (2008) 1 GLH 543 : (2008) 1 GLR 913
Bombay Land Revenue Code, 1879 — Rule 108Constitution of India, 1950 — Article 227
High Courts10 Jan 2008
Vadodara Mahanagarpalika Naukar Mandal Vs The State of Gujarat and Another
Gujarat High Court · (2008) 2 GLR 1163
Bombay Civil Services Pension Rules, 1959 — Rule 46Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 9A
High Courts10 Jan 2008
Veenaben Manabhai Patel Vs State of Gujarat and Others
Gujarat High Court · (2008) 01 GUJ CK 0070