High Courts03 Feb 2009
Commissioner of Income Tax Vs N.R. Paper and Board Limited
Gujarat High Court · (2009) 313 ITR 359
Income Tax Act, 1961 — Section 132(4), 158BB, 158BB(1), 158BB(4), 158BH
COURT ARCHIVE
Gujarat High Court judgments, 2009
963 judgments · page 46 of 49
High Courts03 Feb 2009
Commissioner of Income Tax Vs Umedbhai S. Patel
Gujarat High Court · (2009) 02 GUJ CK 0041
Income Tax Act, 1961 — Section 256(2)
High Courts03 Feb 2009
Commissioner of Income Tax Vs Nalin C. Doshi
Gujarat High Court · (2009) 02 GUJ CK 0039
Income Tax Act, 1961 — Section 140A, 249(4), 254(2), 256(1)
High Courts03 Feb 2009Allowed
Sendhaji Amraji Thakore Vs Chief Commissioner of Income Tax-IV and Another
Gujarat High Court · (2009) 315 ITR 233
Income Tax Act, 1961 — Section 139, 148, 234A, 234B
High Courts03 Feb 2009
Commissioner of Income Tax Vs Peter Max Washylik
Gujarat High Court · (2009) 222 CTR 85
Income Tax Act, 1961 — Section 256(1)
High Courts03 Feb 2009Allowed
Kiranben Bhatt Vs Pratapray Mulshanker Bhatt and Others
Gujarat High Court · (2009) 1 GLH 581
Criminal Procedure Code, 1973 (CrPC) — Section 182, 182(2), 309, 408Penal Code, 1860 (IPC) — Section 114, 465, 471, 494, 497
High Courts03 Feb 2009Dismissed
Rambhai Ranabhai Savdharia Vs Range Forest Officer
Gujarat High Court · (2009) 122 FLR 626
Industrial Disputes Act, 1947 — Section 25F, 25G
High Courts02 Feb 2009
Commissioner of Income Tax Vs Chemicoat Limited
Gujarat High Court · (2009) 02 GUJ CK 0079
High Courts02 Feb 2009Dismissed
Mahesh alias Bhuvo Govindbhai Jadav Vs State of Gujarat
Gujarat High Court · (2009) 02 GUJ CK 0067
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts02 Feb 2009
Commissioner of Income Tax Vs Nitin Shantilal Parikh
Gujarat High Court · (2009) 319 ITR 437
Income Tax Act, 1961 — Section 2(22), 256(2)
High Courts02 Feb 2009Dismissed
Abdulbhai Daoodbhai Muman Vs Dy. Collector and Another
Gujarat High Court · (2009) 02 GUJ CK 0063
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 8, 9, 9(1)
High Courts02 Feb 2009
In Re: Rajeev S. Mardia and Rasik S. Mardia
Gujarat High Court · (2010) 153 CompCas 306
Companies (Court) Rules, 1959 — Rule 148Companies Act, 1956 — Section 10(2), 102, 291, 390, 391
High Courts30 Jan 2009
Unilever PLC and Another Vs Vesco Laboratories and Another
Gujarat High Court · AIR 2010 Guj 8 : (2011) 48 PTC 315
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 11, 20Copyright Act, 1957 — Section 62, 62(2)Trade Marks Act, 1999 — Section 134, 134(1), 134(2), 20
High Courts30 Jan 2009Allowed
Harjivan Keshavbhai Patel Vs State of Gujarat
Gujarat High Court · (2009) 01 GUJ CK 0026
Penal Code, 1860 (IPC) — Section 113A, 113B, 114, 304B, 306
High Courts30 Jan 2009Allowed
Jamnaben R. Tavar Vs State of Gujarat and Others
Gujarat High Court · (2009) 01 GUJ CK 0014
High Courts30 Jan 2009Dismissed
Ansuyaben Dayaram Rajde and Another Vs Madhuben Harishbhai Harani and Others
Gujarat High Court · (2009) 1 GLH 514
Motor Vehicles Act, 1988 — Section 147, 149, 149(2), 170, 173
High Courts29 Jan 2009Allowed
Govindbhai Behcharbhai Kasodaria Vs State of Gujarat
Gujarat High Court · (2009) 01 GUJ CK 0029
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B), 8
High Courts29 Jan 2009Allowed
Shanabhai Kidiyabhai and Others Vs State of Gujarat and Others
Gujarat High Court · (2009) 01 GUJ CK 0023
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 7, 9Constitution of India, 1950 — Article 226, 227
High Courts28 Jan 2009Dismissed
State of Gujarat Vs Vijendra Kantilal Patel
Gujarat High Court · (2009) 01 GUJ CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Factories Act, 1948 — Section 110(1), 2, 3(1), 4(1), 6(1)
High Courts28 Jan 2009Allowed
Kantibhai Motibhai Limbachiya Vs Ganeshlal Ambalal Soni and Others
Gujarat High Court · (2009) 01 GUJ CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Prevention of Food Adulteration Act, 1954 — Section 13(1), 16, 16, 7