High Courts20 Jul 2010Dismissed
Commissioner of Income Tax Vs Sandeep Agencies
Gujarat High Court · (2010) 07 GUJ CK 0026
Income Tax Act, 1961 — Section 132, 158BC, 260A
COURT ARCHIVE
Gujarat High Court judgments, 2010
1,629 judgments · page 55 of 82
High Courts20 Jul 2010Allowed
Sadbhav Engineering Ltd. Vs Deputy Commissioner of Income Tax (OSD)
Gujarat High Court · (2011) 239 CTR 258 : (2011) 333 ITR 483
Income Tax Act, 1961 — Section 147, 148
High Courts19 Jul 2010Dismissed
Commissioner of Income Tax Vs Ratanlal Vyaparilal Jain
Gujarat High Court · (2010) 235 CTR 568 : (2011) 339 ITR 351
High Courts16 Jul 2010Allowed
United India Insurance Co. Ltd Vs Kadar Harun Changda and Others
Gujarat High Court · (2010) 07 GUJ CK 0125
Constitution of India, 1950 — Article 226, 227Workmens Compensation Act, 1923 — Section 10(1), 15, 15(2)
High Courts16 Jul 2010
Gopal Rayon Industries Pvt. Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2011) 1 GLH 201 : (2011) 38 VST 501
Gujarat Tax on Entry of Specified Goods into Local Areas Act, 2001 — Section 10, 11, 11(1), 17(1), 17(2)Gujarat Tax on Entry of Specified Goods into Local Areas Rules, 2001 — Rule 3, 4
High Courts16 Jul 2010
Jivanbhai Gopabhai Vs Bhavnagar Mahanagarpalika and others
Gujarat High Court · (2010) 127 FLR 684
High Courts16 Jul 2010Allowed
United India Insurance Company Ltd. Vs Kadar Harun Changda and others
Gujarat High Court · (2010) 07 GUJ CK 0081
Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 15(2)
High Courts16 Jul 2010Dismissed
Max Infratech (India) Pvt. Ltd. Vs Gujarat Mineral Development Corporation
Gujarat High Court · (2010) 3 GLH 380
Arbitration and Conciliation Act, 1996 — Section 11
High Courts15 Jul 2010Dismissed
Vimal Kumar Virchandbhai Patel Vs Rajkot People''s Sharafi Sahakari Mandli Ltd.
Gujarat High Court · (2011) 3 LLJ 111
Industrial Disputes Act, 1947 — Section 25(H)
High Courts15 Jul 2010Dismissed
Pushpaben Jaideepbhai Mori Vs Indian Oil Corporation Ltd. and Another
Gujarat High Court · (2011) 2 GLH 76
High Courts15 Jul 2010
Baroda Electric Meters Ltd. Vs Makanbhai Kanjibhai Makwana
Gujarat High Court · (2011) 3 LLJ 82
High Courts14 Jul 2010Dismissed
Commissioner of C. Ex. and Cus. Vs Palav Synthetics
Gujarat High Court · (2010) 258 ELT 59
Central Excises and Salt Act, 1944 — Section 11AC
High Courts14 Jul 2010Dismissed
Commissioner of C. Ex. Vs Anil Products Ltd.
Gujarat High Court · (2010) 260 ELT 54
Central Excises and Salt Act, 1944 — Section 35GCENVAT (Credit) Rules, 2004 — Rule 6(3)
High Courts13 Jul 2010Allowed
Kanubhai M. Patel Huf Vs Hiren Bhatt or his Successors and 4
Gujarat High Court · (2010) 3 GLH 639 : (2011) 334 ITR 25
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(2), 148, 149, 149(1), 151
High Courts13 Jul 2010Allowed
Kanubhai M. Patel (HUF) Vs Hiren Bhatt Or His Successors to Office and Others
Gujarat High Court · (2010) 3 GLH 639 : (2011) 334 ITR 25
Income Tax Act, 1961 — Section 143(2), 147, 148, 149, 149(1)
High Courts12 Jul 2010Dismissed
Suleman A. Kalaniya and Others Vs Kotak Mahindra Bank Ltd. and Others
Gujarat High Court · AIR 2010 Guj 149 : (2011) 2 BC 261
Companies (Court) Rules, 1959 — Rule 147 , 148, 149, 151, 153Companies Act, 1956 — Section 183(5), 456, 457, 524, 525Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17, 5(2)
High Courts12 Jul 2010Dismissed
State of Gujarat Vs Durlabhjibhai Mithabhai and Sons and Others
Gujarat High Court · (2010) 07 GUJ CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16, 19(2), 7
High Courts12 Jul 2010Dismissed
Amit Ravjibhai Patel Food Inspector Vs Vikramsinh Shambhusinh Rajput and Another
Gujarat High Court · (2010) 07 GUJ CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 16, 17, 7
High Courts12 Jul 2010Dismissed
State of Gujarat Vs Bharatbhai Fuljibhai P. and Others
Gujarat High Court · (2010) 07 GUJ CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 11, 13(2), 16, 2(1)(M), 2(9)
High Courts12 Jul 2010Allowed
Vipul @ Dharmesh Chimanlal Raychura Vs State of Gujarat and Others
Gujarat High Court · (2010) 07 GUJ CK 0059
Bombay Police Act, 1951 — Section 56, 60Bombay Prohibition Act, 1949 — Section 66(1)B, 85(1)Constitution of India, 1950 — Article 226, 227