High Courts06 May 2010Dismissed
Simac Electricals Pvt. Ltd. Vs Union of India
Gujarat High Court · (2011) 263 ELT 69
Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 4I(1)
COURT ARCHIVE
Gujarat High Court judgments, 2010
1,629 judgments · page 60 of 82
High Courts06 May 2010Dismissed
Commissioner of C. Ex. and Customs Vs MTZ Polyfilms Limited
Gujarat High Court · (2010) 256 ELT 539
Central Excises and Salt Act, 1944 — Section 11A
High Courts06 May 2010Allowed
Reliance Industries Limited and Another Vs State of Gujarat and Others
Gujarat High Court · (2010) 05 GUJ CK 0023
Bombay Electricity Duty Act, 1958 — Section 2Central Sales Tax Act, 1956 — Section 9(2)Constitution of India, 1950 — Article 226
High Courts06 May 2010
In Re: M.T. Shroff Finance (P.) Ltd.
Gujarat High Court · (2010) 102 SCL 46
Companies Act, 1956 — Section 17, 21, 23, 396A
High Courts05 May 2010
Prajapati Ambaram Nagarbhai and Another Vs Prajapati Harjibhai and Others
Gujarat High Court · (2010) 2 GLH 551
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 96
High Courts05 May 2010Dismissed
Commissioner, Central Excise and Customs Vs Mundra Port and Special Economic Zone Ltd.
Gujarat High Court · (2011) 21 STR 361 : (2010) 27 STT 431 : (2011) 39 VST 60
CENVAT (Credit) Rules, 2004 — Rule 14, 15Finance Act, 1994 — Section 68, 69, 73, 76, 77
High Courts05 May 2010
Keyur D. Gandhi and Others Vs State of Gujarat and Another
Gujarat High Court · (2010) 05 GUJ CK 0039
Constitution of India, 1950 — Article 226Gujarat Town Planning and Urban Development Act, 1976 — Section 41, 42, 47Gujarat Town Planning and Urban Development Rules, 1979 — Rule 16, 17
High Courts05 May 2010Allowed
Abidbhai Jivabhai Gadhwala Vs The State of Gujarat
Gujarat High Court · (2010) 05 GUJ CK 0008
High Courts05 May 2010Allowed
Commissioner of Central Excise and Customs Vs Ineos ABS (India) Ltd.
Gujarat High Court · (2010) 27 STT 436
CENVAT (Credit) Rules, 2004 — Rule 14, 2(1)Finance Act, 1994 — Section 73
High Courts04 May 2010Dismissed
Commissioner of Income Tax-I Vs Himatsu Bimet Ltd.
Gujarat High Court · (2011) 200 TAXMAN 183
Income Tax Act, 1961 — Section 143(2), 143(3), 144, 260A, 68
High Courts04 May 2010Dismissed
Commissioner of Income Tax Vs Backbone Enterprises
Gujarat High Court · (2011) 238 CTR 197 : (2010) 195 TAXMAN 200
Income Tax Act, 1961 — Section 260A
High Courts04 May 2010Dismissed
State of Gujarat Vs Bhanbhai Jivabhai Varu
Gujarat High Court · (2010) 05 GUJ CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 378Electricity Act, 1910 — Section 39
High Courts04 May 2010
Narendra Kalidas Shah Vs Hansaben Narandas Mahant decd. thr. heirs-Respnt. No. 3 and Others
Gujarat High Court · (2010) 05 GUJ CK 0046
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115
High Courts04 May 2010Allowed
Cadila Healthcare Ltd. Vs Deputy Commissioner of Income Tax (OSD) or his Successor and Another
Gujarat High Court · (2010) 233 CTR 573 : (2011) 334 ITR 420
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115JB, 139, 142, 142(1), 143
High Courts04 May 2010
Ashok Manharlal Shah Vs Ajay Manharlal Shah
Gujarat High Court · (2010) 05 GUJ CK 0032
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts04 May 2010Dismissed
Nileshkumar D. Pateliya Vs Executive Engineer and Others
Gujarat High Court · (2010) 05 GUJ CK 0030
High Courts04 May 2010Dismissed
Commissioner of Income Tax Vs Ghanashyam Steel Work Ltd.
Gujarat High Court · (2010) 195 TAXMAN 180
Income Tax Act, 1961 — Section 260A
High Courts04 May 2010Dismissed
B.P. Vora Vs State of Gujarat and Another
Gujarat High Court · (2010) 05 GUJ CK 0009
Constitution of India, 1950 — Article 226
High Courts03 May 2010Dismissed
Amit Ravjibhai Patel Vs Vijaybhai Motilal Sonkar and Another
Gujarat High Court · (2010) 05 GUJ CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7