COURT ARCHIVE

Gujarat High Court judgments, 2010

1,629 judgments · page 66 of 82

High Courts15 Apr 2010Allowed

Prabhatsinh Bharatsinh Parmar and Another Vs State of Gujarat

Gujarat High Court · (2010) 04 GUJ CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 313, 4Penal Code, 1860 (IPC) — Section 114, 504, 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 3(10), 9

Read judgment

High Courts15 Apr 2010

Dipakbhai L. Patel Vs Firoj Rustamji Bhadra and Another

Gujarat High Court · (2010) 3 GLH 33

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482, 76, 79, 80Penal Code, 1860 (IPC) — Section 339, 341, 76, 79, 80

Read judgment

High Courts15 Apr 2010Allowed

Patel Dilipbhai Talashibhai Vs State of Gujarat

Gujarat High Court · (2010) 04 GUJ CK 0031

Penal Code, 1860 (IPC) — Section 309

Read judgment

High Courts13 Apr 2010Dismissed

Dy. Commissioner of Income Tax Vs Mahendra Ambalal Patel

Gujarat High Court · (2010) 04 GUJ CK 0119

Income Tax Act, 1961 — Section 113, 158BC, 158BD

Read judgment

High Courts13 Apr 2010Dismissed

Dy. Commissioner of Income Tax Vs Maxima Systems Ltd.

Gujarat High Court · (2010) 236 CTR 443

Income Tax Act, 1961 — Section 142, 143, 154, 158BC, 260A

Read judgment

High Courts13 Apr 2010Dismissed

Gujarat State Fertilizers and Chemicals Ltd. and Another Vs Industrial Tribunal and Another

Gujarat High Court · (2010) 2 GLH 710 : (2010) 51 GLR 1564 : (2011) 1 LLJ 225

Bombay Industrial Relations Act, 1946 — Section 85Constitution of India, 1950 — Article 141, 226, 227Industrial Disputes Act, 1947 — Section 11A, 15

Read judgment

High Courts12 Apr 2010Allowed

H.K. Buildcon Ltd. Vs Income Tax Officer

Gujarat High Court · (2010) 2 GLH 695 : (2011) 339 ITR 535

Income Tax Act, 1961 — Section 142(1), 143(3), 144, 147, 148

Read judgment

High Courts12 Apr 2010Allowed

Director of Income Tax (Exemption) Vs Shia Dawoodi Bohra Jamat

Gujarat High Court · (2010) 04 GUJ CK 0121

Income Tax Act, 1961 — Section 11, 12, 12AA, 13, 260A

Read judgment

High Courts12 Apr 2010

General Motors India Private Ltd. Vs State of Gujarat and Others

Gujarat High Court · AIR 2010 Guj 108

Bombay Stamp (Determination of Market Value of Property) Rules, 1984 — Rule 4(1), 8Bombay Stamp Act, 1958 — Section 31, 32(1), 32(2), 32A, 32BConstitution of India, 1950 — Article 20, 226, 26, 28, 30

Read judgment

High Courts12 Apr 2010Allowed

H.K. Buildcon Ltd. Vs ITO

Gujarat High Court · (2010) 2 GLH 695 : (2011) 339 ITR 535

Income Tax Act, 1961 — Section 142, 143, 144, 147, 148

Read judgment

High Courts09 Apr 2010Dismissed

Yash Organics Ltd. Vs State of Gujarat

Gujarat High Court · (2010) 34 VST 105

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12, 12(1)Central Sales Tax Act, 1956 — Section 8, 8(1), 8(4)Gujarat Sales Tax Act, 1969 — Section 15

Read judgment

High Courts09 Apr 2010

Sabbir Iqbalbhai Junaj Vs State of Gujarat

Gujarat High Court · (2011) 6 RCR(Criminal) 2525

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 114, 188, 216, 216(1), 379

Read judgment

High Courts09 Apr 2010Dismissed