High Courts12 Jul 2011Allowed
Jai Narain Gupta Vs State of Gujarat and Another
Gujarat High Court · (2011) 07 GUJ CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
COURT ARCHIVE
Gujarat High Court judgments, 2011
1,568 judgments · page 28 of 79
High Courts12 Jul 2011Allowed
Commissioner of Incomet Tax - IV Vs Santosh Starch Limited
Gujarat High Court · (2011) 07 GUJ CK 0104
Income Tax Act, 1961 — Section 268A
High Courts12 Jul 2011Allowed
Commissioner of Income Tax-II Vs Mamta Machinery Pvt. Ltd.
Gujarat High Court · (2011) 07 GUJ CK 0103
Income Tax Act, 1961 — Section 268A
High Courts12 Jul 2011Allowed
Rakeshbhai Zaverbhai Chavda @ Bob/Pappu Vs State of Gujarat
Gujarat High Court · (2011) 07 GUJ CK 0102
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts12 Jul 2011
Gurbachansing Karamsing Vs Shailakaur
Gujarat High Court · (2011) 07 GUJ CK 0078
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 28(1)Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 111
High Courts12 Jul 2011Allowed
Commissioner of Income Tax - III Vs Parle International Ltd.
Gujarat High Court · (2011) 07 GUJ CK 0066
Income Tax Act, 1961 — Section 268A
High Courts12 Jul 2011Dismissed
Kalidas Natha Vaghari Vs Shankarbhai Nathabhai and Others
Gujarat High Court · (2011) 07 GUJ CK 0050
High Courts12 Jul 2011Allowed
Giri Chandrakantgiri Devgiri Vs Divisional Controller
Gujarat High Court · (2011) 07 GUJ CK 0049
High Courts12 Jul 2011Dismissed
Commissioner of Income Tax (TDS) Vs Krishak Bharati Co-Operative Ltd.
Gujarat High Court · (2012) 253 CTR 271 : (2012) 349 ITR 68
Income Tax Act, 1961 — Section 194C, 194C(1)University Grants Commission Act, 1956 — Section 3
High Courts11 Jul 2011Allowed
Ajmelbhai Bhikhabhai Parmar and Others Vs State of Gujarat
Gujarat High Court · (2011) 07 GUJ CK 0136
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 135, 302, 304, 323
High Courts11 Jul 2011Allowed
Patel Kacharabhai Ishvarlal Vs Spl. Laq Officer
Gujarat High Court · (2011) 07 GUJ CK 0135
Land Acquisition Act, 1894 — Section 18, 23(1A), 23(2), 28, 4
High Courts11 Jul 2011Dismissed
B.H. Somani - Registrar Vs State of Gujarat and Another
Gujarat High Court · (2011) 07 GUJ CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 202, 311, 482Penal Code, 1860 (IPC) — Section 193, 194, 195, 196, 199
High Courts11 Jul 2011Allowed
Nagarji @ Nagji Dhulaji Thakor Vs State of Gujarat
Gujarat High Court · (2011) 07 GUJ CK 0001
Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts08 Jul 2011Dismissed
Ahmedabad Municipal Corp. Vs Ashaben B. Kshtriya
Gujarat High Court · (2011) 07 GUJ CK 0092
High Courts08 Jul 2011Dismissed
Ajitbhai Chimanbhai Shah and Another Vs Sharmisthaben and Another
Gujarat High Court · (2011) 07 GUJ CK 0091
High Courts08 Jul 2011Allowed
Y.J. Bhatt Vs Union of India (UOI) and Others
Gujarat High Court · (2011) 07 GUJ CK 0083
High Courts08 Jul 2011Dismissed
R.S. Rathor Vs Union of India (UOI) and Others
Gujarat High Court · (2011) 07 GUJ CK 0081
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 226(1), 226(2)
High Courts08 Jul 2011Allowed
Neptune Overseas Limited Vs Forward Markets Commission Ministry of Consumer Affairs and Others
Gujarat High Court · (2011) 07 GUJ CK 0063
Companies Act, 1956 — Section 77, 77(4)Constitution of India, 1950 — Article 226Forward Contracts (Regulation) Act, 1952 — Section 26, 4, 8(2), 8(3), 8(4)
High Courts08 Jul 2011Allowed
M. M. Suhanda Vs State of Gujarat and Another
Gujarat High Court · (2012) 1 GLH 489
High Courts08 Jul 2011Dismissed
LYKA Labs Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · (2011) 07 GUJ CK 0037
Bombay Land Revenue Code, 1879 — Section 150, 152, 153, 154, 165Bombay Land Revenue Rules, 1921 — Rule 108(6)Constitution of India, 1950 — Article 19(1), 300A