High Courts06 Apr 2011Dismissed
Dipin G. Patel Vs Director General of Income Tax (Investigation) and Others
Gujarat High Court · (2011) 339 ITR 636
Income Tax Act, 1961 — Section 132, 132(1), 132(1)(c)
COURT ARCHIVE
Gujarat High Court judgments, 2011
1,568 judgments · page 55 of 79
High Courts06 Apr 2011Dismissed
State of Gujarat and Others Vs Gajaji Gopalji Jadeja and Others
Gujarat High Court · (2011) 04 GUJ CK 0163
Bombay Home Guards Act, 1947 — Section 4, 5Bombay Home Guards Rules, 1953 — Rule 16, 17, 9Constitution of India, 1950 — Article 14, 16, 38, 38(1), 41
High Courts06 Apr 2011
Alpeshbhai Chandubhai Vankar Vs State of Gujarat and Others
Gujarat High Court · (2011) 04 GUJ CK 0121
Penal Code, 1860 (IPC) — Section 114, 341, 342, 365, 504
High Courts06 Apr 2011
Baldevbhai @ Balubhai Dayarambhai Patel Vs The State of Gujarat and Another
Gujarat High Court · (2011) 04 GUJ CK 0091
High Courts06 Apr 2011Dismissed
Commissioner of C. Ex. and Customs Vs Parth Poly Wooven Pvt. Ltd.
Gujarat High Court · (2012) 25 STR 4 : (2012) 35 STT 394 : (2012) 47 VST 305
Central Excises and Salt Act, 1944 — Section 3, 4, 4(3)CENVAT (Credit) Rules, 2004 — Rule 2, 2(1), 3Finance Act, 1994 — Section 65, 65(105), 65(50), 66, 67
High Courts05 Apr 2011
Devrajbhai Khimabhai Harijan Vs State of Gujarat
Gujarat High Court · (2012) CriLJ 812
Penal Code, 1860 (IPC) — Section 107, 114, 306, 498A
High Courts05 Apr 2011Dismissed
Mohanlal Nanabhai Choksy and Others Vs State of Gujarat and Others
Gujarat High Court · (2011) 1 GLH 357 : (2011) 3 GLR 1890
Agricultural Produce Market Committee Act, 1963 — Section 10, 2, 26, 27, 28Bombay Agricultural Produce Markets Act, 1939 — Section 4(2), 4(2B)Bombay Provincial Municipal Corporations Act, 1949 — Section 12(2), 66(42), 7, 77, 78
High Courts05 Apr 2011
Harish Ramanlal Desai Vs D.S. Construction Co. and Others
Gujarat High Court · (2011) 04 GUJ CK 0168
High Courts05 Apr 2011
Jangubhai Bhotiabhai Rathva Vs State of Gujarat
Gujarat High Court · (2011) 04 GUJ CK 0166
Arms Act, 1959 — Section 25(1), 40Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts05 Apr 2011
Jatashanker Chandrashanker Joshi Vs Durgaben Joshi and Others
Gujarat High Court · (2011) 04 GUJ CK 0165
Easements Act, 1882 — Section 33, 60
High Courts05 Apr 2011Dismissed
J.M. Parmar Vs Special Inspector General of Prisions
Gujarat High Court · (2011) 3 GLR 2184
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 313Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 9(17)
High Courts05 Apr 2011Dismissed
State of Gujarat Vs Bava Karshan Patel
Gujarat High Court · (2011) 04 GUJ CK 0127
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts05 Apr 2011
Suthar Navinbhai Govindbhai Vs State of Gujarat and Others
Gujarat High Court · (2011) 04 GUJ CK 0005
High Courts04 Apr 2011Allowed
Balar Exports Vs Deputy Commissioner of Income Tax, Central Circle - 1
Gujarat High Court · (2013) 353 ITR 422 : (2011) 202 TAXMAN 293
Income Tax Act, 1961 — Section 143(3), 145A, 147, 148, 44AB
High Courts04 Apr 2011
Gujarat Rajya ST Karmachari Mahamandal Vs Gujarat Rajhya ST Karmachari Vyavahar Nigam Ltd. and Others
Gujarat High Court · (2011) 04 GUJ CK 0167
High Courts04 Apr 2011Allowed
Vishnukumar Rathi and Another Vs State of Gujarat and Another
Gujarat High Court · (2011) 04 GUJ CK 0133
Constitution of India, 1950 — Article 19, 21Shops and Establishments Act — Section 438
High Courts04 Apr 2011Dismissed
Durlabhbhai Naranbhai Parmar Vs Divisional Controller
Gujarat High Court · (2011) 129 FLR 1065 : (2011) 3 LLJ 853 : (2011) LLR 649
Industrial Disputes Act, 1947 — Section 33C(1)
High Courts04 Apr 2011
Savaldas Ghumamal Vs State of Gujarat
Gujarat High Court · (2011) 04 GUJ CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 361, 374(2)Essential Commodities Act, 1955 — Section 3(2), 7(2)Probation of Offenders Act, 1958 — Section 4
High Courts04 Apr 2011Allowed
Nandlal Kalabhai Pandav and Another Vs State of Gujarat
Gujarat High Court · (2011) 04 GUJ CK 0119
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300(1), 482Immoral Traffic (Prevention) Act, 1956 — Section 5, 5(1), 9