High Courts27 Nov 2012Dismissed
Deputy Commissioner of Income Tax Vs Himalaya Machinery (P.) Ltd.
Gujarat High Court · (2013) 261 CTR 621 : (2013) 214 TAXMAN 291
Income Tax Act, 1961 — Section 143(1), 148, 2, 45, 48
COURT ARCHIVE
Gujarat High Court judgments, 2012
1,033 judgments · page 7 of 52
High Courts27 Nov 2012Dismissed
Krupavati Ajeysinh Vs Tushar Amrut Trivedi and Others
Gujarat High Court · (2013) CriLJ 1172
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts09 Nov 2012Dismissed
Govindbhai Agarsinh Rajput @ Rajpurohit Vs State of Gujarat and Another
Gujarat High Court · (2013) 1 GLR 164
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Penal Code, 1860 (IPC) — Section 467, 468
High Courts09 Nov 2012Allowed
State of Gujarat Vs Ganpatbhai Bharmalbhai Patel
Gujarat High Court · (2013) 1 SCT 439
Constitution of India, 1950 — Article 14, 16, 227Industrial Disputes Act, 1947 — Section 10(1)(c), 11A, 25F, 25G
High Courts09 Nov 2012
Funworld and Tourism Development Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2012) 3 GLH 816 : (2013) 59 VST 306
Bombay Entertainments Duty Act, 1923 — Section 3(1)Constitution of India, 1950 — Article 226, 227Gujarat Entertainment Tax Act, 1977 — Section 12, 13, 2, 2(a), 2(e)
High Courts09 Nov 2012
Ial India Ltd. Vs Kandla Port Trust and Another
Gujarat High Court · (2013) 2 GLR 977
Customs Act, 1962 — Section 45Major Port Trusts Act, 1963 — Section 2(o), 48, 61, 62
High Courts08 Nov 2012
Rohit Sitapatikumar Verma Vs State of Gujarat and Others
Gujarat High Court · (2013) 1 GLR 766
Constitution of India, 1950 — Article 226Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 29, 29(5), 30, 33
High Courts08 Nov 2012
Thankys Exports Pvt. Ltd. and Another Vs Geologist and Another
Gujarat High Court · (2013) 1 GLR 740
Foreign Exchange Regulation Act, 1973 — Section 29(1), 8(1)Industrial Disputes Act, 1947 — Section 25F, 25F, 25F(b), 25I, 25NMines and Minerals (Development and Regulation) Act, 1957 — Section 23C(1), 27(1), 30
High Courts08 Nov 2012Dismissed
Abdul Ajij Malek Vs State of Gujarat
Gujarat High Court · (2013) CriLJ 1390
Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Penal Code, 1860 (IPC) — Section 201, 300, 302, 304
High Courts08 Nov 2012Dismissed
Thakore Narendrasinh Bavuji Vs State of Gujarat
Gujarat High Court · (2013) CriLJ 1363 : (2013) 2 DMC 402
Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
High Courts08 Nov 2012
Parsighbhai Galiya Macher Vs State of Gujarat
Gujarat High Court · (2013) 1 GLR 566
Criminal Procedure Code, 1973 (CrPC) — Section 162, 174, 175, 209, 313Evidence Act, 1872 — Section 145, 27, 8Penal Code, 1860 (IPC) — Section 302, 307
High Courts08 Nov 2012Dismissed
Dhaval Gopalbhai Darji Vs State of Gujarat
Gujarat High Court · (2013) CriLJ 1225
Bombay Police Act, 1951 — Section 135, 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 313, 357Evidence Act, 1872 — Section 30, 32, 60
High Courts08 Nov 2012Allowed
Patel Manabhai Mavjibhai Vs State of Gujarat
Gujarat High Court · (2013) CriLJ 1213
Criminal Procedure Code, 1973 (CrPC) — Section 162, 209, 313Evidence Act, 1872 — Section 145, 157, 162, 17, 21Penal Code, 1860 (IPC) — Section 302
High Courts08 Nov 2012Allowed
Habib Hasanbhai and Others Vs Abdulhusain Kikabhai Trust and Others
Gujarat High Court · (2013) 1 GLR 212
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4), 100, 146, 23
High Courts08 Nov 2012Dismissed
Karia District Co-Operative Milk Producers Union Ltd. Vs General Mills Inc.
Gujarat High Court · (2013) 1 GLR 799
Constitution of India, 1950 — Article 226Trade and Merchandise Marks Act, 1958 — Section 46, 46(1)Trade Marks Act, 1999 — Section 12, 2(2)(b), 46, 46(1), 46(1)(a)
High Courts08 Nov 2012Allowed
Chandulal Gordhandas Ranodriya and Others Vs State of Gujarat and Others
Gujarat High Court · (2013) 2 GLR 1788
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 11, 43, 77(1A)(b), 84B, 84CConstitution of India, 1950 — Article 226
High Courts07 Nov 2012Allowed
Suntrek Aluminum P. Ltd. Vs Commissioner of Cus., C. Ex. and S.T.
Gujarat High Court · (2013) 288 ELT 500
Central Excises and Salt Act, 1944 — Section 14, 5A, 6Customs Act, 1962 — Section 108Evidence Act, 1872 — Section 24
High Courts07 Nov 2012Dismissed
Textile Labour Association Vs Official Liquidator of Arbuda Mills Ltd. and 6
Gujarat High Court · (2013) 118 SCL 89
Companies Act, 1956 — Section 529, 529A
High Courts07 Nov 2012Allowed
Commissioner of C. Ex., Ahmedabad-II Vs Cadila Healthcare Ltd.
Gujarat High Court · (2013) 259 CTR 433 : (2013) 197 ECR 375 : (2013) 19 GSTR 384 : (2013) 30 STR 3 : (2013) 59 VST 386
Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 2, 2(f), 3(1)(a)Finance Act, 1994 — Section 65, 65(106), 65(19), 65(25), 66
High Courts06 Nov 2012
Pravinbhai M. Kheni Vs Assistant Commissioner of Income Tax and Others
Gujarat High Court · (2013) 353 ITR 585
Constitution of India, 1950 — Article 19, 19(1), 19(1)(f), 32Income Tax Act, 1961 — Section 132, 158BC, 179, 179(1), 222