COURT ARCHIVE

Gujarat High Court judgments, 2012

1,033 judgments · page 8 of 52

High Courts06 Nov 2012

C.A. Rajesh Vs Disciplinary Committee

Gujarat High Court · (2013) 1 GLR 463 : (2013) 117 SCL 304 : (2013) 3 SCT 397

Chartered Accountants (Amendment) Act, 2006 — Section 21(3), 21(B), 21(B)(3), 21(B)(iii), 22Companies Act, 1956 — Section 226(1), 288, 288(2)(iv)Income Tax Act, 1961 — Section 12A, 142(2A), 44AB

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High Courts06 Nov 2012Dismissed

Deputy Commissioner of Income Tax Vs Hindustan MI Swaco Ltd.

Gujarat High Court · (2013) 212 TAXMAN 293

Income Tax Act, 1961 — Section 26(1)(vii), 36, 36(1)(vii)

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High Courts06 Nov 2012

Ashwamegh Co-Operative Housing Society Ltd. Vs Deputy Commissioner of Income Tax and Another

Gujarat High Court · (2013) 353 ITR 413

Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 147, 148

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High Courts06 Nov 2012Dismissed

State of Gujarat and Another Vs Mangrol Municipality

Gujarat High Court · (2013) 2 GLR 1621

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 100

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High Courts05 Nov 2012Dismissed

Lalji @ Lalo Chhaganbhai Dabhi Vs State of Gujarat and Others

Gujarat High Court · (2013) 1 GLR 452 : (2013) 2 RCR(Criminal) 479

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 24(8), 482Penal Code, 1860 (IPC) — Section 302

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High Courts05 Nov 2012Dismissed

Virendrasinh Bhojrajsinh Jhala and Others Vs State of Gujarat and Another

Gujarat High Court · (2013) CriLJ 2469 : (2013) 1 GLR 119

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 482

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High Courts05 Nov 2012

Hasumatiben Augstin Vs Suresh S. Baniyon and 4

Gujarat High Court · (2012) 11 GUJ CK 0031

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High Courts05 Nov 2012

Meet Traders-Prop Kishor Babulal Shah HUF Vs State of Gujarat and Others

Gujarat High Court · (2013) 63 VST 246

Constitution of India, 1950 — Article 226Gujarat Value Added Tax Act, 2003 — Section 11, 11(5), 27, 27(11), 27(5)

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High Courts05 Nov 2012

Ilag Industries P. Ltd. Vs Assistant Commissioner of Income Tax and Another

Gujarat High Court · (2013) 353 ITR 393

Income Tax Act, 1961 — Section 147, 28, 80HHC, 80HHC(3)

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High Courts03 Nov 2012Allowed

Natvarlal Alias Narendra Bababhai Prajapati Vs Digvijay Cement Co. Ltd., and 1

Gujarat High Court · (2012) 11 GUJ CK 0032

Penal Code, 1860 (IPC) — Section 120, 406, 420, 468

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High Courts03 Nov 2012Allowed

Deepak Nitrite Ltd. Vs Regional Provident Fund Commissioner and Another

Gujarat High Court · (2013) 1 GLR 352 : (2013) LabIC 935

Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 195Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 14B, 17, 2(b), 3

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High Courts03 Nov 2012Dismissed

Naresh Babulal Dave Vs Ahmedabad Municipal Corporation

Gujarat High Court · (2013) LabIC 1973

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High Courts02 Nov 2012Dismissed

State Bank of India and 1 Vs Natvarlal L. Bhatti

Gujarat High Court · (2012) 11 GUJ CK 0030

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High Courts01 Nov 2012Dismissed

Maheshwar Vishwasinh Thakor Vs Contractor Shri J.G. Travels and 2

Gujarat High Court · (2012) 11 GUJ CK 0027

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(bb), 2(oo)

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High Courts01 Nov 2012Allowed

Mafatlal Sendhabahi Prajapati (DECD) Through Laxmiben and Others Vs Viraji Panaji (DECD) Through Javanji and Others

Gujarat High Court · (2012) 11 GUJ CK 0026

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High Courts01 Nov 2012

Akabari Kaushik Hansrajbhai and Others Vs State of Gujarat and Another

Gujarat High Court · (2012) 3 GLH 852 : (2013) 2 GLR 1811 : (2013) 1 LLJ 637

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 16, 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(b), 2(i), 2(k), 32

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High Courts01 Nov 2012Dismissed

Baroda Rayon Employees Ekta Union Vs Baroda Rayon Corporation Ltd. and 2

Gujarat High Court · (2012) 11 GUJ CK 0020

Industrial Disputes Act, 1947 — Section 17B

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High Courts30 Oct 2012

LKS Bullion Import and Export (P.) Ltd. Vs Director General of Income Tax

Gujarat High Court · (2013) 214 TAXMAN 68

Constitution of India, 1950 — Article 226, 226(2)Income Tax Act, 1961 — Section 131, 131(1), 132, 132(1), 132(1)(c)

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High Courts29 Oct 2012

Jagnath Marble and Mosaic Tiles Vs Union of India

Gujarat High Court · (2013) 1 GLR 438

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 106

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High Courts29 Oct 2012Allowed

Ramesh P. Vaghela Vs State of Gujarat and Another

Gujarat High Court · (2013) 2 GLR 1140

Bombay Civil Courts Act, 1869 — Section 26Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 148A, 24Constitution of India, 1950 — Article 1, 226

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