High Courts07 Nov 2014
Gujarat Mochi Samaj Sewa Trust Vs Union of India
Gujarat High Court · (2014) 11 GUJ CK 0039
Constitution of India, 1950 — Article 122, 13(2), 14, 141, 15
COURT ARCHIVE
Gujarat High Court judgments, 2014
1,415 judgments · page 12 of 71
High Courts07 Nov 2014
The CIT Vs LMP Precision Engineering Co. P. Ltd.
Gujarat High Court · (2015) 2 GLH 108
Income Tax Act, 1961 — Section 143, 143(3), 144, 147, 147(a)
High Courts07 Nov 2014
C.I.T. Vs Abhishek Corporation
Gujarat High Court · (2014) 11 GUJ CK 0015
Income Tax Act, 1961 — Section 143(3), 158BC, 256(1)
High Courts07 Nov 2014
Mayank Diamonds Pvt. Ltd. Vs I.T. Officer
Gujarat High Court · (2014) 11 GUJ CK 0014
High Courts05 Nov 2014
Junagadh Gymkhana Vs Income Tax officer
Gujarat High Court · (2015) 230 TAXMAN 460
High Courts05 Nov 2014
Hasmukhbhai Jayantilala Kotak Vs State of Gujarat
Gujarat High Court · (2015) 1 Crimes 473
High Courts05 Nov 2014
Assistant Commissioner of Income Tax Vs G.C. Shah and Co.
Gujarat High Court · (2014) 369 ITR 323
Income Tax Act, 1961 — Section 10(3), 45, 48, 56, 56(1)
High Courts05 Nov 2014
Krishak Bharati Cooperative Ltd. Vs Chemical Mazdoor Panchayat
Gujarat High Court · (2014) 11 GUJ CK 0041
Industrial Disputes Act, 1947 — Section 10(1)(d), 12(4)
High Courts17 Oct 2014
Jagdish Singh Rathore Vs Union of India and Others
Gujarat High Court · (2015) LabIC 1135
Central Reserve Police Force Act, 1949 — Section 11(1)
High Courts17 Oct 2014
Shanti Enterprise Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2014) 272 CTR 105 : (2015) 2 GLH 49
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115WE, 115WJ, 143, 143(1), 143(3)
High Courts17 Oct 2014
Tinabhai Bhikhabhai Vs Jt. Secretary
Gujarat High Court · (2014) 10 GUJ CK 0022
Constitution of India, 1950 — Article 14, 19, 21, 226, 227Gujarat Co-operative Societies Act, 1961 — Section 93
High Courts17 Oct 2014
Paras Service Station Vs Bharat Petroleum Corporation Limited
Gujarat High Court · AIR 2015 Guj 12 : (2015) GLH 3 613
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 2(t), 3
High Courts17 Oct 2014
Shaileshkumar Nathalal Modh Vs Chaudhary Takahatben Kesharbhai
Gujarat High Court · (2015) 2 GLR 1109
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 16(c)
High Courts17 Oct 2014
Radha Tiles Vs Katuben V. Makwana
Gujarat High Court · (2015) 144 FLR 1089 : (2015) LabIC 493 : (2015) 1 LLJ 31 : (2015) 1 SCT 755
Industrial Disputes Act, 1947 — Section 12, 36(4)Penal Code, 1860 (IPC) — Section 384, 504Trade Unions Act, 1926 — Section 22, 28, 4, 9A
High Courts17 Oct 2014
Kores (India) Limited Vs Collector of Electricity Duty
Gujarat High Court · (2014) 10 GUJ CK 0005
Bombay Electricity Duty Act, 1958 — Section 3, 3(2)(vii), 3(2)(vii), 3(2)(vii), 3(2)(vii)(b)Constitution of India, 1950 — Article 226
High Courts17 Oct 2014
Indumatiben Widow of Bhikhamchand Harichand Vs State of Gujarat
Gujarat High Court · (2014) 10 GUJ CK 0004
Constitution of India, 1950 — Article 14, 19, 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 2(6), 2(6)(d), 2(6)(f), 20, 21
High Courts17 Oct 2014
Haresh Ghatorbhai Satwara Vs State of Gujarat
Gujarat High Court · (2014) 10 GUJ CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts16 Oct 2014Allowed
Shinu Javed Mansuri Vs Javed Hussain Mansuri
Gujarat High Court · (2016) 1 DMC 400 : (2015) 1 GLH 453 : (2015) 1 GLR 770 : (2015) 4 RCR(Civil) 1044
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(d) — Dissolution of Muslim Marriages Act, 1939 - Section 2, 2(ix), 4 — Family Courts Act, 1984 - Section 7 — Penal Code, 1860 (IPC) - Section 494
High Courts16 Oct 2014
Vijayrajsinhji Virbhadrasinhji Gohil and Others Vs State of Gujarat and Others
Gujarat High Court · (2015) 1 GLR 444
Constitution of India, 1950 — Article 14, 19(1)(e), 226, 227, 300AUrban Land (Ceiling and Regulation) Act, 1976 — Section 6
High Courts16 Oct 2014
State of Gujarat and Others Vs Vijaykumar B. Parmar
Gujarat High Court · (2015) 1 LLJ 342
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226