COURT ARCHIVE

Gujarat High Court judgments, 2014

1,415 judgments · page 8 of 71

High Courts01 Dec 2014Partly Allowed

State of Gujarat and Others Vs Roz Dineshbhai Sevabhai and Others

Gujarat High Court · (2015) 2 GLH 689

Constitution of India, 1950 - Article 14 16 16(1) 16(4) 16(4A)Gujarat Primary Education Act, 1947 - Section 23 23(3) 63Right of Children to Free and Compulsory Education Act, 2009 - Section 23

Read judgment

High Courts01 Dec 2014Allowed

Mujamil Abdulsattar Mansuri Vs State of Gujarat and Others

Gujarat High Court · (2015) 3 Crimes 231 : (2015) 3 DMC 303 : (2015) 1 GLR 824

Civil Procedure Code, 1908 (CPC) - Order 32 Rule 1Criminal Procedure Code, 1973 (CrPC) - Section 482Majority Act, 1875 - Section 1 2 2(a) 3 4

Read judgment

High Courts28 Nov 2014

Shantaben S. Dave Vs State of Gujarat

Gujarat High Court · (2015) CriLJ 1740 : (2015) 2 Crimes 48 : (2015) 1 GLR 386 : (2015) 4 RCR(Criminal) 131

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 498APrevention of Corruption Act, 1988 — Section 12, 13(1)(d)(i)(ii), 13(2), 15, 7

Read judgment

High Courts28 Nov 2014

Commissioner of Income Tax Vs City Gold Entertainment (P.) Ltd.

Gujarat High Court · (2015) 276 CTR 539 : (2015) 229 TAXMAN 215

Income Tax Act, 1961 — Section 194, 194C, 194C(1), 201(1), 201(1A)University Grants Commission Act, 1956 — Section 3

Read judgment

High Courts28 Nov 2014

Roxul Rockwool Insulation India Pvt. Ltd. Vs Union of India

Gujarat High Court · (2015) 320 ELT 554 : (2015) 2 GLH 622 : (2015) 2 GLR 1383

Central Excise Tariff Act, 1985 — Section 3Central Excises and Salt Act, 1944 — Section 3, 3(1), 5, 5A, 5A(1)Customs Tariff Act, 1975 — Section 3, 3(1)

Read judgment

High Courts27 Nov 2014

Gujarat State Seeds Corporation Ltd. Vs Income Tax Officer (OSD)

Gujarat High Court · (2015) 370 ITR 666

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 17(1)Income Tax Act, 1961 — Section 143(3), 154, 35C

Read judgment

High Courts27 Nov 2014

Matridutta Shivdutta Mishra Vs Union of India and Others

Gujarat High Court · (2015) LabIC 622

Read judgment

High Courts27 Nov 2014

The Gujarat Water Supply and Sewarage Board Vs Shamji Devji Ayar

Gujarat High Court · (2014) 11 GUJ CK 0016

Read judgment

High Courts27 Nov 2014

Indsur Global Ltd. Vs Union of India

Gujarat High Court · (2014) 310 ELT 833 : (2015) 33 GSTR 103

Central Excises and Salt Act, 1944 — Section 11A, 11AA, 11AC, 35, 35(1)Constitution of India, 1950 — Article 114, 14, 16, 19, 19(1)(g)

Read judgment

High Courts26 Nov 2014

Commissioner of Income Tax Vs Aaspas Investment Pvt. Ltd.

Gujarat High Court · (2014) 11 GUJ CK 0064

Income Tax Act, 1961 — Section 2(7), 260A, 269SS, 269T, 271EInterest Tax Act, 1974 — Section 10, 12, 12A, 12B, 13Reserve Bank of India Act, 1934 — Section 42

Read judgment

High Courts26 Nov 2014

Kiritkumar Bhogilal Shah Vs Deesa Municipality

Gujarat High Court · (2014) 11 GUJ CK 0034

Constitution of India, 1950 — Article 226

Read judgment

High Courts26 Nov 2014

Asstt. C.I.T. Vs Mihir Metals Pvt. Ltd.

Gujarat High Court · (2014) 11 GUJ CK 0024

Income Tax Act, 1961 — Section 143(1)(a), 36(1)(iii), 40A(2)

Read judgment

High Courts26 Nov 2014

Aims Oxygen Pvt. Ltd. Vs Dy. C.I.T.

Gujarat High Court · (2014) 11 GUJ CK 0023

Income Tax Act, 1961 — Section 143(3), 41, 41(1)

Read judgment

High Courts26 Nov 2014

The Income Tax Officer Vs Kevin Enterprise

Gujarat High Court · (2014) 11 GUJ CK 0022

Income Tax Act, 1961 — Section 148, 36(1)(iii), 37

Read judgment

High Courts25 Nov 2014

State of Gujarat Vs Jay Steel and Tubes Traders

Gujarat High Court · (2015) 80 VST 530

Gujarat Value Added Tax Act, 2003 - Section 34(7)

Read judgment

High Courts25 Nov 2014

Gujarat State Co.Op. Marketing Federation Vs Ramjibhai Hirabhai Rabari

Gujarat High Court · (2014) 11 GUJ CK 0027

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A

Read judgment

High Courts25 Nov 2014

State of Gujarat Vs Abdul Rashid Abdul Gani Bukhari

Gujarat High Court · (2014) 11 GUJ CK 0026

Bombay Provincial Municipal Corporations Act, 1949 — Section 335, 336Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(bbb)

Read judgment

High Courts25 Nov 2014