High Courts29 Jul 2016Allowed
Lalabhai Kamabhai Bharwad Vs Principal Commissioner of Income Tax
Gujarat High Court · (2016) 289 CurTR 36
Income Tax Act, 1961 — Section 127
COURT ARCHIVE
Gujarat High Court judgments, 2016
1,300 judgments · page 16 of 65
High Courts29 Jul 2016Dismissed
Piyush R. Parikh Vs Udgam School of Children
Gujarat High Court · (2016) 3 GujLH 788
Constitution of India, 1950 - Article 226, Article 338, Article 338(5)
High Courts29 Jul 2016Dismissed
Lilaben Vs State of Gujarat
Gujarat High Court · (2017) 1 GLR 620
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 200Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 467, Section 468, Section 471
High Courts29 Jul 2016Dismissed
S.G. Majmudar Vs Ajitkumar and Co.
Gujarat High Court · (2017) 171 AIC 281 : (2016) 4 GLR 3286 : (2017) 2 RCRCriminal 188
Prevention of Food Adulteration Act, 1954 - Section 13(2E)
High Courts29 Jul 2016Dismissed
Dy. Executive Engineer Vs Balubha Ashabha Manek
Gujarat High Court · (2017) 2 GLR 1072
Constitution of India, 1950 - Article 226, Article 227Industrial Disputes Act, 1947 - Section 25F, Section 25G, Section 25H
High Courts29 Jul 2016Disposed Off
Garden Silk Mills Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2017) 394 ITR 192
Constitution of India, 1950 - Article 226
High Courts28 Jul 2016Disposed Off
Devraj R. Agarwal Vs Assistant CIT
Gujarat High Court · (2016) 389 ITR 642
Income Tax Act, 1961 - Section 80HHC
High Courts28 Jul 2016Dismissed
Director of Income Tax Vs Skanska Cementation International Ltd.
Gujarat High Court · (2017) 390 ITR 441
Income Tax Act, 1961 - Section 260A
High Courts28 Jul 2016Dismissed
ICICI Lombard General Insurance Co Ltd Vs Kanchanben Virjibhai
Gujarat High Court · (2017) 173 AIC 312 : (2017) 1 GLR 385
Motor Vehicles Act, 1988 - Section 163A
High Courts28 Jul 2016Disposed Off
Sadhna Himansu Buch Vs State Government of Gujarat
Gujarat High Court · (2017) LIC 277
Constitution of India, 1950 - Article 226, Article 309Gujarat Civil Services (Revision of Pay) Rules, 1987 - Rule 23.3
High Courts28 Jul 2016Dismissed
State of Gujarat Vs Arjunbhai @ Nathabhai Haribhai
Gujarat High Court · (2017) 1 GLR 76
Penal Code, 1860 (IPC) - Section 114, Section 306
High Courts28 Jul 2016Allowed
Patel Kantilal Ramjibhai Vs State of Gujarat
Gujarat High Court · (2017) 1 GLR 516
Bombay Land Revenue Code, 1879 - Section 211Constitution of India, 1950 - Article 226Gujarat Land Revenue Rules, 1972 - Rule 11
High Courts27 Jul 2016Disposed Off
Commissioner of Income Tax Vs Torrent Pharmaceuticals Ltd.
Gujarat High Court · (2017) 393 ITR 625
Income Tax Act, 1961 - Section 35(1)(i), Section 37, Section 80HH, Section 80I
High Courts27 Jul 2016Allowed
Vinodkumar Vasantlal Nagvadia Vs State of Gujarat
Gujarat High Court · (2017) LIC 485
Constitution of India, 1950 - Article 16
High Courts27 Jul 2016Disposed Off
Ajanta Manufacturing Limited - Petitioner @HASH Deputy Commissioner of Income Tax and 1
Gujarat High Court · (2016) 290 CurTR 110 : (2017) 391 ITR 33
Income Tax Act, 1961 - Section 154, Section 244A
High Courts27 Jul 2016Disposed Off
Jinnatben Amadbhai Bhatti Vs Bagasara Nagar Palika
Gujarat High Court · (2016) 3 LLN 637
Industrial Disputes Act, 1947 — Section 25F
High Courts26 Jul 2016Dismissed
Ravjibhai Nagarbhai Patel Vs I.T.O Ward-6(2)
Gujarat High Court · (2016) 387 ITR 639
Income Tax Act, 1961 — Section 147, 148
High Courts26 Jul 2016Allowed
Mahammad Ishaq Suleman Kadiwal Vs Palanpur Nagarpalika
Gujarat High Court · (2016) LIC 4033
Constitution of India, 1950 — Article 14, 16, 311Gujarat Municipalities Election Rules, 1964 — Section 91
High Courts26 Jul 2016Disposed Off
Rajkot Municipal Corporation Vs Chavda Rasikbhai Daayabhai
Gujarat High Court · (2017) 1 GLR 863
Constitution of India, 1950 - Article 226, Article 227Industrial Disputes Act, 1947 - Section 25F, Section 25G, Section 25H
High Courts26 Jul 2016Dismissed
Ahmedabad Municipal Transport Service Vs Vinodkumar Udalsinh Chauhan
Gujarat High Court · (2017) 2 CLR 143
Constitution of India, 1950 - Article 226, Article 227Industrial Disputes Act, 1947 - Section 33(2)(b)