Constitution of India, 1950 — Article 227Urban Land (Ceiling and Regulation) Repeal Act, 1976 — Section 6(1)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 3, 4, 4

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High Courts24 Aug 2006

Commissioner of Wealth Tax Vs Minalben Rameshbhai Jhaveri L/H of Smt. Manoram B. Dalal and Others

Gujarat High Court · (2006) 206 CTR 412

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High Courts24 Aug 2006Dismissed

(The) District Panchayat Vs Babubhai Lakhabhai Chudasma and Others

Gujarat High Court · (2006) 26 GLH 357

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(4), 2(j), 25G, 25H

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High Courts24 Aug 2006Dismissed

Ganaji Devji Thakor Vs State of Gujarat

Gujarat High Court · (2006) 08 GUJ CK 0033

Bombay Police Act, 1951 — Section 135, 302, 37(1)

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High Courts24 Aug 2006Dismissed

Jayantilal Kuberdas Sharma Vs State of Gujarat

Gujarat High Court · (2007) 1 GLR 99

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 376Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161

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High Courts24 Aug 2006Dismissed

Sarvottam Cement and Another Vs State of Gujarat and Others

Gujarat High Court · (2006) 08 GUJ CK 0013

Civil Procedure Code, 1908 (CPC) — Section 15Constitution of India, 1950 — Article 226, 299Customs Act, 1962 — Section 25(1)

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High Courts23 Aug 2006Dismissed

Ali Fakhir Mamad Dafer Vs State of Gujarat

Gujarat High Court · (2006) 08 GUJ CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts23 Aug 2006

Deepak Construction Company Vs Commissioner of Income Tax

Gujarat High Court · (2007) 293 ITR 285

Income Tax Act, 1961 — Section 256(1), 271(1)

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High Courts23 Aug 2006

Mr. Akshay P. Patel Vs Chairman and Managing Director and Others

Gujarat High Court · (2006) 08 GUJ CK 0044

Constitution of India, 1950 — Article 14, 16, 226

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High Courts23 Aug 2006Dismissed

Shree Rama Multi-Tech Ltd. and Another Vs Asset Reconstruction Company (India) Ltd.

Gujarat High Court · (2007) 2 GLR 1230

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), 11Constitution of India, 1950 — Article 14, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 195

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High Courts23 Aug 2006Allowed

Dhansukhbhai Gulambhai Chaudhary Vs State of Gujarat

Gujarat High Court · (2006) 08 GUJ CK 0034

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High Courts23 Aug 2006

Synbiotics Limited Vs Commissioner of Income Tax

Gujarat High Court · (2007) 288 ITR 572

Income Tax Act, 1961 — Section 256(1)

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High Courts23 Aug 2006Allowed

Mahesana dist. Panchayat and Another Vs Yadav Nandlal Gokladas

Gujarat High Court · (2006) 08 GUJ CK 0024

Gujarat Panchayat Service (Discipline and Appeal) Rules, 1964 — Rule 7, 8, 9

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High Courts23 Aug 2006

Dashrathlal M. Patel and Others Vs State of Gujarat and Others

Gujarat High Court · (2007) 27 GLH 106

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 31(1), 9Bombay Prevention of Gambling Act, 1887 — Section 9(3)Constitution of India, 1950 — Article 226, 227

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High Courts23 Aug 2006

Janakbhai Kanubhai Thakkar and Others Vs State of Gujarat

Gujarat High Court · (2006) 26 GLH 317

Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 114, 302, 323, 504, 506(2)

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High Courts22 Aug 2006

Gati Ltd. Vs Deputy Commissioner, Municipal Corporation of Ahmedabad and Another

Gujarat High Court · (2006) 26 GLH 340

Bombay Provincial Municipal Corporations Act, 1949 — Section 131, 230, 231, 438

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