COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 1,022 of 1,770

High Courts04 Apr 2006Dismissed

Commissioner of Central Excise Vs Gupta Steel

Gujarat High Court · (2008) 12 STR 101

Central Excise Rules, 1944 — Rule 57AB, 57AHCentral Excises and Salt Act, 1944 — Section 11A, 11AB, 38ACENVAT (Credit) Rules, 2002 — Rule 12, 3

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High Courts03 Apr 2006

Bachubhai Chhaganbhai Vs State of Gujarat

Gujarat High Court · (2006) 04 GUJ CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302

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High Courts03 Apr 2006

Soni Kirit Jivan Vs State of Gujarat

Gujarat High Court · (2006) 3 GLR 2234

Atrocity Act — Section 10(3), 3(1)(10), 3(10)Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 360

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High Courts31 Mar 2006Dismissed

Gitaben S. Thakur Vs Union of India (UOI) and Another

Gujarat High Court · (2006) 03 GUJ CK 0048

Hindu Marriage (Amendment) Act, 1956 — Section 13Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506(2)

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High Courts31 Mar 2006Allowed

Surat District Co-Operative Bank Ltd. Vs Dinyar Erach Nalladaru and Another

Gujarat High Court · (2006) 03 GUJ CK 0040

Banking Regulation Act, 1949 — Section 6(1)Bombay Industrial Relations Act, 1946 — Section 78Constitution of India, 1950 — Article 226, 227

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High Courts31 Mar 2006Allowed

Sharad Bansilal Vakil Vs Suo Motu

Gujarat High Court · (2006) 2 GLR 1707

Companies Act, 1913 — Section 170, 202Constitution of India, 1950 — Article 136, 215Contempt of Courts (Gujarat High Court) Rules, 1984 — Rule 11

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High Courts31 Mar 2006

Kheda Dist. Central Co. op. Bank Ltd. Vs The Dist. Registrar and Others

Gujarat High Court · (2006) 03 GUJ CK 0014

Constitution of India, 1950 — Article 227

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High Courts31 Mar 2006

Murlidhar Kelavni Mandal Vs District Education Officer and Others

Gujarat High Court · (2006) 03 GUJ CK 0012

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High Courts30 Mar 2006

Arunkumar T. Makwana Vs Income Tax Officer

Gujarat High Court · (2006) 204 CTR 433 : (2006) 286 ITR 502 : (2006) 156 TAXMAN 429

Income Tax Act, 1961 — Section 10(10C), 260A, 260A(4)Income Tax Rules, 1962 — Rule 2BAInstitutes of Technology Act, 1961 — Section 3

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High Courts29 Mar 2006

Commissioner of Income Tax Vs Amol Dicalite Ltd.

Gujarat High Court · (2006) 205 CTR 521 : (2006) 286 ITR 648

Income Tax Act, 1961 — Section 256(1), 43(1)

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High Courts29 Mar 2006

Crown Steel Company Vs Union of India (UOI)

Gujarat High Court · (2006) 202 ELT 420

Constitution of India, 1950 — Article 14, 226, 227

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High Courts29 Mar 2006

Bharat Sanchar Nigam Ltd. and Others Vs M.C. Verma

Gujarat High Court · (2006) 2 GLR 1379

Central Civil Services (Revised Pay) Rules, 1997 — Rule 22(1)(A)(2)

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High Courts29 Mar 2006Allowed

Union of India (UOI) and Others Vs D.B. Gohil

Gujarat High Court · (2006) 2 GLR 1370

Administrative Tribunals Act, 1985 — Section 20(1)Constitution of India, 1950 — Article 227

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High Courts29 Mar 2006

Commissioner of Income Tax Vs Mihir Textiles Ltd.

Gujarat High Court · (2007) 210 CTR 416

Income Tax Act, 1961 — Section 256(1), 40

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High Courts29 Mar 2006

Mehsana Nagarik Sahakari Bank Ltd. Vs Harilal Devrambhai Thakkar (HUF) through its Karta and Others

Gujarat High Court · (2006) 03 GUJ CK 0042

Constitution of India, 1950 — Article 227

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High Courts29 Mar 2006

AMC Vs Social Coop Bank Ltd and Another

Gujarat High Court · (2006) 3 GLR 1951

Bombay Provincial Municipal Corporations Act, 1949 — Section 210, 211, 212, 216, 23(2)Constitution of India, 1950 — Article 14, 226, 227

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High Courts27 Mar 2006Allowed

Rajesh Himatlal Sheth Vs State of Gujarat and Others

Gujarat High Court · (2006) CriLJ 2665 : (2006) 2 GLR 1526

Bombay Civil Services Rules, 1959 — Rule 152Constitution of India, 1950 — Article 14, 19, 21, 226, 32Gujarat Municipalities Act, 1963 — Section 155

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High Courts27 Mar 2006

Spentex Industries Ltd. Vs Commissioner of Central Excise and Customs

Gujarat High Court · (2006) 199 ELT 39

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High Courts24 Mar 2006Dismissed

Rameshbhai Ramanlal Patel and Others Vs Shree Bansidhar P. Ltd.

Gujarat High Court · (2006) 133 CompCas 590

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High Courts24 Mar 2006Dismissed

Ruby Coach Builders Pvt. Ltd. and Another Vs State of Gujarat and Another

Gujarat High Court · (2006) 03 GUJ CK 0080

Bombay Provincial Municipal Corporations Act, 1949 — Section 149(1), 2(42), 457(7)Octroi Rules, 1965 — Rule 12[3)

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