High Courts24 Jan 2006
Gujarat Agriculture University Vs Abdulmajid Mahemudmiya Kazi
Gujarat High Court · (2006) 01 GUJ CK 0015
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,029 of 1,770
High Courts24 Jan 2006Dismissed
Commissioner of C. Ex. and Cus. Vs Tuni Textile Mills Ltd.
Gujarat High Court · (2009) 16 STR 227
Central Excises and Salt Act, 1944 — Section 11A, 12Customs Act, 1962 — Section 110(2)
High Courts21 Jan 2006
Bai Dahi and Others Vs State of Gujarat and Another
Gujarat High Court · (2006) 01 GUJ CK 0066
High Courts21 Jan 2006Allowed
Chevrrolet Dyes Intermediates and Agrochem Industries Vs Union of India (UOI) and Others
Gujarat High Court · (2006) 01 GUJ CK 0017
High Courts21 Jan 2006Allowed
Abhishek Fashions Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2006) 202 ELT 762 : (2008) 10 STR 502
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
High Courts20 Jan 2006
Deputy Collector and Chairman and Another Vs Mohamad Farooqu Razvi
Gujarat High Court · (2006) 01 GUJ CK 0018
Industrial Disputes Act, 1947 — Section 10, 33A, 33C(2)
High Courts19 Jan 2006Dismissed
Rajkot District Panchayat Vs Vinod Dhanjibhai Virpuria
Gujarat High Court · (2006) 01 GUJ CK 0064
Constitution of India, 1950 — Article 227Industrial Disputes (Amendment) Act, 1984 — Section 2Industrial Disputes Act, 1947 — Section 17B, 2, 25F
High Courts19 Jan 2006
Commissioner of Income Tax Vs Industrial Machinery Mfg. (P) Ltd.
Gujarat High Court · (2006) 282 ITR 595
Income Tax Act, 1961 — Section 154, 214, 246, 246(1), 246(2)
High Courts19 Jan 2006
Chandreshbhai Rugnathbhai Gadhia Vs State of Gujrat and Others
Gujarat High Court · (2006) 3 GLR 2461
Gujarat Agricultural Produce Markets Act, 1963 — Section 11, 11(1), 14Gujarat Agricultural Produce Markets Rules, 1965 — Rule 27Penal Code, 1860 (IPC) — Section 302
High Courts18 Jan 2006Allowed
Jitubhai R. Parmar Vs Project Technologist Pvt. Ltd.
Gujarat High Court · (2006) 01 GUJ CK 0063
Constitution of India, 1950 — Article 14, 21, 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 26AIndustrial Disputes (Gujarat) Rules, 1966 — Rule 26, 26A, 26B
High Courts18 Jan 2006
Ishwarbhai Ganpatbhai Patel Vs State of Gjarat and Others
Gujarat High Court · (2006) 1 GLR 758
Constitution of India, 1950 — Article 226, 309, 310, 311Gujarat Town Planning and Urban Development Act, 1976 — Section 10, 11, 12, 13, 14Gujarat Town Planning and Urban Development Rules, 1979 — Rule 3, 56, 6
High Courts18 Jan 2006Dismissed
Hansraj M. Chudasama Vs GSRTC
Gujarat High Court · (2004) 3 GLR 780
Constitution of India, 1950 — Article 227
High Courts18 Jan 2006Allowed
Nareshkumar Amrutlal Raval Vs State of Gujarat
Gujarat High Court · (2006) 2 GLR 1186
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 498A
High Courts18 Jan 2006
G.S. Nanjee and Sons Vs Commissioner of Income Tax
Gujarat High Court · (2006) 201 CTR 393 : (2006) 284 ITR 172
Income Tax Act, 1961 — Section 143(1), 144, 145, 145(2), 256(1)
High Courts18 Jan 2006Allowed
Arora Industries Vs Abdulhameed Abdulrasheed
Gujarat High Court · (2006) 111 FLR 836 : (2006) 3 LLJ 24
Industrial Disputes Act, 1947 — Section 10, 33C2
High Courts18 Jan 2006Dismissed
Kheda Jilla Panchayat Sanitaryinspectors and Vaccinators Assn. Vs State of Gujart and Others
Gujarat High Court · (2006) 01 GUJ CK 0021
Constitution of India, 1950 — Article 14, 16, 309Gujarat Panchayats (Amendment) Act, 1967 — Section 323Multi Purpose Health Worker (Health and Family Welfare Division) Recruitment Rules, 1981 — Rule 3(3)
High Courts17 Jan 2006
Harsiddh Specific Family Trust Vs Commissioner of Income Tax
Gujarat High Court · (2006) 202 CTR 390 : (2006) 284 ITR 105 : (2007) 163 TAXMAN 603
Income Tax Act, 1961 — Section 254(1), 256(1), 263
High Courts17 Jan 2006Dismissed
Hargovindbhai P. Patel Vs D.G.P. and Another
Gujarat High Court · (2006) 01 GUJ CK 0024
Constitution of India, 1950 — Article 14, 16, 226, 309Gujarat Police Manual, 1975 — Rule 53
High Courts16 Jan 2006Allowed
Kandla Port Workers'' Union Vs Union of India (UOI) and Another
Gujarat High Court · (2006) 26 GLH 772
Constitution of India, 1950 — Article 226Food Corporations Act, 1964 — Section 12A, 12A(4), 13Industrial Disputes Act, 1947 — Section 10
High Courts13 Jan 2006
Institute of Hotel Management Vs Savabhai Gobarbhai Parmar
Gujarat High Court · (2006) 01 GUJ CK 0056
Administrative Tribunals Act, 1985 — Section 14(3)