COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 1,032 of 1,770

High Courts19 Dec 2005Dismissed

Neon Laboratories Ltd. Vs Medical Technologies Ltd. and Others

Gujarat High Court · (2005) 12 GUJ CK 0045

Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 27(2), 28(3), 30(1), 31, 33Trade and Merchandise Marks Act, 1958 — Section 33

High Courts19 Dec 2005Allowed

Vijaykumar C. Modi Vs State of Gujarat and Another

Gujarat High Court · (2006) 26 GLH 606 : (2006) 1 GLH 606

Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 304A

High Courts19 Dec 2005Dismissed

Ghanshyambhai K. Sathwara and Others Vs Sonubhai Baliram Patil and Others

Gujarat High Court · AIR 2006 Guj 109

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34(1), Order 39 Rule 1, Order 39 Rule 2, 151

High Courts16 Dec 2005Dismissed

State of Gujarat Vs Gunvantlal H. Shah

Gujarat High Court · (2006) 1 GLR 418

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 379Evidence Act, 1872 — Section 105, 114, 5Penal Code, 1860 (IPC) — Section 161

High Courts16 Dec 2005Allowed

Ani Elastic Industries Vs Union of India (UOI) and Others

Gujarat High Court · (2008) 222 ELT 340 : (2009) 15 STR 753

Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 226, 227

High Courts16 Dec 2005Allowed

Galaxy Exports (100% EOU) Vs Union of India (UOI) and Others

Gujarat High Court · (2005) 12 GUJ CK 0004

Central Excise Rules, 1944 — Rule 18, 18(1), 18(2)

High Courts15 Dec 2005

Jaypalsinh J. Mangrola Vs State of Gujarat and Another

Gujarat High Court · (2005) 12 GUJ CK 0037

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 151, 482

High Courts15 Dec 2005Allowed

P.M. Diesels Limited Vs Union of India (UOI) and Others

Gujarat High Court · (2005) 12 GUJ CK 0036

Companies Act, 1956 — Section 20Constitution of India, 1950 — Article 226Trade and Merchandise Marks Act, 1958 — Section 28, 29

High Courts15 Dec 2005

Vinodbhai Gopalbhai Patel and Others Vs Bharatbhai Maganbhai Patel and Another

Gujarat High Court · (2007) 1 ACC 249

Motor Vehicles Act, 1988 — Section 168, 168

High Courts15 Dec 2005Dismissed

Baroda Traders Co-operative Bank Ltd. Vs Mahendrabhai B. Shah

Gujarat High Court · (2006) 110 FLR 789 : (2006) 2 LLJ 500

High Courts15 Dec 2005Allowed

Balram Ganpat Mahamunkar Vs Dy. Police Commissioner and Others

Gujarat High Court · (2005) 12 GUJ CK 0016

Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4Bombay Prohibition Act, 1949 — Section 66(1), 85(1)(3)

High Courts14 Dec 2005Dismissed

Lalitkishore Omprakash Arya Vs State of Gujarat and Another

Gujarat High Court · (2006) 1 GLR 374

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Penal Code, 1860 (IPC) — Section 114, 120B, 195, 208, 209

High Courts14 Dec 2005Allowed

State of Gujarat and Another Vs Nathubhai N. Bharai and Another

Gujarat High Court · (2005) 12 GUJ CK 0040

Constitution of India, 1950 — Article 14, 226, 309, 311Industrial Disputes Act, 1947 — Section 17B, 2, 25F, 25G, 25H

High Courts14 Dec 2005Dismissed

Union of India (UOI) Vs Rajendrakumar H. Patel

Gujarat High Court · (2006) 2 GLR 995

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 22, 22(2), 27, 27(1), 5

High Courts13 Dec 2005Dismissed

Kapilaben Ashokbhai Patel Vs State of Gujarat and Others

Gujarat High Court · (2006) 2 GLR 1029

Bombay Provincial Municipal Corporations Act, 1949 — Section 2Constitution of India, 1950 — Article 213Gujarat Regularisation of Unauthorised Development Act, 2001 — Section 10, 2, 3, 3(2), 3(3)

High Courts13 Dec 2005

M.M. Sheth Vs A.M.C. and Another

Gujarat High Court · (2005) 12 GUJ CK 0063

Bombay Provincial Municipal Corporations Act, 1949 — Section 56(4)Constitution of India, 1950 — Article 14, 142, 16, 21, 226

High Courts12 Dec 2005Dismissed

Commissioner of Central Excise and Customs Vs Banco Aluminium Ltd.

Gujarat High Court · (2009) 13 STR 88

High Courts12 Dec 2005

Nishith Dhruva and Others Vs Gujarat Public Service Commission and Another

Gujarat High Court · (2006) 2 GLR 1298

Civil Procedure Code, 1908 (CPC) — Section 35(2)Constitution of India, 1950 — Article 14, 16Public Works Department (Buildings and Roads) Rules, 1960 — Rule 5(2)

High Courts12 Dec 2005

Commissioner of Income Tax Vs Jamnagar Jilla Sahakari Kharidvechan Sangh Ltd.

Gujarat High Court · (2006) 201 CTR 243 : (2006) 283 ITR 116

Income Tax Act, 1922 — Section 10(1), 10(2)Income Tax Act, 1961 — Section 10, 10(29), 110, 110, 143(3)

High Courts09 Dec 2005Allowed

Rajnarayan Baijnath Yadav Vs State of Gujarat and Another

Gujarat High Court · (2006) 26 GLH 293

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138