High Courts07 Dec 2005
Commissioner of Income Tax Vs Rolcon Engineering Co. Ltd.
Gujarat High Court · (2006) 286 ITR 450
Income Tax Act, 1961 — Section 256(1), 80HHC, 80HHC(1), 80HHC(3)
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,034 of 1,770
High Courts06 Dec 2005Allowed
Kuber Rolling Mill Private Limited and Others Vs The State of Gujarat and Another
Gujarat High Court · (2006) CriLJ 2350
Penal Code, 1860 (IPC) — Section 114, 323, 406, 420, 504
High Courts06 Dec 2005
Saurashtra University Vs Shambhubhai Hirjibhai Padalia
Gujarat High Court · (2005) 12 GUJ CK 0074
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B, 25F, 7(3), 8
High Courts05 Dec 2005Dismissed
Gordhanbhai C. Patel Vs Kalol Nagar Palika
Gujarat High Court · (2005) 12 GUJ CK 0081
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25(B), 25(F), 25(G)
High Courts02 Dec 2005
Dalubhai R. Chaudharui and Others Vs District Panchayat and Others
Gujarat High Court · (2005) 12 GUJ CK 0050
Constitution of India, 1950 — Article 226, 227
High Courts02 Dec 2005Allowed
Vadilal Industries Ltd. Vs Union of India (UOI)
Gujarat High Court · (2006) 197 ELT 160
Central Excises and Salt Act, 1944 — Section 35C(1), 35C(2), 37C, 37C(1), 37C(2)
High Courts01 Dec 2005Allowed
Oil and Natural Gas Corp. Ltd. Vs Talukapanchayat and Another
Gujarat High Court · (2006) 2 GLR 987
Bombay Land Revenue Code, 1879 — Section 148, 45, 48, 48(1)Bombay Land Revenue Rules, 1921 — Rule 75(1)Civil Procedure Code, 1908 (CPC) — Section 96
High Courts01 Dec 2005
Somabhai Bhagwanbhai Gohil Vs State of Gujarat and Others
Gujarat High Court · (2005) 12 GUJ CK 0057
Bombay Police Act, 1951 — Section 135Gujarat Panchayats (Amendment) Act, 1993 — Section 30, 59(1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 294
High Courts01 Dec 2005Dismissed
Anandiben Chandulal Shah Vs State of Gujarat and Another
Gujarat High Court · (2006) 1 GLR 885
High Courts01 Dec 2005Dismissed
Ramkubhai Valkubhai Dhakhda Vs State of Gujarat and Another
Gujarat High Court · (2006) 1 GLR 613
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 195 , 196, 197, 198, 198Gujarat Municipalities Act, 1963 — Section 254, 73
High Courts01 Dec 2005
Commissioner of Income Tax Vs Standard Radiators (P) Ltd.
Gujarat High Court · (2006) 286 ITR 207
Income Tax Act, 1961 — Section 144B, 256(1)
High Courts01 Dec 2005Allowed
Dilaji Bharatbhai Vihol Vs Deputy Commissioner of Police and Another
Gujarat High Court · (2006) 26 GLH 513
Bombay Police Act, 1951 — Section 55, 56, 57, 58, 59Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1Constitution of India, 1950 — Article 21
High Courts01 Dec 2005Dismissed
State of Gujarat Vs Appellate Authority for Industrial and Financial Reconstruction and Others
Gujarat High Court · (2006) 72 SCL 423
Companies Act, 1956 — Section 11, 19, 19(2), 19(4), 3(4)Constitution of India, 1950 — Article 226, 227Landlord and Tenant Act, 1954 — Section 23(4)
High Courts01 Dec 2005
Sudhaben Kanubhai Prajapati Vs District Panchayat and Others
Gujarat High Court · (2006) 110 FLR 1088 : (2006) 2 GLR 1146
High Courts30 Nov 2005Dismissed
Shri Ravi Traders Vs State of Gujarat and Another
Gujarat High Court · (2006) CriLJ 2156 : (2006) 1 GLR 552
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 468, 468(2), 472, 473Gujarat Panchayats (Amendment) Act, 1993 — Section 216
High Courts30 Nov 2005Dismissed
Krishnakant Maganlal Brahmbhatt Vs State of Gujarat and Others
Gujarat High Court · (2005) 11 GUJ CK 0021
Constitution of India, 1950 — Article 227
High Courts30 Nov 2005Allowed
Shree Devkrupa Ship Breaking and Another Vs Union of India (UOI) and Others
Gujarat High Court · (2005) 11 GUJ CK 0015
High Courts30 Nov 2005
Garden Silk Mills Ltd. Vs Dy Commissioner of Income Tax (Assessment) and Another
Gujarat High Court · (2006) 204 CTR 441 : (2008) 296 ITR 577
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 207, 208, 209, 210
High Courts30 Nov 2005
Shardaben Kantilal Patel P.T.C. College Vs State of Gujarat and Others
Gujarat High Court · (2005) 11 GUJ CK 0003
Constitution of India, 1950 — Article 21A, 45National Council for Teacher Education Act, 1993 — Section 14, 14(3), 17National Council for Teachers Education (Norms and Standards for Teacher Education Programmes) Regulations, 2001 — Regulation 5, 6, 6
High Courts29 Nov 2005Dismissed
Sonaben and Others Vs The Special Acquision Officer and Another
Gujarat High Court · (2005) 11 GUJ CK 0030
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 11, 13, 40, 41, 42Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 4