High Courts29 Nov 2005Dismissed
Anantrai Gordhandas Jethwa Asstt. Operator Grade-1 Vs Gujarat Electricity Board
Gujarat High Court · (2006) 110 FLR 342 : (2006) 2 GLR 1155
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,035 of 1,770
High Courts28 Nov 2005Dismissed
Dilipsinh Shambhuji Bihola Vs State of Gujarat and 2 Ors.
Gujarat High Court · (2005) 11 GUJ CK 0008
High Courts25 Nov 2005Allowed
Lalbhai Trading Company and Others Vs Union of India (UOI) and Others
Gujarat High Court · (2006) 1 GLR 497
Central Excises and Salt Act, 1944 — Section 35 , 35BCivil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 100, 22(3), 96Constitution of India, 1950 — Article 14, 19(1), 226, 300A
High Courts25 Nov 2005Allowed
Kirankumar Ranchhodbhai and Others Vs Hiraben and Others
Gujarat High Court · (2005) 11 GUJ CK 0018
High Courts25 Nov 2005
Girishbhai Natvarbhai Patel Vs State of Gujarat and Another
Gujarat High Court · (2006) CriLJ 3378 : (2006) 1 GLR 786
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313, 378Evidence Act, 1872 — Section 114, 58Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts24 Nov 2005
Commissioner of Income Tax Vs P.M. Diesel P. Ltd.
Gujarat High Court · (2006) 204 CTR 328 : (2006) 284 ITR 146
Income Tax Act, 1961 — Section 256(1), 37(3A), 37(3B)
High Courts24 Nov 2005
Commissioner of Income Tax Vs Amarsinghji Mills Ltd.
Gujarat High Court · (2006) 286 ITR 129
Income Tax Act, 1922 — Section 24(2)Income Tax Act, 1961 — Section 256(1), 71, 72, 72(1)
High Courts24 Nov 2005
Commissioner of Income Tax Vs Nathubhai H. Patel
Gujarat High Court · (2006) 201 CTR 102 : (2006) 285 ITR 67
Income Tax Act, 1961 — Section 256(2), 32A
High Courts24 Nov 2005
Star Chemicals (Bombay) Ltd. Vs Vitta Mazda Ltd. and Another
Gujarat High Court · (2008) 145 CompCas 455 : (2007) 74 SCL 80
Companies Act, 1956 — Section 281(1), 441(2), 536(2)
High Courts23 Nov 2005Dismissed
Commissioner of Income Tax Vs Ketan Chemicals
Gujarat High Court · (2006) 281 ITR 244
Income Tax Act, 1961 — Section 187(2), 188, 256(2)
High Courts23 Nov 2005
S.M. Rami Vs State of Gujarat and Others
Gujarat High Court · (2005) 11 GUJ CK 0032
High Courts23 Nov 2005Dismissed
N.B. Kazi Vs High Court of Gujarat and Another
Gujarat High Court · (2005) 11 GUJ CK 0031
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 161
High Courts23 Nov 2005Dismissed
Niranjan D. Bhatt and Another Vs State of Gujarat and Others
Gujarat High Court · (2006) 110 FLR 584 : (2006) 2 GLR 1127
High Courts23 Nov 2005Allowed
Geetaben Bharatbhai Patel Vs State of Gujarat and Others
Gujarat High Court · (2005) 11 GUJ CK 0013
Constitution of India, 1950 — Article 226, 243E, 261Gujarat Panchayats (Amendment) Act, 1993 — Section 13, 51, 53, 55, 55(2)Gujarat Panchayats (Procedure) Rules, 1997 — Rule 20, 20(2), 26, 29, 30
High Courts22 Nov 2005
Sheelaben M. Patel Vs Income Tax Officer
Gujarat High Court · (2007) 290 ITR 189
Income Tax Act, 1961 — Section 10(3), 131, 143(3), 147, 148
High Courts22 Nov 2005
Sheelaben M. Patel Vs ITO
Gujarat High Court · (2006) 200 CTR 646
Income Tax Act, 1961 — Section 143(3), 147Income Tax Act, 1967 — Section 147
High Courts21 Nov 2005Allowed
Pravinchandra Hemchandbhai Panchal and Others Vs Gujarat Public Service Commission and Another
Gujarat High Court · (2006) 26 GLH 663
High Courts21 Nov 2005Allowed
United India Insurance Co Ltd. Vs Mahijibhai Mangalbhai Gohil
Gujarat High Court · (2006) 109 FLR 1030
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B, 25F, 25G, 25H
High Courts18 Nov 2005Allowed
Lalitkumar D. Thakkar Vs Controlling Authority and Asstt. Labour Commissioner and Others
Gujarat High Court · (2006) 2 LLJ 938
Constitution of India, 1950 — Article 227Factories Act, 1948 — Section 2(n)Payment of Gratuity (Amendment) Act, 1987 — Section 7(3A)
High Courts18 Nov 2005Dismissed
Physical Research Laboratory and Another Vs Purshottam A. Vadher
Gujarat High Court · (2006) 109 FLR 764
Central Civil Services (Pension) Rules, 1972 — Rule 48A(2), 48A(4)Constitution of India, 1950 — Article 226