High Courts21 Oct 2005
Ashokbhai Ramubhai Patel Vs Panchayat and Urban Housing and Urban Development Department and Another
Gujarat High Court · (2005) 10 GUJ CK 0061
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Gujarat High Court judgments
35,387 judgments · page 1,037 of 1,770
High Courts20 Oct 2005
Dwijendra Shirishbhai Manek Vs State of Gujarat
Gujarat High Court · (2006) CriLJ 1413 : (2006) 26 GLH 588
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Penal Code, 1860 (IPC) — Section 114, 120B, 419, 465, 467
High Courts20 Oct 2005Allowed
United Phosphorous Ltd. and Another Vs Gujarat Electricity Board and Another
Gujarat High Court · AIR 2006 Guj 23 : (2006) 26 GLH 415 : (2006) 1 GLR 123
Electricity (Supply) Act, 1948 — Section 44Electricity Act, 1910 — Section 28 , 44(1)
High Courts20 Oct 2005
Yogesh Babubhai Trivedi and Others Vs K.V. Dabhi Food Inspector and Others
Gujarat High Court · (2006) CriLJ 2039
Criminal Procedure Code, 1973 (CrPC) — Section 319, 468(2), 470(3), 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 17(4), 19, 2, 7
High Courts20 Oct 2005
State of Gujarat Vs R. Engineer
Gujarat High Court · (2006) 4 ARBLR 58 : (2006) 2 GLR 1101
Arbitration Act, 1940 — Section 17, 20, 21, 30, 33Arbitration and Conciliation Act, 1996 — Section 31Civil Procedure Code, 1908 (CPC) — Section 96
High Courts20 Oct 2005
Commissioner of Income Tax Vs Mahendra N. Shah
Gujarat High Court · (2006) 200 CTR 18 : (2006) 280 ITR 462 : (2006) 155 TAXMAN 49
Income Tax Act, 1961 — Section 256(1)
High Courts19 Oct 2005Dismissed
Harish Baburam Mehra Vs Hashmukhlal Chambalal Shah and Another
Gujarat High Court · (2005) 10 GUJ CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 178, 181, 181(4), 482Penal Code, 1860 (IPC) — Section 114, 406, 420
High Courts19 Oct 2005
Sitaben Govabhai Desai (Rabari) Vs State of Gujarat and Others
Gujarat High Court · (2005) 10 GUJ CK 0005
High Courts18 Oct 2005Allowed
Bank of Baroda Vs Menubhai Jivanji Patel and Others
Gujarat High Court · AIR 2006 Guj 37
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 8 Rule 10, Order 9 Rule 2, Order 9 Rule 5, Order 9 Rule 5(1)
High Courts18 Oct 2005
Devarsons Private Ltd. Vs U.P. Singh
Gujarat High Court · (2006) 203 CTR 48 : (2006) 284 ITR 36
Income Tax Act, 1961 — Section 119(2), 143(1A), 143(3), 234A, 234B
High Courts18 Oct 2005Dismissed
Thakore Shanabhai Gedalbhai Vs State Election Commission and Others
Gujarat High Court · (2005) 25 GLH 687
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 243C, 243K, 243O, 243O(b)Gujarat Municipalities Act, 1963 — Section 14, 14(5), 14(5)(iii), 2(7A)
High Courts14 Oct 2005
A.M. Overseas Vs Union of India (UOI) and Others
Gujarat High Court · (2006) 194 ELT 267
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110(1), 110(3), 113, 121, 2(22)
High Courts14 Oct 2005
Colourtex and Another Vs Union of India (UOI) and Others
Gujarat High Court · (2006) 199 ELT 200 : (2006) 2 GLR 1106 : (2008) 9 STR 440
Customs Act, 1962 — Section 129B(2), 129C(5)
High Courts13 Oct 2005
Commissioner of Income Tax Vs Jayendra H. Kharawala
Gujarat High Court · (2005) 10 GUJ CK 0070
Income Tax Act, 1961 — Section 139(8), 140A, 143(3), 208(8), 209
High Courts13 Oct 2005
Kamalbens Bhalerao and Others Vs State of Gujarat and Others
Gujarat High Court · (2005) 10 GUJ CK 0063
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397Prevention of Food Adulteration Act, 1954 — Section 16, 17, 17(1), 17(2), 17(4)
High Courts13 Oct 2005
Commissioner of Sales Tax Vs Choksi Nagardas Chakubhai and Sons
Gujarat High Court · (2005) 10 GUJ CK 0045
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12Central Sales Tax Act, 1956 — Section 8Gujarat Sales Tax Act, 1969 — Section 12, 13, 13(A), 19B, 4
High Courts13 Oct 2005Dismissed
Commissioner of Income Tax Vs Union Electric Corporation
Gujarat High Court · (2006) 200 CTR 636 : (2006) 281 ITR 266
Income Tax Act, 1961 — Section 256(1), 271(1)
High Courts13 Oct 2005
Commissioner of Income Tax Vs Sidral Food (P) Ltd.
Gujarat High Court · (2006) 200 CTR 135 : (2006) 282 ITR 563
Income Tax Act, 1961 — Section 256(1), 32A, 32A(1), 32A(2), 32A(4)
High Courts13 Oct 2005
Thaker Rajeshkumar @ Khanna Vasudev Vs State of Gujarat
Gujarat High Court · (2006) CriLJ 1973
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts11 Oct 2005
Rameshchandra Bansal through Constituted Attorney Virendra Bansal Vs Securities and Exchange Board of India and Another
Gujarat High Court · (2006) 2 CompLJ 93 : (2005) 3 GLR 2734 : (2006) 67 SCL 404
Companies Act, 1956 — Section 226Constitution of India, 1950 — Article 14, 226Securities and Exchange Board of India Act, 1992 — Section 11(1), 11(2), 12, 3, 30