COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 1,039 of 1,770

High Courts04 Oct 2005Allowed

Kantilal and Brothers Vs Pragji Parshottam''s Heir and Another

Gujarat High Court · (2005) 10 GUJ CK 0024

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 9, Order 22 Rule 3, Order 22 Rule 4, Order 43 Rule 1(K), 115Limitation Act, 1963 — Section 5, 5(3)

High Courts04 Oct 2005Dismissed

Commissioner of Income Tax Vs Avon Flours Pvt. Ltd.

Gujarat High Court · (2009) 313 ITR 400

Income Tax Act, 1961 — Section 271(1)

High Courts03 Oct 2005Dismissed

Sakar Refrigeration Pvt. Ltd. Vs Bhadresh Kumar Ramesh Chandra Shah

Gujarat High Court · (2005) 10 GUJ CK 0032

High Courts30 Sept 2005Allowed

Dhrangadhra Chemical Works Ltd. Vs Union of India (UOI)

Gujarat High Court · (2006) 199 ELT 404

Customs Act, 1962 — Section 128

High Courts30 Sept 2005

Chiripal Twisting and Sizing Pvt. Ltd. Vs Union of India (UOI)

Gujarat High Court · (2006) 198 ELT 340

High Courts29 Sept 2005Dismissed

United India Insurance Co. Ltd. Vs Pinakin Dharmishibhai Baraiya and Others

Gujarat High Court · (2006) ACJ 792 : (2005) 3 GLR 2436

High Courts29 Sept 2005

Royal Cooperative Bank Ltd. Vs Chokshi Tube Co. Ltd. and Others

Gujarat High Court · (2005) 09 GUJ CK 0079

Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3(2), 4, 4(1), 96, 99Civil Procedure Code, 1908 (CPC) — Section 2

High Courts29 Sept 2005Allowed

Core Healthcare Ltd. Vs Union of India (UOI)

Gujarat High Court · (2006) 198 ELT 21

Central Excise Rules, 1944 — Rule 12(1), 57A, 57C, 57I, 57QCentral Excises and Salt Act, 1944 — Section 11BFinance Act, 2001 — Section 132

High Courts29 Sept 2005

Gujarat Pradesh Panchayat Parishad and Hiteshbhai Kantilal Barot Vs State Election Commission and Others

Gujarat High Court · (2005) 09 GUJ CK 0011

Bombay Provincial Municipal Corporations Act, 1949 — Section 7AConstitution of India, 1950 — Article 143U, 170, 172, 226, 243Gujarat Municipalities Act, 1963 — Section 266B

High Courts29 Sept 2005

Mehta Prafulchandra Kalidas Vs Patel Cheljibhai Kalidas and Another

Gujarat High Court · (2006) 2 ALD(Cri) 7 : (2007) 3 BC 61 : (2006) CriLJ 1660 : (2005) 3 GLR 2474

Criminal Procedure Code, 1973 (CrPC) — Section 250, 258, 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts27 Sept 2005Dismissed

Mahesh Dutt Sharma Vs The State of Gujarat and Others

Gujarat High Court · AIR 2006 Guj 1 : (2005) 3 GLR 2444

Bombay Motor Vehicles Tax Act, 1958 — Section 3A

High Courts27 Sept 2005Dismissed

Surendra Punamchand Panchal Vs The State of Gujrat and Others

Gujarat High Court · (2005) 09 GUJ CK 0050

Constitution of India, 1950 — Article 226

High Courts27 Sept 2005

Rakeshkumar Somabhai Rathod Vs State of Gujarat and Others

Gujarat High Court · (2006) 26 GLH 551 : (2006) 1 GLR 183

Constitution of India, 1950 — Article 226, 227Gujarat Panchayats (Amendment) Act, 1993 — Section 116, 138, 138(2), 138(3), 138(4)

High Courts26 Sept 2005Dismissed

Centurion Laboratories Vs Union of India (UOI)

Gujarat High Court · (2005) 09 GUJ CK 0001

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226, 227

High Courts23 Sept 2005Dismissed

Gujarat Pipavav Port Ltd. Vs State of Gujarat and Others

Gujarat High Court · (2006) 26 GLH 276

Constitution of India, 1950 — Article 226, 341, 342Gujarat Agricultural Lands Ceiling Act, 1960 — Section 21, 23, 26, 29Gujarat Maritime Board Act, 1981 — Section 32

High Courts22 Sept 2005

Executive Engineer and Another Vs Vansh Mulsinh Motisinh and Others

Gujarat High Court · (2005) 09 GUJ CK 0059

Land Acquisition Act, 1894 — Section 11, 18, 28, 34, 4

High Courts22 Sept 2005Allowed

The Branch Manager Vs Hasanbhai Nazbuddin Vankar

Gujarat High Court · (2005) 09 GUJ CK 0058

Industrial Disputes Act, 1947 — Section 11A

High Courts22 Sept 2005Dismissed

Morvi Taluka Panchayat and Another Vs Vikramsinh Gambhirsinh and Others

Gujarat High Court · (2006) ACJ 1448 : (2005) 3 GLR 2372

Motor Vehicles Act, 1939 — Section 2(19)Motor Vehicles Act, 1988 — Section 2(30)Workmens Compensation Act, 1923 — Section 94, 95

High Courts22 Sept 2005

Jawahar Maghji Sindhi Bansali and Another Vs State of Gujarat

Gujarat High Court · (2006) CriLJ 1717 : (2006) 1 GLR 719

Penal Code, 1860 (IPC) — Section 114, 306, 313, 498A

High Courts22 Sept 2005

M. Jagdamba Dyeing and Printing and Another Vs Ramkumar Ramchal Mishra

Gujarat High Court · (2005) 09 GUJ CK 0014

Constitution of India, 1950 — Article 226