COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 1,040 of 1,770

High Courts21 Sept 2005Dismissed

Babubhai Karsanbhai Raika and Others Vs Gujarat State Election Commissioner and Others

Gujarat High Court · (2005) 09 GUJ CK 0054

Bombay Provincial Municipal Corporation (Delimitation of Wards and Allocation of Reserved Seats) Rules, 1994 — Rule 4, 6, 7(1)Bombay Provincial Municipal Corporations Act, 1949 — Section 14, 2(18A), 456(1), 5, 5(2)Constitution of India, 1950 — Article 142, 172, 226, 243E, 243K

High Courts21 Sept 2005

Gamon India Ltd. Vs Sheth Estate Developers Pvt. Ltd. and Others

Gujarat High Court · (2006) 2 ARBLR 196 : (2006) 1 GLR 541

Arbitration Act, 1940 — Section 2, 20, 33, 39, 8Arbitration and Conciliation Act, 1996 — Section 21, 85Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts21 Sept 2005

Vishnubhai Himmatbhai Panchal and Another Vs Spl. Laq Officer and Another

Gujarat High Court · (2005) 09 GUJ CK 0021

Land Acquisition Act, 1894 — Section 18, 23, 28, 34, 4

High Courts20 Sept 2005

Bharatiya Technical Institute Vs State of Gujarat and Another

Gujarat High Court · (2006) 2 GLR 981

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(7), Order 37 Rule 7, 80Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

High Courts20 Sept 2005Dismissed

Balkrushna Natvarlal Bhatt Vs Viramgam Municipaltiy

Gujarat High Court · (2005) 09 GUJ CK 0036

Constitution of India, 1950 — Article 226

High Courts20 Sept 2005Allowed

Bhagwandas Babidas Patel Vs Deputy Commissioner of Income Tax

Gujarat High Court · (2005) 09 GUJ CK 0024

Income Tax Act, 1961 — Section 143(3), 158BC, 2(47)Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 53A, 54

High Courts20 Sept 2005

Ahmedabad Municipal Corporation and Another Vs Gautambhai S. Patel, through President, Ahmedabad Municipal Corporation Staff Kamdar Co-operative and Supply Society and Others

Gujarat High Court · (2005) 09 GUJ CK 0020

Bombay Co-operative Societies Act, 1925 — Section 24ABombay Provincial Municipal Corporations Act, 1949 — Section 487Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

High Courts19 Sept 2005Dismissed

Khamar Kaushikbhai Chotalal and Others Vs State of Gujarat and Others

Gujarat High Court · (2005) 09 GUJ CK 0056

Gujarat Education Cess Act, 1962 — Section 12, 12(1), 13, 15Gujarat Education Cess Rules, 1962 — Rule 3

High Courts19 Sept 2005Dismissed

Vohra Usmanbhai Ganibhai Vs Gujarat State Road Transport Corp.

Gujarat High Court · (2005) 09 GUJ CK 0051

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11(A)

High Courts19 Sept 2005Dismissed

Ushaben Jitendrakumar Dholariya Vs Bhagvanjibhai Chakubhai Ughad

Gujarat High Court · AIR 2006 Guj 18

Bombay Land Revenue Code, 1879 — Section 135DCivil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18(1), 54Constitution of India, 1950 — Article 226

High Courts19 Sept 2005Dismissed

Navpad Textile Industries Ltd. Vs Union of India (UOI)

Gujarat High Court · (2009) 13 STR 460

Central Excises and Salt Act, 1944 — Section 35FSick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)

High Courts16 Sept 2005

Praful Prabhakarbhai Harshe Vs The State of Gujarat and Another

Gujarat High Court · (2005) 09 GUJ CK 0038

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

High Courts16 Sept 2005

State of Gujarat Vs Karsanbhai Jesang

Gujarat High Court · (2006) 1 GLR 695

Constitution of India, 1950 — Article 136, 227, 309, 310, 311Industrial Disputes (Central) Rules, 1957 — Rule 77Industrial Disputes Act, 1947 — Section 2, 25B, 25B(1), 25B(2), 25F

High Courts15 Sept 2005

Commissioner of Income Tax Vs Express Hotel P. Ltd.

Gujarat High Court · (2006) 200 CTR 476 : (2006) 281 ITR 160

Income Tax Act, 1961 — Section 139(1), 143(3), 256(1), 263, 43BIncome Tax Rules, 1962 — Rule 6D

High Courts15 Sept 2005Dismissed

Deputy Executive Engineer Vs Dahyabhai Hirabhai

Gujarat High Court · (2005) 09 GUJ CK 0035

Constitution of India, 1950 — Article 226, 227

High Courts15 Sept 2005Allowed

N.G. Vaghela Vs State of Gujarat and Another

Gujarat High Court · (2005) 25 GLH 523

Constitution of India, 1950 — Article 226

High Courts14 Sept 2005Dismissed

Lt. Col (Retd) A.P.N. Sinha Vs O.N.G.C. Ltd. and Others

Gujarat High Court · (2006) 108 FLR 279 : (2006) 1 GLR 864

Constitution of India, 1950 — Article 12, 14, 16, 226Industrial Disputes Act, 1947 — Section 2Modified Recruitment and Promotion Regulations, 1980 — Regulation 2, 3, 6(1)

High Courts14 Sept 2005

Export-Import Bank of India Vs O.L. of Shri Minal Oil and Agro Industries Pvt. Ltd. and Others

Gujarat High Court · (2007) 136 CompCas 387 : (2006) 72 SCL 145

Companies (Court) Rules, 1959 — Rule 291, 291(2), 291(4), 291(6)Companies Act, 1956 — Section 529Provincial Insolvency Act, 1920 — Section 47

High Courts14 Sept 2005

Commissioner of Income Tax Vs Jindas Panchand Gandhi

Gujarat High Court · (2006) 200 CTR 473 : (2005) 279 ITR 552

Income Tax Act, 1961 — Section 256(1), 80T

High Courts13 Sept 2005

Gujarat Toll Road Investment Company Limited Vs Blank Name

Gujarat High Court · (2008) 85 SCL 226

Companies Act, 1956 — Section 391, 394