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Gujarat High Court judgments

35,387 judgments · page 1,041 of 1,770

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High Courts13 Sept 2005Allowed

Commissioner of Income Tax Vs C. Lajpatrai Ltd.

Gujarat High Court · (2007) 212 CTR 292 : (2008) 296 ITR 629

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High Courts13 Sept 2005

Bank of Baroda Vs Shree Sainath Surgicals Dressing Mfg. Co. Pvt. Ltd. and Others

Gujarat High Court · (2005) 25 GLH 677 : (2005) 3 GLR 2467

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 18 Rule 1
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High Courts13 Sept 2005

Steel Authority of India Ltd. Vs O.L. of Gujarat Steel Tubes Ltd. and Others

Gujarat High Court · (2005) 09 GUJ CK 0005

Companies (Court) Rules, 1959 — Rule 233, 35, 9Companies Act, 1956 — Section 10, 2(11), 391, 442, 445Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
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High Courts12 Sept 2005Dismissed

State of Gujarat Vs Vadilal Popatlal Mehta

Gujarat High Court · (2005) 3 GLR 2752

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 2, 7
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High Courts12 Sept 2005

Jayantibhai Nathalal Darji Vs Panchmahal District Co-operative Bank Ltd. and Another

Gujarat High Court · (2005) 09 GUJ CK 0053

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4(1), 4(6)
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High Courts12 Sept 2005Dismissed

Bharat Dolatram Bhujwani Vs State of Gujarat and Another

Gujarat High Court · (2005) 09 GUJ CK 0046

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(3), 195(5), 340, 476Penal Code, 1860 (IPC) — Section 109, 114, 115, 119, 120B
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High Courts12 Sept 2005Dismissed

Joint Commissioner of Income Tax (Assessment) Vs Panchratna Hotels Pvt. Ltd.

Gujarat High Court · (2009) 313 ITR 398

Income Tax Act, 1961 — Section 271(1)
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High Courts12 Sept 2005

Anopsinh Gumansinh Dodiya Vs State of Gujarat

Gujarat High Court · (2005) 09 GUJ CK 0010

Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts09 Sept 2005Dismissed

Mukundkumar Trikambhai Chauhan Vs State of Guajrat and Others

Gujarat High Court · (2005) 25 GLH 557

Constitution of India, 1950 — Article 226Gujarat Municipalities (Amendment) Act, 2000 — Section 33Gujarat Municipalities Act, 1963 — Section 33, 33(1)
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High Courts09 Sept 2005Allowed

A.K. Chaudhary and Others Vs The State of Gujarat and Others

Gujarat High Court · (2006) CriLJ 726

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 157(1), 161, 438Evidence Act, 1872 — Section 105, 113A, 4
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High Courts09 Sept 2005

Nagjibhai Shankarbhai Patel Vs State of Gujarat and Another

Gujarat High Court · (2005) 09 GUJ CK 0041

Land Acquisition Act, 1894 — Section 18, 18(1), 23, 4
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High Courts07 Sept 2005

Videcon Narmada Electronics Ltd. and Another Vs Navbharat Ferro Alloys Ltd. and Another

Gujarat High Court · AIR 2006 Guj 29

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227
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High Courts07 Sept 2005Allowed

Rajeshbhai Natvarlal Agrawal and Others Vs State of Gujarat and Another

Gujarat High Court · (2005) 09 GUJ CK 0049

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 114, 366, 376, 385, 406
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High Courts07 Sept 2005

Sanjaykumar Baldevbhai Patel and Another Vs State of Gujarat and Others

Gujarat High Court · (2005) 09 GUJ CK 0047

Bombay Land Revenue Code, 1879 — Section 65, 67AConstitution of India, 1950 — Article 226
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High Courts07 Sept 2005Allowed

Punjabhai Jethabhai Patel Vs State of Gujarat and Others

Gujarat High Court · (2006) 1 GLR 199

Bombay Land Revenue Code, 1879 — Section 103, 203, 211, 73, 73AConstitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 118
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High Courts07 Sept 2005Allowed

Abdulkarim Alibhai Chauhan Vs State of Gujarat and Others

Gujarat High Court · (2006) 2 GLR 1073

Bombay Land Revenue Code, 1879 — Section 133, 211, 61Constitution of India, 1950 — Article 226
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High Courts07 Sept 2005Dismissed

Jayant Nichhabhai Desai Vs UCO Bank and Others

Gujarat High Court · (2005) 09 GUJ CK 0004

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19, 19(4)UCO Bank (Employees) Pension Regulations, 1995 — Regulation 10, 17
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High Courts06 Sept 2005Dismissed

Umar Sumar Bhudhu Gagada Vs Bhuj Area Development Authority and Another

Gujarat High Court · AIR 2006 Guj 20

Bombay Stamp Act, 1958 — Section 78, 79, 80, 82Constitution of India, 1950 — Article 226
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High Courts06 Sept 2005Dismissed

Vashrambhai M. Patel Vs State of Gujarat and Another

Gujarat High Court · (2005) 25 GLH 565

Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 8
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High Courts06 Sept 2005Allowed

Shreno Investment and Finance Limited Vs Registar of Company

Gujarat High Court · (2007) 75 SCL 275

Companies Act, 1956 — Section 21, 394
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