High Courts05 Sept 2005Allowed
Gujarat Electricity Board Vs Thakar Hasmukhhai Khelshanker
Gujarat High Court · AIR 2006 Guj 16
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 3, 115Constitution of India, 1950 — Article 227
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,042 of 1,770
High Courts05 Sept 2005Allowed
Ahmedabad Municipal Corp. Vs Rohitbhai Rasiklal Shah
Gujarat High Court · (2005) 09 GUJ CK 0066
Bombay Provincial Municipal Corporations Act, 1949 — Section 411Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 3
High Courts05 Sept 2005Allowed
Mohamad Kamil Ahmedmiya Shaikh and Another Vs Union of India (UOI)
Gujarat High Court · (2005) 25 GLH 469
Railway Claims Tribunal Act, 1987 — Section 17, 17(1), 17(2)
High Courts05 Sept 2005Dismissed
United India Insurance Company Limited Vs Vasava Paragbhai Mohanbhai and Others
Gujarat High Court · (2005) 09 GUJ CK 0037
High Courts05 Sept 2005
Himmatbhai J. Karia Vs State of Gujarat and Others
Gujarat High Court · (2005) 09 GUJ CK 0027
Constitution of India, 1950 — Article 226, 227
High Courts02 Sept 2005
Ramanbhai Somabhai Kharadi Vs State of Gujarat
Gujarat High Court · (2005) 09 GUJ CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 285, 304, 304A, 324, 326
High Courts31 Aug 2005
Roopmati M.P. Handloom Weavers Co-op. Soci. Ltd. Vs Harbala Pranjivan Trivedi
Gujarat High Court · (2005) 08 GUJ CK 0091
Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes (Gujarat) Rules, 1966 — Rule 26AIndustrial Disputes Act, 1947 — Section 10, 25F
High Courts31 Aug 2005Dismissed
Municipal Corp. of Ahmedabad Vs Tribhovandas R. Patel and Another
Gujarat High Court · (2005) 08 GUJ CK 0089
Bombay Municipal Corporation Act, 1888 — Section 301(1)Bombay Provincial Municipal Corporations Act, 1949 — Section 216, 390, 391Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43(2)(1B)
High Courts31 Aug 2005Dismissed
Rajeshkumar Jain and Others Vs Gujarat State Public Service Commission and Others
Gujarat High Court · (2005) 08 GUJ CK 0073
Constitution of India, 1950 — Article 14, 309
High Courts31 Aug 2005
Satyadev Chemicals Pvt. Ltd. Vs S. Dave and Co.
Gujarat High Court · (2006) 2 GLR 949
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(6), 96
High Courts31 Aug 2005
State of Gujarat Vs Ambalal Lalji
Gujarat High Court · (2006) CriLJ 482 : (2006) FAJ 151 : (2006) 1 GLR 208 : (2006) 2 JCR 43
Criminal Procedure Code, 1973 (CrPC) — Section 250, 344, 378Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 4
High Courts31 Aug 2005
Raipur (Rakhial) Commercial Co-op Housing Society Ltd. and Another Vs Ahmedabad Electricity Co. Ltd. and Another
Gujarat High Court · AIR 2006 Guj 58 : (2005) 3 GLR 2689
Electricity (Supply) Act, 1948 — Section 60AElectricity Act, 2003 — Section 2(15), 22, 24, 26, 43Electricity Rules, 1956 — Rule 2
High Courts31 Aug 2005Dismissed
Dy. Commissioner of Income Tax Vs Mahi Valley Hotels and Resorts
Gujarat High Court · (2006) 201 CTR 308
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3)
High Courts31 Aug 2005
Commissioner of Income Tax Vs Gaekwad and Co.
Gujarat High Court · (2006) 202 CTR 166 : (2006) 284 ITR 382
Income Tax Act, 1961 — Section 185, 256(2)
High Courts31 Aug 2005Dismissed
Regional Provident Commissioner-I Vs M.A. Kuvadia, O.L. of Aryodaya Spinning and Weaving Mills Ltd. and Others
Gujarat High Court · (2006) 72 SCL 348
Companies Act, 1956 — Section 530Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 11(1), 11(2), 14B, 15(2)Provincial Insolvency Act, 1920 — Section 61
High Courts31 Aug 2005
Deputy Commissioner of Income Tax Vs Mahi Valley Hotels and Resorts
Gujarat High Court · (2006) 287 ITR 360
Income Tax Act, 1961 — Section 143, 143(1), 143(2), 143(3)
High Courts30 Aug 2005Allowed
State of Gujarat Vs Kishanbhai
Gujarat High Court · (2005) 08 GUJ CK 0060
Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 452Penal Code, 1860 (IPC) — Section 201, 302, 363, 369, 376
High Courts30 Aug 2005
K. Pratap Reddy Vs Institute of Rural Management Anand Society and Others
Gujarat High Court · (2005) 08 GUJ CK 0013
Bombay Public Trusts (Amendment) Act, 1959 — Section 22Bombay Public Trusts Act, 1950 — Section 22, 22A, 41AConstitution of India, 1950 — Article 12, 14, 19(1), 21, 226
High Courts29 Aug 2005Dismissed
Union of India (UOI) and Another Vs N.M. Dhobi
Gujarat High Court · (2005) 08 GUJ CK 0096
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 25
High Courts29 Aug 2005
D.M. Engineering Vs Commissioner of Income Tax
Gujarat High Court · (2005) 199 CTR 545 : (2007) 289 ITR 517 : (2006) 152 TAXMAN 177
Income Tax Act, 1961 — Section 132, 143(3), 147, 256(1), 68