High Courts26 Aug 2005Allowed
Rekhuben Gulekhan Vs State of Gujarat
Gujarat High Court · (2005) 08 GUJ CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 451
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,043 of 1,770
High Courts26 Aug 2005Dismissed
Manharbhai Muljibhai Kakadia and Another Vs Shaileshbhai Mohanbhai Patel and Others
Gujarat High Court · (2005) 08 GUJ CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(8), 200, 201, 202Penal Code, 1860 (IPC) — Section 114, 120(B), 408, 420, 467
High Courts26 Aug 2005
Prashant Kinariwala Chairman of Kinariwala Spinner Vs State of Gujarat and Another
Gujarat High Court · (2005) 08 GUJ CK 0018
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Aug 2005Allowed
Alembic Ltd. Vs Union of India (UOI)
Gujarat High Court · (2006) 193 ELT 282
High Courts25 Aug 2005
Sanjay Rameshchandra Shah Vs State of Gujarat and Another
Gujarat High Court · (2005) 08 GUJ CK 0040
Penal Code, 1860 (IPC) — Section 114, 120B, 420, 467, 468
High Courts25 Aug 2005Dismissed
Commissioner of C. Ex. and Cus. Vs Gujarat Narmada Fertilizers Co. Ltd.
Gujarat High Court · (2006) 193 ELT 136
Central Excise Rules, 1944 — Rule 57AA, 57AB, 57AC, 57AD, 57AECENVAT (Credit) Rules, 2001 — Rule 8
High Courts25 Aug 2005
Commissioner of Income Tax Vs Chaltan Vibhag Udyog Khand Sahakari Mandli Ltd.
Gujarat High Court · (2006) 200 CTR 86 : (2006) 282 ITR 385
Income Tax Act, 1961 — Section 143(3), 144B, 154, 256(1), 80J
High Courts24 Aug 2005
Gujarat State Road Transport Corporation Vs G.I. Rathwa
Gujarat High Court · (2005) 107 FLR 628
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts24 Aug 2005Dismissed
State of Gujarat Vs Babubhai Somabhai Gamit
Gujarat High Court · (2005) 08 GUJ CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 167, 437(5), 439, 439(2)Penal Code, 1860 (IPC) — Section 102B, 34, 406, 408, 409
High Courts24 Aug 2005Allowed
Madhubhai Gandabhai Patel Vs Joitaram Jividas Patel and Another
Gujarat High Court · (2006) 4 BC 478
Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Aug 2005Dismissed
Indequip Engineering Ltd. and Another Vs Urban Land Tribunal and Ex-Officio Additional Chief and Others
Gujarat High Court · (2005) 08 GUJ CK 0021
Constitution of India, 1950 — Article 226, 227, 252Gujarat Panchayats Act, 1961 — Section 93, 93(1)Land Acquisition Act, 1894 — Section 4(1)
High Courts23 Aug 2005
O.L. of G.S.T.C. Ltd., Unit Monogram Mill Vs M.A. Narmawala, Dy. Secretary (Textile) and Another
Gujarat High Court · (2005) 08 GUJ CK 0084
Companies (Court) Rules, 1959 — Rule 272, 273, 274Contract Act, 1872 — Section 5
High Courts23 Aug 2005
Commissioner of Income Tax Vs Gujarat State Export Corpn.
Gujarat High Court · (2006) 150 TAXMAN 560
Income Tax Act, 1961 — Section 143(3), 256(1), 256(1), 80HHC, 80HHC(1)
High Courts23 Aug 2005
Union of India (UOI) and Another Vs Rajaram Pannalal Sharma
Gujarat High Court · (2005) 08 GUJ CK 0044
High Courts23 Aug 2005
Commissioner of Income Tax Vs Gujarat State Export Corporation
Gujarat High Court · (2005) 199 CTR 217 : (2006) 280 ITR 62
Income Tax Act, 1961 — Section 143(3), 256(1), 263, 32A, 35C
High Courts23 Aug 2005Dismissed
Union of India (UOI) and Another Vs Bhojraj Makkad and Another
Gujarat High Court · (2006) 2 GLR 921
Constitution of India, 1950 — Article 226
High Courts22 Aug 2005Allowed
Chanasma Taluka Sahakari Kharid Vechan Sangh Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2006) 1 GLR 874
Constitution of India, 1950 — Article 226, 227Gujarat Co-operative Societies Act, 1961 — Section 107, 19
High Courts22 Aug 2005Allowed
Saurabh Pareek Vs The State of Gujarat and Another
Gujarat High Court · (2005) 25 GLH 471
Bombay Motor Vehicles Tax Act, 1958 — Section 14Bombay Motor Vehicles Taxation Rules, 1959 — Rule 29Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts18 Aug 2005Dismissed
Miranda Tools Vs Jayesh M. Patel
Gujarat High Court · (2005) 08 GUJ CK 0095
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 9Industrial Disputes (Central) Rules, 1957 — Rule 10 , 12 , 14 , 15, 17
High Courts18 Aug 2005Dismissed
Rasiklal A. Dave heir of Decd. Amritlal Shamalji Dave Vs Narmadaben
Gujarat High Court · (2005) 08 GUJ CK 0082
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Article 29(2)