High Courts03 Aug 2005
Commissioner of Income Tax Vs Starlight Silk Mills (P) Ltd.
Gujarat High Court · (2005) 199 CTR 718 : (2006) 280 ITR 257
Income Tax Act, 1961 — Section 256(1), 32A, 32A(1)
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,046 of 1,770
High Courts02 Aug 2005
Commissioner of Income Tax Vs Zaverchand Gaekwad (P) Ltd.
Gujarat High Court · (2006) 202 CTR 94
Income Tax Act, 1961 — Section 139(1), 256(1), 43B
High Courts02 Aug 2005Dismissed
J.J. Desai Vs State of Gujarat and Another
Gujarat High Court · (2005) 08 GUJ CK 0085
Constitution of India, 1950 — Article 226Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 10(2)
High Courts02 Aug 2005Dismissed
Ismailbhai Rasulbhai Mansuri Vs Madanlal Ranglal Oda and Others
Gujarat High Court · (2005) 08 GUJ CK 0079
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 304, 401, 401(3)Penal Code, 1860 (IPC) — Section 147, 148, 436
High Courts02 Aug 2005
Ganesh Chhababhai Family Trust Vs Commissioner of Income Tax
Gujarat High Court · (2005) 199 CTR 563 : (2008) 296 ITR 129
Income Tax Act, 1961 — Section 160(1), 164, 167A, 256(1)
High Courts02 Aug 2005Dismissed
Branch Manager, New India Assurance Co. Ltd. Vs Gitaben and Others
Gujarat High Court · (2006) ACJ 1784 : (2006) 1 GLR 620
Workmens Compensation Act, 1923 — Section 3, 30
High Courts02 Aug 2005Dismissed
Indian Drug Manufacturer''s Association Vs Union of India (UOI)
Gujarat High Court · (2005) 188 ELT 474
High Courts02 Aug 2005
New India Assurance Co. Ltd. Vs Jivram Jetha Bambhania (Dead) through Heirs and Others
Gujarat High Court · (2006) 3 ACC 450 : (2006) 109 FLR 900
Workmens Compensation Act, 1923 — Section 3, 3, 30, 30
High Courts01 Aug 2005Allowed
Kiritkumar K. Shroff Vs Commissioner of Wealth-tax
Gujarat High Court · (2005) 199 CTR 19 : (2005) 278 ITR 79
Wealth Tax Act, 1957 — Section 14(1), 14(2), 15B, 16(3), 18(1)
High Courts28 Jul 2005Allowed
Jyanti and Others Vs Balasaheb Marutirao Jadhav and Others
Gujarat High Court · (2005) 07 GUJ CK 0072
High Courts28 Jul 2005Allowed
Hamidaben I. Patel Vs The State of Gujarat and Others
Gujarat High Court · (2005) 07 GUJ CK 0058
High Courts27 Jul 2005
The State Vs Yusuf Ismail Vora alias Yusuf STD Wala and Others
Gujarat High Court · (2005) 07 GUJ CK 0084
Constitution of India, 1950 — Article 227
High Courts27 Jul 2005
Gujarat Mazdoor Sabha Vs Commissioner of Labour and Others
Gujarat High Court · (2006) 1 LLJ 546
Constitution of India, 1950 — Article 226, 23
High Courts26 Jul 2005
Gautam Devjibhai Rathod Vs The State of Gujarat
Gujarat High Court · (2005) 07 GUJ CK 0085
High Courts26 Jul 2005
Osilaacsoalgi Vs State of Gujarat and Others
Gujarat High Court · (2005) 07 GUJ CK 0035
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1)
High Courts26 Jul 2005
Commissioner of Income Tax Vs Mahendra R. Divecha
Gujarat High Court · (2005) 07 GUJ CK 0018
Income Tax Act, 1961 — Section 10(3), 256(2), 45, 56
High Courts26 Jul 2005
ONGC Labour Union Vs Union of India (UOI) and Others
Gujarat High Court · (2005) 07 GUJ CK 0005
Constitution of India, 1950 — Article 14, 16, 226, 39Industrial Disputes Act, 1947 — Section 10
High Courts25 Jul 2005Allowed
Messrs Nitdip Textile Processors Pvt. Ltd. and Another Vs Union of India and Others
Gujarat High Court · (2005) 07 GUJ CK 0092
Central Excise Rules, 1944 — Rule 8(1)Constitution of India, 1950 — Article 14Finance Act, 1998 — Section 86, 87, 88, 89, 90(1)
High Courts25 Jul 2005Dismissed
Gangahdar Y. Ramekar Vs Rohitbhai Jivanlal Patel and Another
Gujarat High Court · (2005) 07 GUJ CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16, 2(1)(A), 7Prevention of Food Adulteration Rules, 1955 — Rule 12, 55
High Courts25 Jul 2005
Rameshchandra Gaurishankar Gupta Vs Maheshkumar Gaurishankar Gupta
Gujarat High Court · (2005) 07 GUJ CK 0043
Civil Procedure Code, 1908 (CPC) — Section 96Gujarat Civil Courts Act, 2005 — Section 15, 30(3)Succession Act, 1925 — Section 299