High Courts25 Jul 2005
Rajkot Municipalm Corpn. Vs Chanabhai Amrabhai Makwana
Gujarat High Court · (2005) 07 GUJ CK 0040
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25H
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,047 of 1,770
High Courts25 Jul 2005
Maniben through Power of Attor Holder Vs Nagin Lakha and Others
Gujarat High Court · (2005) 07 GUJ CK 0016
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1B), 32F, 32F(1), 32G, 84Constitution of India, 1950 — Article 226, 227
High Courts22 Jul 2005Allowed
Favorite Industries and Others Vs Union of India (UOI) and Others
Gujarat High Court · (2008) 222 ELT 364 : (2006) 1 GLR 846
Central Excises and Salt Act, 1944 — Section 35B(7)Customs, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 28B
High Courts22 Jul 2005Allowed
Shilpraj Developers Pvt. Ltd. Vs V.S. Gopalachar and/or his Successor in Office and Others
Gujarat High Court · (2006) 1 GLR 415
Central Excises and Salt Act, 1944 — Section 37C, 37C(1)General Clauses Act, 1897 — Section 27
High Courts22 Jul 2005Dismissed
Amrutlal Jagjivandas Shah and Another Vs Ramniklal Jagjivandas Shah
Gujarat High Court · (2005) 3 GLR 1889
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12, 13, 13(1), 15Limitation Act, 1963 — Article 113, 120, 67
High Courts22 Jul 2005
Arunkumar Shantilal Purohit Vs State of Gujarat and Others
Gujarat High Court · (2005) 07 GUJ CK 0037
High Courts21 Jul 2005
Ramilaben Ratilal Shah Vs Commissioner of Income Tax
Gujarat High Court · (2005) 199 CTR 340
Income Tax Act, 1961 — Section 132, 132(4), 132(4A), 143, 143(1)
High Courts21 Jul 2005
Commissioner of Income Tax Vs Valimkbhai H. Patel
Gujarat High Court · (2006) 201 CTR 113 : (2006) 280 ITR 487
Income Tax Act, 1961 — Section 256(1), 256(1) , 271(1)(c)
High Courts20 Jul 2005Dismissed
Satvirsinh Arjunsinh Pandit Vs State of Gujarat
Gujarat High Court · (2005) 07 GUJ CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts20 Jul 2005Dismissed
Dr. Kailashben Ninama Junior Lecturer Vs Gujarat University and Others
Gujarat High Court · AIR 2005 Guj 328
Constitution of India, 1950 — Article 14, 15(4), 16, 16(1), 16(2)Indian Medical Council Regulations, 2000 — Regulation 11
High Courts20 Jul 2005
Gujarat State Road Transport Corporation Vs Workmen of GSRTC
Gujarat High Court · (2005) 07 GUJ CK 0024
Constitution of India, 1950 — Article 226, 227
High Courts19 Jul 2005
Jaswantsing Gurudevsing Jat Vs State of Gujarat and Another
Gujarat High Court · (2005) 07 GUJ CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts19 Jul 2005Dismissed
Gujarat Mazdoor Sabha Vs Indian Oil Corporation Ltd. and Others
Gujarat High Court · (2005) 07 GUJ CK 0081
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33A, 9A
High Courts19 Jul 2005Allowed
Jitendra Chandulal Doshi Vs The State of Gujarat
Gujarat High Court · (2005) 07 GUJ CK 0056
Penal Code, 1860 (IPC) — Section 302
High Courts19 Jul 2005
Hetalben Alias Heenaben Vs State of Gujarat and Another
Gujarat High Court · (2005) 07 GUJ CK 0049
Penal Code, 1860 (IPC) — Section 306
High Courts19 Jul 2005Dismissed
J.A. Khimsuria IMV Vs State of Guajrat and Another
Gujarat High Court · (2005) 07 GUJ CK 0025
Bombay Civil Services (Discipline and Appeal) Rules, 1971 — Rule 65, 9Constitution of India, 1950 — Article 311
High Courts19 Jul 2005Allowed
Manager, Gati Cargo Management Services Vs Pandey Narendrakumar Rajitram
Gujarat High Court · (2005) 107 FLR 360
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C(2)Motor Transport Workers Act, 1961 — Section 25
High Courts19 Jul 2005
Gujarat Sheep and Wool Development Corporation Ltd. and Another Vs Govindbhai Panchbhai
Gujarat High Court · (2005) 107 FLR 391
High Courts18 Jul 2005
Official Liquidator of Ahmedabad Mfg. and Calicoprinting Mills Co. Ltd. Vs Manager, IDBI
Gujarat High Court · (2008) 144 CompCas 807 : (2005) 63 SCL 304
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12
High Courts18 Jul 2005Allowed
Suresh Baburao Kasar Vs The State of Gujarat and Another
Gujarat High Court · (2005) 07 GUJ CK 0069