High Courts18 Jul 2005Dismissed
Baldev P. Ganeriwal and Another Vs State of Gujarat and Another
Gujarat High Court · (2005) CriLJ 4737
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 202
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,048 of 1,770
High Courts18 Jul 2005
O.L. of Ahmedabad Mfg. and Calicoprinting Mills Co. Ltd. Vs Manager, IDBI and Others
Gujarat High Court · (2005) 07 GUJ CK 0031
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12Development Control Regulations for Greater Bombay, 1991 — Regulation 57
High Courts18 Jul 2005Dismissed
In Re: Essar Oil Ltd.
Gujarat High Court · (2005) 63 SCL 126
Companies Act, 1956 — Section 188, 267, 274, 274(1), 274(2)
High Courts18 Jul 2005Dismissed
Gopalbhai Chaturbhai Amin Vs District Magistrate and Others
Gujarat High Court · (2005) CriLJ 4751
Constitution of India, 1950 — Article 22(5)
High Courts15 Jul 2005Allowed
Khasor Dhemarbhai Karsanbhai Vs Deputy Collector (Mid-Day Meals Scheme) and Election Officer and Others
Gujarat High Court · (2006) 1 GLR 594
Gujarat Specified Co-operative Societies Elections to Committees Rules, 1982 — Rule 16, 5
High Courts14 Jul 2005
Bazley Finvest Limited
Gujarat High Court · (2005) 64 SCL 480
Companies Act, 1956 — Section 16, 192, 210A(1), 211(1), 211(3A)
High Courts14 Jul 2005Dismissed
Dhiren Dave, Company Secretary Vs Surat Dyes and Others
Gujarat High Court · (2006) 134 CompCas 586 : (2008) 88 SCL 138
Companies Act, 1956 — Section 483, 486Company Secretaries Act, 1980 — Section 21Contempt of Courts Act, 1971 — Section 19, 19(1)
High Courts14 Jul 2005
Madhuben Vs Dipakbhai Devani and Others
Gujarat High Court · (2005) 07 GUJ CK 0036
Penal Code, 1860 (IPC) — Section 499
High Courts14 Jul 2005Allowed
State of Gujarat and Another Vs Aniruddhsinh S. Jadeja and Another
Gujarat High Court · (2005) 07 GUJ CK 0029
Industrial Disputes Act, 1947 — Section 25F
High Courts14 Jul 2005Allowed
Ramjibhai Chamanbhai Vs Union of India and Another
Gujarat High Court · (2005) 25 GLH 614
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Limitation Act, 1963 — Section 5Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts13 Jul 2005Allowed
Chelabhai Kalubhai Uplana (Patel) Vs Deputy Collector (Midday Mealsscheme) and Election Officer and Others
Gujarat High Court · (2005) 3 GLR 2672
Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 74B, 74B(2), 74C, 74C(1), 74C(3)Gujarat Co-operative Societies Rules, 1965 — Rule 5, 5(2)
High Courts13 Jul 2005
Commissioner of Income Tax Vs U.K. Textile
Gujarat High Court · (2005) 198 CTR 487
Income Tax Act, 1961 — Section 143(1), 184, 184(7), 185, 185(1)
High Courts13 Jul 2005Allowed
Smt. Ushaben Kundanlal Dave and Others Vs State of Gujarat and Others
Gujarat High Court · (2005) 07 GUJ CK 0002
High Courts12 Jul 2005
Executive Engineer and Another Vs Dilipsinh C. Chavda and Others
Gujarat High Court · (2005) 25 GLH 285 : (2006) 1 LLJ 396
Constitution of India, 1950 — Article 226, 227
High Courts12 Jul 2005
Dahod Sahakari Kharid Vechan Sangh Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2006) 200 CTR 265 : (2006) 282 ITR 321
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 27Income Tax Act, 1961 — Section 253, 253(1), 253(2), 253(3), 253(4)Income Tax Rules, 1962 — Rule 46A
High Courts11 Jul 2005
Commissioner of Income Tax Vs Cadila Chemicals P. Ltd.
Gujarat High Court · (2005) 199 CTR 507 : (2005) 278 ITR 633
Income Tax Act, 1961 — Section 256(2), 80J, 80J(1A)
High Courts11 Jul 2005Allowed
Kairavee Dharmesh Dave Vs Surat Municipal Institute of Medical Education and Research and Another
Gujarat High Court · (2005) 07 GUJ CK 0026
Admission to Ist Bachelor of Medicine and Bachelor of Surgery Course Rules — Rule 1.1, 1.2.1, 1.2.1(1), 1.2.1(2)Constitution of India, 1950 — Article 226
High Courts11 Jul 2005Allowed
Premjibhai alias Natha Devabhai Vanik Vs State of Gujarat and Others
Gujarat High Court · (2005) 07 GUJ CK 0006
High Courts11 Jul 2005Allowed
Gujarat State Road Transport Corporation Vs Chaudhary Popatbhai Revabhai
Gujarat High Court · (2006) 109 FLR 1217 : (2005) 30 GLH 25 : (2005) 25 GLH 30 : (2006) 1 LLJ 1069
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 2
High Courts07 Jul 2005
Babul Products Private Ltd. Vs Zen Products
Gujarat High Court · (2005) 3 GLR 2309 : (2005) 31 PTC 135
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 15, 25, 33, 37, 41Copyright Act, 1957 — Section 19(2), 30, 30A, 54