High Courts06 Jul 2005
Gujarat State Road Transport Corporation Vs Khumansinh Ramsinh Mahida
Gujarat High Court · (2005) 07 GUJ CK 0060
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
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Gujarat High Court judgments
35,387 judgments · page 1,049 of 1,770
High Courts06 Jul 2005
Jagrutiben Babubhai Shah President Vs State of Guajrat and Others
Gujarat High Court · (2005) 3 GLR 2621
Constitution of India, 1950 — Article 226Gujarat Gram and Nagar Panchayats (Procedure) Rules, 1963 — Rule 17(1), 18Gujarat Municipalities Act, 1963 — Section 51(2)
High Courts06 Jul 2005Allowed
Commissioner of Income Tax Vs Arvind Jewellers
Gujarat High Court · (2005) 197 CTR 163 : (2007) 290 ITR 689
Income Tax Act, 1961 — Section 132, 185, 185(1), 256(2), 263
High Courts06 Jul 2005
Manguben and Others Vs Bhuptaji R. Parmar and Others
Gujarat High Court · (2007) 1 ACC 196
Motor Vehicles Act, 1939 — Section 13(2), 96(2)(a)(ii)Motor Vehicles Act, 1988 — Section 2(13), 2(21)
High Courts06 Jul 2005Allowed
Gujarat State Road Transport Corporation Vs Hanifbhai Bapubhai Dasadia
Gujarat High Court · (2005) 07 GUJ CK 0001
High Courts05 Jul 2005Dismissed
Kanubhai Pursottambhai Bariya Vs State of Gujarat
Gujarat High Court · (2005) 07 GUJ CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 29, 42, 42(1)
High Courts05 Jul 2005
Jepur Dudhut Padank Sahakari Mandali Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2005) 07 GUJ CK 0041
High Courts05 Jul 2005
Commissioner of Income Tax Vs Gujarat State Export Corpn. Ltd.
Gujarat High Court · (2005) 198 CTR 251 : (2005) 279 ITR 477
Income Tax Act, 1961 — Section 143(3), 144B, 154, 256(2), 35B
High Courts05 Jul 2005
Commissioner of Income Tax Vs Nima Ltd.
Gujarat High Court · (2005) 199 CTR 360 : (2005) 278 ITR 588 : (2006) 153 TAXMAN 212
Income Tax Act, 1961 — Section 256(1)
High Courts05 Jul 2005
Mohanbhai Ramjibhai Keratra Vs Surendranagar District Panchayat
Gujarat High Court · (2005) 107 FLR 792 : (2005) 25 GLH 132 : (2005) 2 GLR 1789
Industrial Disputes Act, 1947 — Section 25F, 25G
High Courts05 Jul 2005Dismissed
State of Gujarat Vs Gafurbhai Bhikhabhai Mansuri and Others
Gujarat High Court · (2005) 07 GUJ CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(1), 13(2), 13(2B), 13(5)Prevention of Food Adulteration Rules, 1955 — Rule 16, 17, 3, 4, 4(1)
High Courts04 Jul 2005
Saurabhbhai Kantilal Raval Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 511
High Courts04 Jul 2005Allowed
Rajendra Gorakhna Thbaviskar Vs Chief Metropolitan Magistrate and Others
Gujarat High Court · (2005) 07 GUJ CK 0063
High Courts04 Jul 2005
Rabikaben Georgebhai Pillai Vs The State of Gujarat and Another
Gujarat High Court · (2005) 07 GUJ CK 0048
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts04 Jul 2005Allowed
Vimal Enterprise and Others Vs The Union of India (UOI) and Others
Gujarat High Court · (2005) 103 ECC 66 : (2006) 195 ELT 267
Central Excise Rules, 1944 — Rule 173Q(1), 52A, 57G, 57GG, 57HConstitution of India, 1950 — Article 226Sales Tax Act — Section 23(1), 7(1), 7(2), 7(3)
High Courts04 Jul 2005Dismissed
Barkatbhai V. Narsindani and Others Vs Patel Filters Ltd.
Gujarat High Court · (2005) 25 GLH 166
High Courts04 Jul 2005Dismissed
Cinematograph Exhibitors Asso of Gujarat and Others Vs State of Gujarat
Gujarat High Court · (2005) 07 GUJ CK 0014
Constitution of India, 1950 — Article 243X, 243ZF
High Courts04 Jul 2005Dismissed
Ahmedabad Electricity Co. Ltd. Vs Mukesh Juggalkishore Jadav
Gujarat High Court · (2005) 107 FLR 795 : (2005) 25 GLH 120 : (2005) 2 GLR 1765
High Courts01 Jul 2005
Ramjuben Aapbhai Boricha Vs State of Gujarat and Others
Gujarat High Court · (2005) 25 GLH 347
Penal Code, 1860 (IPC) — Section 302
High Courts01 Jul 2005Allowed
Topland Engines Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2006) 199 ELT 209 : (2008) 9 STR 331
Central Excise Rules, 1944 — Rule 57CC