High Courts15 Jun 2005
Commissioner of Income Tax Vs Garden Silk Weaving Factory
Gujarat High Court · (2005) 199 CTR 13
Income Tax Act, 1961 — Section 144, 146, 154, 256(1), 41(2)
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,052 of 1,770
High Courts15 Jun 2005
BOI Finance Limited Vs Arvin Oxygen Private Limited
Gujarat High Court · (2006) 134 CompCas 626 : (2006) 66 SCL 80
Companies Act, 1956 — Section 10, 10(2), 433, 434, 439Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Jun 2005Allowed
Sanjaysing alias Bokho alias Chauvis Number Vs State of Gujarat and Others
Gujarat High Court · (2005) 06 GUJ CK 0015
Constitution of India, 1950 — Article 22(5)
High Courts15 Jun 2005Dismissed
State of Gujarat Vs K.L. Patel, i.e. Kantibhai Lalubhai Patel, Contractor
Gujarat High Court · AIR 2006 Guj 3 : (2006) 26 GLH 557 : (2006) 1 GLR 731
Bombay Court Fees Act, 1959 — Section 12(3) , 18Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2, Order 1 Rule 3, Order 2 Rule 3, Order 2 Rule 3(2)Court Fees Act, 1870 — Section 17
High Courts14 Jun 2005Allowed
Farokh S. Todywalla Vs O.L. of Vitta Mazda Ltd.
Gujarat High Court · (2008) 144 CompCas 757 : (2007) 78 SCL 105
Companies Act, 1956 — Section 441(2), 536(2)Income Tax Act, 1961 — Section 281
High Courts14 Jun 2005Allowed
Gujarat Sheep and Wool Development Corporation Ltd. Vs Chhaganbhai Tapubhai
Gujarat High Court · (2005) 06 GUJ CK 0045
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25(F), 25(G), 25(H)
High Courts13 May 2005
Saurashtra Chemicals Ltd. and Others Vs Hon''ble Mr. Justice K. Ramamoorthy (Retd.)
Gujarat High Court · (2005) 05 GUJ CK 0044
Arbitration and Conciliation Act, 1996 — Section 11, 16, 16, 16(5), 16(6)Bombay General Clauses Act, 1904 — Section 21Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3, 4
High Courts13 May 2005
Bipinchandra P. Patel (Vakil) Vs Mafatlal Ambalal Prajapati
Gujarat High Court · (2005) 05 GUJ CK 0041
Bombay Primary Education Act, 1947 — Section 40B, 40B(1)Constitution of India, 1950 — Article 226, 227
High Courts13 May 2005Allowed
P.K. Roshan Vs State of Gujarat
Gujarat High Court · (2005) 3 GLR 1894 : (2005) 4 RCR(Criminal) 944
Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 144, 196, 197, 197(1), 202
High Courts13 May 2005
Satyadev Chemicals Pvt. Ltd.
Gujarat High Court · (2005) 05 GUJ CK 0038
Companies Act, 1956 — Section 393Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17(2), 20(1)
High Courts13 May 2005
Malikbhai Muradali Lakhani Vs Salmaben Malikbhai Lakhani Salmaben Malikbahi Lakhani Vs Malikbhai Muradali Lakhani
Gujarat High Court · (2006) 1 DMC 100
Arbitration and Conciliation Act, 1996 — Section 5Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 May 2005Dismissed
Devraj Ramdhawan since Decd. thro his heir and L.R. Vs Rohit Mills Ltd.
Gujarat High Court · (2007) 139 CompCas 117 : (2005) 3 GLR 1880 : (2006) 1 LLJ 407 : (2006) 72 SCL 219
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16(1), 22, 22(1), 25
High Courts13 May 2005Allowed
Dr. Nalini V. Dave Vs Government of Gujarat and Others
Gujarat High Court · (2006) 108 FLR 100 : (2005) 3 GLR 1844
Constitution of India, 1950 — Article 226
High Courts13 May 2005Allowed
Ankil Members Association Vs Vijaysinh Jadeja, (Liquidator)
Gujarat High Court · (2005) 05 GUJ CK 0008
Companies Act, 1956 — Section 318, 391, 392, 393, 394Income Tax Act, 1961 — Section 2(47)Transfer of Property Act, 1882 — Section 53A
High Courts13 May 2005Allowed
Swastik Pesticides and Chemicals Vs The State of Gujarat
Gujarat High Court · (2005) 3 GLR 2027
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 482Insecticides Act, 1968 — Section 17, 17(1), 18, 18(1), 21
High Courts13 May 2005Allowed
Rashtriya Mazdoor Union Vs Hindustan Petroleum Corporation Ltd.
Gujarat High Court · (2005) 05 GUJ CK 0001
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts12 May 2005
Piushkumar Jayantilal Gandhi Trustee Vs Rameshchandra Gordhanbhai Patel Detostop India Ltd. Vs Ghanchi Harilal Girdharlal Will Khangi Trust Rameshchandra Gordhanbhai Patel Vs Ganchi Harilal Girdharlal Public Trust
Gujarat High Court · (2005) 05 GUJ CK 0040
Bombay Public Trusts Act, 1950 — Section 36, 36(3), 36(4)Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 36(1), 7
High Courts12 May 2005
Oil and Natural Gas Corpn. Ltd. Vs Engineering Majdoor Sangh
Gujarat High Court · (2005) 3 GLR 2152 : (2006) 1 LLJ 587
Constitution of India, 1950 — Article 14, 16, 226, 227, 37Industrial Disputes Act, 1947 — Section 25F, 25G, 25H, 25K(2), 25MMines Act, 1952 — Section 2(1)
High Courts11 May 2005Allowed
Thakker Varshaben Arvindbhai Vs Commissioner
Gujarat High Court · (2005) 05 GUJ CK 0042
High Courts10 May 2005
Jhaverbhai Savjibhai Patel through P.O.A. Holder Vs Kanchanben Nathubhai Patel
Gujarat High Court · (2005) 25 GLH 657 : (2005) 3 GLR 2233