High Courts10 May 2005Dismissed
Gujarat State Road Transport Corporation Vs Ravjibhai Tapubhai Goti
Gujarat High Court · (2005) 05 GUJ CK 0020
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(A)
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,053 of 1,770
High Courts10 May 2005
Jitendrakumar Jayantilal Dhruva Vs State of Gujarat
Gujarat High Court · (2005) 3 GLR 2204
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(A), 5(1)(D), 5(2)
High Courts10 May 2005Allowed
Sonali Dyeing and Printing Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2008) 12 STR 524 : (2009) 20 STT 441
Central Excises and Salt Act, 1944 — Section 11AB, 11AC
High Courts10 May 2005Dismissed
Chandrakant Kantilal Joshi Vs Executive Engineer Public Health Works Div. 1
Gujarat High Court · (2005) 05 GUJ CK 0006
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(F), 25(G), 25(H)
High Courts09 May 2005
Suo Motu Vs State of Gujarat
Gujarat High Court · (2005) 05 GUJ CK 0031
Motor Vehicles Act, 1988 — Section 129
High Courts09 May 2005
Desai Vishnubhai Fulabhai Vs O.L. of Arbuda Mills
Gujarat High Court · (2005) 05 GUJ CK 0029
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 15Companies Act, 1956 — Section 391, 394, 535
High Courts09 May 2005
Bhavnesh Mohanlal Amin Vs Nirma Chemical Works Ltd.
Gujarat High Court · (2005) 2 GLR 1557 : (2005) 3 PTC 31
Trade and Merchandise Marks Act, 1958 — Section 120(1), 15, 16, 16(1), 16(3)Trade Marks Act, 1940 — Section 10(1), 8
High Courts06 May 2005Allowed
State of Gujarat Vs Rameshkumar Hargovandas Darji
Gujarat High Court · (2005) 05 GUJ CK 0043
Industrial Disputes Act, 1947 — Section 25F
High Courts06 May 2005Allowed
Century Dyeing and Printing Mills Vs Union of India (UOI)
Gujarat High Court · (2006) 199 ELT 400
Central Excises and Salt Act, 1944 — Section 11AB, 11AC
High Courts06 May 2005Dismissed
Gujarat State Financial Corpn. Vs O.L. of ABC (Plant Protection) Ltd.
Gujarat High Court · (2005) 05 GUJ CK 0016
Companies Act, 1956 — Section 529(A)State Financial Corporations Act, 1951 — Section 29, 3
High Courts06 May 2005Dismissed
Divisional Manager (Railway) Vs Mitaben Arjun Bhatiya
Gujarat High Court · (2005) 4 ACC 456 : (2005) 107 FLR 1179
High Courts06 May 2005
Sanghani Bright Steel Manufacturers Vs Union of India (UOI)
Gujarat High Court · (2005) 186 ELT 279
Central Excises and Salt Act, 1944 — Section 35C(1), 35C(2)Constitution of India, 1950 — Article 227Customs, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 18, 18(1), 20, 21
High Courts06 May 2005Dismissed
Pravinbhai Vs O.L. of Shree Ambica Mills Ltd.
Gujarat High Court · (2005) 05 GUJ CK 0002
Constitution of India, 1950 — Article 226
High Courts05 May 2005Allowed
Nitinbhai Mathurdas Thakkar Vs State of Gujarat
Gujarat High Court · (2006) 1 DMC 128 : (2005) 3 GLR 2377
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 114, 406, 420, 498(A)
High Courts05 May 2005Dismissed
Gujarat State Road Transport Corporation Vs Devendrabhai Mulvantrai Vaidya
Gujarat High Court · (2005) 107 FLR 620
Payment of Gratuity Act, 1972 — Section 4(6)
High Courts04 May 2005Dismissed
Prakash Surendrabhai Vyas Vs State of Gujarat
Gujarat High Court · (2005) 3 GLR 2237
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities Act, 1955 — Section 3, 6A
High Courts04 May 2005
Hamidabanu Balubhai and Others Vs Vasantbhai Virabhai Harijan and Another
Gujarat High Court · (2005) 4 ACC 661 : (2007) ACJ 240
High Courts04 May 2005Allowed
Jay Enterprises Vs Commissioner of Central Excise
Gujarat High Court · (2005) 05 GUJ CK 0017
Central Excise Rules, 1944 — Rule 56A, 57ECentral Excises and Salt Act, 1944 — Section 35C, 35C(3), 35C(4), 35G, 35L
High Courts03 May 2005
Executive Engineer Vs Pravinbhai Nathubhai Shrimali
Gujarat High Court · (2005) 05 GUJ CK 0037
Constitution of India, 1950 — Article 21, 226, 227, 41Industrial Disputes Act, 1947 — Section 25F
High Courts03 May 2005Allowed
Ayurvedic Officer Vs Jerambhai Kavabhai Vala
Gujarat High Court · (2006) 108 FLR 699
Constitution of India, 1950 — Article 21, 226, 41Industrial Disputes Act, 1947 — Section 2, 25F