COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 1,058 of 1,770

High Courts07 Apr 2005Allowed

Chandrakantbhai Thakorbhai Patel Vs J.R. Dodia Or His Successor in the Office

Gujarat High Court · (2005) 04 GUJ CK 0087

Gujarat Co-operative Societies Act, 1961 — Section 145D(1), 145G(2), 145U, 145U(4), 145YGujarat Specified Co-operative Societies Elections to Committees Rules, 1982 — Rule 16, 2, 2(B), 27, 3(A)

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High Courts07 Apr 2005Dismissed

Modi Vasudev Punamchand Vs District Judge and Another

Gujarat High Court · (2005) 2 GLR 1773

Penal Code, 1860 (IPC) — Section 304A, 338Prevention of Corruption Act, 1988 — Section 13, 7

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High Courts07 Apr 2005Dismissed

Patel Kashiram Gangaram Vs Unicure Remedies Pvt. Ltd.

Gujarat High Court · (2005) 61 SCL 21

Companies (Court) Rules, 1959 — Rule 96Companies Act, 1956 — Section 433, 434, 58A

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High Courts07 Apr 2005

Legal Heirs and rep. of Decd Sidibhai Badhabhai Vs State of Gujarat

Gujarat High Court · (2005) 04 GUJ CK 0031

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High Courts06 Apr 2005Dismissed

National Textile Corporation (Gujarat) Ltd. Vs Girishkumar G. Rohit

Gujarat High Court · (2005) 04 GUJ CK 0075

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High Courts06 Apr 2005Dismissed

Chandreshekhar Jayendrarai Chhaya Vs IPCL Limited

Gujarat High Court · (2005) 04 GUJ CK 0074

Constitution of India, 1950 — Article 12

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High Courts06 Apr 2005

Monghiba Lakhaji Vs Hira Kunvar Mulji

Gujarat High Court · (2005) 04 GUJ CK 0072

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 11(1), 11(2), 11(3), 11(4)Transfer of Property Act, 1882 — Section 106

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High Courts06 Apr 2005

Darabsha Sorabji Vs State of Gujarat

Gujarat High Court · (2005) 2 GLR 1409

Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 20(2), 35, 37, 38

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High Courts06 Apr 2005Dismissed

Sureshbhai Jayantilal Shah Vs State of Gujarat

Gujarat High Court · (2005) 3 GLR 1918

Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 227, 397, 482

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High Courts06 Apr 2005

Jagjivan Mulchand Chokshi Vs Manilal Mohanlal Soni, since Decd. through his heirs

Gujarat High Court · AIR 2005 Guj 293

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 11, Order 26 Rule 12, Order 41 Rule 23, 100, 11Constitution of India, 1950 — Article 226 , 227

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High Courts06 Apr 2005Dismissed

Gujarat State Road Transport Corporation Vs S.V. Thakor

Gujarat High Court · (2005) 04 GUJ CK 0049

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High Courts06 Apr 2005Allowed

Gujarat State Road Transport Corporation Vs Kantibhai N. Parmar

Gujarat High Court · (2005) 3 GLR 2669

Industrial Disputes Act, 1947 — Section 11A

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High Courts06 Apr 2005

Narottam Narandas Patel Vs A.B. Gor or his successor in Office

Gujarat High Court · (2005) 25 GLH 379 : (2005) 2 GLR 1583

Gujarat Co-operative Societies Act, 1961 — Section 145A, 145B, 168, 168(1), 168(2)Gujarat Specified Co-operative Societies Elections to Committees Rules, 1982 — Rule 18, 18(1), 19(1), 23, 23(2)

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High Courts05 Apr 2005

Parsan Brothers Vs Union of India (UOI)

Gujarat High Court · (2005) 102 ECC 333 : (2005) 3 GLR 2456

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 100, 112, 114A, 122(1), 13

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High Courts05 Apr 2005Dismissed

Executive Engineer Vs Yogesh P. Parekh

Gujarat High Court · (2005) 04 GUJ CK 0046

Limitation Act, 1963 — Section 5

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High Courts05 Apr 2005Allowed

RPG Life Sciences Ltd. Vs Union of India (UOI)

Gujarat High Court · (2005) 187 ELT 433 : (2006) 144 STC 267

Companies (Profits) Surtax Act, 1964 — Section 13Constitution of India, 1950 — Article 226

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High Courts05 Apr 2005Dismissed

Shri Nathalal Mohanlal Pandya Vs Dy. Collector and Competent Officer

Gujarat High Court · (2005) 04 GUJ CK 0005

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114

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High Courts04 Apr 2005

Sales Tax Officer (Enforcement) Vs Fag Precision Bearings Ltd.

Gujarat High Court · (2005) 141 STC 339

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 265Gujarat Sales Tax Act, 1969 — Section 139, 140, 140A, 140A(1), 142

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High Courts04 Apr 2005Allowed

Dipendra Keshavlal Mehta Vs State of Gujarat

Gujarat High Court · (2005) 25 GLH 428 : (2005) 2 GLR 1798

Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 5(1)

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High Courts04 Apr 2005

Commissioner of Income Tax Vs Glow Tech Steels (P) Ltd.

Gujarat High Court · (2005) 196 CTR 177 : (2006) 280 ITR 133 : (2005) 148 TAXMAN 289

Income Tax Act, 1961 — Section 256(1), 271(1)

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