High Courts25 Mar 2005Allowed
Paresh Labhshanker Joshi Vs Union of India (UOI)
Gujarat High Court · (2005) 03 GUJ CK 0040
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 137
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Gujarat High Court judgments
35,387 judgments · page 1,060 of 1,770
High Courts25 Mar 2005Allowed
R.D. Turi Vs Union of India (UOI)
Gujarat High Court · (2006) 108 FLR 1221
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10Limitation Act, 1963 — Article 113, 137
High Courts24 Mar 2005Allowed
Kantaben Babulal Borad Vs GSRTC
Gujarat High Court · (2005) 2 GLR 1386
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 6 Rule 17 , Order 6 Rule 18
High Courts24 Mar 2005Dismissed
Heirs of deceased Mir Gulambabakhan Vs Mamlatdar and Agricultural Land Tribunal
Gujarat High Court · (2005) 03 GUJ CK 0075
Constitution of India, 1950 — Article 227
High Courts24 Mar 2005
New Jagat Textile Mills Pvt. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2005) 196 CTR 110 : (2006) 282 ITR 399
Income Tax Act, 1961 — Section 139(1), 139(2), 144, 209A, 256(1)
High Courts24 Mar 2005Dismissed
Heirs of Ahmad Isak Bhana Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0028
Constitution of India, 1950 — Article 227
High Courts23 Mar 2005
Ushaben Ishwarlal Parekh through P.O.A. Holder Vs Chief Executive Officer
Gujarat High Court · (2005) 03 GUJ CK 0076
High Courts23 Mar 2005Dismissed
Special Laq Officer Vs Patel Gangarambhai Khodidas died thro'' Heirs
Gujarat High Court · (2005) 03 GUJ CK 0060
High Courts23 Mar 2005Allowed
Rajesh Jhaveri Stock Brokers Pvt. Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2005) 196 CTR 105 : (2006) 284 ITR 593
Income Tax Act, 1961 — Section 143(1), 147, 148, 36(1), 36(2)
High Courts22 Mar 2005
Commissioner of Income Tax Vs Ashwin Vanaspati Industrial (P) Ltd.
Gujarat High Court · (2005) 196 CTR 117 : (2006) 283 ITR 439
Income Tax Act, 1961 — Section 256(1), 260(1), 41(1)
High Courts22 Mar 2005Allowed
Parikh Bros. Vs A.Commissioner of Income Tax
Gujarat High Court · (2005) 03 GUJ CK 0099
Income Tax Act, 1961 — Section 143(3), 271(1)
High Courts22 Mar 2005Dismissed
Dilipkumar Chimanlal Parikh Vs D. Shantilal and Co.
Gujarat High Court · (2005) 03 GUJ CK 0073
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts22 Mar 2005Allowed
Indubhai T. Vasa (HUF) Vs Income Tax Officer
Gujarat High Court · (2005) 196 CTR 15 : (2006) 282 ITR 120
Income Tax Act, 1961 — Section 179, 220(2)
High Courts21 Mar 2005Dismissed
Deputy Commissioner of Income Tax Vs Ratan Corporation
Gujarat High Court · (2005) 197 CTR 536
Income Tax Act, 1961 — Section 132
High Courts18 Mar 2005Dismissed
Kishorchandra Gandulal Pethani Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0097
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 114, 294, 307, 323, 506(2)
High Courts18 Mar 2005Dismissed
Govindbhai Ramjibhai Bhalkar Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0092
Constitution of India, 1950 — Article 226
High Courts18 Mar 2005Allowed
Milcent Appliances Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 188 ELT 475
Constitution of India, 1950 — Article 226
High Courts18 Mar 2005Dismissed
Bachiben Tulsidas Vs Jayantilal Chunilal
Gujarat High Court · (2005) 3 GLR 2244
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(1), 11(2), 11(3), 11(4)Transfer of Property Act, 1882 — Section 106
High Courts18 Mar 2005Dismissed
Chimanlal Chunilal Jadav Vs Inspector General of Police and Others
Gujarat High Court · (2005) 03 GUJ CK 0050
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 11
High Courts18 Mar 2005Dismissed
Export Import Bank of India Vs Shree Rama Multi-Tech Limited
Gujarat High Court · (2005) 03 GUJ CK 0003
Companies (Court) Rules, 1959 — Rule 69