High Courts15 Mar 2005
Abdul Gani Abdul Latif Vs Sarifa Begum and Others
Gujarat High Court · (2005) 25 GLH 331
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 29(2)
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,062 of 1,770
High Courts15 Mar 2005
Mehsana Ice and Cold Storage Pvt. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2005) 195 CTR 571 : (2005) 275 ITR 601
Income Tax Act, 1961 — Section 139(1), 139(3), 256(1), 271(1)Income Tax Rules, 1962 — Rule 13
High Courts15 Mar 2005Allowed
Amarshibhai Mangabhai Dangar Vs Assistant General Manager
Gujarat High Court · (2006) 109 FLR 325
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(4), 2, 25F
High Courts15 Mar 2005Allowed
Vipul Fashions (P) Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2006) 202 CTR 299 : (2006) 284 ITR 332
High Courts14 Mar 2005Allowed
Shishu Jyot Kalyan and Kelavani Trust Vs Gujarat Secondary Education Board
Gujarat High Court · (2005) 03 GUJ CK 0090
Gujarat Secondary Education Act, 1972 — Section 17, 31, 31(1), 53Gujarat Secondary Education Regulations, 1974 — Regulation 10(2), 10(3), 9, 9(7)New Secondary School Certificate Examination Regulations, 1975 — Regulation 26, 27
High Courts14 Mar 2005
Bhupendra Kanaiyalal Thakkar Vs Jatinbhai Hashmukhbhai Vakharia
Gujarat High Court · (2005) 03 GUJ CK 0068
Arbitration and Conciliation Act, 1996 — Section 30, 30(2), 30(3), 31, 34Constitution of India, 1950 — Article 226, 227
High Courts14 Mar 2005Dismissed
Mahendrasinh Dolatsinh Thakor Vs Chairman and Managing Director
Gujarat High Court · (2005) 03 GUJ CK 0033
Army Act, 1950 — Section 13Constitution of India, 1950 — Article 136Dena Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 24, 3, 3(1)
High Courts14 Mar 2005
Commissioner of Income Tax Vs Gujarat Carbon Ltd.
Gujarat High Court · (2005) 196 CTR 614 : (2005) 277 ITR 349
Income Tax Act, 1961 — Section 256(1), 37(1), 37(2), 37(2A)
High Courts11 Mar 2005Allowed
Kaushalbhai Rameshbhai Desai Vs District Magistrate
Gujarat High Court · (2005) CriLJ 2428
Constitution of India, 1950 — Article 226
High Courts11 Mar 2005Dismissed
Yeast Alco Enzymes Ltd. Vs Union of India (UOI)
Gujarat High Court · (2006) 194 ELT 269 : (2005) 2 GLR 1700
Central Excise Rules, 1944 — Rule 173Q(1), 57CC, 57G, 57G(2), 57G(5)
High Courts11 Mar 2005
O.L. of Mermaid Chemicals Pvt. Ltd. Vs Canara Bank
Gujarat High Court · (2006) 2 BC 564 : (2005) 64 SCL 252
High Courts10 Mar 2005
Geetaben L. Rathwa Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0085
Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 249(4), 259, 36, 70, 70(2)
High Courts10 Mar 2005
Commissioner of Income Tax Vs Gujarat Narmada Valley Fertilizer Co. Ltd.
Gujarat High Court · (2005) 195 CTR 404 : (2006) 281 ITR 297
Income Tax Act, 1961 — Section 256(1), 32A, 32A(1), 43(3)
High Courts10 Mar 2005Allowed
Sweta Gupta Vs Union of India (UOI)
Gujarat High Court · (2005) 03 GUJ CK 0055
Central Excise Rules, 1944 — Rule 230(2)Central Excises and Salt Act, 1944 — Section 11, 11DConstitution of India, 1950 — Article 226, 245, 246
High Courts10 Mar 2005
Plasto Precessors Vs Gujarat Electricity Board
Gujarat High Court · (2005) 2 GLR 993
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(5), 6Electricity Act, 2003 — Section 126, 126(4), 126(5), 127, 135
High Courts10 Mar 2005
Gujarat Housing Board Vs Meenakshiben Bhanushankar Bhatt
Gujarat High Court · (2005) 105 FLR 1012
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B, 2
High Courts10 Mar 2005Dismissed
Kanjibhai Dahyabhai Malsattar Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1649
Bombay Town Planning Act, 1954 — Section 68Constitution of India, 1950 — Article 226Gujarat Town Planning and Urban Development Act, 1976 — Section 2, 32, 41(1), 41(2), 47
High Courts10 Mar 2005Allowed
Kaminiben Mangaldas Shah Vs Bharatbhai Rasiklal Shah
Gujarat High Court · (2005) 03 GUJ CK 0026
Hindu Marriage Act, 1955 — Section 13
High Courts09 Mar 2005Dismissed
P.H. Shrimali Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0049
Constitution of India, 1950 — Article 19(1)Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 9(5)