High Courts23 Feb 2005
Commissioner of Income Tax Vs Rainbow Industries (P) Ltd.
Gujarat High Court · (2005) 196 CTR 180 : (2005) 277 ITR 507 : (2005) 148 TAXMAN 267
Income Tax Act, 1961 — Section 140A, 143(3), 144B, 208(2), 209
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,065 of 1,770
High Courts23 Feb 2005Allowed
Dhirubhai Chhitlubhai Vs Karsanbhai Chhimabhai Patel
Gujarat High Court · (2005) 02 GUJ CK 0013
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 32K(3), 32M, 32PConstitution of India, 1950 — Article 226, 227
High Courts23 Feb 2005
United India Insurance Co. Ltd. Vs Shilpa Jigishbhai @ Jignesh Vyas
Gujarat High Court · (2005) 4 ACC 485 : (2005) 4 ACC 112 : (2005) 3 ACC 343 : (2005) ACJ 1645 : (2005) 2 GLR 1784
Motor Vehicles Act, 1988 — Section 170
High Courts22 Feb 2005Allowed
Saiyed Reafik Saiyed Kadir Vs State of Gujarat
Gujarat High Court · (2005) 02 GUJ CK 0064
Bombay Animal Preservation Act, 1954 — Section 10, 8, 9Constitution of India, 1950 — Article 21, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts22 Feb 2005Allowed
SJ and SP Family Trust Vs Dy. Commissioner of Income Tax (Asst.)
Gujarat High Court · (2005) 198 CTR 255 : (2005) 277 ITR 557 : (2006) 152 TAXMAN 234
Income Tax Act, 1961 — Section 80HH, 80IA
High Courts22 Feb 2005
Textile Labour Association Vs O.L. of Vijaya Mills Ltd.
Gujarat High Court · (2006) 129 CompCas 423 : (2005) 62 SCL 53
Companies Act, 1956 — Section 446(2)
High Courts22 Feb 2005Allowed
GAC Shipping (I) Pvt. Ltd. Vs Gujarat Maritime Board
Gujarat High Court · (2005) 2 GLR 1289
Gujarat Maritime Board Act, 1981 — Section 45, 45(1), 45(2)
High Courts22 Feb 2005Dismissed
State of Gujarat Vs Natwar Harchandji Thakor
Gujarat High Court · (2005) CriLJ 2957 : (2005) 1 GLR 709
Bombay Police Act, 1951 — Section 110, 117, 135Bombay Prohibition Act, 1949 — Section 40, 41, 46, 46A, 65Constitution of India, 1950 — Article 134(1)
High Courts21 Feb 2005Dismissed
Vijay Hemrajbhai Modi Vs State of Gujarat
Gujarat High Court · (2005) 02 GUJ CK 0026
Constitution of India, 1950 — Article 226, 227
High Courts21 Feb 2005
The Peerless Genreal Finace and Investmet Co. Ltd. Vs Essar Oil Limited
Gujarat High Court · (2006) 129 CompCas 353 : (2005) 59 SCL 734
Companies (Court) Rules, 1959 — Rule 67, 69Companies Act, 1956 — Section 391, 391(1), 391(2), 391(6)
High Courts21 Feb 2005Dismissed
Mansa Nagrik Sahakari Bank Ltd. Vs Regional Provident Fund Commissioner of Gujarat State
Gujarat High Court · (2005) 106 FLR 1105 : (2005) 2 GLR 1592 : (2005) 3 LLJ 669
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14B, 15, 15(5), 16Employees State Insurance Act, 1948 — Section 2(12)
High Courts18 Feb 2005Dismissed
Rajaji Hegolji Thakore Vs State of Gujarat
Gujarat High Court · (2005) 02 GUJ CK 0072
Constitution of India, 1950 — Article 14, 16, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 143, 323, 342, 395, 504
High Courts18 Feb 2005Allowed
Poly Fill Sacks Vs Union of India (UOI)
Gujarat High Court · (2005) 101 ECC 653 : (2005) 183 ELT 344
Central Excises and Salt Act, 1944 — Section 35B(1), 35C, 35C(1), 35C(2A)Constitution of India, 1950 — Article 226
High Courts18 Feb 2005Dismissed
Gujarat Water Supply and Sewg. Board Vs Dineshbhai M. Solanki
Gujarat High Court · (2005) 02 GUJ CK 0039
Constitution of India, 1950 — Article 226, 227Gujarat Electricity Board Service Regulations — Regulation 113Industrial Disputes Act, 1947 — Section 11, 2, 25B, 25F, 25G
High Courts18 Feb 2005
Sandesh Limited Vs Chandulal Jethalal Jaiswal
Gujarat High Court · AIR 2005 Guj 219
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 357, 482
High Courts17 Feb 2005
Mahaveer Ghantakaran Enterprises Vs Sharad Panditrav Vani
Gujarat High Court · (2005) 02 GUJ CK 0066
High Courts17 Feb 2005Allowed
Chirag Enterprise Vs Union of India (UOI)
Gujarat High Court · (2005) 02 GUJ CK 0059
Customs Act, 1962 — Section 112, 125, 47(2)
High Courts17 Feb 2005Dismissed
Ramdharising Bhamdarsing Vs State of Gujarat
Gujarat High Court · (2005) 02 GUJ CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50(1), 54, 64A, 8(c)
High Courts17 Feb 2005Allowed
State of Gujarat Vs Narendrakumar V. Parikh
Gujarat High Court · (2005) 02 GUJ CK 0032
Bombay Civil Services Rules, 1959 — Rule 161(1)Constitution of India, 1950 — Article 226, 311
High Courts17 Feb 2005
Commissioner of Income Tax Vs Gaekwad and Co.
Gujarat High Court · (2005) 198 CTR 258 : (2005) 277 ITR 553
Income Tax Act, 1961 — Section 256(2), 263