High Courts09 Feb 2005
Commissioner of Income Tax Vs Gujarat Alkalies and Chemicals Ltd.
Gujarat High Court · (2005) 197 CTR 495 : (2005) 276 ITR 535
Income Tax Act, 1961 — Section 140A, 208(2), 209, 209(1), 209A
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,067 of 1,770
High Courts09 Feb 2005
Gajaji Gopalji Jadeja Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1142
Bombay Home Guards Act, 1947 — Section 2, 2(1), 3, 4, 8Bombay Home Guards Rules, 1953 — Rule 16, 3, 4, 6Constitution of India, 1950 — Article 12, 14, 16, 21, 226
High Courts09 Feb 2005Dismissed
Mayankkumar Gopalbhai Patel Vs Principal, R.G. Shah Science College
Gujarat High Court · (2005) 02 GUJ CK 0011
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 17Gujarat University Ordinances — Ordinance 136A
High Courts08 Feb 2005Dismissed
Vajegarbhai Khimagarbhai Meghnathi Vs State of Gujarat
Gujarat High Court · (2005) 02 GUJ CK 0058
Constitution of India, 1950 — Article 226
High Courts08 Feb 2005
Adani Exports Limited Vs Marketing Service Incorporated and Others
Gujarat High Court · AIR 2005 Guj 257 : (2006) 1 BC 545 : (2006) 1 CTLJ 195
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts08 Feb 2005Dismissed
New India Assurance Co. Ltd. Vs Ashwin Vrajlal Rajgor, Newphew of Late Kantilal D. Rajgor
Gujarat High Court · (2005) 4 ACC 448 : (2005) 3 ACC 282 : (2005) ACJ 1618
Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1988 — Section 110A(1), 110B, 163A, 166
High Courts07 Feb 2005Dismissed
Anjani Synthetics Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 02 GUJ CK 0074
Central Excises and Salt Act, 1944 — Section 3, 35BConstitution of India, 1950 — Article 19, 226
High Courts07 Feb 2005Dismissed
Swiss Singapore Overseas Enterprises Pvt. Ltd. Vs M.V. "African Trader"
Gujarat High Court · (2005) 02 GUJ CK 0065
Arbitration (Amendment) Act, 1975 — Section 26, 3, 35(1), 7(1)Arbitration and Conciliation Act, 1996 — Section 44, 45
High Courts07 Feb 2005Dismissed
V.K. Patel Vs Union Bank of India
Gujarat High Court · (2005) 3 LLJ 682
Constitution of India, 1950 — Article 226Union Bank of India (Employees) Pension Regulations, 1995 — Regulation 22
High Courts03 Feb 2005
Jenaji Manaji Thakore Vs State of Gujarat
Gujarat High Court · (2005) 3 GLR 2437
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323
High Courts03 Feb 2005
Commissioner of Income Tax Vs Kohinoor Flour Mills (P) Ltd.
Gujarat High Court · (2005) 197 CTR 167
Income Tax Act, 1961 — Section 256(1), 45Land Acquisition Act, 1894 — Section 11, 4
High Courts03 Feb 2005Dismissed
Suresh O. Shah Vs State of Gujarat
Gujarat High Court · (2005) 02 GUJ CK 0060
Constitution of India, 1950 — Article 226
High Courts03 Feb 2005Allowed
E.Y. Christian Vs State of Gujarat
Gujarat High Court · (2005) 02 GUJ CK 0050
High Courts02 Feb 2005Allowed
Shree Arasuri Ambajimata Mandir Devsthan Trust Vs Barot Devidas Bhuraji
Gujarat High Court · (2005) 02 GUJ CK 0070
Industrial Disputes Act, 1947 — Section 25B, 25B(2), 25F
High Courts02 Feb 2005
Commissioner of Income Tax Vs Super Cast Alloy Foundries Ltd.
Gujarat High Court · (2005) 194 CTR 194 : (2005) 275 ITR 199
Income Tax Act, 1961 — Section 143(3), 154, 154(7), 155, 186(4)
High Courts02 Feb 2005Allowed
New India Assurance Co. Ltd. Vs Sanjay Devshri @ Kalubhai Bharwad
Gujarat High Court · (2005) 02 GUJ CK 0041
Constitution of India, 1950 — Article 227Gujarat Motor Vehicles Rules, 1989 — Rule 220, 222, 224, 229
High Courts01 Feb 2005Allowed
Gujarat State Fertilizers and Chemical Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2005) 194 CTR 423 : (2006) 283 ITR 149
Income Tax Act, 1961 — Section 264, 264(1)
High Courts01 Feb 2005Dismissed
Ajab Singh Vs National Seeds Corporation Limited
Gujarat High Court · (2005) 02 GUJ CK 0052
National Seeds Corporation Conduct, Discipline and Appeal Rules, 1992 — Rule 7(9)
High Courts29 Jan 2005Allowed
Sudha Kaushik @ Suda Sharma Vs Umesh Prasad Kaushik
Gujarat High Court · AIR 2005 Guj 244
Civil Procedure Code, 1908 (CPC) — Section 20Hindu Marriage Act, 1955 — Section 1(2), 13, 19
High Courts28 Jan 2005
Employees State Insurance Scheme Vs Damjibhai Chakubhai Patel
Gujarat High Court · (2005) 1 GLR 603
Constitution of India, 1950 — Article 14, 226, 227, 32, 320Industrial Disputes Act, 1947 — Section 2, 25, 25F, 25G, 25H