High Courts10 Jan 2005Allowed
Mahendrabhai Nagjibhai Patel Vs Ilaben Mahendrabhai Patel
Gujarat High Court · (2006) 1 DMC 309 : (2005) 25 GLH 150
Hindu Marriage Act, 1955 — Section 24Limitation Act, 1963 — Section 5
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,070 of 1,770
High Courts10 Jan 2005Allowed
Nirman Textile Mills P. Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2006) 204 CTR 423 : (2006) 284 ITR 325
Income Tax Act, 1961 — Section 133A, 143(1), 143(3)
High Courts10 Jan 2005Dismissed
Jyoti Limited Vs M.H. Padhiyar
Gujarat High Court · (2005) 01 GUJ CK 0012
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A, 2, 25T, 25U
High Courts03 Jan 2005Allowed
Seju Pravinkumar Arajanbhai Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1074
Bachelor of Education Admission Rules — Rule 2(A), 4, 6Constitution of India, 1950 — Article 14, 311, 311(2)
High Courts01 Jan 2005
Council of The Institute of Chartered Accountants of India Vs Milind Kantilal Shah, Chartered Accountant
Gujarat High Court · AIR 2005 Guj 341
Chartered Accountants Act, 1949 — Section 21, 21(5), 22Chartered Accountants Regulations, 1988 — Regulation 12(11)Companies Act, 1956 — Section 75, 75(1)
High Courts30 Dec 2004Allowed
Chandran K. Vs Chief Administrative Officer
Gujarat High Court · (2004) 12 GUJ CK 0069
Bombay Civil Services Rules, 1959 — Rule 57Constitution of India, 1950 — Article 14, 226Gujarat Water Supply and Sewerage Board Act, 1978 — Section 77, 77(1), 77(2)
High Courts30 Dec 2004Dismissed
Ram Mangaram Mirchandani Vs Maharaja Sayajirao University
Gujarat High Court · (2004) 12 GUJ CK 0053
Constitution of India, 1950 — Article 226, 227
High Courts30 Dec 2004Dismissed
Surendra T. Amin Vs Gujarat State Fertilisers and Chemicals Ltd.
Gujarat High Court · (2004) 12 GUJ CK 0052
Company Services Rules — Rule 44
High Courts30 Dec 2004Allowed
Hafez Rustom Dalal Vs Registrar of Companies
Gujarat High Court · (2005) 128 CompCas 883 : (2005) 59 SCL 265
Companies Act, 1956 — Section 211, 292, 292(1), 292(3), 49
High Courts30 Dec 2004Dismissed
Swastik Khandsari Udyog Vs State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0035
High Courts30 Dec 2004Allowed
Sheth Construction Co. Vs Income Tax Officer
Gujarat High Court · (2005) 195 CTR 398 : (2005) 274 ITR 304
Income Tax Act, 1961 — Section 143(3)
High Courts30 Dec 2004Dismissed
Koli Rama Rugnath Vs The Mamlatdar and Agriculture
Gujarat High Court · (2004) 12 GUJ CK 0027
Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 21, 6(3C)
High Courts30 Dec 2004
N.M. Patel and Others Vs Guj. Agricultural Uni.
Gujarat High Court · (2004) 12 GUJ CK 0005
Constitution of India, 1950 — Article 14, 16, 226Gujarat Agricultural University Act, 1969 — Section 3
High Courts29 Dec 2004Allowed
Abdul Rawoof @ Rawoof Abdul Kadar Vs State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0056
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 268, 268(1), 268(2), 269Penal Code, 1860 (IPC) — Section 302
High Courts29 Dec 2004Dismissed
C.J. Bhatt Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 779
High Courts29 Dec 2004
Commissioner of Income Tax Vs Mayur Foundation
Gujarat High Court · (2005) 194 CTR 197 : (2005) 274 ITR 562
Income Tax Act, 1961 — Section 11, 11(2), 139(1), 139(1), 2(24)Income Tax Rules, 1962 — Rule 17
High Courts29 Dec 2004Dismissed
Manhar K. Darji Vs Ahmedabad Municipal Corporation
Gujarat High Court · (2004) 12 GUJ CK 0029
High Courts29 Dec 2004
Commissioner of Income Tax Vs Peass Industrial Engg. Pvt. Ltd.
Gujarat High Court · (2005) 195 CTR 326 : (2005) 274 ITR 437 : (2005) 147 TAXMAN 114
Income Tax Act, 1961 — Section 143(3), 144B, 154, 256(2), 271(1)
High Courts29 Dec 2004Dismissed
Rin Rajyapatrit Technical Karmachari Mandal Vs State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0015
Constitution of India, 1950 — Article 14, 226
High Courts28 Dec 2004Allowed
S.R. Koshti Vs Commissioner of Income Tax
Gujarat High Court · (2005) 193 CTR 518 : (2005) 276 ITR 165
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 10(10C), 139(5), 143, 143(1), 143(3)