High Courts02 Dec 2004Allowed
Jagdishchandra Kacharabhai Nay Vs Collector
Gujarat High Court · (2004) 12 GUJ CK 0021
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,074 of 1,769
High Courts02 Dec 2004
N.L. Patel Vs Sadashiv Vishvanath
Gujarat High Court · (2004) 12 GUJ CK 0009
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(L), 29
High Courts01 Dec 2004Dismissed
Kankari J. Purohit Vs State of Gujarat
Gujarat High Court · (2004) 12 GUJ CK 0067
High Courts01 Dec 2004Allowed
Chhayaben Labhshanker Mehta Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 787
Constitution of India, 1950 — Article 14, 16(1), 311(2)
High Courts01 Dec 2004Allowed
Nanlabhai Kukabhai Rathwa Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 611 : (2005) 2 GLR 1388 : (2005) 3 RCR(Criminal) 507
Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 223, 223(1), 313, 389Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 15, 17, 18, 2
High Courts01 Dec 2004Dismissed
State of Gujarat Vs Gujarat State Judicial Bailiff Association
Gujarat High Court · (2004) 12 GUJ CK 0025
High Courts30 Nov 2004Dismissed
Union of India (UOI) Vs Hansraj Karsan Jadhvani
Gujarat High Court · (2004) 11 GUJ CK 0033
Constitution of India, 1950 — Article 14, 16, 21
High Courts30 Nov 2004Allowed
K.M. Adhvaryu Vs State of Gujarat
Gujarat High Court · (2004) 11 GUJ CK 0008
High Courts30 Nov 2004
Commissioner of Income Tax Vs P. Pravin and Co.
Gujarat High Court · (2005) 144 TAXMAN 210
Income Tax Act, 1961 — Section 256(2), 40A, 40A(3)
High Courts29 Nov 2004Allowed
Vasantlal Morarji Kenia Vs Ramilaben Ashokbhai Chheda
Gujarat High Court · (2004) 11 GUJ CK 0022
Bombay Land Revenue Code, 1879 — Section 211
High Courts26 Nov 2004
I.C. Textiles Limited Vs State of Gujarat
Gujarat High Court · (2004) 11 GUJ CK 0014
Constitution of India, 1950 — Article 226, 51AGujarat Sales Tax Act, 1969 — Section 48A
High Courts26 Nov 2004Dismissed
ONGC Labour Union Vs Union of India (UOI)
Gujarat High Court · (2004) 102 FLR 461 : (2005) 3 GLR 1941
Bombay Police Act, 1951 — Section 63B, 63B(1) , 63B(10), 63B(11), 63B(2)Constitution of India, 1950 — Article 14, 16, 226, 320, 39DEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts26 Nov 2004Allowed
Mohammed Iqbal Rahimbhai Mirza thro P.O.A. Abdur Razak Latif Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 730
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 65, 65, 65(1), 65(1)(A)
High Courts25 Nov 2004
Commissioner of Income Tax Vs Advance Construction Co. P. Ltd.
Gujarat High Court · (2005) 193 CTR 127 : (2005) 275 ITR 30
Finance Act — Section 2(7), 32AIncome Tax Act, 1922 — Section 10(1), 10(2), 28, 29Income Tax Act, 1961 — Section 143(3), 145, 256(2), 263, 28
High Courts25 Nov 2004
Commissioner of Income Tax Vs Advance Construction Co. Ltd.
Gujarat High Court · (2005) 143 TAXMAN 61
Income Tax Act, 1922 — Section 10(1), 10(2)Income Tax Act, 1961 — Section 143(3), 145, 256(2), 263, 28
High Courts25 Nov 2004
Emmerich Jaegar Vs Commissioner of Income Tax
Gujarat High Court · (2005) 193 CTR 57 : (2005) 274 ITR 125
Income Tax Act, 1961 — Section 90
High Courts25 Nov 2004
Rajnikant Ramshankar Vyas Vs State of Gujarat
Gujarat High Court · (2004) 11 GUJ CK 0001
Bombay Land Revenue Code, 1879 — Section 135B, 135C, 135DBombay Tenancy and Agricultural Lands Act, 1948 — Section 63
High Courts05 Nov 2004Dismissed
Dr. K.N. Patel and Others Vs V.A. Sathe
Gujarat High Court · (2005) 93 GLH 25 : (2005) 25 GLH 93
Administrative Service (Cadre) Rules, 1954 — Rule 3, 4, 8, 9, 9(1)Administrative Tribunals Act, 1985 — Section 14All India Services Act, 1951 — Section 3
High Courts05 Nov 2004Dismissed
HDFC Bank Ltd. Vs Commissioner of Customs
Gujarat High Court · (2005) 100 ECC 533
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 127B, 142, 142(1), 142(2)
High Courts05 Nov 2004Dismissed
Suraj Enterprises Vs O.L. of Wood Polymers Ltd.
Gujarat High Court · (2004) 11 GUJ CK 0025
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Companies (Court) Rules, 1959 — Rule 10, 11, 272, 273, 9Sales of Goods Act, 1930 — Section 19, 19(2), 2(7), 20, 21