High Courts02 Jul 2004Dismissed
Imranali Rajabhai Polara (Minor) Vs State of Gujarat
Gujarat High Court · (2004) 07 GUJ CK 0024
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,092 of 1,769
High Courts01 Jul 2004
Deversons Private Limited Vs Chairman, Central Board of Direct Taxes and Others
Gujarat High Court · (2004) 192 CTR 400 : (2005) 273 ITR 414
Constitution of India, 1950 — Article 226Finance Act, 1990 — Section 28Income Tax Act, 1961 — Section 119(2), 139(1), 141(1A), 143(1), 143(3)
High Courts01 Jul 2004
Sagar Enterprise Vs State of Gujarat
Gujarat High Court · (2004) 07 GUJ CK 0053
Constitution of India, 1950 — Article 226, 227
High Courts01 Jul 2004Allowed
Chavda Amitkumar Dineshbhai Vs A.U. Patel Vice Chancellor
Gujarat High Court · (2004) 3 GLR 545
Constitution of India, 1950 — Article 226Gujarat University Act, 1949 — Section 11
High Courts01 Jul 2004
Shantaben R. Choksi (Decd.) through LRs. Vs Commissioner of Income Tax
Gujarat High Court · (2004) 190 CTR 491 : (2005) 272 ITR 295
Income Tax Act, 1961 — Section 139, 217, 271(1), 273A, 273A(1)
High Courts01 Jul 2004Allowed
Maniben S. Pandya Vs Shashikant P. Shrigalor
Gujarat High Court · (2005) 3 ACC 453 : (2005) ACJ 592 : (2004) 3 GLR 1878
Motor Vehicles Act, 1939 — Section 110B, 95
High Courts01 Jul 2004Dismissed
Dr. N.P. Desai Vs State of Gujarat and Others
Gujarat High Court · (2005) 105 FLR 1210 : (2004) 3 GLR 2674
Bombay Civil Services Rules, 1959 — Rule 161, 161(1), 189A, 189B, 193Constitution of India, 1950 — Article 226, 32
High Courts01 Jul 2004
Deversons (P) Ltd. Vs Chairman, CBDT
Gujarat High Court · (2004) 192 CTR 400 : (2004) 140 TAXMAN 628
Constitution of India, 1950 — Article 226Finance Act, 1990 — Section 28Income Tax Act, 1961 — Section 119, 119(2)(a), 139(1), 143(1 A), 143(1)(a)
High Courts30 Jun 2004Dismissed
Jethabhai Mepabhai Makwana Vs State of Gujarat
Gujarat High Court · AIR 2005 Guj 132
Constitution of India, 1950 — Article 14, 21, 226Gujarat Town Planning and Urban Development Act, 1976 — Section 40, 41(1), 44, 45, 45(1)
High Courts30 Jun 2004Allowed
Bipinbhai S. Patel Vs Post Master
Gujarat High Court · AIR 2004 Guj 360 : (2004) 24 GLH 264
High Courts30 Jun 2004Dismissed
Rafik Khan Asgarkhan Pathan Vs State of Gujarat
Gujarat High Court · (2005) CriLJ 1284 : (2004) 24 GLH 601 : (2005) 1 GLR 913 : (2005) 2 RCR(Criminal) 694
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 342, 375(6), 376, 506(2)
High Courts30 Jun 2004
Nagarbhai Gordhanbhai Vs Servanjanik Vidyarthi Gruha Dhandhuka
Gujarat High Court · (2004) 06 GUJ CK 0030
Central Excise and Customs Laws (Amendment) Act, 1991 — Section 2 , 3, 4, 5, 6Central Excises and Salt Act, 1944 — Section 11B, 11B(2), 11B(3)Constitution of India, 1950 — Article 226
High Courts30 Jun 2004
Saiyed Faizmohmed Noormohmed Vs K. Kailasnathan - IAS
Gujarat High Court · (2004) 06 GUJ CK 0011
High Courts30 Jun 2004Dismissed
Prabhatbhai S. Desai Vs Ahmedabad Electricity Co. Ltd.
Gujarat High Court · (2005) 2 GLR 1266
Constitution of India, 1950 — Article 14, 20(1), 226Electricity Act, 1910 — Section 24Electricity Act, 2003 — Section 126, 14, 172, 185, 50
High Courts29 Jun 2004
Ramesh Govindbhai Herma Vs Assistant Commissioner
Gujarat High Court · (2004) 06 GUJ CK 0010
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7I
High Courts29 Jun 2004
Indian Oil Corporation Ltd. Vs Associated Petroleum Corpn.
Gujarat High Court · (2004) 06 GUJ CK 0007
High Courts28 Jun 2004
Hashmikant M. Sheth Vs State of Gujarat
Gujarat High Court · (2005) 1 ALD(Cri) 3 : (2005) 1 BC 471 : (2004) CriLJ 3628 : (2005) 1 GLR 638 : (2004) 4 RCR(Criminal) 819
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Laws (Amendment) Act, 1988 — Section 138, 139, 140, 141, 142
High Courts28 Jun 2004
Harijan Sevak Sangh Vs Joint Charity Commissioner
Gujarat High Court · (2005) 1 GLR 224
Bombay Public Trusts Act, 1950 — Section 41A
High Courts28 Jun 2004Allowed
Joshi Divyanka Kirankumar Vs State of Gujarat
Gujarat High Court · (2004) 06 GUJ CK 0019
High Courts28 Jun 2004Allowed
Shyam Textile Mills Vs Union of India (UOI)
Gujarat High Court · (2005) 100 ECC 524