COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,093 of 1,769

High Courts25 Jun 2004Allowed

Thakar Harsadbhai Champakbhai Vs Taluka Development Officer

Gujarat High Court · (2004) 06 GUJ CK 0045

Gujarat Panchayats (Amendment) Act, 1993 — Section 248, 249, 249(1), 249(2), 249(3)Industrial Disputes Act, 1947 — Section 25F

High Courts25 Jun 2004Allowed

Pushpaben Jitendrakumar Shah and Others Vs Union of India (UOI) and Others

Gujarat High Court · (2005) 2 ACC 185 : (2005) ACJ 191 : AIR 2004 Guj 370 : (2004) 3 GLR 2206

Railways Act, 1890 — Section 101, 109, 109(1), 47, 63Railways Act, 1989 — Section 102, 114, 115, 115(b), 120

High Courts25 Jun 2004

Patel Scrap Traders Vs State of Gujarat

Gujarat High Court · AIR 2005 Guj 13

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69, Order 21 Rule 90Constitution of India, 1950 — Article 226 , 227Contract Act, 1872 — Section 37

High Courts25 Jun 2004

Kanubhai Chunibhai Patel Vs Anandiben Patel

Gujarat High Court · (2004) 06 GUJ CK 0021

Constitution of India, 1950 — Article 14, 226, 227

High Courts25 Jun 2004Dismissed

Meghdoot Automobiles Vs Ahmedabad Electricity Co. Ltd.

Gujarat High Court · AIR 2004 Guj 359 : (2004) 24 GLH 267 : (2004) 3 GLR 494

Electricity Act, 2003 — Section 126(1), 126(2), 126(3), 127

High Courts24 Jun 2004

Patel Vishnubhai Shivrambhai Vs State of Gujarat

Gujarat High Court · (2004) 3 GLR 2195

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439

High Courts24 Jun 2004Dismissed

Union of India (UOI) Vs Gulam Mohmed Ghanchi

Gujarat High Court · (2005) 2 GLR 935

Constitution of India, 1950 — Article 21

High Courts24 Jun 2004

G.S.F. Medical and Para Medical Association Vs State of Gujarat

Gujarat High Court · (2004) 06 GUJ CK 0029

Constitution of India, 1950 — Article 142, 19, 226

High Courts24 Jun 2004Dismissed

Vinay Extraction Pvt. Limited Vs Vijay Khanna

Gujarat High Court · (2004) 190 CTR 495 : (2004) 271 ITR 450

Constitution of India, 1950 — Article 141, 226Income Tax Act, 1961 — Section 154, 263, 264, 264(3), 43(1)Limitation Act, 1963 — Section 5

High Courts23 Jun 2004Allowed

Patidar Oil Cake Industries Vs Deputy Commissioner of Income Tax

Gujarat High Court · (2004) 140 TAXMAN 575

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 80HHC

High Courts23 Jun 2004Allowed

Patidar Oil Cake Industries Vs Dy. Commissioner of Income Tax

Gujarat High Court · (2004) 190 CTR 481 : (2004) 270 ITR 347

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148

High Courts23 Jun 2004

Kanti Sardul Bharvad Vs State of Gujarat

Gujarat High Court · (2005) 1 ALT(Cri) 6 : (2005) 25 GLH 141 : (2005) 2 GLR 950

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

High Courts23 Jun 2004Dismissed

Tyrreli Leth Lodge Vs Union of India (UOI)

Gujarat High Court · AIR 2004 Guj 340 : (2004) 24 GLH 306 : (2004) 3 GLR 2686

National Savings Certificate (VI Issue) Rules, 1981 — Rule 11, 4, 7

High Courts23 Jun 2004

Jasiben Haribhai Patel Vs Naranbhai Kikabhai Nagar Garasia

Gujarat High Court · (2004) 3 GLR 2678

Constitution of India, 1950 — Article 21

High Courts22 Jun 2004Allowed

Paper Cones and Bobbins Factory Vs Union of India (UOI)

Gujarat High Court · (2005) 185 ELT 122

Central Excise Rules, 1944 — Rule 173F, 173G, 173ICentral Excises and Salt Act, 1944 — Section 11A, 11B, 11B(1)Constitution of India, 1950 — Article 226

High Courts22 Jun 2004Allowed

Vikas Printery Vs Assistant Commissioner of Income Tax (Investigation) and Another

Gujarat High Court · (2004) 190 CTR 608 : (2004) 270 ITR 68 : (2005) 142 TAXMAN 317

Income Tax Act, 1961 — Section 143(3), 147, 148, 32A(1)

High Courts21 Jun 2004

Elecon Engineering Co. Ltd. Vs Union of India (UOI)

Gujarat High Court · (2005) 185 ELT 231

Constitution of India, 1950 — Article 226

High Courts21 Jun 2004Allowed

Krunal Oil Marketing Limited Vs Commissioner of Sales Tax

Gujarat High Court · (2005) 142 STC 366

Constitution of India, 1950 — Article 226Gujarat Sales Tax Act, 1969 — Section 30(1), 30AA, 30B, 41(3), 48A

High Courts21 Jun 2004

Ambalal Somabhai Parmar Vs State of Gujarat

Gujarat High Court · (2004) 3 GLR 557

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70

High Courts21 Jun 2004

Somabhai Maganbhai Darji Vs State of Gujarat

Gujarat High Court · AIR 2004 Guj 356 : (2004) 3 GLR 2287

Constitution of India, 1950 — Article 226Gujarat Education Cess Act, 1962 — Section 12, 15, 15(1)Gujarat Municipalities Act, 1963 — Section 104, 105, 108(2), 108(3)