High Courts12 May 2004
Babubhai Bachubhai Bhabhor Vs State of Gujarat
Gujarat High Court · (2004) 14 CriminalCC 600 : (2005) 3 RCR(Criminal) 656
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 437(5), 438, 439
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,095 of 1,769
High Courts07 May 2004
Dr. K.M. Shah Vs Dy. Commissioner of Income Tax
Gujarat High Court · (2004) 190 CTR 414 : (2004) 270 ITR 408 : (2004) 141 TAXMAN 485
Urban Land (Ceiling and Regulation) Act, 1976 — Section 6Wealth Tax Act, 1957 — Section 16A, 16A, 2, 2(ea), 27A
High Courts07 May 2004Allowed
Nirmaldan Narharidan Gadhvi Vs Narmada Nigam Ltd. and Another
Gujarat High Court · (2004) 05 GUJ CK 0024
Industrial Disputes (Central) Rules, 1957 — Rule 81Industrial Disputes Act, 1947 — Section 25, 25B, 25F, 25F(3), 25G
High Courts07 May 2004Allowed
Surat Dyes Vs Arya Silk Mills Pvt.
Gujarat High Court · (2005) 125 CompCas 212 : (2004) 56 SCL 497
Companies Act, 1956 — Section 484, 485, 485(1), 488, 488(1)
High Courts07 May 2004
Chetankumar Rameshchandra Shah Vs State of Gujarat
Gujarat High Court · (2004) 05 GUJ CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 20(A), 319Prevention of Food Adulteration Act, 1954 — Section 14, 16(1), 19(2), 7
High Courts06 May 2004Dismissed
Union of India (UOI) (Western Railway) Vs Odhavji C. Thakor
Gujarat High Court · (2005) 25 GLH 616
Constitution of India, 1950 — Article 21, 226, 227, 309, 311
High Courts06 May 2004
Padmavati Tubes Vs Union of India (UOI)
Gujarat High Court · (2005) 124 ECR 391 : (2005) 183 ELT 422
Constitution of India, 1950 — Article 226
High Courts06 May 2004
Ajendraprasadji Narendraprasadji Pande Vs Swami Keshavprakashdasji Narayanpraydasji
Gujarat High Court · (2004) 3 GLR 2081
Bombay Public Trusts Act, 1950 — Section 18, 19, 20, 21, 22Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 39 Rule 3, 151Hindu Minority and Guardianship Act, 1956 — Section 9(1)(5)
High Courts06 May 2004Dismissed
Laxmikant H. Maharishi since decd. thro heirs and L.Rs. Vs Gujarat Ayurved University
Gujarat High Court · (2004) 05 GUJ CK 0006
Gujarat Ayurved University Act, 1965 — Section 10(4), 11(4), 8
High Courts05 May 2004
Commissioner of Wealth Tax Vs Abdulsaeed Abdulhamid Patel
Gujarat High Court · (2006) 200 CTR 276 : (2006) 281 ITR 132 : (2006) 28 ITR 132
Wealth Tax Act, 1957 — Section 27(1), 7, 7(1), 7(4)Wealth Tax Rules, 1957 — Rule 1BB
High Courts05 May 2004Dismissed
Samixa Chhanabhai Patel Vs State of Gujarat
Gujarat High Court · (2004) 3 GLR 1965
Constitution of India, 1950 — Article 15, 16, 29, 371D
High Courts05 May 2004Allowed
Nishat Karimi Vs Iftekhar A. Karimi
Gujarat High Court · AIR 2004 Guj 316 : (2005) 1 DMC 71
High Courts04 May 2004
Gas Authority of India Ltd. Vs Essar Steel Ltd.
Gujarat High Court · (2004) 24 GLH 423 : (2004) 2 GLR 1642
Constitution of India, 1950 — Article 12, 14, 226, 226(3)General Insurance Business (Nationalisation) Act, 1972 — Section 24, 3, 9
High Courts04 May 2004
Shree Ganesh Cotton Agent Vs Galdos S.J.
Gujarat High Court · (2004) 05 GUJ CK 0019
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)
High Courts04 May 2004
Harenbhai R. Parekh Vs Satishbhai Asandas Krishnani Administrator of Vinay Arcade and Others
Gujarat High Court · AIR 2004 Guj 342
Constitution of India, 1950 — Article 227
High Courts04 May 2004Allowed
Gujarat State Civil Supplies Corporation Limited Vs Amar Trading Company
Gujarat High Court · AIR 2004 Guj 362 : (2004) 2 GLR 1744
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Prevention of Food Adulteration Act, 1954 — Section 2Prevention of Food Adulteration Rules, 1955 — Rule 44A
High Courts04 May 2004Dismissed
Avlesh Oil Mills Vs Gujarat Electricity Board
Gujarat High Court · AIR 2004 Guj 346
Constitution of India, 1950 — Article 226, 227
High Courts04 May 2004
Habibkhan Usmankhan Pathan Vs State of Gujarat
Gujarat High Court · (2005) 1 GLR 398
Criminal Procedure Code, 1973 (CrPC) — Section 37Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B, 29, 37, 42, 67
High Courts04 May 2004Allowed
Harsheshbhai Kanubhai Shah Vs State of Gujarat
Gujarat High Court · (2004) 05 GUJ CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 420, 420B, 465, 467, 468
High Courts04 May 2004
Suraiya Mohammed Ikbal Gulamhussain Vs Assistant Collector of Customs
Gujarat High Court · (2005) 2 GLR 1033
Customs Act, 1962 — Section 108, 113, 114, 124, 128Imports and Exports (Control) Act, 1947 — Section 3(1)