High Courts17 Feb 2004
Vahaljibhai Damabhai Solanki Vs State of Gujarat
Gujarat High Court · (2004) 02 GUJ CK 0082
Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 6
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,108 of 1,769
High Courts17 Feb 2004Allowed
R.R. Payak and Others Vs Gujarat State Road Transport Corporation and Another
Gujarat High Court · (2005) 104 FLR 256 : (2004) 3 GLR 497
High Courts17 Feb 2004
Khachar Godadbhai Pithubhai and Others Vs The State of Gujarat
Gujarat High Court · (2004) 02 GUJ CK 0056
Gujarat Agricultural Lands Ceiling Act, 1960 — Section 10
High Courts17 Feb 2004Dismissed
Vinodbhai @ Mafatbhai Rabari Vs State of Gujarat
Gujarat High Court · (2004) 2 GLR 1049
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 374, 389, 439
High Courts16 Feb 2004
Gujarat Statre Road Transport Corpn. Vs Ranaji Chaganji Chauhan
Gujarat High Court · (2004) 02 GUJ CK 0029
Industrial Disputes Act, 1947 — Section 11A
High Courts13 Feb 2004
A.K. Doshi Vs Dy. Director, Dist. Census Hand - Book Unit
Gujarat High Court · (2004) 02 GUJ CK 0064
Constitution of India, 1950 — Article 38Industrial Disputes Act, 1947 — Section 2, 25F
High Courts13 Feb 2004
IOC Ltd. Vs Union of India (UOI)
Gujarat High Court · (2004) 97 ECC 221 : (2005) 186 ELT 271
Central Excise Rules, 1944 — Rule 173Q(1)Central Excises and Salt Act, 1944 — Section 11ACConstitution of India, 1950 — Article 226
High Courts13 Feb 2004
Indian Oil Corporation Ltd. Vs Union of India (UOI) and Another
Gujarat High Court · (2004) 2 GLR 1638
Central Excise Rules, 1944 — Rule 173Q(1), 57ECentral Excises and Salt Act, 1944 — Section 11ACConstitution of India, 1950 — Article 227
High Courts12 Feb 2004
Commissioner of Income Tax Vs Akme Electronics and Control (P) Ltd.
Gujarat High Court · (2004) 187 CTR 606 : (2004) 137 TAXMAN 263
High Courts12 Feb 2004
Commissioner of Income Tax Vs Anang Polyfil (P) Ltd.
Gujarat High Court · (2004) 187 CTR 576
Income Tax Act, 1922 — Section 10(2), 10(5)Income Tax Act, 1961 — Section 256(1), 43(1)
High Courts12 Feb 2004Dismissed
K.P. Upadhyay Vs Gujarat State Road Transport Corporation
Gujarat High Court · (2004) 02 GUJ CK 0075
Constitution of India, 1950 — Article 14, 16
High Courts12 Feb 2004
Commissioner of Income Tax Vs Anang Polyfil Pvt. Ltd.
Gujarat High Court · (2004) 267 ITR 266 : (2004) 136 TAXMAN 692
High Courts12 Feb 2004Dismissed
President of Kolavada Juth Kelavani Mandal Vs Ranchhodbhai Ambalal Patel
Gujarat High Court · (2004) 102 FLR 353
High Courts12 Feb 2004Allowed
Siddhartha Fertichem Pvt. Ltd. Vs Assistant Commissioner
Gujarat High Court · (2004) 137 STC 58
Central Sales Tax Act, 1956 — Section 9(2)Constitution of India, 1950 — Article 226Gujarat Sales Tax Act, 1969 — Section 27, 27(6), 30AA, 30AA(1), 30AA(2)
High Courts12 Feb 2004
Commissioner of Income Tax Vs Akme Electronics and Control Pvt. Ltd.
Gujarat High Court · (2004) 267 ITR 396
High Courts12 Feb 2004Dismissed
Bharatbhai Dahyabhai Vaghari Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 2599 : (2004) 24 GLH 491
Limitation Act, 1963 — Section 5
High Courts12 Feb 2004
Amichand M. Adhwan Vs Banaskantha District Panchayat
Gujarat High Court · (2004) 02 GUJ CK 0006
High Courts11 Feb 2004Dismissed
Bharatkumar Harilal Trivedi Vs General Manager (Operation) State Bank of Saurashtra and Another
Gujarat High Court · (2004) 02 GUJ CK 0072
High Courts11 Feb 2004Dismissed
Krishnamurarilal G. Agrawal Vs Union of India (UOI)
Gujarat High Court · (2004) 2 GLR 959
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Constitution of India, 1950 — Article 226, 254, 256, 257(1), 258Explosive Substances Act, 1908 — Section 7
High Courts11 Feb 2004Dismissed
Chembond Chemicals Ltd. Vs Indian Oil Corporation
Gujarat High Court · (2004) 24 GLH 394 : (2004) 2 GLR 1241
Constitution of India, 1950 — Article 14, 19(1), 21, 226Official Secrets Act, 1923 — Section 3(3)