High Courts15 Jan 2004
Commissioner of Income Tax Vs Parwatiben Trust
Gujarat High Court · (2006) 154 TAXMAN 161
Wealth Tax Act, 1957 — Section 21A, 3, 5(1), 5(1)(xxiii)
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,113 of 1,769
High Courts15 Jan 2004Dismissed
AOP of Sanjaybhai R. Patel and Others Vs Assessing officer - Asstt. Commissioner of Income Tax
Gujarat High Court · (2004) 267 ITR 129
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195Income Tax Act, 1961 — Section 116, 119, 147, 148, 149
High Courts15 Jan 2004
Commissioner of Income Tax Vs Madhav Industrial Corpn.
Gujarat High Court · (2004) 136 TAXMAN 416
Income Tax Act, 1961 — Section 261, 80HHA, 80I
High Courts15 Jan 2004Allowed
Central Bureau of Investigation Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 3105 : (2005) 1 GLR 149 : (2004) 4 RCR(Criminal) 81
Limitation Act, 1963 — Section 5Prevention of Corruption Act, 1947 — Section 5
High Courts15 Jan 2004
Commissioner of Income Tax Vs P.B. Corporation
Gujarat High Court · (2004) 187 CTR 212 : (2004) 266 ITR 548
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Income Tax Act, 1961 — Section 133A, 142(1), 142(2), 143(2), 144
High Courts15 Jan 2004
Sapjaybhai R. Patel Vs Assessing Officer
Gujarat High Court · (2004) 135 TAXMAN 210
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131 , 154, 154 , 245D, 245D(4)
High Courts13 Jan 2004Allowed
Mahendra Petrochemicals Ltd. Vs Union of India (UOI)
Gujarat High Court · (2004) 93 ECC 526 : (2004) 113 ECR 725 : (2004) 165 ELT 499 : (2004) 2 GLR 1306
Central Excises and Salt Act, 1944 — Section 31, 32, 32E(1)Customs Act, 1962 — Section 127A, 127B, 127B(1), 127B(1)(B), 2(34)Foreign Trade (Development and Regulation) Act, 1992 — Section 5, 7, 8, 9
High Courts12 Jan 2004Dismissed
Gujarat Homeopathic Society Vs Jayantilal Ramanlal Jayaswal
Gujarat High Court · (2004) 24 GLH 213
Constitution of India, 1950 — Article 12, 226, 32Gujarat Homeopathic Rules, 1965 — Rule 25, 26, 27Law Commission Act, 1965 — Section 3(1)
High Courts08 Jan 2004
Vishal Motising Vasava Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 3086 : (2004) 4 RCR(Criminal) 182
High Courts26 Dec 2003Dismissed
Gautambhai Devshankar Dave Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 603
Bombay Provincial Municipal Corporations Act, 1949 — Section 452(1)Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Produce Markets Act, 1963 — Section 44, 45, 46, 46(1), 47
High Courts26 Dec 2003
State of Gujarat Vs Rajubhai Dhamirbhai Bariya and Others
Gujarat High Court · (2004) CriLJ 771 : (2004) 24 GLH 262 : (2004) 1 GLR 404
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 161, 225Evidence Act, 1872 — Section 137, 141, 142, 143, 165Penal Code, 1860 (IPC) — Section 302
High Courts24 Dec 2003
Babubhai Govindbhai Vs Assistant Agriculture Engineer
Gujarat High Court · (2003) 12 GUJ CK 0045
Constitution of India, 1950 — Article 41, 43Industrial Disputes Act, 1947 — Section 17B, 2, 25B(2), 25F, 25G
High Courts24 Dec 2003Dismissed
Harish C. Brahmbhatt Vs Oil and Natural Gas Commission
Gujarat High Court · (2003) 12 GUJ CK 0022
Factories Act, 1946 — Section 46Industrial Disputes Act, 1947 — Section 10
High Courts23 Dec 2003
Agriculture Produce Market Committee Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 728 : (2004) 2 GLR 1024 : (2004) 1 GLR 770 : (2003) 4 GLR 800
Agriculture Produce Markets Act — Section 11(5), 46Constitution of India, 1950 — Article 226
High Courts23 Dec 2003
Nila Bauart Engineering Ltd. Vs Rajasthan Urban Infrastructureproject AVS Building
Gujarat High Court · AIR 2004 Guj 221 : (2005) 2 BC 116
Arbitration and Conciliation Act, 1996 — Section 2 , 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 22 Rule 1, Order 23 Rule 1, Order 23 Rule 3Constitution of India, 1950 — Article 226 , 227
High Courts23 Dec 2003Allowed
Star Pistons Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 182 ELT 152
Central Excises and Salt Act, 1944 — Section 35A
High Courts23 Dec 2003Allowed
Bhartiben Babulal Joshi Vs Administrative Officer
Gujarat High Court · (2003) 12 GUJ CK 0004
High Courts22 Dec 2003Allowed
BA Brahmakshatriya RC Technical Institute Vs Director of Technical Education
Gujarat High Court · (2004) 24 GLH 768
Bombay Civil Services Rules, 1959 — Rule 57A
High Courts22 Dec 2003Dismissed
O.N.G.C. Ltd. Vs Speicial Land Acquisition Officer
Gujarat High Court · (2003) 12 GUJ CK 0037
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 18, 23(1)(2), 23(1A), 23(2)
High Courts22 Dec 2003Dismissed
Bank of India Vs Rajendra G. Parikh
Gujarat High Court · (2004) 102 FLR 61
Constitution of India, 1950 — Article 226, 227