High Courts28 Aug 2003
Commissioner of Income Tax Vs Elecon Engg. Co. Ltd.
Gujarat High Court · (2003) 08 GUJ CK 0027
Income Tax Act, 1961 — Section 256(1), 30, 31, 32, 33
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,126 of 1,769
High Courts28 Aug 2003Allowed
K.M. Rathod Vs State of Gujarat and Another
Gujarat High Court · (2003) 08 GUJ CK 0014
Bombay Civil Services Rules, 1959 — Rule 33, 33(1)
High Courts28 Aug 2003Allowed
In Re: Patels Airtemp (India) Ltd.
Gujarat High Court · (2004) 49 SCL 340
Companies Act, 1956 — Section 394Securities Contracts (Regulation) Rules, 1957 — Rule 19, 19(2)
High Courts28 Aug 2003Allowed
Arvindkumar Dahyabhai Patel Vs Commissioner of Health and Welfare Department
Gujarat High Court · (2003) 08 GUJ CK 0008
Gujarat State Service (Medical Treatment) Rules, 1988 — Rule 2(3), 2(7)(T)
High Courts28 Aug 2003Allowed
GSRTC Vs Osman Umarbhai
Gujarat High Court · (2003) 08 GUJ CK 0003
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11, 11A
High Courts27 Aug 2003Partly Allowed
G.I. Chopda Vs Collector
Gujarat High Court · (2003) 08 GUJ CK 0063
Bombay Civil Services Rules, 1959 — Rule 152
High Courts27 Aug 2003Dismissed
Principal B.J.V.M. Commerce College Vs Gohel Arvindbhai Mangalbhai
Gujarat High Court · (2003) 08 GUJ CK 0058
Gujarat Affiliated Colleges Services Tribunal Act, 1982 — Section 8
High Courts27 Aug 2003Allowed
Nayankumar Rajnikaben Trivedi Vs District Education Officer Anand
Gujarat High Court · AIR 2004 Guj 53
Hindu Adoptions and Maintenance Act, 1956 — Section 16
High Courts27 Aug 2003Dismissed
Indian Red-Cross Society Vs Vidyaben H. Vyas
Gujarat High Court · (2003) 3 GLR 2684 : (2004) 1 LLJ 802
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2
High Courts27 Aug 2003
Sureshkumar G. Bhatt Vs Sidhpur Municipality
Gujarat High Court · (2004) 101 FLR 849 : (2004) 1 GLR 557
Bombay Shops and Establishments Rules, 1962 — Rule 20, 20(1)
High Courts27 Aug 2003Allowed
Remani Menon Vs K.G. Omnakuttan Superintending Engineer
Gujarat High Court · AIR 2004 Guj 23 : (2004) 1 GLR 200
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 Aug 2003Allowed
Ismail Ibrahim Vs Executive Engineer
Gujarat High Court · (2003) 23 GLH 529
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 25B, 25B(1), 25B(2)
High Courts26 Aug 2003Dismissed
Sarfuddin Suleman Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 725 : (2004) 24 GLH 254 : (2004) 4 RCR(Criminal) 782
Arms Act, 1959 — Section 25(1)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 427
High Courts25 Aug 2003
Hajiwali Mohammed P.O.A of Decd. Tahirbhai Rasulbhai Vs State of Gujarat
Gujarat High Court · (2003) 08 GUJ CK 0059
Constitution of India, 1950 — Article 226, 227
High Courts25 Aug 2003
Joshi Bhagvanbhai Karshanbhai Vs State of Gujarat
Gujarat High Court · (2003) 08 GUJ CK 0043
High Courts22 Aug 2003
Orient Abrasives Ltd. Vs Gujarat Electricity Board
Gujarat High Court · (2004) 1 GLR 482
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 26Electricity Act, 1910 — Section 22, 24, 49, 49(2)
High Courts22 Aug 2003Dismissed
Jalaram Group Housing Society Vs State of Gujarat
Gujarat High Court · (2003) 08 GUJ CK 0062
Bombay Public Trusts Act, 1950 — Section 36, 36(3)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1(1)Constitution of India, 1950 — Article 14, 16, 19, 226, 227
High Courts22 Aug 2003Dismissed
Chemical Kamdar Sangh Vs DY. Commissioner of Labour and State Implementation and Evaluation Officer
Gujarat High Court · (2003) 08 GUJ CK 0013
Constitution of India, 1950 — Article 19(1)(c), 226
High Courts19 Aug 2003Allowed
J.M. Solanki Vs State of Gujarat
Gujarat High Court · (2003) 08 GUJ CK 0061
High Courts19 Aug 2003Dismissed
Koli Bhopa Premji Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 592
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 164, 209, 235(2), 313, 374(2)Evidence Act, 1872 — Section 24, 25, 26, 27, 3