High Courts22 Jun 2015Dismissed
Raijibhai Vs State of Gujarat
Gujarat High Court · (2015) 06 GUJ CK 0033
Penal Code, 1860 (IPC) - Section 327, 328, 342, 375, 376
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 502 of 1,769
High Courts22 Jun 2015Dismissed
Pratap Vs State of Gujarat
Gujarat High Court · (2015) 06 GUJ CK 0032
Penal Code, 1860 (IPC) - Section 363, 366, 376
High Courts19 Jun 2015Dismissed
Nayak Chuniben Chandubhai and Others Vs Chief Election Commissioner and Others
Gujarat High Court · AIR 2015 Guj 164
Constitution of India, 1950 - Article 102, 173, 191, 226, 324Criminal Procedure Code, 1973 (CrPC) - Section 193, 195(1)(b)Representation of the People Act, 1951 - Section 36, 36(2)
High Courts15 Jun 2015Allowed
Deputy Gen. Manager, Oil and Natural Gas Corporation Ltd. Vs Raol Pravinsinh Pratapsinh and Others
Gujarat High Court · (2015) 06 GUJ CK 0031
Land Acquisition Act, 1894 - Section 35, 35(3)
High Courts15 Jun 2015Allowed
State of Gujarat Through Secretary Vs Ratanben Parbhubhai Patel Thro''poa Rameshbhai Chhelshanker
Gujarat High Court · (2016) 2 GujLH 712
Bombay Tenancy and Agricultural Lands Act, 1948 - Section 32-G, Section 43
High Courts12 Jun 2015
Jivraj Tea Co. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2015) 377 ITR 337
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 143(2), 143(3), 147, 148, 2(22)(e)
High Courts12 Jun 2015
Deputy Commissioner of Income Tax-TDS Circle Vs Vodafone Essar Gujarat Ltd.
Gujarat High Court · (2015) 233 TAXMAN 35
Central Excises and Salt Act, 1944 - Section 35B, 35C, 35C (2A), 35C(1), 35C(2A)Constitution of India, 1950 - Article 14, 226Income Tax Act, 1961 - Section 201(1A), 253, 254(2A)
High Courts12 Jun 2015
Shree Chalthan Vibhag Khand Vs Deputy Commissioner of Income Tax
Gujarat High Court · (2015) 281 CTR 389 : (2015) 376 ITR 419 : (2015) 233 TAXMAN 469
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 139, 139(1), 142(1), 143(3), 145A
High Courts12 Jun 2015
Deputy Commissioner Income Tax-TDS Circle Vs Vadofone Essar Gujarat Limited and Others
Gujarat High Court · (2015) 279 CTR 482
Central Excises and Salt Act, 1944 - Section 35B, 35C, 35C(1), 35C(2A)Constitution of India, 1950 - Article 14, 226Income Tax Act, 1961 - Section 201(1A), 253, 254(2A), 254-2A
High Courts12 Jun 2015
Naren Sadashiv Burade Vs Income Tax Officer
Gujarat High Court · (2015) 234 TAXMAN 27
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 10A, 10B, 142(1), 143, 143(1)
High Courts12 Jun 2015
Deputy Commissioner Income Tax (TDS) Vs Vodafone Essar Gujarat Ltd. and Others
Gujarat High Court · (2015) 376 ITR 23
Central Excises and Salt Act, 1944 - Section 35B, 35C, 35C(1), 35C(2A)Constitution of India, 1950 - Article 14, 226Finance Act, 1994 - Section 87(b)
High Courts12 Jun 2015Allowed
Ikbal Vs Commissioner of Police and Others
Gujarat High Court · (2015) 06 GUJ CK 0030
Arms Act, 1959 - Section 25(1-B)A.B.)Bombay Police Act, 1951 - Section 135Gujarat Prevention of Anti-social Activities Act, 1985 - Section 2(c), 3, 3(2)
High Courts11 Jun 2015
State of Gujarat Vs Thakor Dashrathji Somaji and Others
Gujarat High Court · (2015) 06 GUJ CK 0028
Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 313, 374, 378(1)(3)Penal Code, 1860 (IPC) - Section 114, 147, 148, 149, 307
High Courts11 Jun 2015Dismissed
Jivabhai Himmatbhai Tadvi Vs State of Gujarat
Gujarat High Court · (2015) 06 GUJ CK 0027
Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 313, 374(1)Penal Code, 1860 (IPC) - Section 302, 304(2), 433, 504
High Courts11 Jun 2015Dismissed
Lalji Kurji Maghodiya and Others Vs State of Gujarat
Gujarat High Court · (2015) 06 GUJ CK 0026
Bombay Police Act, 1951 - Section 135(1)Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 114, 302
High Courts11 Jun 2015Allowed
Chaudhary Hiteshbhai Karshanbhai and Others Vs State of Gujarat and Others
Gujarat High Court · (2015) CriLJ 4903 : (2016) 1 Crimes 430 : (2015) 3 GLR 2113
Criminal Procedure Code, 1973 (CrPC) - Section 320, 320(2), 362, 394, 482Gujarat Police Act, 1951 - Section 135Penal Code, 1860 (IPC) - Section 114, 307, 324, 354, 394
High Courts10 Jun 2015Allowed
Panchabhai Popatbhai Sakaliya Vs State of Gujarat and Others
Gujarat High Court · (2015) 06 GUJ CK 0029
Constitution of India, 1950 - Article 136, 142Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 394, 420, 504, 506(2)
High Courts10 Jun 2015Allowed
New India Assurance Co. Ltd. Vs Minor Himaniben and Others
Gujarat High Court · (2015) 4 ACC 273 : (2016) 2 ALLMR 62
Hindu Succession Act, 1956 - Section 15, 16Motor Vehicles Act, 1988 - Section 166, 173
High Courts09 Jun 2015
State of Gujarat Vs Indian Petro Chemicals Ltd.
Gujarat High Court · (2015) 85 VST 146
Central Excises and Salt Act, 1944 - Section 11B, 11B(1), 35FCustoms Act, 1962 - Section 129E, 27(1)Gujarat Sales Tax Act, 1969 - Section 41, 50, 54, 54(1)(aa), 54[1][aa]
High Courts08 Jun 2015Allowed
PWD and Forest Employees Union Vs State of Gujarat and Others
Gujarat High Court · (2015) 146 FLR 652
Constitution of India, 1950 - Article 226