High Courts18 Dec 2014
Commissioner of Customs Vs K.V.M. Arjun
Gujarat High Court · (2014) 12 GUJ CK 0097
Customs Act, 1962 — Section 129B(2A)
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 529 of 1,769
High Courts18 Dec 2014
Commissioner Central Excise and Customs Vs Panchmahal Steel Ltd.
Gujarat High Court · (2015) 50 GST 28 : (2015) 37 STR 965 : (2016) 87 VST 34
Finance Act, 1994 — Section 66, 68, 68(2)
High Courts18 Dec 2014
Agamsinh Pratapsinh Parmar Vs State of Gujarat and Others
Gujarat High Court · (2015) 1 LLJ 492
Constitution of India, 1950 — Article 14, 16, 226
High Courts18 Dec 2014
Western Railway and Others Vs Girish Sundhiya and Others
Gujarat High Court · (2015) LabIC 1148
High Courts18 Dec 2014
ONGC Ltd. Vs State of Gujarat
Gujarat High Court · (2015) 79 VST 64
Central Sales Tax Act, 1956 — Section 2(h)Constitution of India, 1950 — Article 297, 39(b)Gujarat Sales Tax Act, 1969 — Section 2(29), 2(36)
High Courts18 Dec 2014
Nelly Garments Pvt. Ltd. Vs Union of India
Gujarat High Court · (2015) 323 ELT 366
Constitution of India, 1950 - Article 226
High Courts17 Dec 2014
Dy. C.I.T. (Asst.) Vs Sun Pharmaceuticals Ind. Ltd.
Gujarat High Court · (2014) 12 GUJ CK 0107
Income Tax Act, 1961 — Section 143(1), 143(3), 29, 32(1), 43(6)(b)
High Courts16 Dec 2014Dismissed
Laxman Bhikubhai Parmar Vs Union of India and Others
Gujarat High Court · (2015) LabIC 1305
High Courts16 Dec 2014
Kanubhai A. Patel Vs Asstt. Commissioner of Income Tax
Gujarat High Court · (2014) 12 GUJ CK 0059
Income Tax Act, 1961 — Section 143(1)(a), 143(2), 143(3), 154, 28
High Courts15 Dec 2014Allowed
Kailasba Jilubha Jadeja Vs State of Gujarat and Others
Gujarat High Court · (2015) 2 GLR 1168
Constitution of India, 1950 - Article 226
High Courts15 Dec 2014
Commissioner of Income Tax Vs Nirma Ltd.
Gujarat High Court · (2014) 12 GUJ CK 0091
Income Tax Act, 1961 — Section 143(3), 260A, 80HH, 80HHC, 80I
High Courts15 Dec 2014
Commissioner of Income Tax-I Vs Shyouraj Singh B. Chauhan
Gujarat High Court · (2014) 12 GUJ CK 0078
Income Tax Act, 1961 — Section 143(3), 2(24)(x), 234B, 234C, 260A
High Courts15 Dec 2014
Kashi Exports Pvt. Ltd. Vs Deputy Commissioner of Income Tax
Gujarat High Court · (2014) 12 GUJ CK 0076
Income Tax Act, 1961 — Section 142(1), 143(2), 40(A)(2), 40(a)(ia), 40A(2)
High Courts15 Dec 2014
Green Environment Services Cooperative Society Ltd. Vs Union of India
Gujarat High Court · (2015) 37 STR 961 : (2015) 83 VST 519
Finance Act, 1994 — Section 65(105)(zzze), 65(19), 65(25a), 65(2Sa)
High Courts15 Dec 2014
Manjibhai Kalabhai Patel Vs The General Manager
Gujarat High Court · (2014) 12 GUJ CK 0042
High Courts12 Dec 2014
Commissioner of Income Tax Ahmedabad-IV Vs Jitendra P. Chotalia
Gujarat High Court · (2014) 12 GUJ CK 0092
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 132, 144, 153(3), 158BC, 254
High Courts12 Dec 2014
Jyotindra H. Shodhan Vs Income Tax Officer
Gujarat High Court · (2015) 278 CTR 98 : (2015) 229 TAXMAN 299
High Courts12 Dec 2014
Commissioner of Income Tax Vs Noble Detective and Security Services Pvt. Ltd.
Gujarat High Court · (2014) 12 GUJ CK 0077
Finance Act, 2003 — Section 36(1)(va)Income Tax Act, 1961 — Section 143(1)(a), 143(2), 145, 145A, 2
High Courts11 Dec 2014
State of Gujarat Vs Gujarat Ambuja Export Limited
Gujarat High Court · (2015) 80 VST 204
Gujarat Value Added Tax Act, 2003 - Section 73(4)
High Courts11 Dec 2014Dismissed
Pepsi Co. India Holdings Ltd. and Others Vs State of Gujarat and Others
Gujarat High Court · (2015) 2 GLH 556 : (2015) 2 GLR 1183 : (2016) 1 RCR(Criminal) 485
Constitution of India, 1950 - Article 226 — Criminal Procedure Code, 1973 (CrPC) - Section 482 — Drugs and Cosmetics Act, 1940 - Section 15(3), 25(3) — Insecticides Act, 1968 - Section 24, 24(3) — Prevention of Food Adulteration Act, 1954 - Section 11, 12, 13, 13(1), 13(2) — Seeds Act, 1966 - Section 16(1), 16(2)