High Courts27 Aug 2014
Vinubhai Steel Co. P. Ltd. Vs Commissioner of Central Excise
Gujarat High Court · (2015) 50 GST 6 : (2015) 31 GSTR 144
Central Excises and Salt Act, 1944 — Section 35G, 5A, 5A(1)
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 549 of 1,769
High Courts27 Aug 2014
Pushaben and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 2015 Guj 31
Constitution of India, 1950 — Article 13, 14, 19, 21, 254(2)Securities and Exchange Board of India Act, 1992 — Section 11AA
High Courts27 Aug 2014
Prabhudas C. Barot Vs State of Gujarat
Gujarat High Court · (2014) 3 GLH 674 : (2014) 3 GLR 2489 : (2015) LabIC 177
Constitution of India, 1950 — Article 14, 16, 21, 226, 300AEssential Commodities Act, 1955 — Section 14, 3(3C)
High Courts27 Aug 2014
Divisional Controller Vs Pathan Idrishmiya Bhikumiya
Gujarat High Court · (2014) 143 FLR 866
Industrial Disputes Act, 1947 — Section 11A
High Courts27 Aug 2014
Jay Vs Darshak Rameshbhai Shah
Gujarat High Court · (2014) 3 GLR 2335
Constitution of India, 1950 — Article 227Hindu Adoptions and Maintenance Act, 1956 — Section 18, 23Hindu Marriage Act, 1955 — Section 18, 23, 23(1), 24
High Courts27 Aug 2014
PWD Employees Union Vs State of Gujarat
Gujarat High Court · (2014) 08 GUJ CK 0043
Constitution of India, 1950 — Article 226
High Courts27 Aug 2014Dismissed
Jaybharat Rubber Industries Vs G.I.D.C. and Others
Gujarat High Court · (2015) 1 GLR 841
Arbitration Act, 1940 — Section 30, 31, 33, 8(1)(b)
High Courts27 Aug 2014
Prakash Vs State of Gujarat
Gujarat High Court · (2014) 08 GUJ CK 0006
Arms Act, 1959 — Section 25Gujarat Police Act, 1951 — Section 135(1)Penal Code, 1860 (IPC) — Section 143, 148, 149, 307, 336
High Courts27 Aug 2014
GT Association Vs Chaturbuj Housing Pvt. Ltd.
Gujarat High Court · (2014) 08 GUJ CK 0005
Constitution of India, 1950 — Article 226, 227
High Courts26 Aug 2014Dismissed
New India Assurance Co. Ltd. Vs Amrutaben and Others
Gujarat High Court · (2015) 2 ACC 293
Motor Vehicles Act, 1988 - Section 166, 170, 173
High Courts26 Aug 2014
Commissioner of Income Tax-I Vs Gujarat Urja Vikas Ltd.
Gujarat High Court · (2015) 229 TAXMAN 46
Income Tax Act, 1961 — Section 115JB, 143(1), 143(3), 260A, 37(1)
High Courts26 Aug 2014
Vallabhbhai Parshottambhai Patel Vs State of Gujarat
Gujarat High Court · (2014) 3 GLH 562
Bombay Prohibition Act, 1949 — Section 2(39A), 64Constitution of India, 1950 — Article 14, 16, 19(1)(g), 301, 304Essential Commodities Act, 1955 — Section 3
High Courts26 Aug 2014
New India Ass. Co. Ltd. Vs Mohanbhai Galabhai Makwana Decd.
Gujarat High Court · (2015) 3 ALLMR 28
Civil Procedure Code, 1908 (CPC) — Section 11Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts26 Aug 2014
Vikrambhai Vs State of Gujarat
Gujarat High Court · (2014) 08 GUJ CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Penal Code, 1860 (IPC) — Section 149, 302, 304, 326, 34
High Courts26 Aug 2014
National Insurance Co. Ltd. Vs Bhikhabhai Jeshabhai
Gujarat High Court · (2014) 08 GUJ CK 0017
Constitution of India, 1950 — Article 142Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 10, 14, 149, 149(2), 149(2)(a)(ii)
High Courts26 Aug 2014
Commissioner of Income Tax Vs Indian Petrochemicals Corporation Ltd.
Gujarat High Court · (2015) 281 CTR 223 : (2015) 372 ITR 568
Income Tax Act, 1961 - Section 32A 32A(1) 32A(8B) 32A(8C) 32AB
High Courts26 Aug 2014
National Insurance Co. Ltd. Vs Manjulaben Batukbhai Magatpara
Gujarat High Court · (2014) 08 GUJ CK 0004
Motor Vehicles Act, 1988 — Section 170, 173
High Courts25 Aug 2014
Rantnamani Metals and Tubes Ltd. Vs Deputy Commissioner of Income Tax
Gujarat High Court · (2015) 371 ITR 301
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(2), 147, 148, 32(1)(iia), 44AB
High Courts25 Aug 2014
Vikrambhai Rot Vs Union of India
Gujarat High Court · (2014) 08 GUJ CK 0054
Constitution of India, 1950 — Article 226
High Courts25 Aug 2014
Vijay Vs State of Gujarat
Gujarat High Court · (2014) 08 GUJ CK 0053
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3