COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 568 of 1,769

High Courts28 Apr 2014Dismissed

Tribhovan @ Tilo Rayjibhai Bhoi Vs State of Gujarat

Gujarat High Court · (2014) 04 GUJ CK 0087

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 376, 376(Chh), 376(f), 506(2)

High Courts28 Apr 2014Allowed

Parixit Vipinchandra Punjani Vs District Magistrate and 1 Another

Gujarat High Court · (2014) 04 GUJ CK 0080

Bombay Police Act, 1951 — Section 33(1)(w)Constitution of India, 1950 — Article 226, 227

High Courts28 Apr 2014

Commissioner of Income Tax Vs Maa Khodiyar Construction

Gujarat High Court · (2014) 365 ITR 474

Income Tax Act, 1961 — Section 260A, 269SS, 271D, 273B

High Courts25 Apr 2014Allowed

Geb Engineers'' Association and Others Vs Gujarat Energy Transmission Corporation Ltd. and Others

Gujarat High Court · (2015) LabIC 1962

Electricity (Supply) Act, 1948 - Section 79(c) — Industrial Disputes Act, 1947 - Section 2(s)

High Courts25 Apr 2014Allowed

Nayan @ Kali Ramchandra Solanki Vs State of Gujarat and 2 ors.

Gujarat High Court · (2014) 04 GUJ CK 0105

Bombay Police Act, 1951 — Section 56, 60Constitution of India, 1950 — Article 21, 226

High Courts25 Apr 2014Allowed

Bhavesh @ Gotiyo Shashikant Solanki Vs State of Gujarat and 2 Ors.

Gujarat High Court · (2014) 04 GUJ CK 0104

Bombay Police Act, 1951 — Section 56, 60Constitution of India, 1950 — Article 21, 226

High Courts25 Apr 2014Dismissed

Star Mosaic Tiles Vs Paschim Gujarat VIJ CO. Ltd. and Another

Gujarat High Court · (2014) 04 GUJ CK 0103

Constitution of India, 1950 — Article 226

High Courts25 Apr 2014Allowed

Ramesh Gulab Rajnat Vs State of Gujarat and Another

Gujarat High Court · (2014) 04 GUJ CK 0086

Bombay Police Act, 1951 — Section 59, 60Constitution of India, 1950 — Article 21, 226

High Courts25 Apr 2014

Kasturi Commodities Pvt. Ltd. Vs State of Gujarat

Gujarat High Court · (2014) 72 VST 201

Gujarat Value Added Tax Act, 2003 — Section 73, 73(4)

High Courts25 Apr 2014Dismissed

Chandrakalaben Mansukhlal Popat Vs Jamnagar Urban Development Authority and Others

Gujarat High Court · (2014) 04 GUJ CK 0019

Constitution of India, 1950 — Article 12, 141, 142, 226

High Courts25 Apr 2014Disposed Off

Deepshikha Chandrabhanu Tripathi Vs State of Gujarat and Others

Gujarat High Court · (2014) 04 GUJ CK 0018

High Courts25 Apr 2014Partly Allowed

PWD Employees''s Union and 2 Ors. Vs State of Gujarat and 3 Ors.

Gujarat High Court · (2014) 04 GUJ CK 0017

Constitution of India, 1950 — Article 226

High Courts25 Apr 2014Partly Allowed

Shailendrasingh Natubha Gohil Vs State of Gujarat and 2 Ors.

Gujarat High Court · (2014) 04 GUJ CK 0016

Constitution of India, 1950 — Article 226

High Courts25 Apr 2014

Bharat Swabhiman (Nyas) Vs State of Gujarat and 3 Ors.

Gujarat High Court · (2014) 04 GUJ CK 0015

High Courts24 Apr 2014

Commissioner of Customs Vs Varsha Polyproducts (P.) Ltd.

Gujarat High Court · (2014) 307 ELT 224 : (2014) 45 GST 693

Customs Act, 1962 — Section 129B, 142

High Courts24 Apr 2014Allowed

Nazimaben Parvezbhai Nathani Vs State of Gujarat and Another

Gujarat High Court · (2014) 04 GUJ CK 0102

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts24 Apr 2014

Subhashbhai Janubhai Bhoye Vs State of Gujarat

Gujarat High Court · (2014) 04 GUJ CK 0101

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302

High Courts24 Apr 2014

Indian Oil Corporation Ltd. Vs Prakash Trading Co.

Gujarat High Court · (2014) 3 GLR 1990

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 151

High Courts24 Apr 2014Disposed Off

Ionik Metallics and Others Vs Union of India and Others

Gujarat High Court · (2014) 4 BC 273 : (2015) 124 CLA 229 : (2015) 191 CompCas 511

Banking Regulation Act, 1949 — Section 21, 35ACompanies Act, 1956 — Section 4AConstitution of India, 1950 — Article 14, 141, 16(1), 226, 276

High Courts24 Apr 2014Partly Allowed

Patel Kruti Dilipkumar and 30 Ors. Vs State of Gujarat and 9 Ors.

Gujarat High Court · (2014) 04 GUJ CK 0053

Constitution of India, 1950 — Article 14, 226Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007 — Section 20, 4