High Courts17 Apr 2014Dismissed
Damyantiben Mukesh Bhai and 1 Another Vs Indian Oil Corporation Ltd. and 3 Ors.
Gujarat High Court · (2014) 04 GUJ CK 0097
Constitution of India, 1950 — Article 12, 14, 226
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 570 of 1,769
High Courts17 Apr 2014
Shree Ranganatha Exports Vs Union of India
Gujarat High Court · (2014) 307 ELT 673 : (2014) 27 GSTR 440
Central Excises and Salt Act, 1944 — Section 11B
High Courts17 Apr 2014
Sagar Construction Vs Union of India
Gujarat High Court · (2014) 310 ELT 506 : (2014) 46 GST 4
High Courts17 Apr 2014
Varun B. Corporation Vs Union of India
Gujarat High Court · (2014) 310 ELT 477
High Courts17 Apr 2014Dismissed
Vasantbhai Govindbhai Patel (Decd) thro'' Kalpanaben and 2 Ors. Vs State of Gujarat and 2 Ors.
Gujarat High Court · (2014) 04 GUJ CK 0013
Constitution of India, 1950 — Article 226
High Courts17 Apr 2014Dismissed
Ratna Vora Vs State of Gujarat Thro Section Officer and 12 Ors.
Gujarat High Court · (2014) 04 GUJ CK 0012
Constitution of India, 1950 — Article 136, 226, 314
High Courts17 Apr 2014Partly Allowed
Zeal Energy Industries Vs State of Gujarat and 2 Ors.
Gujarat High Court · (2014) 04 GUJ CK 0011
Bombay Electricity Duty Act, 1958 — Section 3(2), 3(2)(vii), 3(2-A)Constitution of India, 1950 — Article 226
High Courts17 Apr 2014
Chunabhai Butabhai Makwana Koli Patel and 13 Ors. Vs State of Gujarat
Gujarat High Court · (2014) 04 GUJ CK 0005
High Courts16 Apr 2014
Geetaba and Others Vs Govind Malsi Daniya and Others
Gujarat High Court · (2015) 1 ACC 365 : (2015) ACJ 2117 : (2015) 2 AnWR 704
Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 140, 163, 163A, 166, 51
High Courts16 Apr 2014Allowed
Abdurahim Haji Yakub Meda and 2 Ors. Vs State of Gujarat and Another
Gujarat High Court · (2014) 04 GUJ CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Apr 2014Allowed
Jayeshbhai Gordhanbhai Bhalodiya Vs State of Gujarat and Another
Gujarat High Court · (2014) 04 GUJ CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 306, 34, 379, 406
High Courts16 Apr 2014
Unipon (India) Ltd. Vs Income Tax Settlement Commission
Gujarat High Court · (2014) 224 TAXMAN 1
Central Sales Tax Act, 1956 — Section 9(2)Income Tax Act, 1961 — Section 245A, 245B, 245BA, 245C, 245C(1)
High Courts16 Apr 2014
Torrent Energy Limited Vs State of Gujarat
Gujarat High Court · (2014) 71 VST 582
Civil Procedure Code, 1908 (CPC) — Section 129Gujarat Value Added Tax Act, 2003 — Section 11, 11(1), 2(37), 5, 5A
High Courts16 Apr 2014
Dalal Abduljavid Mustufa Vs Principal District Judge and 88 Ors.
Gujarat High Court · (2014) 2 GLH 54
Constitution of India, 1950 — Article 14
High Courts16 Apr 2014Allowed
Patel Ileshkumar Kantibhai Vs State of Gujarat and Another
Gujarat High Court · (2014) 04 GUJ CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363, 366
High Courts16 Apr 2014Allowed
Mohmad Sabir Mohmad Tambuwala Vs State of Gujarat and Another
Gujarat High Court · (2014) 04 GUJ CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 406, 420, 463, 464
High Courts15 Apr 2014
CIT Vs UTI Bank Ltd.
Gujarat High Court · (2014) 04 GUJ CK 0134
Income Tax Act, 1961 - Section 139(5), 14A
High Courts15 Apr 2014Allowed
Surendrabhai Rasiklal Shah and Others Vs Shardaben Motibhai Patel and Others
Gujarat High Court · (2015) 1 GLH 417
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10
High Courts15 Apr 2014
Pramukhkrupa Enterprise Vs Kunverben Chaturdas Patel and Others
Gujarat High Court · (2015) 1 GLR 169
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 39, Order 43 Rule 1(r), Order 43 Rule 43Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Apr 2014
Competent Authority and Admin. SAFEMA/NDPS Vs Mithu Bawa Padhiyar
Gujarat High Court · (2014) 307 ELT 253
Constitution of India, 1950 — Article 22(5), 226Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 11, 11(1)(b), 2(2)(a), 2(2)(b), 6