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Gujarat High Court judgments

35,370 judgments · page 580 of 1,769

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High Courts04 Mar 2014

Modi Harishkumar Hasmukhlal Vs People''s Co-operative Credit Society Ltd.

Gujarat High Court · (2014) 3 GLH 778 : (2014) 3 GLR 1996

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 4, Order 43 Rule 1AConstitution of India, 1950 — Article 227Gujarat Co-operative Societies Act, 1961 — Section 102, 99, 99(4), 99(4)(5)
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High Courts04 Mar 2014

Bipinchandra Vinodrai Doshi Vs Prataprai Gaurishankar Trivedi

Gujarat High Court · (2014) 2 GLR 1792

Arbitration and Conciliation Act, 1996 — Section 31, 34, 34(2), 34(2)(a)(iii), 34(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 136, 226
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High Courts03 Mar 2014Allowed

Sarvesh Atulbhai Gohil Vs Jamnagar Urban Development Authority

Gujarat High Court · (2014) 2 GLH 26

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Gujarat Town Planning and Urban Development Act, 1976 — Section 27, 36, 36(5)(b)
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High Courts03 Mar 2014

Kunal Organics P. Ltd. Vs Deputy Commissioner of Income Tax

Gujarat High Court · (2014) 362 ITR 530 : (2014) 225 TAXMAN 403

Income Tax Act, 1961 — Section 10(10D), 142(1), 143(1), 143(2), 143(3)
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High Courts03 Mar 2014

Dhirubhai Karshanbhai Chau Vs Karmanbhai Harjibhai Pipaliya

Gujarat High Court · (2015) 3 ACC 883 : (2015) ACJ 1464 : (2014) 3 GLR 2692

Motor Vehicles Act, 1988 — Section 140, 140(1), 141, 146, 147
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High Courts03 Mar 2014Allowed

Arunbhai Ramjibhai Patel and Others Vs State of Gujarat and Others

Gujarat High Court · AIR 2014 Guj 129 : (2015) 1 GLR 1

Bombay Stamp Act, 1958 — Section 32, 32(a), 32A, 32-A, 39Foreign Exchange Regulation Act, 1973 — Section 78Registration Act, 1908 — Section 16A, 17, 19, 20, 21
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High Courts03 Mar 2014Dismissed

Ranjitsinh @ Rango @ Rangit Vakhatsinh Vs State of Gujarat

Gujarat High Court · (2014) 03 GUJ CK 0031

Criminal Procedure Code, 1973 (CrPC) - Section 209 313Evidence Act, 1872 - Section 27 8Penal Code, 1860 (IPC) - Section 201 302
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High Courts03 Mar 2014

Kakadia Builders Pvt. Ltd. Vs Income Tax Officer and 1Another

Gujarat High Court · (2014) 362 ITR 342

Income Tax Act, 1961 - Section 234A 234B 234C 245D(4) 245D(6A)
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High Courts03 Mar 2014

Deputy Commissioner of Income Tax (Asstt.) Vs DCibatul Ltd.

Gujarat High Court · (2014) 223 TAXMAN 133

Income Tax Act, 1961 — Section 260A, 32A, 35AB, 37, 37(1)
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High Courts28 Feb 2014

Kirankumar Rameshbhai Devmani Vs State of Gujarat

Gujarat High Court · (2014) 71 VST 555

Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(a), 19(1)(b)Customs Act, 1962 — Section 25(1)Penal Code, 1860 (IPC) — Section 377
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High Courts26 Feb 2014

Gujarat Paguthan Energy Corporation (P.) Ltd. Vs Dy. CIT

Gujarat High Court · (2014) 02 GUJ CK 0158

Constitution of India, 1950 - Article 226 — Income Tax Act, 1961 - Section 115JB, 139(1), 143(3), 147, 148
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High Courts26 Feb 2014

Torrent Power Sec Ltd. Vs Assistant Commissioner of Income Tax

Gujarat High Court · (2014) 367 ITR 276

Income Tax Act, 1961 — Section 143(1), 151, 43
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High Courts26 Feb 2014

Mukesh Ramlal Kukadia Vs Bhavnagar Municipal Corporation

Gujarat High Court · (2015) 145 FLR 132 : (2014) LabIC 2427 : (2014) 3 LLN 694

Constitution of India, 1950 — Article 226
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High Courts26 Feb 2014

Shiva Industrial Security Agency (Gujarat) Pvt. Ltd. Vs Commissioner of Central Excise

Gujarat High Court · (2014) 73 VST 276

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High Courts26 Feb 2014

Creative Co-Operative Credit Society Ltd. Vs Amal Garg, Deputy Commissioner of Income Tax

Gujarat High Court · (2014) 369 ITR 596

Income Tax Act, 1961 — Section 132, 140, 158BC, 158BD
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High Courts26 Feb 2014

State of Gujarat Vs Haribhai J. Chaudhri

Gujarat High Court · (2014) 2 GLR 1530 : (2014) LabIC 3271 : (2014) 4 LLN 142

Constitution of India, 1950 — Article 14, 16, 309
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High Courts26 Feb 2014

M.D. Parmar Vs Pay and Accounts Officers

Gujarat High Court · (2014) 3 GLR 2090

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High Courts26 Feb 2014

Dhaval N. Patel Vs Commissioner of Income Tax

Gujarat High Court · (2015) 126 CLA 35 : (2014) 184 CompCas 367 : (2015) 2 CompLJ 44

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 179, 221(1), 264
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High Courts25 Feb 2014

Shaileshbhai Occhavlal Kadakiya Vs Pannalal Mithalal Darji

Gujarat High Court · (2014) 3 GLH 94 : (2014) 2 GLR 1161

Civil Procedure Code Amendment Act, 2002 — Section 16, 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 14, Order 6 Rule 15, Order 6 Rule 18, 99
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High Courts25 Feb 2014Allowed

Vinod @ Vinu Kamabhai Singhav Vs State of Gujarat and 1 Another

Gujarat High Court · (2014) 02 GUJ CK 0145

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