High Courts26 Jun 2012Allowed
Gujarat Power Corpn. Ltd. Vs ITO
Gujarat High Court · (2013) 354 ITR 201
Companies Act, 1956 — Section 113, 208, 41
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 682 of 1,769
High Courts26 Jun 2012Allowed
Sakhubai Raju Shinde and Others Vs Appropriate Authority and Another
Gujarat High Court · (2012) 346 ITR 518
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts26 Jun 2012
Amod Stampings Pvt. Ltd. Vs Commissioner of Customs
Gujarat High Court · (2013) 289 ELT 421 : (2013) 39 STT 621
Customs Act, 1962 — Section 129C, 129C(5)
High Courts25 Jun 2012Dismissed
Expo Packaging Vs Asstt. CIT
Gujarat High Court · (2012) 06 GUJ CK 0073
Income Tax Act, 1961 — Section 10A, 10A(3), 10A(7), 139, 139(1)
High Courts25 Jun 2012
Satish B. Agrwal Vs Commissioner of Central Excise
Gujarat High Court · (2013) 290 ELT 643
Central Excises and Salt Act, 1944 — Section 35B
High Courts25 Jun 2012Allowed
Vaghari Dilipbhai @ Bhuro Babubhai Vs State of Gujarat
Gujarat High Court · (2012) 06 GUJ CK 0021
Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Jun 2012Dismissed
Commissioner of C. Ex. and Cus. Vs ABG Shipyard Ltd.
Gujarat High Court · (2013) 31 STR 11
High Courts22 Jun 2012
Preethisingh Mukandsingh Shikh and Others Vs State of Gujarat and Others
Gujarat High Court · (2012) 3 GLH 1
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2[2), 2[6), 31, 32, 32Constitution of India, 1950 — Article 14, 15, 31A, 31BGujarat Agricultural Lands Ceiling Act, 1960 — Section 2(3), 6
High Courts22 Jun 2012Dismissed
Shankarbhai Virabhai Rathod Vs Additional Development Commissioner and 2
Gujarat High Court · (2012) 06 GUJ CK 0025
Constitution of India, 1950 — Article 193, 21Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(c), 5(1)(d), 5(2)
High Courts21 Jun 2012Allowed
Gujarat Ambuja Exports Ltd. Vs Government of India
Gujarat High Court · (2013) 289 ELT 273
Customs Act, 1962 — Section 12, 25, 75Customs Tariff Act, 1975 — Section 8B, 8C, 9, 9AFinance (No. 2) Act, 2004 — Section 81, 81, 82, 83, 83
High Courts20 Jun 2012Allowed
Executive Engineer Vs Bakulaben Chandreshbhai Somani
Gujarat High Court · (2012) 135 FLR 466 : (2013) LLR 27
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F
High Courts20 Jun 2012Dismissed
Gujarat State Road Transport Corporation Vs Shabir Hussain G. Shaikh
Gujarat High Court · (2013) 2 LLN 401 : (2013) 1 SCT 220 : (2013) 2 SLJ 110
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(1)(a), 9
High Courts19 Jun 2012Dismissed
Assistant Commissioner of Income Tax Vs S.K. Patel Family Trust
Gujarat High Court · (2012) 06 GUJ CK 0029
Income Tax Act, 1961 — Section 234B, 32, 43
High Courts19 Jun 2012
In Re: Elitecore Technologies (P.) Ltd.
Gujarat High Court · (2012) 110 CLA 208
Companies Act, 1956 — Section 192, 391, 391, 392, 393
High Courts19 Jun 2012Allowed
Jhaveri Coaters (P) Ltd. Vs Asstt. CIT
Gujarat High Court · (2012) 06 GUJ CK 0018
Income Tax Act, 1961 — Section 33B, 80HH, 80I, 80IA
High Courts19 Jun 2012Dismissed
State of Gujarat Vs Vora Gulam Abbas Alibhai
Gujarat High Court · (2013) 1 Crimes 568
Bombay Prohibition Act, 1949 — Section 66(A)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 50, 8
High Courts18 Jun 2012
Baader Beteiligungs GMBH Vs Parsoli Motor Works (P.) Ltd.
Gujarat High Court · (2012) 115 SCL 316
Companies Act, 1956 — Section 424G, 433, 433(a), 433(e), 434
High Courts18 Jun 2012Allowed
Instruments and Control Company Vs Chief Commissioner of Income Tax-1 and 2
Gujarat High Court · (2012) 349 ITR 571 : (2012) 210 TAXMAN 88
Income Tax Act, 1961 — Section 143, 144, 146, 147, 153
High Courts18 Jun 2012Allowed
Ashokjyot Oxygen Pvt. Ltd. Vs H.N. Patel, Income Tax Officer
Gujarat High Court · (2012) 346 ITR 199
Income Tax Act, 1961 — Section 139, 142(1), 143(1)(a), 143(3), 147
High Courts18 Jun 2012Dismissed
Bhanabhai Haribhai Patel Vs Mangabhai Mithabhai Halpati and Others
Gujarat High Court · (2012) 53 GLR 2391
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32, 32(1B), 68(c), 70(n)Civil Procedure Code, 1908 (CPC) — Section 100