High Courts20 Mar 2012Dismissed
S N Sharma Vs Rajiv Shivlal Sharma
Gujarat High Court · (2012) 03 GUJ CK 0042
Civil Procedure Code, 1908 (CPC) — Section 96
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 692 of 1,769
High Courts20 Mar 2012Allowed
Samimbanu @ Sama Mazhar Abdulbhai Sheikh Vs State of Gujarat and 2
Gujarat High Court · (2012) 03 GUJ CK 0041
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(1)
High Courts20 Mar 2012Dismissed
Director of Income Tax (International Taxation) Vs Venkatesh Karrier Ltd.
Gujarat High Court · (2012) 251 CTR 170 : (2012) 349 ITR 124 : (2012) 206 TAXMAN 488
Income Tax Act, 1961 — Section 172(3), 260A
High Courts20 Mar 2012
Purnimaben Alias Ashaben Parasrao Lad and Others Vs Neeta Corporation
Gujarat High Court · (2012) 03 GUJ CK 0036
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Mar 2012Dismissed
Vipul Shital Prasad Agrawal Vs State of Gujarat and 1
Gujarat High Court · (2012) 03 GUJ CK 0035
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 482Penal Code, 1860 (IPC) — Section 120B, 302, 341, 342, 364
High Courts20 Mar 2012
Badribhai Tarachand Vanzara Vs Mohmad Iqbal Aiyub Majid Dal and 1
Gujarat High Court · (2012) 03 GUJ CK 0034
High Courts20 Mar 2012
Priyankabahen Vasantlal Patel Vs Ismailmiya Jivamiya Belim and 2
Gujarat High Court · (2012) 03 GUJ CK 0027
High Courts20 Mar 2012Dismissed
Commissioner of Income Tax Vs Ranchhod Jivabhai Nakhava
Gujarat High Court · (2012) 208 TAXMAN 35
Income Tax Act, 1961 — Section 131, 260A, 68
High Courts20 Mar 2012Allowed
Vikrambhai Labhubhai Rathod Vs State of Gujarat and Others
Gujarat High Court · (2012) 03 GUJ CK 0018
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(1)
High Courts19 Mar 2012Dismissed
State of Gujarat and 2 Vs Alasur Hathiyabhai Charan
Gujarat High Court · (2012) 03 GUJ CK 0062
Bombay Land Revenue Code, 1879 — Section 211
High Courts19 Mar 2012Allowed
National Insurance Company Limited Vs Koli Bhayabhai Rajsibhai and 2
Gujarat High Court · (2012) ACJ 2463 : AIR 2012 Guj 109
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 2(1)
High Courts16 Mar 2012Allowed
Ketan B. Mehta Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2012) 346 ITR 254
Income Tax Act, 1961 — Section 12(2), 143, 143(3), 147, 148
High Courts16 Mar 2012Dismissed
Commissioner of Income Tax Vs Krishna Cold Storage
Gujarat High Court · (2012) 250 CTR 134 : (2012) 207 TAXMAN 1
Income Tax Act, 1961 — Section 131, 139A, 16(3), 193, 194
High Courts16 Mar 2012
Krishna Processors Vs Union of India
Gujarat High Court · (2012) 280 ELT 186
Central Excises and Salt Act, 1944 — Section 1, 11A, 11AC, 3, 37Constitution of India, 1950 — Article 13, 13(2), 14, 141, 19(1)(g)Finance Act, 2001 — Section 121, 131, 132, 3
High Courts15 Mar 2012Allowed
Mehulj Savla Vs State of Gujarat and Another
Gujarat High Court · (2012) 3 BC 1
Criminal Procedure Code, 1973 (CrPC) — Section 313, 326, 326(3), 326(3), 378Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Mar 2012
New India Assurance Co. Ltd. Vs Pachan Manek Gadhvi and Others
Gujarat High Court · (2012) 4 TAC 119
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts14 Mar 2012
Gujarat State Road Transport Corporation Vs Kacharabhai Vitthalbhai Bhoi
Gujarat High Court · (2012) 134 FLR 670 : (2012) LLR 805
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F
High Courts14 Mar 2012
Gujarat State Road Transport Corporation Vs Firozkhan U. Pathan
Gujarat High Court · (2012) LLR 811
Constitution of India, 1950 — Article 226
High Courts14 Mar 2012Dismissed
Employees'' Provident Fund Organisation Vs Klenzaids Bioclean Devices Pvt. Ltd.
Gujarat High Court · (2013) 136 FLR 971 : (2013) 1 LLN 485 : (2013) LLR 198
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 17, 7I
High Courts13 Mar 2012Dismissed
Commissioner of Income Tax-II Vs Gem Art
Gujarat High Court · (2012) 252 CTR 451 : (2012) 208 TAXMAN 47
Income Tax Act, 1961 — Section 10(10D), 260A, 37, 80C, 80DD