COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 693 of 1,769

High Courts13 Mar 2012Dismissed

Taraben Through P.O.A. Vs Manubhai Harinarayan Pandya and Others

Gujarat High Court · (2012) 2 GLH 179 : (2012) 2 GLR 1482

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F, 32M, 4, 4(1)(a), 4(A)Transfer of Property Act, 1882 — Section 105

Read judgment

High Courts13 Mar 2012Allowed

Anilbhai Chimanlal Vithlani Vs State of Gujarat and Another

Gujarat High Court · (2012) 3 Crimes 389

Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 143

Read judgment

High Courts13 Mar 2012Dismissed

Regional Provident Fund Commissioner-II and Recovery Officer Vs Elysium Pharmaceuticals Limited

Gujarat High Court · (2013) LLR 199

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7Q

Read judgment

High Courts12 Mar 2012Allowed

Yakubbhai Sharifbhai Aaglodiya and Others Vs Collector and District Magistrate and Others

Gujarat High Court · (2013) 3 EFLT 64

Constitution of India, 1950 — Article 14, 141, 19, 19(1)(f), 19(1)(g)Income Tax Act, 1961 — Section 127, 127(1), 148

Read judgment

High Courts12 Mar 2012

Millennium Houseware and Others Vs Commissioner of Income Tax and Another

Gujarat High Court · (2012) 250 CTR 123 : (2013) 355 ITR 242 : (2012) 207 TAXMAN 129

Civil Procedure Code, 1908 (CPC) — Section 99Constitution of India, 1950 — Article 136, 14, 19(1)(g), 226Criminal Procedure Code, 1973 (CrPC) — Section 465, 465(1)

Read judgment

High Courts12 Mar 2012Allowed

Mahasagar Travels Limited Vs State of Gujarat and 2

Gujarat High Court · (2012) 2 GLR 1227

Bombay Motor Vehicles Tax Act, 1958 — Section 14, 14A, 3, 3(2), 3A(1)Constitution of India, 1950 — Article 226, 227, 265Gujarat Motor Vehicles Rules, 1989 — Rule 52(1)

Read judgment

High Courts12 Mar 2012Dismissed

Commissioner Vs M/s Meghmani Dyes and Intermediates Ltd.

Gujarat High Court · (2012) 191 ECR 170 : (2013) 288 ELT 514

Central Excise Rules, 2002 — Rule 17(3)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 35, 35BCENVAT (Credit) Rules, 2004 — Rule 9(7)

Read judgment

High Courts12 Mar 2012Allowed

Ramzan Hanifbhai Qureshi (Gandhi) and 12 Vs State of Gujarat and Others

Gujarat High Court · (2012) 03 GUJ CK 0100

Arms Act, 1959 — Section 25(1)Bombay Police Act, 1951 — Section 135(1)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2

Read judgment

High Courts12 Mar 2012

Gujarat Alkalies and Chemicals Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2013) 350 ITR 94 : (2012) 208 TAXMAN 31

Income Tax Act, 1922 — Section 15C, 15C(1), 15C(2)Income Tax Act, 1961 — Section 256(1), 80HH, 80I, 80I(1), 80I(2)Taxation Laws (Extension to Merged States and Amendment) Act, 1949 — Section 13

Read judgment

High Courts12 Mar 2012

Regional Director, Employees State Insurance Vs Nileshkumar Jasubhai

Gujarat High Court · (2013) 1 LLJ 221

Employees State Insurance Act, 1948 — Section 82, 82(2)

Read judgment

High Courts12 Mar 2012Dismissed

Akhtar Husen Hasanali Saiyed Vs Arunkumar Hansraj Arora and 5

Gujarat High Court · (2012) 03 GUJ CK 0086

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)

Read judgment

High Courts12 Mar 2012Allowed

Ganesh Housing Corporation Ltd. Vs Dy. Commissioner of Income Tax, Circle 4 and Another

Gujarat High Court · (2013) 350 ITR 131

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 101A(5), 139, 142(1), 143(1), 143(3)

Read judgment

High Courts12 Mar 2012Allowed

Industrial Courts Employees Association Class-III- Ahmedabad and 1 Vs State of Gujarat and 2

Gujarat High Court · (2012) 2 GLR 1265

Bombay Industrial Relations Act, 1946 — Section 9Constitution of India, 1950 — Article 14, 16, 226, 233, 233(2)Industrial Disputes Act, 1947 — Section 7

Read judgment

High Courts12 Mar 2012Dismissed

Dhayabhai Bhimabhai Gohil Sarpanch and Another Vs Bambhaniya Bhimabhai Mensibhai Member and Others

Gujarat High Court · (2012) 2 GLR 1540

Constitution of India, 1950 — Article 14, 15, 15(4), 16(1), 16(4A)Gujarat Panchayats (Amendment) Act, 1993 — Section 56, 56(1), 91, 95

Read judgment

High Courts12 Mar 2012Allowed

Jainarain Gupta Vs State of Gujarat and Another

Gujarat High Court · (2012) 2 BC 745

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 114, 120B, 406, 420

Read judgment

High Courts12 Mar 2012

Parixit Industries (P.) Ltd. Vs Assistant Commissioner of Income Tax (OSD) Circle-5

Gujarat High Court · (2013) 352 ITR 349 : (2012) 207 TAXMAN 140

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 141, 142, 143, 143(2)

Read judgment

High Courts12 Mar 2012Dismissed

Sunil Vidhyasagar Gat and another Vs Shalini Verma, Officer, Deputy Director of Income Tax (Investigation) and others

Gujarat High Court · (2012) 249 CTR 172 : (2012) 347 ITR 1 : (2012) 207 TAXMAN 125

Bombay Police Act, 1951 — Section 124Constitution of India, 1950 — Article 14, 19, 19(1)(f), 226Criminal Procedure Code, 1973 (CrPC) — Section 451

Read judgment

High Courts12 Mar 2012Dismissed

Mansa Synthetic Pvt. Ltd. and Others Vs Union of India and Another

Gujarat High Court · AIR 2012 Guj 90 : (2012) 3 BC 857 : (2012) 111 CLA 84 : (2012) 2 GLH 752

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Constitution of India, 1950 — Article 12, 14, 19, 226, 227Transfer of Property Act, 1882 — Section 69, 69A

Read judgment

High Courts09 Mar 2012

Oswal Machinery Ltd. Vs Pipavav Shipyard Ltd.

Gujarat High Court · (2012) 173 CompCas 211 : (2012) 113 SCL 434

Companies Act, 1956 — Section 433, 433(e), 433(f), 434, 434(1)(a)

Read judgment

High Courts06 Mar 2012Dismissed

Commissioner of Income Tax (TDS) Vs Reliance Engineering Associates (P.) Ltd.

Gujarat High Court · (2012) 209 TAXMAN 351

Income Tax Act, 1961 — Section 194C, 194C, 201(1), 210A, 260A

Read judgment