COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 728 of 1,769

High Courts03 Aug 2011Allowed

Sushen Medicamentos Pvt Ltd. Vs Ashok Enterprise, Proprietorship firm of Ashok P. Desai and Others

Gujarat High Court · (2011) 08 GUJ CK 0078

Constitution of India, 1950 — Article 12, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 13(8), 17, 18Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 9

High Courts03 Aug 2011

Gaurav M. Pandit Vs Chief Executive Engineer and Another

Gujarat High Court · (2011) 08 GUJ CK 0074

High Courts03 Aug 2011

Commissioner of Income Tax Vs Aravali Finlease Ltd.

Gujarat High Court · (2012) 341 ITR 282

High Courts03 Aug 2011Allowed

Govind R. Tholiya Vs Union of India (UOI) and Others

Gujarat High Court · (2011) 08 GUJ CK 0008

High Courts02 Aug 2011Dismissed

Manik B. Patil Vs Union of India (UOI) and Others

Gujarat High Court · (2011) 08 GUJ CK 0079

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7Railway Protection Force Rules, 1987 — Rule 146.2, 146.4, 153

High Courts02 Aug 2011

Aims Oxygen Pvt. Ltd. Vs Commissioner of Wealth-Tax

Gujarat High Court · (2012) 251 CTR 19 : (2012) 209 TAXMAN 49

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10[1), 10[3), 20, 7, 7(1)Wealth Tax Act, 1957 — Section 16A, 27[1)

High Courts02 Aug 2011Dismissed

Kanubhai Ishwarbhai Patel Vs Bharatbhai Jashbhai Patel and Another

Gujarat High Court · (2011) 08 GUJ CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 378Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts02 Aug 2011Allowed

Dr. Harshadrai Pranjivan Mehta Vs State of Gujarat

Gujarat High Court · (2012) 1 GLH 84

Bombay Provincial Municipal Corporations Act, 1949 — Section 130, 135, 482Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Gujarat Municipalities Act, 1963 — Section 73

High Courts02 Aug 2011

Commissioner of Income Tax Vs Hariprasad Bhojnagarwala

Gujarat High Court · (2012) 250 CTR 108 : (2012) 342 ITR 69 : (2012) 206 TAXMAN 471

General Clauses Act, 1897 — Section 13Income Tax Act, 1961 — Section 23(2), 256(1), 54Wealth Tax Act, 1957 — Section 7(4)

High Courts02 Aug 2011

Chitvan Co-op. Housing Society Ltd. Vs Chief Controlling Revenue Authority

Gujarat High Court · AIR 2012 Guj 62

Bombay Stamp Act, 1958 — Section 32A, 32A(1), 53(1), 53A, 54(1A)

High Courts02 Aug 2011Allowed

Rajuji Vanzara Vs State of Gujarat and Others

Gujarat High Court · (2011) 08 GUJ CK 0026

Constitution of India, 1950 — Article 226Gujarat Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2005 — Rule 13, 14, 17, 18, 20

High Courts01 Aug 2011Dismissed

Arif Abdul Kader Fazlani Vs Hitesh Raojibhai Patel and Co. and Another

Gujarat High Court · (2011) 3 GLR 2518

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Constitution of India, 1950 — Article 226, 227Patents Act, 1970 — Section 10, 104A, 107, 13(4), 2

High Courts01 Aug 2011Dismissed

Mahendrakumar Manilal Patel Vs State of Gujarat and Another

Gujarat High Court · (2011) 08 GUJ CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 377Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7

High Courts01 Aug 2011Allowed

Manukant C. Shah (HUF) Vs Deputy Commissioner of Income Tax and Another

Gujarat High Court · (2011) 245 CTR 224

Income Tax Act, 1961 — Section 139, 142, 143(3), 147, 148

High Courts01 Aug 2011Allowed

Nareshkumar Bhagwanji Parmar Vs State of Gujarat and Another

Gujarat High Court · (2011) 08 GUJ CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 114, 363, 366, 498A, 506(2)

High Courts01 Aug 2011Allowed

Pravinkumar Vallabhbhai Patel and Others Vs State of Gujarat and Another

Gujarat High Court · (2012) 1 GLH 31 : (2012) 2 GLR 1758

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 14, 14A, 23, 61, 67Prevention of Food Adulteration Act, 1954 — Section 1, 11, 16(1), 19, 19(2)

High Courts01 Aug 2011Dismissed

Nanji Govindbhai Sonagara Vs State of Gujarat

Gujarat High Court · (2011) 08 GUJ CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 377Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 193, 196, 198, 461, 471

High Courts29 Jul 2011Dismissed

Gujarat University Vs Megha Bhupendrakumar Goswamy and Another

Gujarat High Court · (2012) 1 GLR 574

High Courts29 Jul 2011Dismissed

Dhanjibhai Premalbhai Rathva Vs Chief Security Commissioner, Western Railway, Mumbai and Ors

Gujarat High Court · (2012) 133 FLR 427 : (2012) 1 GLR 229

Constitution of India, 1950 — Article 226Railway Property (Unlawful Possession) Act, 1966 — Section 3

High Courts29 Jul 2011

Official Liquidator of M/s. Mahendra Mills Ltd. Vs Devganga Traders Golden Transport and Others

Gujarat High Court · (2011) 3 GLH 228

Contract Act, 1872 — Section 73 , 74Limitation Act, 1963 — Article 113, 55, 59