High Courts17 Mar 2011
Standard Industries Limited Vs Union of India
Gujarat High Court · (2012) 26 STR 482
Central Excise Rules, 1944 — Rule 9(2)
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 766 of 1,769
High Courts17 Mar 2011
Elite Impex Vs Union of India (UOI)
Gujarat High Court · (2011) 268 ELT 76
Customs Act, 1962 — Section 110, 111
High Courts17 Mar 2011Allowed
Trivenu Ship Breakers Vs Harsh Prakash
Gujarat High Court · (2011) 240 CTR 296 : (2011) 335 ITR 284 : (2012) 20 TAXMAN 386
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(15)(iv)(c), 143(3), 148, 40(a)(i), 40(c)(i)
High Courts16 Mar 2011Dismissed
Mulabhai Harchandji Patel Vs State of Gujarat and Another
Gujarat High Court · (2011) 2 GLR 1527
Constitution of India, 1950 — Article 226
High Courts16 Mar 2011Dismissed
Commissioner of Customs Vs Kiran Sudhir Das
Gujarat High Court · (2011) 268 ELT 72
Customs Act, 1962 — Section 111, 112, 125
High Courts16 Mar 2011Allowed
Gujarat Ambuja Exports Ltd. Vs Union of India
Gujarat High Court · (2011) 269 ELT 159
Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11AA, 14, 3Constitution of India, 1950 — Article 226
High Courts16 Mar 2011Dismissed
Hotel Utsav Pvt. Ltd. Vs District Collector and Others
Gujarat High Court · (2012) 1 GLR 151 : (2011) 41 VST 83
Constitution of India, 1950 — Article 226, 227Gujarat Sales Tax Act, 1969 — Section 47(4A)Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977 — Section 12, 7A, 8, 8(2)
High Courts16 Mar 2011Allowed
Ishwarbhai @ Lakhio Chimanbhai Parmar Vs The State of Gujarat
Gujarat High Court · (2011) 3 GLH 296
Penal Code, 1860 (IPC) — Section 302
High Courts16 Mar 2011Dismissed
Hiren Mahendrabhai Vaya Vs State of Gujarat and Others
Gujarat High Court · (2011) 41 VST 175
Constitution of India, 1950 — Article 226Gujarat Entertainment Tax (Amendment) Act, 1993 — Section 12, 6, 9, 93Gujarat Entertainment Tax Act, 1977 — Section 13
High Courts16 Mar 2011Allowed
Jayant Shantilal Sanghvi and Others Vs Vadodara Municipal Corpn. and Another
Gujarat High Court · AIR 2011 Guj 122
Constitution of India, 1950 — Article 14, 19, 21Contract Act, 1872 — Section 7Transfer of Property Act, 1882 — Section 108
High Courts16 Mar 2011Allowed
Commissioner of C. Ex. and Customs Vs Imtiyaz Traders
Gujarat High Court · (2011) 268 ELT 339 : (2012) 26 STR 74
Central Excise Rules, 2002 — Rule 18Central Excises and Salt Act, 1944 — Section 11A, 35, 35A, 35B, 35B(1)Finance Act, 1998 — Section 109
High Courts15 Mar 2011Allowed
Oriental Insurance Co. Ltd. Vs Rana Devabhai Koli and others
Gujarat High Court · (2012) ACJ 1959
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 147(2), 147(5), 149
High Courts14 Mar 2011Allowed
Mahendrabhai Bhavanishankar Mehta Vs State of Gujarat and Others
Gujarat High Court · (2011) 2 GLH 401
Bombay Civil Services Rules, 1959 — Rule 161, 161(2), 254Revised Pension Rules, 1950 — Rule 7, 8
High Courts14 Mar 2011Allowed
Anil Kumar Bhavanishankar Mehta Vs State of Gujarat and Others
Gujarat High Court · (2011) 52 GLR 1317 : (2011) 2 GLR 1317
Gujarat Civil Services (Pension) Rules, 2002 — Rule 47, 48, 49Revised Pension Rules, 1950 — Rule 8
High Courts14 Mar 2011Allowed
Pravinbhai Deepchandbhai Patel Vs State of Gujarat and Another
Gujarat High Court · (2011) 4 BC 289
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 144, 406, 420
High Courts14 Mar 2011
Nagjibhai Paljibhai Zala and Others Vs State of Gujarat
Gujarat High Court · (2011) 2 GLR 1592
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 2, 25B(1), 25B(2), 25FPayment of Bonus Act, 1965 — Section 8
High Courts14 Mar 2011Dismissed
Natvarlal and Sons Vs Bharat Petroleum Corporation Ltd. and Another
Gujarat High Court · (2011) 3 GLR 2212
Constitution of India, 1950 — Article 12, 14, 226, 299Specific Relief Act, 1963 — Section 14
High Courts14 Mar 2011
Baroda Rayon Corporation Ltd. Vs Union of India and Others
Gujarat High Court · (2013) 20 GSTR 616
Central Sales Tax Act, 1956 — Section 8(4)Constitution of India, 1950 — Article 226Customs Tariff Act, 1975 — Section 3
High Courts11 Mar 2011Dismissed
Bharatbhai Narsinghbhai Chaudhary and Others Vs Malek Rafik Malek Himantbhai Malek and Others
Gujarat High Court · AIR 2011 Guj 150 : (2011) 52 GLR 1324 : (2011) 4 RCR(Civil) 62 : (2011) 4 RCR(Civil) 62
Central Motor Vehicles Rules, 1989 — Rule 211, 213, 229Civil Procedure Code, 1908 (CPC) — Section 115, 25Constitution of India, 1950 — Article 227
High Courts11 Mar 2011
Thakor Bhikhaji Vaghaji Vs Pradyumanbhai Raghunathbhai Barot and Others
Gujarat High Court · (2011) 3 GLR 2464
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, 151