COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 781 of 1,769

High Courts19 Jan 2011Allowed

Gujarat State Judicial Department (Class III) Employees'' Federation and Another Vs State of Gujarat and Others

Gujarat High Court · (2011) 52 GLR 1181 : (2011) 8 RCR(Civil) 2880

Constitution of India, 1950 — Article 226, 227, 235, 309Gujarat Civil Services (Pension) Rules, 2002 — Rule 9(38), 9(53)Gujarat Evening Courts Rules, 2006 — Rule 1(2), 2, 2(7), 4, 5

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High Courts19 Jan 2011Allowed

Tilakpuri Mahadevpuri Gauswamy Vs Police Commissioner and Others

Gujarat High Court · (2011) 1 GLH 646 : (2011) 2 GLR 1476

Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 10, 11, 12, 13, 14Bombay Police Act, 1951 — Section 27A

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High Courts18 Jan 2011

State of Gujarat Vs Mansukhlal Jamnadas Nathwani

Gujarat High Court · (2012) 1 Crimes 591

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7

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High Courts18 Jan 2011Dismissed

State of Gujarat Vs Ashwin @ Akkubhai Gamanbhai Nayaka

Gujarat High Court · (2011) 01 GUJ CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Penal Code, 1860 (IPC) — Section 307, 324

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High Courts18 Jan 2011Allowed

State of Gujarat Vs M/s. Rama Newsprint and Papers Ltd.

Gujarat High Court · (2011) 1 GLH 333

Central Excises and Salt Act, 1944 — Section 35(G), 35(H)Gujarat Value Added Tax Act, 2003 — Section 73, 75, 78, 84Income Tax Act, 1961 — Section 260(A)

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High Courts17 Jan 2011

Raghjibhai Kanjibhai Kharsan Vs Union of India (UOI) and Another

Gujarat High Court · AIR 2011 Guj 67 : (2011) 52 GLR 671 : (2011) 8 RCR(Civil) 2353

Land Acquisition Act, 1894 — Section 6(2)Railways Act, 1989 — Section 2(26), 20A, 20A(1), 20D(1), 20D(2)

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High Courts13 Jan 2011

State of Gujarat Vs Nareshkumar Gordhandas Hotwani

Gujarat High Court · (2012) 1 Crimes 570

Criminal Procedure Code, 1973 (CrPC) — Section 377Prevention of Food Adulteration Act, 1954 — Section 7(1)

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High Courts12 Jan 2011

Jayantibhai Chhotubhai Patel Vs State of Gujarat and Another

Gujarat High Court · (2011) 129 FLR 829

Constitution of India, 1950 — Article 226

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High Courts12 Jan 2011Allowed

Dixit Purshottambhai Parmar Vs Union of India and Others

Gujarat High Court · (2011) 129 FLR 828

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High Courts11 Jan 2011Dismissed

Mohanlal Burabhai Vs Ashok Tyres and Others

Gujarat High Court · (2011) 01 GUJ CK 0091

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts11 Jan 2011

Gujarat State Co-Op. Agri. and Rural Develop. Bank Ltd. Vs Deputy Commissioner of Income Tax

Gujarat High Court · (2011) 337 ITR 447

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142, 143(3), 147, 148

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High Courts11 Jan 2011Dismissed

CIT Vs Bhavana Property Developers Ltd.

Gujarat High Court · (2011) 01 GUJ CK 0079

Income Tax Act, 1961 — Section 260A, 69

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High Courts11 Jan 2011Dismissed

Dasarathbhai Jagabhai @ Jagmalbhai Vs State of Gujarat

Gujarat High Court · (2011) 01 GUJ CK 0078

Penal Code, 1860 (IPC) — Section 363, 366, 375, 376

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High Courts11 Jan 2011

Surat People Co-op. Bank Ltd. Vs Income Tax Officer

Gujarat High Court · (2011) 336 ITR 218 : (2012) 20 TAXMAN 844

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142, 143, 147, 148

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High Courts11 Jan 2011Dismissed

Commissioner of Income Tax (TDS) Vs Swayam Shipping Services Pvt. Ltd.

Gujarat High Court · (2011) 339 ITR 647 : (2011) 199 TAXMAN 249

Income Tax Act, 1961 — Section 194, 194C, 194C(1), 194I, 201

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High Courts11 Jan 2011Allowed

Surat People Co-Operative Bank Ltd. Vs ITO

Gujarat High Court · (2011) 336 ITR 218 : (2012) 20 TAXMAN 844

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148

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High Courts11 Jan 2011Allowed

Commercial Co-Operative Bank Ltd. Vs ITO

Gujarat High Court · (2011) 336 ITR 196

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142, 143(3), 144(A), 147

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High Courts11 Jan 2011Allowed

Sayaji Hotels Ltd. Vs Income Tax Officer

Gujarat High Court · (2011) 239 CTR 488

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115JB, 139, 142(1), 143(1), 143(3)

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High Courts11 Jan 2011Dismissed

Commissioner of Income Tax (TDS) Vs Swayam Shipping Services (P.) Ltd.

Gujarat High Court · (2011) 339 ITR 647 : (2011) 199 TAXMAN 249

Income Tax Act, 1961 — Section 194C, 194C(1), 194I, 201, 201(1)

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High Courts11 Jan 2011Dismissed

Commissioner of Income Tax (TDS) Vs Shree Mahalaxmi Transport Co.

Gujarat High Court · (2011) 339 ITR 484 : (2012) 211 TAXMAN 232

Income Tax Act, 1961 — Section 192, 193, 194, 194C, 194C(1)

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