COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 849 of 1,769

High Courts06 Apr 2010Dismissed

Rajnagar Textile Mills Vs Gunvant Lalchanddas Kayastha

Gujarat High Court · (2010) 127 FLR 1011 : (2010) 4 LLJ 415

Central Civil Services (Pension) Rules, 1972 — Rule 3, 69(1), 71, 73, 9Constitution of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 14, 4(1), 4(6), 7(2)

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High Courts05 Apr 2010

SJ and SP Family Trust Vs CIT

Gujarat High Court · (2011) 339 ITR 34

Income Tax Act, 1961 — Section 143(3), 254, 263, 80HH, 80HH(8)Industries (Development and Regulation) Act, 1951 — Section 11B, 11B(1), 3

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High Courts05 Apr 2010Allowed

Eagle Fashion (P) Ltd. Vs Dy. Commissioner of Income Tax

Gujarat High Court · (2010) 04 GUJ CK 0097

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143(3), 147, 148, 149, 150

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High Courts05 Apr 2010Allowed

Commissioner of Income Tax-III Vs Mira S. Khurana

Gujarat High Court · (2011) 333 ITR 488

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High Courts05 Apr 2010Dismissed

Hariom Bava @ Madhubhai Hiralal Desai Vs State of Gujarat and Another

Gujarat High Court · (2010) 04 GUJ CK 0072

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302

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High Courts05 Apr 2010Dismissed

Nagardas Jethalal Joshi Vs Police Inspector and Others

Gujarat High Court · (2010) 04 GUJ CK 0071

Penal Code, 1860 (IPC) — Section 114, 380, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts05 Apr 2010

Gujarat Senior Citizen Federation Vs Commissioner

Gujarat High Court · (2010) 04 GUJ CK 0069

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High Courts05 Apr 2010Dismissed

The State of Gujarat Vs Bhatt Ashit Hariharkumar

Gujarat High Court · (2010) 04 GUJ CK 0061

Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4(1)Bombay Prohibition Act, 1949 — Section 66(1)B, 85(1)(3)Criminal Procedure Code, 1973 (CrPC) — Section 313, 378

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High Courts05 Apr 2010Dismissed

Pratapsing Mahendrasing Sikh Vs State of Gujarat

Gujarat High Court · (2010) 04 GUJ CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304

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High Courts01 Apr 2010Allowed

Dahyabhai Paragbhai Vankar Vs State of Gujarat and Another

Gujarat High Court · (2010) 04 GUJ CK 0107

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High Courts01 Apr 2010Allowed

Omprakash Bhanvarlal Jain Vs State of Gujarat

Gujarat High Court · (2010) 04 GUJ CK 0103

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 506, 506(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)

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High Courts01 Apr 2010Dismissed