COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 901 of 1,770

High Courts19 Mar 2009Allowed

Hansaben and Legal Guardian of Minor Sanjay and Others Vs State of Gujarat and Others

Gujarat High Court · (2009) 3 GLH 271 : (2009) 2 GLR 1255

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 3, 35, 6(1), 9(1), 9(2)Constitution of India, 1950 — Article 113, 136

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High Courts18 Mar 2009Dismissed

Deputy Commissioner of Income Tax Vs Garden Silk Mills Ltd.

Gujarat High Court · (2009) 315 ITR 188 : (2009) 184 TAXMAN 463

Income Tax Act, 1961 — Section 43B

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High Courts18 Mar 2009Allowed

Niranjan Maganlal Mehta Vs Competed Authority and Addl. Collector

Gujarat High Court · (2011) 1 RCR(Civil) 723 : (2011) 1 RCR(Civil) 723

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 33, 6Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 5

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High Courts18 Mar 2009Allowed

Pannaben Niranjan M. Mehta died through Heirs Vs Competent Authority and Addl. Collector and Others

Gujarat High Court · (2009) 3 GLR 2270

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(3), 10(5), 2(1)Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 5

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High Courts18 Mar 2009

Shamjibhai Ranchhodbhai Dabhi Vs Chief Controlling Revenue Authority and Others

Gujarat High Court · (2009) 2 GLH 191 : (2009) 2 GLR 1757

Bombay Stamp (Determination of Market Value of Property) Rules, 1984 — Rule 3(2)Bombay Stamp Act, 1958 — Section 3(4), 32A, 32A(1), 34, 39Constitution of India, 1950 — Article 226

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High Courts17 Mar 2009Allowed

Inducto Ispat Alloys Ltd. Vs Asstt. Commissioner of Income Tax

Gujarat High Court · (2010) 320 ITR 458

Income Tax Act, 1961 — Section 143, 147, 148

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High Courts17 Mar 2009Allowed

Jyotiba S. Zala Vs District Development Officer and Another

Gujarat High Court · (2009) 2 GLR 1150

Constitution of India, 1950 — Article 226, 227, 310Gujarat Panchayats (Amendment) Act, 1993 — Section 57, 57(1), 57(3)Gujarat Panchayats (Procedure) Rules, 1997 — Rule 10, 11, 11(2), 40

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High Courts17 Mar 2009Dismissed

Alidhara Texpro Engineering Pvt. Ltd. Vs Deputy Commissioner of Income Tax

Gujarat High Court · (2009) 223 CTR 481 : (2011) 332 ITR 115 : (2010) 189 TAXMAN 164

Income Tax Act, 1961 — Section 142(1), 142(2A), 143(3)

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High Courts17 Mar 2009Allowed

Kamlesh @ Kamo Kunvarjibhai Patel Vs State of Gujarat

Gujarat High Court · (2009) 2 GLR 1567

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 201, 302, 363, 365

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High Courts17 Mar 2009

MGM Exports Vs Dy. Commissioner of Income Tax

Gujarat High Court · (2010) 323 ITR 331

Income Tax Act, 1961 — Section 143, 148, 254

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High Courts16 Mar 2009Allowed

General Manager, Indian Rayon (Unit of Aditya Birla Nuvo Ltd.) Vs Saiyad Gulam Rasul Amadmiya Kadri

Gujarat High Court · (2009) 122 FLR 962 : (2009) 2 GLH 515 : (2009) 2 GLR 1491 : (2010) 2 LLJ 386

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47

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High Courts13 Mar 2009Dismissed

Mohmadhanif Ismail Ada Vs State of Gujarat and Others

Gujarat High Court · (2009) 03 GUJ CK 0070

Constitution of India, 1950 — Article 226, 227Forest Act, 1927 — Section 41(2), 52, 61, 61B, 68

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High Courts13 Mar 2009Dismissed

Thakor Nagjibhai Bhailal Vs IPCL Now Amalgamated, Relieance Ind. Ltd. and Others

Gujarat High Court · (2009) 03 GUJ CK 0066

Central Civil Services (Pension) Rules, 1972 — Rule 48A(4)Constitution of India, 1950 — Article 14, 16, 217, 226Contract Act, 1872 — Section 5

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High Courts13 Mar 2009Dismissed

State of Gujarat Vs Jesangbhai Mavjibhai Chaudhary and Another

Gujarat High Court · (2009) 03 GUJ CK 0064

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 379Penal Code, 1860 (IPC) — Section 114, 323, 504, 506(2)

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High Courts13 Mar 2009Dismissed