COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 907 of 1,770

High Courts11 Feb 2009Dismissed

Sabar Kheti Udyog Sahakari Mandli Ltd. and Another Vs State of Gujarat and Others

Gujarat High Court · (2009) 1 GLH 726 : (2009) 2 GLR 1093

Constitution of India, 1950 — Article 119, 14, 19(1)(3), 226Gujarat Co-operative Societies Act, 1961 — Section 107, 107, 107(1)

High Courts11 Feb 2009Dismissed

State of Gujarat Vs Chhatrasinh Chandubhai Patanvadia

Gujarat High Court · (2009) 02 GUJ CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 378Electricity Act, 2003 — Section 135

High Courts11 Feb 2009Dismissed

State of Gujarat Vs Rameshchandra M. Mehta

Gujarat High Court · (2009) 02 GUJ CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6

High Courts11 Feb 2009

The Commissioner of Income Tax Vs Sonal Gum Industries

Gujarat High Court · (2010) 233 CTR 516 : (2010) 322 ITR 542

Income Tax Act, 1961 — Section 256(2)

High Courts11 Feb 2009

Harisiddh Specific Family Trust Vs Commissioner of Income Tax

Gujarat High Court · (2009) 02 GUJ CK 0042

Income Tax Act, 1961 — Section 32AB, 80I

High Courts11 Feb 2009Dismissed

State of Gujarat Vs Chodhari Shankerbhai Karamshi and Others

Gujarat High Court · (2009) 02 GUJ CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 378

High Courts11 Feb 2009Dismissed

Karadia Haribhai Sidibhai Barad Vs State of Gujarat

Gujarat High Court · (2009) 2 GLR 1732

Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 165, 313Evidence Act, 1872 — Section 114

High Courts10 Feb 2009Dismissed

Bhurabhai Jinabhai Chauhan Vs State of Gujarat and Another

Gujarat High Court · (2009) 1 GLH 764

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 203, 302

High Courts10 Feb 2009Allowed

State of Gujarat Vs Govindbhai Revachand Dulani

Gujarat High Court · (2009) 02 GUJ CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 13(1), 16, 7

High Courts10 Feb 2009Dismissed

State of Gujarat Vs Ishwarbhai Shankarbhai Gohil

Gujarat High Court · (2009) 02 GUJ CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 233(2), 313, 378Electricity Act, 2003 — Section 152(2)

High Courts10 Feb 2009Dismissed

State of Gujarat Vs Karsan Vihabhai Raval and Others

Gujarat High Court · (2009) 02 GUJ CK 0057

Atrocity Act — Section 3(1)(10)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)(3)

High Courts10 Feb 2009Dismissed

Employees'' State Insurance Corporation Vs Arvind Mills Ltd.

Gujarat High Court · (2009) 121 FLR 1015 : (2009) 2 GLH 138 : (2009) 1 GLR 834 : (2009) 4 LLJ 198

Employees State Insurance (General) Regulations, 1950 — Regulation 40Employees State Insurance Act, 1948 — Section 2(2), 2(22), 2(9), 45A, 82Limitation Act, 1963 — Section 12, 5

High Courts09 Feb 2009

Shankarlal Nagji and Co. and Others Vs ITO and Another

Gujarat High Court · (2009) 02 GUJ CK 0105

Income Tax Act, 1961 — Section 131, 147, 148

High Courts09 Feb 2009Allowed

Shatrushalyasinhji Digvijaysinhji Jadeja Vs Commissioner of Income Tax and Another

Gujarat High Court · (2009) 223 CTR 312 : (2009) 2 GLH 776 : (2010) 329 ITR 316 : (2009) 182 TAXMAN 32

Constitution of India, 1950 — Article 226Income Tax Rules, 1962 — Rule 48 , 49, 50, 51, 52

High Courts09 Feb 2009Allowed

Shri Sirmad Buddhisagar Suri Jain Samadhi Mandir Vs Assistant Commissioner of Income Tax

Gujarat High Court · (2009) 02 GUJ CK 0080

Income Tax Act, 1961 — Section 143(3), 148, 292B

High Courts09 Feb 2009

Commissioner of Income Tax Vs Nirajan K. Zaveri

Gujarat High Court · (2009) 02 GUJ CK 0004

Income Tax Act, 1961 — Section 254, 256, 69A

High Courts06 Feb 2009Allowed

Vishnu Mohan T. Vs Regional Provident Fund Commissioner and Others

Gujarat High Court · (2009) 121 FLR 686 : (2009) 3 LLJ 156

High Courts06 Feb 2009Allowed

Loknath Bhattacharya, Managing Director, Shalimar Chemical Works Ltd. and Another Vs State of Gujarat and Another

Gujarat High Court · (2009) CriLJ 3577 : (2010) 1 Crimes 340 : (2009) 1 GLH 540 : (2009) 2 GLR 1290 : (2009) 5 RCR(Criminal) 350

Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Drugs and Cosmetics Act, 1940 — Section 34Negotiable Instruments Act, 1881 (NI) — Section 141

High Courts06 Feb 2009Dismissed

New India Assurance Co. Ltd. Manek Centre Jamnagar Vs Cargo Motors Ltd. and Others

Gujarat High Court · (2009) ACJ 2771 : (2009) 2 GLR 974

Motor Vehicles Act, 1988 — Section 166

High Courts06 Feb 2009Dismissed

Kalubhai Valjibhai Vahoniya Vs State of Gujarat

Gujarat High Court · (2009) 02 GUJ CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 161, 169, 197, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 20, 29, 42Penal Code, 1860 (IPC) — Section 120A, 120B, 195, 419, 465