High Courts09 Sept 2008
Gujarat Water Supply and Sewage Board Vs Harigar Bhimgar Gusai
Gujarat High Court · (2008) 09 GUJ CK 0041
Industrial Disputes Act, 1947 — Section 25F
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 926 of 1,770
High Courts09 Sept 2008Dismissed
Shahnavaj @ Shanu Moh''dbhai Gandhi Vs State of Gujarat
Gujarat High Court · (2009) 1 GLR 220
Prevention of Terrorism Act, 2002 — Section 32, 34
High Courts09 Sept 2008Allowed
Reliance Communications Limited Vs Junagadh Municipal Corporation and Another
Gujarat High Court · (2008) 3 GLH 273
Constitution of India, 1950 — Article 265
High Courts09 Sept 2008
Sheth Narsinh Natha Charity Trust Fund and Another Vs State of Gujarat and Others
Gujarat High Court · (2008) 3 GLH 490 : (2009) 1 GLR 365
Gujarat Education Cess Act, 1962 — Section 13
High Courts08 Sept 2008
Patel Chemicals Works Vs Assessing Officer
Gujarat High Court · (2009) 309 ITR 450 : (2009) 180 TAXMAN 99
Evidence Act, 1872 — Section 6Income Tax Act, 1961 — Section 271(1)
High Courts08 Sept 2008Dismissed
Dharmendrasinh Vanrajsinh Jadeja Vs State of Gujarat and Others
Gujarat High Court · (2009) 121 FLR 248 : (2009) 1 GLR 434 : (2009) 3 SLR 74
High Courts08 Sept 2008Dismissed
Ultratech Cement Ltd. Vs Union of India (UOI)
Gujarat High Court · (2009) 235 ELT 411 : (2009) 13 STR 493
Central Excises and Salt Act, 1944 — Section 11A, 11ABCENVAT (Credit) Rules, 2002 — Rule 12, 13(1), 2Constitution of India, 1950 — Article 226, 227
High Courts08 Sept 2008
Oriental Insurance Co. Ltd. Vs Manojkumar Bhagvandas Rana and Others
Gujarat High Court · (2008) 09 GUJ CK 0044
Motor Vehicles Act, 1988 — Section 145, 147, 149, 149(2), 164
High Courts08 Sept 2008Dismissed
Commissioner of Central Excise Vs Ashima Dyecot Ltd.
Gujarat High Court · (2008) 232 ELT 580 : (2008) 12 STR 701 : (2009) 20 STT 348
Central Excise Tariff Act, 1985 — Section 5A(1)Central Excises and Salt Act, 1944 — Section 35GCENVAT (Credit) Rules, 2004 — Rule 3, 57A, 6(1), 6(2), 6(3)
High Courts05 Sept 2008Allowed
State of Gujarat Vs Mithabhai Pashabhai Patel and Others
Gujarat High Court · (2008) 09 GUJ CK 0067
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts05 Sept 2008Dismissed
Bhartiben Rameshbhai Patel and Others Vs Raval Savabhai Rungnathbhai and Others
Gujarat High Court · (2008) 09 GUJ CK 0058
Motor Vehicles Act, 1988 — Section 166
High Courts05 Sept 2008
The New India Assurance Company Limited Vs Bharatiben Rameshbhai Patel and Others
Gujarat High Court · (2008) 09 GUJ CK 0032
High Courts05 Sept 2008Dismissed
Krushnakant Kantilal Pancholi Vs State of Gujarat
Gujarat High Court · (2008) 3 GLH 278 : (2009) 1 GLR 368
Penal Code, 1860 (IPC) — Section 120B, 34, 419, 467, 468
High Courts02 Sept 2008
Ramesh @ Limbushetty Vitthal Nayak Vs The State of Gujarat
Gujarat High Court · (2008) 09 GUJ CK 0070
Arms Act, 1959 — Section 25(1)(A)(B), 27(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 120B, 392, 393, 394, 395
High Courts02 Sept 2008
State of Gujarat and Another Vs Pandya Vipulkumar Dineshchandra and Another
Gujarat High Court · AIR 2009 Guj 12 : (2008) 3 GLH 245
High Courts02 Sept 2008
Gujarat Maritime Board Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2008) 220 CTR 390
Constitution of India, 1950 — Article 226
High Courts02 Sept 2008Dismissed
Assistant Commissioner of Income Tax Vs Late Shrimant F.P. Gaekwad through L/H Smt. Mrinalini Puar
Gujarat High Court · (2009) 221 CTR 423 : (2009) 313 ITR 192
Income Tax Act, 1922 — Section 24B(2)Wealth Tax Act, 1957 — Section 14, 14(1), 15, 15B, 17
High Courts01 Sept 2008
Sudhirbhai Nagindas Doshi Vs State Bank of India
Gujarat High Court · AIR 2009 Guj 38
High Courts01 Sept 2008Allowed
Jayman R. Shah Vs Chime Electronics Limited
Gujarat High Court · (2009) 1 GLR 259
Companies Act, 1956 — Section 433, 434
High Courts01 Sept 2008Partly Allowed
Kailashben Manharlal Chokshi Vs Commissioner of Income Tax
Gujarat High Court · (2008) 220 CTR 138 : (2010) 328 ITR 411
Income Tax Act, 1961 — Section 132, 132(4), 256(1)