High Courts07 Jul 2008Dismissed
Ashwinkumar Nee Pankajbhai Gordhanbhai Patel Vs State of Gujarat and Others
Gujarat High Court · (2009) 1 GLR 79
Constitution of India, 1950 — Article 226Gujarat Agricultural Lands Ceiling Act, 1960 — Section 38, 41
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 936 of 1,770
High Courts07 Jul 2008Allowed
Nivedita M. Makwana Vs P.M. Shukla
Gujarat High Court · (2008) 07 GUJ CK 0111
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132A, 158BB, 158BD
High Courts07 Jul 2008
Iqbalhussain Mehmudmiyan Malik Vs State of Gujarat and Others
Gujarat High Court · (2008) 07 GUJ CK 0059
Constitution of India, 1950 — Article 12
High Courts07 Jul 2008Dismissed
United India Insurance Co. Ltd. Vs Rushika Amrutji Thakore and Others
Gujarat High Court · (2008) 07 GUJ CK 0052
Gujarat Motor Vehicles Rules, 1989 — Rule 211 , 212, 213, 215, 217Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 10(2), 109, 113A, 115(1), 116
High Courts07 Jul 2008
State of Gujarat Vs Sardarsinh Jawansinh Parmar
Gujarat High Court · (2008) 07 GUJ CK 0049
Penal Code, 1860 (IPC) — Section 302, 323, 332, 392
High Courts07 Jul 2008
Ravjibhai Gigabhai Vs Virjibhai Ravjibhai and Others
Gujarat High Court · AIR 2008 Guj 171 : (2009) 1 GLR 407
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(2), 11(3), 12(2), 12(3), 29
High Courts04 Jul 2008
Commissioner of Income Tax Vs Sarabhai Private Limited
Gujarat High Court · (2009) 176 TAXMAN 6
High Courts04 Jul 2008
Commissioner of Income Tax Vs Rubamin (P) Ltd.
Gujarat High Court · (2008) 218 CTR 162 : (2009) 312 ITR 18
Income Tax Act, 1961 — Section 115J, 115J(1A)Companies Act, 1956 — Section 205, 350
High Courts04 Jul 2008
Somabhai Babubhai Parmar Vs Gujarat State Road Transport Corporation
Gujarat High Court · (2009) 121 FLR 253 : (2008) 3 GLH 397 : (2009) 1 GLR 438 : (2009) 3 SLR 83
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 2, 33(1), 33(2), 33A
High Courts03 Jul 2008Allowed
S.J. Sanghvi Vs Commissioner of Income Tax and Another
Gujarat High Court · (2008) 219 CTR 138
Income Tax Act, 1961 — Section 139, 143(1)(a), 263, 264, 264(1)
High Courts03 Jul 2008
Chinubhai Khodidas Patel Vs Election Officer-Mehsana Nagarpalika and Special Land and Others
Gujarat High Court · (2008) 2 GLH 785
Gujarat Municipalities Act, 1963 — Section 11(2), 14, 37, 38, 70
High Courts03 Jul 2008
Gujarat State Road Transport Corp. and Another Vs Hemantsinh B. Jadeja
Gujarat High Court · (2008) 118 FLR 1009 : (2008) 3 GLR 2023
High Courts02 Jul 2008Allowed
Prehladbhai Naranbhai Patel Vs N.K.C. Nair, Income Tax Officer
Gujarat High Court · (2009) 309 ITR 45 : (2009) 180 TAXMAN 122
Income Tax Act, 1961 — Section 143(3), 147, 148, 44AB
High Courts02 Jul 2008Allowed
Shreeji Shroff Vs Commissioner of Income Tax-II
Gujarat High Court · (2008) 07 GUJ CK 0082
Kar Vivad Samadhan Scheme, 1998 — Section 90(2), 90(2)
High Courts02 Jul 2008Allowed
Nikhil K. Kotak Vs Mahesh Kumar, AO
Gujarat High Court · (2009) 319 ITR 445
Income Tax Act, 1961 — Section 143, 147, 148, 54
High Courts02 Jul 2008Allowed
Deval Sales Corporation Vs Commissioner of Income Tax and Another
Gujarat High Court · (2008) 218 CTR 282
Finance (No. 2) Act, 1998 — Section 95(1)Income Tax Act, 1961 — Section 143(3), 249, 249(4), 264, 264(4)
High Courts01 Jul 2008
Prabhaben Harshadray Desai and Others Vs State Government and Others
Gujarat High Court · (2008) 3 GLH 120 : (2008) 3 GLR 2380
Constitution of India, 1950 — Article 14, 19, 226, 32Gujarat Town Planning and Urban Development Act, 1976 — Section 10, 11, 12, 13, 14Land Acquisition Act, 1894 — Section 4
High Courts01 Jul 2008
Chandubhai Virjibhai Gokani Vs State of Gujarat and Another
Gujarat High Court · (2009) 149 CompCas 720 : (2009) 121 FLR 800 : (2009) 1 GLR 552 : (2008) 87 SCL 155
Companies Act, 1956 — Section 48, 630, 630(1), 630(2)Constitution of India, 1950 — Article 21Contract Act, 1872 — Section 2A
High Courts01 Jul 2008Allowed
Sheela Ashokkumar Goenka Vs Designated Authority
Gujarat High Court · (2008) 218 CTR 287
Income Tax Act, 1961 — Section 246, 260A, 264, 271(1)
High Courts01 Jul 2008Dismissed
Kailash T. Agrawal Vs M.S. Thanvi, Designated Authority
Gujarat High Court · (2008) 218 CTR 291
Income Tax Act, 1961 — Section 154, 155, 158, 245D(4), 264