COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 938 of 1,770

High Courts18 Jun 2008

Shaileshbhai Govindbhai Patel Vs State of Gujarat and Others

Gujarat High Court · (2008) 06 GUJ CK 0007

Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 145UGujarat Specified Co-operative Societies Elections to Committees Rules, 1982 — Rule 4, 4(1)

Read judgment

High Courts18 Jun 2008Allowed

Jayantilal Damjibhai Soni and Others Vs Director of Investigation and Another

Gujarat High Court · (2008) 219 CTR 26 : (2009) 177 TAXMAN 357

Income Tax Act, 1961 — Section 131(1), 131(1A), 132, 133A, 142(1)

Read judgment

High Courts17 Jun 2008Partly Allowed

Hakimchand D. Chotai Vs Commissioner of Income Tax

Gujarat High Court · (2009) 221 CTR 589 : (2010) 327 ITR 133

Read judgment

High Courts17 Jun 2008

Gyanba Dilavarsinh Jadeja Vs State of Gujarat and Others

Gujarat High Court · (2008) 06 GUJ CK 0028

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5), 20, 20(1), 20(2)

Read judgment

High Courts17 Jun 2008Dismissed

Mahalaxmi Fabric Mills Ltd. Vs Assistant Commissioner of Income Tax

Gujarat High Court · (2009) 309 ITR 63 : (2009) 176 TAXMAN 153

Income Tax Act, 1961 — Section 72, 80AB, 80B(5), 80HH, 80HHC

Read judgment

High Courts17 Jun 2008Dismissed

Deputy Commissioner of Income Tax Vs Blue Bell Polymers (P) Ltd.

Gujarat High Court · (2008) 217 CTR 324 : (2010) 327 ITR 259

Income Tax Act, 1961 — Section 80HH, 80HHA, 80I, 80J

Read judgment

High Courts17 Jun 2008Allowed

Krishnadas Govinddas Parikh Vs Wealth Tax Officer and Another

Gujarat High Court · (2008) 219 CTR 32 : (2009) 177 TAXMAN 369

Wealth Tax Act, 1957 — Section 16(4), 16A, 17Wealth Tax Rules, 1957 — Rule 1BB

Read judgment

High Courts16 Jun 2008Allowed

State of Gujarat Vs Amarsing Rupsing Mahida and Others

Gujarat High Court · (2008) 06 GUJ CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 195, 262, 313, 340, 344Penal Code, 1860 (IPC) — Section 114, 193, 300, 302, 307

Read judgment

High Courts16 Jun 2008Allowed

State of Gujarat Vs Javedkhan @ Jahidkhan Azizkhan Pathan

Gujarat High Court · (2008) 3 GLR 2453

Arms Act, 1959 — Section 25(1)(AA), 27, 29Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 439Evidence Act, 1872 — Section 123, 124, 125, 30

Read judgment

High Courts16 Jun 2008Dismissed

Vithalbhai D. Pandya Vs Central Bureau of Investigation and Others

Gujarat High Court · (2008) 06 GUJ CK 0016

Limitation Act, 1963 — Section 5Prevention of Terrorism Act, 2002 — Section 23, 34, 34(5)

Read judgment

High Courts16 Jun 2008

State of Gujarat Vs Patel Maheshbhai Ranchodbhai and Others

Gujarat High Court · (2008) 3 GLR 2566

Criminal Procedure Code, 1973 (CrPC) — Section 209, 311, 313, 378(1)(3), 391Evidence Act, 1872 — Section 113A, 32, 32(1)Penal Code, 1860 (IPC) — Section 107, 107(3), 114, 201, 306

Read judgment

High Courts16 Jun 2008

Maruti Minerals and Metals Vs The Govt. of India and Others

Gujarat High Court · (2008) 3 GLH 336 : (2008) 3 GLR 2262

Constitution of India, 1950 — Article 14, 19, 19(1), 226Gujarat Minor Minerals Rules, 1966 — Rule 11(4)Industries (Development and Regulation) Act, 1951 — Section 10, 13

Read judgment

High Courts13 Jun 2008

Macleods Pharmaceuticals Ltd. Vs Alembic Limited

Gujarat High Court · (2008) 3 GLH 776

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3

Read judgment

High Courts13 Jun 2008

Shahjanand Education Trust Vs Hemchandracharya North Gujarat University Patan and Others

Gujarat High Court · (2008) 3 GLR 2475

Constitution of India, 1950 — Article 226Maharashtra Universities Act, 1994 — Section 82, 83National Council for Teacher Education Act, 1993 — Section 14, 14(4), 14(6), 17

Read judgment

High Courts10 Jun 2008Allowed

Kaminiben S. Padhya Vs District Collector and Another

Gujarat High Court · (2008) 2 GLR 1833

Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 258

Read judgment

High Courts10 Jun 2008

Acharya Kamleshkumar Suryakantbhai and Another Vs Registrar, Co-op. Societies and Others

Gujarat High Court · AIR 2009 Guj 39 : (2008) 3 GLR 2185

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 May 2008

Narmadaben Suresbhai Rathawa and Others Vs Rajesh Kanchanlal Panchal and Others

Gujarat High Court · (2008) 3 GLH 98

Motor Vehicles Act, 1988 — Section 166, 173

Read judgment

High Courts16 May 2008Allowed

State of Gujarat Vs Ashokbhai Kuberbhai Solanki and Another

Gujarat High Court · (2008) 2 ITR 1781

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 378(1)(3), 386Dowry Prohibition Act, 1961 — Section 3, 3, 4, 7Evidence Act, 1872 — Section 157, 32

Read judgment

High Courts16 May 2008

Kadi Taluka Sahakari Kharid Vechan Sangh Limited Vs State of Gujarat and Others

Gujarat High Court · (2008) 05 GUJ CK 0072

Constitution of India, 1950 — Article 226, 227Drugs and Cosmetics Rules, 1945 — Rule 59, 59, 62B, 62B(2), 64(2)

Read judgment

High Courts16 May 2008

Rajeshkumar Hashmukhbhai Thakkar Vs The State of Gujrat and Another

Gujarat High Court · (2008) 05 GUJ CK 0055

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 169, 173[8)Penal Code, 1860 (IPC) — Section 307, 394, 426, 427

Read judgment