COURT ARCHIVE

Gujarat High Court judgments, 2000

1,223 judgments · page 1 of 62

High Courts29 Dec 2000Dismissed

Vidhyavihar Co-operative Housing Society Ltd. and Others Vs Sureshchandra Balvantrai Desai

Gujarat High Court · (2001) 2 GLR 1409

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Gujarat Co-operative Societies Act, 1961 — Section 155, 166 , 23(1), 23(2) , 30Industrial Disputes Act, 1947 — Section 2A

High Courts29 Dec 2000

Vidhyavihar Cooperative Housing Society Limited Vs Sureshchandra Balvantrai Desai

Gujarat High Court · (2001) 21 GLH 283

High Courts27 Dec 2000Dismissed

Amrutlal B. Prajapati Vs Police Commissioner and Another

Gujarat High Court · (2001) 21 GLH 263

Constitution of India, 1950 — Article 311(2)

High Courts27 Dec 2000Dismissed

Agriculutral Produce Market Committee Vs State of Gujarat

Gujarat High Court · (2000) 12 GUJ CK 0109

High Courts27 Dec 2000Allowed

Manat Khemraj Somaji Vs Dist. Primary Education Officer

Gujarat High Court · (2003) 23 GLH 523 : (2001) 4 GLR 3587

High Courts27 Dec 2000

Jay T. Shah Vs State of Gujarat

Gujarat High Court · (2000) 12 GUJ CK 0103

High Courts27 Dec 2000

Chartered Accountants'' Association and Gujarat Institute of Civil Engineers and Architects Vs Union of India

Gujarat High Court · (2001) 168 CTR 4 : (2001) 74 ECC 51 : (2005) 120 ECR 161 : (2005) 179 ELT 129 : (2001) 21 GLH 14 : (2001) 14 GLH 21 : (2001) 4 GLR 3630 : (2001) 252 ITR 53 : (2006) 2 STR 300 : (2007) 7 STT 29

Architects Act, 1972 — Section 23Constitution of India, 1950 — Article 14, 19(1), 226, 246, 248Finance Act, 1994 — Section 3, 65, 65(1), 65(13), 65(16)

High Courts27 Dec 2000

PUNJALAL L. SHAH (HUF) Vs Commissioner of Income Tax

Gujarat High Court · (2001) 170 CTR 444

Income Tax Act, 1961 — Section 143(3), 144(B), 171, 2, 256(l)

High Courts27 Dec 2000

Commissioner of Income Tax Vs Commercial Ahmedabad Mills Co. Ltd.

Gujarat High Court · (2001) 168 CTR 282

Income Tax Act, 1961 — Section 10, 10(10), 10(10)(iii), 10(10Aiii), 256(1)

High Courts27 Dec 2000Allowed

Manganbhai C. Patel Vs Competent Officer and Deputy Collector, Baroda and Others

Gujarat High Court · (2001) 3 GLR 2731

Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 9

High Courts27 Dec 2000

Punjalal L. Shah (HUF) Vs Commissioner of Income Tax

Gujarat High Court · (2002) 253 ITR 718

Income Tax Act, 1961 — Section 171(9)

High Courts27 Dec 2000Dismissed

Dy. Commissioner of Income Tax (Asstt.) Vs Vardhman Fabrics P. Ltd.

Gujarat High Court · (2002) 172 CTR 419 : (2002) 254 ITR 431 : (2002) 122 TAXMAN 375

Income Tax Act, 1961 — Section 115J, 260A, 32

High Courts27 Dec 2000Dismissed

Numech Emballage Ltd. Vs Sales Tax Officer and Another

Gujarat High Court · (2002) 125 STC 340

Central Sales Tax Act, 1956 — Section 9(2)Gujarat Sales Tax Act, 1969 — Section 41B, 48A

High Courts27 Dec 2000

Rushil Industries Ltd. Vs Harsh Prakash

Gujarat High Court · (2001) 166 CTR 300 : (2001) 251 ITR 608 : (2002) 120 TAXMAN 67

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132A, 142(1), 158B, 158BC

High Courts27 Dec 2000Dismissed

Hasmukh Shah Vs A.M.C.

Gujarat High Court · (2001) 4 GLR 2840

High Courts26 Dec 2000

Commissioner of Income Tax Vs Jyoti Electric Motors Ltd.

Gujarat High Court · (2002) 173 CTR 537

Income Tax Act, 1961 — Section 139(1), 43B, 43B

High Courts26 Dec 2000Dismissed

Taljabhai S. Rabari Vs State of Gujarat and Another

Gujarat High Court · (2001) 3 GLR 2505

Constitution of India, 1950 — Article 14, 14, 19, 19(1), 48AGujarat Forest (Amendment) Act, 1983 — Section 53, 53, 61A , 61B, 61C

High Courts26 Dec 2000

Chandulal M. Machhi, since Deceased through Heir and L.R. Vs State of Gujarat

Gujarat High Court · (2000) 12 GUJ CK 0044

High Courts22 Dec 2000Dismissed

Kalaji Motiji Khant Vs Collector of Sabarkantha

Gujarat High Court · (2000) 12 GUJ CK 0110

High Courts22 Dec 2000

V.N. Parmar Vs Bank of Baroda

Gujarat High Court · (2000) 12 GUJ CK 0080