High Courts17 Oct 2000
Commissioner of Income Tax Vs Nufoam Industries
Gujarat High Court · (2001) 171 CTR 171 : (2001) 252 ITR 697 : (2003) 128 TAXMAN 571
Income Tax Act, 1961 — Section 2(9), 256(1), 33, 4, 80J
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 12 of 62
High Courts17 Oct 2000Allowed
Karsandas Shankarlal Patel Vs Ahmedabad Education Society
Gujarat High Court · (2001) 90 FLR 208 : (2001) 2 LLJ 1641
High Courts17 Oct 2000Dismissed
Gujliben Veljibhai Rathwa Vs Maheshbhai Mohanbhai Desai
Gujarat High Court · (2000) 10 GUJ CK 0010
High Courts16 Oct 2000
MADHUPURI CORPN. Vs S. S. KHAN
Gujarat High Court · (2000) 113 TAXMAN 568
Income Tax Act, 1961 — Section 132, 132(1), 132(1A), 132(8), 158BC
High Courts16 Oct 2000Allowed
Gujarat Electricity Board Vs Agricultural Produce Market Committee, Dehgam
Gujarat High Court · AIR 2001 Guj 112 : (2001) 2 GLR 1111
Electricity Act, 1910 — Section 51Electricity Rules, 1956 — Rule 77 , 78, 79, 80, 81Gujarat Agricultural Produce Markets Act, 1963 — Section 58, 58(1)
High Courts16 Oct 2000Allowed
Madhupuri Corporation Vs S.S. Khan
Gujarat High Court · (2001) 169 CTR 54 : (2001) 250 ITR 565
High Courts16 Oct 2000Allowed
Hemant Champaklal Shah Vs S.S. Khan and or his Successor in Office
Gujarat High Court · (2001) 118 TAXMAN 500
High Courts16 Oct 2000Allowed
Asha Jamnadas Chandarana 40, Honister Heights Vs State of Gujarat
Gujarat High Court · (2000) 10 GUJ CK 0007
Bombay Land Revenue Code, 1879 — Section 211Bombay Tenancy and Agricultural Lands Act, 1976 — Section 84CGujarat Land Revenue Rules, 1972 — Rule 108, 108(6)
High Courts16 Oct 2000Allowed
G.E.B. Vs Agricultural Produce Market Committee
Gujarat High Court · (2001) 21 GLH 101
High Courts13 Oct 2000Allowed
Madarsing Manaji Rajput Vs State of Gujarat
Gujarat High Court · (2001) 2 GLR 1824
Bombay Land Revenue Code, 1879 — Section 203Constitution of India, 1950 — Article 227Gujarat Panchayats Act, 1961 — Section 122, 142, 2(5), 207, 305
High Courts13 Oct 2000Dismissed
Dilipsinh Chhatrasinh Chauhan Vs Deputy Commissioner of Police
Gujarat High Court · (2001) 91 FLR 1054
High Courts13 Oct 2000Dismissed
Patel Narottambhai Ranchhoddas through LRs. Patel Shantilal Ranchhoddas Vs State of Gujarat
Gujarat High Court · (2001) 2 GLR 1087
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 17
High Courts13 Oct 2000
Laljibhai Garbaddas Thakkar Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 599 : (2000) 4 GLR 698
Constitution of India, 1950 — Article 226
High Courts13 Oct 2000Dismissed
Patel Narottambhai Ranchhoddas through Legal Repres Vs State Of Gujarat
Gujarat High Court · (2001) 21 GLH 446
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32
High Courts13 Oct 2000Dismissed
Vrajlal Ratilal Vs Shah Baluben Talakshi since deceased through her Heir
Gujarat High Court · (2001) 1 GLR 584
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3), 27, 27(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Transfer of Property Act, 1882 — Section 106
High Courts13 Oct 2000Dismissed
Ruchir H. Patel Vs Gujarat University
Gujarat High Court · (2001) GLR 30
High Courts13 Oct 2000Allowed
Ramjibhai H. Patel Vs State of Gujarat
Gujarat High Court · (2000) 10 GUJ CK 0029
High Courts13 Oct 2000Dismissed
Madhavlal Shah Vs Raysinh Jenabhai Rathod
Gujarat High Court · (2001) 91 FLR 1068
Constitution of India, 1950 — Article 227
High Courts13 Oct 2000Dismissed
Rama Fertilizers Pvt. Ltd. and Another Vs State of Gujarat and Another
Gujarat High Court · (2001) CriLJ 1474 : (2001) 3 GLR 2261
Criminal Procedure Code, 1973 (CrPC) — Section 260(2), 262, 263, 264, 265Essential Commodities (Special Provisions) Act, 1981 — Section 12AA(1), 3(2), 7Essential Commodities Act, 1955 — Section 11, 12, 3, 3(2), 3(3)