High Courts06 Sept 2000
Bank of Baroda Vs Nutan Mills Employees Co-operative Credit Society Ltd.
Gujarat High Court · (2003) 115 CompCas 207 : (2004) 50 SCL 6
Companies Act, 1956 — Section 529A
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 21 of 62
High Courts06 Sept 2000Allowed
Ahmedabad Municipal Corporation Vs Vijay Owners Association
Gujarat High Court · (2000) 3 GLR 2505
Bombay Provincial Municipal Corporations Act, 1949 — Section 255, 260(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 14, 21, 243(P), 243(Q), 243(W)
High Courts06 Sept 2000Allowed
GEB Vs Nathabhai Devdanbhai Decd. Thro'' Heirs Sonbaiben Nathabhai
Gujarat High Court · (2000) 09 GUJ CK 0065
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts06 Sept 2000Dismissed
Manjulaben Vs Gajiben
Gujarat High Court · (2001) 1 GLR 186
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2), 29(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3AEvidence Act, 1872 — Section 106
High Courts06 Sept 2000Dismissed
G.S.R.T.C. Vs Sandhyaben Arvindbhai Sinde
Gujarat High Court · (2000) 09 GUJ CK 0007
Motor Vehicles Act, 1988 — Section 173
High Courts06 Sept 2000Dismissed
Manjulaben Vs Bai Gajiben
Gujarat High Court · (2001) 1 GLR 186
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2), 29(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3AEvidence Act, 1872 — Section 106
High Courts05 Sept 2000
COMMISSIONER OF INCOME TAX Vs SHASHI THEATRE (P) LTD.
Gujarat High Court · (2001) 164 CTR 415 : (2000) 164 CTR 415
Income Tax Act, 1961 — Section 246, 256(1), 263, 263(1), 32A
High Courts05 Sept 2000Allowed
Smt. Lataben Khimbhandbhai Piprodia Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 11 : (2001) 11 GLH 21 : (2000) 4 GLR 863
High Courts05 Sept 2000Dismissed
Mahendra Vershi Shah Vs M.G. Joshi
Gujarat High Court · (2000) 09 GUJ CK 0129
High Courts05 Sept 2000Allowed
Lalubhai Hirabhai Patel and Another Vs Indo-Japan Industries and Others
Gujarat High Court · (2001) 77 GLH 21 : (2001) 21 GLH 77 : (2001) 3 GLR 2254 : (2002) 1 RCR(Civil) 734
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), Order 43 Rule 1, Order 7 Rule 11, 104(1)Limitation Act, 1963 — Article 54
High Courts05 Sept 2000
Vadhwan Mahajan Panjarapole Vs State of Gujarat
Gujarat High Court · (2001) CriLJ 897 : (2001) 21 GLH 662 : (2000) 4 GLR 685
High Courts05 Sept 2000
Commissioner of Income Tax Vs Arvind Mills Ltd.
Gujarat High Court · (2001) 248 ITR 187 : (2001) 117 TAXMAN 644
Income Tax Act, 1961 — Section 256(1), 32, 37(4), 40, 43A
High Courts05 Sept 2000Allowed
Parshottam Manilal Patel Vs State of Gujarat and Another
Gujarat High Court · (2001) CriLJ 1354 : (2001) 3 GLR 1897
Criminal Procedure Code, 1973 (CrPC) — Section 216, 216(1), 216(2), 216(3), 216(4)Penal Code, 1860 (IPC) — Section 376
High Courts05 Sept 2000
Commissioner of Income Tax Vs Shashi Theatre (P) Ltd.
Gujarat High Court · (2001) 248 ITR 126 : (2001) 114 TAXMAN 274
Income Tax Act, 1961 — Section 246, 256(1), 263, 263(1), 32A
High Courts05 Sept 2000
Peoples Union for Civil Liberties and Another Vs State of Gujarat and Others
Gujarat High Court · (2001) 1 GLR 547
Bombay Provincial Municipal Corporations Act, 1949 — Section 231, 260Constitution of India, 1950 — Article 14, 141, 19, 19(1), 21Gujarat Town Planning and Urban Development Act, 1976 — Section 68
High Courts05 Sept 2000Allowed
Parshottam Manilal Patel Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 405
High Courts05 Sept 2000Allowed
Vinubhai Devjibhai Yadav Vs Bhikhabhai Kurajibhai Sadadiya and Others
Gujarat High Court · (2000) 3 GLR 698
High Courts05 Sept 2000
COMMISSIONER OF INCOME TAX Vs ARVIND MILLS LTD.
Gujarat High Court · (2000) 164 CTR 419
Income Tax Act, 1961 — Section 256(1), 37(4), 37(4)(i), 40(c), 43A
High Courts05 Sept 2000
Peoples Union for Civil Liberties Vs State of Gujarat
Gujarat High Court · (2001) 1 GLR 547
Bombay Provincial Municipal Corporations Act, 1949 — Section 314Constitution of India, 1950 — Article 11, 14, 19, 19(1), 21Gujarat Town Planning and Urban Development Act, 1976 — Section 68
High Courts05 Sept 2000
Peoples Union For Civil Liberties Vs State of Gujarat
Gujarat High Court · (2001) 1 GLR 547