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Gujarat High Court judgments, 2000

1,223 judgments · page 34 of 62

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High Courts29 Jun 2000

Chaudhari Virasangbhai Dalabhai and Others Vs Chaudhari Ranchhodbhai Raghjibhai and Another

Gujarat High Court · (2001) 4 GLR 2981

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 70(b), 84, 89(2)(b)Constitution of India, 1950 — Article 227
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High Courts29 Jun 2000Dismissed

Kanaiyalal M. Panchal Vs Heirs of Mangalaben

Gujarat High Court · (2000) 06 GUJ CK 0005

Transfer of Property Act, 1882 — Section 123
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High Courts28 Jun 2000

District Education Officer Himmatnagar Vs Rajvirsinh K. Rathod

Gujarat High Court · (2001) 1 GLR 398

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High Courts28 Jun 2000Allowed

Sarjubhai Kantilal Patel Vs Bhikhubhai Maganbhai Patel

Gujarat High Court · (2001) 2 GLR 1348

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High Courts28 Jun 2000

Rajesh Babubhai Damania Vs ITO

Gujarat High Court · (2001) 169 CTR 346

Income Tax Act, 1961 — Section 256(1)
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High Courts28 Jun 2000

Rajesh Babubhai Damania Vs Commissioner of Income Tax

Gujarat High Court · (2001) 251 ITR 541 : (2002) 122 TAXMAN 614

Income Tax Act, 1961 — Section 254, 256(1)
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High Courts28 Jun 2000Allowed

District Education Officer, Himmatnagar Vs Rajvirsinh K. Rathod

Gujarat High Court · (2001) 21 GLH 299 : (2001) 1 GLR 398

Constitution of India, 1950 — Article 14, 15(4)Gujarat Secondary Education Act, 1972 — Section 2
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High Courts28 Jun 2000Allowed

Sarjubhai Kantilal Patel and Others Vs Bhikhubhai Maganbhai Patel and Others

Gujarat High Court · (2001) 2 GLR 1348

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 3(1), Order 32 Rule 4, Order 7 Rule 11, 115Guardians and Wards Act, 1890 — Section 19
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High Courts27 Jun 2000

Decom Marketing (P.) Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2001) 114 TAXMAN 678

Income Tax Act, 1961 — Section 256(1), 28, 30, 31, 32
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High Courts27 Jun 2000Dismissed

Kantilal @ K. Lal Gordhandas Soni Vs State of Gujarat

Gujarat High Court · (2000) 3 GLR 2410 : (2003) 1 RCR(Criminal) 162

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 154, 3
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High Courts27 Jun 2000

Decom Marketing Pvt. Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2001) 251 ITR 398

Income Tax Act, 1961 — Section 256(1), 28, 30, 31, 32
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High Courts27 Jun 2000

Decom Marketing (P) Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2000) 164 CTR 230

Income Tax Act, 1961 — Section 256(1), 28, 30, 36, 36(1)
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High Courts27 Jun 2000Allowed

New India Assurance Co. Ltd. Vs Bhagvanbhai Danabhai

Gujarat High Court · (2001) ACJ 1490 : (2001) 1 GLR 292

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High Courts27 Jun 2000Allowed

New India Assurance Co. Ltd. Vs Bhagwanbhai Danabhai and Another

Gujarat High Court · (2001) ACJ 1490 : (2001) 1 GLR 292

Motor Vehicles Act, 1939 — Section 173(2), 95
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High Courts26 Jun 2000

Ishwarbhai Babubhai Vaghela Vs Ranjanben Gokalbhai Prajapati

Gujarat High Court · (2002) ACJ 69 : (2000) 4 GLR 220

Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 163A, 166
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High Courts23 Jun 2000Dismissed

Pargi Ibrahim Kalabhai Vs State of Gujarat

Gujarat High Court · (2000) 06 GUJ CK 0082

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High Courts23 Jun 2000Dismissed

S.P. Patel Vs Bhavnagar Muni. Corpn.

Gujarat High Court · (2000) 4 GLR 628

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High Courts23 Jun 2000

Jethabhai Ranabhai Solanki Vs State Government of Gujarat

Gujarat High Court · (2000) 06 GUJ CK 0063

Industrial Disputes Act, 1947 — Section 10(1)
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High Courts23 Jun 2000Dismissed

Janakrai K. Chavda Vs Commissioner

Gujarat High Court · (2000) 06 GUJ CK 0061

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High Courts23 Jun 2000Allowed

Mafatbhai V. Shah Vs Secretary, Govt. of India and Others

Gujarat High Court · (2001) 104 CompCas 326 : (2001) 1 GLR 220

Companies (Court) Rules, 1959 — Rule 308Companies Act, 1956 — Section 135, 449, 643, 643(1)
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