COURT ARCHIVE

Gujarat High Court judgments, 2000

1,223 judgments · page 47 of 62

High Courts11 Apr 2000

Janakrai L. Chhaya Vs State of Gujarat

Gujarat High Court · (2000) 4 GLR 3007

Constitution of India, 1950 — Article 14, 16, 19, 309Gujarat Panchayat Service (Classification and Recruitment) Act, 1967 — Section 203(3), 323Gujarat Panchayat Service (Classification and Recruitment) Rules, 1967 — Rule 1

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High Courts10 Apr 2000

SETALVAD BROS. Vs N. J. DORIA

Gujarat High Court · (2000) 110 TAXMAN 434

Income Tax Act, 1961 — Section 230A(1)

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High Courts10 Apr 2000

Setalvad Brothers Vs N.T. Doria, Deputy Commissioner of Income Tax

Gujarat High Court · (2000) 161 CTR 478 : (2000) 245 ITR 565

Income Tax Act, 1961 — Section 230A, 230A(1)

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High Courts10 Apr 2000Dismissed

Dhananjay Prahlad Bhole Vs State of Gujarat

Gujarat High Court · (2000) 04 GUJ CK 0039

National Council for Teacher Education Act, 1993 — Section 14

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High Courts10 Apr 2000Dismissed

L.M. Dharmik Vs Bank of Baroda

Gujarat High Court · (2000) 04 GUJ CK 0035

Constitution of India, 1950 — Article 12, 14, 16, 226

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High Courts10 Apr 2000

Yogesh V. Brahmbhatt Vs State of Gujarat

Gujarat High Court · (2001) 4 GLR 3022

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High Courts10 Apr 2000Allowed

Laxmanwala Muluwala Vs State of Gujarat

Gujarat High Court · (2000) 04 GUJ CK 0018

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High Courts10 Apr 2000

Batliboi and Co. Ltd. Vs Sales Tax Officer (I), Class-1, Division 1, Surat and Others

Gujarat High Court · (2000) 04 GUJ CK 0017

Gujarat Sales Tax Act, 1969 — Section 41, 41(3), 41B, 42, 47(4A)

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High Courts07 Apr 2000Dismissed

Star Laminates Pvt. Ltd. Vs State Of Gujarat

Gujarat High Court · (2000) 4 GLR 358

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High Courts07 Apr 2000Allowed

Jayendrasingh Anirudhsingh Jadeja Vs Gujarat State Machine Tools Corporation Ltd.

Gujarat High Court · (2000) 04 GUJ CK 0103

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High Courts07 Apr 2000Dismissed

Badrunnisha Mohmmad Sikadar Vs Keshiben Jethalal Parmar

Gujarat High Court · (2000) 04 GUJ CK 0072

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 76Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1(1), 151Constitution of India, 1950 — Article 133

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High Courts07 Apr 2000Dismissed