High Courts06 Dec 2000
Mehsana District Co-operative Bank Ltd. Vs Income Tax Officer
Gujarat High Court · (2001) 251 ITR 520 : (2002) 120 TAXMAN 838
Income Tax Act, 1961 — Section 261
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 5 of 62
High Courts05 Dec 2000
Ambalal Parsottambhai Patel Thr''h Poa Kamleshbhai Parekh Vs State of Gujarat
Gujarat High Court · (2001) 4 GLR 3319
High Courts05 Dec 2000Dismissed
State of Gujarat Vs Prabhakar Ramchandra Jadav
Gujarat High Court · (2000) 12 GUJ CK 0079
High Courts05 Dec 2000Dismissed
Navinchandra Dharamshibhai Doshi Vs Natvarlal and Co. and Others
Gujarat High Court · (2002) 2 GLR 1100
Criminal Procedure Code, 1973 (CrPC) — Section 227Negotiable Instruments Act, 1881 (NI) — Section 138, 26
High Courts05 Dec 2000Dismissed
Natvarlal Motilal Chavda Vs State of Gujarat and Others
Gujarat High Court · (2001) 3 GLR 2508
Bombay Labour Welfare Fund Act, 1953 — Section 11, 11(1)Constitution of India, 1950 — Article 14, 16, 226
High Courts05 Dec 2000
Commissioner of Income Tax Vs Panna Knitting Industries
Gujarat High Court · (2002) 173 CTR 327 : (2002) 253 ITR 656
Income Tax Act, 1961 — Section 251, 263, 35B
High Courts05 Dec 2000
Navinchandra Dharmashibhai Doshi Vs Natvarlal and Co.
Gujarat High Court · (2001) CriLJ 3105 : (2001) 21 GLH 399 : (2001) 4 RCR(Criminal) 82
High Courts05 Dec 2000Dismissed
Natvarlal Motilal Chavda Vs State of Gujarat
Gujarat High Court · (2001) 3 GLR 2508
High Courts05 Dec 2000Dismissed
Associated Plup and Paper Mills Ltd. Vs Union of India (UOI)
Gujarat High Court · (2000) 12 GUJ CK 0033
Customs Act, 1962 — Section 17, 17(1), 17(2), 17(3), 25(1)
High Courts04 Dec 2000
Tata SSL Limited Vs Union of India (UOI)
Gujarat High Court · (2002) 140 ELT 338
Central Excises and Salt Act, 1944 — Section 11B
High Courts04 Dec 2000
Asst. Commissioner, Central Excise (Rural Div.) Ahmedabad-II Vs Priyakant Carbon and Chemical Industries Pvt. Ltd
Gujarat High Court · (2001) 75 ECC 14
High Courts04 Dec 2000Dismissed
ACCE Vs Priyakant Carbon and Chemical Industries Pvt. Ltd.
Gujarat High Court · (2001) 96 ECR 17
High Courts01 Dec 2000
Rashmiben C. Bodani Vs President/Adarsh Education Society
Gujarat High Court · (2001) 2 GLR 1548
High Courts01 Dec 2000Allowed
H.R. Joshi Vs Chandubhai D. Bosamiay
Gujarat High Court · (2001) 21 GLH 519
High Courts01 Dec 2000Dismissed
Uma Small Scale Industrial Co-operative Society Ltd. Vs Collector, Surat and Others
Gujarat High Court · (2002) 1 GLR 226
Bombay Land Revenue Code, 1879 — Section 211, 6(1)Constitution of India, 1950 — Article 226, 227
High Courts01 Dec 2000Dismissed
Uma Small Scale Industrial Co-op. Society Ltd. Vs Collector
Gujarat High Court · (2002) 1 GLR 226
Bombay Land Revenue Code, 1879 — Section 211Constitution of India, 1950 — Article 14, 19(1)(G), 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1)
High Courts01 Dec 2000Partly Allowed
Bhikhabhai Haribhai Patel (Decd.) through his Heirs and Others Vs Parshottambhai Zaverbhai Patel (Decd.) through his Heirs
Gujarat High Court · AIR 2001 Guj 246 : (2001) 2 GLR 1483
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(6), Order 41 Rule 4, 96
High Courts01 Dec 2000Dismissed
State of Gujarat Vs Joshi Formulabs Pvt. Ltd.
Gujarat High Court · (2001) 21 GLH 642 : (2001) 3 GLR 2726 : (2001) 1 LLJ 915
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2Minimum Wages Act, 1948 — Section 18, 2, 2(1A), 22A
High Courts01 Dec 2000Dismissed
Nirulattaben G. Bhatt Vs State of Gujarat
Gujarat High Court · (2001) 3 CivCC 678 : (2002) 1 RCR(Civil) 420
High Courts01 Dec 2000
Rashmiben C. Bodani Vs President, Adarsh Education Society and Others
Gujarat High Court · (2001) 2 GLR 1548
Bombay Primary Education Act, 1947 — Section 40B(5), 40E, 40F, 40F(4), 40GIndustrial Disputes Act, 1947 — Section 2