High Courts28 Dec 2001
Sirhind Steel Pvt. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2001) 12 GUJ CK 0055
Income Tax Act, 1961 — Section 147, 263, 263(1), 30, 39
COURT ARCHIVE
Gujarat High Court judgments, 2001
939 judgments · page 1 of 47
High Courts28 Dec 2001Allowed
Deepak Nitrite Ltd. Vs N.H. Rana
Gujarat High Court · (2002) 93 FLR 431
Bombay Industrial Employment (Standing Orders) Rules, 1959 — Rule 32Constitution of India, 1950 — Article 12, 19, 21, 226, 227Evidence Act, 1872 — Section 111, 115
High Courts28 Dec 2001Dismissed
Welding Rods (P.) Ltd. Vs Indo Borax and Chemicals Ltd.
Gujarat High Court · (2002) 108 CompCas 747
Companies (Court) Rules, 1959 — Rule 21, 9Companies Act, 1956 — Section 433, 434
High Courts28 Dec 2001Dismissed
Ishwarbhai Gokulbhai Surti Vs K.M. Bhatt
Gujarat High Court · (2002) 94 FLR 1129 : (2002) 2 GLR 1276 : (2002) 2 LLJ 233
Constitution of India, 1950 — Article 14, 19, 19(1), 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts28 Dec 2001Dismissed
Ishwarbhai Gokulbhai Surti Vs K.M. Bhatt and Others
Gujarat High Court · (2002) 94 FLR 1129 : (2002) 2 GLR 1276 : (2002) 2 LLJ 233
Constitution of India, 1950 — Article 14, 19(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A, 3(1), 7A, 7A(4), 7B
High Courts28 Dec 2001
Gujarat Steel Tubes Ltd. Vs Board of Trustees of Port of Kandla and Another
Gujarat High Court · AIR 2002 Guj 173 : (2002) 22 GLH 268 : (2002) 2 GLR 934
Contract Act, 1872 — Section 70, 72Major Port Trusts Act, 1963 — Section 55
High Courts28 Dec 2001Dismissed
N.S. Shah Vs Manager, Indian Oil Corporation Ltd.
Gujarat High Court · (2002) 93 FLR 421 : (2002) 44 GLH 22 : (2002) 22 GLH 44
High Courts27 Dec 2001
Jagdishbhai Mafatlal Patel Vs State of Gujarat
Gujarat High Court · AIR 2002 Guj 329 : (2002) 22 GLH 235 : (2002) 4 GLR 3294
Bombay General Clauses Act, 1904 — Section 14, 16Constitution of India, 1950 — Article 14, 15, 16, 226, 311Gujarat Agricultural Produce Markets Act, 1963 — Section 54
High Courts27 Dec 2001
Mary Brown Memorial Training College Vs Director of Primary Education and Others
Gujarat High Court · (2002) 22 GLH 506
Constitution of India, 1950 — Article 14, 19(l)(g), 226, 25, 26
High Courts27 Dec 2001Dismissed
Sathwara Sureshkumar Gangaram Vs State of Gujarat
Gujarat High Court · (2002) 2 DMC 373 : (2002) 3 GLR 44
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts27 Dec 2001
Board for Industrial and Financial Reconstruction Vs Managing Director, Gujarat Steel Tubes Ltd.
Gujarat High Court · (2006) 2 CompLJ 149
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1)
High Courts27 Dec 2001Allowed
Ganesh Proteins Vs Sales Tax Officer and Others
Gujarat High Court · (2002) 126 STC 266
Gujarat Sales Tax Act, 1969 — Section 30AA
High Courts27 Dec 2001Allowed
Mohammedbhai S. Sheikh Vs Vrajlal Mathurdas
Gujarat High Court · AIR 2002 Guj 203 : (2002) 22 GLH 274 : (2002) 4 GLR 3405
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 12(3), 13, 20
High Courts26 Dec 2001Allowed
Sagar Enterprises Vs Assistant Commissioner
Gujarat High Court · (2002) 173 CTR 528 : (2002) 257 ITR 335 : (2002) 124 TAXMAN 641
Income Tax Act, 1961 — Section 147
High Courts26 Dec 2001Dismissed
Asjwinkumar R. Patel Vs Executive Director
Gujarat High Court · (2002) 93 FLR 426
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 11A
High Courts24 Dec 2001Dismissed
Bipinchandra Parshottamdas Patel (Vakil) Vs State of Gujarat and Others
Gujarat High Court · (2003) 23 GLH 194 : (2003) 2 GLR 1577
Gujarat Municipalities Act, 1963 — Section 40, 40(1), 40(3), 42(1), 42(2)Penal Code, 1860 (IPC) — Section 307
High Courts24 Dec 2001Allowed
ONGC Employees Association Vs Oil and Natural Gas Corporation Ltd.
Gujarat High Court · (2001) 12 GUJ CK 0020
Constitution of India, 1950 — Article 12, 14, 16, 226, 227Industrial Disputes Act, 1947 — Section 12(3), 18(3)
High Courts24 Dec 2001Dismissed
Bipinchandra Parshottamdas Patel (Vakil) Vs State of Gujarat
Gujarat High Court · (2002) 1 GLR 319
Arms Act, 1959 — Section 25(C)Bombay Police Act, 1951 — Section 135Gujarat Municipalities Act, 1963 — Section 40(1)
High Courts20 Dec 2001Allowed
Ahmedabad Municipal Corpn. Vs Saurashtra Paints Private Ltd.
Gujarat High Court · AIR 2002 Guj 221 : (2002) 2 GLR 1109
High Courts20 Dec 2001Dismissed
Narottambhai Nathubhai Patel Vs Special Land Acquisition Officer (G.H.B.)
Gujarat High Court · (2001) 12 GUJ CK 0050
Constitution of India, 1950 — Article 226Gujarat Housing Board Act, 1961 — Section 49Gujarat Housing Board Rules, 1977 — Rule 10(3)