High Courts25 Sept 2001Allowed
Tata Iron and Steel Co. Ltd. Vs Fleetweld (India) Ltd.
Gujarat High Court · (2003) 115 CompCas 431 : (2004) 50 SCL 27
Companies Act, 1956 — Section 132, 433, 434
COURT ARCHIVE
Gujarat High Court judgments, 2001
939 judgments · page 10 of 47
High Courts24 Sept 2001
Smt. Ranjanben Rambhai Patel, President Vs State of Gujarat
Gujarat High Court · (2001) 09 GUJ CK 0059
High Courts24 Sept 2001Dismissed
Controller of Estate Duty Vs Vikramkumar B. Parshave
Gujarat High Court · (2001) 09 GUJ CK 0057
Wealth Tax Act, 1957 — Section 7(4)Wealth Tax Rules, 1957 — Rule 1BB
High Courts24 Sept 2001
Commissioner of Income Tax Vs Cadila Chemicals Pvt. Ltd.
Gujarat High Court · (2003) 179 CTR 37 : (2003) 259 ITR 692
Income Tax Act, 1961 — Section 32, 32A, 80AB, 80HH, 80J
High Courts21 Sept 2001Dismissed
Narmada Aluminium Extusion Ltd. (Old) Vs Taj Basheer Ahmed
Gujarat High Court · (2002) 4 GLR 3588
Companies Act, 1956 — Section 25Industrial Disputes Act, 1947 — Section 2, 33C(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18(4), 2, 20(1)
High Courts20 Sept 2001Allowed
Rameshchandra Kanji Joshi Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 84
Constitution of India, 1950 — Article 14
High Courts20 Sept 2001Allowed
Dr. Kashyap Surendrabhai Naik Vs Dr. D.N. Shah or his Successor Dean, Vadodara Medical College and Others
Gujarat High Court · (2002) 1 GLR 517
Constitution of India, 1950 — Article 15(4)
High Courts20 Sept 2001Allowed
Artiben Sashankbhai Vasa Vs Sashankbhai Prafulchandra Vasa
Gujarat High Court · (2002) 4 GLR 3290
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 19 , 20
High Courts20 Sept 2001
Dr. Kashyap Surendrabhai Naik Vs Dr. D.N. Shah or his Successor
Gujarat High Court · (2001) 21 GLH 725
Constitution of India, 1950 — Article 15(4), 226
High Courts20 Sept 2001Dismissed
Bhothaji Sursangji Thakor Vs Special Land Acquisition Officer
Gujarat High Court · (2001) 09 GUJ CK 0023
High Courts20 Sept 2001
Commissioner of Income Tax Vs Rambhai N. Amin
Gujarat High Court · (2002) 253 ITR 733 : (2002) 123 TAXMAN 609
Income Tax Act, 1961 — Section 64(1)
High Courts19 Sept 2001Allowed
Meruben and Another Vs Additional Special Secretary, Revenue Department, (Disputes) and Others
Gujarat High Court · (2002) 1 GLR 640
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(6), 4, 5, 70AGujarat Tenancy and Agricultural Lands (Amendment) Act, 1995 — Section 2
High Courts19 Sept 2001Allowed
Meruben Vs Additional Special Secretary
Gujarat High Court · (2002) 22 GLH 68
High Courts18 Sept 2001
Commissioner of Income Tax Vs Textile and General Engineer Co.
Gujarat High Court · (2003) 259 ITR 735
Income Tax Act, 1961 — Section 271(1)
High Courts18 Sept 2001
Divisional Railway Manager, Western Raiway, Rajkot and Another Vs Secretary, Paschim Railway Karmachari Parishad, Ahmedabad
Gujarat High Court · (2002) 94 FLR 498 : (2001) 21 GLH 513 : (2002) 2 GLR 1164
Industrial Disputes (Central) Rules, 1957 — Rule 22Industrial Disputes Act, 1947 — Section 17, 17A, 2
High Courts18 Sept 2001
Dhanabhai Amarshibhai and Another Vs State of Gujarat and Others
Gujarat High Court · (2002) 4 GLR 3044
Land Acquisition Act, 1894 — Section 11, 11A, 28, 31, 32
High Courts18 Sept 2001Allowed
Cheharaji Shanaji Vs Competent Authority and Additional Collector
Gujarat High Court · (2001) 09 GUJ CK 0003
High Courts14 Sept 2001Dismissed
Dolat Industries Vs Krishna Oil Industries and Another
Gujarat High Court · AIR 2002 Guj 91 : (2001) 21 GLH 665 : (2002) 2 GLR 1836
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114 , 145
High Courts14 Sept 2001
Sadhuram Gordhandas Vs Commissioner of Income Tax
Gujarat High Court · (2002) 172 CTR 201 : (2002) 253 ITR 695
Income Tax Act, 1961 — Section 143(3), 147
High Courts14 Sept 2001Allowed
Hasanbhai Musabhai Patel Vs State of Gujarat
Gujarat High Court · (2001) 09 GUJ CK 0025