COURT ARCHIVE

Gujarat High Court judgments, 2001

939 judgments · page 2 of 47

High Courts20 Dec 2001Dismissed

Mahendrasinh alias Manudara Vs State of Gujarat

Gujarat High Court · (2002) 4 GLR 3317

Arms Act, 1959 — Section 25C, 27Criminal Procedure Code, 1973 (CrPC) — Section 82Penal Code, 1860 (IPC) — Section 120B, 302, 323, 34

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High Courts20 Dec 2001Allowed

Ahmedabad Municipal Corporation Vs Saurashtra Paints (Pvt.) Ltd.

Gujarat High Court · AIR 2002 Guj 221 : (2002) 2 GLR 1109

Bombay Provincial Municipal Corporations Act, 1949 — Section 128, 139, 141Bombay Provincial Municipal Corporations Rules, 1949 — Rule 3Transfer of Property Act, 1882 — Section 100, 48

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High Courts20 Dec 2001Dismissed

R.P. Mistry, Since Deceased Through Heirs and Legal Repres Vs Registrar

Gujarat High Court · (2001) 4 GLR 3488

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High Courts19 Dec 2001Dismissed

Chandubhai Ishwarbhai Koli and Others Vs Superintending Engineer, Gandhinagar and Another

Gujarat High Court · (2002) 22 GLH 418

Industrial Disputes Act, 1947 — Section 29, 34, 9A

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High Courts19 Dec 2001Dismissed

Habron Co-operative Housing Society Limited Vs Meenakshiben Anantkumar Macwan and Another

Gujarat High Court · AIR 2002 Guj 163 : (2002) 22 GLH 272 : (2001) 4 GLR 3330

Civil Procedure Code, 1908 (CPC) — Section 9Gujarat Co-operative Societies Act, 1961 — Section 96, 96(1)(b)

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High Courts19 Dec 2001Dismissed

Bharti Tele-Tech Ltd. and Another Vs Chief General Manager, Telecommunication and Others

Gujarat High Court · (2001) 12 GUJ CK 0006

Constitution of India, 1950 — Article 226

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High Courts18 Dec 2001Allowed

Nutan Saurashtra Engineering Works Vs Govt. of Gujarat

Gujarat High Court · (2001) 12 GUJ CK 0052

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High Courts18 Dec 2001

Trivedi Amthalal Laljibhai Vs The Collector

Gujarat High Court · (2001) 12 GUJ CK 0031

Gujarat Municipalities Act, 1963 — Section 258, 258(1)

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High Courts14 Dec 2001Allowed

Dr. P.A. Shukla Vs Dhirubhai Karsanbhai Thakker

Gujarat High Court · (2002) 22 GLH 326

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 39 Rule 7, Order 39 Rule 8, Order 43 Rule 1, 104Constitution of India, 1950 — Article 227

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High Courts13 Dec 2001Allowed

Madhusudan Dharshibhai Tank Vs A. Rajiv Captain Registrar

Gujarat High Court · (2002) 93 FLR 649 : (2002) 36 GLH 22 : (2002) 22 GLH 36 : (2002) 2 GLR 1072

Constitution of India, 1950 — Article 12, 14

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High Courts13 Dec 2001

Bhagubhai F. Soni Vs Union Bank of India

Gujarat High Court · (2002) 2 GLR 1328

Union Bank of India (Employees) Pension Regulations, 1995 — Regulation 29

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High Courts13 Dec 2001

Vishvanath Kalubhai Kristi Vs State of Gujarat

Gujarat High Court · (2002) CriLJ 3066 : (2002) 1 GLR 623

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114

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High Courts13 Dec 2001Allowed

Orpat Charitable Trust Vs Commissioner of Income Tax

Gujarat High Court · (2002) 173 CTR 534 : (2002) 256 ITR 690 : (2002) 121 TAXMAN 451

Income Tax Act, 1961 — Section 11(5), 80G, 80G(5)

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High Courts13 Dec 2001Allowed

Madhusudan Dharshibhai Tank Vs A. Rajiv, Captain Registrar, Sainik School, Balachhadi and Others

Gujarat High Court · (2002) 93 FLR 649 : (2002) 36 GLH 22 : (2002) 22 GLH 36 : (2002) 2 GLR 1072

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High Courts13 Dec 2001

Wine Shop Vs State of Gujarat and Another

Gujarat High Court · (2002) 4 GLR 3071

Bombay Prohibition Act, 1949 — Section 104(1), 104(2), 21, 54(1)(e), 54(3)Constitution of India, 1950 — Article 20, 226, 227, 60Criminal Procedure Code, 1973 (CrPC) — Section 138, 482

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High Courts13 Dec 2001Dismissed

Vishvanath Kalubhai Kristi and Another Vs State of Gujarat

Gujarat High Court · (2002) CriLJ 3066 : (2002) 1 GLR 623

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302

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High Courts12 Dec 2001

State of Gujarat Vs Urmilaben Chhatrasinh Naharsinh

Gujarat High Court · (2001) 12 GUJ CK 0015

Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 4(1)

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High Courts11 Dec 2001

Kalindi Investment P. Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2003) 179 CTR 301 : (2003) 260 ITR 261 : (2003) 129 TAXMAN 219

Income Tax Act, 1961 — Section 14, 57

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High Courts10 Dec 2001Dismissed

Commissioner of C. Ex. Vs Bhushan Processors Pvt. Ltd.

Gujarat High Court · (2003) 153 ELT 524

Central Excises and Salt Act, 1944 — Section 35G

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High Courts10 Dec 2001Allowed

I.I.B.I. Ltd. Vs O.L. of Rustom Mills and Industries Ltd.

Gujarat High Court · (2001) 12 GUJ CK 0032

Companies Act, 1956 — Section 446Industrial Reconstruction Bank of India Act, 1984 — Section 40Sick Industrial Companies (Special Provisions) Act, 1985 — Section 32

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