High Courts06 Feb 2001Dismissed
Vrajlal Nathjibhai Saraiya and Mathuriben Vrajlal Nathaji Vs Pushpaben
Gujarat High Court · (2001) 02 GUJ CK 0048
COURT ARCHIVE
Gujarat High Court judgments, 2001
939 judgments · page 43 of 47
High Courts06 Feb 2001
Commissioner of Income Tax Vs Nutan Mills Ltd.
Gujarat High Court · (2002) 254 ITR 519
Income Tax Act, 1961 — Section 37, 40, 40A(5)Income Tax Rules, 1962 — Rule 6D
High Courts06 Feb 2001Allowed
Essar Steel Ltd. Vs Union of India (UOI)
Gujarat High Court · (2002) 4 GLR 3349
High Courts06 Feb 2001Allowed
Kamalaben Sharma Vs State of Gujarat
Gujarat High Court · (2001) 4 GLR 320
Criminal Procedure Code, 1973 (CrPC) — Section 154, 374Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts06 Feb 2001Dismissed
Shivalaya Co-op. Housing Society Ltd. Vs Shantaben T. Patel and Others
Gujarat High Court · (2002) 1 GLR 426
Gujarat Co-operative Societies Act, 1961 — Section 37
High Courts02 Feb 2001Dismissed
Commissioner of Income Tax Vs Atul Products Ltd.
Gujarat High Court · (2002) 255 ITR 85 : (2002) 125 TAXMAN 727
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts02 Feb 2001
Commissioner of Income Tax Vs ATUL PRODUCTS LTD.
Gujarat High Court · (2001) 170 CTR 371
Income Tax Act, 1961 — Section 256(2)
High Courts01 Feb 2001Dismissed
C.K. Surti Vs Chairman and Managing Director
Gujarat High Court · (2001) 02 GUJ CK 0063
High Courts01 Feb 2001
M.S. University Vs Veljibhai D. Mochi
Gujarat High Court · (2001) 02 GUJ CK 0062
Constitution of India, 1950 — Article 14, 226, 227Evidence Act, 1872 — Section 3Gujarat Secondary Education Act, 1972 — Section 38, 38(1)
High Courts01 Feb 2001Allowed
Gujarat Housing Board, Ahmedabad Vs Harilal Jethalal
Gujarat High Court · AIR 2001 Guj 259 : (2001) 21 GLH 157
Arbitration Act, 1940 — Section 2Bombay Housing Board Rules, 1949 — Rule 6Contract Act, 1872 — Section 70 , 73
High Courts01 Feb 2001
Shree Bhagvatacharya Narayancharya Public Trust Vs State of Gujarat
Gujarat High Court · AIR 2001 Guj 208 : (2001) 21 GLH 589 : (2001) 2 GLR 1356
Constitution (Forty-Fourth Amendment) Act, 1978 — Section 2, 6, 7Constitution of India, 1950 — Article 13, 14, 19, 25, 26Gujarat Devasthan Inams Abolition Act, 1969 — Section 10, 11, 11(1), 11(4), 2(14)
High Courts01 Feb 2001
Shankerlal Kanaiyalal Narwele Vs Divisional Security Commissioner
Gujarat High Court · (2001) 02 GUJ CK 0035
High Courts25 Jan 2001Partly Allowed
Gujarat State Road Transport Corpn. Vs Dahyabhai Hirabhai Khemsuriya
Gujarat High Court · (2001) 01 GUJ CK 0061
High Courts25 Jan 2001
Premjibhai and Sons Vs Joint Commissioner of Income Tax
Gujarat High Court · (2001) 251 ITR 625 : (2002) 120 TAXMAN 57
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(4), 143(3), 158B, 158BB(2)
High Courts25 Jan 2001
Commissioner of Income Tax Vs Nipa Twisting Works
Gujarat High Court · (2003) 183 CTR 465 : (2003) 263 ITR 697 : (2003) 130 TAXMAN 649
Income Tax Act, 1961 — Section 2(47), 32A, 32A(1), 32A(4), 32A(5)
High Courts25 Jan 2001Allowed
Rameshbhai Nagarbhai Parmar and Another Vs Halvad Nagarpalika and Others
Gujarat High Court · (2001) 91 FLR 785 : (2001) 2 GLR 1516
Gujarat Municipalities Act, 1963 — Section 260, 87Industrial Disputes Act, 1947 — Section 25F
High Courts25 Jan 2001Dismissed
Anilkumar Umedbhai Amin Vs State of Gujarat
Gujarat High Court · (2001) 01 GUJ CK 0016
High Courts25 Jan 2001Dismissed
Khodabhai Chakubhai Patel Vs State of Gujarat
Gujarat High Court · (2001) 52 GLH 21 : (2001) 21 GLH 52
High Courts24 Jan 2001
Shamlaji Arogya Seva Trust Vs State of Gujarat and Others
Gujarat High Court · (2002) 4 GLR 3637
All India Council for Technical Education Act, 1987 — Section 10, 10(1), 10(1)(k), 10(K)Bhannagar University Act, 1978 — Section 13(1), 16, 17, 17(1), 18(1)Constitution of India, 1950 — Article 226, 254
High Courts24 Jan 2001
Priya Blue Industries P. Ltd. Vs Joint Commissioner of Income Tax
Gujarat High Court · (2001) 251 ITR 615 : (2002) 120 TAXMAN 696
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 132, 132(1), 132A, 143(3), 147