COURT ARCHIVE

Gujarat High Court judgments, 2001

939 judgments · page 44 of 47

High Courts24 Jan 2001Dismissed

Ramesh Narsinhji Chauhan Vs State of Gujarat

Gujarat High Court · (2001) 21 GLH 362 : (2002) 1 GLR 125

Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 420, 498

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High Courts24 Jan 2001

Priya Blue Industries (P) Ltd. Vs Joint Commissioner of Income Tax

Gujarat High Court · (2001) 166 CTR 306

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 132, 132(1), 132(4), 132A, 147

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High Courts23 Jan 2001Dismissed

Rajeev Indravadan Modi and Others Vs Instance Laboratories Pvt. Ltd. and Another

Gujarat High Court · (2001) 3 GLR 2010

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 8 Rule 6A, Order 8 Rule 6B, 115Patents Act, 1970 — Section 104, 105, 107, 108, 116

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High Courts23 Jan 2001Dismissed

Sonia Joseph Gonsalves Vs Joseph Avroz Gonsalves

Gujarat High Court · (2002) 1 GLR 432 : (2002) 1 GLR 43

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 7Government of India Act, 1915 — Section 107, 108

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High Courts23 Jan 2001

Commissioner of Income Tax Vs Parshottamdas K. Panchal

Gujarat High Court · (2002) 176 CTR 586 : (2002) 257 ITR 96 : (2003) 127 TAXMAN 565

Hindu Succession Act, 1956 — Section 14Hindu Womens Right to Property Act, 1937 — Section 14Income Tax Act, 1961 — Section 256(2), 64

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High Courts23 Jan 2001

Core Healthcare Ltd. Vs Standard Chartered Bank and Another

Gujarat High Court · (2001) 107 CompCas 501

Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3, 4Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 34

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High Courts22 Jan 2001Dismissed

Indo Nippon Filaments Vs Union of India (UOI)

Gujarat High Court · (2001) 01 GUJ CK 0075

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High Courts22 Jan 2001Allowed

Taiyabji Fidahusen Challawala Vs State of Gujarat and Others

Gujarat High Court · (2001) CriLJ 4347 : (2001) 4 GLR 699

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High Courts22 Jan 2001Dismissed

Commissioner of Customs and Central Excise Vs Gujarat State Fertilizer and Chemicals Ltd.

Gujarat High Court · (2001) 75 ECC 17

Constitution of India, 1950 — Article 226

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High Courts22 Jan 2001Dismissed

CC and CE Vs Gujarat State Fertilizers and Chemicals Ltd.

Gujarat High Court · (2001) 96 ECR 9

Limitation Act, 1963 — Section 27

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High Courts22 Jan 2001

Ahmedabad South Indian Association Charitable Trust Vs Deputy Commissioner of Income Tax

Gujarat High Court · (2001) 117 TAXMAN 413

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 230A, 230A(1), 230A(1)(a), 230A(1)(b), 269UARegistration Act, 1908 — Section 17, 17(b)

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High Courts22 Jan 2001Dismissed

Ramanbhai Becharbhai Patel Vs State of Gujarat

Gujarat High Court · (2001) 01 GUJ CK 0007

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High Courts20 Jan 2001

Sangar Gagu Dhula Vs Shah Laxmiben Tejshi and Others

Gujarat High Court · (2001) 21 GLH 643 : (2001) 4 RCR(Civil) 536

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100Transfer of Property Act, 1882 — Section 35, 59, 60, 62Trusts Act, 1882 — Section 90

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High Courts20 Jan 2001Dismissed

Gitar Laboratories Vs Ahmedabad Electricity Co. Ltd.

Gujarat High Court · (2001) 2 GLR 1478

Constitution of India, 1950 — Article 12, 226Electricity Act, 1910 — Section 26, 26(1), 26(6)

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High Courts20 Jan 2001Partly Allowed

State of Gujarat Vs A.A. Pathan, Baroda

Gujarat High Court · (2001) 4 GLR 2915

Contract Act, 1872 — Section 53

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High Courts20 Jan 2001

Jethalal Manilal Vs District Collector

Gujarat High Court · (2001) 01 GUJ CK 0044

Constitution of India, 1950 — Article 14, 19(1)Essential Commodities Act, 1955 — Section 3

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High Courts20 Jan 2001Dismissed

Abdulsattar Yusufbhai Qureshi and Others Vs State of Gujarat

Gujarat High Court · AIR 2001 Guj 179

Bombay Animal Preservation Act, 1954 — Section 5, 5(1A)Constitution of India, 1950 — Article 14, 15(1A), 19, 19(1), 19(6)Gujarat Essential Commodities and Cattle (Control) Act, 1958 — Section 4, 4(1), 4(2), 5, 5(1)

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High Courts20 Jan 2001Dismissed

Himanshu S. Mehta Vs State of Gujarat

Gujarat High Court · (2001) 21 GLH 549

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High Courts19 Jan 2001

Vora Kadarbhai Majidbhai Vs Mansuri Jusabhai Shakurbhai and Others

Gujarat High Court · (2001) 3 GLH 21 : (2001) 21 GLH 3 : (2001) 4 GLR 2887

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)(b), 13(1)(e), 13(1)(g), 13(2)Transfer of Property Act, 1882 — Section 108(o)

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High Courts19 Jan 2001Dismissed

Sureshbhai Somabhai Patel Vs State of Gujarat

Gujarat High Court · (2001) 4 GLR 3363

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