COURT ARCHIVE

Gujarat High Court judgments, 2001

939 judgments · page 47 of 47

High Courts10 Jan 2001Allowed

Kanuben Vs State of Gujarat

Gujarat High Court · (2001) 01 GUJ CK 0074

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High Courts10 Jan 2001Allowed

Gujarat Electric Co. Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2002) 255 ITR 396 : (2002) 120 TAXMAN 733

Income Tax Act, 1961 — Section 119, 119(2)

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High Courts10 Jan 2001

Madhu Fabrics Ltd. Vs State Bank of India

Gujarat High Court · (2001) 107 CompCas 487 : (2002) 4 GLR 3688

Companies Act, 1956 — Section 391, 391(1), 433Industrial Disputes Act, 1947 — Section 25Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 20, 20(1), 20(1)

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High Courts10 Jan 2001

Sangar Gagu Dhula Vs Shah Laxmiben Tejshi and Others

Gujarat High Court · AIR 2001 Guj 329 : (2001) 1 GLR 697

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 61 , 61(1)Transfer of Property Act, 1882 — Section 35, 59, 60, 62

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High Courts10 Jan 2001

GUJARAT ELECTRIC CO. LTD. Vs Commissioner of Income Tax and Another

Gujarat High Court · (2002) 172 CTR 220

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 119(2)(b), 237

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High Courts10 Jan 2001

Nasirkhan Nivaskhan Pathan Vs District Development Officer

Gujarat High Court · (2001) 21 GLH 133 : (2002) 1 RCR(Civil) 386

Constitution of India, 1950 — Article 226, 310Penal Code, 1860 (IPC) — Section 302, 307

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High Courts09 Jan 2001Dismissed

State of Gujarat Vs Antheny Francis Kodero

Gujarat High Court · (2001) 21 GLH 635 : (2001) 4 GLR 2926

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High Courts09 Jan 2001Dismissed

Maheshkumar Babulal Solanki Vs State of Gujarat and 1

Gujarat High Court · (2001) 4 GLR 3568

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High Courts09 Jan 2001Dismissed

Nilesh Lalit Parekh Vs State of Gujarat

Gujarat High Court · (2001) 01 GUJ CK 0048

Companies Act, 1956 — Section 441, 446, 536Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts09 Jan 2001

Shamalsha Girdhari Co. Vs State of Gujarat and Others

Gujarat High Court · (2002) 22 GLH 77 : (2001) 4 GLR 3180

Bombay Agricultural Debtors Relief Act, 1947 — Section 5(a)(iii)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(2), 2(6), 3(6), 34(2)(a), 63Constitution of India, 1950 — Article 14, 19, 226, 227, 31B

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High Courts09 Jan 2001Allowed

Ballkhan Doskhan Joya Vs Gujarat Electricity Board

Gujarat High Court · (2002) 92 FLR 914 : (2001) 3 GLR 2666

Apprentices Act, 1961 — Section 18, 2, 3, 4(5)Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25

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High Courts09 Jan 2001

Saraladevi Sarabhai Vs Commissioner of Income Tax

Gujarat High Court · (2001) 165 CTR 720 : (2001) 250 ITR 745 : (2002) 123 TAXMAN 1064

Income Tax Act, 1961 — Section 2(47), 45, 48

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High Courts04 Jan 2001

Gujarat State Road Transport Corporation Vs Naginbhai K. Tandel

Gujarat High Court · (2001) 4 GLR 3525

Industrial Disputes Act, 1947 — Section 11A

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High Courts01 Jan 2001Allowed

Pashabhai Ratnabhai Vankar Vs Dy. Conservator of Forest

Gujarat High Court · (2001) 01 GUJ CK 0083

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High Courts01 Jan 2001Dismissed

All Gujarat Employees Asso. Vs Gujarat Dairy Development Corpn.

Gujarat High Court · (2001) 01 GUJ CK 0056

Constitution of India, 1950 — Article 14, 16, 21, 226, 227Industrial Disputes Act, 1947 — Section 25C, 25D, 35, 40, 40(5)

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High Courts01 Jan 2001Allowed

Amratbhai Nagjibhai Rabari Vs Deputy Conservator of Forest

Gujarat High Court · (2002) 94 FLR 253

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High Courts01 Jan 2001Dismissed

Abdulsattar Yusufbhai Qureshi Vs State of Gujarat

Gujarat High Court · (2002) 1 GLR 13

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High Courts01 Jan 2001Allowed

Zala Pravinsigh Lalsigh Vs Secretary

Gujarat High Court · (2001) 01 GUJ CK 0032

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High Courts01 Jan 2001

State of Gujarat Vs Aniruddhsinh Mahipatsinh Jadeja

Gujarat High Court · (2001) 01 GUJ CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 268, 268(1)Penal Code, 1860 (IPC) — Section 104, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 25(1), 3(2)

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