High Courts05 Nov 2001
Tetra Pak India Ltd. Vs Sales Tax Officer
Gujarat High Court · (2002) 126 STC 165
Gujarat Sales Tax Act, 1969 — Section 69(2)
COURT ARCHIVE
Gujarat High Court judgments, 2001
939 judgments · page 5 of 47
High Courts05 Nov 2001Allowed
State of Gujarat Vs Hindustan Packaging Com. Ltd.
Gujarat High Court · (2002) 126 STC 204
Gujarat Sales Tax Act, 1969 — Section 69(1), 69(2)
High Courts03 Nov 2001Dismissed
Vasantrai J. Mali Vs Kantilal Zaverbhai Patel
Gujarat High Court · (2002) 22 GLH 225 : (2002) 4 GLR 3438
Bombay Revenue Tribunal Act, 1939 — Section 76Bombay Tenancy and Agricultural Lands Act, 1948 — Section 17BConstitution of India, 1950 — Article 227
High Courts03 Nov 2001Allowed
State of Gujarat Vs Ashulal Nanji Bisnol and Others
Gujarat High Court · (2002) 22 GLH 579
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 293Evidence Act, 1872 — Section 136, 25, 26, 45
High Courts02 Nov 2001Allowed
Mohanlal Thakersinhbhai Amethia Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 728 : (2002) 1 GLR 490
Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(5)Prevention of Food Adulteration Rules, 1955 — Rule 19, 20, 7, 7(3)
High Courts01 Nov 2001Allowed
Rajendrakumar Chhotalal Dalvadi Vs Competent Authority and Dy. Collector U.L.C.
Gujarat High Court · (2001) 11 GUJ CK 0036
High Courts01 Nov 2001Dismissed
Gujarat Mazdoor Panchayat Vs Conciliation Officer and Others
Gujarat High Court · (2002) 92 FLR 728 : (2002) 2 GLH 253 : (2002) 2 LLJ 70
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
High Courts01 Nov 2001
Commissioner of Income Tax Vs Jyoti Electric Motors Ltd.
Gujarat High Court · (2002) 255 ITR 345
Income Tax Act, 1961 — Section 37
High Courts01 Nov 2001Dismissed
Kantaben T. Shah Vs Devendra Kumar C Shah
Gujarat High Court · AIR 2002 Guj 160 : (2002) 2 GLR 1005
Civil Procedure Code Amendment Act, 1976 — Order 23 Rule 3
High Courts01 Nov 2001Allowed
Kantaben T. Shah and Others Vs Devendrakumar C. Shah and Others
Gujarat High Court · AIR 2002 Guj 160 : (2002) 2 GLR 1005
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts01 Nov 2001Dismissed
Minor Jayeshkumar Dhanabhai Parmar, Through His Guardian Vs Dean, B.J. Medical College
Gujarat High Court · AIR 2002 Guj 239
High Courts01 Nov 2001Dismissed
Dharmesh @ Nannu Nitinbhai Shah Vs State of Gujarat
Gujarat High Court · (2001) 11 GUJ CK 0004
High Courts01 Nov 2001
Commissioner of Income Tax Vs JYOTI ELECTRIC MOTORS LTD.
Gujarat High Court · (2002) 173 CTR 20 : (2002) 121 TAXMAN 519
Income Tax Act, 1961 — Section 256(1), 263
High Courts30 Oct 2001
Sukhiben Vastimal Soni Vs State of Gujarat
Gujarat High Court · (2001) 10 GUJ CK 0059
High Courts30 Oct 2001Dismissed
P.G. Pancholi Vs State of Gujarat
Gujarat High Court · (2001) 10 GUJ CK 0051
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 Oct 2001Partly Allowed
Amrutben Bhaya Ebha Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 197
Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 100 , 201, 300, 302, 304
High Courts30 Oct 2001Allowed
Hemendrakumar R. Patel Vs Heir of Maganbhai Dajibhai: Motibhai Maganbhai Patel
Gujarat High Court · (2001) 4 GLR 3719
High Courts30 Oct 2001
Amrish and Co. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 257 ITR 180 : (2002) 121 TAXMAN 604
Income Tax Act, 1961 — Section 37
High Courts30 Oct 2001
AMRISH and CO. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 173 CTR 27
Contract Act, 1872 — Section 41(1), 70Income Tax Act, 1961 — Section 256(1)
High Courts29 Oct 2001Partly Allowed
Dhanji Ramji Vs State of Gujarat
Gujarat High Court · (2002) CriLJ 3474
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 22