COURT ARCHIVE

Gujarat High Court judgments, 2001

939 judgments · page 7 of 47

High Courts18 Oct 2001Allowed

Jairajsinh Temubha Jadeja Vs State of Gujarat

Gujarat High Court · (2002) 22 GLH 645 : (2002) 1 GLR 215

Arms Act, 1959 — Section 25(1)(1Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 20(3), 22(2)

High Courts18 Oct 2001Allowed

Karsanbhai Kunverjibhai Patel Vs The Director of Health Services

Gujarat High Court · (2001) 10 GUJ CK 0004

High Courts17 Oct 2001

Commissioner of Income Tax Vs Sussen Textile Bearings Ltd.

Gujarat High Court · (2001) 10 GUJ CK 0047

Income Tax Act, 1961 — Section 256(1), 35(1)

High Courts17 Oct 2001

Commissioner of Income Tax Vs Anilaben Upendra Shah

Gujarat High Court · (2003) 184 CTR 129 : (2003) 262 ITR 657

Income Tax Act, 1961 — Section 27, 80TTransfer of Property Act, 1882 — Section 53A

High Courts17 Oct 2001Allowed

Regional Authority and Disciplinary Authority Vs Navinchandra P. Joshi

Gujarat High Court · (2002) 22 GLH 655

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

High Courts17 Oct 2001

K.B. Trivedi Vs State of Gujarat

Gujarat High Court · (2001) 10 GUJ CK 0022

High Courts17 Oct 2001

Commissioner of Income Tax Vs Vinodchandra D. Asarwala

Gujarat High Court · (2001) 10 GUJ CK 0020

Income Tax Act, 1961 — Section 2(14), 2(42A), 45, 54E, 80T

High Courts16 Oct 2001

Commissioner of Income Tax Vs Gujarat Industrial Products

Gujarat High Court · (2005) 193 CTR 527 : (2005) 274 ITR 635 : (2005) 148 TAXMAN 264

Income Tax Act, 1961 — Section 43B

High Courts15 Oct 2001Dismissed

Nootann Sarva Vidyalay Kelvanimandal Vs Jyoti Trust

Gujarat High Court · (2001) 10 GUJ CK 0007

High Courts15 Oct 2001

State of Gujarat Vs Shankarbhai K. Parmar

Gujarat High Court · (2001) 21 GLH 461

Industrial Disputes Act, 1947 — Section 17B

High Courts12 Oct 2001

Commissioner of Income Tax Vs INSTRUMENTATION LTD.

Gujarat High Court · (2002) 173 CTR 441 : (2002) 122 TAXMAN 836

Income Tax Act, 1961 — Section 256(1), 256(2)

High Courts12 Oct 2001

Commissioner of Income Tax Vs Sona Family Trust

Gujarat High Court · (2003) 126 TAXMAN 284

High Courts12 Oct 2001Dismissed

Special Land Acquisition Officer Vs Shanaji Ambaram Thakore

Gujarat High Court · (2001) 10 GUJ CK 0057

Land Acquisition Act, 1894 — Section 11, 18, 23, 4, 54

High Courts12 Oct 2001

Ahmedabad Municipal Corporation Vs Ahmedabad Municipal Corporation Octroi Karmachari Sangh and Others

Gujarat High Court · (2002) 22 GLH 461

High Courts11 Oct 2001

Oil and Natural Gas Commission Vs Deceased Rabari Bababhai Kunsibhai

Gujarat High Court · (2001) 10 GUJ CK 0063

Land Acquisition Act, 1894 — Section 18, 23, 4(1), 54, 6(1)

High Courts11 Oct 2001Dismissed

Bhadreshbhai Manekbhai Trivedi Vs State of Gujarat

Gujarat High Court · (2005) 25 GLH 12

Criminal Procedure Code, 1973 (CrPC) — Section 357, 362, 437, 438, 439Gujarat Ownership Flats Act, 1973 — Section 2, 3(2)(c)(d), 7(1)(i)(ii)Penal Code, 1860 (IPC) — Section 114, 120(B), 304, 338, 406

High Courts11 Oct 2001Allowed

Spl.Land Acquisition Officer Vs Thakor Babuji Galaji

Gujarat High Court · (2001) 10 GUJ CK 0058

Land Acquisition Act, 1894 — Section 23

High Courts11 Oct 2001

Commissioner of Income Tax Vs Narendra N. Chauhan

Gujarat High Court · (2003) 181 CTR 412 : (2003) 131 TAXMAN 42

Income Tax Act, 1961 — Section 48, 49, 49(1)

High Courts11 Oct 2001

Bardoli Nagarpalika Vs Workmen

Gujarat High Court · (2001) 10 GUJ CK 0027

High Courts11 Oct 2001Dismissed

Atmarambhai Maganlal Patel Vs State of Gujarat

Gujarat High Court · AIR 2002 Guj 186 : (2002) 3 GLR 66