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Gujarat High Court judgments, 2001

939 judgments · page 8 of 47

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High Courts11 Oct 2001

Atmarambhai Maganlal Patel and Others Vs State of Gujarat and Others

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

Gujarat Agricultural Produce Markets Act, 1963 — Section 11(1), 13, 17, 17(1), 25Gujarat Agricultural Produce Markets Rules, 1965 — Rule 31
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High Courts10 Oct 2001Dismissed

Abdul Razaak Mohmdbhai, Heirs of Deceased Abdul Gani Data and Ambika Stone and Stationery Stores Vs State of Gujarat

Gujarat High Court · (2002) 22 GLH 399

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High Courts10 Oct 2001

V.N. Shah Vs Hindustan Zinc Ltd. and Others

Gujarat High Court · AIR 2002 Guj 261

Civil Procedure Code, 1908 (CPC) — Section 114, 151Constitution of India, 1950 — Article 215
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High Courts10 Oct 2001

V.N. Shah Vs Hindustan Zinc Ltd.

Gujarat High Court · AIR 2002 Guj 261

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High Courts10 Oct 2001

Kalindi Investment P. Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2001) 171 CTR 99 : (2002) 256 ITR 713 : (2002) 120 TAXMAN 896

Companies Act, 1956 — Section 4, 4(1)Income Tax Act, 1961 — Section 2(17), 2(26), 45, 47
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High Courts09 Oct 2001Dismissed

Kakrapar Tribal Workers Association Vs Union of India (UOI)

Gujarat High Court · (2001) 10 GUJ CK 0050

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2)
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High Courts09 Oct 2001Allowed

Shantaben Ratilal Mahyavanshi and Others Vs Administrative Officer and Others

Gujarat High Court · (2002) 22 GLH 474

Constitution of India, 1950 — Article 14, 16, 21, 226, 39(d)
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High Courts05 Oct 2001Allowed

Sinkandabeg A. Mirza Vs GSRTC

Gujarat High Court · (2001) 10 GUJ CK 0049

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High Courts05 Oct 2001Dismissed

Akbarmiya Amirmiya Vs State of Gujarat

Gujarat High Court · (2002) 2 GLR 954(1)

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High Courts05 Oct 2001Allowed

State of Gujarat Vs Murtuza Ali Mehboobali Merchant

Gujarat High Court · (2002) 1 GLR 415

Criminal Procedure Code, 1973 (CrPC) — Section 227Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(5), 2, 2(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 4, 5
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High Courts05 Oct 2001

Akbarmiya Amirmiya and Others Vs State of Gujarat and Another

Gujarat High Court · (2002) 2 GLR 954(1)

Land Acquisition Act, 1894 — Section 11, 11(2), 18, 18(1), 28A
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High Courts05 Oct 2001Allowed

State of Gujarat on Behalf of B.J. Patel Vs Murtuza Ali Mehboobali Merchant

Gujarat High Court · (2002) 22 GLH 228

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High Courts04 Oct 2001

Kishore B. Setalvad Vs Commissioner of Wealth Tax

Gujarat High Court · (2001) 171 CTR 89 : (2002) 256 ITR 637 : (2003) 128 TAXMAN 560

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High Courts04 Oct 2001Dismissed

New India Assurance Co. Ltd. Vs Kiritbhai Lalchand Shah

Gujarat High Court · (2003) 1 ACC 597 : (2002) ACJ 1835 : (2002) 22 GLH 115 : (2002) 1 GLR 288

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High Courts04 Oct 2001Dismissed

New India Assurance Co. Ltd. Vs Kiritbhai Lalchand Shah and Others

Gujarat High Court · (2003) 1 ACC 597 : (2002) ACJ 1835 : (2002) 22 GLH 115 : (2002) 1 GLR 288

Motor Vehicles Act, 1988 — Section 147(1), 149(2), 170, 173
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High Courts04 Oct 2001

Patel Dhnjibhai Parsottambhai Vs State of Gujarat 3rd Special Land Acquisition

Gujarat High Court · (2002) 22 GLH 463

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High Courts04 Oct 2001

Varvabhai Nathabhai Rabari and Others Vs State of Gujarat and Others

Gujarat High Court · (2001) 21 GLH 681

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High Courts04 Oct 2001Allowed

Jayantibai Naranbhai Amin and Others Vs State of Gujarat and Others

Gujarat High Court · AIR 2002 Guj 193

Bombay Land Revenue Code, 1879 — Section 61
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High Courts03 Oct 2001

Mohanlal S. Doppa Vs Commissioner of Income Tax

Gujarat High Court · (2001) 253 ITR 33

Income Tax Act, 1961 — Section 139(8), 217(1A), 245A(a), 245B, 245C
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High Courts01 Oct 2001Allowed

State of Gujarat Vs Ashulal Nanji Bisnol

Gujarat High Court · (2001) 10 GUJ CK 0067

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