High Courts05 Sept 2002Dismissed
The Edward Washing co. Vs Bai Ammaben Suleman
Gujarat High Court · (2002) 09 GUJ CK 0055
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 12 of 43
High Courts05 Sept 2002Dismissed
Bhagwanbhai Raghunathbhai Chaudhary Vs District Primary Education Officer
Gujarat High Court · (2002) 3 GLR 475
Constitution of India, 1950 — Article 14, 226, 227
High Courts05 Sept 2002Allowed
Mahendrasinh Ranmalsinh and Another Vs J.R. Patel and Others
Gujarat High Court · (2003) 23 GLH 126 : (2003) 1 GLR 89
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 76, 76(1)
High Courts05 Sept 2002
Commissioner of Income Tax Vs S.G. Chemicals and Pharmaceuticals Ltd.
Gujarat High Court · (2002) 125 TAXMAN 621
Income Tax Act, 1961 — Section 156, 210, 212(1), 212(3), 256(2)
High Courts05 Sept 2002Allowed
G.S.R.T.C. Vs Bababhai J. Rabari
Gujarat High Court · (2003) 23 GLH 64
Constitution of India, 1950 — Article 226, 227
High Courts04 Sept 2002Dismissed
Heirs of Babubhai H. Kanada Vs Natwarlal Chandarana
Gujarat High Court · (2003) 4 GLR 643
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1, 114Limitation Act, 1963 — Section 2, 3, 3(1), 5
High Courts04 Sept 2002
Kalubhai Bhagvanbhai Karmata Vs Mamlatdar Talala (GIR) and Others
Gujarat High Court · AIR 2003 Guj 237
Constitution of India, 1950 — Article 243
High Courts04 Sept 2002Allowed
Harshadbhai Zinabhai Desai Vs Bhavnaben Harshadbhai Desai
Gujarat High Court · AIR 2003 Guj 74 : (2003) 90 GLH 23 : (2003) 23 GLH 90 : (2003) 1 GLR 550
Guardians and Wards Act, 1890 — Section 25, 9
High Courts04 Sept 2002
Commissioner of Income Tax Vs Swastik Industries
Gujarat High Court · (2002) 125 TAXMAN 175
Income Tax Act, 1961 — Section 256(1), 28, 29, 35B, 80AB
High Courts03 Sept 2002
Gujarat Industrial Development Corporation Vs Shankarbhai Devjibhai Shiyania
Gujarat High Court · (2003) 23 GLH 116
Bombay Court Fees Act, 1957 — Section 6Bombay Court Fees Act, 1959 — Article 23, 7, 6, 6(4)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 10, Order 7 Rule 10A, 115
High Courts03 Sept 2002
Laxmidas Kurjibhai and Others Vs District Registrar, Co-operative Societies and Others
Gujarat High Court · (2002) 22 GLH 773 : (2003) 1 GLR 462
Gujarat Co-operative Societies Act, 1961 — Section 93
High Courts03 Sept 2002Allowed
Dhiren Baxi Vs Regional Passport Officer
Gujarat High Court · AIR 2003 Guj 108 : (2003) 23 GLH 1 : (2003) 1 GLH 23 : (2003) 1 GLR 370
Passports Act, 1967 — Section 22, 6
High Courts03 Sept 2002Dismissed
Mahalaxmi Ship Breaking Corpn. Vs Customs, Excise and Gold (Control)
Gujarat High Court · (2002) 09 GUJ CK 0025
Constitution of India, 1950 — Article 265Customs Act, 1962 — Section 129A(4), 129D
High Courts03 Sept 2002
Ahmedabad District Panchayat Vs Prahlad A. Patel
Gujarat High Court · (2003) 23 GLH 391
High Courts02 Sept 2002Allowed
Kalubhai @ Chandubhai Kehlabhai Nayaka and Another Vs Phoolsinh Pratapsinh Rajput and Others
Gujarat High Court · (2003) ACJ 1576 : (2003) 23 GLH 121 : (2003) 1 GLR 853
Motor Vehicles Act, 1988 — Section 171
High Courts02 Sept 2002Dismissed
Kishorbhai D. Panchal Vs Chief Secretary
Gujarat High Court · AIR 2003 Guj 43 : (2002) 22 GLH 597
Constitution of India, 1950 — Article 226
High Courts02 Sept 2002
Abdul Gani Abdul Karim Alias Bachubhai Patni Vs State of Gujarat
Gujarat High Court · (2002) 09 GUJ CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 1(2), 21, 41Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 8
High Courts30 Aug 2002Allowed
Murlis Chandrakant Choksi Vs Maganbhai Hansjibhai Patel
Gujarat High Court · (2002) 22 GLH 411
Bombay Rent Act, 1985 — Section 12, 12(3), 29(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Aug 2002Dismissed
Jamnagar Municipal Corporation Vs Ramakant Talakchand Doshi
Gujarat High Court · (2002) 08 GUJ CK 0048
Jamnagar Municipal Servants Age Retirement Rules — Rule 5
High Courts30 Aug 2002Dismissed
New India Assurance Co. Ltd. Vs Mehul Sureshbhai
Gujarat High Court · (2002) 08 GUJ CK 0001
Motor Vehicles Act, 1988 — Section 140