High Courts05 Aug 2002Allowed
Banian and Berry Bearing Pvt. Ltd. Vs Union of (UOI)
Gujarat High Court · (2002) 105 ECR 288
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 16 of 43
High Courts02 Aug 2002Dismissed
Sulekhram Stainless Steel Rolling Mill Vs Babubhai Chanaji since Decd. thro'' Heirs and Legal Repr.
Gujarat High Court · (2002) 08 GUJ CK 0065
Workmens Compensation Act, 1923 — Section 10, 10(1), 2, 2(1)
High Courts02 Aug 2002Allowed
S.G. Munia Vs State of Gujarat and Another
Gujarat High Court · (2002) 22 GLH 417 : (2002) 3 GLR 659
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482Penal Code, 1860 (IPC) — Section 306
High Courts02 Aug 2002Allowed
Shailesh R. Shah Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 642 : (2002) 3 GLR 447
Constitution of India, 1950 — Article 21, 48A, 51AEnvironment (Protection and Control of Pollution) Act, 1974 — Section 16Gujarat Town Planning and Urban Development Act, 1976 — Section 23, 7
High Courts02 Aug 2002Dismissed
Commissioner of Income Tax Vs Upnishad Investment P. Ltd. and Others
Gujarat High Court · (2003) 260 ITR 532 : (2003) 131 TAXMAN 20
Income Tax Act, 1922 — Section 8Income Tax Act, 1961 — Section 145, 18, 19, 193, 20
High Courts02 Aug 2002
Commissioner of Income Tax Vs UPNISHAD INVESTMENT (P) LTD. and Others
Gujarat High Court · (2002) 177 CTR 176
Income Tax Act, 1922 — Section 8Income Tax Act, 1961 — Section 145, 145(1), 18, 18, 18(1)
High Courts01 Aug 2002
Ahmedabad Electricity Company Limited Vs Municipal Corporation of the City of Ahmedabad
Gujarat High Court · (2003) 1 GLR 397
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 129, 14, 16, 215, 224Gujarat High Court Rules, 1993 — Rule 188, 60, 65, 66, 67
High Courts01 Aug 2002Allowed
Ramanbhai Becharbhai Rami Vs State of Gujarat
Gujarat High Court · (2003) 86 ECC 325 : (2002) 3 GLR 252
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 41, 42, 42(1)
High Courts01 Aug 2002Partly Allowed
Modern Terry Towels Ltd. Vs Gujarat Electricity Board and Others
Gujarat High Court · AIR 2003 Guj 63 : (2003) 23 GLH 293 : (2003) 4 GLR 354
Electricity Act, 1910 — Section 26, 37, 39, 44Electricity Rules, 1956 — Rule 56
High Courts01 Aug 2002Dismissed
Sahdevsinh J. Gohil and Others Vs R.C. Dimri and Others
Gujarat High Court · (2003) 23 GLH 215
Bombay Police Act, 1951 — Section 26, 5Police (Incitement to Disaffection) Act, 1922 — Section 3
High Courts01 Aug 2002
Gordhanbhai N. Vaghela Vs Maruti Co-op. Housing Society and Others
Gujarat High Court · (2002) 3 GLH 747 : (2002) 22 GLH 747 : (2003) 1 GLR 117
Gujarat Co-operative Societies Act, 1961 — Section 24Gujarat Co-operative Societies Rules, 1965 — Rule 12(2)
High Courts31 Jul 2002Allowed
Pratapbhai Punjabhai Chaudhary Vs State of Gujarat
Gujarat High Court · (2002) 07 GUJ CK 0128
Constitution of India, 1950 — Article 310Gujarat Panchayats Act, 1961 — Section 57
High Courts31 Jul 2002Dismissed
Raijibhai Shanabhai Vaghri Vs Gokaldas Vrujlal Shah and Another
Gujarat High Court · (2003) 1 GLR 410
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 84Constitution of India, 1950 — Article 227
High Courts31 Jul 2002Dismissed
Ganpatbhai Khanabhai Parmar Vs Arjunbhai Karsanbhai Vagada
Gujarat High Court · (2002) 07 GUJ CK 0074
Constitution of India, 1950 — Article 226, 227Gujarat Co-operative Societies Act, 1961 — Section 146(1), 147, 147(1), 149, 149(3)
High Courts31 Jul 2002Allowed
Arjunbhai K. Vegda Vs Tejvir Park Co-op. Housing Society Ltd.
Gujarat High Court · (2002) 4 GLR 3026
High Courts30 Jul 2002Allowed
Gujarat Steel and Agrico Industries Vs Union of India (UOI)
Gujarat High Court · (2002) 07 GUJ CK 0127
Annual Capacity Determination Rules, 1997 — Rule 3, 3(3), 4, 5Central Excises and Salt Act, 1944 — Section 35F, 3A
High Courts30 Jul 2002
Oriental Bank of Commerce Vs Prakash P. Mehta - Director Mount Processors Pvt. Ltd.
Gujarat High Court · (2002) 07 GUJ CK 0125
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(12), 19(13), 19(17), 19(18)
High Courts30 Jul 2002
Legal Heirs of Deceased Fakirchand Ambaram Patel Vs Official Liquidator, Amruta Mills Ltd.
Gujarat High Court · (2003) 116 CompCas 588 : (2002) 22 GLH 367
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Companies Act, 1956 — Section 446, 535, 535(3), 535(6)Transfer of Property Act, 1882 — Section 114
High Courts30 Jul 2002Dismissed
Anjuman Education Trust and Another Vs State of Gujarat and Others
Gujarat High Court · AIR 2003 Guj 77
Constitution of India, 1950 — Article 14, 226Gujarat Secondary Education Act, 1972 — Section 24, 25
High Courts30 Jul 2002Allowed
Sabarkantha District Co-op. Castor Oil-Seeds Growers Union Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2003) 1 GLR 917
Gujarat Co-operative Societies Act, 1961 — Section 74D