COURT ARCHIVE

Gujarat High Court judgments, 2002

843 judgments · page 17 of 43

High Courts30 Jul 2002Dismissed

Fakir Chand Ambaram Patel Vs Official Liquidator, Amruta Mills Ltd.

Gujarat High Court · (2002) 07 GUJ CK 0060

Companies Act, 1956 — Section 439, 535, 535(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)Transfer of Property Act, 1882 — Section 111, 114

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High Courts30 Jul 2002Allowed

Shakil Ahmed Subhartikhan Mir (Musalman) Vs State of Gujarat

Gujarat High Court · (2002) 07 GUJ CK 0057

Arms Act, 1959 — Section 25(1)Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 226

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High Courts30 Jul 2002Dismissed

Suresh Dhansiram Agarwal Vs Union of India (UOI)

Gujarat High Court · (2005) 125 ECR 112 : (2005) 183 ELT 424

Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 111, 112, 114A, 2(2), 2(26)Foreign Trade (Development and Regulation) Act, 1992 — Section 11

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High Courts30 Jul 2002

Renumal Vershibhai Bijani Vs Bantwa Municipal Borough

Gujarat High Court · (2003) CriLJ 986 : (2002) 22 GLH 570

Civil Procedure Code, 1908 (CPC) — Section 39, 82Constitution of India, 1950 — Article 215, 226, 227Gujarat High Court Rules, 1993 — Rule 190, 191, 194

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High Courts30 Jul 2002

Gondal Nagarpalika Karmachari Sangathan Vs Gondal Nagarpalika and Others

Gujarat High Court · (2002) 22 GLH 676

Gujarat Municipalities Act, 1963 — Section 258

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High Courts29 Jul 2002Dismissed

S.S. Khandwala (I.P.S.) Addl. D.G.P. and Others Vs State of Gujarat and Another

Gujarat High Court · (2002) 22 GLH 556 : (2003) 1 GLR 802

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 197, 482

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High Courts26 Jul 2002

Commissioner of Income Tax Vs Saurashtra Packaging (P) Ltd.

Gujarat High Court · (2002) 178 CTR 83

Income Tax Act, 1922 — Section 26(2)Income Tax Act, 1961 — Section 170, 170(1), 170(1)(b), 176(3), 176(3A)

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High Courts26 Jul 2002

Commissioner of Income Tax Vs International Steel Corpn.

Gujarat High Court · (2002) 07 GUJ CK 0124

Income Tax Act, 1961 — Section 80B(5), 80HH, 80HH(9), 80HHA, 80HHA(6)

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High Courts26 Jul 2002

Commissioner of Income Tax Vs Goodluck Silicate Ind. (P.) Ltd.

Gujarat High Court · (2004) 134 TAXMAN 715

Income Tax Act, 1961 — Section 43B, 47(4)

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High Courts26 Jul 2002

Commissioner of Income Tax Vs Saurashtra Packaging P. Ltd.

Gujarat High Court · (2003) 259 ITR 520 : (2003) 132 TAXMAN 51

Income Tax Act, 1961 — Section 170(1), 176(3A), 41(1)

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High Courts26 Jul 2002

Commissioner of Income Tax Vs Shree Talal Taluka Sahakari Khand Udyog Mandli Ltd.

Gujarat High Court · (2002) 178 CTR 89 : (2003) 259 ITR 21 : (2002) 125 TAXMAN 248

Income Tax Act, 1961 — Section 43B

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High Courts26 Jul 2002

Commissioner of Income Tax Vs Bhagwati Autocast Ltd.

Gujarat High Court · (2002) 178 CTR 98 : (2002) 124 TAXMAN 452

Income Tax Act, 1961 — Section 43B

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High Courts26 Jul 2002

Commissioner of Income Tax Vs Goodluck Silicate Industries (P) Ltd.

Gujarat High Court · (2002) 178 CTR 92

Income Tax Act, 1961 — Section 43B, 47(4)

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High Courts26 Jul 2002Dismissed

Nirma Ltd. Vs Lentjes Engergy (India) Pvt. Ltd.

Gujarat High Court · (2002) 07 GUJ CK 0016

Arbitration and Conciliation Act, 1996 — Section 17, 2(1), 31(6), 36, 37Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 5Partnership Act, 1932 — Section 37

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High Courts25 Jul 2002Allowed