High Courts25 Jul 2002
ITO Vs Mahavir Builders
Gujarat High Court · (2002) 178 CTR 72 : (2003) 131 TAXMAN 442
Income Tax Act, 1961 — Section 131, 131(1)(d), 147(b), 260A, 69C
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 18 of 43
High Courts24 Jul 2002Dismissed
Parakramsinh Vikramsinh Jadeja and Others Vs Yogi Corporation and Others
Gujarat High Court · (2002) 3 GLR 192
Civil Procedure Code Amendment Act, 1999 — Section 32 , 32(2)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115, 115(1), 115(2)
High Courts24 Jul 2002Dismissed
Patel Hargovindbhai Hirabhai Vs Jashvantbhai Manilal Dani and Others
Gujarat High Court · (2002) 22 GLH 253
Contempt of Courts Act, 1971 — Section 12Gujarat Secondary Education Act, 1972 — Section 39
High Courts24 Jul 2002Allowed
Gujarat Institute of Desert Ecology Vs Commissioner of Income Tax
Gujarat High Court · (2003) 180 CTR 351 : (2003) 260 ITR 595 : (2003) 131 TAXMAN 274
Income Tax Act, 1961 — Section 11, 11(1), 11(2), 119(2)Income Tax Rules, 1962 — Rule 17
High Courts24 Jul 2002
Commissioner of Income Tax Vs Manalal N. Chokshi
Gujarat High Court · (2002) 125 TAXMAN 460
Income Tax Act, 1961 — Section 40(b)
High Courts24 Jul 2002Dismissed
Commissioner of Central Excise and Customs Vs Rohit Dyeing and Fining Works
Gujarat High Court · (2002) 07 GUJ CK 0001
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(1), 3(3)Central Excises and Salt Act, 1944 — Section 35H(1)
High Courts23 Jul 2002Dismissed
Virsingbhai Nagjibhai Makwana Vs State of Gujarat
Gujarat High Court · (2002) 07 GUJ CK 0123
Constitution of India, 1950 — Article 226, 226(3), 227
High Courts23 Jul 2002Allowed
Jyotsnaben M. Patel Vs Director of Municipalities and Another
Gujarat High Court · (2003) 1 GLR 610
Gujarat Municipalities Act, 1963 — Section 11, 37, 70
High Courts23 Jul 2002Allowed
Chiloda Gram Panchayat Vs Secretary, Appeal Committee, District Panchayat and Others
Gujarat High Court · (2003) 23 GLH 417 : (2002) 3 GLR 564
Gujarat Panchayats (Amendment) Act, 1993 — Section 242, 243, 260
High Courts23 Jul 2002
Jayantilal Shanabhai Shah and Others Vs Ambikaben Shivshankar Trivedi and Another
Gujarat High Court · AIR 2003 Guj 58
High Courts23 Jul 2002Dismissed
Comm. of Central Excise and Customs Vs Ishwarlal K. Patel
Gujarat High Court · (2002) 07 GUJ CK 0017
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3[1), 3[3)Central Excises and Salt Act, 1944 — Section 35 H [1)
High Courts22 Jul 2002Allowed
Arvindbhai Jethabhai Parmar Vs Comissioner of Police
Gujarat High Court · (2002) 4 GLR 3537
Bombay Prohibition Act, 1949 — Section 65(E)(A), 66(1)(B), 81Constitution of India, 1950 — Article 22(5), 226
High Courts22 Jul 2002Dismissed
Heirs of Decd. Virabhai Bhaijibhai Vs Gangaben Decd. by heirs
Gujarat High Court · (2002) 07 GUJ CK 0053
Constitution of India, 1950 — Article 226, 227
High Courts22 Jul 2002Dismissed
State of Gujarat Vs Mamta K. Asrani
Gujarat High Court · (2003) 23 GLH 212
Constitution of India, 1950 — Article 226, 227
High Courts19 Jul 2002
Commissioner of Income Tax Vs Budhilal Hiralal Rana
Gujarat High Court · (2004) 186 CTR 647
Income Tax Act, 1961 — Section 263
High Courts19 Jul 2002Dismissed
Aptech Ltd. and Others Vs State of Gujarat and Another
Gujarat High Court · (2003) 1 GLR 56 : (2003) 3 RCR(Criminal) 134
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Jul 2002Allowed
MSTC Ltd. Vs Vakil Mushtaqbhai Narsinh Prop. Naba Sales
Gujarat High Court · (2002) 07 GUJ CK 0061
Specific Relief Act, 1963 — Section 10, 14, 14(1)
High Courts19 Jul 2002Dismissed
Narendrasinh P. Zala Vs Madhupura Market Mahajan
Gujarat High Court · (2002) 22 GLH 313
Constitution of India, 1950 — Article 226
High Courts19 Jul 2002
Commissioner of Income Tax Vs Arvind Jewellers
Gujarat High Court · (2002) 124 TAXMAN 615
Income Tax Act, 1961 — Section 132, 142(1), 143(2), 143(3), 263
High Courts18 Jul 2002
CWT Vs Chandrakala Kasturbhai
Gujarat High Court · (2002) 125 TAXMAN 170
Wealth Tax Rules, 1957 — Rule 1D