High Courts18 Jul 2002
Indukumar C. Patel Vs Commissioner of Wealth Tax
Gujarat High Court · (2003) 183 CTR 572
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 19 of 43
High Courts18 Jul 2002Dismissed
Dhulaji Bhikhaji Khant Vs State of Gujarat
Gujarat High Court · (2002) CriLJ 4827 : (2002) 22 GLH 777
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts18 Jul 2002
Commissioner of Wealth Tax Vs Dilip Ratilal (HUF)
Gujarat High Court · (2003) 184 CTR 136 : (2003) 260 ITR 306
Wealth Tax Act, 1957 — Section 5(1)(xxxii)
High Courts18 Jul 2002
CWT Vs Dilip Ratilal (HUF)
Gujarat High Court · (2002) 125 TAXMAN 458
Wealth Tax Act, 1957 — Section 5(1)(xxxii)
High Courts18 Jul 2002
Indukumar C. Patel Vs CWT
Gujarat High Court · (2002) 125 TAXMAN 173
Compulsory Deposit Scheme (Income Tax Payers) Act, 1974 — Section 7AWealth Tax Act, 1957 — Section 5
High Courts18 Jul 2002
Commissioner of Income Tax Vs Sthanakvasi Vardhman Vanik Jain Sangh
Gujarat High Court · (2003) 260 ITR 366 : (2003) 131 TAXMAN 270
Income Tax Act, 1961 — Section 12
High Courts18 Jul 2002
Commissioner of Income Tax Vs Dipak Construction Co.
Gujarat High Court · (2002) 125 TAXMAN 252
Income Tax Act, 1961 — Section 271(1)(a)
High Courts17 Jul 2002
Commissioner of Income Tax Vs NATVERLAL JIVANLAL
Gujarat High Court · (2002) 178 CTR 542
Income Tax Act, 1961 — Section 260(1), 271(1)(a)
High Courts17 Jul 2002Dismissed
B.D. Dave Vs Oil and Natural Gas Corporation Ltd.
Gujarat High Court · (2002) 66 GLH 22 : (2002) 22 GLH 66
Bombay Civil Services Rules, 1959 — Rule 189A, 9(15)Constitution of India, 1950 — Article 14Oil and Natural Gas Commission (Travelling Allowance) Regulations, 1970 — Regulation 2
High Courts17 Jul 2002
Project Manager ONGC Ltd. Vs Special Land Acquisition Officer and Another
Gujarat High Court · (2002) 07 GUJ CK 0121
Land Acquisition Act, 1894 — Section 4, 7
High Courts17 Jul 2002Dismissed
Mahmad Istekhar Mumtaz Ahmed Rahemani Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 1646 : (2003) 88 ECC 303 : (2002) 3 GLR 347
Evidence Act, 1872 — Section 10Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 50
High Courts17 Jul 2002
Commissioner of Income Tax Vs Natverlal Jivanlal
Gujarat High Court · (2003) 259 ITR 739
Income Tax Act, 1961 — Section 271(1)
High Courts17 Jul 2002
Haiderali Babubhai Masani Vs J.D. Joshi, Sub-Divisional Magistrate, Mahuva and Others
Gujarat High Court · (2003) 4 GLR 2836
Bombay Police Act, 1951 — Section 56, 59, 59(1)Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 323, 324, 337, 447, 504
High Courts16 Jul 2002Dismissed
Keki Patel of Singapore Airlines Ltd. Vs Dhanesh Badarmal Jain and Others
Gujarat High Court · (2002) 3 GLR 731
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 407
High Courts16 Jul 2002Dismissed
Bhavesh Arvindbhai Patel Vs State of Gujarat
Gujarat High Court · (2002) 3 GLR 560
Criminal Procedure Code, 1973 (CrPC) — Section 196, 439Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 153A, 198, 295, 427
High Courts15 Jul 2002Allowed
Sonecha Brothers Vs Sales Tax Officer and Others
Gujarat High Court · (2002) 128 STC 395
Gujarat Sales Tax Act, 1969 — Section 19B, 19B(1)Gujarat Sales Tax Rules, 1970 — Rule 11
High Courts15 Jul 2002
Shah Jolly Chandravadan and Others Vs State of Gujarat and Others
Gujarat High Court · (2003) 2 GLR 1190
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 16, 226, 319, 320
High Courts15 Jul 2002Allowed
Dineshbhai Vitthalbhai Patel Vs Regional Transport Officer
Gujarat High Court · (2002) 07 GUJ CK 0055
Motor Vehicles Act, 1988 — Section 2(11), 67, 68, 68(1), 68(2)
High Courts15 Jul 2002Allowed
State of Gujarat Vs Kathi Fakira Vajsur
Gujarat High Court · (2002) 07 GUJ CK 0020
Arms Act, 1959 — Section 25(1)(c)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts11 Jul 2002Dismissed
Mansukhbhai Vithalbhai Soni Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 694
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 43, 50, 8