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Gujarat High Court judgments, 2002

843 judgments · page 20 of 43

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High Courts10 Jul 2002

Controller of Estate Duty Vs Kamlaben Subodhchandra A.P. of Late Kiranchandra S.

Gujarat High Court · (2004) 190 CTR 110 : (2004) 269 ITR 570

Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 33(1), 34(1), 44, 64Hindu Succession Act, 1956 — Section 8
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High Courts10 Jul 2002Dismissed

Hardik P. Shah Vs State of Gujarat and Others

Gujarat High Court · (2002) 22 GLH 298

Constitution of India, 1950 — Article 226
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High Courts10 Jul 2002Dismissed

Vijaya Park Co-op. Housing Society Vs Trivedi Bhartiben and Others

Gujarat High Court · (2003) 23 GLH 115 : (2003) 1 GLR 190

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
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High Courts10 Jul 2002Dismissed

Bhupendrasinh Mahaviarsinh Rana Vs State of Gujarat

Gujarat High Court · (2002) 3 GLR 883

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
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High Courts10 Jul 2002

Commissioner of Income Tax Vs Sabarmati Investment (P) Ltd.

Gujarat High Court · (2004) 188 CTR 570

Income Tax Act, 1961 — Section 5
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High Courts10 Jul 2002

Controller of Estate Duty Vs Kamlaben Subodhchandra

Gujarat High Court · (2004) 137 TAXMAN 414

Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 33(1)(n), 34(1)(c), 39, 44, 64Hindu Succession Act, 1956 — Section 8
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High Courts10 Jul 2002

Laxmanbhai Becharbhai Kehar Vs Dy. Commissioner of Police and Another

Gujarat High Court · (2002) 4 GLR 3114

Bombay Police Act, 1951 — Section 56, 56(a)(b), 59, 60Bombay Prohibition Act, 1949 — Section 65(E), 66(B)
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High Courts09 Jul 2002Dismissed

Divisional Superintendent, Western Railway and Another Vs Chhotubhai Shanabhai Patel and Others

Gujarat High Court · (2002) 07 GUJ CK 0089

Motor Vehicles Act, 1939 — Section 110(1), 110A
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High Courts09 Jul 2002

Commissioner of Central Excise Vs Continental Chemicals

Gujarat High Court · (2002) 07 GUJ CK 0002

Central Excise Rules, 1944 — Rule 173Q, 226Central Excises and Salt Act, 1944 — Section 35H(1)
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High Courts08 Jul 2002Dismissed

Shahejadkhan Mahebubkhan Pathan Vs State of Gujarat

Gujarat High Court · (2002) 07 GUJ CK 0139

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22(c), 29, 8(c)
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High Courts08 Jul 2002Allowed

Shankarbhai Nathalal Prajapati Vs Maize Products

Gujarat High Court · (2003) 96 FLR 829 : (2002) 3 GLR 425

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 102Industrial Disputes Act, 1947 — Section 10, 2
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High Courts08 Jul 2002Allowed

Sabarkantha Jilla Nivrutt Prathmik Shikshan Sangh Vs District Development Officer

Gujarat High Court · (2002) 07 GUJ CK 0090

Constitution of India, 1950 — Article 14
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High Courts08 Jul 2002Dismissed

Lapsi Filaments Pvt. Ltd. Vs Gujarat Electricity Board and Others

Gujarat High Court · (2002) 3 GLR 879

Electricity Act, 1910 — Section 26(6), 36, 37Electricity Rules, 1956 — Rule 4
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High Courts08 Jul 2002Allowed

Aamer Yunus Bhavnagri Vs State of Gujarat

Gujarat High Court · (2002) 07 GUJ CK 0059

Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302
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High Courts08 Jul 2002Partly Allowed

Ramanlal Dalpatram Lokhandwala Vs Surat Municipal Corporation

Gujarat High Court · (2002) 07 GUJ CK 0056

Bombay Provincial Municipal Corporations Act, 1949 — Section 212, 212(1)(A)
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High Courts08 Jul 2002Dismissed

Deepankarkumar Karthikchandra Nanerjee Vs State of Gujarat

Gujarat High Court · (2002) 07 GUJ CK 0023

Penal Code, 1860 (IPC) — Section 120B, 406, 465, 466, 467
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High Courts05 Jul 2002

Ashwin C. Inamdar Vs State of Gujarat

Gujarat High Court · (2002) 07 GUJ CK 0129

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2, 25F
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High Courts05 Jul 2002

Sara Services and Engineers Pvt. Ltd. Vs O.N.G.C. (Chief Manager)(MM)- Actg.

Gujarat High Court · (2002) 07 GUJ CK 0122

Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 11 , 16Limitation Act, 1963 — Article 137
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High Courts05 Jul 2002Dismissed

Shree Devendra Somabhai Naik Vs Accurate Transheet Pvt. Ltd.

Gujarat High Court · (2003) 1 GLR 589 : (2002) 25 PTC 434

Copyright Act, 1957 — Section 50Limitation Act, 1963 — Article 137
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High Courts05 Jul 2002

Commissioner of Income Tax Vs Fabriquip P. Ltd.

Gujarat High Court · (2002) 177 CTR 149 : (2003) 260 ITR 207

Income Tax Act, 1961 — Section 215, 22, 32, 32A
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