High Courts18 Jun 2002
Pal Papers (P.) Ltd. Vs Corruplast Packaging (P.) Ltd.
Gujarat High Court · (2003) 41 SCL 323
Companies Act, 1956 — Section 433
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 25 of 43
High Courts17 Jun 2002Dismissed
Trilok Kumar Ved Vs Union of India (UOI)
Gujarat High Court · (2002) 06 GUJ CK 0030
Constitution of India, 1950 — Article 226, 227
High Courts17 Jun 2002Allowed
Bankimbhai Jayantilal Shah and Others Vs State of Gujarat and Another
Gujarat High Court · (2002) 22 GLH 673 : (2002) 3 GLR 887
Gujarat Prohibition of Transfer of Immovable Property and Provision for Protection of Tenants from Eviction from Premises in Disturbed Areas Act, 1991 — Section 4(2), 5(1), 5(2), 5(3), 6
High Courts17 Jun 2002
Thakar Kanaiyalal Rasiklal Vs State of Gujarat and Another
Gujarat High Court · AIR 2003 Guj 14 : (2002) 4 GLR 3569
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11Constitution of India, 1950 — Article 16, 162, 226Contract Act, 1872 — Section 23 , 73
High Courts17 Jun 2002Dismissed
Sarpanch, Meghraj Gram Panchayat Vs President, Taluka Panchayat and Others
Gujarat High Court · (2002) 22 GLH 218 : (2002) 3 GLR 166
Gujarat Panchayats (Amendment) Act, 1993 — Section 206(2)Gujarat Panchayats Act, 1961 — Section 183(2)
High Courts17 Jun 2002Partly Allowed
Vipinchandra Vadilal Bavishi and Another Vs State of Gujarat and Others
Gujarat High Court · (2002) 3 GLR 744
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 23, 45Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
High Courts10 May 2002Dismissed
Mahendra and Mahendra Seeds Pvt. Ltd. Vs Mahindra and Mahindra Ltd.
Gujarat High Court · (2003) 2 GLR 1024 : (2003) 26 PTC 434
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29, 34
High Courts10 May 2002Dismissed
Mahesh Laxmanbhai Patel Vs State of Gujarat
Gujarat High Court · (2002) 4 GLR 3127
Criminal Procedure Code, 1973 (CrPC) — Section 100, 102(3), 157, 165, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 52, 57, 8
High Courts10 May 2002Allowed
The State of Gujarat Vs Shri B.B. Chauhan
Gujarat High Court · (2003) 4 GLR 256
Arbitration Act, 1940 — Section 17, 33, 35, 39, 39(1)
High Courts10 May 2002Allowed
Popatlal Gokaldas Shah and Another Vs Ahmedabad Municipal Corporation
Gujarat High Court · (2002) 22 GLH 710
Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Section 23
High Courts10 May 2002Allowed
Nitaben Manharbhai Rabheru Vs Keshod Municipality
Gujarat High Court · (2002) 05 GUJ CK 0002
Constitution of India, 1950 — Article 226, 227Gujarat Municipalities Act, 1963 — Section 35(5)
High Courts09 May 2002
Baroda Quarry Associates Vs Union of India (UOI)
Gujarat High Court · (2002) 05 GUJ CK 0033
High Courts09 May 2002Dismissed
Envision Engineering Vs Sachin Infa Enviro Ltd. and Others
Gujarat High Court · AIR 2003 Guj 164 : (2002) 3 GLR 379
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Specific Relief Act, 1963 — Section 14, 14(1)
High Courts09 May 2002Allowed
State of Gujarat and Another Vs Ravjibhai Chhotabhai Patel and Others
Gujarat High Court · (2002) 22 GLH 679 : (2002) 3 GLR 538
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5), 10(6), 11Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4
High Courts09 May 2002Allowed
Laxmanbhai Karmanbha Gadhavi Vs State of Gujarat and Others
Gujarat High Court · (2002) 22 GLH 147 : (2002) 3 GLR 440
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439
High Courts09 May 2002Dismissed
Shrikrishna K. Yadav Vs State of Gujarat and Others
Gujarat High Court · (2002) 22 GLH 707 : (2002) 3 GLR 578
Bombay State Reserve Police Force Rules, 1959 — Rule 56, 57, 59
High Courts09 May 2002
Ganesh Chhababhai Vallabhai Patel Vs Commissioner of Income Tax
Gujarat High Court · (2002) 258 ITR 193
Income Tax Act, 1961 — Section 154, 161, 161(1)
High Courts09 May 2002Allowed
Vyara Nagarpalika Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 736
Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 87, 87(1), 91A
High Courts09 May 2002Dismissed
Bank of Baroda Vs Vallabh Krups Mahial Udhyogik Utpadak Shahkari Mandli Ltd.
Gujarat High Court · (2002) 05 GUJ CK 0001
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts08 May 2002
Sonam Textile (P) Ltd. Vs S.K.S. Rawat
Gujarat High Court · (2002) 175 CTR 227 : (2003) 126 TAXMAN 257
Income Tax Act, 1961 — Section 272A(2)(g)