High Courts08 May 2002Partly Allowed
Gujarat Water Supply and Sewerage Board Vs Hirabhai Bhurabhai
Gujarat High Court · (2002) 22 GLH 717
Industrial Disputes Act, 1947 — Section 2, 25F
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 26 of 43
High Courts08 May 2002Dismissed
Gujarat Water Resources Development Corpn. Ltd. Vs Virambhai N. Desai
Gujarat High Court · (2002) 05 GUJ CK 0015
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 17B, 25F
High Courts07 May 2002Dismissed
GSRTC Vs State Transport Karmachari Union
Gujarat High Court · (2002) 22 GLH 695
Constitution of India, 1950 — Article 226, 227
High Courts07 May 2002Dismissed
Solanki Pravinkumar Gagabhai Vs State of Gujarat and Others
Gujarat High Court · (2002) 22 GLH 299
Gujarat Secondary Education Act, 1972 — Section 31(1)
High Courts07 May 2002Partly Allowed
Harshvadan Vithaldas Panchal Vs Ahmedabad Mercantile Co-operative Bank Ltd.
Gujarat High Court · (2002) 4 GLR 3539
High Courts07 May 2002Dismissed
Arvind Mills Limited and Others Vs State of Gujarat and Others
Gujarat High Court · (2002) 3 GLR 624
Criminal Procedure Code, 1973 (CrPC) — Section 154, 190, 202, 482
High Courts07 May 2002Dismissed
State of Gujarat and Another Vs Mahendrakumar Parshottambhai Desai and Others
Gujarat High Court · AIR 2003 Guj 3 : (2002) 3 GLR 401
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)
High Courts07 May 2002
Divisional Controller, G.S.R.T.C. Vs V.K. Chaher
Gujarat High Court · (2003) 4 GLR 3302
Criminal Procedure Code, 1973 (CrPC) — Section 313Industrial Disputes Act, 1947 — Section 17B, 33(2)(b)
High Courts07 May 2002Dismissed
Pratapji Nagaji Thakor Vs State of Gujarat
Gujarat High Court · (2002) 05 GUJ CK 0011
Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 174, 235(2), 294, 313, 374(2)Evidence Act, 1872 — Section 105, 11, 134, 6
High Courts07 May 2002Allowed
Ambuja Synthetics Mills Ltd. and Another Vs Union of India (UOI) and Others
Gujarat High Court · (2003) 85 ECC 266
Central Excise Rules, 1944 — Rule 96ZQ(5)Central Excises and Salt Act, 1944 — Section 7(5)
High Courts06 May 2002Allowed
Himanshu S. Nanavati Vs Ahmedabad Municipal Corporation
Gujarat High Court · AIR 2003 Guj 99
Gujarat Municipalities Act, 1963 — Section 275
High Courts06 May 2002Allowed
Shantilal K. Solanki Vs Union of India (UOI) and Another
Gujarat High Court · (2002) 3 GLR 569
High Courts06 May 2002
Hindustan Finstock Ltd. Vs Securities and Exchange Board of India
Gujarat High Court · (2002) 3 GLR 717 : (2003) 47 SCL 530
Securities and Exchange Board of India Act, 1992 — Section 11B
High Courts06 May 2002Dismissed
Govind Punja Rabari Vs State of Gujarat
Gujarat High Court · (2002) 4 GLR 2838
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts06 May 2002
Gujarat State Road Transport Corporation Vs Meliyabhai A. Vasava
Gujarat High Court · (2002) 3 GLR 369
Industrial Disputes Act, 1947 — Section 11A
High Courts04 May 2002Partly Allowed
Pirubhai Noorbhai Shaikh and Another Vs State of Gujarat
Gujarat High Court · (2002) 3 GLR 546
Criminal Procedure Code, 1973 (CrPC) — Section 100(3), 51(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 43, 50
High Courts04 May 2002Dismissed
G.S.R.T.C. Vs Kacharaji Dhulaji Parmar
Gujarat High Court · (2002) 22 GLH 112
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 17B
High Courts03 May 2002Dismissed
Gujarat State Road Transport Corporation Vs Shri Govindbhai R. Vankar
Gujarat High Court · (2002) 4 GLR 3631
Constitution of India, 1950 — Article 226, 227, 309Industrial Disputes Act, 1947 — Section 33, 33(1), 33A
High Courts03 May 2002
Pradip J. Mehta Vs Commissioner of Income Tax
Gujarat High Court · (2002) 256 ITR 647 : (2002) 123 TAXMAN 1118
Income Tax Act, 1961 — Section 217, 6(1), 6(6)
High Courts03 May 2002
J.M. Trivedi and Others Vs State of Gujarat and Others
Gujarat High Court · (2002) 3 GLR 242
Constitution of India, 1950 — Article 226, 309