High Courts12 Apr 2002
CWT Vs Hazarat Pir Shah-E-Alam
Gujarat High Court · (2002) 175 CTR 523 : (2002) 123 TAXMAN 657
Wealth Tax Act, 1957 — Section 11, 16(5), 17, 17(1)(a), 5(1)(i)
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 30 of 43
High Courts12 Apr 2002
Commissioner of Income Tax Vs S.G. Chemicals and Pharmaceuticals Ltd.
Gujarat High Court · (2002) 175 CTR 618
Income Tax Act, 1961 — Section 80J
High Courts12 Apr 2002Dismissed
Navsari District Panchayat and Another Vs Sumanbhai Morarbhai Patel and Another
Gujarat High Court · (2003) 1 GLR 5
Constitution of India, 1950 — Article 226, 227Gujarat Civil Services Tribunal Act, 1972 — Section 11Industrial Disputes Act, 1947 — Section 10, 2, 25F
High Courts11 Apr 2002
Gujarat State Fertilizers and Chemicals Ltd. Vs H.S. Jani and Others
Gujarat High Court · (2003) 4 GLR 3617
Industrial Disputes Act, 1947 — Section 33C, 9A
High Courts11 Apr 2002
Nalinkumar A. Thakar and Others Vs Gujarat State Civil Supplies Corporation Ltd. and Others
Gujarat High Court · (2002) 22 GLH 341 : (2002) 3 GLR 509
Constitution of India, 1950 — Article 14, 16, 16(1)Industrial Disputes Act, 1947 — Section 25F
High Courts11 Apr 2002
Commissioner of Income Tax Vs Hazarat Pir Shah-E-Alam Roza Estate Trust
Gujarat High Court · (2002) 175 CTR 66
Bombay Public Trusts Act, 1950 — Section 17, 18, 19, 19(1), 20Civil Procedure Code, 1908 (CPC) — Section 9, 92Constitution of India, 1950 — Article 251
High Courts10 Apr 2002
Kheralu Taluka Matsya Udyog Seva Sahakari Mandli Ltd. Vs State of Gujarat and Others
Gujarat High Court · AIR 2003 Guj 97
Constitution of India, 1950 — Article 226Fisheries Act, 1897 — Section 6
High Courts10 Apr 2002Allowed
K. Chandrasheekhar Vs State of Gujarat and Another
Gujarat High Court · (2003) 1 DMC 406 : (2002) 2 GLR 1783
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482
High Courts10 Apr 2002Dismissed
Harun @ Rashid Khamisha Thaim Vs State of Gujarat
Gujarat High Court · (2003) 87 ECC 65
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22 41, 41(2), 42(2)
High Courts09 Apr 2002Partly Allowed
Superintending Engineer Vs Ganpatbhai Hemchandrabhai Shrimali
Gujarat High Court · (2002) 04 GUJ CK 0089
Constitution of India, 1950 — Article 226, 227
High Courts09 Apr 2002
Girishbhai Valjibhai Chudgar Vs Gujarat Electricity Board and Another
Gujarat High Court · (2002) 4 GLR 3676
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 12, 14, 16, 21, 226Contract Act, 1872 — Section 23
High Courts08 Apr 2002Allowed
Harshadbhai J. Shastri Vs Dakor Municipal Borough
Gujarat High Court · (2002) 04 GUJ CK 0086
High Courts08 Apr 2002
Rajyaguru K.H. Vs Secretary, Gujarat Electricity Board
Gujarat High Court · (2002) 2 LLJ 531
High Courts08 Apr 2002
In Re: Arvind Mills Ltd.
Gujarat High Court · (2003) 4 GLR 2968
Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 2(2), 3, 3(1), 4, 4(1)Companies Act, 1956 — Section 391, 391(1), 391(1)(2), 391(2), 391(6)
High Courts08 Apr 2002
Prahladgiri Karsangiri Goswami Vs State of Gujarat
Gujarat High Court · (2002) 04 GUJ CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 29, 52(3)
High Courts06 Apr 2002Allowed
Vallabhbhai Naranbhai Parmar Vs State of Gujarat and Others
Gujarat High Court · (2003) 1 DMC 91 : (2002) 2 GLR 1731
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts06 Apr 2002
Gujarat State Road Transport Corporation Vs Pravinsinh Ajitsinh Jadeja
Gujarat High Court · (2002) 22 GLH 785
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts06 Apr 2002Dismissed
Girishbhai Alias Piyushbhai Umedbhai Patel Vs State of Gujarat
Gujarat High Court · (2002) 4 GLR 3213
Criminal Procedure Code, 1973 (CrPC) — Section 114, 172, 173, 174, 175Penal Code, 1860 (IPC) — Section 463, 471, 475, 476
High Courts05 Apr 2002
Hinaben R. Chauhan Vs State of Gujarat
Gujarat High Court · AIR 2003 Guj 134 : (2002) 22 GLH 764 : (2002) 4 GLR 3421
Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 70, 70(1)
High Courts05 Apr 2002Partly Allowed
Chauhan Dhulsinh Chatursinh Vs District Superintendent of Police and Others
Gujarat High Court · (2002) 3 GLR 778
Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 27, 9Bombay Police Act, 1951 — Section 145(3), 26, 27, 29, 3Constitution of India, 1950 — Article 226, 311(2)