COURT ARCHIVE

Gujarat High Court judgments, 2002

843 judgments · page 32 of 43

High Courts27 Mar 2002

Lakhiram Narandas Bawasadhu Vs State of Gujarat

Gujarat High Court · (2003) CriLJ 585

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29, 41(1), 41(2), 42(1)

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High Courts27 Mar 2002Dismissed

Mahendrabhai T. Kapadia Vs Pritesh Dahyabhai Rathod

Gujarat High Court · (2002) 4 GLR 3217

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 111(2), 116, 116(6)Penal Code, 1860 (IPC) — Section 114, 294(B), 323, 324, 452

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High Courts27 Mar 2002Allowed

Daxaben Nileshkumar Shah Vs Nileshkumar Pravinchandra Shah and Another

Gujarat High Court · (2003) 1 GLR 436 : (2003) 3 RCR(Criminal) 114 : (2003) 1 RCR(Criminal) 619

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401

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High Courts27 Mar 2002Allowed

Ayub N. Badi Vs Guj State Land Development Corporation Ltd.

Gujarat High Court · (2002) 03 GUJ CK 0021

Constitution of India, 1950 — Article 12, 14, 21, 226, 38Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 16Industrial Disputes Act, 1947 — Section 10

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High Courts27 Mar 2002Dismissed

Mardia Chemicals Limited Vs Gujarat Electricity Board and Another

Gujarat High Court · AIR 2002 Guj 404 : (2002) 22 GLH 282 : (2002) 2 GLR 569 : (2002) 2 GLR 1480

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1

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High Courts26 Mar 2002Dismissed

Arjunbhai Mangabhai Nayak Vs Rameshbhai Bhulabhai Nayak and Others

Gujarat High Court · (2002) 3 GLR 473

Gujarat Panchayat Election Rules, 1994 — Rule 63, 63(3)Gujarat Panchayats (Amendment) Act, 1993 — Section 31, 31(1)

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High Courts26 Mar 2002

Mercury Metals (P.) Ltd. Vs Assistant Commissioner of Income Tax

Gujarat High Court · (2002) 257 ITR 297

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High Courts26 Mar 2002

Mercury Metals (P) Ltd. Vs Asstt. Commissioner of Income Tax

Gujarat High Court · (2002) 122 TAXMAN 737

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High Courts22 Mar 2002Dismissed

B.R. Shukla Vs O.N.C.G.

Gujarat High Court · (2002) 03 GUJ CK 0063

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High Courts22 Mar 2002Dismissed

Gujarat Agricultural University Vs All Gujarat Kamdar Karmachari Union

Gujarat High Court · (2003) 23 GLH 247 : (2002) 3 GLR 693

Industrial Disputes Act, 1947 — Section 12(3), 2, 33, 33A

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High Courts22 Mar 2002Dismissed

Pravinsinh Dolatsinh Rana Vs State of Gujarat

Gujarat High Court · (2002) 03 GUJ CK 0049

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High Courts22 Mar 2002Dismissed

Girishbhai Maganlal Kotecha, Vice-President and Councillor, Junagadh Municipality Vs State of Gujarat and Others

Gujarat High Court · AIR 2002 Guj 311 : (2002) 2 GLR 1720

Gujarat Municipalities Act, 1963 — Section 258, 258(1), 258(2), 258(3), 264

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High Courts22 Mar 2002Allowed

Vinodbhai Manilal Sathwara Vs State of Gujarat

Gujarat High Court · (2003) 85 ECC 136 : (2002) 2 GLR 1762

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 8

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High Courts22 Mar 2002

CONTROLLER OF ESTATE DUTY Vs PRATAPSINHJI RAMSINHJI

Gujarat High Court · (2002) 174 CTR 591

Bombay Civil Courts Act, 1869 — Section 3, 4Constitution of India, 1950 — Article 363Estate Duty Act, 1953 — Section 2(16), 4, 5, 6, 61(1)

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High Courts22 Mar 2002Dismissed

Bhavnagar Municipal Nokariyat Sabha Vs Bhavnagar Municipal Corporation

Gujarat High Court · (2002) 3 GLR 127

Constitution of India, 1950 — Article 39

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High Courts22 Mar 2002Allowed

Virat Engineering Private Ltd. Vs Harleystreet Pharmaceuticals Ltd.

Gujarat High Court · (2003) 1 GLR 45 : (2003) 47 SCL 107

Companies (Court) Rules, 1959 — Rule 31Companies Act, 1956 — Section 536(2)Limitation Act, 1963 — Section 5

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High Courts22 Mar 2002

Troikaa Pharmaceutical Ltd. Vs Asstt. Registrar of Trade Marks

Gujarat High Court · (2002) 24 PTC 497

Trade and Merchandise Marks Rules, 1959 — Rule 11(3)

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High Courts22 Mar 2002

Controller of Estate Duty Vs Pratapsinhji Ramsinhji

Gujarat High Court · (2002) 255 ITR 365 : (2003) 127 TAXMAN 66

Constitution of India, 1950 — Article 363Estate Duty Act, 1953 — Section 64

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High Courts22 Mar 2002Allowed

Harishchandra Farasram Vs Ardaviraf Kapadia

Gujarat High Court · (2002) 03 GUJ CK 0022

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, Order 39 Rule 8

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High Courts21 Mar 2002

Raju @ Shaym Sundar @ Shyam Om Prakash Chauhan Vs State of Gujarat

Gujarat High Court · (2002) 03 GUJ CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 377Penal Code, 1860 (IPC) — Section 328 , 379

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