High Courts16 Mar 2002Allowed
Bharatkumar Amratlal Shah and Others Vs State of Gujarat
Gujarat High Court · (2002) 3 GLR 816
Criminal Procedure Code, 1973 (CrPC) — Section 209, 29Drugs and Cosmetics Act, 1940 — Section 27A, 34A, 36
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 34 of 43
High Courts15 Mar 2002Allowed
Lark Laboratories (India) Ltd. Vs Medico Interpharma Ltd.
Gujarat High Court · AIR 2002 Guj 368 : (2003) 4 GLR 52
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, 104
High Courts15 Mar 2002Dismissed
Gujarat State Road Transport Corporation Vs Rameshbhai Mafatlal Makwana
Gujarat High Court · (2002) 22 GLH 282 : (2002) 4 GLR 2923
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12(3), 29
High Courts14 Mar 2002
Gayatri Vidhyamandir Vs Gujarat Secondary Education Board and Others
Gujarat High Court · AIR 2003 Guj 8 : (2002) 4 GLR 156
Bombay Secondary School Certificate Examination Act, 1948 — Section 26Constitution of India, 1950 — Article 226Gujarat Higher Secondary Certificate Examinations Regulations, 1977 — Regulation 19
High Courts14 Mar 2002Dismissed
Suresh Kumar Dutt Vs Union of India (UOI) and Others
Gujarat High Court · (2002) 3 GLR 813
Pension Regulations for Army, 1961 — Rule 132
High Courts14 Mar 2002
Jal Pestonji Mistry Vs Collector of Central Excise
Gujarat High Court · (2002) 82 ECC 518
Central Excise Rules, 1944 — Rule 173Q(1), 209A, 9(2)Central Excises and Salt Act, 1944 — Section 2(f), 35(C)(2)
High Courts14 Mar 2002Dismissed
Firoz Nasarulla Sheikh Vs State of Gujarat
Gujarat High Court · (2002) 03 GUJ CK 0019
Bombay Land Requisition Act, 1948 — Section 10, 11, 4, 6(3), 6(4)Bombay Rent Act, 1948 — Section 6(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4
High Courts13 Mar 2002Allowed
Mustufabhai Abdulhussain Vora Vs State of Gujarat
Gujarat High Court · (2003) 4 GLR 946
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Motor Vehicles Act, 1988 — Section 177, 184Penal Code, 1860 (IPC) — Section 279, 304A
High Courts13 Mar 2002Dismissed
Abhilapsinh Jalsinh Bhadoria Vs State of Gujarat
Gujarat High Court · (2003) 4 GLR 771
Evidence Act, 1872 — Section 145Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B(2), 27, 50
High Courts13 Mar 2002
Sureshchadra V. Parekh Vs H.D.F.C. Ltd.
Gujarat High Court · (2003) 4 GLR 3625
Companies Act, 1956 — Section 155, 189, 190, 191, 192
High Courts11 Mar 2002Allowed
Biren Padhya Vs State of Gujarat and Others
Gujarat High Court · (2002) 22 GLH 721 : (2002) 3 GLR 23
Wild Life (Protection) Act, 1972 — Section 6, 6(1), 7(3)
High Courts11 Mar 2002Dismissed
Gujarat State Road Transport Corporation Vs A.M. Shaikh
Gujarat High Court · (2002) 2 GLR 1807
Constitution of India, 1950 — Article 12, 14, 16Industrial Disputes Act, 1947 — Section 10
High Courts11 Mar 2002Allowed
State of Gujarat Vs Sushilaben Prabhudas Tanna
Gujarat High Court · (2002) 2 GLR 1526
Constitution of India, 1950 — Article 235Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2)Penal Code, 1860 (IPC) — Section 304B, 306
High Courts10 Mar 2002Dismissed
Sursangji Ambaram and Others Vs State of Gujarat and Another
Gujarat High Court · (2002) 22 GLH 95
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 17B, 2(10)(A)(B), 31, 32, 32DCivil Procedure Code, 1908 (CPC) — Section 115, 74, 76Constitution of India, 1950 — Article 227
High Courts08 Mar 2002Allowed
Swastik Technomech Pvt. Ltd. Vs State of Gujarat and Another
Gujarat High Court · (2002) 3 GLR 138
Industrial Disputes Act, 1947 — Section 10, 12
High Courts08 Mar 2002Allowed
Bharatbhai K. Patel Vs C.L. Verma (Since Decd.) Through P.O.A. Surjit Singh Macker and Another
Gujarat High Court · (2002) CriLJ 3469 : (2002) 2 GLR 1713
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts08 Mar 2002Allowed
Bimal Chimanlal Shah Vs Deputy Commissioner of Income Tax
Gujarat High Court · (2002) 03 GUJ CK 0017
Income Tax Act, 1961 — Section 132(4), 139, 14, 142(1), 143(2)
High Courts08 Mar 2002
Balubhai G. Makwana Vs State of Gujarat and Others
Gujarat High Court · (2002) 22 GLH 290 : (2002) 4 GLR 2940
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2(j), 2(oo), 25F
High Courts08 Mar 2002
Manoj L. Abhani Vs State of Gujarat and Another
Gujarat High Court · (2003) 23 GLH 354 : (2003) 4 GLR 3074
Constitution of India, 1950 — Article 226
High Courts07 Mar 2002Partly Allowed
GSRTC Vs Dawoodbhai I. Ghanchi
Gujarat High Court · (2003) 4 GLR 757
Industrial Disputes Act, 1947 — Section 25F