COURT ARCHIVE

Gujarat High Court judgments, 2002

843 judgments · page 36 of 43

High Courts21 Feb 2002

Gujarat Water Supply and Sewerage Board Vs Heirs and L.R. of Pravinbhai Patel

Gujarat High Court · (2002) 02 GUJ CK 0058

Arbitration Act, 1940 — Section 14(2)Arbitration Tribunal Act, 1992 — Section 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 2 , 9

High Courts21 Feb 2002Allowed

Baldevbhai B. Patel Vs Amrutlal M. Nayak and Another

Gujarat High Court · (2002) 3 GLR 321

Gujarat Secondary Education Act, 1972 — Section 38

High Courts21 Feb 2002Dismissed

Navnitrai Manishanker Raval and Others Vs Divisional Controller, Gujarat State Road Transport Corporation

Gujarat High Court · (2003) 23 GLH 191 : (2003) 4 GLR 87 : (2003) 2 LLJ 1044

Payment of Gratuity Act, 1972 — Section 2(2)

High Courts21 Feb 2002Allowed

Rajuji Shivaji Thakore Vs Executive Engineer

Gujarat High Court · (2002) 02 GUJ CK 0012

Constitution of India, 1950 — Article 226, 227

High Courts20 Feb 2002

Gujarat State Road Transport Corporation Vs Sarfudin K. Saiyad

Gujarat High Court · (2002) 22 GLH 359 : (2002) 4 GLR 3199

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A

High Courts20 Feb 2002

Vimlaben Somabhai and Others Vs Vadodara Urban Development Authority and Others

Gujarat High Court · (2002) 22 GLH 305 : (2002) 4 GLR 3726

Gujarat Town Planning and Urban Development Act, 1976 — Section 12, 15, 17, 20, 21Land Acquisition Act, 1894 — Section 12(2), 20, 20(2), 4

High Courts20 Feb 2002Allowed

Gandaji Lakhaji Deac. thro'' his Legal Heirs Vs Sp. Land Acquisition Officer

Gujarat High Court · (2002) 4 GLR 3109

Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 4, 4(1)

High Courts20 Feb 2002

Baroda Central Co-operative Bank Ltd. and Another Vs Khodabhai Somabhai Baria

Gujarat High Court · (2002) 95 FLR 381 : (2003) 1 LLJ 175

Bombay Industrial Relations Act, 1946 — Section 120A, 3(21), 3(6), 42, 78Industrial Disputes Act, 1947 — Section 17B, 17B

High Courts20 Feb 2002Allowed

Inter Continental (India) Vs Union of India (UOI) and Others

Gujarat High Court · (2002) 82 ECC 497 : (2005) 118 ECR 167 : (2003) 154 ELT 37 : (2002) 2 GLR 1337

Customs Act, 1962 — Section 12, 14, 15, 151A, 159

High Courts20 Feb 2002Allowed

Rajendraprasad Shankarlal Purohit Vs Executive Engineer

Gujarat High Court · (2002) 4 GLR 2819

Industrial Disputes Act, 1947 — Section 2, 25F

High Courts20 Feb 2002Dismissed

Anilkumar Narmadashankar Trivedi Vs Patel Dhanjibhai Bhimabhai Bhuva

Gujarat High Court · (2002) 02 GUJ CK 0027

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts20 Feb 2002Allowed

Mayurbhai N. Vyas Vs State of Gujarat and Another

Gujarat High Court · (2002) 22 GLH 781 : (2002) 3 GLR 70

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141(1)

High Courts19 Feb 2002Partly Allowed

Banco Products (India) Ltd. Vs Pravinchandra Bhogilal Patel

Gujarat High Court · (2002) 22 GLH 643 : (2002) 3 LLJ 1072

Industrial Disputes Act, 1947 — Section 11A

High Courts18 Feb 2002Allowed

Bhikhabhai Tapubhai Vs State of Gujarat

Gujarat High Court · (2002) 02 GUJ CK 0049

Industrial Disputes Act, 1947 — Section 17B

High Courts18 Feb 2002

Board Opinion Vs Amar Polysters Ltd.

Gujarat High Court · (2002) 02 GUJ CK 0028

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20

High Courts18 Feb 2002

Gujco Carriers Vs Commissioner of Income Tax

Gujarat High Court · (2002) 256 ITR 50

Evidence Act, 1872 — Section 56Income Tax Rules, 1962 — Rule 5Motor Vehicles Act, 1988 — Section 2(14), 2(16)

High Courts15 Feb 2002Allowed

Alembic Ltd. Vs Dipak Kumar J. Shah

Gujarat High Court · (2002) 112 CompCas 64 : (2002) 4 GLR 3118

Companies Act, 1956 — Section 391, 393, 393(1), 394

High Courts15 Feb 2002Dismissed

State of Gujarat Vs Sobanbhai Lujabhai Vahuniya and Others

Gujarat High Court · (2002) 22 GLH 86

High Courts14 Feb 2002Allowed

Krupaben B. Trivedi Vs State of Gujarat and Another

Gujarat High Court · (2002) 22 GLH 445 : (2002) 2 GLR 1631

Bombay Civil Services Rules, 1959 — Rule 9Constitution of India, 1950 — Article 162Gujarat Affiliated Colleges Services Tribunal (Terms and Conditions of Services of Persons Constituting the Tribunal) Rules, 1982 — Rule 2, 2(1), 3, 3(1), 3(3)

High Courts14 Feb 2002

Commissioner of Income Tax Vs Sarabhai Chemical P. Ltd.

Gujarat High Court · (2002) 176 CTR 43 : (2002) 258 ITR 747