High Courts14 Feb 2002
Commissioner of Income Tax Vs Sharad Narandas Patel
Gujarat High Court · (2002) 257 ITR 643 : (2002) 123 TAXMAN 646
Income Tax Act, 1961 — Section 60
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 37 of 43
High Courts14 Feb 2002Dismissed
Devuben Jayatbhai Jalu Vs National Insurance Co. Ltd.
Gujarat High Court · (2002) 4 GLR 720
Motor Vehicles Act, 1939 — Section 110A, 110D, 95
High Courts14 Feb 2002
Commissioner of Income Tax Vs GUJARAT STATE FERTILIZER CO.
Gujarat High Court · (2002) 174 CTR 318
Income Tax Act, 1961 — Section 32(1)(iv), 33, 34, 37, 37(2B)
High Courts14 Feb 2002
Commissioner of Income Tax Vs Gujarat State Fertilizer Co.
Gujarat High Court · (2002) 255 ITR 294 : (2002) 123 TAXMAN 651
Income Tax Act, 1961 — Section 32, 32A, 37, 37(2A), 37(4)
High Courts14 Feb 2002
Commissioner of Income Tax Vs Sarabhai Chemical (P) Ltd.
Gujarat High Court · (2002) 122 TAXMAN 734
High Courts13 Feb 2002
Patel Maganbhai Mulabhai Vs Collector and Others
Gujarat High Court · (2002) 4 GLR 3247
High Courts13 Feb 2002Allowed
Gujarat State Road Transport Corporation Vs Harshad M. Joshi
Gujarat High Court · (2002) 02 GUJ CK 0083
Industrial Disputes Act, 1947 — Section 10(1), 11ARoad Transport Corporations Act, 1950 — Section 45Road Transport Corporations Regulations — Regulation 80
High Courts13 Feb 2002
Commissioner of Income Tax Vs Rajendra K. Parikh
Gujarat High Court · (2002) 125 TAXMAN 378
Income Tax Act, 1961 — Section 210
High Courts13 Feb 2002Allowed
Sattarbhai Alibhai Patni Vs State of Gujarat and Another
Gujarat High Court · AIR 2002 Guj 421 : (2002) 22 GLH 685 : (2002) 4 GLR 3668
Gujarat Municipalities Act, 1963 — Section 37
High Courts13 Feb 2002Dismissed
Naresh Trikamlal Brahmbhatt Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 610 : (2003) 1 GLR 835
Constitution of India, 1950 — Article 14, 16
High Courts13 Feb 2002
Kenny Bruno Vs Chemie Organics
Gujarat High Court · (2002) 02 GUJ CK 0051
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 13 Rule 2, 115
High Courts13 Feb 2002Dismissed
Surat Surveyors Planners Association and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 2002 Guj 344 : (2002) 2 GLR 1545
Constitution of India, 1950 — Article 14, 19(1)Gujarat Town Planning and Urban Development Act, 1976 — Section 119, 17(1)
High Courts13 Feb 2002Dismissed
Gujarat Bidi Tamaku and Timrupan Merchants Association and Another Vs State of Gujarat and Another
Gujarat High Court · (2002) 22 GLH 626 : (2002) 2 GLR 1572
Constitution of India, 1950 — Article 19(1), 19(6), 255, 304Gujarat Minor Forest Produce Trade Nationalisation Act, 1979 — Section 3(2)Gujarat Minor Forest Produce Trade Nationalisation Rules, 1979 — Rule 3
High Courts12 Feb 2002
State of Gujarat and Others Vs Bai Sudha
Gujarat High Court · (2002) 4 GLR 2810
High Courts12 Feb 2002
Commissioner of Income Tax Vs Panna Knitting Industries
Gujarat High Court · (2002) 257 ITR 195 : (2002) 123 TAXMAN 105
Income Tax Act, 1961 — Section 80J
High Courts12 Feb 2002
Harsutrai J. Raval Vs Commissioner of Income Tax
Gujarat High Court · (2002) 122 TAXMAN 165
Income Tax Act, 1922 — Section 12(B)(iv)(b)Income Tax Act, 1961 — Section 155(8), 256(1), 45, 53, 54
High Courts12 Feb 2002
Commissioner of Income Tax Vs PANNA KNITTING INDUSTRIES
Gujarat High Court · (2002) 175 CTR 616
Income Tax Act, 1961 — Section 80HH, 80HHA, 80J, 80J(1)
High Courts11 Feb 2002Allowed
Marry Jose Vs Union of India (UOI)
Gujarat High Court · (2002) 02 GUJ CK 0069
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4A), 227
High Courts11 Feb 2002Partly Allowed
Purshottam Co-op. Housing Society Ltd., (Part II) Vs Surat Municipal Corporation
Gujarat High Court · (2002) 2 GLR 1425
Gujarat Town Planning and Urban Development Act, 1976 — Section 122, 48, 52(3)
High Courts08 Feb 2002Allowed
Mafatlal Industries Ltd. Vs Navasari Nagar Palika
Gujarat High Court · (2002) 02 GUJ CK 0063
Gujarat Municipalities Act, 1963 — Section 271(1), 271(1)(1), 275Octroi Rules, 1965 — Rule 5(26)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 3(1)