COURT ARCHIVE

Gujarat High Court judgments, 2002

843 judgments · page 38 of 43

High Courts08 Feb 2002

Nandlal Bavanjibhai Posiya and Others Vs Director of Agriculture Marketing and Rural Finance and Another

Gujarat High Court · AIR 2002 Guj 348 : (2002) 22 GLH 659 : (2002) 2 GLR 1132

Bombay General Clauses Act, 1904 — Section 16Gujarat Agricultural Produce Markets Act, 1963 — Section 13, 17, 19Gujarat Agricultural Produce Markets Rules, 1965 — Rule 31, 33, 33(2), 35, 35(4)

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High Courts07 Feb 2002

N.P. Patel Vs State of Gujarat and Another

Gujarat High Court · (2002) 4 GLR 3220

Constitution of India, 1950 — Article 14, 226, 311, 32, 320(3)(c)

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High Courts07 Feb 2002Allowed

Gujarat State Road Transport Corporation Vs Chimanlal R. Vaghri

Gujarat High Court · (2002) 22 GLH 29

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

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High Courts07 Feb 2002Dismissed

Official Liquidator, Aryodaya Ginning and Manufacturing Mills Ltd. Vs Gulabchand Chandalia

Gujarat High Court · (2003) 114 CompCas 654 : (2003) 4 GLR 276

Companies Act, 1956 — Section 540, 542, 542(1), 543

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High Courts07 Feb 2002

Commissioner of Income Tax Vs Ambalal Sarabhai Charity Trust

Gujarat High Court · (2002) 174 CTR 313

Income Tax Act, 1961 — Section 11, 13, 13(2)(h), 13(3), 256(2)

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High Courts07 Feb 2002Allowed

Dilip Ranjan Sinha Vs Manojbhai Bhaishankar Chandaliya

Gujarat High Court · (2002) CriLJ 3229 : (2002) 4 GLR 3700

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 34, 499, 500, 94

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High Courts07 Feb 2002Allowed

O.N.G.C. Vs Workmen, Gujarat Petroleum Employees Union and Others

Gujarat High Court · (2002) 22 GLH 331

Constitution of India, 1950 — Article 227

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High Courts07 Feb 2002

Manubhai Maneklal Parmar Vs Manager

Gujarat High Court · (2002) 02 GUJ CK 0014

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High Courts07 Feb 2002Allowed

Ranjanben A. Chauhan Vs Chimanlal R. Vaghri

Gujarat High Court · (2002) 02 GUJ CK 0001

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

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High Courts06 Feb 2002

Sarabhai Chemicals Pvt. Ltd. (now known as Sarabhai Holdings Pvt. Ltd.) Vs The Commissioner of Income Tax

Gujarat High Court · (2002) 257 ITR 355

Income Tax Act, 1922 — Section 18(6), 18A(6), 22(5)Income Tax Act, 1961 — Section 139, 139(8), 143(2), 143(3), 144(B)Income Tax Rules, 1962 — Rule 40

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High Courts06 Feb 2002Partly Allowed

Gujarat State Road Transport Corporation Vs Vijaykumar N. Raval

Gujarat High Court · (2002) 57 GLH 22 : (2002) 22 GLH 57

Industrial Disputes Act, 1947 — Section 11A

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High Courts06 Feb 2002

Sarabhai Chemicals (P) Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2002) 173 CTR 193 : (2002) 121 TAXMAN 755

Income Tax Act, 1922 — Section 22(5)Income Tax Act, 1961 — Section 139, 143(2), 143(3), 144B, 144B(4)Wealth Tax Act, 1957 — Section 14, 18, 18(1)(a)

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High Courts06 Feb 2002

Synbiotics Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2002) 122 TAXMAN 743

Income Tax Act, 1961 — Section 215, 216

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High Courts05 Feb 2002

Union of India (UOI) and Others Vs Rameshchandra Joshi

Gujarat High Court · (2002) 3 GLR 484 : (2003) 2 RCR(Civil) 17

Limitation Act, 1963 — Section 5

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High Courts04 Feb 2002Partly Allowed

Rawal Chhanalal Shivram Vs State of Gujarat

Gujarat High Court · (2002) 4 GLR 3050

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

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High Courts04 Feb 2002Dismissed

Dy. Collector and Prant Officer Vs Ramanbhai Punjabhai Parmar Heir Sof Punjabhai Lakhabhai

Gujarat High Court · (2002) 02 GUJ CK 0055

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High Courts04 Feb 2002

Mahendrabhai Karsanbhai Rathod Vs State of Gujarat

Gujarat High Court · (2002) 4 GLR 3313

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

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High Courts01 Feb 2002Allowed

Amratbhai Lilabhai Desai Vs State of Gujarat

Gujarat High Court · (2002) CriLJ 2765 : (2002) 3 GLR 145

Criminal Procedure Code, 1973 (CrPC) — Section 374, 386

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High Courts01 Feb 2002Dismissed

Decd. Patel Kantibhai and Hargovindbhai Vs State of Gujarat

Gujarat High Court · (2002) 22 GLH 409

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 36, 4, 48, 6

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High Courts01 Feb 2002

Pravinbhai Jagjivandas Mehta Vs Officine Lovato S.P.A.

Gujarat High Court · (2002) 25 PTC 161

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Designs (Amendment) Act, 2000 — Section 22Designs Act, 1911 — Section 51A, 53

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