High Courts28 Jan 2002Allowed
P.D. Patel Ayurveda Hospital Vs Director of Primary Education
Gujarat High Court · (2002) 01 GUJ CK 0074
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33, 33A
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 40 of 43
High Courts28 Jan 2002Dismissed
Varvabhai Nathabhai Rabari and Others Vs State of Gujarat and Others
Gujarat High Court · (2003) 1 GLR 97
Constitution of India, 1950 — Article 226Gujarat Agricultural Produce Markets Act, 1963 — Section 46
High Courts28 Jan 2002Allowed
In Re: Gujarat Lease Financing Ltd.
Gujarat High Court · (2002) 50 CLA 150 : (2003) 115 CompCas 136
Companies Act, 1956 — Section 174(1), 391
High Courts25 Jan 2002Dismissed
Bhikhabhai Lallubhai Sonavia Vs Nanduben alias Revaben
Gujarat High Court · (2002) 22 GLH 229
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts25 Jan 2002
Bhavna Nalinkant Nanavati Vs Commissioner of Gift Tax
Gujarat High Court · (2002) 255 ITR 529
Trusts Act, 1882 — Section 3
High Courts25 Jan 2002
State of Gujarat Vs Raghu @ Raghavbhai Vashrambhai and Others
Gujarat High Court · (2003) 23 GLH 699 : (2003) 1 GLR 205
Constitution of India, 1950 — Article 39A, 40Criminal Procedure Code, 1973 (CrPC) — Section 154(2), 173, 235(2), 378, 392Evidence Act, 1872 — Section 155, 3
High Courts25 Jan 2002Dismissed
Ahmedabad Municipal Corporation Vs Sheth Lalbhai Dalpatbhai Bharatiya Sanskruti Vidya Bhavan
Gujarat High Court · AIR 2002 Guj 280 : (2003) 23 GLH 656 : (2002) 2 GLR 944
Bombay Provincial Municipal Corporations Act, 1949 — Section 129, 134, 134(3), 137, 137(3)
High Courts25 Jan 2002Allowed
Surat City Gymkhana Vs Deputy Commissioner of Income Tax
Gujarat High Court · (2002) 174 CTR 139 : (2002) 22 GLH 257 : (2002) 254 ITR 733 : (2002) 125 TAXMAN 82
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 11, 12, 13, 13(3), 143(2)
High Courts25 Jan 2002
Bhavna Nalinkant Nanavati Vs CGT
Gujarat High Court · (2002) 174 CTR 152
State Bank of India Act, 1955 — Section 19, 34Transfer of Property Act, 1882 — Section 122Trusts Act, 1882 — Section 2, 2(xii), 29, 3, 4
High Courts25 Jan 2002Dismissed
Santubhai Ranchodbhai Patel, Himself and Guardian of Vs Spl. LAQ Officer
Gujarat High Court · (2002) 4 GLR 692
Bombay Land Revenue Code, 1879 — Section 117, 29, 65Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 18, 23, 4, 4(1)
High Courts25 Jan 2002
Ashwin Vanaspati Industries Vs Commissioner of Income Tax
Gujarat High Court · (2002) 174 CTR 90
Income Tax Act, 1961 — Section 2(47), 256(1), 28, 29, 30
High Courts24 Jan 2002Allowed
New India Assurance Co. Ltd. Vs Kankuben Lakhabhai Bhil and Others
Gujarat High Court · (2003) 1 ACC 103 : (2004) ACJ 1358
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts24 Jan 2002
Gujarat State Road Transport Corporation Vs Kalumiya Rajabhai Malek
Gujarat High Court · (2002) 22 GLH 578
High Courts24 Jan 2002Allowed
Kaushik Kantilal Trivedi and Another Vs Secretary, Gujarat Public Service Commission
Gujarat High Court · (2002) 22 GLH 719 : (2002) 3 GLR 83
Bombay Industrial Relations Act, 1946 — Section 10(4)Constitution of India, 1950 — Article 217(2)
High Courts24 Jan 2002Allowed
In Re: New Vision Laser Centers (Rajkot) (P.) Ltd.
Gujarat High Court · (2002) 111 CompCas 756
Companies Act, 1956 — Section 391, 392, 393, 394, 42
High Courts23 Jan 2002Dismissed
H.P. Thaker Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 564
Constitution of India, 1950 — Article 226, 235, 311, 311(2), 320(3)(c)Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 114, 354, 363, 506(2)
High Courts23 Jan 2002Dismissed
Patel Ratilal Maganbhai and Others Vs State of Gujarat and Others
Gujarat High Court · (2003) 1 GLR 562
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 9Constitution of India, 1950 — Article 226
High Courts23 Jan 2002Allowed
Alembic Glass Industries Ltd. Vs Union of India (UOI)
Gujarat High Court · (2003) 151 ELT 63
Central Excises and Salt Act, 1944 — Section 2
High Courts23 Jan 2002Allowed
Oriental Insurance Co. Ltd. Vs Shantilal Gopalji Mota and Others
Gujarat High Court · (2003) ACJ 2138
Motor Vehicles Act, 1988 — Section 140, 163A, 166, 168, 173
High Courts23 Jan 2002Allowed
United India Insurance Co. Ltd. Vs M.D. Pahochiya
Gujarat High Court · AIR 2002 Guj 249 : (2002) 22 GLH 512 : (2002) 1 GLR 258
Arbitration Act, 1940 — Section 20, 20(1)