High Courts24 Oct 2002
Dinesh Mills Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2004) 268 ITR 502
Income Tax Act, 1961 — Section 37, 40
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 6 of 43
High Courts23 Oct 2002Allowed
J.K. Rasania Vs Gujarat Housing Board
Gujarat High Court · (2003) 23 GLH 374 : (2003) 1 GLR 466
Bombay Civil Services Rules, 1959 — Rule 161, 161(1)
High Courts23 Oct 2002Allowed
Bavamiya Achhumiya Vs Special Land Acquisition Officer
Gujarat High Court · (2002) 10 GUJ CK 0009
Land Acquisition Act, 1894 — Section 15, 18, 23(1A), 23(2), 28
High Courts21 Oct 2002Dismissed
Goswami Kalyanraiji Govindraiji Vs Goswami Vallabhraiji Govindraiji
Gujarat High Court · (2003) 23 GLH 24
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 43 Rule 1(r), 115, 9Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 4, 4(1), 8
High Courts21 Oct 2002Allowed
Bhargavkumar Pranshankar Shukla Vs Chhayaben Bhargavkumar Shukla
Gujarat High Court · (2003) 2 DMC 428 : (2003) 1 GLR 865
Hindu Marriage Act, 1955 — Section 13(1)
High Courts20 Oct 2002
Hargovindbhai M. Panchal Vs Ahmedabad District Co. Op. Bank Ltd.
Gujarat High Court · (2003) 23 GLH 361
High Courts19 Oct 2002Dismissed
Ahmedabad Electricity Co. Ltd. Vs State of Gujarat and Others
Gujarat High Court · AIR 2003 Guj 157
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts19 Oct 2002
Commissioner of Income Tax Vs Gujarat State Fertilizers Co. Ltd.
Gujarat High Court · (2003) 179 CTR 266 : (2003) 259 ITR 526 : (2003) 126 TAXMAN 572
Income Tax Act, 1961 — Section 32A, 43(1), 43A, 43A(1)
High Courts18 Oct 2002Allowed
Jethalal Jivabhai Pandya Vs State of Gujarat and Others
Gujarat High Court · (2003) 23 GLH 470 : (2003) 1 GLR 767
Bombay Civil Services Rules, 1959 — Rule 202A
High Courts18 Oct 2002Partly Allowed
Maniben Tasukhbhai Vs Patel Ranchhodbhai Valjibhai
Gujarat High Court · (2003) 2 ACC 570 : (2004) ACJ 994
Motor Vehicles Act, 1988 — Section 110A
High Courts17 Oct 2002Allowed
Ranjitsinh Nathusinh Chavda Vs Managing Director
Gujarat High Court · (2003) 23 GLH 521
High Courts17 Oct 2002
Essar Steel Ltd. Vs Gramercy Emerging Market Fund
Gujarat High Court · (2003) 116 CompCas 248
Companies Act, 1956 — Section 434(1), 439, 439(1), 439(2), 483Securities Contracts (Regulation) Act, 1956 — Section 2, 2(12), 9
High Courts17 Oct 2002Dismissed
Nagardas R. Shah Vs Trustees of Bai Samarth Jain Swetamber Murtipujak Trust
Gujarat High Court · (2002) 10 GUJ CK 0030
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)Transfer of Property Act, 1882 — Section 106
High Courts17 Oct 2002Allowed
Shah Kiritkumar Ratilal Vs Dalwadi Chika Ramji
Gujarat High Court · (2002) 10 GUJ CK 0029
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)
High Courts17 Oct 2002Dismissed
Collector, Rajkot Vs Bavabhai Karshanbhai Patel
Gujarat High Court · (2002) 22 GLH 599
Constitution of India, 1950 — Article 227
High Courts17 Oct 2002Allowed
Jignesh Farshubhai Kakkad Vs Director of Income Tax (Investigations) and Others
Gujarat High Court · (2003) 184 CTR 220
Income Tax Act, 1961 — Section 132, 132(1), 133A
High Courts16 Oct 2002
Toxic Links Vs Chemie Organics
Gujarat High Court · (2003) 23 GLH 461 : (2003) 4 GLR 705
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5, 151
High Courts16 Oct 2002
Maniben Mohanbhai Vanker Vs Shri Narayan Pottery Works
Gujarat High Court · (2003) 23 GLH 440 : (2003) 4 GLR 145
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 137Presidency Small Cause Courts Act, 1882 — Section 41
High Courts14 Oct 2002Dismissed
Surat Municipal Corporation Vs Chhotubhai D. Vashi
Gujarat High Court · (2003) 97 FLR 478 : (2003) 4 GLR 980
Constitution of India, 1950 — Article 226, 227
High Courts11 Oct 2002
Executive Engineer, Rajkot, R.B. Division Vs Prakash Laxmidas Gajjar
Gujarat High Court · (2003) 23 GLH 215
Industrial Disputes Act, 1947 — Section 17B, 25F