High Courts25 Sept 2002Dismissed
National Insurance Co. Ltd. Vs Kokilaben Joshi and Others
Gujarat High Court · (2003) 2 ACC 12 : (2004) ACJ 123 : (2003) 2 GLR 1479
Motor Vehicles Act, 1939 — Section 2(1), 95, 95(2)
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 9 of 43
High Courts25 Sept 2002Dismissed
K.C. Sethi Vs State of Gujarat and Another
Gujarat High Court · (2003) 3 BC 484 : (2004) 120 CompCas 801 : (2003) CriLJ 1161 : (2003) 82 GLH 23 : (2003) 23 GLH 82 : (2003) 4 GLR 31
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts25 Sept 2002
Shatrushailya Digvijaysingh Jadeja Vs Commissioner of Income Tax
Gujarat High Court · (2003) 259 ITR 149 : (2003) 132 TAXMAN 644
Finance (No. 2) Act, 1998 — Section 86, 87, 88, 89, 90Finance Act, 1998 — Section 98Income Tax Act, 1961 — Section 140A, 264
High Courts24 Sept 2002Allowed
Vicharti and Vimukt Jati Mahasangh and Others Vs State of Gujarat and Others
Gujarat High Court · (2002) 2 GLR 954
Constitution of India, 1950 — Article 14, 15(4), 226
High Courts24 Sept 2002Dismissed
Rameshchandra Shivlal Modi Vs Appellate Authority, A.C. Raval
Gujarat High Court · (2003) 97 FLR 956 : (2003) 1 GLR 413 : (2003) 2 LLJ 104
Industrial Disputes Act, 1947 — Section 2Minimum Wages Act, 1948 — Section 2Payment of Gratuity Act, 1972 — Section 2
High Courts24 Sept 2002Allowed
Aventis Pasteur S.A. Vs Cadila Pharmaceuticals Ltd.
Gujarat High Court · (2003) 2 ARBLR 259 : (2003) 23 GLH 191
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 14(1), 41
High Courts24 Sept 2002Allowed
Amreli Jilla Vidya Sabha Vs State of Gujarat
Gujarat High Court · (2002) 09 GUJ CK 0020
Constitution of India, 1950 — Article 14
High Courts23 Sept 2002
Sheth Devchand Laxmichand Firm Vs Kumbhar Govind Manji
Gujarat High Court · (2003) 23 GLH 188
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)
High Courts23 Sept 2002
Ambeshwar Paper Mills Ltd. Vs Gujarat Electricity Board and Others
Gujarat High Court · AIR 2003 Guj 118 : (2002) 22 GLH 441 : (2003) 2 GLR 1500
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49Electricity Act, 1910 — Section 39
High Courts23 Sept 2002
Patira Food Products Pvt. Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2004) 267 ITR 621
Income Tax Act, 1961 — Section 158BC, 260A
High Courts21 Sept 2002Allowed
State of Gujarat Vs Nirmalaben Waghela, President
Gujarat High Court · (2003) 23 GLH 434 : (2003) 4 GLR 320
Gujarat Municipalities Act, 1963 — Section 263, 263(1)
High Courts20 Sept 2002
Yusuf Ismail Vohra Vs U.H. Patel Intelligence Officer
Gujarat High Court · (2003) 4 GLR 345
Criminal Procedure Code, 1973 (CrPC) — Section 244Narcotic Drugs and Psychotropic Substances (Amendment) Act, 1988 — Section 36A, 36A(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36 36A, 36C, 36D
High Courts20 Sept 2002Dismissed
Prahladbhai Khemchanddas Patel Vs Election Officer of Visnagar Taluka Panchayat Election and Taluka Development Officer and Another
Gujarat High Court · (2002) 22 GLH 478 : (2003) 2 GLR 1450
Gujarat Panchayat Election Rules, 1994 — Rule 60, 61, 61(2)Gujarat Panchayats (Amendment) Act, 1993 — Section 31
High Courts20 Sept 2002
Subhadraben, heir and L.R. of Amratlal M. Shah and Others Vs Kumarpal Bhogilal Shah and Others
Gujarat High Court · (2003) 4 GLR 3104
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Sept 2002
Devendrasingh Kesharisingh Rathod Vs District and Sessions Judge and Others
Gujarat High Court · (2003) 4 GLR 3493
Constitution of India, 1950 — Article 226
High Courts19 Sept 2002Partly Allowed
Shivam Charitable Trust Vs State of Gujarat
Gujarat High Court · (2002) 09 GUJ CK 0084
High Courts19 Sept 2002Dismissed
Director, Lok Bharti and Another Vs Mukeshbhai C. Tanna and Others
Gujarat High Court · (2003) 23 GLH 55 : (2003) 1 GLR 585
Gujarat Affiliated Colleges Services Tribunal Act, 1982 — Section 14, 14(1)
High Courts19 Sept 2002Dismissed
Chemox Laboratories Ltd. and Another Vs Gujarat Narmada Valley Fertilisers Co. Ltd. and Another
Gujarat High Court · (2003) 3 BC 446 : (2003) 23 GLH 155 : (2003) 1 GLR 424 : (2003) 3 RCR(Criminal) 117
Criminal Procedure Code, 1973 (CrPC) — Section 178, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts19 Sept 2002Allowed
Union of India (UOI) Vs Rajkot Municipal Corporation
Gujarat High Court · AIR 2003 Guj 87 : (2002) 3 GLR 904
Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 129, 130, 131, 132Bombay Provincial Municipal Corporations Rules, 1949 — Rule 39, 40, 45(1)Constitution of India, 1950 — Article 285, 285(1)
High Courts19 Sept 2002Allowed
Maniben through her heir Lalitaben Nathubhai Vs Gandevi Peoples Co-op. Bank Ltd.
Gujarat High Court · (2003) 23 GLH 177
Constitution of India, 1950 — Article 227Gujarat Co-operative Societies Rules, 1965 — Rule 41(4)