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Gujarat High Court judgments, 2003

746 judgments · page 26 of 38

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High Courts30 Apr 2003Dismissed

Manager Ahmedabad District Co-operative Bank Ltd. Vs Jasvantbhai Vitthalbhai Valand

Gujarat High Court · (2003) 04 GUJ CK 0009

Constitution of India, 1950 — Article 226, 227, 27Industrial Disputes Act, 1947 — Section 2, 25B(1), 25B(2), 25F
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High Courts30 Apr 2003

CGT Vs Gautam Sarabhai Ltd.

Gujarat High Court · (2003) 132 TAXMAN 315

Gift Tax Act, 1958 — Section 15(3), 16(1), 26, 4, 4(1)(c)
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High Courts29 Apr 2003Dismissed

Builders Association of India Vs Union of India (UOI)

Gujarat High Court · (2003) 04 GUJ CK 0049

Constitution of India, 1950 — Article 14, 19(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A
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High Courts29 Apr 2003Allowed

Shantilal Ghevarchand Jain Vs State of Gujarat

Gujarat High Court · (2003) 04 GUJ CK 0043

Gujarat Town Planning and Urban Development Act, 1976 — Section 65
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High Courts29 Apr 2003Dismissed

Gujarat State Road Transport Corporation Vs Kiritkumar Ponjalal Barot

Gujarat High Court · (2003) 23 GLH 310 : (2003) 4 GLR 3656 : (2003) 3 LLJ 247

Payment of Gratuity Act, 1972 — Section 13
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High Courts29 Apr 2003Allowed

Govanbhai Bahadurbhai Patel Vs Dajibhai Khushalbhai Patel

Gujarat High Court · (2003) 04 GUJ CK 0027

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High Courts29 Apr 2003

Ritaben Ashokbhai Shah Vs Sanjay Kanubhai Sheth and Another

Gujarat High Court · (2004) 1 BC 432 : (2004) 122 CompCas 347 : (2003) 3 GLR 2076 : (2003) 4 RCR(Criminal) 444

Negotiable Instruments Act, 1881 (NI) — Section 138, 141
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High Courts28 Apr 2003

CWT Vs Ashok Raje Gaekwad

Gujarat High Court · (2004) 135 TAXMAN 272

Wealth Tax Act, 1957 — Section 2, 2(c), 2(e)(2)(b), 2(q), 20
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High Courts28 Apr 2003

Commissioner of Wealth Tax Vs Ashok Raje Gaekwad

Gujarat High Court · (2004) 188 CTR 14 : (2004) 267 ITR 54

Income Tax Act, 1961 — Section 3Wealth Tax Act, 1957 — Section 2, 2(2), 20, 20(A), 27
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High Courts28 Apr 2003Dismissed

State of Gujarat Vs Kiritbhai Prabhudas Patel

Gujarat High Court · (2003) 04 GUJ CK 0035

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r), 152Land Acquisition Act, 1894 — Section 23(2), 34
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High Courts28 Apr 2003Allowed

Makwana Harishbhai Govindbhai Vs District Collector and Others

Gujarat High Court · AIR 2003 Guj 291

Bombay Land Revenue Code, 1879 — Section 211
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High Courts28 Apr 2003

Dungarbhai Dahyabhai Parmar Vs Ashoka Cotsyan

Gujarat High Court · (2003) 3 GLR 2409

Bombay Industrial Relations Act, 1946 — Section 79Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B
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High Courts25 Apr 2003

Patel Filters Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2003) 183 CTR 608 : (2003) 264 ITR 21 : (2003) 132 TAXMAN 116

Income Tax Act, 1961 — Section 37(1), 43B
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High Courts25 Apr 2003Allowed

Satellite Television Asian Region Limited. Vs Kunvar Ajay Desiner Saree (P) Ltd.

Gujarat High Court · (2004) 118 CompCas 609 : (2004) 50 SCL 575

Companies (Court) Rules, 1959 — Rule 24, 96
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High Courts25 Apr 2003Dismissed

Rajubhai K. Patel Vs State of Gujarat

Gujarat High Court · (2003) 04 GUJ CK 0031

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High Courts25 Apr 2003Dismissed

Bagsara Nagar Palika Vs Anantray N. Parmar

Gujarat High Court · (2003) 4 GLR 470

Constitution of India, 1950 — Article 226, 227
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High Courts25 Apr 2003Dismissed

Gujarat Water Supply and Sewerage Board Vs Raghavji Jakhar Ahir

Gujarat High Court · (2003) 04 GUJ CK 0014

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
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High Courts24 Apr 2003Dismissed

Pruthvisinh S. Raijada Vs State of Gujarat

Gujarat High Court · (2003) 04 GUJ CK 0061

Gujarat Police Manual, 1975 — Clause 89
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High Courts24 Apr 2003Allowed

Subhashbhai Premaji Vs State of Gujarat

Gujarat High Court · (2003) 4 GLR 689

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High Courts24 Apr 2003

Navin Fluorine Industries Vs Babubhai Kashiram Rana

Gujarat High Court · (2003) 04 GUJ CK 0012

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17(B)
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