COURT ARCHIVE

Gujarat High Court judgments, 2004

889 judgments · page 42 of 45

High Courts04 Feb 2004

Tata Chemicals Ltd. Vs Regional Provident Fund Commissioner-II

Gujarat High Court · (2004) 101 FLR 1224 : (2004) 24 GLH 388 : (2004) 3 LLJ 435

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9Penal Code, 1860 (IPC) — Section 193, 196, 228

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High Courts04 Feb 2004

Controller of Estate Duty Vs Lalitkumar Savjibhai, AP of Vallabhji Ratanshi

Gujarat High Court · (2004) 190 CTR 620 : (2004) 270 ITR 195

Estate Duty (Amendment) Act, 1982 — Section 36(3)Estate Duty Act, 1953 — Section 33(1), 36, 41, 44

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High Courts04 Feb 2004

Saurashtra Education Foundation Vs Commissioner of Income Tax

Gujarat High Court · (2004) 190 CTR 295 : (2005) 273 ITR 139

Income Tax Act, 1961 — Section 10(22), 11(1), 2(15)

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High Courts04 Feb 2004Allowed

Municipal Borough of Talod Vs Manubhai Khodidas Rajgor and Another

Gujarat High Court · (2004) 102 FLR 56

Industrial Disputes Act, 1947 — Section 17B

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High Courts04 Feb 2004

Bashirbhai R. Khilji Vs Union of India (UOI)

Gujarat High Court · (2004) 24 GLH 738

Central Civil Services (Pension) Rules, 1972 — Rule 35 , 36, 37, 38, 39

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High Courts04 Feb 2004Dismissed

Union of India (UOI) Vs Great Eastern Shipping Co. Ltd.

Gujarat High Court · (2004) 2 GLR 1270

Arbitration Act, 1940 — Section 14, 20, 30, 31, 31(3)

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High Courts04 Feb 2004

Controller of Estate Duty Vs Smt. Hemkunverben Kalyanji AP of Late Kalyanji Bachulal

Gujarat High Court · (2004) 139 TAXMAN 143

Estate Duty Act, 1953 — Section 61Hindu Succession Act, 1956 — Section 8

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High Courts04 Feb 2004

Controller of Estate Duty Vs Hemkunverben Kalyanji AP of Late Kalyanji Bachumal

Gujarat High Court · (2004) 192 CTR 532 : (2005) 275 ITR 635

Estate Duty Act, 1953 — Section 61Hindu Succession Act, 1956 — Section 8

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High Courts03 Feb 2004Allowed

Gujarat Paraffins Pvt. Ltd. Vs Joint Secretary to the Govt. of India

Gujarat High Court · (2004) 178 ELT 125 : (2004) 24 GLH 750

Central Excises and Salt Act, 1944 — Section 11B, 11BBConstitution of India, 1950 — Article 226

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High Courts03 Feb 2004Allowed

M.B. Phanse Vs State of Gujarat and Others

Gujarat High Court · (2004) 24 GLH 343 : (2004) 2 GLR 1299

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High Courts03 Feb 2004Allowed

Afrique Tradelinks Pvt. Ltd. Vs Union of India (UOI)

Gujarat High Court · (2004) 114 ECR 156 : (2004) 2 GLR 667

Customs Act, 1962 — Section 18, 18(2), 27, 27(1), 27(2)

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High Courts03 Feb 2004Allowed

Dhanvantrai Champaklal Kaushik Vs State of Gujarat

Gujarat High Court · (2004) 02 GUJ CK 0027

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High Courts01 Feb 2004

State of Gujarat Vs Chauhan Mulsinh Cheharsinh

Gujarat High Court · (2004) 02 GUJ CK 0054

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 31, 357Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts30 Jan 2004Dismissed

Union of India (UOI) Vs Ajitkumar Singh

Gujarat High Court · (2004) 2 GLR 952

Constitution of India, 1950 — Article 226, 227

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High Courts29 Jan 2004

Ashpi Manchersha Dadabhai Vs State of Gujarat

Gujarat High Court · (2004) 01 GUJ CK 0052

Constitution of India, 1950 — Article 14, 21, 22

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High Courts29 Jan 2004

CGT Vs Rameshchandra Ravjibhai

Gujarat High Court · (2006) 154 TAXMAN 424

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High Courts29 Jan 2004Dismissed

B.J. Patel and Others Vs Gujarat State Civil Supplies Corporation Ltd. and Another

Gujarat High Court · (2004) 01 GUJ CK 0036

Gujarat State Civil Supplies Corporation Limited Ltd. Recruitment & Promotion Rules, 1985 — Rule 7, 9, 9(ii)

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High Courts29 Jan 2004Allowed

Niharika J. Christopherson Vs Gopal Swami or his Successor

Gujarat High Court · (2004) 01 GUJ CK 0030

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High Courts29 Jan 2004

Commissioner of Gift Tax Vs Rameshchandra Ravjibhai

Gujarat High Court · (2004) 188 CTR 543 : (2004) 269 ITR 146

Gift Tax Act, 1958 — Section 2, 4(1)

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High Courts29 Jan 2004Allowed

Geetaben Ramanbhai Patel Vs Sabarkantha District Primary Education Selection Committee and Others

Gujarat High Court · (2004) 01 GUJ CK 0021

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