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Gujarat High Court judgments

35,376 judgments · page 1,155 of 1,769

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High Courts25 Oct 2002Dismissed

Executive Engineer Vs Dilipsinh C. Chavda

Gujarat High Court · (2002) 10 GUJ CK 0010

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 25T, 33A, 33C
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High Courts25 Oct 2002

Rohitkumar Atmaram Acharya Vs Executive Engineer (R and B), Surendranagar

Gujarat High Court · (2003) 23 GLH 689

Industrial Disputes Act, 1947 — Section 25F, 25G, 25H
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High Courts24 Oct 2002Allowed

Sarvagna Navinchandra Godiawala Vs State of Gujarat and Others

Gujarat High Court · (2003) 23 GLH 426 : (2003) 2 GLR 1266

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 7, 9
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High Courts24 Oct 2002Dismissed

Mavjibhai Karsanbhai Patel Vs State of Gujarat

Gujarat High Court · (2003) 4 GLR 603

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(8), 202
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High Courts24 Oct 2002Dismissed

Chhanabhai Marghabhai Vs Mahant Haridas Guru Panchamdasji

Gujarat High Court · (2002) 10 GUJ CK 0023

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 29(2)
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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
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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)
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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
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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
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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)
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High Courts20 Oct 2002

Hargovindbhai M. Panchal Vs Ahmedabad District Co. Op. Bank Ltd.

Gujarat High Court · (2003) 23 GLH 361

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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
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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)
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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
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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
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High Courts17 Oct 2002Allowed

Ranjitsinh Nathusinh Chavda Vs Managing Director

Gujarat High Court · (2003) 23 GLH 521

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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
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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
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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)
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High Courts17 Oct 2002Dismissed

Collector, Rajkot Vs Bavabhai Karshanbhai Patel

Gujarat High Court · (2002) 22 GLH 599

Constitution of India, 1950 — Article 227
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