COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,158 of 1,769

High Courts30 Sept 2002Dismissed

Chhogaji Kunvarji Vanzara Vs Abdulrehman Mohmad Usman Bastawala Decd. thro. his Heirs

Gujarat High Court · (2003) 70 GLH 23 : (2003) 23 GLH 70

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)

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High Courts27 Sept 2002Allowed

State of Gujarat Vs Savailal H. Shah

Gujarat High Court · (2003) 97 FLR 395 : (2003) 2 LLJ 641

Minimum Wages Act, 1948 — Section 14

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High Courts27 Sept 2002Allowed

Dinesh Dhimetray Mehta Vs State of Gujarat

Gujarat High Court · (2002) 09 GUJ CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 36A, 36B, 41

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High Courts25 Sept 2002Allowed

Shree Ram Food Industries Vs Union of India (UOI)

Gujarat High Court · (2002) 109 ECR 547 : (2003) 152 ELT 285 : (2003) 4 GLR 544

Central Excises and Salt Act, 1944 — Section 11B, 11B(1)Constitution of India, 1950 — Article 226

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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)

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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)

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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

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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

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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

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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

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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

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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)

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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

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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

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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)

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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

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High Courts20 Sept 2002Dismissed