COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,161 of 1,769

High Courts09 Sept 2002Dismissed

Mahadevnagar Industrial Worker Co-op. Hsg. Society Ltd. Vs Balubhai Anant Dandekar Since Deceased his Heirs and L/Rs.

Gujarat High Court · (2002) 09 GUJ CK 0021

Gujarat Co-operative Societies Act, 1961 — Section 161, 167

High Courts09 Sept 2002Allowed

Ramji N. Shah Vs State of Gujarat

Gujarat High Court · (2002) 09 GUJ CK 0002

Land Acquisition Act, 1894 — Section 11, 18, 4, 6

High Courts06 Sept 2002Allowed

Bhagubhai Damodarbhai Vs Special Land Acquisition Officer and Another

Gujarat High Court · (2002) 09 GUJ CK 0079

Land Acquisition Act, 1894 — Section 4, 6

High Courts06 Sept 2002Allowed

Mayaben Laxminarayan Vyas Vs Ahmedabad District Co-op. Bank Ltd.

Gujarat High Court · (2002) 09 GUJ CK 0059

High Courts05 Sept 2002Dismissed

The Edward Washing co. Vs Bai Ammaben Suleman

Gujarat High Court · (2002) 09 GUJ CK 0055

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

High Courts05 Sept 2002Dismissed

Bhagwanbhai Raghunathbhai Chaudhary Vs District Primary Education Officer

Gujarat High Court · (2002) 3 GLR 475

Constitution of India, 1950 — Article 14, 226, 227

High Courts05 Sept 2002Allowed

Mahendrasinh Ranmalsinh and Another Vs J.R. Patel and Others

Gujarat High Court · (2003) 23 GLH 126 : (2003) 1 GLR 89

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 76, 76(1)

High Courts05 Sept 2002

Commissioner of Income Tax Vs S.G. Chemicals and Pharmaceuticals Ltd.

Gujarat High Court · (2002) 125 TAXMAN 621

Income Tax Act, 1961 — Section 156, 210, 212(1), 212(3), 256(2)

High Courts05 Sept 2002Allowed

G.S.R.T.C. Vs Bababhai J. Rabari

Gujarat High Court · (2003) 23 GLH 64

Constitution of India, 1950 — Article 226, 227

High Courts04 Sept 2002Dismissed

Heirs of Babubhai H. Kanada Vs Natwarlal Chandarana

Gujarat High Court · (2003) 4 GLR 643

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1, 114Limitation Act, 1963 — Section 2, 3, 3(1), 5

High Courts04 Sept 2002

Kalubhai Bhagvanbhai Karmata Vs Mamlatdar Talala (GIR) and Others

Gujarat High Court · AIR 2003 Guj 237

Constitution of India, 1950 — Article 243

High Courts04 Sept 2002Allowed

Harshadbhai Zinabhai Desai Vs Bhavnaben Harshadbhai Desai

Gujarat High Court · AIR 2003 Guj 74 : (2003) 90 GLH 23 : (2003) 23 GLH 90 : (2003) 1 GLR 550

Guardians and Wards Act, 1890 — Section 25, 9

High Courts04 Sept 2002

Commissioner of Income Tax Vs Swastik Industries

Gujarat High Court · (2002) 125 TAXMAN 175

Income Tax Act, 1961 — Section 256(1), 28, 29, 35B, 80AB

High Courts03 Sept 2002

Gujarat Industrial Development Corporation Vs Shankarbhai Devjibhai Shiyania

Gujarat High Court · (2003) 23 GLH 116

Bombay Court Fees Act, 1957 — Section 6Bombay Court Fees Act, 1959 — Article 23, 7, 6, 6(4)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 10, Order 7 Rule 10A, 115

High Courts03 Sept 2002

Laxmidas Kurjibhai and Others Vs District Registrar, Co-operative Societies and Others

Gujarat High Court · (2002) 22 GLH 773 : (2003) 1 GLR 462

Gujarat Co-operative Societies Act, 1961 — Section 93

High Courts03 Sept 2002Allowed

Dhiren Baxi Vs Regional Passport Officer

Gujarat High Court · AIR 2003 Guj 108 : (2003) 23 GLH 1 : (2003) 1 GLH 23 : (2003) 1 GLR 370

Passports Act, 1967 — Section 22, 6

High Courts03 Sept 2002Dismissed

Mahalaxmi Ship Breaking Corpn. Vs Customs, Excise and Gold (Control)

Gujarat High Court · (2002) 09 GUJ CK 0025

Constitution of India, 1950 — Article 265Customs Act, 1962 — Section 129A(4), 129D

High Courts03 Sept 2002

Ahmedabad District Panchayat Vs Prahlad A. Patel

Gujarat High Court · (2003) 23 GLH 391

High Courts02 Sept 2002Allowed

Kalubhai @ Chandubhai Kehlabhai Nayaka and Another Vs Phoolsinh Pratapsinh Rajput and Others

Gujarat High Court · (2003) ACJ 1576 : (2003) 23 GLH 121 : (2003) 1 GLR 853

Motor Vehicles Act, 1988 — Section 171

High Courts02 Sept 2002Dismissed

Kishorbhai D. Panchal Vs Chief Secretary

Gujarat High Court · AIR 2003 Guj 43 : (2002) 22 GLH 597

Constitution of India, 1950 — Article 226