COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,162 of 1,769

High Courts02 Sept 2002

Abdul Gani Abdul Karim Alias Bachubhai Patni Vs State of Gujarat

Gujarat High Court · (2002) 09 GUJ CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 1(2), 21, 41Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 8

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High Courts30 Aug 2002Allowed

Murlis Chandrakant Choksi Vs Maganbhai Hansjibhai Patel

Gujarat High Court · (2002) 22 GLH 411

Bombay Rent Act, 1985 — Section 12, 12(3), 29(2)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts30 Aug 2002Dismissed

Jamnagar Municipal Corporation Vs Ramakant Talakchand Doshi

Gujarat High Court · (2002) 08 GUJ CK 0048

Jamnagar Municipal Servants Age Retirement Rules — Rule 5

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High Courts30 Aug 2002Dismissed

New India Assurance Co. Ltd. Vs Mehul Sureshbhai

Gujarat High Court · (2002) 08 GUJ CK 0001

Motor Vehicles Act, 1988 — Section 140

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High Courts29 Aug 2002

Commissioner of Income Tax Vs Rangraj Keshumal

Gujarat High Court · (2004) 187 CTR 471 : (2004) 267 ITR 476 : (2004) 141 TAXMAN 290

Income Tax Act, 1961 — Section 4

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High Courts29 Aug 2002Allowed

Kamlaben Ranchhodbhai and Another Vs Harsukhlal Zaverchand Vaid

Gujarat High Court · (2003) 1 GLR 509

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13A, 16

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High Courts29 Aug 2002Allowed

Gohil Amarsing Govindbhai (decd.) by L.Rs. Vs Shah Mansukhlal Chhaganlal (Decd.) by L.R.

Gujarat High Court · AIR 2003 Guj 78

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Registration Act, 1908 — Section 17(1), 17(1A), 49

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High Courts29 Aug 2002

Usha Fertilizers Vs Commissioner of Income Tax

Gujarat High Court · (2005) 142 TAXMAN 414

Income Tax Act, 1961 — Section 256(1), 271(1)(c)

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High Courts29 Aug 2002Dismissed

GSRTC Vs Bhagwandas C. Solanki

Gujarat High Court · (2002) 08 GUJ CK 0004

Motor Vehicles Act, 1988 — Section 110A

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High Courts28 Aug 2002Partly Allowed

Patel Pragneshkumar Pravinchandra Vs Director of Primary Education

Gujarat High Court · (2002) 08 GUJ CK 0072

Gujarat Educational Institutions (Regulation) Act, 1984 — Section 13

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High Courts28 Aug 2002Partly Allowed

Niruben Gulabsinh Chauhan Vs Joint Secretary

Gujarat High Court · (2002) 08 GUJ CK 0071

Constitution of India, 1950 — Article 226

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High Courts28 Aug 2002Partly Allowed

G.H. Patel College of Engg. and Technology Vs All India Council for Technical Education

Gujarat High Court · (2002) 08 GUJ CK 0070

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High Courts28 Aug 2002Dismissed

Aher Bhima @ Bhimshi Tida Vs Aher Lakha Ram and Another

Gujarat High Court · (2002) 08 GUJ CK 0063

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High Courts28 Aug 2002Allowed

Dahyabhai Solanki, Law Officer, Gujarat Pollution Control Board Vs State of Gujarat and Others

Gujarat High Court · (2003) CriLJ 767 : (2003) 56 GLH 23 : (2003) 23 GLH 56 : (2003) 1 GLR 597

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4)Water (Prevention and Control of Pollution) Act, 1974 — Section 21, 21(3), 22(2), 23, 23(2)

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High Courts28 Aug 2002Dismissed

Shiril Babulal Shah Vs Kusumben through her Legal Heirs and Rep. Bharatkumar C. Shah and Others

Gujarat High Court · (2002) 22 GLH 399 : (2003) 1 GLR 298

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 29(2)

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High Courts28 Aug 2002

Commissioner of Income Tax Vs Amora Chemicals (P) Ltd.

Gujarat High Court · (2002) 178 CTR 64 : (2002) 258 ITR 519 : (2002) 125 TAXMAN 255

Income Tax Act, 1961 — Section 255(4)

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High Courts28 Aug 2002

Kadia Bhaveshkumar Jayantilal Vs Sardar Patel University and Another

Gujarat High Court · (2002) 22 GLH 616 : (2003) 4 GLR 3460

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High Courts27 Aug 2002Allowed

Ratnabhai Kajabhai Patel Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 731

Constitution of India, 1950 — Article 164, 164(4), 226, 31(2), 324Gujarat Agricultural Produce Markets Act, 1963 — Section 11, 11(1), 11(2), 11(3), 11(4)Police Act, 1861 — Section 7

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High Courts27 Aug 2002Dismissed

Shaileshkumar Mahadevbhai Panchal (Suthar) Vs State of Gujarat

Gujarat High Court · (2003) 23 GLH 66

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 114, 306, 498(A)

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High Courts26 Aug 2002Allowed

Jaybharat Fabric Mills Ltd. and Others Vs Union of India (UOI) and Others

Gujarat High Court · (2003) 90 ECC 361 : (2003) 2 GLR 999

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(1)Central Excise Rules, 1944 — Rule 173ACentral Excises and Salt Act, 1944 — Section 34

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