Constitution of India, 1950 — Article 21, 48A, 51AEnvironment (Protection and Control of Pollution) Act, 1974 — Section 16Gujarat Town Planning and Urban Development Act, 1976 — Section 23, 7

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High Courts02 Aug 2002Dismissed

Commissioner of Income Tax Vs Upnishad Investment P. Ltd. and Others

Gujarat High Court · (2003) 260 ITR 532 : (2003) 131 TAXMAN 20

Income Tax Act, 1922 — Section 8Income Tax Act, 1961 — Section 145, 18, 19, 193, 20

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High Courts02 Aug 2002

Commissioner of Income Tax Vs UPNISHAD INVESTMENT (P) LTD. and Others

Gujarat High Court · (2002) 177 CTR 176

Income Tax Act, 1922 — Section 8Income Tax Act, 1961 — Section 145, 145(1), 18, 18, 18(1)

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High Courts01 Aug 2002

Ahmedabad Electricity Company Limited Vs Municipal Corporation of the City of Ahmedabad

Gujarat High Court · (2003) 1 GLR 397

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 129, 14, 16, 215, 224Gujarat High Court Rules, 1993 — Rule 188, 60, 65, 66, 67

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High Courts01 Aug 2002Allowed

Ramanbhai Becharbhai Rami Vs State of Gujarat

Gujarat High Court · (2003) 86 ECC 325 : (2002) 3 GLR 252

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 41, 42, 42(1)

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High Courts01 Aug 2002Partly Allowed

Modern Terry Towels Ltd. Vs Gujarat Electricity Board and Others

Gujarat High Court · AIR 2003 Guj 63 : (2003) 23 GLH 293 : (2003) 4 GLR 354

Electricity Act, 1910 — Section 26, 37, 39, 44Electricity Rules, 1956 — Rule 56

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High Courts01 Aug 2002Dismissed

Sahdevsinh J. Gohil and Others Vs R.C. Dimri and Others

Gujarat High Court · (2003) 23 GLH 215

Bombay Police Act, 1951 — Section 26, 5Police (Incitement to Disaffection) Act, 1922 — Section 3

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High Courts01 Aug 2002

Gordhanbhai N. Vaghela Vs Maruti Co-op. Housing Society and Others

Gujarat High Court · (2002) 3 GLH 747 : (2002) 22 GLH 747 : (2003) 1 GLR 117

Gujarat Co-operative Societies Act, 1961 — Section 24Gujarat Co-operative Societies Rules, 1965 — Rule 12(2)

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High Courts31 Jul 2002Allowed

Pratapbhai Punjabhai Chaudhary Vs State of Gujarat

Gujarat High Court · (2002) 07 GUJ CK 0128

Constitution of India, 1950 — Article 310Gujarat Panchayats Act, 1961 — Section 57

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High Courts31 Jul 2002Dismissed

Raijibhai Shanabhai Vaghri Vs Gokaldas Vrujlal Shah and Another

Gujarat High Court · (2003) 1 GLR 410

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 84Constitution of India, 1950 — Article 227

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High Courts31 Jul 2002Dismissed

Ganpatbhai Khanabhai Parmar Vs Arjunbhai Karsanbhai Vagada

Gujarat High Court · (2002) 07 GUJ CK 0074

Constitution of India, 1950 — Article 226, 227Gujarat Co-operative Societies Act, 1961 — Section 146(1), 147, 147(1), 149, 149(3)

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High Courts31 Jul 2002Allowed

Arjunbhai K. Vegda Vs Tejvir Park Co-op. Housing Society Ltd.

Gujarat High Court · (2002) 4 GLR 3026

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High Courts30 Jul 2002Allowed

Gujarat Steel and Agrico Industries Vs Union of India (UOI)

Gujarat High Court · (2002) 07 GUJ CK 0127

Annual Capacity Determination Rules, 1997 — Rule 3, 3(3), 4, 5Central Excises and Salt Act, 1944 — Section 35F, 3A

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High Courts30 Jul 2002

Oriental Bank of Commerce Vs Prakash P. Mehta - Director Mount Processors Pvt. Ltd.

Gujarat High Court · (2002) 07 GUJ CK 0125

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(12), 19(13), 19(17), 19(18)

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High Courts30 Jul 2002

Legal Heirs of Deceased Fakirchand Ambaram Patel Vs Official Liquidator, Amruta Mills Ltd.

Gujarat High Court · (2003) 116 CompCas 588 : (2002) 22 GLH 367

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Companies Act, 1956 — Section 446, 535, 535(3), 535(6)Transfer of Property Act, 1882 — Section 114

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High Courts30 Jul 2002Dismissed

Anjuman Education Trust and Another Vs State of Gujarat and Others

Gujarat High Court · AIR 2003 Guj 77

Constitution of India, 1950 — Article 14, 226Gujarat Secondary Education Act, 1972 — Section 24, 25

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