High Courts10 Jul 2002Dismissed
Hardik P. Shah Vs State of Gujarat and Others
Gujarat High Court · (2002) 22 GLH 298
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,169 of 1,769
High Courts10 Jul 2002Dismissed
Vijaya Park Co-op. Housing Society Vs Trivedi Bhartiben and Others
Gujarat High Court · (2003) 23 GLH 115 : (2003) 1 GLR 190
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts10 Jul 2002Dismissed
Bhupendrasinh Mahaviarsinh Rana Vs State of Gujarat
Gujarat High Court · (2002) 3 GLR 883
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
High Courts10 Jul 2002
Commissioner of Income Tax Vs Sabarmati Investment (P) Ltd.
Gujarat High Court · (2004) 188 CTR 570
Income Tax Act, 1961 — Section 5
High Courts10 Jul 2002
Controller of Estate Duty Vs Kamlaben Subodhchandra
Gujarat High Court · (2004) 137 TAXMAN 414
Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 33(1)(n), 34(1)(c), 39, 44, 64Hindu Succession Act, 1956 — Section 8
High Courts10 Jul 2002
Laxmanbhai Becharbhai Kehar Vs Dy. Commissioner of Police and Another
Gujarat High Court · (2002) 4 GLR 3114
Bombay Police Act, 1951 — Section 56, 56(a)(b), 59, 60Bombay Prohibition Act, 1949 — Section 65(E), 66(B)
High Courts09 Jul 2002Dismissed
Divisional Superintendent, Western Railway and Another Vs Chhotubhai Shanabhai Patel and Others
Gujarat High Court · (2002) 07 GUJ CK 0089
Motor Vehicles Act, 1939 — Section 110(1), 110A
High Courts09 Jul 2002
Commissioner of Central Excise Vs Continental Chemicals
Gujarat High Court · (2002) 07 GUJ CK 0002
Central Excise Rules, 1944 — Rule 173Q, 226Central Excises and Salt Act, 1944 — Section 35H(1)
High Courts08 Jul 2002Dismissed
Shahejadkhan Mahebubkhan Pathan Vs State of Gujarat
Gujarat High Court · (2002) 07 GUJ CK 0139
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22(c), 29, 8(c)
High Courts08 Jul 2002Allowed
Shankarbhai Nathalal Prajapati Vs Maize Products
Gujarat High Court · (2003) 96 FLR 829 : (2002) 3 GLR 425
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 102Industrial Disputes Act, 1947 — Section 10, 2
High Courts08 Jul 2002Allowed
Sabarkantha Jilla Nivrutt Prathmik Shikshan Sangh Vs District Development Officer
Gujarat High Court · (2002) 07 GUJ CK 0090
Constitution of India, 1950 — Article 14
High Courts08 Jul 2002Dismissed
Lapsi Filaments Pvt. Ltd. Vs Gujarat Electricity Board and Others
Gujarat High Court · (2002) 3 GLR 879
Electricity Act, 1910 — Section 26(6), 36, 37Electricity Rules, 1956 — Rule 4
High Courts08 Jul 2002Allowed
Aamer Yunus Bhavnagri Vs State of Gujarat
Gujarat High Court · (2002) 07 GUJ CK 0059
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302
High Courts08 Jul 2002Partly Allowed
Ramanlal Dalpatram Lokhandwala Vs Surat Municipal Corporation
Gujarat High Court · (2002) 07 GUJ CK 0056
Bombay Provincial Municipal Corporations Act, 1949 — Section 212, 212(1)(A)
High Courts08 Jul 2002Dismissed
Deepankarkumar Karthikchandra Nanerjee Vs State of Gujarat
Gujarat High Court · (2002) 07 GUJ CK 0023
Penal Code, 1860 (IPC) — Section 120B, 406, 465, 466, 467
High Courts05 Jul 2002
Ashwin C. Inamdar Vs State of Gujarat
Gujarat High Court · (2002) 07 GUJ CK 0129
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2, 25F
High Courts05 Jul 2002
Sara Services and Engineers Pvt. Ltd. Vs O.N.G.C. (Chief Manager)(MM)- Actg.
Gujarat High Court · (2002) 07 GUJ CK 0122
Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 11 , 16Limitation Act, 1963 — Article 137
High Courts05 Jul 2002Dismissed
Shree Devendra Somabhai Naik Vs Accurate Transheet Pvt. Ltd.
Gujarat High Court · (2003) 1 GLR 589 : (2002) 25 PTC 434
Copyright Act, 1957 — Section 50Limitation Act, 1963 — Article 137
High Courts05 Jul 2002
Commissioner of Income Tax Vs Fabriquip P. Ltd.
Gujarat High Court · (2002) 177 CTR 149 : (2003) 260 ITR 207
Income Tax Act, 1961 — Section 215, 22, 32, 32A
High Courts05 Jul 2002Dismissed
Devendra Somabhai Naik Vs Accurate Transheet Pvt. Ltd.
Gujarat High Court · AIR 2003 Guj 141 : (2003) 3 RCR(Criminal) 472
Copyright Act, 1957 — Section 50Limitation Act, 1963 — Article 137