COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,174 of 1,769

High Courts17 Jun 2002Allowed

Bankimbhai Jayantilal Shah and Others Vs State of Gujarat and Another

Gujarat High Court · (2002) 22 GLH 673 : (2002) 3 GLR 887

Gujarat Prohibition of Transfer of Immovable Property and Provision for Protection of Tenants from Eviction from Premises in Disturbed Areas Act, 1991 — Section 4(2), 5(1), 5(2), 5(3), 6

High Courts17 Jun 2002

Thakar Kanaiyalal Rasiklal Vs State of Gujarat and Another

Gujarat High Court · AIR 2003 Guj 14 : (2002) 4 GLR 3569

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11Constitution of India, 1950 — Article 16, 162, 226Contract Act, 1872 — Section 23 , 73

High Courts17 Jun 2002Dismissed

Sarpanch, Meghraj Gram Panchayat Vs President, Taluka Panchayat and Others

Gujarat High Court · (2002) 22 GLH 218 : (2002) 3 GLR 166

Gujarat Panchayats (Amendment) Act, 1993 — Section 206(2)Gujarat Panchayats Act, 1961 — Section 183(2)

High Courts17 Jun 2002Partly Allowed

Vipinchandra Vadilal Bavishi and Another Vs State of Gujarat and Others

Gujarat High Court · (2002) 3 GLR 744

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 23, 45Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4

High Courts10 May 2002Dismissed

Mahendra and Mahendra Seeds Pvt. Ltd. Vs Mahindra and Mahindra Ltd.

Gujarat High Court · (2003) 2 GLR 1024 : (2003) 26 PTC 434

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29, 34

High Courts10 May 2002Dismissed

Mahesh Laxmanbhai Patel Vs State of Gujarat

Gujarat High Court · (2002) 4 GLR 3127

Criminal Procedure Code, 1973 (CrPC) — Section 100, 102(3), 157, 165, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 52, 57, 8

High Courts10 May 2002Allowed

The State of Gujarat Vs Shri B.B. Chauhan

Gujarat High Court · (2003) 4 GLR 256

Arbitration Act, 1940 — Section 17, 33, 35, 39, 39(1)

High Courts10 May 2002Allowed

Popatlal Gokaldas Shah and Another Vs Ahmedabad Municipal Corporation

Gujarat High Court · (2002) 22 GLH 710

Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Section 23

High Courts10 May 2002Allowed

Nitaben Manharbhai Rabheru Vs Keshod Municipality

Gujarat High Court · (2002) 05 GUJ CK 0002

Constitution of India, 1950 — Article 226, 227Gujarat Municipalities Act, 1963 — Section 35(5)

High Courts09 May 2002

Baroda Quarry Associates Vs Union of India (UOI)

Gujarat High Court · (2002) 05 GUJ CK 0033

High Courts09 May 2002Dismissed

Envision Engineering Vs Sachin Infa Enviro Ltd. and Others

Gujarat High Court · AIR 2003 Guj 164 : (2002) 3 GLR 379

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Specific Relief Act, 1963 — Section 14, 14(1)

High Courts09 May 2002Allowed

State of Gujarat and Another Vs Ravjibhai Chhotabhai Patel and Others

Gujarat High Court · (2002) 22 GLH 679 : (2002) 3 GLR 538

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5), 10(6), 11Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4

High Courts09 May 2002Allowed

Laxmanbhai Karmanbha Gadhavi Vs State of Gujarat and Others

Gujarat High Court · (2002) 22 GLH 147 : (2002) 3 GLR 440

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439

High Courts09 May 2002

Ganesh Chhababhai Vallabhai Patel Vs Commissioner of Income Tax

Gujarat High Court · (2002) 258 ITR 193

Income Tax Act, 1961 — Section 154, 161, 161(1)

High Courts09 May 2002Allowed

Vyara Nagarpalika Vs State of Gujarat

Gujarat High Court · (2002) 22 GLH 736

Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 87, 87(1), 91A

High Courts09 May 2002Dismissed

Bank of Baroda Vs Vallabh Krups Mahial Udhyogik Utpadak Shahkari Mandli Ltd.

Gujarat High Court · (2002) 05 GUJ CK 0001

Civil Procedure Code, 1908 (CPC) — Section 96

High Courts08 May 2002

Sonam Textile (P) Ltd. Vs S.K.S. Rawat

Gujarat High Court · (2002) 175 CTR 227 : (2003) 126 TAXMAN 257

Income Tax Act, 1961 — Section 272A(2)(g)

High Courts08 May 2002Partly Allowed

Gujarat Water Supply and Sewerage Board Vs Hirabhai Bhurabhai

Gujarat High Court · (2002) 22 GLH 717

Industrial Disputes Act, 1947 — Section 2, 25F

High Courts08 May 2002Dismissed

Gujarat Water Resources Development Corpn. Ltd. Vs Virambhai N. Desai

Gujarat High Court · (2002) 05 GUJ CK 0015

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 17B, 25F

High Courts07 May 2002Dismissed

GSRTC Vs State Transport Karmachari Union

Gujarat High Court · (2002) 22 GLH 695

Constitution of India, 1950 — Article 226, 227