High Courts26 Apr 2002Dismissed
State of Gujarat Vs Bhogendraprasad D. Pandya
Gujarat High Court · (2002) 04 GUJ CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 313, 406, 409, 471, 472
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,177 of 1,769
High Courts24 Apr 2002Dismissed
Bharatsingh @ Pappu Tribhovan Singh Rajput Vs State of Gujarat
Gujarat High Court · (2002) 04 GUJ CK 0007
Bombay Police Act, 1951 — Section 135(1), 142Penal Code, 1860 (IPC) — Section 302, 324, 325, 395
High Courts23 Apr 2002
Silk Museum Vs Commissioner of Income Tax
Gujarat High Court · (2002) 257 ITR 22 : (2003) 131 TAXMAN 491
Income Tax Act, 1961 — Section 131, 256, 69
High Courts23 Apr 2002Allowed
Sagar Raiyaka, Chairman, G.I.D.C. and Others Vs B.S. Saraswati, Senior Regional Manager, I.S.I. Pvt. Ltd. and Another
Gujarat High Court · (2002) CriLJ 3465 : (2002) 3 GLR 589
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 418, 420
High Courts23 Apr 2002
Gujarat State Land Develop Corpn. Ltd. Vs Sompura Dharmednra Hathi
Gujarat High Court · (2002) 04 GUJ CK 0035
Industrial Disputes Act, 1947 — Section 17B, 2, 25(1), 25B, 25B(2)Payment of Gratuity Act, 1972 — Section 2
High Courts23 Apr 2002Dismissed
Babulal Ramanlal Vaidya Vs S.A. Chauhan - Principal Chief Conservator of Forests and Another
Gujarat High Court · (2002) 22 GLH 281
Gujarat Civil Services Tribunal Act, 1972 — Section 16A
High Courts22 Apr 2002Dismissed
Official Liquidator of Dhavalgiri Paper Mills Pvt. Ltd. Vs Chinubhai Khilachand and Others
Gujarat High Court · (2002) 3 GLR 890 : (2003) 46 SCL 103
Companies Act, 1956 — Section 543
High Courts22 Apr 2002Allowed
Kanubhai Khodabhai Patel Vs State of Gujarat
Gujarat High Court · (2002) 4 GLR 3660
Bombay Prohibition Act, 1949 — Section 66B, 67ACriminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 20, 42(1), 42(2), 43
High Courts19 Apr 2002
V.R. Corporation Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 470 : (2002) 128 STC 268
High Courts19 Apr 2002Dismissed
Jiteshkumar V. Chotai Vs District Judge and Another
Gujarat High Court · (2002) 22 GLH 728 : (2002) 3 GLR 486
Constitution of India, 1950 — Article 14, 16, 226
High Courts19 Apr 2002Dismissed
Punjab Tyre House and Others Vs State of Gujarat and Another
Gujarat High Court · (2004) 1 BC 63 : (2003) 1 GLR 18 : (2003) 3 RCR(Criminal) 422
Criminal Procedure Code, 1973 (CrPC) — Section 219, 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
High Courts19 Apr 2002
Commissioner of Wealth Tax Vs Anilkumar M. Virani
Gujarat High Court · (2002) 258 ITR 81 : (2002) 123 TAXMAN 586
Wealth Tax Act, 1957 — Section 27, 7(4)
High Courts19 Apr 2002
CWT Vs Anilkumar M. Virani
Gujarat High Court · (2002) 175 CTR 412
Wealth Tax Act, 1957 — Section 27, 5(1)(iv), 7, 7(4)
High Courts18 Apr 2002Partly Allowed
Manojkumar Ramjibhai Dholiya Patel Vs State of Gujarat
Gujarat High Court · (2002) 3 GLR 708 : (2003) 3 RCR(Criminal) 22
Criminal Procedure Code, 1973 (CrPC) — Section 353
High Courts18 Apr 2002Allowed
Popatlal Gokaldas Shah and Another Vs Ahmedabad Municipal Corporation
Gujarat High Court · (2003) ACJ 422 : AIR 2003 Guj 44 : (2002) 3 GLR 327
Bombay Provincial Municipal Corporations Act, 1949 — Section 487, 66Limitation Act, 1963 — Article 113, 72
High Courts18 Apr 2002Dismissed
Akilkhan Mehboobkhan Pathan and Another Vs State of Gujarat
Gujarat High Court · (2002) 3 GLR 838
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 102, 156, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 41(2), 42(1), 43
High Courts18 Apr 2002Partly Allowed
Popat Khima Ramani (Decd.) through his Legal Heirs Vs Collector and Others
Gujarat High Court · (2003) 30 GLH 23 : (2003) 23 GLH 30 : (2002) 3 GLR 408
Bombay Land Revenue Code, 1879 — Section 135D, 135J, 135L(2)Bombay Land Revenue Rules, 1921 — Rule 108(5), 108(6)
High Courts18 Apr 2002
Patel Metalizing Co. Vs Union of India (UOI), GM - Western Railway
Gujarat High Court · (2002) 04 GUJ CK 0037
Arbitration Act, 1940 — Section 11, 20, 33Arbitration and Conciliation Act, 1996 — Section 11, 16, 43, 60, 64
High Courts17 Apr 2002
D.B. Jadeja and Others Vs State of Gujarat and Another
Gujarat High Court · (2002) 4 GLR 3705
Constitution of India, 1950 — Article 14, 16
High Courts17 Apr 2002
CWT Vs D.S. Virawala Suragwala
Gujarat High Court · (2002) 122 TAXMAN 782
Constitution of India, 1950 — Article 14, 19(1)(f), 291, 362, 366Income Tax Act, 1961 — Section 10(1)(9A)Wealth Tax Act, 1957 — Section 10, 2, 2(p), 27, 3