High Courts26 Mar 2002
Mercury Metals (P.) Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2002) 257 ITR 297
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,181 of 1,769
High Courts26 Mar 2002
Mercury Metals (P) Ltd. Vs Asstt. Commissioner of Income Tax
Gujarat High Court · (2002) 122 TAXMAN 737
High Courts22 Mar 2002Dismissed
Gujarat Agricultural University Vs All Gujarat Kamdar Karmachari Union
Gujarat High Court · (2003) 23 GLH 247 : (2002) 3 GLR 693
Industrial Disputes Act, 1947 — Section 12(3), 2, 33, 33A
High Courts22 Mar 2002Dismissed
Pravinsinh Dolatsinh Rana Vs State of Gujarat
Gujarat High Court · (2002) 03 GUJ CK 0049
High Courts22 Mar 2002Dismissed
Girishbhai Maganlal Kotecha, Vice-President and Councillor, Junagadh Municipality Vs State of Gujarat and Others
Gujarat High Court · AIR 2002 Guj 311 : (2002) 2 GLR 1720
Gujarat Municipalities Act, 1963 — Section 258, 258(1), 258(2), 258(3), 264
High Courts22 Mar 2002Allowed
Vinodbhai Manilal Sathwara Vs State of Gujarat
Gujarat High Court · (2003) 85 ECC 136 : (2002) 2 GLR 1762
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 8
High Courts22 Mar 2002
CONTROLLER OF ESTATE DUTY Vs PRATAPSINHJI RAMSINHJI
Gujarat High Court · (2002) 174 CTR 591
Bombay Civil Courts Act, 1869 — Section 3, 4Constitution of India, 1950 — Article 363Estate Duty Act, 1953 — Section 2(16), 4, 5, 6, 61(1)
High Courts22 Mar 2002Dismissed
Bhavnagar Municipal Nokariyat Sabha Vs Bhavnagar Municipal Corporation
Gujarat High Court · (2002) 3 GLR 127
Constitution of India, 1950 — Article 39
High Courts22 Mar 2002Allowed
Virat Engineering Private Ltd. Vs Harleystreet Pharmaceuticals Ltd.
Gujarat High Court · (2003) 1 GLR 45 : (2003) 47 SCL 107
Companies (Court) Rules, 1959 — Rule 31Companies Act, 1956 — Section 536(2)Limitation Act, 1963 — Section 5
High Courts22 Mar 2002
Troikaa Pharmaceutical Ltd. Vs Asstt. Registrar of Trade Marks
Gujarat High Court · (2002) 24 PTC 497
Trade and Merchandise Marks Rules, 1959 — Rule 11(3)
High Courts22 Mar 2002Allowed
Harishchandra Farasram Vs Ardaviraf Kapadia
Gujarat High Court · (2002) 03 GUJ CK 0022
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, Order 39 Rule 8
High Courts21 Mar 2002
Raju @ Shaym Sundar @ Shyam Om Prakash Chauhan Vs State of Gujarat
Gujarat High Court · (2002) 03 GUJ CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 377Penal Code, 1860 (IPC) — Section 328 , 379
High Courts21 Mar 2002Dismissed
Gujarat State Construction Corporation Ltd. Vs Kamal Construction Company
Gujarat High Court · (2002) 2 GLR 1520
Civil Procedure Code, 1908 (CPC) — Section 9Limitation Act, 1963 — Article 112
High Courts21 Mar 2002Allowed
Ashokkumar J. Pandya Vs Suyog Co-operative Housing Society Ltd. and Others
Gujarat High Court · (2002) 3 GLR 673
Contract Act, 1872 — Section 28Gujarat Co-operative Societies Act, 1961 — Section 37Specific Relief Act, 1963 — Section 19
High Courts21 Mar 2002
Gujarat Housing Board Vs Gujarat Housing Board Employment Union
Gujarat High Court · (2002) 4 GLR 3150
Industrial Disputes Act, 1947 — Section 10A
High Courts20 Mar 2002Dismissed
Sitaben Vs Bhanabhai Madaribhai Patel
Gujarat High Court · AIR 2002 Guj 376 : (2002) 2 GLR 1365
Hindu Succession Act, 1956 — Section 23, 4, 6
High Courts20 Mar 2002Allowed
Prempratapsingh Sisodiya and Another Vs A.C. Patel and Another
Gujarat High Court · (2002) 22 GLH 587 : (2002) 2 GLR 1411
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 300, 301(1), 482Penal Code, 1860 (IPC) — Section 120B
High Courts20 Mar 2002Dismissed
Nirmalaben M. Dave Vs District Development Officer
Gujarat High Court · (2002) 03 GUJ CK 0018
Bombay Civil Services Rules, 1959 — Rule 41A, 51Constitution of India, 1950 — Article 226
High Courts20 Mar 2002Dismissed
Rasulbhai Habibbhai Manek Vs State of Gujarat
Gujarat High Court · (2002) 03 GUJ CK 0010
Penal Code, 1860 (IPC) — Section 395