High Courts26 Feb 2002Allowed
Gujarat State Fertilizers and Chemicals Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · (2002) 102 ECR 756
Central Excises and Salt Act, 1944 — Section 35C(2)
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,184 of 1,769
High Courts26 Feb 2002Dismissed
Precious Carrying Corporation and Another Vs State of Gujarat and Others
Gujarat High Court · (2002) 22 GLH 331 : (2002) 3 GLR 74
Bombay Prohibition Act, 1949 — Section 143, 29Constitution of India, 1950 — Article 19(1), 47
High Courts25 Feb 2002
Mangal Textile Mills Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2002) 81 ECC 47 : (2004) 171 ELT 160
Central Excises and Salt Act, 1944 — Section 3A
High Courts25 Feb 2002Dismissed
Patel Natvarlal Ambalal Vs Sales Tax Officer (I)
Gujarat High Court · (2003) 132 STC 130
Gujarat Sales Tax Act, 1969 — Section 48
High Courts25 Feb 2002Dismissed
National Labour Union Vs Official Liquidator of Aarthi Petro-Chemicals Industries Pvt. Ltd. and Others
Gujarat High Court · (2002) 3 GLR 764
Companies (Court) Rules, 1959 — Rule 17Companies Act, 1956 — Section 439
High Courts24 Feb 2002
Dilipbhai Madhubhai Patel Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 152
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 86
High Courts22 Feb 2002Allowed
Indo-Nippon Chemicals Co. Ltd. and Another Vs Union of India (UOI) and Others
Gujarat High Court · (2002) 82 ECC 657 : (2005) 185 ELT 19 : (2002) 3 GLR 8
Central Excise Rules, 1944 — Rule 57FCentral Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(2)Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts22 Feb 2002
Gujarat State Road Transport Corporation Limited Vs Bhikhalal Punabhai Bhati
Gujarat High Court · (2003) 96 FLR 60
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 17B
High Courts22 Feb 2002
Kalyanbaug Co-Op. Housing Society Ltd. and Another Vs Rajendraprasad Shyamlal K. and Another
Gujarat High Court · (2003) 4 GLR 2833
Gujarat Co-operative Societies Act, 1961 — Section 102Land Acquisition Act, 1894 — Section 12, 18, 18(2), 18(2)(b)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts22 Feb 2002Dismissed
Mohamed Iqbal Vs K.R. Sehgal, Supdt. of Customs and Another
Gujarat High Court · (2003) 87 ECC 672 : (2002) 4 GLR 3153
Criminal Procedure Code, 1973 (CrPC) — Section 164, 397, 401Customs Act, 1962 — Section 102, 103, 103(1), 103(2), 103(3)
High Courts21 Feb 2002
Gujarat Water Supply and Sewerage Board Vs Heirs and L.R. of Pravinbhai Patel
Gujarat High Court · (2002) 02 GUJ CK 0058
Arbitration Act, 1940 — Section 14(2)Arbitration Tribunal Act, 1992 — Section 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 2 , 9
High Courts21 Feb 2002Allowed
Baldevbhai B. Patel Vs Amrutlal M. Nayak and Another
Gujarat High Court · (2002) 3 GLR 321
Gujarat Secondary Education Act, 1972 — Section 38
High Courts21 Feb 2002Dismissed
Navnitrai Manishanker Raval and Others Vs Divisional Controller, Gujarat State Road Transport Corporation
Gujarat High Court · (2003) 23 GLH 191 : (2003) 4 GLR 87 : (2003) 2 LLJ 1044
Payment of Gratuity Act, 1972 — Section 2(2)
High Courts21 Feb 2002Allowed
Rajuji Shivaji Thakore Vs Executive Engineer
Gujarat High Court · (2002) 02 GUJ CK 0012
Constitution of India, 1950 — Article 226, 227
High Courts20 Feb 2002
Gujarat State Road Transport Corporation Vs Sarfudin K. Saiyad
Gujarat High Court · (2002) 22 GLH 359 : (2002) 4 GLR 3199
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts20 Feb 2002
Vimlaben Somabhai and Others Vs Vadodara Urban Development Authority and Others
Gujarat High Court · (2002) 22 GLH 305 : (2002) 4 GLR 3726
Gujarat Town Planning and Urban Development Act, 1976 — Section 12, 15, 17, 20, 21Land Acquisition Act, 1894 — Section 12(2), 20, 20(2), 4
High Courts20 Feb 2002Allowed
Gandaji Lakhaji Deac. thro'' his Legal Heirs Vs Sp. Land Acquisition Officer
Gujarat High Court · (2002) 4 GLR 3109
Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 4, 4(1)
High Courts20 Feb 2002
Baroda Central Co-operative Bank Ltd. and Another Vs Khodabhai Somabhai Baria
Gujarat High Court · (2002) 95 FLR 381 : (2003) 1 LLJ 175
Bombay Industrial Relations Act, 1946 — Section 120A, 3(21), 3(6), 42, 78Industrial Disputes Act, 1947 — Section 17B, 17B
High Courts20 Feb 2002Allowed
Inter Continental (India) Vs Union of India (UOI) and Others
Gujarat High Court · (2002) 82 ECC 497 : (2005) 118 ECR 167 : (2003) 154 ELT 37 : (2002) 2 GLR 1337
Customs Act, 1962 — Section 12, 14, 15, 151A, 159
High Courts20 Feb 2002Allowed
Rajendraprasad Shankarlal Purohit Vs Executive Engineer
Gujarat High Court · (2002) 4 GLR 2819
Industrial Disputes Act, 1947 — Section 2, 25F