High Courts13 Feb 2002
Kenny Bruno Vs Chemie Organics
Gujarat High Court · (2002) 02 GUJ CK 0051
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 13 Rule 2, 115
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,186 of 1,769
High Courts13 Feb 2002Dismissed
Surat Surveyors Planners Association and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 2002 Guj 344 : (2002) 2 GLR 1545
Constitution of India, 1950 — Article 14, 19(1)Gujarat Town Planning and Urban Development Act, 1976 — Section 119, 17(1)
High Courts13 Feb 2002Dismissed
Gujarat Bidi Tamaku and Timrupan Merchants Association and Another Vs State of Gujarat and Another
Gujarat High Court · (2002) 22 GLH 626 : (2002) 2 GLR 1572
Constitution of India, 1950 — Article 19(1), 19(6), 255, 304Gujarat Minor Forest Produce Trade Nationalisation Act, 1979 — Section 3(2)Gujarat Minor Forest Produce Trade Nationalisation Rules, 1979 — Rule 3
High Courts12 Feb 2002
State of Gujarat and Others Vs Bai Sudha
Gujarat High Court · (2002) 4 GLR 2810
High Courts12 Feb 2002
Commissioner of Income Tax Vs Panna Knitting Industries
Gujarat High Court · (2002) 257 ITR 195 : (2002) 123 TAXMAN 105
Income Tax Act, 1961 — Section 80J
High Courts12 Feb 2002
Harsutrai J. Raval Vs Commissioner of Income Tax
Gujarat High Court · (2002) 122 TAXMAN 165
Income Tax Act, 1922 — Section 12(B)(iv)(b)Income Tax Act, 1961 — Section 155(8), 256(1), 45, 53, 54
High Courts12 Feb 2002
Commissioner of Income Tax Vs PANNA KNITTING INDUSTRIES
Gujarat High Court · (2002) 175 CTR 616
Income Tax Act, 1961 — Section 80HH, 80HHA, 80J, 80J(1)
High Courts11 Feb 2002Allowed
Marry Jose Vs Union of India (UOI)
Gujarat High Court · (2002) 02 GUJ CK 0069
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4A), 227
High Courts11 Feb 2002Partly Allowed
Purshottam Co-op. Housing Society Ltd., (Part II) Vs Surat Municipal Corporation
Gujarat High Court · (2002) 2 GLR 1425
Gujarat Town Planning and Urban Development Act, 1976 — Section 122, 48, 52(3)
High Courts08 Feb 2002Allowed
Mafatlal Industries Ltd. Vs Navasari Nagar Palika
Gujarat High Court · (2002) 02 GUJ CK 0063
Gujarat Municipalities Act, 1963 — Section 271(1), 271(1)(1), 275Octroi Rules, 1965 — Rule 5(26)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 3(1)
High Courts08 Feb 2002
Nandlal Bavanjibhai Posiya and Others Vs Director of Agriculture Marketing and Rural Finance and Another
Gujarat High Court · AIR 2002 Guj 348 : (2002) 22 GLH 659 : (2002) 2 GLR 1132
Bombay General Clauses Act, 1904 — Section 16Gujarat Agricultural Produce Markets Act, 1963 — Section 13, 17, 19Gujarat Agricultural Produce Markets Rules, 1965 — Rule 31, 33, 33(2), 35, 35(4)
High Courts07 Feb 2002
N.P. Patel Vs State of Gujarat and Another
Gujarat High Court · (2002) 4 GLR 3220
Constitution of India, 1950 — Article 14, 226, 311, 32, 320(3)(c)
High Courts07 Feb 2002Allowed
Gujarat State Road Transport Corporation Vs Chimanlal R. Vaghri
Gujarat High Court · (2002) 22 GLH 29
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A
High Courts07 Feb 2002Dismissed
Official Liquidator, Aryodaya Ginning and Manufacturing Mills Ltd. Vs Gulabchand Chandalia
Gujarat High Court · (2003) 114 CompCas 654 : (2003) 4 GLR 276
Companies Act, 1956 — Section 540, 542, 542(1), 543
High Courts07 Feb 2002
Commissioner of Income Tax Vs Ambalal Sarabhai Charity Trust
Gujarat High Court · (2002) 174 CTR 313
Income Tax Act, 1961 — Section 11, 13, 13(2)(h), 13(3), 256(2)
High Courts07 Feb 2002Allowed
Dilip Ranjan Sinha Vs Manojbhai Bhaishankar Chandaliya
Gujarat High Court · (2002) CriLJ 3229 : (2002) 4 GLR 3700
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 34, 499, 500, 94
High Courts07 Feb 2002Allowed
O.N.G.C. Vs Workmen, Gujarat Petroleum Employees Union and Others
Gujarat High Court · (2002) 22 GLH 331
Constitution of India, 1950 — Article 227
High Courts07 Feb 2002
Manubhai Maneklal Parmar Vs Manager
Gujarat High Court · (2002) 02 GUJ CK 0014
High Courts07 Feb 2002Allowed
Ranjanben A. Chauhan Vs Chimanlal R. Vaghri
Gujarat High Court · (2002) 02 GUJ CK 0001
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A
High Courts06 Feb 2002
Sarabhai Chemicals Pvt. Ltd. (now known as Sarabhai Holdings Pvt. Ltd.) Vs The Commissioner of Income Tax
Gujarat High Court · (2002) 257 ITR 355
Income Tax Act, 1922 — Section 18(6), 18A(6), 22(5)Income Tax Act, 1961 — Section 139, 139(8), 143(2), 143(3), 144(B)Income Tax Rules, 1962 — Rule 40