High Courts06 Feb 2002Partly Allowed
Gujarat State Road Transport Corporation Vs Vijaykumar N. Raval
Gujarat High Court · (2002) 57 GLH 22 : (2002) 22 GLH 57
Industrial Disputes Act, 1947 — Section 11A
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,187 of 1,769
High Courts06 Feb 2002
Sarabhai Chemicals (P) Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 173 CTR 193 : (2002) 121 TAXMAN 755
Income Tax Act, 1922 — Section 22(5)Income Tax Act, 1961 — Section 139, 143(2), 143(3), 144B, 144B(4)Wealth Tax Act, 1957 — Section 14, 18, 18(1)(a)
High Courts06 Feb 2002
Synbiotics Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 122 TAXMAN 743
Income Tax Act, 1961 — Section 215, 216
High Courts05 Feb 2002
Union of India (UOI) and Others Vs Rameshchandra Joshi
Gujarat High Court · (2002) 3 GLR 484 : (2003) 2 RCR(Civil) 17
Limitation Act, 1963 — Section 5
High Courts04 Feb 2002Partly Allowed
Rawal Chhanalal Shivram Vs State of Gujarat
Gujarat High Court · (2002) 4 GLR 3050
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts04 Feb 2002Dismissed
Dy. Collector and Prant Officer Vs Ramanbhai Punjabhai Parmar Heir Sof Punjabhai Lakhabhai
Gujarat High Court · (2002) 02 GUJ CK 0055
High Courts04 Feb 2002
Mahendrabhai Karsanbhai Rathod Vs State of Gujarat
Gujarat High Court · (2002) 4 GLR 3313
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts01 Feb 2002Allowed
Amratbhai Lilabhai Desai Vs State of Gujarat
Gujarat High Court · (2002) CriLJ 2765 : (2002) 3 GLR 145
Criminal Procedure Code, 1973 (CrPC) — Section 374, 386
High Courts01 Feb 2002Dismissed
Decd. Patel Kantibhai and Hargovindbhai Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 409
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 36, 4, 48, 6
High Courts01 Feb 2002
Pravinbhai Jagjivandas Mehta Vs Officine Lovato S.P.A.
Gujarat High Court · (2002) 25 PTC 161
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Designs (Amendment) Act, 2000 — Section 22Designs Act, 1911 — Section 51A, 53
High Courts01 Feb 2002
R.P. Vaghela Vs State of Gujarat
Gujarat High Court · (2002) CriLJ 3082 : (2002) 22 GLH 1 : (2002) 1 GLH 22 : (2002) 1 GLR 886 : (2002) 4 RCR(Criminal) 354
Constitution of India, 1950 — Article 129, 141, 144, 21, 215Contempt of Courts Act, 1971 — Section 10, 15, 15(2), 2, 20Criminal Procedure Code, 1973 (CrPC) — Section 49
High Courts01 Feb 2002Partly Allowed
Desaibhai Somabhai Vs Executive Engineer, Narmada Main Canal Division-I and Another
Gujarat High Court · (2002) 3 GLR 149
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136, 141Land Acquisition Act, 1894 — Section 23(1), 23(1A), 23(2)
High Courts01 Feb 2002
Mohanlal K. Patel and Another Vs Ukkabhai L. Patel and Another
Gujarat High Court · (2002) 3 GLR 574
Bombay Land Revenue Code, 1879 — Section 121(2)
High Courts01 Feb 2002Dismissed
Narendrabhai Chhaganbhai Bharatia Vs Gandevi Peoples Co-op. Bank Ltd. and Others
Gujarat High Court · AIR 2002 Guj 209 : (2004) 1 BC 590 : (2002) 22 GLH 588 : (2002) 3 GLR 218
Transfer of Property Act, 1882 — Section 41, 51, 52, 53, 53(1)
High Courts01 Feb 2002Partly Allowed
Rakesh Shivbhagwan Agrawala Vs Talati-cum-Mantri
Gujarat High Court · (2002) 22 GLH 322 : (2002) 4 GLR 2929
High Courts01 Feb 2002
Ahmedabad Municipal Corporation Vs Vireshchand Chandrakant Desai
Gujarat High Court · (2002) 02 GUJ CK 0020
High Courts01 Feb 2002
Ahmedabad Municipal Corpn. Vs Vireshchand Chandrakant Desai
Gujarat High Court · AIR 2002 Guj 379
Bombay Provincial Municipal Corporations Act, 1949 — Section 129Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 14
High Courts01 Feb 2002Dismissed
Chhaganbhai Narottambhai Patel Vs Dahiben K. Patel
Gujarat High Court · (2002) 02 GUJ CK 0016
Constitution of India, 1950 — Article 227
High Courts31 Jan 2002Allowed
Bhavanisang Sardarsang Vs State of Gujarat
Gujarat High Court · (2002) 01 GUJ CK 0067
Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 8, 8(1), 8(2)
High Courts31 Jan 2002Allowed
Hemaben Vs Divisional Director
Gujarat High Court · (2002) 22 GLH 551 : (2002) 22 GLH 126 : (2002) 4 GLR 3244
Civil Procedure Code, 1908 (CPC) — Section 115, 25Motor Vehicles Act, 1988 — Section 140, 145, 147