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Gujarat High Court judgments

35,376 judgments · page 1,192 of 1,769

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High Courts27 Dec 2001Allowed

Ganesh Proteins Vs Sales Tax Officer and Others

Gujarat High Court · (2002) 126 STC 266

Gujarat Sales Tax Act, 1969 — Section 30AA
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High Courts27 Dec 2001Allowed

Mohammedbhai S. Sheikh Vs Vrajlal Mathurdas

Gujarat High Court · AIR 2002 Guj 203 : (2002) 22 GLH 274 : (2002) 4 GLR 3405

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 12(3), 13, 20
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High Courts26 Dec 2001Allowed

Sagar Enterprises Vs Assistant Commissioner

Gujarat High Court · (2002) 173 CTR 528 : (2002) 257 ITR 335 : (2002) 124 TAXMAN 641

Income Tax Act, 1961 — Section 147
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High Courts26 Dec 2001Dismissed

Asjwinkumar R. Patel Vs Executive Director

Gujarat High Court · (2002) 93 FLR 426

Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 11A
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High Courts24 Dec 2001Dismissed

Bipinchandra Parshottamdas Patel (Vakil) Vs State of Gujarat and Others

Gujarat High Court · (2003) 23 GLH 194 : (2003) 2 GLR 1577

Gujarat Municipalities Act, 1963 — Section 40, 40(1), 40(3), 42(1), 42(2)Penal Code, 1860 (IPC) — Section 307
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High Courts24 Dec 2001Allowed

ONGC Employees Association Vs Oil and Natural Gas Corporation Ltd.

Gujarat High Court · (2001) 12 GUJ CK 0020

Constitution of India, 1950 — Article 12, 14, 16, 226, 227Industrial Disputes Act, 1947 — Section 12(3), 18(3)
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High Courts24 Dec 2001Dismissed

Bipinchandra Parshottamdas Patel (Vakil) Vs State of Gujarat

Gujarat High Court · (2002) 1 GLR 319

Arms Act, 1959 — Section 25(C)Bombay Police Act, 1951 — Section 135Gujarat Municipalities Act, 1963 — Section 40(1)
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High Courts20 Dec 2001Allowed

Ahmedabad Municipal Corpn. Vs Saurashtra Paints Private Ltd.

Gujarat High Court · AIR 2002 Guj 221 : (2002) 2 GLR 1109

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High Courts20 Dec 2001Dismissed

Narottambhai Nathubhai Patel Vs Special Land Acquisition Officer (G.H.B.)

Gujarat High Court · (2001) 12 GUJ CK 0050

Constitution of India, 1950 — Article 226Gujarat Housing Board Act, 1961 — Section 49Gujarat Housing Board Rules, 1977 — Rule 10(3)
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High Courts20 Dec 2001Dismissed

Mahendrasinh alias Manudara Vs State of Gujarat

Gujarat High Court · (2002) 4 GLR 3317

Arms Act, 1959 — Section 25C, 27Criminal Procedure Code, 1973 (CrPC) — Section 82Penal Code, 1860 (IPC) — Section 120B, 302, 323, 34
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High Courts20 Dec 2001Allowed

Ahmedabad Municipal Corporation Vs Saurashtra Paints (Pvt.) Ltd.

Gujarat High Court · AIR 2002 Guj 221 : (2002) 2 GLR 1109

Bombay Provincial Municipal Corporations Act, 1949 — Section 128, 139, 141Bombay Provincial Municipal Corporations Rules, 1949 — Rule 3Transfer of Property Act, 1882 — Section 100, 48
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High Courts20 Dec 2001Dismissed

R.P. Mistry, Since Deceased Through Heirs and Legal Repres Vs Registrar

Gujarat High Court · (2001) 4 GLR 3488

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High Courts19 Dec 2001Dismissed

Chandubhai Ishwarbhai Koli and Others Vs Superintending Engineer, Gandhinagar and Another

Gujarat High Court · (2002) 22 GLH 418

Industrial Disputes Act, 1947 — Section 29, 34, 9A
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High Courts19 Dec 2001Dismissed

Habron Co-operative Housing Society Limited Vs Meenakshiben Anantkumar Macwan and Another

Gujarat High Court · AIR 2002 Guj 163 : (2002) 22 GLH 272 : (2001) 4 GLR 3330

Civil Procedure Code, 1908 (CPC) — Section 9Gujarat Co-operative Societies Act, 1961 — Section 96, 96(1)(b)
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High Courts19 Dec 2001Dismissed

Bharti Tele-Tech Ltd. and Another Vs Chief General Manager, Telecommunication and Others

Gujarat High Court · (2001) 12 GUJ CK 0006

Constitution of India, 1950 — Article 226
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High Courts18 Dec 2001Allowed

Nutan Saurashtra Engineering Works Vs Govt. of Gujarat

Gujarat High Court · (2001) 12 GUJ CK 0052

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High Courts18 Dec 2001

Trivedi Amthalal Laljibhai Vs The Collector

Gujarat High Court · (2001) 12 GUJ CK 0031

Gujarat Municipalities Act, 1963 — Section 258, 258(1)
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High Courts14 Dec 2001Allowed

Dr. P.A. Shukla Vs Dhirubhai Karsanbhai Thakker

Gujarat High Court · (2002) 22 GLH 326

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 39 Rule 7, Order 39 Rule 8, Order 43 Rule 1, 104Constitution of India, 1950 — Article 227
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High Courts13 Dec 2001Allowed

Madhusudan Dharshibhai Tank Vs A. Rajiv Captain Registrar

Gujarat High Court · (2002) 93 FLR 649 : (2002) 36 GLH 22 : (2002) 22 GLH 36 : (2002) 2 GLR 1072

Constitution of India, 1950 — Article 12, 14
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High Courts13 Dec 2001

Bhagubhai F. Soni Vs Union Bank of India

Gujarat High Court · (2002) 2 GLR 1328

Union Bank of India (Employees) Pension Regulations, 1995 — Regulation 29
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