High Courts13 Dec 2001
Vishvanath Kalubhai Kristi Vs State of Gujarat
Gujarat High Court · (2002) CriLJ 3066 : (2002) 1 GLR 623
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,193 of 1,769
High Courts13 Dec 2001Allowed
Orpat Charitable Trust Vs Commissioner of Income Tax
Gujarat High Court · (2002) 173 CTR 534 : (2002) 256 ITR 690 : (2002) 121 TAXMAN 451
Income Tax Act, 1961 — Section 11(5), 80G, 80G(5)
High Courts13 Dec 2001Allowed
Madhusudan Dharshibhai Tank Vs A. Rajiv, Captain Registrar, Sainik School, Balachhadi and Others
Gujarat High Court · (2002) 93 FLR 649 : (2002) 36 GLH 22 : (2002) 22 GLH 36 : (2002) 2 GLR 1072
High Courts13 Dec 2001
Wine Shop Vs State of Gujarat and Another
Gujarat High Court · (2002) 4 GLR 3071
Bombay Prohibition Act, 1949 — Section 104(1), 104(2), 21, 54(1)(e), 54(3)Constitution of India, 1950 — Article 20, 226, 227, 60Criminal Procedure Code, 1973 (CrPC) — Section 138, 482
High Courts13 Dec 2001Dismissed
Vishvanath Kalubhai Kristi and Another Vs State of Gujarat
Gujarat High Court · (2002) CriLJ 3066 : (2002) 1 GLR 623
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts12 Dec 2001
State of Gujarat Vs Urmilaben Chhatrasinh Naharsinh
Gujarat High Court · (2001) 12 GUJ CK 0015
Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 4(1)
High Courts11 Dec 2001
Kalindi Investment P. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2003) 179 CTR 301 : (2003) 260 ITR 261 : (2003) 129 TAXMAN 219
Income Tax Act, 1961 — Section 14, 57
High Courts10 Dec 2001Dismissed
Commissioner of C. Ex. Vs Bhushan Processors Pvt. Ltd.
Gujarat High Court · (2003) 153 ELT 524
Central Excises and Salt Act, 1944 — Section 35G
High Courts10 Dec 2001Allowed
I.I.B.I. Ltd. Vs O.L. of Rustom Mills and Industries Ltd.
Gujarat High Court · (2001) 12 GUJ CK 0032
Companies Act, 1956 — Section 446Industrial Reconstruction Bank of India Act, 1984 — Section 40Sick Industrial Companies (Special Provisions) Act, 1985 — Section 32
High Courts10 Dec 2001Partly Allowed
O.N.G.C. Mazdoor Sangh Vs O.N.G.C. Ltd. and Others
Gujarat High Court · (2002) 2 GLR 1295
Constitution of India, 1950 — Article 14, 226
High Courts10 Dec 2001
ONGC Mazdoor Sangh Vs ONGC Ltd.
Gujarat High Court · (2002) 2 GLR 1295
Constitution of India, 1950 — Article 12, 14, 226Industrial Disputes Act, 1947 — Section 10A(3A), 18, 18(1)
High Courts10 Dec 2001
Anand Municipality and Another Vs Navjeevan Pulse Mills and Others
Gujarat High Court · AIR 2002 Guj 192 : (2001) 4 GLR 3226
Constitution of India, 1950 — Article 14, 19, 225, 226, 226Gujarat High Court Rules, 1993 — Rule 2, 2(10)Gujarat Town Planning and Urban Development Act, 1976 — Section 63
High Courts07 Dec 2001Dismissed
Ambalal S. Patel Vs State of Gujarat
Gujarat High Court · (2001) 12 GUJ CK 0048
Constitution of India, 1950 — Article 14
High Courts07 Dec 2001Dismissed
G.K. Madia Vs G.I.D.C.
Gujarat High Court · (2002) 22 GLH 339
Constitution of India, 1950 — Article 14, 16
High Courts06 Dec 2001Allowed
SMPS Consultants, Architects and Engineers Vs State of Gujarat
Gujarat High Court · (2002) 61 GLH 22 : (2002) 22 GLH 61
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 58
High Courts06 Dec 2001Dismissed
G S R T Corpn. Vs Manibhai Ranjitbhai Makwana
Gujarat High Court · (2002) 94 FLR 1096 : (2001) 4 GLR 3420
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts06 Dec 2001Dismissed
Annapurna Udyog Bhandar and Another Vs Nasik Hing Supplying Co. and Another
Gujarat High Court · (2002) 22 GLH 304 : (2002) 1 GLR 456
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 29, 30
High Courts06 Dec 2001
Commissioner of Income Tax Vs CORAL CHEMICALS (P) LTD.
Gujarat High Court · (2002) 173 CTR 435
Income Tax Act, 1961 — Section 269C, 269C(2), 269F(6), 269H
High Courts05 Dec 2001
Dinesh Mills Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 173 CTR 478 : (2002) 254 ITR 673 : (2002) 122 TAXMAN 384
Income Tax Act, 1961 — Section 256(1), 40
High Courts05 Dec 2001
Commissioner of Wealth Tax Vs H.H. Vijaykuverba
Gujarat High Court · (2002) 173 CTR 415 : (2002) 254 ITR 397 : (2002) 122 TAXMAN 379
Succession Act, 1925 — Section 211Wealth Tax Act, 1957 — Section 5(1)(iii)