High Courts01 Nov 2001
Commissioner of Income Tax Vs JYOTI ELECTRIC MOTORS LTD.
Gujarat High Court · (2002) 173 CTR 20 : (2002) 121 TAXMAN 519
Income Tax Act, 1961 — Section 256(1), 263
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,196 of 1,769
High Courts30 Oct 2001
Sukhiben Vastimal Soni Vs State of Gujarat
Gujarat High Court · (2001) 10 GUJ CK 0059
High Courts30 Oct 2001Dismissed
P.G. Pancholi Vs State of Gujarat
Gujarat High Court · (2001) 10 GUJ CK 0051
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 Oct 2001Partly Allowed
Amrutben Bhaya Ebha Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 197
Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 100 , 201, 300, 302, 304
High Courts30 Oct 2001Allowed
Hemendrakumar R. Patel Vs Heir of Maganbhai Dajibhai: Motibhai Maganbhai Patel
Gujarat High Court · (2001) 4 GLR 3719
High Courts30 Oct 2001
Amrish and Co. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 257 ITR 180 : (2002) 121 TAXMAN 604
Income Tax Act, 1961 — Section 37
High Courts30 Oct 2001
AMRISH and CO. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 173 CTR 27
Contract Act, 1872 — Section 41(1), 70Income Tax Act, 1961 — Section 256(1)
High Courts29 Oct 2001Partly Allowed
Dhanji Ramji Vs State of Gujarat
Gujarat High Court · (2002) CriLJ 3474
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 22
High Courts25 Oct 2001Dismissed
Steel Build Vs K. Mukund and Company
Gujarat High Court · (2002) 1 GLR 200b
Contract Act, 1872 — Section 39Criminal Procedure Code, 1973 (CrPC) — Section 164(4), 192, 200, 202, 204Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
High Courts25 Oct 2001Allowed
Laxmidas Mohanlal Patel Vs State of Gujarat
Gujarat High Court · (2001) 10 GUJ CK 0026
High Courts25 Oct 2001Allowed
M.B. Shukla and Others Vs State of Gujarat and Another
Gujarat High Court · (2002) 22 GLH 57
Constitution of India, 1950 — Article 14, 16, 39(d)
High Courts24 Oct 2001
Mohmad Salim Sabir Hussein Qureshi Vs State of Gujarat
Gujarat High Court · (2002) 4 GLR 3453
Criminal Procedure Code, 1973 (CrPC) — Section 279(1), 313, 361(1), 465, 465(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 42(2), 50, 57
High Courts24 Oct 2001Dismissed
Shantiniketan Education Trust Vs Secretary Education Deptt.
Gujarat High Court · (2001) 10 GUJ CK 0045
High Courts24 Oct 2001Dismissed
Agricultural Produce Market Commitee Vs Patel Jayantilal Purshottamdas
Gujarat High Court · AIR 2002 Guj 245 : (2002) 1 GLR 924
High Courts24 Oct 2001Dismissed
Agricultural Produce Market Committee, Unjha Vs Patel Jayantilal Purshottamdas and Others
Gujarat High Court · AIR 2002 Guj 245 : (2002) 1 GLR 924
Gujarat Agricultural Produce Markets Act, 1963 — Section 11, 14
High Courts23 Oct 2001
Digvijay Tiles and Potteries Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2001) 10 GUJ CK 0065
High Courts23 Oct 2001
Commissioner of Income Tax Vs Navnitlal Ranchhodlal Charitable Trust
Gujarat High Court · (2001) 10 GUJ CK 0064
Income Tax Act, 1961 — Section 11, 11(1), 11(2), 11(5), 5
High Courts23 Oct 2001Allowed
Ramalabhai Jahalabhai Ganava since deceased Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 180
High Courts23 Oct 2001Allowed
IOC Ltd. Vs Hasmukh P. Majmudar
Gujarat High Court · (2001) 21 GLH 559
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115, 99AConstitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 465
High Courts23 Oct 2001
Reserve Bank of India Vs Lalbhai Finance Ltd.
Gujarat High Court · (2002) 111 CompCas 820
Companies Act, 1956 — Section 433, 434Reserve Bank of India Act, 1934 — Section 45IA, 45MC