High Courts27 Aug 2001Allowed
Madhukar T. Bapat Vs State of Gujarat and Others
Gujarat High Court · (2001) 21 GLH 377
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,204 of 1,769
High Courts27 Aug 2001Allowed
D.S. Narve, Dy. Conservator of Forests Vs Jagdish Prasad, 3rd Special Land Acquisition
Gujarat High Court · (2002) 22 GLH 316
Forest Service (Recruitment) Rules, 1966 — Rule 3, 4(1), 4(2), 4(4)(2), 8Forest Service (Regulation Of Seniority) Rules, 1968 — Rule 7A(1)Forest Service (Probation) Rules, 1968 — Rule 11
High Courts27 Aug 2001
Commissioner of Income Tax Vs V.B. Narania and Co.
Gujarat High Court · (2001) 171 CTR 416 : (2001) 252 ITR 884
Income Tax Act, 1961 — Section 80HH, 80HH(2), 80J, 80J(4)
High Courts27 Aug 2001Dismissed
Ranaji Bheraji Vanjara Vs Bakore Gram Panchayat
Gujarat High Court · (2002) 4 GLR 2844
High Courts24 Aug 2001
Union of India (UOI) Vs H.K. Dhruva
Gujarat High Court · (2002) 22 GLH 617 : (2002) 4 GLR 3263
High Courts24 Aug 2001Dismissed
Sirajkhan Sattarkhan Pathan Vs State of Gujarat
Gujarat High Court · (2001) 08 GUJ CK 0015
High Courts24 Aug 2001
Mananbhai Niranjanbhai Sheth Vs Municipal Corporation of Ahmedabad
Gujarat High Court · (2002) 22 GLH 72 : (2001) 4 GLR 3448
High Courts23 Aug 2001Allowed
Doshi Fatechand Morarji Vs Jamnagar Muni. Corpn.
Gujarat High Court · (2002) 22 GLH 50
Gujarat Municipalities Act, 1963 — Section 271(1)Pension and Gratuity Rules — Rule 5, 75
High Courts20 Aug 2001
Commissioner of Income Tax Vs Ahmedabad New Cotton Mills Co. Ltd.
Gujarat High Court · (2001) 171 CTR 495 : (2002) 253 ITR 762 : (2002) 122 TAXMAN 656
Income Tax Act, 1961 — Section 40, 40A(5), 80VV, 80VVA
High Courts17 Aug 2001
Veljiben @ Gagaben Vs State of Gujarat
Gujarat High Court · (2002) 2 ACC 95 : (2002) 22 GLH 224
High Courts17 Aug 2001Dismissed
Cadila Healthcare Ltd. Vs Swiss Pharma Pvt. Ltd. and Another
Gujarat High Court · (2002) 22 GLH 234 : (2002) 2 GLR 1734
Civil Procedure Code, 1908 (CPC) — Section 96Trade and Merchandise Marks Act, 1958 — Section 27, 29, 30
High Courts17 Aug 2001Allowed
Akhil Gujarat Pravasi Vahan Sanchalak Mahamandal and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 2002 Guj 121 : (2002) 22 GLH 21 : (2002) 1 GLR 58
Bombay Motor Vehicles Tax Act, 1958 — Section 2, 22, 23(2), 3(1), 3(2)Bombay Motor Vehicles Taxation Rules, 1959 — Rule 13, 16(A), 5, 5(1), 5(2)Constitution of India, 1950 — Article 14, 19(1), 201
High Courts17 Aug 2001Allowed
Vinubhai Ramjibhai Misariya Vs State of Gujarat
Gujarat High Court · (2001) 08 GUJ CK 0054
High Courts17 Aug 2001Allowed
Manojbhai Bhagwandas Shah Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 482
High Courts17 Aug 2001Allowed
Manojbhai Bhagwandas Shah Vs State of Gujarat and Another
Gujarat High Court · (2002) CriLJ 2134 : (2002) 2 GLR 1052
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 190(1), 190(2)Prevention of Corruption Act, 1988 — Section 10, 11, 13, 15, 19(1)
High Courts17 Aug 2001
Saiyed Iqbal Vs Ahmedabad Municipal Corporation
Gujarat High Court · (2001) 21 GLH 424 : (2001) 4 GLR 3380
Constitution of India, 1950 — Article 14, 226
High Courts17 Aug 2001
Sandeep Brahmbhatt Managing Trustee Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 536
High Courts16 Aug 2001Dismissed
Shobhnaben Manilal Vs Ahmedabad Municipal Corporation
Gujarat High Court · (2001) 21 GLH 791
Constitution of India, 1950 — Article 226
High Courts16 Aug 2001
Gujarat Cancer and Research Institute Vs Sanjay Chandrakant Vyas
Gujarat High Court · (2002) 94 FLR 256 : (2001) 21 GLH 732
Constitution of India, 1950 — Article 226, 227Gujarat Cancer and Research Institute Employees Service (Discipline and Conduct) Rules, 1992 — Rule 6Industrial Disputes Act, 1947 — Section 17, 2