COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,206 of 1,769

High Courts13 Aug 2001Partly Allowed

Abdul Kader Jusab Sandhi and Another Vs State of Gujarat

Gujarat High Court · (2002) 2 GLR 1212

Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(3), 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52APenal Code, 1860 (IPC) — Section 64, 65

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High Courts13 Aug 2001Dismissed

Jyotsana Natvarlal Ramagiya Vs State of Gujarat

Gujarat High Court · (2002) 2 GLR 1290

Criminal Procedure Code, 1973 (CrPC) — Section 374, 374(2)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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High Courts13 Aug 2001Allowed

Abdul Kader Jusab Sandhi Vs State of Gujarat

Gujarat High Court · (2002) 2 GLR 1212

Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(3), 30, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 29, 50, 52(3)Penal Code, 1860 (IPC) — Section 64, 65

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High Courts13 Aug 2001Dismissed

Superintending Engineer Vs Dahyabhai Ranchhodbhai Parmar

Gujarat High Court · (2001) 08 GUJ CK 0041

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High Courts13 Aug 2001

Ramjibhai Rupabhai Chauhan Vs State of Gujarat

Gujarat High Court · (2001) 08 GUJ CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 304APrevention of Corruption Act, 1988 — Section 5(1)

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High Courts13 Aug 2001Dismissed

Ashok Kumar Sukpal Singh Jat Vs State of Gujarat

Gujarat High Court · (2002) 2 RCR(Criminal) 496

Penal Code, 1860 (IPC) — Section 323, 354, 376, 506(2), 511

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High Courts13 Aug 2001

Commissioner of Income Tax Vs Ramlubhaiya R. Malhotra

Gujarat High Court · (2001) 119 TAXMAN 962

Income Tax Act, 1961 — Section 34(2)

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High Courts10 Aug 2001

Megha Naranbhai Harijan Vs State of Gujarat and Others

Gujarat High Court · (2002) 4 GLR 3412

Bombay Police Act, 1951 — Section 142, 55, 56, 57, 57ACriminal Procedure Code, 1973 (CrPC) — Section 167

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High Courts10 Aug 2001Allowed

S.M. Education and Research Foundation Vs State of Gujarat

Gujarat High Court · (2001) 08 GUJ CK 0043

Constitution of India, 1950 — Article 29, 30Gujarat University Act, 1949 — Section 33

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High Courts10 Aug 2001Dismissed

Bhavnagar Municipal Corporation Vs Parmar Haresh Bothabhai

Gujarat High Court · (2001) 08 GUJ CK 0036

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 25F, 25G, 25H

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High Courts09 Aug 2001Allowed

Jayantilal Ganpatlal Prajapati Vs State of Gujarat

Gujarat High Court · (2002) CriLJ 1324 : (2001) 21 GLH 334

Constitution of India, 1950 — Article 22(5), 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)

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High Courts09 Aug 2001Allowed

Bhikhabhai Keshavlal Patel Vs Election Officer, Dist. Central Coop. Bank Ltd. and Dy. Collector

Gujarat High Court · (2002) 22 GLH 277

Constitution of India, 1950 — Article 226, 329Representation of the People Act, 1951 — Section 81

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High Courts09 Aug 2001Dismissed

Insafi Kamdar Mandal Vs Asst. Commissioner of Labour and Conciliation Officer, Nadiad and Another

Gujarat High Court · (2002) 1 GLR 740

Industrial Disputes Act, 1947 — Section 10, 10(1)

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High Courts09 Aug 2001Dismissed

Insafi Kamdar Mandal Vs Asst. Commissioner of Labour and Consiliation Officer

Gujarat High Court · (2002) 92 FLR 744

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High Courts09 Aug 2001Allowed

Bhikhabhai Keshavlal Patel Vs Election Officer, Dist. Central Co-op. Bank Ltd., Mehsana and Others

Gujarat High Court · (2002) 1 GLR 552

Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 145F, 145F(1), 145U, 23

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High Courts09 Aug 2001

Rambhai L. Patel Vs Commissioner of Income Tax

Gujarat High Court · (2001) 171 CTR 16 : (2001) 252 ITR 846 : (2003) 129 TAXMAN 866

Foreign Exchange Regulation Act, 1973 — Section 2Income Tax Act, 1961 — Section 10, 10(4A), 168, 2(30), 256(2)

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High Courts09 Aug 2001Allowed

Dr. Ashima J. Shah Vs Union of India (UOI) and Another

Gujarat High Court · AIR 2002 Guj 88 : (2002) 111 CompCas 780 : (2002) 22 GLH 641 : (2001) 4 GLR 3112 : (2003) 42 SCL 141

Government Savings Banks Act, 1873 — Section 15National Savings Scheme Rules, 1987 — Rule 1

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High Courts09 Aug 2001Allowed

Dakshaben L. Pandya Vs State of Gujarat

Gujarat High Court · (2001) 21 GLH 536

Constitution of India, 1950 — Article 226Gujarat Panchayat Service (Recruitment of Primary Teachers) Rules, 1977 — Rule 14, 3, 4

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High Courts09 Aug 2001Dismissed

GEB Vs R.K. Patel (Typist)

Gujarat High Court · (2001) 08 GUJ CK 0035

Constitution of India, 1950 — Article 226

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High Courts09 Aug 2001Allowed

Vardhman Rajkumar Jain Vs State of Gujarat

Gujarat High Court · (2001) 21 GLH 321

Constitution of India, 1950 — Article 226Edible Oil Packaging Regulation Order, 1998 — Section 4Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2), 8, 8(1)

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