High Courts03 Jul 2001
R.K. Jadeja Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 546
Constitution of India, 1950 — Article 14, 16, 226, 227, 309Industrial Disputes Act, 1947 — Section 10(1), 2(j), 2(j), 2(p), 25(f)
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,215 of 1,769
High Courts03 Jul 2001Allowed
Manjula P. Shah Vs Govt. of India and Others
Gujarat High Court · AIR 2002 Guj 189 : (2001) 21 GLH 528
Constitution of India, 1950 — Article 14
High Courts03 Jul 2001Dismissed
Nagarjibhai K. Nayak Vs State of Gujarat and Another
Gujarat High Court · (2002) CriLJ 2132 : (2002) 1 GLR 637
Criminal Procedure Code, 1973 (CrPC) — Section 373, 397, 473, 487
High Courts03 Jul 2001
The Regional Director Vs O.L. of Prasad Mills Ltd.
Gujarat High Court · (2001) 07 GUJ CK 0089
Companies (Amendment) Act, 1985 — Section 529ACompanies Act, 1956 — Section 529, 529(A), 530Employees State Insurance Act, 1948 — Section 40(4), 94
High Courts03 Jul 2001Allowed
Arun Kunduvallapil Krushna Nayar Vs State of Gujarat
Gujarat High Court · (2002) CriLJ 324
Arms Act, 1959 — Section 25(1)(A)Bombay Police Act, 1951 — Section 135(1)Constitution of India, 1950 — Article 22(5)
High Courts03 Jul 2001
Girishbhai Arunbhai Desai Vs State of Gujarat
Gujarat High Court · (2002) 4 GLR 3344
High Courts03 Jul 2001
Mehsana District Co-operative Milk Producers Union Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2001) 171 CTR 350 : (2002) 256 ITR 322 : (2002) 121 TAXMAN 689
Income Tax Act, 1961 — Section 32, 32A, 32A(1), 35C, 37
High Courts03 Jul 2001Allowed
Jitendrasingh @ Bunty Ramsing Dhiman Vs State of Gujarat
Gujarat High Court · (2001) 07 GUJ CK 0019
High Courts02 Jul 2001Dismissed
Iqbal Gulabbhai Rathod Vs G.S.R.T. Corpn.
Gujarat High Court · (2001) 07 GUJ CK 0123
Industrial Disputes Act, 1947 — Section 25F
High Courts02 Jul 2001
Kaira Dist. Co-op. Milk Producers Union Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 253 ITR 766 : (2002) 120 TAXMAN 910
Income Tax Act, 1961 — Section 35C, 35C(1)
High Courts02 Jul 2001Allowed
Lok Adhikar Sangh Vs State of Gujarat
Gujarat High Court · (2002) 2 GLR 741
Bombay Provincial Municipal Corporations Act, 1949 — Section 159, 161, 185A, 2, 253Constitution of India, 1950 — Article 14, 215, 226, 32Factories Act, 1948 — Section 38
High Courts02 Jul 2001Allowed
Kantilal Sinthabhai Marathe Vs Rajkumar Synthetics Mills Ltd.
Gujarat High Court · (2002) 93 FLR 92 : (2002) 2 LLJ 472
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts02 Jul 2001Dismissed
Babarbhai Javerbhai Vs Dist. Superintendent of Police
Gujarat High Court · (2001) 07 GUJ CK 0007
High Courts02 Jul 2001
Mehsana District Co-operative Milk Producers Union Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 175 CTR 612 : (2003) 130 TAXMAN 281
Income Tax Act, 1961 — Section 256(1), 35C
High Courts01 Jul 2001Allowed
Chandrakant Keshavlal Shah Vs State of Gujarat
Gujarat High Court · (2001) 07 GUJ CK 0016
High Courts01 Jul 2001Dismissed
Central Bureau of Investigation, Govt. of India Vs Amarjit Singh, The Then Appraiser Customs
Gujarat High Court · (2001) 07 GUJ CK 0012
High Courts29 Jun 2001
Chaudhary Khanjibhai Veljibhai Vs Mehsana Dist. Panchayat
Gujarat High Court · (2001) 06 GUJ CK 0092
High Courts29 Jun 2001Allowed
Babubhai C. Kachhadiya Vs Rajkot Municipal Corporation
Gujarat High Court · (2001) 91 FLR 159 : (2002) 1 LLJ 1138
Industrial Disputes Act, 1947 — Section 17B
High Courts29 Jun 2001
Ramdev Exports Vs Commissioner of Income Tax
Gujarat High Court · (2001) 251 ITR 873 : (2002) 120 TAXMAN 315
Income Tax Act, 1961 — Section 143(1), 143(3), 264, 80HHC
High Courts29 Jun 2001
Gujarat State Road Transport Corporation Vs Shankerbhai Panabhai Bhoi
Gujarat High Court · (2002) 93 FLR 213 : (2002) 2 GLR 1057
Industrial Disputes Act, 1947 — Section 10