COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,223 of 1,769

High Courts25 Apr 2001

Deputy Commissioner of Income Tax Vs Core Healthcare Ltd.

Gujarat High Court · (2001) 169 CTR 416 : (2001) 251 ITR 61

Finance Act, 1986 — Section 9Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 145, 28, 29, 30, 31

High Courts25 Apr 2001

Varsha Plastics Pvt. Ltd. Vs Union of India (UOI)

Gujarat High Court · (2002) 139 ELT 503

Constitution of India, 1950 — Article 226

High Courts24 Apr 2001Dismissed

G.E. Lighting (India) Ltd. Vs State of Gujarat

Gujarat High Court · (2001) 21 GLH 705

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12(4), 12(5), 2

High Courts24 Apr 2001Allowed

RPG Life Sciences Ltd. Vs Commissioner of Sales Tax

Gujarat High Court · (2001) 21 GLH 331 : (2001) 124 STC 157

Gujarat Sales Tax Act, 1969 — Section 27(5), 62, 67

High Courts24 Apr 2001Allowed

Group General Manager, Oil and Natural Gas Corporation Ltd. Vs Nareshkumar Manilal Parmar and Another

Gujarat High Court · (2002) 1 GLR 100

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2

High Courts24 Apr 2001Dismissed

Mahadev Bhagwanji Patel Vs State of Gujarat

Gujarat High Court · (2001) 21 GLH 768 : (2001) 4 GLR 3424

High Courts23 Apr 2001Dismissed

Dy. Commissioner of Income Tax (Asst.) Vs Madhu Silica Pvt. Ltd.

Gujarat High Court · (2001) 04 GUJ CK 0044

Finance Act, 1974 — Section 2(8)(c)Income Tax Act, 1961 — Section 32A, 80HH, 80I

High Courts23 Apr 2001

Bipinchandra P. Patel Vs Anand Area Deve Authority

Gujarat High Court · (2001) 4 GLR 3265

High Courts23 Apr 2001Dismissed

Mangalbhai Devabhai Prajapati Vs State of Gujarat

Gujarat High Court · (2001) 04 GUJ CK 0007

High Courts21 Apr 2001Partly Allowed

Surat Mahila Nagrik Sahakari Bank Ltd. Vs Mamtaben Mahendrabhai Joshi

Gujarat High Court · (2001) 90 FLR 666 : (2001) 21 GLH 447 : (2002) 1 GLR 755 : (2001) 2 LLJ 567

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F

High Courts21 Apr 2001Partly Allowed

Surat Mahila Nagrik Sahakari Bank Ltd. Vs Mamtaben Mahendrabhai Joshi c/o Sharad S. Pathak

Gujarat High Court · (2001) 90 FLR 666 : (2001) 21 GLH 447 : (2002) 1 GLR 755 : (2001) 2 LLJ 567

Bombay Industrial Relations Act, 1946 — Section 78, 79Civil Procedure Code, 1908 (CPC) — Section 39Constitution of India, 1950 — Article 226, 227

High Courts20 Apr 2001Dismissed

Jaynarayan Rameshvardayal Shreevastava Vs State of Gujarat

Gujarat High Court · (2001) 04 GUJ CK 0065

High Courts20 Apr 2001

Indian Institute of Management Vs Ukakant Shrivastva

Gujarat High Court · (2002) 22 GLH 330

Bombay Shops and Establishments Act, 1948 — Section 66Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 12, 226, 226(1), 32

High Courts20 Apr 2001Dismissed

State of Gujarat Vs Vasjhram M. Pagi

Gujarat High Court · (2001) 04 GUJ CK 0056

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33(2)

High Courts20 Apr 2001Dismissed

Himatbhai Panchabhai Makwana Vs Jiviben Khimabhai and Another

Gujarat High Court · (2002) 22 GLH 398 : (2002) 2 LLJ 241

Payment of Gratuity (Central) Rules, 1972 — Rule 10(1)Payment of Gratuity Act, 1972 — Section 7(7)

High Courts20 Apr 2001Allowed

H.K. Dhruva Vs Union of India

Gujarat High Court · (2001) 3 GLR 2703

Arbitration Act, 1940 — Section 20, 5, 8, 8(1), 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, 115Limitation Act, 1908 — Section 37, 37(4)

High Courts20 Apr 2001Allowed

H.K. Dhruva Vs Union of India (UOI)

Gujarat High Court · (2001) 3 GLR 2703

Arbitration Act, 1940 — Section 8, 8(1), 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 115Limitation Act, 1908 — Section 37

High Courts19 Apr 2001Allowed

Dahyabhai Chhaganbhai and Others Vs State of Gujarat and Another

Gujarat High Court · (2002) 1 GLR 685

Bombay Land Revenue Code, 1879 — Section 65, 73A

High Courts19 Apr 2001Allowed

State of Gujarat Vs Saurashtra Oil Mills Association and Another

Gujarat High Court · (2002) 1 GLR 375

Constitution of India, 1950 — Article 14, 19(1), 251, 254, 256Essential Commodities Act, 1955 — Section 3, 3(1), 5Gujarat Essential Articles (Licensing, Control and Stock Declaration) Order, 1981 — Clause 24(1)

High Courts19 Apr 2001

Dipali Mrugen Purohit Vs Municipal Commissioner and Others

Gujarat High Court · (2002) 4 GLR 3324

Constitution of India, 1950 — Article 12, 16(4)