High Courts09 Feb 2001Allowed
Bhimrao Baburao Vs State of Gujarat
Gujarat High Court · (2001) 02 GUJ CK 0011
Penal Code, 1860 (IPC) — Section 302Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 3, 4
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,232 of 1,769
High Courts08 Feb 2001Allowed
Bharatbhai Ratansing Ninama Vs State of Gujarat and Others
Gujarat High Court · (2002) 1 GLR 107
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3
High Courts08 Feb 2001
Habibbhai Rajubhai Sindhi Muslaman Vs State of Gujarat and Others
Gujarat High Court · (2001) CriLJ 3545 : (2001) 4 GLR 939
Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts08 Feb 2001Allowed
Jayantibhai Mangaldas Mistry Vs State of Gujarat and Others
Gujarat High Court · (2001) 21 GLH 516
Constitution of India, 1950 — Article 226
High Courts08 Feb 2001
Hasmukh @ Batlo Chandubhai Patel Vs State of Gujarat and Others
Gujarat High Court · (2001) 4 GLR 3377
Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts07 Feb 2001Allowed
Rajeshbhai Chandubhai and Another Vs State of Gujarat
Gujarat High Court · (2001) CriLJ 3039 : (2001) 3 GLR 1979
High Courts07 Feb 2001
Patel Nimeshbhai Jashubhai and Others Vs State of Gujarat and Others
Gujarat High Court · (2001) 3 GLR 2714
Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 12, 14, 15, 16, 17
High Courts07 Feb 2001Allowed
Jahid Habibbhai Shipai Vs State of Gujarat and Others
Gujarat High Court · (2001) 3 GLR 1957
Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts07 Feb 2001Dismissed
Voltas Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · (2001) 21 GLH 413
Constitution of India, 1950 — Article 226, 229
High Courts07 Feb 2001Allowed
Rajeshbhai Chandubhai and Others Vs State of Gujarat
Gujarat High Court · (2001) CriLJ 3039 : (2001) 3 GLR 1979
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 160, 161, 162, 162(1), 311Evidence Act, 1872 — Section 145, 27, 32
High Courts07 Feb 2001
Ismailsha Rehmansha Diwan Vs State of Gujarat and Others
Gujarat High Court · (2001) 4 GLR 3000
Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts06 Feb 2001
Commissioner of Income Tax Vs NUTAN MILLS LTD.
Gujarat High Court · (2002) 173 CTR 32
Income Tax Act, 1961 — Section 40(c), 40A(5), 40A(5)(a)(ii)
High Courts06 Feb 2001Dismissed
Shivalaya Co.op. Hou. Soc. Ltd. Vs Shantaben T. Patel
Gujarat High Court · (2001) 89 GLH 21 : (2001) 21 GLH 89
High Courts06 Feb 2001Allowed
Keshavlal Bhalabhai Vs State of Gujarat
Gujarat High Court · (2001) 02 GUJ CK 0049
High Courts06 Feb 2001Dismissed
Vrajlal Nathjibhai Saraiya and Mathuriben Vrajlal Nathaji Vs Pushpaben
Gujarat High Court · (2001) 02 GUJ CK 0048
High Courts06 Feb 2001
Commissioner of Income Tax Vs Nutan Mills Ltd.
Gujarat High Court · (2002) 254 ITR 519
Income Tax Act, 1961 — Section 37, 40, 40A(5)Income Tax Rules, 1962 — Rule 6D
High Courts06 Feb 2001Allowed
Essar Steel Ltd. Vs Union of India (UOI)
Gujarat High Court · (2002) 4 GLR 3349
High Courts06 Feb 2001Allowed
Kamalaben Sharma Vs State of Gujarat
Gujarat High Court · (2001) 4 GLR 320
Criminal Procedure Code, 1973 (CrPC) — Section 154, 374Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts06 Feb 2001Dismissed
Shivalaya Co-op. Housing Society Ltd. Vs Shantaben T. Patel and Others
Gujarat High Court · (2002) 1 GLR 426
Gujarat Co-operative Societies Act, 1961 — Section 37
High Courts02 Feb 2001Dismissed
Commissioner of Income Tax Vs Atul Products Ltd.
Gujarat High Court · (2002) 255 ITR 85 : (2002) 125 TAXMAN 727
Income Tax Act, 1961 — Section 256(1), 256(2)