High Courts02 Feb 2001
Commissioner of Income Tax Vs ATUL PRODUCTS LTD.
Gujarat High Court · (2001) 170 CTR 371
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,233 of 1,769
High Courts01 Feb 2001Dismissed
C.K. Surti Vs Chairman and Managing Director
Gujarat High Court · (2001) 02 GUJ CK 0063
High Courts01 Feb 2001
M.S. University Vs Veljibhai D. Mochi
Gujarat High Court · (2001) 02 GUJ CK 0062
Constitution of India, 1950 — Article 14, 226, 227Evidence Act, 1872 — Section 3Gujarat Secondary Education Act, 1972 — Section 38, 38(1)
High Courts01 Feb 2001Allowed
Gujarat Housing Board, Ahmedabad Vs Harilal Jethalal
Gujarat High Court · AIR 2001 Guj 259 : (2001) 21 GLH 157
Arbitration Act, 1940 — Section 2Bombay Housing Board Rules, 1949 — Rule 6Contract Act, 1872 — Section 70 , 73
High Courts01 Feb 2001
Shree Bhagvatacharya Narayancharya Public Trust Vs State of Gujarat
Gujarat High Court · AIR 2001 Guj 208 : (2001) 21 GLH 589 : (2001) 2 GLR 1356
Constitution (Forty-Fourth Amendment) Act, 1978 — Section 2, 6, 7Constitution of India, 1950 — Article 13, 14, 19, 25, 26Gujarat Devasthan Inams Abolition Act, 1969 — Section 10, 11, 11(1), 11(4), 2(14)
High Courts01 Feb 2001
Shankerlal Kanaiyalal Narwele Vs Divisional Security Commissioner
Gujarat High Court · (2001) 02 GUJ CK 0035
High Courts25 Jan 2001Partly Allowed
Gujarat State Road Transport Corpn. Vs Dahyabhai Hirabhai Khemsuriya
Gujarat High Court · (2001) 01 GUJ CK 0061
High Courts25 Jan 2001
Premjibhai and Sons Vs Joint Commissioner of Income Tax
Gujarat High Court · (2001) 251 ITR 625 : (2002) 120 TAXMAN 57
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(4), 143(3), 158B, 158BB(2)
High Courts25 Jan 2001
Commissioner of Income Tax Vs Nipa Twisting Works
Gujarat High Court · (2003) 183 CTR 465 : (2003) 263 ITR 697 : (2003) 130 TAXMAN 649
Income Tax Act, 1961 — Section 2(47), 32A, 32A(1), 32A(4), 32A(5)
High Courts25 Jan 2001Allowed
Rameshbhai Nagarbhai Parmar and Another Vs Halvad Nagarpalika and Others
Gujarat High Court · (2001) 91 FLR 785 : (2001) 2 GLR 1516
Gujarat Municipalities Act, 1963 — Section 260, 87Industrial Disputes Act, 1947 — Section 25F
High Courts25 Jan 2001Dismissed
Anilkumar Umedbhai Amin Vs State of Gujarat
Gujarat High Court · (2001) 01 GUJ CK 0016
High Courts25 Jan 2001Dismissed
Khodabhai Chakubhai Patel Vs State of Gujarat
Gujarat High Court · (2001) 52 GLH 21 : (2001) 21 GLH 52
High Courts24 Jan 2001
Priya Blue Industries P. Ltd. Vs Joint Commissioner of Income Tax
Gujarat High Court · (2001) 251 ITR 615 : (2002) 120 TAXMAN 696
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 132, 132(1), 132A, 143(3), 147
High Courts24 Jan 2001Dismissed
Ramesh Narsinhji Chauhan Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 362 : (2002) 1 GLR 125
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 420, 498
High Courts24 Jan 2001
Priya Blue Industries (P) Ltd. Vs Joint Commissioner of Income Tax
Gujarat High Court · (2001) 166 CTR 306
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 132, 132(1), 132(4), 132A, 147
High Courts23 Jan 2001Dismissed
Rajeev Indravadan Modi and Others Vs Instance Laboratories Pvt. Ltd. and Another
Gujarat High Court · (2001) 3 GLR 2010
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 8 Rule 6A, Order 8 Rule 6B, 115Patents Act, 1970 — Section 104, 105, 107, 108, 116
High Courts23 Jan 2001Dismissed
Sonia Joseph Gonsalves Vs Joseph Avroz Gonsalves
Gujarat High Court · (2002) 1 GLR 432 : (2002) 1 GLR 43
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 7Government of India Act, 1915 — Section 107, 108
High Courts23 Jan 2001
Commissioner of Income Tax Vs Parshottamdas K. Panchal
Gujarat High Court · (2002) 176 CTR 586 : (2002) 257 ITR 96 : (2003) 127 TAXMAN 565
Hindu Succession Act, 1956 — Section 14Hindu Womens Right to Property Act, 1937 — Section 14Income Tax Act, 1961 — Section 256(2), 64
High Courts23 Jan 2001
Core Healthcare Ltd. Vs Standard Chartered Bank and Another
Gujarat High Court · (2001) 107 CompCas 501
Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3, 4Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 34
High Courts22 Jan 2001Dismissed
Indo Nippon Filaments Vs Union of India (UOI)
Gujarat High Court · (2001) 01 GUJ CK 0075