High Courts12 Jan 2001Dismissed
Govindbhai N. Makwana Vs Divisional Security Commissioner (R.P.F.) W.R., Baroda and Another
Gujarat High Court · (2001) 2 GLR 1851
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,236 of 1,769
High Courts12 Jan 2001Allowed
Shantaben Harilal Brahmbhatt Vs Hasmukhlal Maneklal Chokshi
Gujarat High Court · (2001) 2 GLR 1615
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 29(2)Transfer of Property Act, 1882 — Section 106, 111
High Courts12 Jan 2001
Commissioner of Income Tax Vs Silver Cotton Mills Co. Ltd.
Gujarat High Court · (2002) 254 ITR 728 : (2002) 125 TAXMAN 741
Income Tax Act, 1961 — Section 41(1)
High Courts12 Jan 2001
Commissioner of Income Tax Vs SILVER COTTON MILLS CO. LTD.
Gujarat High Court · (2001) 170 CTR 377
Income Tax Act, 1961 — Section 256(1), 41(1), 41(1)
High Courts12 Jan 2001Dismissed
Pathan Jamalkhan Mohmmedkhan Vs Director of Agriculture
Gujarat High Court · (2001) 01 GUJ CK 0025
High Courts12 Jan 2001Allowed
Kanakprabhadevi Narpatsinhji Vs State of Gujarat and Others
Gujarat High Court · (2001) 3 GLR 2406
Constitution of India, 1950 — Article 21Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts12 Jan 2001Partly Allowed
State of Gujarat Vs Bhupendra Kumar Jagjivandas Patel
Gujarat High Court · (2001) 21 GLH 572 : (2001) 2 LLJ 1517
Child Labour (Prohibition and Regulation) Act, 1986 — Section 14(1), 15, 15(2)Factories Act, 1948 — Section 67, 92
High Courts12 Jan 2001
State of Guj. Vs Bhupendrakumar Jagjivandas Patel
Gujarat High Court · (2001) 21 GLH 572 : (2001) 2 LLJ 1517
Child Labour (Prohibition and Regulation) Act, 1986 — Section 14, 14(1), 14(2), 15, 15(1)Factories Act, 1948 — Section 67, 8(1), 92, 93Merchant Shipping Act, 1958 — Section 109
High Courts12 Jan 2001
Gujarat Agro Oil Enterprises Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 256 ITR 230 : (2002) 125 TAXMAN 912
Income Tax Act, 1961 — Section 37(1)
High Courts11 Jan 2001Dismissed
Harikrushnadas Chhaganlal Nanalal and Ishwardas Mohanlal (Seva Samaj Trust) Vs Vinodchandra G. Vaghela and Another
Gujarat High Court · (2010) 1 GLH 710
Gujarat Co-operative Societies Act, 1961 — Section 73, 96, 99(3)(c)
High Courts11 Jan 2001Dismissed
Champakbhai Parsottambhai Patel Vs State of Gujarat and Others
Gujarat High Court · AIR 2001 Guj 200 : (2001) 2 GLR 1814
Bombay Motor Vehicles Tax Act, 1958 — Section 12, 14, 16(1), 17, 18Central Motor Vehicles Rules, 1989 — Rule 55, 55(1), 55(2), 81Constitution of India, 1950 — Article 226, 227, 32
High Courts11 Jan 2001
Commissioner of Income Tax Vs SHASHIKALABEN NAVNITLAL
Gujarat High Court · (2001) 166 CTR 29
High Courts11 Jan 2001
Commissioner of Income Tax Vs Shashikalaben Navnitlal
Gujarat High Court · (2001) 250 ITR 656 : (2001) 118 TAXMAN 7
Income Tax Act, 1961 — Section 45, 48
High Courts10 Jan 2001Allowed
Gujarat Electric Co. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 255 ITR 396 : (2002) 120 TAXMAN 733
Income Tax Act, 1961 — Section 119, 119(2)
High Courts10 Jan 2001
Madhu Fabrics Ltd. Vs State Bank of India
Gujarat High Court · (2001) 107 CompCas 487 : (2002) 4 GLR 3688
Companies Act, 1956 — Section 391, 391(1), 433Industrial Disputes Act, 1947 — Section 25Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 20, 20(1), 20(1)
High Courts10 Jan 2001
Sangar Gagu Dhula Vs Shah Laxmiben Tejshi and Others
Gujarat High Court · AIR 2001 Guj 329 : (2001) 1 GLR 697
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 61 , 61(1)Transfer of Property Act, 1882 — Section 35, 59, 60, 62
High Courts10 Jan 2001
GUJARAT ELECTRIC CO. LTD. Vs Commissioner of Income Tax and Another
Gujarat High Court · (2002) 172 CTR 220
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 119(2)(b), 237
High Courts10 Jan 2001
Nasirkhan Nivaskhan Pathan Vs District Development Officer
Gujarat High Court · (2001) 21 GLH 133 : (2002) 1 RCR(Civil) 386
Constitution of India, 1950 — Article 226, 310Penal Code, 1860 (IPC) — Section 302, 307
High Courts09 Jan 2001Dismissed
State of Gujarat Vs Antheny Francis Kodero
Gujarat High Court · (2001) 21 GLH 635 : (2001) 4 GLR 2926