High Courts22 Sept 2000Allowed
Arjanbhai R. Ashiyani Vs Gujarat State Seeds Corporation
Gujarat High Court · (2001) 4 GLH 21 : (2001) 21 GLH 4
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,254 of 1,769
High Courts22 Sept 2000Allowed
Laxmiben S. Patel Vs Dy. Collector
Gujarat High Court · (2000) 09 GUJ CK 0028
High Courts22 Sept 2000Dismissed
Pravin H. Shukla Vs Central Bank of India
Gujarat High Court · (2001) 90 FLR 1155 : (2002) 4 LLJ 462
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2
High Courts21 Sept 2000
Commissioner of Income Tax Vs Ambalal Sarabhai Charity Trust
Gujarat High Court · (2001) 252 ITR 610 : (2002) 121 TAXMAN 463
Income Tax Act, 1961 — Section 11, 13, 13(2), 13(3), 256(1)
High Courts21 Sept 2000
Commissioner of Income Tax Vs Bharatkumar R. Panchal
Gujarat High Court · (2002) 172 CTR 446 : (2001) 252 ITR 454
Income Tax Act, 1961 — Section 256(1), 28, 41, 41(2)
High Courts21 Sept 2000
Haren Pandya Vs Gandhinagar Charitable Trust
Gujarat High Court · (2000) 09 GUJ CK 0098
High Courts21 Sept 2000Dismissed
Ramilaben Hasmukhbhai Khristi Vs State of Gujarat
Gujarat High Court · (2001) 1 GLR 783
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 173(2), 174, 190(1)Evidence Act, 1872 — Section 104, 158, 3, 32, 35Penal Code, 1860 (IPC) — Section 120A, 120B, 302, 363, 366
High Courts21 Sept 2000Allowed
Rathika Pvt. Ltd. Vs State of Gujarat
Gujarat High Court · (2000) 09 GUJ CK 0034
Bombay Land Revenue Code, 1879 — Section 211Constitution of India, 1950 — Article 226, 227
High Courts21 Sept 2000Allowed
Trustee of Dababhai Trust Vs State of Gujarat
Gujarat High Court · (2000) 09 GUJ CK 0032
High Courts21 Sept 2000Allowed
J.G. Kundalia Vs Mamlatdar Rajkot Taluka and Others
Gujarat High Court · (2000) 09 GUJ CK 0012
Bombay Land Revenue Code, 1879 — Section 211Bombay Land Revenue Rules, 1921 — Rule 108(6)
High Courts20 Sept 2000Dismissed
New India Assurance Co. Ltd. Vs Zerabibi
Gujarat High Court · (2001) 4 GLR 3003
Motor Vehicles Act, 1988 — Section 173
High Courts20 Sept 2000Dismissed
Amrutbhai Bholibhai Patel Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 317 : (2000) 3 GLR 787
High Courts19 Sept 2000
HIMATLAL C. VALIA Vs COMMISSIONER OF INCOME TAX
Gujarat High Court · (2001) 164 CTR 293
Income Tax Act, 1961 — Section 2(14), 256(1), 45
High Courts19 Sept 2000Allowed
State of Gujarat Vs Chatrabhuj Keshavjibhai
Gujarat High Court · (2000) 09 GUJ CK 0131
High Courts19 Sept 2000Allowed
Ravatsinh Ranubha Vs V.S. Sinha or his Successor and Others
Gujarat High Court · (2001) 21 GLH 764 : (2001) 2 GLR 1679
Bombay Land Revenue Code, 1879 — Section 203 , 211Civil Procedure Code, 1882 — Section 265Civil Procedure Code, 1908 (CPC) — Order 18 Rule 20, Order 20 Rule 18, Order 26 Rule 13, Order 26 Rule 14, 144
High Courts19 Sept 2000
Himatlal C. Valia Vs Commissioner of Income Tax
Gujarat High Court · (2000) 164 CTR 293 : (2001) 248 ITR 262 : (2001) 114 TAXMAN 269
Income Tax Act, 1961 — Section 2(14), 256(1), 45, 45(1)
High Courts19 Sept 2000Dismissed
Ramachandra Malojirao Bhonsle Vs Rasikbhai Govardhanbhai Raiyani
Gujarat High Court · (2001) CriLJ 866 : (2001) GLR 25 : (2001) 3 RCR(Criminal) 262
High Courts19 Sept 2000Allowed
Ramjibhai H. Patel Vs State of Gujarat
Gujarat High Court · (2000) 09 GUJ CK 0027
High Courts18 Sept 2000Allowed
Unisilk Vs Commissioner of Customs
Gujarat High Court · (2001) CriLJ 1029 : (2001) 74 ECC 560 : (2001) 95 ECR 57 : (2001) 134 ELT 40 : (2001) 1 GLR 777 : (2001) 3 RCR(Criminal) 152
Customs Act, 1962 — Section 110, 110(2), 124
High Courts18 Sept 2000Dismissed
Karsansingh @ K.T. Tejsingh Rajput (Chaudhari) Vs Commissioner of Police
Gujarat High Court · (2000) 09 GUJ CK 0074
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)