COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,257 of 1,769

High Courts07 Sept 2000Dismissed

Aher Pola Parbat Barad Vs Chituri Sahib, Asstt. S.P., Veraval and Others

Gujarat High Court · (2001) 21 GLH 222 : (2001) 3 GLR 2054 : (2002) 4 RCR(Criminal) 11

Criminal Procedure Code, 1973 (CrPC) — Section 197(1), 202, 397, 401, 45Penal Code, 1860 (IPC) — Section 114, 323, 325, 327, 330

High Courts07 Sept 2000

Ganesh Textiles Vs Commissioner of Income Tax

Gujarat High Court · (2001) 171 CTR 167 : (2002) 253 ITR 216

Income Tax Act, 1961 — Section 143(3), 148(1), 256(1), 271(1), 40

High Courts07 Sept 2000

Commissioner of Income Tax Vs Bavla Gopalak Vividh Karyakarisahakari Mandli Ltd.

Gujarat High Court · (2001) 171 CTR 602 : (2002) 253 ITR 97 : (2002) 124 TAXMAN 523

Income Tax Act, 1961 — Section 256(1)

High Courts07 Sept 2000Allowed

Gujarat Housing Board and Another Vs Zulfikar Ramjanali Merchant''s Kulmukhtray Khalidbin Saiyed and Another

Gujarat High Court · (2001) 1 GLR 590

Civil Procedure Code, 1908 (CPC) — Section 9Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 16, 4(1), 5, 7, 7(1)Limitation Act, 1963 — Section 14

High Courts07 Sept 2000Allowed

Suresh Chhotalal Verma Vs State of Gujarat

Gujarat High Court · (2001) CriLJ 2286 : (2001) 21 GLH 797 : (2001) 2 GLR 1029 : (2001) 4 RCR(Criminal) 144

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Essential Commodities Act, 1955 — Section 3, 7Evidence Act, 1872 — Section 25

High Courts07 Sept 2000Allowed

Jitendrakumar Suryakant Patel Vs State of Gujarat

Gujarat High Court · (2000) 09 GUJ CK 0044

High Courts06 Sept 2000Allowed

Adani Exports Ltd. Vs Hindustan Organic Chemicals Ltd. and Another

Gujarat High Court · (2000) 3 GLR 2759

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104

High Courts06 Sept 2000

Bank of Baroda Vs Nutan Mills Employees Co-operative Credit Society Ltd.

Gujarat High Court · (2003) 115 CompCas 207 : (2004) 50 SCL 6

Companies Act, 1956 — Section 529A

High Courts06 Sept 2000Allowed

GEB Vs Nathabhai Devdanbhai Decd. Thro'' Heirs Sonbaiben Nathabhai

Gujarat High Court · (2000) 09 GUJ CK 0065

Civil Procedure Code, 1908 (CPC) — Section 96

High Courts06 Sept 2000Dismissed

Manjulaben Vs Gajiben

Gujarat High Court · (2001) 1 GLR 186

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2), 29(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3AEvidence Act, 1872 — Section 106

High Courts06 Sept 2000Dismissed

G.S.R.T.C. Vs Sandhyaben Arvindbhai Sinde

Gujarat High Court · (2000) 09 GUJ CK 0007

Motor Vehicles Act, 1988 — Section 173

High Courts06 Sept 2000Dismissed

Manjulaben Vs Bai Gajiben

Gujarat High Court · (2001) 1 GLR 186

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2), 29(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3AEvidence Act, 1872 — Section 106

High Courts05 Sept 2000

COMMISSIONER OF INCOME TAX Vs SHASHI THEATRE (P) LTD.

Gujarat High Court · (2001) 164 CTR 415 : (2000) 164 CTR 415

Income Tax Act, 1961 — Section 246, 256(1), 263, 263(1), 32A

High Courts05 Sept 2000Allowed

Smt. Lataben Khimbhandbhai Piprodia Vs State of Gujarat

Gujarat High Court · (2001) 21 GLH 11 : (2001) 11 GLH 21 : (2000) 4 GLR 863

High Courts05 Sept 2000Dismissed

Mahendra Vershi Shah Vs M.G. Joshi

Gujarat High Court · (2000) 09 GUJ CK 0129

High Courts05 Sept 2000Allowed

Lalubhai Hirabhai Patel and Another Vs Indo-Japan Industries and Others

Gujarat High Court · (2001) 77 GLH 21 : (2001) 21 GLH 77 : (2001) 3 GLR 2254 : (2002) 1 RCR(Civil) 734

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), Order 43 Rule 1, Order 7 Rule 11, 104(1)Limitation Act, 1963 — Article 54

High Courts05 Sept 2000

Vadhwan Mahajan Panjarapole Vs State of Gujarat

Gujarat High Court · (2001) CriLJ 897 : (2001) 21 GLH 662 : (2000) 4 GLR 685

High Courts05 Sept 2000

Commissioner of Income Tax Vs Arvind Mills Ltd.

Gujarat High Court · (2001) 248 ITR 187 : (2001) 117 TAXMAN 644

Income Tax Act, 1961 — Section 256(1), 32, 37(4), 40, 43A

High Courts05 Sept 2000Allowed

Parshottam Manilal Patel Vs State of Gujarat and Another

Gujarat High Court · (2001) CriLJ 1354 : (2001) 3 GLR 1897

Criminal Procedure Code, 1973 (CrPC) — Section 216, 216(1), 216(2), 216(3), 216(4)Penal Code, 1860 (IPC) — Section 376

High Courts05 Sept 2000

Commissioner of Income Tax Vs Shashi Theatre (P) Ltd.

Gujarat High Court · (2001) 248 ITR 126 : (2001) 114 TAXMAN 274

Income Tax Act, 1961 — Section 246, 256(1), 263, 263(1), 32A