COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,289 of 1,769

High Courts09 Mar 2000

Vallabhbhai Maganbhai Bamaniya Vs State of Gujarat and Others

Gujarat High Court · (2000) 3 GLR 2662

Constitution of India, 1950 — Article 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)

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High Courts09 Mar 2000

Dahiben Ramanlal Parmar Vs Ramanlal Ranchhodbhai Parmar

Gujarat High Court · (2000) 2 GLR 1692

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Penal Code, 1860 (IPC) — Section 494

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High Courts09 Mar 2000

ARTI SHIP BREAKING Vs DIRECTOR OF INCOME TAX

Gujarat High Court · (2000) 110 TAXMAN 457

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34(l)Income Tax Act, 1961 — Section 127, 127(2), 131(1A), 132, 132(1)

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High Courts09 Mar 2000Allowed

M.P. Bhabhor Vs State of Gujarat

Gujarat High Court · (2000) 03 GUJ CK 0121

Constitution of India, 1950 — Article 309

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High Courts09 Mar 2000

Kashiben Gaurishanker Vs State of Gujarat

Gujarat High Court · (2000) 03 GUJ CK 0120

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High Courts09 Mar 2000Dismissed

Ahmedabad Municipal Corporation Vs Usmangani Chhipa and Others

Gujarat High Court · (2002) 4 LLJ 719

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 11A

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High Courts09 Mar 2000Dismissed

N.K. Metalia High School and Others Vs State of Gujarat and Another

Gujarat High Court · AIR 2001 Guj 63

Evidence Act, 1872 — Section 115Gujarat Secondary Education Act, 1972 — Section 31

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High Courts09 Mar 2000

Arti Ship Breaking Vs Director of Income Tax (Inv.) and Others

Gujarat High Court · (2000) 161 CTR 323 : (2000) 244 ITR 333

Income Tax Act, 1961 — Section 127, 127(2), 131(1A), 132, 132(1)

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High Courts08 Mar 2000Partly Allowed

Indiraben C. Desai Vs State of Gujarat and Others

Gujarat High Court · AIR 2001 Guj 129

Gujarat Entertainment Tax Act, 1977 — Section 9Gujarat Entertainment Tax Rules, 1979 — Rule 15(2)

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High Courts08 Mar 2000

Manager, Air Control Engineering Co. Ltd. Vs Kanaiyalal Ghusabhai Kunvaria

Gujarat High Court · (2000) 86 FLR 214 : (2000) 4 GLR 119 : (2000) 2 LLJ 800

Industrial Disputes Act, 1947 — Section 10(1), 17B, 2

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High Courts08 Mar 2000

Dahyalal Govindji Vs Vrajlal Madhavji Rathod

Gujarat High Court · (2000) 3 GLR 353

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High Courts08 Mar 2000

Lamifab Industries Vs State Government

Gujarat High Court · (2000) 03 GUJ CK 0004

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High Courts07 Mar 2000

Amarsangh Dhulabhai Zadav and Others Vs State of Gujarat and Others

Gujarat High Court · AIR 2000 Guj 224 : (2001) 1 GLR 36

Saurashtra Felling of Trees (Infliction of Punishment) Act, 1951 — Section 3, 3(1)

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High Courts07 Mar 2000

Shamji Ramji Gohil Vs Deputy Engineer (O and M), Gujarat Electricity Board and Others

Gujarat High Court · AIR 2001 Guj 56 : (2000) 4 GLR 325

Electricity Act, 1910 — Section 39

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High Courts07 Mar 2000Dismissed

ONGC Retired Officers Asso. Vs ONGC

Gujarat High Court · (2001) 21 GLH 15 : (2000) 4 GLR 2879

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High Courts07 Mar 2000Dismissed

Vihaji Kesharsing Chauhan Vs State of Gujarat

Gujarat High Court · (2000) 03 GUJ CK 0041

Constitution of India, 1950 — Article 226

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High Courts07 Mar 2000Allowed

Kamlaben Rohitbhai Patel Vs Additional Development Commissioner

Gujarat High Court · (2001) 21 GLH 109 : (2000) 2 GLR 222

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High Courts06 Mar 2000

Bhada Khet Majur Sahkari Mandali Ltd. Vs State of Gujarat

Gujarat High Court · (2000) 03 GUJ CK 0114

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High Courts06 Mar 2000Allowed

Jinendrakumar Setulal Jain Vs State of Gujarat

Gujarat High Court · (2000) 03 GUJ CK 0110

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High Courts06 Mar 2000Allowed

Ramniklal B. Shulka Vs Union of India (UOI) and Another

Gujarat High Court · AIR 2000 Guj 234

Constitution of India, 1950 — Article 309

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