High Courts30 Dec 1999Dismissed
D.K. Patel Vs State of Gujarat
Gujarat High Court · (1999) 12 GUJ CK 0111
Constitution of India, 1950 — Article 14, 16, 226, 227
COURT ARCHIVE
Gujarat High Court judgments, 1999
826 judgments · page 1 of 42
High Courts30 Dec 1999Dismissed
Uttar Bhartiya Nagar Cooperative Housing Society Ltd. and Another Vs The State of Gujarat and Others
Gujarat High Court · (2001) GLR 303
High Courts30 Dec 1999Dismissed
Gohel Sunil Devshi Vs State Election Commission
Gujarat High Court · (2000) 2 GLR 1527
High Courts30 Dec 1999Dismissed
Indumati Chandrakant Doshi Vs Competent Authority and Deputy Collector, Urban Land Ceiling
Gujarat High Court · (1999) 12 GUJ CK 0094
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(5), 6(1), 9Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
High Courts30 Dec 1999Dismissed
Dr. Mukundrai Venishankar Trivedi Vs State of Gujarat and Others
Gujarat High Court · (2000) 3 GLR 2259
High Courts30 Dec 1999Allowed
Gujarat Mineral Development Corporation Vs Jayant Shriram Kalal
Gujarat High Court · (1999) 12 GUJ CK 0081
Constitution of India, 1950 — Article 226, 227
High Courts30 Dec 1999Dismissed
Ghanshyam Hiralal Amin Vs State of Gujarat
Gujarat High Court · (2000) 4 GLR 215
High Courts30 Dec 1999
H.K. Das, Collector and Another Vs Babulal Gangaram Joshi
Gujarat High Court · (2001) 2 GLR 1103
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33(C)(2)Payment of Bonus Act, 1965 — Section 32, 32(v)(c)
High Courts30 Dec 1999Allowed
Singapore Air Lines Vs Hi-Rel Electronics Pvt. Ltd. and Others
Gujarat High Court · (1999) 12 GUJ CK 0070
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts30 Dec 1999
H.K. Das Vs Babulal Gangaram Joshi
Gujarat High Court · (2001) 2 GLR 175 : (2001) 2 LLJ 460
High Courts30 Dec 1999Dismissed
Kalpesh Gunwantlal Soni Vs State of Gujarat and Others
Gujarat High Court · (2001) GLR 381
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4(10), 4(5), 4(6)
High Courts30 Dec 1999
M.S. Bhut Education Trust and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 2000 Guj 160
Constitution of India, 1950 — Article 14
High Courts30 Dec 1999Dismissed
Ambalal Kalidas Patel Vs Navnitbhai Harmanbhai Patel and Another
Gujarat High Court · (1999) 12 GUJ CK 0049
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 115(1)(b)
High Courts30 Dec 1999Dismissed
Mehta Pradipkumar Mansukhlal Vs Shri Mehta Panachand Thakarshi Jain Vidhyarthi Bhavan Trust
Gujarat High Court · (1999) 12 GUJ CK 0046
Bombay Public Trusts Act, 1950 — Section 47
High Courts30 Dec 1999Dismissed
Deepak Vyas Vs State of Gujarat
Gujarat High Court · (2000) CriLJ 2508
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1)
High Courts30 Dec 1999
H.M. Solanki Vs Principal Chief Conservator of Forests
Gujarat High Court · (2000) 3 GLR 2712
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Constitution of India, 1950 — Article 226, 227, 228
High Courts30 Dec 1999
Hirabhai Bhanabhai Ahir Vs State of Gujarat
Gujarat High Court · (2000) 3 GLR 154
Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 141, 201, 302, 320, 325
High Courts30 Dec 1999Dismissed
Akbarbhai Rahimbhai Momin Vs State of Gujarat
Gujarat High Court · (1999) 12 GUJ CK 0036
High Courts30 Dec 1999Allowed
Ahmedabad Municipal Corporation Vs Parshottambhai Chakubhai Patel
Gujarat High Court · (1999) 12 GUJ CK 0032