COURT ARCHIVE

Gujarat High Court judgments, 1999

826 judgments · page 17 of 42

High Courts17 Sept 1999

B.B. Dwivedi - Gas Vs State Of Gujarat

Gujarat High Court · (2000) 4 GLR 536

High Courts17 Sept 1999

Swami Satyaprakashdasji Gurughanshyam Prasad Swami Vs Jt. Charity Commissioner

Gujarat High Court · (2000) 2 GLR 498

Bombay Public Trusts Act, 1950 — Section 22

High Courts17 Sept 1999Dismissed

Sampatraj C. Shah and Others Vs Lajpatrai C. Agrawal and Others

Gujarat High Court · AIR 2000 Guj 67

Specific Relief Act, 1963 — Section 39

High Courts17 Sept 1999

Ashok Cooperative Housing Society Limited Vs State of Gujarat

Gujarat High Court · (1999) 09 GUJ CK 0029

High Courts17 Sept 1999Allowed

State of Gujarat Vs Amarsinhbhai Bhailalbhai Chaudhary

Gujarat High Court · (2000) 1 GLR 86

High Courts16 Sept 1999Dismissed

Bhagubhai M. Patel Vs State of Gujarat

Gujarat High Court · (1999) 09 GUJ CK 0072

High Courts16 Sept 1999

Ramjubha Bahadursinh Jadeja Vs Ministry of Home Department and Others

Gujarat High Court · (1999) 09 GUJ CK 0053

Constitution of India, 1950 — Article 226

High Courts16 Sept 1999Dismissed

Shri Navinchandra Fakirchand Champaneri Vs Dy. Dist. Dev. Officer and Others

Gujarat High Court · (2000) GLR 531

High Courts15 Sept 1999

Pramukh Steel Pvt. Ltd. Vs Bil Gram Panchayat

Gujarat High Court · (1999) 09 GUJ CK 0080

High Courts15 Sept 1999Dismissed

Govindbhai Muljibhai Patel Vs Jt. Registrar

Gujarat High Court · (2000) 4 GLR 71

High Courts15 Sept 1999Allowed

Ahmedabad Muni. Corpo. Vs Workmen Employed Under

Gujarat High Court · (1999) 09 GUJ CK 0001

High Courts13 Sept 1999Allowed

Ajitsinh Chaturji Rathod Vs State of Gujarat

Gujarat High Court · (2000) 4 GLR 405

Gujarat Panchayat Service (Transfer of Servants) Rules, 1968 — Rule 3, 4Gujarat Panchayats Act, 1961 — Section 203

High Courts13 Sept 1999Dismissed

D.S. Rana and Others Vs Ahmedabad Municipal Corpn. and Others

Gujarat High Court · AIR 2000 Guj 45 : (2000) 2 GLR 1036

Bombay Provincial Municipal Corporations Act, 1949 — Section 376(1), 376(5)Constitution of India, 1950 — Article 14, 162, 19(1)(8), 243, 243WEnvironment (Protection) Act, 1986 — Section 7

High Courts13 Sept 1999

Legal Heirs and Representative of Deceased Vs State of Gujarat

Gujarat High Court · (1999) 09 GUJ CK 0007

High Courts10 Sept 1999Dismissed

D.K. Solanki Vs The Director, M and J Institute of Opthalmology

Gujarat High Court · (1999) 09 GUJ CK 0073

High Courts10 Sept 1999Dismissed

Nitin Jagdishbhai Patel Vs Vastral Nagar Panchayat

Gujarat High Court · (1999) 09 GUJ CK 0055

High Courts10 Sept 1999Allowed

Nanubhai Vastabhai Katariya Vs State of Gujarat

Gujarat High Court · (1999) 09 GUJ CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228

High Courts10 Sept 1999Dismissed

State of Gujarat Vs Sankalchand P. Vachheta Since Deceased Through His Heirs

Gujarat High Court · (2004) 24 GLH 452

Constitution of India, 1950 — Article 226

High Courts10 Sept 1999Allowed

State of Gujarat Vs Sankalchand P. Vachheta Since Deceased through his Heirs

Gujarat High Court · (2000) 2 GLR 235

Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4, 5

High Courts10 Sept 1999

Shree Ravidarshan Co-op. Housing Society Ltd. and Others Vs Prafullakumar Thakar, Secretary, Revenue Department and Another

Gujarat High Court · (2000) 2 GLR 1639

Urban Land (Ceiling and Regulation) Act, 1976 — Section 21, 6(1)