High Courts17 Dec 1999Allowed
Pramodkumar Kanchedilal Jain Vs State of Gujarat
Gujarat High Court · (2000) CriLJ 3231 : (2000) 3 GLR 360
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
COURT ARCHIVE
Gujarat High Court judgments, 1999
826 judgments · page 4 of 42
High Courts16 Dec 1999Allowed
Jabbarkhan Azadkhan Pathan Vs State of Gujarat
Gujarat High Court · (1999) 12 GUJ CK 0104
High Courts16 Dec 1999Dismissed
Ashokkumar Kantilal Rathod Vs Bhavnaben Ashokkumar Rathod
Gujarat High Court · (2001) 1 DMC 87 : (2000) 4 GLR 677 : (2001) 2 RCR(Civil) 47
Hindu Marriage Act, 1955 — Section 24Legal Services Authorities Act, 1987 — Section 12
High Courts16 Dec 1999Allowed
Vijaysinh Bhamabhai Dodiya Vs State of Gujarat
Gujarat High Court · (2000) 4 GLR 482
High Courts15 Dec 1999Dismissed
Ravindra Kautik Patil Vs State of Gujarat
Gujarat High Court · (2000) CriLJ 2703 : (2000) 4 GLR 692
High Courts15 Dec 1999
State of Gujarat Vs Rambhaben Josabhai by Lrs.
Gujarat High Court · AIR 1991 Guj 156 : (1991) 1 GLR 591
Land Acquisition Act, 1894 — Section 23, 30
High Courts15 Dec 1999
Pathubhai Vashrambhai Rajput Vs Government of Gujarat and Others
Gujarat High Court · (2000) 4 GLR 3512
Bombay Land Revenue Code, 1879 — Section 178, 179, 179
High Courts15 Dec 1999
District Primary Education Vs Pravinchandra Harjivan Pandya
Gujarat High Court · (1999) 12 GUJ CK 0045
High Courts15 Dec 1999Allowed
Minaxi Zaverbhai Jethva Vs State of Gujarat
Gujarat High Court · (1999) 12 GUJ CK 0024
Constitution of India, 1950 — Article 14, 16Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 5(5), 5.2Penal Code, 1860 (IPC) — Section 34, 406, 411, 420
High Courts14 Dec 1999Allowed
Salimkhan @ Chhote Jabbar Hanifkhan Pathan Vs State of Gujarat
Gujarat High Court · (1999) 12 GUJ CK 0086
Bombay General Clauses Act, 1904 — Section 21Constitution of India, 1950 — Article 22(4)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 15, 15(1), 15(2), 3(1), 9(2)
High Courts14 Dec 1999
Commissioner of Income Tax Vs Harsiddh Construction (P) Ltd.
Gujarat High Court · (2000) 159 CTR 364 : (2000) 244 ITR 417 : (2001) 118 TAXMAN 760
Income Tax Act, 1961 — Section 192, 194, 194, 194B, 194C
High Courts14 Dec 1999Dismissed
Thakkar Dharatiben Haribhai and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 2000 Guj 114 : (2000) 2 GLR 1272
Constitution of India, 1950 — Article 14Homoeopathy Central Council Act, 1973 — Section 20
High Courts14 Dec 1999
Babubhai Ramjibhai Desai Vs State of Gujarat and Others
Gujarat High Court · (2000) 2 GLR 1752
Constitution of India, 1950 — Article 19(1)(g), 226Gujarat Co-operative Societies Act, 1961 — Section 11, 11(1)(i), 2, 5, 6
High Courts14 Dec 1999Allowed
Meeta Chemicals Vs Union of India (UOI)
Gujarat High Court · (1999) 12 GUJ CK 0016
High Courts13 Dec 1999Allowed
Jayanti Nenumel Ramnani Vs Commissioner of Police
Gujarat High Court · (2000) CriLJ 3192
High Courts13 Dec 1999
D.M. Gohil Vs State of Gujarat and Others
Gujarat High Court · (2000) 2 GLR 1574
Bombay Civil Services Rules, 1959 — Rule 152, 152(1)Constitution of India, 1950 — Article 226
High Courts10 Dec 1999Allowed
Navnitbhai Ishwarbhai Patel Vs State of Gujarat
Gujarat High Court · (1999) 12 GUJ CK 0078
High Courts10 Dec 1999Dismissed
New India Assurance Co. Ltd. Vs Dhulaji Jivaji Thakore
Gujarat High Court · (2000) 2 ACC 180
Motor Vehicles Act, 1988 — Section 173
High Courts10 Dec 1999Dismissed
Nathabhai Mavjibhai Mer Vs Ratilal Amarshibhai
Gujarat High Court · (1999) 12 GUJ CK 0008
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Dec 1999Dismissed
Halar Utkarsh Samiti and Another Vs State of Gujarat
Gujarat High Court · (1999) 12 GUJ CK 0006
Constitution of India, 1950 — Article 256, 257, 48A, 51AEnvironment (Protection) Act, 1986 — Section 24, 29Wild Life (Protection) Act, 1972 — Section 18, 18(1), 2(37), 26(A), 26(A)(3)