High Courts09 Nov 2000Dismissed
Pravinbai Ganeshbhai Chaudhary Vs Neutral Glass and Allied Industries (P) Ltd.
Gujarat High Court · (2002) 1 LLJ 71
Companies Act, 1956 — Section 630Industrial Disputes Act, 1947 — Section 33, 33(1)
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 10 of 62
High Courts09 Nov 2000Allowed
State of Gujarat Vs Abdul Raheman Mohmad Patel
Gujarat High Court · (2002) 22 GLH 87
Constitution of India, 1950 — Article 226
High Courts08 Nov 2000Allowed
G.S.R.T.C. Vs Rameshbhai D. Patel
Gujarat High Court · (2001) 21 GLH 791 : (2002) 4 LLJ 458
Industrial Disputes Act, 1947 — Section 11A
High Courts08 Nov 2000Allowed
G.S.R.T. Vs Rameshbhai D. Patel
Gujarat High Court · (2001) 21 GLH 791 : (2002) 4 LLJ 458
High Courts07 Nov 2000Dismissed
Mohmdkhan Rustomkhan Vs A''bad Municipal Corporation
Gujarat High Court · (2001) 4 GLR 3092
High Courts07 Nov 2000Dismissed
Jaisinh Jodhabhai Vaisya and Grofed Employees Union Vs Laxmanbhai Arshibhai Zala
Gujarat High Court · (2001) CriLJ 2002 : (2001) 21 GLH 68 : (2001) 2 LLJ 511 : (2001) 3 RCR(Criminal) 277
High Courts06 Nov 2000Allowed
Gujarat State Road Transport Corporation Vs Sulemanbhai P. Mansuri and Another
Gujarat High Court · (2002) 92 FLR 202 : (2001) 3 GLR 1966
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(1), 11
High Courts06 Nov 2000
Gujarat State Road Transport Corporation Vs P.B. Bariya
Gujarat High Court · (2001) 3 LLJ 298
Constitution of India, 1950 — Article 227
High Courts06 Nov 2000
Gujarat State Road Transport Corporation Vs Sulemanbhai P. Mansuri
Gujarat High Court · (2002) 92 FLR 202 : (2001) 3 GLR 1966
High Courts20 Oct 2000Allowed
Lalitbhai Bhagwandas Patel Chairman and M.D. Vs State of Gujarat
Gujarat High Court · (2000) 10 GUJ CK 0103
High Courts20 Oct 2000Allowed
Union of India (UOI) Vs Natwerlal M. Badiani Advocate
Gujarat High Court · (2001) 168 CTR 595 : (2001) 2 GLR 450
High Courts20 Oct 2000
Mohanbhai Haribhai Desai Vs State of Gujarat
Gujarat High Court · (2001) 4 GLR 3141
High Courts20 Oct 2000Dismissed
State of Gujarat Vs Manoharsinhji Pradyumansinhji Jadeja
Gujarat High Court · (2001) GLR 776
High Courts20 Oct 2000
Union of India and Another Vs Natwerlal M. Badiani
Gujarat High Court · (2001) 2 GLR 1378 : (2001) 250 ITR 641 : (2001) 3 RCR(Civil) 513 : (2001) 2 RCR(Rent) 39
Civil Procedure Code Amendment Act, 1976 — Section 80Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 151, 80, 80(1), 80(2)Constitution of India, 1950 — Article 227
High Courts20 Oct 2000Allowed
Ravjibhai Mavji Jogani Vs State of Gujarat
Gujarat High Court · (2000) 10 GUJ CK 0064
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31 , 31 A, 31B, 31C, 31DGujarat Devasthan Inams Abolition Act, 1969 — Section 31Gujarat Land Revenue Rules, 1972 — Rule 108(6)
High Courts20 Oct 2000
Mangalsing Bhansing Rajput Vs Collector of Customs
Gujarat High Court · (2002) CriLJ 2264 : (2002) 1 GLR 509 : (2002) 3 RCR(Criminal) 580
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50, 50(1), 50(2), 50(3)
High Courts20 Oct 2000
Reserve Bank of India Vs Piramal Financial Services Ltd.
Gujarat High Court · (2000) 4 GLR 700
Banking Laws (Amendment) Act, 1983 — Section 45SCivil Procedure Code, 1908 (CPC) — Section 151Companies (Court) Rules, 1959 — Rule 106, 11, 11(15), 361, 6
High Courts20 Oct 2000Dismissed
Gulamminya Hasuminya Decd. through his Heirs Vs Sakhavatkhan Mohmadkhan Decd. through Legal Heirs
Gujarat High Court · (2001) 2 GLR 1068
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(2), 12(3), 29(2)Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 108, 109, 109, 111
High Courts20 Oct 2000Dismissed
Patel Vaktabhai Punjabhai Vs State of Gujarat
Gujarat High Court · (2001) 4 GLR 2873
High Courts20 Oct 2000Dismissed
Bhartiya Karmachari Sangh Vs Oil and Natural Gas Corporation Ltd. and Others
Gujarat High Court · (2001) 91 FLR 1172 : (2001) 2 GLR 1057 : (2001) 1 LLJ 510
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)