High Courts19 Oct 2000Allowed
Hirabhai M. Makwana Vs President
Gujarat High Court · (2000) 10 GUJ CK 0099
Constitution of India, 1950 — Article 227Gujarat Secondary Education Act, 1972 — Section 34(1), 35, 35(7), 36, 36(1)
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 11 of 62
High Courts19 Oct 2000
Prakashchand Jogaram Prajapati Vs State of Gujarat
Gujarat High Court · (2000) 10 GUJ CK 0096
High Courts19 Oct 2000Dismissed
Satpalsingh Ajitsingh Bajaj Vs Kalyani Trading Co.
Gujarat High Court · (2001) 3 GLR 2243
High Courts19 Oct 2000
Ramanlal Rajmal Vs State of Gujarat
Gujarat High Court · (2000) 10 GUJ CK 0088
High Courts19 Oct 2000Dismissed
Satpalsingh Ajitsingh Bajaj Vs Kalyani Trading Co. and Others
Gujarat High Court · (2001) 3 GLR 2243 : (2001) 4 RCR(Criminal) 690
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 451Motor Vehicles Act, 1988 — Section 2(3)Penal Code, 1860 (IPC) — Section 114, 392, 406, 420
High Courts19 Oct 2000Allowed
Superintendent of Police, Central Bureau of Investigation Vs Vikram R. Palkhiwala
Gujarat High Court · (2001) CriLJ 1226 : (2001) 2 GLR 1474
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309, 311, 313, 397(2), 82Penal Code, 1860 (IPC) — Section 120(B), 420, 467, 468, 477
High Courts19 Oct 2000Dismissed
Union of India (UOI) Vs H.K. Dhruva
Gujarat High Court · (2001) 2 GLR 1525
Arbitration Act, 1940 — Section 30, 33, 39
High Courts19 Oct 2000Allowed
Israil @ Israr Pahelvan Nazirahmed Shaikh Vs State of Gujarat
Gujarat High Court · (2001) CriLJ 2209 : (2001) 1 GLR 306
Constitution of India, 1950 — Article 14, 19, 21, 22, 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(1), 3(2), 6, 8
High Courts19 Oct 2000Allowed
Superintendent of Police Central Bureau of Investigation Vs Vikram R. Palkhiwala
Gujarat High Court · (2001) 21 GLH 610
High Courts19 Oct 2000Allowed
Israil and Israr Pahelvan Nazirahmed Shaikh Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 122
High Courts19 Oct 2000Dismissed
Ahmedabad Municipal Corporation Vs Nevandrai Hasmatrai
Gujarat High Court · (2001) 1 GLR 204
Bombay Provincial Municipal Corporations Act, 1949 — Article 14, 21, 38, 41, 46Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28(1), 35(3) , 96
High Courts19 Oct 2000Dismissed
Union of India Vs H.K. Dhruva and Others
Gujarat High Court · (2001) 2 GLR 1525
Arbitration Act, 1940 — Section 14, 14(2), 17, 2, 20
High Courts18 Oct 2000Dismissed
Laljibhai Shivshanker Trivedi Vs State of Gujarat
Gujarat High Court · (2001) CriLJ 833 : (2001) 21 GLH 341 : (2001) 3 GLR 2033 : (2002) 3 RCR(Criminal) 662
Constitution of India, 1950 — Article 311(1)Prevention of Corruption Act, 1988 — Section 10, 13, 13(1), 13(2), 19
High Courts18 Oct 2000Dismissed
State of Gujarat Vs Heirs of Decd. Parvatiben Ishwarbhai Chavda
Gujarat High Court · (2001) 95 GLH 21 : (2001) 21 GLH 95
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts18 Oct 2000Dismissed
Kanaiyalal L. Ranpara Vs Dahyalal P. Tank
Gujarat High Court · (2001) 21 GLH 273
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 29(2)
High Courts17 Oct 2000Allowed
Hasmukhlal H. Shah Vs State of Gujarat
Gujarat High Court · (2000) 4 GLR 842
High Courts17 Oct 2000Dismissed
Bansilal Kanaiyalal Shah Vs B.R. Shroff
Gujarat High Court · (2001) 21 GLH 739
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96
High Courts17 Oct 2000
Karsandas Shankarlal Patel and Others Vs Ahmedabad Education Society and Another
Gujarat High Court · (2001) 90 FLR 208 : (2001) 2 LLJ 1641
High Courts17 Oct 2000Dismissed
O.N.G.C. Vs Essar Steel Ltd.
Gujarat High Court · (2001) 21 GLH 1 : (2000) 4 GLR 876
Arbitration Act, 1940 — Section 14
High Courts17 Oct 2000Allowed
Mohini Vs Kheemchand Pritamdas Krishnani
Gujarat High Court · (2001) 4 GLR 3014