High Courts28 Sept 2000
Ahmedabad Municipal Transport Service Vs Hansaben Natwarlal Dabgar and Others
Gujarat High Court · (2002) 1 ACC 79
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 16 of 62
High Courts28 Sept 2000Dismissed
State of Gujarat Vs Manojkumar Achalaji Khatri
Gujarat High Court · (2001) CriLJ 1223 : (2001) 21 GLH 206 : (2000) 4 GLR 643
High Courts28 Sept 2000Dismissed
GSRTC Vs Kirankumar Manilal Kanabar
Gujarat High Court · (2002) 1 ACC 342
Motor Vehicles Act, 1988 — Section 140, 173
High Courts28 Sept 2000Allowed
Kantilal Bhovanbhai Butani Vs Union of India (UOI)
Gujarat High Court · (2001) 21 GLH 784
High Courts28 Sept 2000Allowed
Mangladas Devjibhai Vs Lalitkumar N. Doshi
Gujarat High Court · (2001) 2 GLR 1286
High Courts28 Sept 2000Allowed
Mangaldas Devjibhai Vs Lalitkumar N. Doshi
Gujarat High Court · (2001) 2 GLR 1286
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13(1), 29(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Sept 2000Dismissed
Ahmedabad Municipal Transort Service Vs Hansaben Natwarlal Dabgar
Gujarat High Court · (2003) ACJ 642
Motor Vehicles Act, 1988 — Section 173
High Courts28 Sept 2000Allowed
V.P. Suratwala Vs Gujarat State Road Transport Corporation
Gujarat High Court · (2001) 1 GLR 94
Civil Procedure Code, 1908 (CPC) — Section 9, 96Constitution of India, 1950 — Article 14Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 16, 2, 2(h), 4, 4(1)
High Courts28 Sept 2000Dismissed
V.P. Suratwala Vs G.S.R.T.C.
Gujarat High Court · (2001) 1 GLR 94
Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 16
High Courts28 Sept 2000Allowed
Kantilal Bhovanbhai Butani Vs Union of India and Others
Gujarat High Court · (2001) 90 FLR 730 : (2001) 1 GLR 639
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2
High Courts28 Sept 2000Dismissed
New India Assurance Co. Ltd. Vs Bhima Gogan Odedra
Gujarat High Court · (2000) 09 GUJ CK 0002
Motor Vehicles Act, 1988 — Section 147, 147(1), 147(2), 149(2), 173
High Courts27 Sept 2000Dismissed
Koyabhai Bhaichandbhai Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 168 : (2001) GLR 140
Penal Code, 1860 (IPC) — Section 302Prisons Act, 1894 — Section 48
High Courts26 Sept 2000
Oriental Insurance Co. Ltd. Vs Ganeshlal Nathuji Chaudhary and Others
Gujarat High Court · (2002) 1 ACC 457
Motor Vehicles Act, 1988 — Section 147, 173
High Courts26 Sept 2000Dismissed
Suresh Neotia, Chairman Gujarat Ambuja Cements Ltd. Vs State of Gujarat
Gujarat High Court · (2001) 4 GLR 3460
High Courts26 Sept 2000Dismissed
Sardar Sarovar Narmada Nigam Ltd. C/o Executive Engineer Vs Aarti Steel Industries C/o Ajitbhai M. Vaishvikar
Gujarat High Court · (2002) 22 GLH 306
Arbitration Act, 1940 — Section 14(2)
High Courts26 Sept 2000Partly Allowed
Shah Pradipkumar Kantilal and Others Vs Patan Municipality and Others
Gujarat High Court · AIR 2001 Guj 140
Gujarat Municipalities Act, 1963 — Section 146
High Courts26 Sept 2000
Krishnakeshsav Laboratories Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2002) 254 ITR 149 : (2002) 124 TAXMAN 810
Income Tax Act, 1961 — Section 35B, 40A(5)
High Courts26 Sept 2000
Shipbuilding and General Repairsco Vestalco Ltd., Greece Vs MV River Ex-MV Smart 1 Ex-MV Global Sky Ex-Aleksandr-K, India
Gujarat High Court · AIR 2002 Guj 229
Civil Procedure Code, 1908 (CPC) — Section 13, 14, 2, 26, 9Electricity Act, 2003 — Section 24Gujarat Land Revenue Code, 1879 — Section 155
High Courts26 Sept 2000Allowed
Shailendrabhai Motilal Mehta and Others Vs Krishnaben Vrajlal Mehta and Another
Gujarat High Court · (2001) CriLJ 887 : (2002) 1 DMC 45 : (2001) 3 GLR 1887 : (2002) 4 RCR(Criminal) 12
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482, 91, 91(1), 92(1)Penal Code, 1860 (IPC) — Section 405, 406
High Courts26 Sept 2000Allowed
Shailendrabhai Motilal Mehta Vs Krishnaben Vrajlal Mehta
Gujarat High Court · (2001) CriLJ 887 : (2002) 1 DMC 45 : (2001) 3 GLR 1887
Criminal Procedure Code, 1973 (CrPC) — Section 125, 91, 93