High Courts04 Sept 2000Dismissed
Oriental Insurance Co. Ltd. Vs Aayeshaben
Gujarat High Court · (2000) 09 GUJ CK 0121
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 22 of 62
High Courts04 Sept 2000Dismissed
New India Assurance Co. Ltd. Vs Jasuben Velji Dhila
Gujarat High Court · (2001) 2 ACC 372
Motor Vehicles Act, 1988 — Section 173
High Courts04 Sept 2000Dismissed
Oriental Insurance Co. Ltd. Vs Muliben
Gujarat High Court · (2001) 32 GLH 21 : (2001) 21 GLH 32
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts01 Sept 2000Dismissed
Pranav Prabha Shrivahal Vs Dalichand Chhaganlal
Gujarat High Court · (2001) 21 GLH 232 : (2001) 1 GLR 235
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29, 29(1)
High Courts01 Sept 2000Allowed
Govindji Ramji Vs Tapulal Nathalal Dasani
Gujarat High Court · (2001) 21 GLH 260
High Courts01 Sept 2000
Chandrakantaben Ramchandra Modi Vs Kanubhai Chandubhai Panchal
Gujarat High Court · (2001) 21 GLH 613
Transfer of Property Act, 1882 — Section 105
High Courts01 Sept 2000Allowed
Kamleshkumar V. Patel Vs Oil and Natural Gas Commission
Gujarat High Court · (2002) 22 GLH 703
High Courts01 Sept 2000Dismissed
Satish Maganlal Vora Managing Director Vs Union of India (UOI)
Gujarat High Court · (2001) 21 GLH 263
Advocates Act, 1961 — Section 24(3)Essential Commodities Act, 1955 — Section 3, 7
High Courts01 Sept 2000
Heir of Kashiben C. Chhaganlal Vs Heirs of Bapulal Kalidas
Gujarat High Court · (2001) 2 GLR 1320
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 29(2)
High Courts01 Sept 2000Dismissed
Taherali Kadibhai Vs Safdarhusain Abdulrahim
Gujarat High Court · (2000) 09 GUJ CK 0039
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(A), 29(2), 5(8)
High Courts01 Sept 2000Allowed
Jeevabhai N. Damor Vs State of Gujarat
Gujarat High Court · (2000) 09 GUJ CK 0035
Constitution of India, 1950 — Article 14, 16
High Courts01 Sept 2000Dismissed
Ranjitsinh Pratapsinh Vasava Power of Attorney Vs Secretary Revenue Deptt.
Gujarat High Court · (2001) 21 GLH 229
High Courts31 Aug 2000
Swarup Kunvarba Balvantsinh Udavat Vs Pratapsinh Nathusinh Jadeja
Gujarat High Court · (2000) 4 GLR 868
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104(1)
High Courts31 Aug 2000
Hasem Mohamad Jeva Vs Shantaben Vasava
Gujarat High Court · (2000) 4 GLR 757
Motor Vehicles Act, 1988 — Section 110D, 173
High Courts31 Aug 2000Dismissed
State of Gujarat Vs Mohmed Yusuf Yakub Ismilewala
Gujarat High Court · (2001) 21 GLH 792
High Courts31 Aug 2000
Bhupendra Manubhai Mistry Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 273 : (2000) 4 GLR 812
High Courts31 Aug 2000Allowed
Mansukhlal Devrajbhai Tilwa Vs State of Gujarat
Gujarat High Court · (2000) 08 GUJ CK 0015
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts31 Aug 2000Allowed
Dean Vs Rabari Jitendrakumar Arjanbhai
Gujarat High Court · (2001) 21 GLH 560 : (2001) 4 GLR 3334
Constitution of India, 1950 — Article 342
High Courts30 Aug 2000Dismissed
State of Gujarat Vs Chetan Himatlal
Gujarat High Court · (2001) 21 GLH 19 : (2001) 4 GLR 3010
High Courts30 Aug 2000Allowed
Tata Chemicals Limited Vs Adityana Nagar Panchayat
Gujarat High Court · (2001) 21 GLH 583 : (2001) 2 GLR 1538
Constitution of India, 1950 — Article 14, 19(1), 226Gujarat Panchayats (Amendment) Act, 1993 — Section 186(6), 200, 200(6)Gujarat Panchayats Act, 1961 — Section 178