High Courts11 Aug 2000Allowed
Amrutlal J. Trivedi Vs Smitaben B. Sheth
Gujarat High Court · (2001) 21 GLH 449
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 29(2)
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 26 of 62
High Courts11 Aug 2000Dismissed
Heirs of Jayantilal Kanjibhai Vs Rameshchandra Uttamram
Gujarat High Court · AIR 2001 Guj 188 : (2000) 3 GLR 230
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 13(1)Hindu Adoptions and Maintenance Act, 1956 — Section 20
High Courts11 Aug 2000Dismissed
Safiyabai Hasanali Vs Heirs of Mariamben Jiva
Gujarat High Court · (2000) 08 GUJ CK 0073
High Courts11 Aug 2000Partly Allowed
Additional Special Land Acquisition Officer, Ahmedabad and Another Vs Popatlal Ghelabhai Patel
Gujarat High Court · (2001) 2 GLR 1697
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 18, 23(1), 4, 4(1)
High Courts11 Aug 2000Dismissed
Avadh Bihari Amrutlal Vs State of Gujarat
Gujarat High Court · (2000) 3 GLR 506
High Courts11 Aug 2000Allowed
Navinchandra Bhagvandas Gandhi Vs State of Gujarat and Others
Gujarat High Court · (2000) 08 GUJ CK 0039
High Courts11 Aug 2000Dismissed
Pankajkumar M. Shah Vs State of Gujarat
Gujarat High Court · (2000) 08 GUJ CK 0038
High Courts11 Aug 2000Dismissed
Dana Karsan Manvar Vs Divisional Controller
Gujarat High Court · (2001) 21 GLH 442
High Courts11 Aug 2000Allowed
Arvindkumar N. Bhatt Vs Police Commissioner of Ahmedabad
Gujarat High Court · (2001) 21 GLH 517 : (2001) 1 GLR 761
High Courts11 Aug 2000Allowed
Arvindkumar N. Bhatt Vs Police Commissioner of Ahmedabad and Others
Gujarat High Court · (2001) 21 GLH 517 : (2001) 1 GLR 761
Constitution of India, 1950 — Article 12
High Courts11 Aug 2000
Additional Special Land and Acquisition Officer Vs Popatlal Dhelabhai
Gujarat High Court · (2001) 2 GLR 1697
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 18, 23(1), 23(2), 4
High Courts10 Aug 2000
PIPUSH KUMAR O. DESAI Vs COMMISSIONER OF INCOME TAX
Gujarat High Court · (2001) 164 CTR 307
Income Tax Act, 1961 — Section 256(1), 69A
High Courts10 Aug 2000Allowed
World Tradimpex Ltd Vs Commissioner of Customs, Kandla and Others
Gujarat High Court · (2001) 75 ECC 259
High Courts10 Aug 2000Allowed
Parmanand C. Sharma Vs Special Secretary Appeals and 1
Gujarat High Court · (2001) 21 GLH 533
High Courts10 Aug 2000
Muljibhai Bhurabhai Vs Upendra Vyas-Manager
Gujarat High Court · (2001) 88 FLR 112 : (2000) 3 GLR 2339 : (2001) 1 LLJ 409 : (2000) 4 RCR(Criminal) 796
Industrial Disputes Act, 1947 — Section 10, 11, 11(3), 15(2), 17
High Courts10 Aug 2000
Swil Ltd. Vs Union of India and Another
Gujarat High Court · (2005) 126 ECR 159 : (2005) 185 ELT 251 : (2001) 1 GLR 581
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 15, 47, 61, 61(1)(2), 61(2)
High Courts10 Aug 2000
Pipushkumar O. Desai Vs Commissioner of Income Tax
Gujarat High Court · (2000) 164 CTR 307 : (2001) 247 ITR 568
Income Tax Act, 1961 — Section 256(1), 69A
High Courts10 Aug 2000
Pipush Kumar O. Desai Vs Commissioner of Income Tax
Gujarat High Court · (2001) 164 CTR 307
Income Tax Act, 1961 — Section 256(1), 69A
High Courts10 Aug 2000
Parmanand C. Sharma Vs Special Secretary (Appeals), Revenue Dept. and Another
Gujarat High Court · (2001) 1 GLR 730
Bombay Land Revenue Code, 1879 — Section 211, 65, 67A, 67A(2), 67A(3)Bombay Provincial Municipal Corporations Act, 1949 — Section 3Gandhidham (Development and Control on Erection of Buildings) Act, 1957 — Section 6, 8(2)
High Courts10 Aug 2000
Fakir Mohmed Haji Hasan Vs Commissioner of Income Tax
Gujarat High Court · (2001) 247 ITR 290
Customs Act, 1962 — Section 108, 112Income Tax Act, 1961 — Section 14, 143(2), 256(1), 4, 69