High Courts04 Aug 2000Dismissed
Sureshkumar Jagdishchandra and Co. Vs Prabbhudas Himmatlal
Gujarat High Court · (2000) 08 GUJ CK 0115
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g)
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 28 of 62
High Courts04 Aug 2000Dismissed
State of Gujarat Vs Bhuliyabhai Ramabhai
Gujarat High Court · (2000) 08 GUJ CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 248(1), 313, 378(1)Penal Code, 1860 (IPC) — Section 114, 325, 504, 506, 506(2)
High Courts04 Aug 2000
Trikamlal L. Patel Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 470 : (2001) 4 GLR 2933
Bombay Civil Services Rules, 1959 — Rule 152, 152(1), 156, 157, 159Constitution of India, 1950 — Article 21, 309Evidence Act, 1872 — Section 114
High Courts04 Aug 2000
Gujarat Electricity Board Vs Shankarbhai Motibhai Prajapati
Gujarat High Court · (2000) 08 GUJ CK 0101
High Courts04 Aug 2000Dismissed
Charity Commissioner Vs Tejendraprasadji Devendraprasadji and Others
Gujarat High Court · (2001) 1 GLR 839
Bombay Public Trusts Act, 1950 — Section 39, 56(A)Charitable and Religious Trusts Act, 1920 — Section 12Civil Procedure Code, 1908 (CPC) — Section 10, 11
High Courts04 Aug 2000Allowed
Tata Chemicals Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · AIR 2001 Guj 154 : (2001) GLR 1
Mineral Concession Rules, 1960 — Rule 24(1), 54(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 13A
High Courts04 Aug 2000
Dy. Executive Engineer, Magadalla Port Development Scheme, Surat Vs Sukhabhai Gandabhai and Others
Gujarat High Court · (2001) 21 GLH 551
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts04 Aug 2000
Nagesh Bharatri Godha Vs Gujarat Tourism Corporation Ltd. and Others
Gujarat High Court · (2000) 08 GUJ CK 0066
Constitution of India, 1950 — Article 14
High Courts04 Aug 2000
Assistant Commissioner of Income Tax Vs Ashima Syntex Ltd.
Gujarat High Court · (2001) 251 ITR 133
Income Tax Act, 1961 — Section 10(1), 10(2), 143(1), 143(2), 2(13)Income Tax Rules, 1962 — Rule 5
High Courts04 Aug 2000
Vasantkumar A. Shah Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 580
High Courts04 Aug 2000Dismissed
Charity Commissioner Vs Tejendra Prasad Ji Devendra Prasad Ji
Gujarat High Court · (2001) 21 GLH 279
Bombay Public Trusts Act, 1950 — Section 56A
High Courts04 Aug 2000Allowed
Tata Chemicals Ltd. Vs Union of India (UOI)
Gujarat High Court · (2000) 3 GLR 869
High Courts04 Aug 2000
Asstt. Commissioner of Income Tax Vs Ashima Syntex Ltd.
Gujarat High Court · (2001) 169 CTR 102
Income Tax Act, 1961 — Section 10(1), 10(2), 100(vi), 143(1), 143(2)
High Courts04 Aug 2000Dismissed
N.R. Gajjar Vs High Court of Gujarat
Gujarat High Court · (2000) 08 GUJ CK 0029
Bombay Civil Services Rules, 1959 — Rule 33A(2), 33A(3)Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 12(2)
High Courts04 Aug 2000Allowed
Kanubhai Bhagwanji Joshi Vs Harsadrai Chunilal Vyas
Gujarat High Court · (2000) 08 GUJ CK 0022
High Courts04 Aug 2000Dismissed
Damor Kantilal N. Vs Union of India (UOI)
Gujarat High Court · (2001) 4 GLR 3403
Central Reserve Police Force Act, 1949 — Section 10, 12, 12(1)Constitution of India, 1950 — Article 226
High Courts03 Aug 2000
Halar Utkarsh Samiti Vs State of Gujarat
Gujarat High Court · (2001) 2 GLR 964
High Courts02 Aug 2000Dismissed
Cosmos Development Corporation Vs Ahmed Ali Mirsahebmiya Saiyed
Gujarat High Court · (2000) 08 GUJ CK 0016
High Courts01 Aug 2000Allowed
Amrabhai Ranchhodbhai Bharwad Vs State of Gujarat
Gujarat High Court · (2001) 2 GLR 1439
Bombay Prohibition Act, 1949 — Section 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 42, 8
High Courts01 Aug 2000
Commissioner of Income Tax Vs MAHARAJA EXHIBITORS
Gujarat High Court · (2001) 170 CTR 107
Income Tax Act, 1961 — Section 125, 125A, 139, 139(8), 143