COURT ARCHIVE

Gujarat High Court judgments, 2000

1,223 judgments · page 29 of 62

High Courts01 Aug 2000Dismissed

P.K. Shah Vs Gujarat Industrial Co-op. Bank Limited

Gujarat High Court · (2001) 1 GLR 108 : (2001) 1 LLJ 783

Banking Companies Act, 1949 — Section 6Banking Regulation Act, 1949 — Section 22, 5(c), 56(1), 56(2)Banking Services Commission Act, 1975 — Section 3

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(2)

High Courts01 Aug 2000Allowed

Amrabhai Ranchhoidbhai Bharwad Vs State of Gujarat

Gujarat High Court · (2001) 2 GLR 1439

Bombay Prohibition Act, 1949 — Section 6(1)(b)

High Courts31 Jul 2000

COMMISSIONER OF INCOME TAX Vs KANTILAL CHHOTALAL

Gujarat High Court · (2000) 163 CTR 476

Finance Act, 1990 — Section 28(iiia)

High Courts31 Jul 2000Allowed

Heirs of Jivraj Khimji-Laxmiben Jivraj Khimji Vs Narandas Udhavdas

Gujarat High Court · (2000) 07 GUJ CK 0056

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(b)

High Courts31 Jul 2000Dismissed

Lotus Hotel Pvt Ltd. Vs Bank of Baroda

Gujarat High Court · (2001) 21 GLH 334

High Courts31 Jul 2000Allowed

Dineshbhai Dhemenrai Vs State of Gujarat

Gujarat High Court · (2001) 1 GLR 603 : (2004) 2 RCR(Criminal) 416

Constitution of India, 1950 — Article 14, 19, 20(1), 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 20, 39Evidence Act, 1872 — Section 101

High Courts31 Jul 2000Dismissed

Hamidbhai Azambhai Malik Vs State of Gujarat

Gujarat High Court · (2001) 3 GLR 2636

Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 35(2), 41, 42

High Courts28 Jul 2000Dismissed

Jadav Prabhatbhai Jethabhai Vs Parmar Karsanbhai Dhulabhai

Gujarat High Court · AIR 2001 Guj 118 : (2001) 1 GLR 16 : (2001) 2 RCR(Civil) 285

Constitution of India, 1950 — Article 141Hindu Minority and Guardianship Act, 1956 — Section 11Limitation Act, 1963 — Article 60, 65, 27, 6, 8

High Courts28 Jul 2000

Sanskarbharti Amrapur Vs Govt. of Gujarat and Others

Gujarat High Court · AIR 2001 Guj 35 : (2001) 21 GLH 255 : (2000) 4 GLR 3368

Constitution of India, 1950 — Article 226

High Courts28 Jul 2000Dismissed

Krupaben B. Trivedi Vs Government of Gujarat and Another

Gujarat High Court · (2001) 1 GLR 153

Constitution of India, 1950 — Article 14, 16, 226Gujarat Affiliated Colleges Services Tribunal (Terms and Conditions of Services of Persons Constituting the Tribunal) Rules, 1982 — Rule 2Gujarat Affiliated Colleges Services Tribunal Act, 1982 — Section 17, 3, 3(1), 4

High Courts28 Jul 2000Dismissed

Harmista A. Chauhan Vs Dealer Selection Board and Others

Gujarat High Court · AIR 2001 Guj 3 : (2001) 83 GLH 21 : (2001) 21 GLH 83

Constitution of India, 1950 — Article 226

High Courts28 Jul 2000Dismissed

Vepar Vikas Co-operative Bank Ltd. Vs Ghanshyam Lallubhai Patel

Gujarat High Court · (2001) 90 FLR 186 : (2001) 1 GLR 200

Bombay Industrial Relations Act, 1946 — Section 3(39)Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33(C)(2)

High Courts28 Jul 2000Dismissed

Ideal Motors Ltd. Vs Patel Motilal Jyoitaram

Gujarat High Court · (2001) 21 GLH 249

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)

High Courts28 Jul 2000Dismissed

Naik Jethabhai Narsinh Vs Mahmadbhai Haji Gafurbhai

Gujarat High Court · (2000) 07 GUJ CK 0038

Civil Procedure Code, 1908 (CPC) — Section 96

High Courts28 Jul 2000

Bhikbhiben Raqtilal Joshi Vs Kantilal Punjabhai Parmar

Gujarat High Court · (2001) 21 GLH 109

High Courts28 Jul 2000

Ramaben Panubhai Patel Thro'' Poa Maojbhai Bhalchandra Vs M.B. Parmar

Gujarat High Court · AIR 2001 Guj 28 : (2001) 1 GLR 144

High Courts28 Jul 2000Allowed

Natvarlal Karsanji Gohil Vs State of Gujarat

Gujarat High Court · (2000) 07 GUJ CK 0023

High Courts28 Jul 2000Allowed

A.F. Cordeiro Vs State of Gujarat and Another

Gujarat High Court · (2001) 21 GLH 37

High Courts28 Jul 2000Allowed

Ramaben Panubhai Patel through P.O.A. Manojbhai Bhalchandra Jermanwala and Another Vs M.B. Parmar and Others

Gujarat High Court · AIR 2001 Guj 28 : (2001) 1 GLR 144

Constitution of India, 1950 — Article 14, 226Registration Act, 1908 — Section 23, 24, 25, 25(1), 26