High Courts15 Dec 2000
Shanabhai Mehjibhai Parmar Vs N.C. Dave, I.A.S.
Gujarat High Court · (2000) 12 GUJ CK 0112
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 3 of 62
High Courts15 Dec 2000Allowed
Gujarat Electricity Board Vs Patel Manguben Khemabhai
Gujarat High Court · (2001) 21 GLH 606 : (2001) 2 GLR 1745
Bombay Court Fees Act, 1959 — Article 7, 12(3), 6
High Courts15 Dec 2000Allowed
Gujarat Electricity Board and Another Vs Patel Manguben Khemabhai
Gujarat High Court · (2001) 21 GLH 606 : (2001) 2 GLR 1745
Bombay Court Fees Act, 1959 — Article 7, 12(3), 6
High Courts15 Dec 2000Allowed
Ajitkumar Shantilal Gandhi Vs State of Gujarat
Gujarat High Court · (2001) GLR 276
High Courts15 Dec 2000Dismissed
Amubai Ibrahimbhai Vs Fakruddin Abbulhusain Ghadiyali
Gujarat High Court · (2000) 12 GUJ CK 0040
High Courts15 Dec 2000Dismissed
S.J. Bhavsar Vs State of Gujarat
Gujarat High Court · (2000) 12 GUJ CK 0028
High Courts15 Dec 2000Dismissed
Gulamhusein I. Chopda Vs State of Gujarat and Another
Gujarat High Court · (2001) 21 GLH 252
Constitution of India, 1950 — Article 226, 227
High Courts15 Dec 2000Allowed
Rabarika Service Co-op. Soc. Ltd. Vs Addl. Registrar Co-Operative Societies (Appeals)
Gujarat High Court · (2000) 12 GUJ CK 0023
High Courts15 Dec 2000Dismissed
Narayan Maganlal Oza Vs A.V. Jasani T.B. Hospital
Gujarat High Court · (2000) 12 GUJ CK 0022
High Courts15 Dec 2000Allowed
Sushilaben Ambalal Trivedi Vs District Sikshan Adhikari Shree
Gujarat High Court · (2000) 12 GUJ CK 0004
High Courts14 Dec 2000Dismissed
Gunvantbhai Ambalal Patel Vs State of Gujarat
Gujarat High Court · (2001) 3 GLR 2747
Constitution of India, 1950 — Article 14, 19(1), 21, 300(A)Gujarat Town Planning and Urban Development Act, 1976 — Section 12, 12(1), 12(2), 17(1)(C), 17(3)Land Acquisition Act, 1991 — Section 11A, 17, 17(1)(C), 4, 4(1)
High Courts14 Dec 2000
Gunvantbhai Ambalal Patel Vs State of Gujarat and Others
Gujarat High Court · (2001) 3 GLR 2747
Constitution of India, 1950 — Article 14, 19(1), 21, 300Gujarat Town Planning and Urban Development Act, 1976 — Section 12(1), 17, 17(1), 20Land Acquisition (Amendment) Act, 1991 — Section 4
High Courts14 Dec 2000Allowed
Govindbhai Tejabhai Bariya Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 726
High Courts14 Dec 2000
Kantibhai Anarji Thakor Vs State of Gujarat
Gujarat High Court · (2000) 12 GUJ CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 143, 149, 302, 34
High Courts13 Dec 2000Dismissed
U.N. Pai Vs State of Gujarat and Another
Gujarat High Court · (2001) CriLJ 1640 : (2001) 21 GLH 774 : (2001) 3 GLR 1999
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 439, 439(1)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts13 Dec 2000Dismissed
Devendra Jashubhai Raval Vs Ahmedabad Municipal Corporation
Gujarat High Court · (2001) 21 GLH 414
Bombay Provincial Municipal Corporations Act, 1949 — Section 173, 183, 183(3), 188, 313Constitution of India, 1950 — Article 136, 14, 141, 19(1)(6), 21
High Courts13 Dec 2000
U.N. Pai, A. Majumdar and M.L. Varudkar Vs State of Gujarat
Gujarat High Court · (2001) CriLJ 1640 : (2001) 21 GLH 774 : (2001) 3 GLR 1999
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts11 Dec 2000Dismissed
Rajhans Metals Ltd. Vs Sales Tax Officer Divi.-1 or his successor in Office
Gujarat High Court · (2000) 12 GUJ CK 0053
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 226Gujarat Sales Tax Act, 1969 — Section 87
High Courts08 Dec 2000Allowed
Trilokchand Somnath Shah Vs Principal Secretary
Gujarat High Court · (2000) 12 GUJ CK 0116
High Courts08 Dec 2000Disposed Off
ICICI Limited Vs State of Gujarat
Gujarat High Court · (2000) 12 GUJ CK 0114