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COURT ARCHIVE

Gujarat High Court judgments, 2000

1,223 judgments · page 30 of 62

High Courts27 Jul 2000Dismissed

State of Gujarat Vs Balubhai Arjanbhai

Gujarat High Court · (2001) 3 GLR 1934

Civil Procedure Code, 1908 (CPC) — Section 100, 80, 9Constitution of India, 1950 — Article 226, 309, 311(2), 32Limitation Act, 1963 — Article 100, 113, 58
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High Courts27 Jul 2000Partly Allowed

Halar Utkarsh Samiti Vs State of Gujarat

Gujarat High Court · (2001) 2 GLR 964

Constitution of India, 1950 — Article 14, 162, 21, 226, 311Environment (Protection) Act, 1986 — Section 24, 3(1), 3(2), 3(2)(5), 5(3)Environment (Protection) Rules, 1986 — Rule 5(3)
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High Courts25 Jul 2000Allowed

Abad Dairy Vs Manjibhai Dhanjibhai and Others

Gujarat High Court · (2001) 3 GLR 1857 : (2001) 1 LLJ 1032

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 2Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(3)
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High Courts21 Jul 2000

State of Gujarat Vs Kailashchandra Badriprasad

Gujarat High Court · (2000) 3 GLR 2487 : (2001) 1 RCR(Criminal) 162

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21Criminal Procedure Code, 1973 (CrPC) — Section 13(2), 30(1), 377, 378, 378(1)General Clauses Act, 1897 — Section 6, 8
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