High Courts06 Jul 2000
Varsha Exports and Others Vs Union of India and Others
Gujarat High Court · (2000) 71 ECC 834
Central Excises and Salt Act, 1944 — Section 5ACustoms Act, 1962 — Section 12, 2(27)
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 33 of 62
High Courts04 Jul 2000Dismissed
Mahavir Apparels Properity of Dhanesh B. Jain Vs Director General, Apparel Export Promotion Council
Gujarat High Court · (2000) 4 GLR 741
High Courts04 Jul 2000Allowed
Hindustan Coal Movers Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2000) 07 GUJ CK 0086
High Courts04 Jul 2000
Ramanbhai Nanjibhai Parmar and Others Vs State of Gujarat
Gujarat High Court · (2001) 4 GLR 3530
Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 32, 337, 34, 504
High Courts04 Jul 2000Dismissed
Heirs of Anjana Samji Chela Vs Heirs of Anjana Hirji Ahiji
Gujarat High Court · (2000) 3 GLR 451
Hindu Widows Remarriage Act, 1856 — Section 2
High Courts04 Jul 2000
Estate of Ambalal Sarabhai Vs Commissioner of Income Tax
Gujarat High Court · (2000) 163 CTR 164 : (2000) 245 ITR 445 : (2001) 114 TAXMAN 162
Income Tax Act, 1961 — Section 14, 147, 168, 22, 256(1)Succession Act, 1925 — Section 104, 332, 333, 336
High Courts04 Jul 2000Dismissed
Precision Products Vs Kerala State Poultry Development Corporation Ltd.
Gujarat High Court · (2000) 07 GUJ CK 0045
High Courts04 Jul 2000Allowed
Satish @ Santosh Aatmaram Patil Vs State of Gujarat
Gujarat High Court · (2000) 07 GUJ CK 0016
High Courts03 Jul 2000
Makbul Husen Rahimbhai Malek Vs Kirtibhai A. Desai
Gujarat High Court · (2000) 87 FLR 499 : (2000) 2 LLJ 1460
High Courts03 Jul 2000
Nagendra Kumar Brijraj Singh and Others Vs Hindustan Salts Ltd.
Gujarat High Court · (2000) 07 GUJ CK 0050
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 16, 226, 227Contract Act, 1872 — Section 62
High Courts03 Jul 2000Allowed
R.A. Parmar Vs Director General of Police
Gujarat High Court · (2000) 07 GUJ CK 0021
Bombay Civil Services Rules, 1959 — Rule 57A
High Courts01 Jul 2000Allowed
Nagesh Bharatri Ghoda Vs Gujarat Tourism Corp. Ltd.
Gujarat High Court · (2000) 07 GUJ CK 0002
High Courts30 Jun 2000Dismissed
Ankleswar Industries Vs Gujarat Industrial Development Corporation
Gujarat High Court · (2000) 06 GUJ CK 0081
High Courts30 Jun 2000Allowed
State of Gujarat Vs Ashwinbhai J. Shah
Gujarat High Court · (2000) 06 GUJ CK 0074
High Courts30 Jun 2000Allowed
Kirankumar Kamalkumar Vs Himmat Transport Service and Another
Gujarat High Court · (2002) ACJ 1200 : AIR 2000 Guj 325
Carriers Act, 1865 — Section 10
High Courts30 Jun 2000Dismissed
Zubedabai Abdulbhai and Another Vs Gangaram Motiram
Gujarat High Court · (2000) 06 GUJ CK 0039
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts30 Jun 2000Dismissed
Aher Mensi Ramsi Vs Aherani Bai Mini Jetha
Gujarat High Court · AIR 2001 Guj 148 : (2001) 1 DMC 483 : (2000) 3 GLR 2429 : (2001) 1 RCR(Criminal) 101
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(2)
High Courts30 Jun 2000Allowed
Lorankumar Kamalkumar Vs Himmat Transport Service
Gujarat High Court · (2000) 06 GUJ CK 0033
Carriers Act, 1865 — Section 10
High Courts30 Jun 2000
Ahmedabad Municipal Corp. Vs Krishnakant C. Dave
Gujarat High Court · (2000) 06 GUJ CK 0010
High Courts29 Jun 2000
Bhilwara Telent Services Private Limited and Another Vs Union of India (UOI) and Others
Gujarat High Court · (2000) 4 GLR 3309
Constitution of India, 1950 — Article 265