COURT ARCHIVE

Gujarat High Court judgments, 2000

1,223 judgments · page 35 of 62

High Courts23 Jun 2000Dismissed

Abedinbhai Turabbhai Vahora Vs Chhaganbhai Devabhai Bharwad and Others

Gujarat High Court · (2001) 1 GLR 674

Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401, 417, 423(4)Evidence Act, 1872 — Section 103, 104

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High Courts23 Jun 2000Allowed

Gujarat State Road Transport Corporation and Another Vs Bhavanbhai Mavjibhai Rathod

Gujarat High Court · (2001) 2 GLR 1340 : (2002) 4 LLJ 483

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts23 Jun 2000Allowed

Naliniben L. Patel Vs Heirs of Jashodaben C. Patel and Others

Gujarat High Court · AIR 2000 Guj 327 : (2000) 3 GLR 2266

Succession Act, 1925 — Section 218

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High Courts23 Jun 2000Allowed

Gujarat State Road Transport Corporation Vs Bhavanbhai Mavjibhai Rathod

Gujarat High Court · (2001) 21 GLH 659

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High Courts23 Jun 2000

Mafatbhai V. Shah Vs Secretary Govt. of India

Gujarat High Court · (2001) 104 CompCas 326 : (2001) 1 GLR 220

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High Courts23 Jun 2000Allowed

Ajaypal Jagir Trust Vs Dinkarray L. Vaidya

Gujarat High Court · (2000) 06 GUJ CK 0022

Bombay Public Trusts Act, 1950 — Section 36

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High Courts23 Jun 2000Allowed

Dhulabhai C. Kotwal Vs Bhikhabhai K. Prajapti

Gujarat High Court · (2000) 06 GUJ CK 0018

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High Courts23 Jun 2000Dismissed

Abedinbhai Turabbhai Vs Chhaganbhai Devabhai Bharwad

Gujarat High Court · (2001) 1 GLR 674

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High Courts23 Jun 2000Dismissed

Mahatma Gandhi Charitable Trust Vs Saurashtra University

Gujarat High Court · (2000) 06 GUJ CK 0008

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High Courts23 Jun 2000

Rameshchandra U. Bariya Vs GIDC

Gujarat High Court · (2000) 06 GUJ CK 0007

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High Courts22 Jun 2000

DAMODAR H. SHAH Vs ASSISTANT COMMISSIONER OF INCOME TAX

Gujarat High Court · (2000) 163 CTR 1

Income Tax Act, 1922 — Section 34, 34(1), 35, 35(1), 35(5)Income Tax Act, 1961 — Section 147, 147(b), 148, 154, 154(3)

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High Courts22 Jun 2000Allowed

Bhupat Ramji Vasava and Another Vs State of Gujarat and Others

Gujarat High Court · AIR 2001 Guj 105 : (2001) 1 GLR 252

Constitution of India, 1950 — Article 226, 32Gujarat Panchayats (Amendment) Act, 1993 — Section 200, 200(5), 201, 201, 201(1)

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High Courts22 Jun 2000

Damodar H. Shah Vs Assistant Commissioner of Income Tax Ramaben C. Patel Vs Asstt. Commissioner of Income Tax

Gujarat High Court · (2000) 245 ITR 774 : (2001) 114 TAXMAN 26

Income Tax Act, 1961 — Section 147, 148, 154, 154(3), 263

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High Courts22 Jun 2000Dismissed

President Vs Sanjaykumar Mahendrakumar Mehta

Gujarat High Court · (2001) 89 FLR 759 : (2002) 4 LLJ 504

Constitution of India, 1950 — Article 226, 227, 311Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts22 Jun 2000Dismissed

President, State Transport Co-op. Credit and Thrift Society Ltd. Vs Sanjaykumar Mahendrakumar Mehta

Gujarat High Court · (2001) 89 FLR 759 : (2002) 4 LLJ 504

Industrial Disputes Act, 1947 — Section 25F

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High Courts22 Jun 2000Allowed

Bhupat Ramji Vasava Vs State of Gujarat

Gujarat High Court · AIR 2001 Guj 105 : (2001) 1 GLR 252

Gujarat Panchayats (Amendment) Act, 1993 — Section 200, 200(1), 200(5), 201, 201(1)

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High Courts21 Jun 2000Dismissed

Jayantigar S. Gosai Vs State of Gujarat

Gujarat High Court · (2000) 4 GLR 489

Constitution of India, 1950 — Article 226

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High Courts20 Jun 2000Allowed

Ashok Organics Industries Ltd. and Another Vs State of Gujarat and Others

Gujarat High Court · (2001) 1 GLR 38

Bombay Denatured Spirit (Gujarat Amendment) Rules, 1988 — Rule 50, 52Bombay Prohibition Act, 1949 — Section 143(2), 143(3), 58A

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High Courts20 Jun 2000

Ashok Organics Ind. Ltd. Vs State of Gujarat

Gujarat High Court · (2001) 21 GLH 454

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High Courts20 Jun 2000Allowed

Bolabhai Hirabhai Vs State of Gujarat

Gujarat High Court · (2001) 21 GLH 608 : (2000) 3 GLR 242 : (2000) 4 RCR(Criminal) 775

Criminal Procedure Code, 1973 (CrPC) — Section 328, 329Evidence Act, 1872 — Section 105, 137, 154, 4Mental Health Act, 1987 — Section 91, 91(3), 94

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