High Courts29 May 2000
District Education Officer Vs Rajvirsinh K. Rathod
Gujarat High Court · (2000) 05 GUJ CK 0050
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 38 of 62
High Courts18 May 2000
Anida (Vachara) Jute Seva Sahakari Mandali Ltd. Vs Manibhai Punjabhai Patel
Gujarat High Court · (2000) 87 FLR 239
Industrial Disputes Act, 1947 — Section 25F, 33A
High Courts10 May 2000Allowed
Gulabben Arjunbhai Garasiya Vs State of Gujarat
Gujarat High Court · (2000) 05 GUJ CK 0094
High Courts10 May 2000Allowed
GSRTC Vs Chelabhai Motambhai Patel
Gujarat High Court · (2000) 05 GUJ CK 0090
High Courts10 May 2000Allowed
Manekben Mahendrabhai Pandya Vs State of Gujarat
Gujarat High Court · (2000) 05 GUJ CK 0089
High Courts10 May 2000Dismissed
Gujarat Water Resources Dev. Corporation Ltd. Vs Vithalbhai Gambhirbhai Bariya
Gujarat High Court · (2000) 05 GUJ CK 0088
High Courts10 May 2000Allowed
Devidhbhai Dahyabhai Vs State of Gujarat
Gujarat High Court · (2000) 05 GUJ CK 0078
High Courts10 May 2000
Guj. Electricity Board Vs B.M. Shah
Gujarat High Court · (2000) 05 GUJ CK 0076
High Courts10 May 2000Allowed
Patel Shamjibhai Ladhabhai Vs Heirs of Ambalal R. Sura-Chandravadan A. Sura, Since
Gujarat High Court · (2001) 1 GLR 226
High Courts10 May 2000
Rajendrasinh Khodubha Zala Vs Sarpanch, President Barwada Nagar Panchayat
Gujarat High Court · (2000) 05 GUJ CK 0068
High Courts10 May 2000Allowed
Mohammed Yunus Khan Miyasherkhan Pathan Vs AMC, Municipal Commissioner, A.M.C. and Others
Gujarat High Court · AIR 2000 Guj 330
Bombay Provincial Municipal Corporations Act, 1949 — Section 254, 260, 268, 269
High Courts10 May 2000Allowed
Laxmiben Manubhai Parmar Vs State of Gujarat and Another
Gujarat High Court · (2001) 2 GLR 1284
High Courts10 May 2000Allowed
Sandeep Prashant Vaidya Vs Principal, A-One Higher Secondary School and Another
Gujarat High Court · AIR 2001 Guj 8 : (2000) 4 GLR 3168
Constitution of India, 1950 — Article 226Gujarat Higher Secondary Certificate Examinations Regulations, 1977 — Regulation 1
High Courts10 May 2000Allowed
Patel Shamjibhai Ladhabhai Vs Ambalal Ranchhoddas Sura since Decd. through his Heirs and Others
Gujarat High Court · (2001) 1 GLR 226
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Limitation Act, 1908 — Article 47, 28Mamlatdars Court Act, 1906 — Section 1, 26, 5, 5(1), 5(2)
High Courts10 May 2000Allowed
Laxmiben Manubhai Parmar Vs State of Gujarat
Gujarat High Court · (2001) 2 GLR 1284
High Courts10 May 2000
Patel Shamjibhai Ladhabhai Vs The State of Gujarat
Gujarat High Court · (2000) 05 GUJ CK 0037
High Courts10 May 2000Allowed
Nadiad Municipal Pensioners'' Association Vs State of Gujarat
Gujarat High Court · (2000) 05 GUJ CK 0015
High Courts10 May 2000Dismissed
Junagadh Nagarpalika Vs Jethva Dilipbhai Hirabhai
Gujarat High Court · (2000) 4 GLR 613
High Courts10 May 2000Allowed
Trikambhai @ Tiko Ravajibhai Thakor Vs State of Gujarat
Gujarat High Court · (2000) CriLJ 4363 : (2001) 21 GLH 177 : (2000) 3 GLR 45
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 366(1)
High Courts09 May 2000
ARTI GASES Vs DIRECTOR OF INCOME TAX
Gujarat High Court · (2001) 166 CTR 188 : (2001) 113 TAXMAN 68
Income Tax Act, 1922 — Section 34(1)(a)Income Tax Act, 1961 — Section 127(2), 131(1A), 132, 132(1), 132(8)