High Courts04 May 2000
Chansama Taluka Panchayat Vs Sulemanbhai Sujatbhai Malek C/o General Workers Uttar
Gujarat High Court · (2001) 89 FLR 652
Constitution of India, 1950 — Article 12, 226, 227Industrial Disputes Act, 1947 — Section 25F
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 41 of 62
High Courts04 May 2000Allowed
Hardesh Kumar Rajaram Vs Kv. B. Unni and Others
Gujarat High Court · (2001) 2 GLR 1315
Industrial Disputes Act, 1947 — Section 10, 12(5), 25F, 25G, 25H
High Courts04 May 2000Allowed
Hardesh Kumar Rajaram C/o J.B. Rajyaguru Vs K.V. B. Unni Desk Officer
Gujarat High Court · (2001) 2 GLR 1315
High Courts04 May 2000Dismissed
Hansaben Khemchand Jain Vs GPSC
Gujarat High Court · (2001) 4 GLR 3315
High Courts04 May 2000
Chansama Taluka Panchayat Vs Sulemanbhai Sujatbhai Malek
Gujarat High Court · (2000) 4 GLR 299 : (2002) 4 LLJ 500
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts04 May 2000Dismissed
Union of India (UOI) Vs Kankuben
Gujarat High Court · (2000) 05 GUJ CK 0006
High Courts03 May 2000
Gujarat State Road Transport Corporation Vs Kishore J. Hirani
Gujarat High Court · (2000) 05 GUJ CK 0096
High Courts03 May 2000
Gujarat State Road Transport Corporation Vs Madhavsingh B. Parmar
Gujarat High Court · (2000) 4 GLR 314
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A, 11A, 33(2)
High Courts03 May 2000Allowed
Alka N. Shah Vs State of Gujarat
Gujarat High Court · (2001) 2 GLR 1023
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts03 May 2000Allowed
Prashant K. Patel Vs Union of India (UOI)
Gujarat High Court · AIR 2001 Guj 58 : (2000) 3 GLR 2725 : (2001) 1 RCR(Civil) 672
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115Government Savings Certificate Act, 1959 — Section 12
High Courts03 May 2000
Alka N. Shah Vs State of Gujarat and Another
Gujarat High Court · (2001) 2 GLR 1023
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142(A)
High Courts03 May 2000Allowed
Amardas Govinddas Chauhan Vs District Primary Education Officer
Gujarat High Court · (2000) 05 GUJ CK 0069
High Courts03 May 2000
Rastriya Mazdoor Union Vs Union of India
Gujarat High Court · (2000) 05 GUJ CK 0059
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10, 12
High Courts03 May 2000
M.N. Panchal Vs Gujarat Filaments Ltd.
Gujarat High Court · (2001) 91 FLR 1158
High Courts03 May 2000Dismissed
Krupaben B. Trivedi Vs Government of Gujarat, Secretary, Education Deptt.
Gujarat High Court · (2000) 05 GUJ CK 0033
Constitution of India, 1950 — Article 14, 16, 19(1), 236, 309Gujarat Affiliated Colleges Services Tribunal (Terms and Conditions of Services of Persons Constituting the Tribunal) Rules, 1982 — Rule 2Gujarat Affiliated Colleges Services Tribunal Act, 1982 — Section 17, 3, 3(2), 4
High Courts03 May 2000
Gujarat State Road Transport Corporation Vs Dinesh Savjibhai Pipalia
Gujarat High Court · (2000) 4 GLR 529
High Courts03 May 2000
N.P. Painter Vs District Development Officer
Gujarat High Court · (2000) 05 GUJ CK 0017
High Courts02 May 2000Allowed
Bharatsinh Bhagwansinh Puwar Vs State of Gujarat
Gujarat High Court · (2000) 05 GUJ CK 0099
High Courts02 May 2000Dismissed
Society of Sister of St. Anns. Vs State of Gujarat
Gujarat High Court · (2000) 05 GUJ CK 0098
High Courts02 May 2000Dismissed
Anvarbhai Kasambhai Vs Chief Security Commissioner
Gujarat High Court · (2000) 4 GLR 750