High Courts24 Apr 2000
Bhavnagar Municipal Corporation Vs Official Liquidator and Another
Gujarat High Court · (2001) 104 CompCas 448
Companies Act, 1956 — Section 446, 446(2), 483
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 45 of 62
High Courts20 Apr 2000Allowed
Lillykutty Mathew Vs C.J. Simon
Gujarat High Court · (2000) 04 GUJ CK 0092
Constitution of India, 1950 — Article 14, 15, 21Divorce Act, 1869 — Section 10, 18, 19, 3
High Courts20 Apr 2000
Dy. Executive Engineer Vs Sindarva patu Danabhai
Gujarat High Court · (2001) GLR 793
Industrial Disputes Act, 1947 — Section 2, 25F, 25H
High Courts20 Apr 2000
Ramlal Shivlal Gurkha (Tiwari) Vs State of Gujarat and Others
Gujarat High Court · (2000) 4 GLR 895
Bombay Civil Services Rules, 1959 — Rule 246A, 247, 247(3)
High Courts20 Apr 2000
Satishkumar R. Patel Vs DDO, Baroda and Others
Gujarat High Court · (2001) 1 GLR 270
High Courts20 Apr 2000
Rameshbhai Atmaram Patel Vs Factory Manager, New Sorrock Mills Ltd.
Gujarat High Court · (2000) 4 GLR 59
Industrial Disputes Act, 1947 — Section 11A, 17B, 33
High Courts20 Apr 2000Dismissed
Xavier Kelavani Mandal Vs State of Gujarat and Another
Gujarat High Court · AIR 2000 Guj 236 : (2000) 4 GLR 82
Bombay Provincial Municipal Corporations Act, 1949 — Section 132Gujarat Education Cess Act, 1962 — Section 12, 13
High Courts20 Apr 2000
Mukeshbhai Rasikbhai Shah Vs Gujarat Technocasting Pvt. Ltd.
Gujarat High Court · (2000) 87 FLR 119
Industrial Disputes Act, 1947 — Section 10, 10(1), 2
High Courts20 Apr 2000Dismissed
Raghubhai M. Desai and Others Vs Vinay Vhas, I.A.S.
Gujarat High Court · AIR 2000 Guj 239
Gujarat Municipalities Act, 1963 — Section 37
High Courts20 Apr 2000
Satishkumar R. Patel Vs D.D.O., Baroda and Others
Gujarat High Court · (2001) 1 GLR 270
High Courts20 Apr 2000Allowed
Suthar Budhalal Lallubhai Vs Bhagwandas K. Gupta Decd. thro heirs
Gujarat High Court · (2000) 4 GLR 570
High Courts19 Apr 2000
Firoz Anwarbhai Fruitwala Vs Commissioner of Police and Others
Gujarat High Court · (2000) 4 GLR 2978
Constitution of India, 1950 — Article 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 9(2)
High Courts19 Apr 2000Allowed
Dhirajbhai D. Makwana Vs Superintendent
Gujarat High Court · (2000) 04 GUJ CK 0026
High Courts19 Apr 2000
Tahir Dadi Vs State of Gujarat
Gujarat High Court · (2000) CriLJ 3724
Essential Commodities Act, 1955 — Section 6A, 6B
High Courts18 Apr 2000
GUJARAT GAS CO. LTD. Vs JOINT COMMISSIONER OF INCOME TAX
Gujarat High Court · (2000) 111 TAXMAN 144
Companies Act, 1956 — Section 397, 398Constitution of India, 1950 — Article 226, 226(3), 265, 31(1)Income Tax Act, 1922 — Section 34, 5(8)
High Courts18 Apr 2000Allowed
Jasuben Vs Dahyabhai @ Bhanabhai Durlabhbhai (Chhanabhai)
Gujarat High Court · (2000) 04 GUJ CK 0100
High Courts18 Apr 2000
State of Gujarat Vs Pankajkumar Bhurabhai Thakkar
Gujarat High Court · (2001) CriLJ 185(1) : (2000) 3 GLR 285
High Courts18 Apr 2000
Udayankumar Natvarlal Pandya Vs Kalol Nagar Palika and Others
Gujarat High Court · (2000) 04 GUJ CK 0077
High Courts18 Apr 2000
Commissioner of Income Tax Vs Cama Hotels Ltd.
Gujarat High Court · (2000) 112 TAXMAN 438
Income Tax Act, 1961 — Section 10, 10(2), 10(5), 256(2), 295
High Courts18 Apr 2000
Gujarat Gas Co. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2000) 161 CTR 246 : (2000) 245 ITR 84
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 119(1), 139, 142, 142(2)