High Courts06 Apr 2000Dismissed
Bhagwandas Trilokchand Vs Bhungodomal Zamatmal, through his heirs
Gujarat High Court · (2001) GLR 216
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 48 of 62
High Courts06 Apr 2000
Divisional Controller Vs Amarsinh K. Damor
Gujarat High Court · (2000) 4 GLR 495
Industrial Disputes Act, 1947 — Section 11A, 33(2)
High Courts06 Apr 2000Dismissed
Rajkot Municipal Corp. Vs Lavjibhai M. Patel Thro'' His P.O.A. Holder Rajesh J. Doshi
Gujarat High Court · (2000) 3 GLR 413
Urban Land (Ceiling and Regulation) Act, 1976 — Section 6
High Courts06 Apr 2000
G.S.R.T. Coporation Vs S.T. Workers Union C/o Jaykrishnabhai J. Dave
Gujarat High Court · (2000) 04 GUJ CK 0052
High Courts06 Apr 2000Dismissed
O.N.G.C. Vs Anil Construction Co. and Another
Gujarat High Court · AIR 2000 Guj 284 : (2000) 3 GLR 2244
Arbitration Act, 1940 — Section 27, 29, 30
High Courts05 Apr 2000
Kutch Shipping Agency P. Ltd. Vs Board of Trustees, Kandla Port Trust
Gujarat High Court · (2001) 127 ELT 41
Major Port Trusts Act, 1963 — Section 62(1)
High Courts05 Apr 2000Dismissed
Panchmahals District Baxi Panch and Bachatvarg Kanya Vs State of Gujarat
Gujarat High Court · (2000) 4 GLR 722
High Courts04 Apr 2000Dismissed
Kirit Kumar C. Patel Vs Chairman
Gujarat High Court · (2000) 04 GUJ CK 0104
High Courts04 Apr 2000Allowed
Vanmalibhai Keshavlal Patel Vs Limdi Nagar Palika
Gujarat High Court · (2000) 04 GUJ CK 0075
High Courts04 Apr 2000Dismissed
Union Bearings (I) Limited Vs Gujarat Industrial Investment Corporation Limited
Gujarat High Court · (2000) 04 GUJ CK 0050
High Courts04 Apr 2000Allowed
Ashokkumar Harakchand Shah Vs State of Gujarat
Gujarat High Court · (2000) 2 GLR 761 : (2001) 2 RCR(Criminal) 28
Arms Act, 1959 — Section 1(2), 13, 13(3), 14, 14(2)Arms Rules, 1962 — Rule 32, 50, 51, 51A, 52Constitution of India, 1950 — Article 14, 15, 19, 21, 22
High Courts04 Apr 2000
Ahmedabad Electricity Co. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2001) 74 ECC 296 : (2001) 95 ECR 64 : (2001) 131 ELT 535
Central Excise Rules, 1944 — Rule 174, 3, 43(1)Central Excises and Salt Act, 1944 — Section 2, 3, 37B, 6Customs Act, 1962 — Section 12
High Courts04 Apr 2000Allowed
Mayooriben J. Thakore Vs Gujarat Agro Industries
Gujarat High Court · (2000) 04 GUJ CK 0007
Gujarat Agro Industries Corporation Limited Service Rules, 1969 — Rule 21
High Courts03 Apr 2000Dismissed
Ishwarlal Thakordas Bangali Vs Patel Valjibhai Natthubhai
Gujarat High Court · (2000) 04 GUJ CK 0099
High Courts03 Apr 2000
Heirs of A.I. Mithaiwala-Asmai Abdulhusein Vs Ashwinkumar L. Bhatt
Gujarat High Court · (2001) 4 GLR 3115
Bombay Prohibition Act, 1949 — Section 66(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Limitation Act, 1963 — Article 66
High Courts03 Apr 2000
Adani Exports Ltd., Ahmedabad and Another Vs Union of India and Others
Gujarat High Court · (2000) 04 GUJ CK 0002
Customs Act, 1962 — Section 25(1)Customs Tariff Act, 1975 — Section 3Income Tax Act, 1922 — Section 42, 43
High Courts01 Apr 2000Allowed
Heirs of Badarmal H. Jain and Gautamchand B. Jain Vs Heirs of Ratanben V. and Sushilaben
Gujarat High Court · (2001) 4 GLR 3301
High Courts31 Mar 2000
Paresh Ramanlal Amin Vs State of Gujarat and Others
Gujarat High Court · (2000) 2 GLR 1798
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5AConstitution of India, 1950 — Article 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 6
High Courts31 Mar 2000
Paresh Ramanlal Amin Close Friend of Detenu Ramesh J. Shah Vs State of Gujarat
Gujarat High Court · (2001) CriLJ 1 : (2000) 2 GLR 846 : (2000) 4 RCR(Criminal) 63
High Courts31 Mar 2000Dismissed
Union of India (UOI) Vs Shakil Ahmed Abdul Muttalib
Gujarat High Court · (2001) CriLJ 3 : (2000) 3 GLR 270 : (2000) 4 RCR(Criminal) 808