COURT ARCHIVE

Gujarat High Court judgments, 2000

1,223 judgments · page 49 of 62

High Courts31 Mar 2000Allowed

Joshi Ratilal Laxmishanker Vs Trustees Of Sheth Gokuldas Hansraj Trantukar Momorial Tr.

Gujarat High Court · (2001) 4 GLR 3415

Bombay Public Trusts Act, 1950 — Section 50Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 29(2)

High Courts31 Mar 2000Dismissed

Patel Dinneshkumar Shivram Somdas Vs Patel Keshavlal Mohanlal

Gujarat High Court · (2000) 3 CivCC 7 : (2000) CriLJ 3546 : (2000) 2 GLR 1 : (2000) 3 RCR(Criminal) 127

General Clauses Act, 1897 — Section 9Limitation Act, 1963 — Section 12(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts31 Mar 2000

Bhai Nihalchand Modh Vs State of Gujarat

Gujarat High Court · (2000) 03 GUJ CK 0032

High Courts31 Mar 2000Allowed

Maniben Navabhai Vs State of Gujarat

Gujarat High Court · (2001) GLR 791

High Courts30 Mar 2000Dismissed

Jashbhai Somabhai @ Dadabhai Patel Vs Kamlaben

Gujarat High Court · (2000) 03 GUJ CK 0106

Specific Relief Act, 1963 — Section 16(c)

High Courts30 Mar 2000Dismissed

Vinodchandra Shantilal Shah Vs Chief Controlling Revenue Authority

Gujarat High Court · AIR 2001 Guj 12 : (2001) 2 GLR 1807

Bombay Stamp Act, 1958 — Section 2, 32(A), 32(A)(4)Bombay Stamp Rules, 1958 — Rule 4(2)

High Courts30 Mar 2000Dismissed

Dashrathlal Ramniklal Thakker Vs Mandal Nagarik Sahkari Bank Limited

Gujarat High Court · (2000) 4 GLR 249

High Courts30 Mar 2000Dismissed

Gulabsing Sardarsing Thakore Vs Popatlal Chhotalal Jadawala

Gujarat High Court · (2000) 03 GUJ CK 0024

High Courts29 Mar 2000Allowed

Tata Iron and Steel Co. Ltd. Vs Municipal Corporation of City Ahmedabad

Gujarat High Court · (2000) 03 GUJ CK 0046

High Courts28 Mar 2000Dismissed

Magan Bijal Koli Vs State of Gujarat

Gujarat High Court · (2001) 1 GLR 745

Evidence Act, 1872 — Section 24, 3Penal Code, 1860 (IPC) — Section 201, 302

High Courts28 Mar 2000

Pravinchandra F. Shah Vs State of Gujarat and Others

Gujarat High Court · (2000) 03 GUJ CK 0075

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 114, 408

High Courts28 Mar 2000Dismissed

Alibhai Mohmadbhai Vs Kaderkha Nurkha

Gujarat High Court · (2000) 03 GUJ CK 0023

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)

High Courts27 Mar 2000Allowed

Thakore Nandaben Jasuji Vs Thakore Lakshmiben Ataji and Another

Gujarat High Court · (2000) 3 GLR 29

High Courts27 Mar 2000Dismissed

Janta Touring Talkies Vs State of Gujarat and Others

Gujarat High Court · AIR 2000 Guj 265 : (2000) 2 GLR 421 : (1998) 2 GLR 778

Bombay Cinemas (Regulation) Act, 1953 — Section 2, 5, 5(2), 8A, 8BBombay Cinemas (Regulation) Rules, 1954 — Rule 103, 107Constitution of India, 1950 — Article 19

High Courts27 Mar 2000

Divisional Controller, G.S.R.T.C. Vs Dhirajlal Z. Kotak

Gujarat High Court · (2000) 86 FLR 112 : (2001) 4 GLR 3770 : (2000) 2 LLJ 86

Industrial Disputes Act, 1947 — Section 11

High Courts27 Mar 2000

Divisional Controller, S.T. Corporation, Bhuj Vs Virji D. Barot

Gujarat High Court · (2001) GLR 153

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A

High Courts27 Mar 2000

Laxmanbhai B. Chelani Vs Union of India (UOI) and Others

Gujarat High Court · AIR 2001 Guj 1 : (2000) 3 GLR 2146 : (2001) 1 RCR(Civil) 390

Telegraph Act, 1885 — Section 7B

High Courts27 Mar 2000Dismissed

Baroda Municipal Corporation Vs Narendra Manilal Shah

Gujarat High Court · (2001) GLR 124

High Courts24 Mar 2000

Mishra Rakeshkumar Ramodbhai Vs State of Gujarat

Gujarat High Court · (2000) 03 GUJ CK 0125

High Courts24 Mar 2000Allowed

Umedbhai M. Patel Vs State of Gujarat

Gujarat High Court · (2000) 03 GUJ CK 0095

Bombay Civil Services Rules, 1959 — Rule 161(1), 56Constitution of India, 1950 — Article 14, 16, 311