High Courts24 Mar 2000Dismissed
Parents Associations and Another Vs Board of Governors Sainik School and Others
Gujarat High Court · AIR 2000 Guj 250 : (2000) 4 GLR 472
Constitution of India, 1950 — Article 226Sainik School Society Rules — Rule 2.11
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 50 of 62
High Courts24 Mar 2000Allowed
Noorbanu Haji Hasan Vs Havabai Haji Hasan and Others
Gujarat High Court · (2001) 2 GLR 1026
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Mar 2000Dismissed
Pam Pharmaceuticals Vs Richardson Vicks Inc. and Others
Gujarat High Court · (2001) 1 GLR 125
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, 20Copyright Act, 1957 — Section 62Specific Relief Act, 1963 — Section 37 , 38
High Courts24 Mar 2000Allowed
The State of Gujarat Vs Mascot Pharmaceutical
Gujarat High Court · (2000) 03 GUJ CK 0047
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
High Courts24 Mar 2000Allowed
Shahwadi Mahila Kelvani Mandal Vs Gujarat Secondary Education Board
Gujarat High Court · (2000) 03 GUJ CK 0020
High Courts24 Mar 2000Allowed
Bai Boorbhanu Haji Hasan Vs Bai Havabhai Haji Hasan
Gujarat High Court · (2000) 03 GUJ CK 0018
High Courts24 Mar 2000Allowed
Chamar Ramjibhai Khimabhai Vs Mirza Nurmahmmadbhai Amirbhai and Another
Gujarat High Court · (2000) 3 GLR 778
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23A, 29(3)Constitution of India, 1950 — Article 227
High Courts23 Mar 2000
Madhupuri Corporation Vs Prabhat Jha, Deputy Director of Income Tax (Investigation)
Gujarat High Court · (2001) 171 CTR 593 : (2001) 63 GLH 21 : (2001) 21 GLH 63 : (2002) 256 ITR 498 : (2002) 125 TAXMAN 309
General Clauses Act, 1897 — Section 2Income Tax Act, 1961 — Section 131(1A), 132(9A), 158BC
High Courts23 Mar 2000
Star Pistons Pvt. Ltd. and Another Vs Union of India and Others
Gujarat High Court · (2000) 70 ECC 387 : (2000) 3 GLR 2184
Central Excise Rules, 1944 — Rule 173, 2Central Excises and Salt Act, 1944 — Section 11A, 2, 35
High Courts23 Mar 2000Allowed
Koli Veliyabhai Khalpabhai Vs Koli Ditiyabhai Jaliabhai and Another
Gujarat High Court · (2000) 03 GUJ CK 0031
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 9
High Courts23 Mar 2000Dismissed
Gurukrupa Transport Corporation Vs Food Corporation of India
Gujarat High Court · (2001) 21 GLH 229 : (2000) 4 GLR 338
High Courts23 Mar 2000
Ramjibhai Mavjibhai Malam Vs State of Gujarat
Gujarat High Court · (2000) 03 GUJ CK 0022
High Courts23 Mar 2000Allowed
Amarsinhbhai Kantibhai Patel Vs State of Gujarat and Another
Gujarat High Court · (2000) CriLJ 3598 : (2001) 1 GLR 179 : (2000) 4 RCR(Criminal) 293
Arms Act, 1959 — Section 3
High Courts23 Mar 2000Dismissed
Dhanlaxmiben Jitendraprasad Vs Employees State Insurance Corporation
Gujarat High Court · (2000) 4 GLR 260
High Courts22 Mar 2000Allowed
Gujarat State Road Transport Corporation Vs State Transport Employees Union
Gujarat High Court · (2000) 03 GUJ CK 0107
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 11A, 15, 2, 7, 7AIndustrial Disputes Act, 1947 — Section 11A
High Courts22 Mar 2000
Manubhai Somnath Joshi Vs Gujarat State Road Transport Corporation and Another
Gujarat High Court · (2001) 1 GLR 184
High Courts22 Mar 2000
Manubhai Somnath Joshi Vs Gujarat State Road Transport Corporation
Gujarat High Court · (2001) 1 GLR 184
High Courts21 Mar 2000
Vimal Construcation Co. Vs State of Gujarat
Gujarat High Court · (2000) 03 GUJ CK 0118
High Courts21 Mar 2000Dismissed
Kalaji Hathiji Thakore Vs State of Gujarat and Another
Gujarat High Court · AIR 2000 Guj 289 : (2001) 1 GLR 734
Gujarat Panchayats (Amendment) Act, 1993 — Section 2(4), 57, 57(1), 57(3)
High Courts21 Mar 2000
R.P. Sinha Vs Commissioner
Gujarat High Court · (2000) 03 GUJ CK 0058
Bombay Provincial Municipal Corporations Act, 1949 — Section 2, 4, 4(1), 45, 45(1)City of Nagpur Corporation Act, 1948 — Section 59(3), 67, 67(3)Constitution of India, 1950 — Article 235