High Courts07 Mar 2000
Shamji Ramji Gohil Vs Deputy Engineer (O and M), Gujarat Electricity Board and Others
Gujarat High Court · AIR 2001 Guj 56 : (2000) 4 GLR 325
Electricity Act, 1910 — Section 39
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 54 of 62
High Courts07 Mar 2000Dismissed
ONGC Retired Officers Asso. Vs ONGC
Gujarat High Court · (2001) 21 GLH 15 : (2000) 4 GLR 2879
High Courts07 Mar 2000Dismissed
Vihaji Kesharsing Chauhan Vs State of Gujarat
Gujarat High Court · (2000) 03 GUJ CK 0041
Constitution of India, 1950 — Article 226
High Courts07 Mar 2000Allowed
Kamlaben Rohitbhai Patel Vs Additional Development Commissioner
Gujarat High Court · (2001) 21 GLH 109 : (2000) 2 GLR 222
High Courts06 Mar 2000
Bhada Khet Majur Sahkari Mandali Ltd. Vs State of Gujarat
Gujarat High Court · (2000) 03 GUJ CK 0114
High Courts06 Mar 2000Allowed
Jinendrakumar Setulal Jain Vs State of Gujarat
Gujarat High Court · (2000) 03 GUJ CK 0110
High Courts06 Mar 2000Allowed
Ramniklal B. Shulka Vs Union of India (UOI) and Another
Gujarat High Court · AIR 2000 Guj 234
Constitution of India, 1950 — Article 309
High Courts03 Mar 2000Dismissed
B.R. Kakar Vs Institute for Plasma Research
Gujarat High Court · (2000) 4 GLR 618
High Courts03 Mar 2000Dismissed
Ranchhodji C. Chauhan Vs Disrict Panchayat
Gujarat High Court · (2000) 3 GLR 2502 : (2001) 3 LLJ 829
Industrial Disputes Act, 1947 — Section 25F
High Courts03 Mar 2000Dismissed
Shamjibhai Ladhabhai Patel Vs Chandravadan Ambalal Sura and P.A.O. heirs of deceased
Gujarat High Court · (2000) 03 GUJ CK 0113
Bombay Tenancy and Agricultural Lands Act, 1946 — Section 16, 17(5), 17B(1), 17B(8), 70Constitution of India, 1950 — Article 227
High Courts03 Mar 2000Dismissed
Raj Remedies Vs Richardson Vicks Inc.
Gujarat High Court · (2000) 3 GLR 2323
Trade and Merchandise Marks Act, 1958 — Section 48 , 49
High Courts03 Mar 2000Dismissed
Ranchhodji C. Chauhan Vs District Panchayat and Another
Gujarat High Court · (2000) 3 GLR 2502 : (2001) 3 LLJ 829
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25F
High Courts03 Mar 2000
Mahendrasinhji Zoravarsinhji Sandhu Vs Kamal B. Deval
Gujarat High Court · (2001) 1 GLR 89
Arbitration Act, 1940 — Section 14(1), 15, 17, 30, 35
High Courts03 Mar 2000Dismissed
Hargovan Keshav Vs Mansing Thakorbhai
Gujarat High Court · (2000) 3 GLR 183
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 85A
High Courts03 Mar 2000Allowed
Kantilal Nanchand Sheth Vs Jeramdas Vajubhai Parmar
Gujarat High Court · (2000) 4 GLR 348
High Courts03 Mar 2000
Dahyabhai Purabhai Vankar Vs Executive Engineer
Gujarat High Court · (2000) 03 GUJ CK 0037
Constitution of India, 1950 — Article 14, 16
High Courts03 Mar 2000Allowed
Elvina Isudas Christian Vs M.K. Raithattha
Gujarat High Court · (2000) 03 GUJ CK 0035
Bombay Civil Services Rules, 1959 — Rule 17
High Courts03 Mar 2000Allowed
Damodar Oil Mill Vs District Supply Officer Junagadh
Gujarat High Court · (2001) 21 GLH 580
High Courts03 Mar 2000
Ushaben J. Vyas Vs State of Gujarat
Gujarat High Court · (2000) 03 GUJ CK 0011