High Courts02 Mar 2000
Bhavnagar Municipal Corporation Vs Kumar G. Mehta and Another
Gujarat High Court · (2001) 88 FLR 830 : (2000) 3 GLR 2250 : (2001) 1 LLJ 823
Industrial Disputes Act, 1947 — Section 25F, 25FF
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 55 of 62
High Courts02 Mar 2000
Centre for Social Justice Vs Union of India (UOI) and Others
Gujarat High Court · AIR 2001 Guj 71 : (2000) 3 GLR 1997
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 3
High Courts02 Mar 2000
Tata Iron and Steel Co. Vs Micro Forge (India) Ltd.
Gujarat High Court · (2001) 104 CompCas 533 : (2000) 2 GLR 1594
Companies Act, 1956 — Section 223, 224(1), 425, 426, 427
High Courts01 Mar 2000Allowed
Nutan Mechanical Works Vs Mahant Ramdevasji Gurj Ramji Mandir
Gujarat High Court · AIR 2001 Guj 101
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28(1)
High Courts01 Mar 2000Allowed
National Insurance Co. Ltd. Vs Durlabhji Jamnadasa
Gujarat High Court · (2000) 03 GUJ CK 0027
High Courts01 Mar 2000
New Ahmedabad Synthetics P. Ltd. Vs Union of India and Others
Gujarat High Court · (2000) 70 ECC 170 : (2001) 95 ECR 407
General Clauses Act, 1897 — Section 10
High Courts29 Feb 2000Allowed
Secretary Vs Rajubhai R. Jadeja
Gujarat High Court · (2000) 4 GLR 183
Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11, 12
High Courts29 Feb 2000Dismissed
Ramubhai Dahyabhai Rathod Vs Surat Municipal Corporation and Others
Gujarat High Court · AIR 2000 Guj 292 : (2000) 3 GLR 2679
Gujarat Town Planning and Urban Development Act, 1976 — Section 68Gujarat Town Planning and Urban Development Rules, 1979 — Rule 33
High Courts29 Feb 2000
Gujarat Electricity Board Vs Ballkhan D. Joya
Gujarat High Court · (2000) 87 FLR 933 : (2000) 2 GLR 1522 : (2000) 2 LLJ 1116
Apprentices Act, 1961 — Section 18, 22Industrial Disputes Act, 1947 — Section 2, 25F
High Courts29 Feb 2000Dismissed
Workmen of Wips Division Vs Ambalal Sarabhai Enterprises Ltd.
Gujarat High Court · (2000) 02 GUJ CK 0022
Constitution of India, 1950 — Article 227
High Courts29 Feb 2000Allowed
Prabhudas Nathalal Vs Ramanlal Bhaikbhai Fadia
Gujarat High Court · (2000) 02 GUJ CK 0003
High Courts28 Feb 2000Allowed
Khildas Amulmam Bhavnani Vs Commissioner of Income Tax
Gujarat High Court · (2000) 02 GUJ CK 0108
High Courts28 Feb 2000
Divya Prints Private Limited Vs Sesa Seat Information Systems
Gujarat High Court · (2000) 02 GUJ CK 0010
High Courts25 Feb 2000Dismissed
State of Gujarat Vs Shah Sanjaykumar K.
Gujarat High Court · (2000) 02 GUJ CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)
High Courts25 Feb 2000
Manubhai Umedbhai Patel Vs State of Gujarat
Gujarat High Court · (2000) 02 GUJ CK 0073
High Courts25 Feb 2000Allowed
Jagdish B. Bhatt Vs State of Gujarat and Others
Gujarat High Court · (2001) 1 GLR 45
Bombay Civil Services Rules, 1959 — Rule 161Constitution of India, 1950 — Article 14, 16, 226
High Courts25 Feb 2000
C.M. Oza Vs State of Gujarat and Others
Gujarat High Court · (2001) 1 GLR 368
Gujarat Panchayats Act, 1961 — Section 206, 206A(1), 206A(2)
High Courts25 Feb 2000Dismissed
Brahmanand Layakram Vs Shah Natwarlal Harakhlal
Gujarat High Court · (2001) 2 GLR 1144
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 29(2)Civil Procedure Code, 1908 (CPC) — Section 11
High Courts25 Feb 2000Allowed
Jagdish B. Bhatt Vs State of Gujarat
Gujarat High Court · (2001) 1 GLR 45
High Courts25 Feb 2000
C.M. Oza Vs State of Gujarat
Gujarat High Court · (2001) 1 GLR 368
Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 206, 206A(1), 206A(2)