COURT ARCHIVE

Gujarat High Court judgments, 2000

1,223 judgments · page 58 of 62

High Courts16 Feb 2000Dismissed

Sushila Kanwar Poonam Kunwar and Others Vs State of Gujarat and Others

Gujarat High Court · AIR 2000 Guj 194 : (2000) 3 GLR 2359

Bombay Prevention of Begging Act, 1959 — Section 2(1), 4, 5, 6Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 61

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High Courts16 Feb 2000

N.H. Mehta Vs State of Gujarat and Another

Gujarat High Court · (2001) 21 GLH 190

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High Courts15 Feb 2000

Parle International Ltd. Vs Union of India

Gujarat High Court · (2001) 127 ELT 329 : (2000) 3 GLR 2473

Central Excise Rules, 1944 — Rule 173C, 173F, 173G, 173Q, 226Central Excises and Salt Act, 1944 — Section 11A, 11B, 11B(1), 12A, 3

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High Courts15 Feb 2000Allowed

Oriental Insurance Co. Ltd. Vs Rajiben and Others

Gujarat High Court · (2002) ACJ 404

Motor Vehicles Act, 1988 — Section 95

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High Courts15 Feb 2000Dismissed

Executive Engineer Vs Pravinbhai Prabhubhai Patel

Gujarat High Court · (2001) ACJ 1403 : (2000) 3 GLR 291

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High Courts15 Feb 2000Allowed

Hajimahmad Jan-Mahmad Shaikh Vs Commissioner of Police

Gujarat High Court · (2000) 02 GUJ CK 0046

Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 437(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1), 9(1)

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High Courts15 Feb 2000

Hadta Seva Sahakari Mandli Ltd. Vs State of Gujarat

Gujarat High Court · (2000) 02 GUJ CK 0016

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High Courts15 Feb 2000

Nilabhai Rupabhai Patel, Chief Promoter of Proposal Vs Proposed Hadta Seva Sahakari Mandli Ltd.

Gujarat High Court · (2000) 2 GLR 1617

Gujarat Co-operative Societies Act, 1961 — Section 150, 153, 153(1), 155, 156

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High Courts14 Feb 2000

Hasmukh Chaturbhuj Trivedi Vs Mohanlal Ramji Voraliya

Gujarat High Court · (2000) 3 GLR 2568

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 28, 29, 29(1)(b), 29(3)

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High Courts14 Feb 2000

Satdadhar Road Asargrastha Samiti Vs Commissioner, Ahmedabad Municipal Corporation and Others

Gujarat High Court · AIR 2000 Guj 197

Gujarat Municipalities Act, 1963 — Section 233

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High Courts14 Feb 2000Allowed

Gujarat Secondary Education Board and Another Vs Sunny Dharampalsingh Chaudhary Minor through his father Dharampalsingh Chaudhary and Another

Gujarat High Court · AIR 2000 Guj 200 : (2001) 1 GLR 28

Constitution of India, 1950 — Article 226

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High Courts11 Feb 2000Dismissed

Guj. Co.Op. Oil Seeds Growers'' Federation Limited Vs Agricultural Produce Market Committee

Gujarat High Court · (2000) 02 GUJ CK 0106

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High Courts11 Feb 2000Dismissed

Zubedabai Amad Vs Sunni Vohra Ibrahim Haji Abdulkarim

Gujarat High Court · (2000) 02 GUJ CK 0088

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)

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High Courts11 Feb 2000Allowed

Suryakant B. Pathak Vs State of Gujarat

Gujarat High Court · (2000) 02 GUJ CK 0035

Bombay Primary Education Act, 1947 — Section 40(1)Constitution of India, 1950 — Article 226, 227

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High Courts11 Feb 2000Dismissed

Rajnikant Ambalal Amin, Adult, Occ. Agriculturist Vs State of Gujarat

Gujarat High Court · (2000) 02 GUJ CK 0013

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High Courts11 Feb 2000

Chhani Nagar Panchayat and Another Vs State of Gujarat and Others

Gujarat High Court · (2000) 2 GLR 1263

Evidence Act, 1872 — Section 114Gujarat Industrial Development Act, 1962 — Section 16

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High Courts10 Feb 2000Allowed

Safiyaben Mohmed Sahid Ansari Vs State of Gujarat

Gujarat High Court · (2000) CriLJ 4453 : (2000) 2 DMC 494 : (2000) 3 GLR 863 : (2000) 4 RCR(Criminal) 98

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High Courts10 Feb 2000Allowed

Bhavesh Gas Suppliers Vs District Industries Centre and Others

Gujarat High Court · AIR 2001 Guj 99

Constitution of India, 1950 — Article 226

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High Courts10 Feb 2000

Jagdish U. Nanavaty and Others Vs State of Gujarat and Others

Gujarat High Court · (2000) 87 FLR 520 : (2000) 2 GLR 1703

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High Courts10 Feb 2000Dismissed

Amichandbhai Madhwan Patel Vs State of Gujarat and Others

Gujarat High Court · (2001) 1 GLR 287

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(2), 195(3)Penal Code, 1860 (IPC) — Section 114, 123, 172, 173, 174

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