High Courts27 Nov 2000Allowed
Palak Kailashchandra Jain Minor Thro'' her Natural Vs Union of India (UOI)
Gujarat High Court · (2001) 21 GLH 299
COURT ARCHIVE
Gujarat High Court judgments, 2000
1,223 judgments · page 7 of 62
High Courts27 Nov 2000Dismissed
Paresh Mahendrabhai Vyas Vs State of Gujarat
Gujarat High Court · (2000) 11 GUJ CK 0006
High Courts24 Nov 2000Dismissed
N.G. Vaja Vs State of Gujarat
Gujarat High Court · (2000) 11 GUJ CK 0076
High Courts24 Nov 2000Dismissed
Pirmohammad Ibrahim Vs Manilal Gopaldas Patel and Another
Gujarat High Court · (2001) 2 GLR 1785
Criminal Procedure Code, 1973 (CrPC) — Section 247, 248(2), 313, 397, 401Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11, 11(1), 13(2A), 13(2B), 13(5)
High Courts24 Nov 2000Allowed
Pranjivandas Khushaldas Vs Dhanaben
Gujarat High Court · (2001) 21 GLH 223 : (2001) 4 GLR 3157
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)Transfer of Property Act, 1882 — Section 108, 13(1)
High Courts24 Nov 2000Dismissed
J.R. Gohil Vs Dist. Panchayat.
Gujarat High Court · (2000) 11 GUJ CK 0063
High Courts24 Nov 2000
Pirnmohammad Ibrahim Vs Manilal Gopaldas Patel
Gujarat High Court · (2001) 2 GLR 1785
High Courts24 Nov 2000
Commissioner of Income Tax Vs Light Publication Ltd.
Gujarat High Court · (2001) 251 ITR 120 : (2001) 119 TAXMAN 1006
Income Tax Act, 1961 — Section 2(18), 256(1), 263
High Courts24 Nov 2000
Ahmedabad Green Belt Khedut Mandal Vs State of Gujarat
Gujarat High Court · (2000) 11 GUJ CK 0025
High Courts24 Nov 2000
Palitana Sugar Mill Pvt. Ltd. Vs State of Gujarat
Gujarat High Court · (2001) 4 GLR 3048
High Courts24 Nov 2000
M.J. Brahmbhatt Vs District Development Officer
Gujarat High Court · (2000) 11 GUJ CK 0013
High Courts23 Nov 2000
Harkishandas M. Dumasia Vs Mohanlal Makanji Dumasia
Gujarat High Court · (2001) 3 GLR 1881
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 29(2)Civil Procedure Code, 1908 (CPC) — Section 15Transfer of Property Act, 1882 — Section 108
High Courts23 Nov 2000
Harkishandas M. Dumasia Vs Mohanlal Makanji Dumasia and Others
Gujarat High Court · (2001) 3 GLR 1881
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1) , 13(1)(1), 29, 29(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 115, 15Transfer of Property Act, 1882 — Section 108
High Courts23 Nov 2000
New India Assurance Co. Ltd. Vs Jayaben Naranagar
Gujarat High Court · (2001) 21 GLH 393
Motor Vehicles Act, 1988 — Section 110D
High Courts22 Nov 2000Dismissed
Maneklal Raychand Shah Vs O.L. of G.S.T.C.
Gujarat High Court · (2000) 11 GUJ CK 0068
Transfer of Property Act, 1882 — Section 108
High Courts22 Nov 2000
Commissioner of Central Excise, Ahmedabad-I Vs Gujarat Medicraft Pvt. Ltd.
Gujarat High Court · (2001) 75 ECC 256 : (2001) 96 ECR 20
Central Excise Rules, 1944 — Rule 52A, 57GCentral Excises and Salt Act, 1944 — Section 35H
High Courts21 Nov 2000
Charutar Vidya Mandal Vs Heirs of Sharadkumar/Jerambhaichauhan
Gujarat High Court · (2000) 11 GUJ CK 0075
High Courts21 Nov 2000Partly Allowed
Kandla Port Trust, Trustees of Board Vs Asia Foundation and Construction Ltd.
Gujarat High Court · (2001) 45 GLH 21 : (2001) 21 GLH 45 : (2001) 2 GLR 1459
Arbitration Act, 1940 — Section 17, 30, 35Civil Procedure Code, 1908 (CPC) — Section 96
High Courts21 Nov 2000Allowed
Naren Advertising and Marketing Vs State Bank of Saurashtra
Gujarat High Court · AIR 2001 Guj 222 : (2001) 3 GLR 2671