COURT ARCHIVE

Gujarat High Court judgments, 2001

939 judgments · page 41 of 47

High Courts17 Feb 2001

Bipinchandra J. Divan and Others Vs State of Gujarat and Others

Gujarat High Court · AIR 2002 Guj 99 : (2001) 21 GLH 623 : (2001) 2 GLR 1394

Constitution of India, 1950 — Article 129, 21, 226, 283, 38Protection of Human Rights Act, 1993 — Section 12(b)

High Courts17 Feb 2001Dismissed

State of Gujarat Vs Rathod Manpritsinh Mahendrasinh

Gujarat High Court · (2001) CriLJ 4052

Bombay Forest Rules, 1942 — Rule 66Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320(8)

High Courts17 Feb 2001Allowed

B.A. Mewada Vs Director, Govt. Printing and Stationery Department and Others

Gujarat High Court · (2001) 2 GLR 1570

Constitution of India, 1950 — Article 226, 309

High Courts17 Feb 2001Dismissed

Kantilal Mohanlal Kanadla Vs State of Gujarat

Gujarat High Court · (2001) 02 GUJ CK 0026

Constitution of India, 1950 — Article 226

High Courts17 Feb 2001Dismissed

Divisional Controller Vs Ishakbhai A. Munshi

Gujarat High Court · (2001) 21 GLH 367 : (2001) 4 GLR 3523

Industrial Disputes Act, 1947 — Section 11A

High Courts16 Feb 2001Dismissed

State of Gujarat Vs Propritor, P.M. Sanghavi and Company

Gujarat High Court · (2001) 21 GLH 178

Constitution of India, 1950 — Article 226, 227

High Courts16 Feb 2001

P.P. Dave Vs State of Gujarat

Gujarat High Court · (2001) CriLJ 3458 : (2002) 1 GLR 342

Motor Vehicles Act, 1988 — Section 207

High Courts16 Feb 2001

N.H. Mehta Vs State of Gujarat

Gujarat High Court · (2001) 02 GUJ CK 0069

High Courts16 Feb 2001Allowed

Avalokita B. Desai Vs State of Gujarat

Gujarat High Court · (2001) 02 GUJ CK 0043

High Courts16 Feb 2001

Navjivan Roller Flour and Pulse Mills Ltd. Vs State of Gujarat and Another

Gujarat High Court · (2001) 21 GLH 341 : (2001) 2 GLR 1467 : (2001) 3 RCR(Criminal) 708

Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 6A

High Courts16 Feb 2001Allowed

P.P. Dave and Others Vs State of Gujarat

Gujarat High Court · (2001) CriLJ 3458 : (2002) 1 GLR 342

Motor Vehicles Act, 1988 — Section 207

High Courts16 Feb 2001Allowed

Ashok Bhatia and Others Vs M.K. Gajera

Gujarat High Court · (2001) CriLJ 3433 : (2001) 2 GLR 1644 : (2001) 3 RCR(Criminal) 693

Civil Procedure Code, 1908 (CPC) — Section 115Contempt of Courts Act, 1971 — Section 12

High Courts16 Feb 2001

Ramswarup Purandas Modi Vs State of Gujarat and Others

Gujarat High Court · (2001) 21 GLH 463 : (2001) 4 GLR 3246

Constitution of India, 1950 — Article 226

High Courts15 Feb 2001

State of Gujarat Vs Khasia Gabha Bhupat and Others

Gujarat High Court · (2001) 4 GLR 3086

Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 304(11), 320(4), 326, 34

High Courts15 Feb 2001

Commissioner of Income Tax Vs Saraspur Mills Ltd.

Gujarat High Court · (2001) 02 GUJ CK 0074

Central Excise Rules, 1944 — Rule 10, 10(2)Income Tax Act, 1961 — Section 146, 147, 153(3), 250, 254

High Courts15 Feb 2001Dismissed

Prof. Chhotabhai D. Patel Vs State of Gujarat

Gujarat High Court · (2001) 21 GLH 528 : (2001) 4 GLR 3462

Constitution of India, 1950 — Article 14, 16

High Courts14 Feb 2001Dismissed

State of Gujarat Vs Chandrakant Gordhandas Sheth

Gujarat High Court · (2001) 21 GLH 154

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)(3)Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 20, 7

High Courts14 Feb 2001Dismissed

Ashok Oxygen Vs State of Gujarat and Another

Gujarat High Court · (2006) 143 STC 640

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49

High Courts13 Feb 2001Allowed

Dalichand alias Bhuriyo Pannalal Labanna Vs Commissioner of Police

Gujarat High Court · (2001) 02 GUJ CK 0060

High Courts13 Feb 2001Dismissed

Modi Bachubhai Sakalchand Vs Mariyambibi Noormohmad and Others

Gujarat High Court · (2001) 3 GLR 2019

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 28, 29(2), 5Civil Procedure Code, 1908 (CPC) — Section 115