COURT ARCHIVE

Gujarat High Court judgments, 2001

939 judgments · page 42 of 47

High Courts13 Feb 2001Allowed

Asea Brown Boveri Ltd. Vs O.L. of Polysteels Ltd.

Gujarat High Court · (2002) 4 GLR 3377

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 6 Rule 17, Order 7 Rule 7Companies Act, 1913 — Section 125 , 125(4)English Sale of Goods Act, 1979 — Section 17 , 18

Read judgment

High Courts09 Feb 2001Dismissed

Intercontinental (India), Ahmedabad Vs Indian Sugar and General Industries Export Import Corpn., New Delhi and Another

Gujarat High Court · AIR 2001 Guj 227

Contract Act, 1872 — Section 126, 7

Read judgment

High Courts09 Feb 2001Allowed

Government of Gujarat and Another Vs Yakub Ishaq Hari

Gujarat High Court · (2002) 1 GLR 114

Constitution of India, 1950 — Article 227Forest Act, 1927 — Section 61(2), 61A, 61D

Read judgment

High Courts09 Feb 2001Dismissed

New India Assurance Co. Ltd. Vs Muna Maya Basant

Gujarat High Court · (2001) 2 ACC 589 : (2001) ACJ 940 : AIR 2001 Guj 304 : (2001) 21 GLH 378 : (2001) 1 GLR 915

Motor Vehicles (Amendment) Act, 1982 — Section 92Motor Vehicles Act, 1939 — Section 95, 96, 97Motor Vehicles Act, 1988 — Section 140, 141, 142, 143, 144

Read judgment

High Courts09 Feb 2001Dismissed

Laljibhai R. Soalnki Vs Divisional Director

Gujarat High Court · (2001) 02 GUJ CK 0022

Read judgment

High Courts09 Feb 2001Allowed

Bhimrao Baburao Vs State of Gujarat

Gujarat High Court · (2001) 02 GUJ CK 0011

Penal Code, 1860 (IPC) — Section 302Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 3, 4

Read judgment

High Courts08 Feb 2001Allowed

Bharatbhai Ratansing Ninama Vs State of Gujarat and Others

Gujarat High Court · (2002) 1 GLR 107

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3

Read judgment

High Courts08 Feb 2001

Habibbhai Rajubhai Sindhi Muslaman Vs State of Gujarat and Others

Gujarat High Court · (2001) CriLJ 3545 : (2001) 4 GLR 939

Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 161

Read judgment

High Courts08 Feb 2001Allowed

Jayantibhai Mangaldas Mistry Vs State of Gujarat and Others

Gujarat High Court · (2001) 21 GLH 516

Constitution of India, 1950 — Article 226

Read judgment

High Courts08 Feb 2001

Hasmukh @ Batlo Chandubhai Patel Vs State of Gujarat and Others

Gujarat High Court · (2001) 4 GLR 3377

Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 161

Read judgment

High Courts08 Feb 2001Allowed

Gujarat Agricultural University Vs Gujarat Agricultural University Vahivati Karmachari Mandal

Gujarat High Court · (2001) 21 GLH 292

Industrial Disputes Act, 1947 — Section 12, 2(e), 33, 33(1), 33A

Read judgment

High Courts07 Feb 2001Allowed

Rajeshbhai Chandubhai and Another Vs State of Gujarat

Gujarat High Court · (2001) CriLJ 3039 : (2001) 3 GLR 1979

Read judgment

High Courts07 Feb 2001

Patel Nimeshbhai Jashubhai and Others Vs State of Gujarat and Others

Gujarat High Court · (2001) 3 GLR 2714

Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 12, 14, 15, 16, 17

Read judgment

High Courts07 Feb 2001Allowed

Jahid Habibbhai Shipai Vs State of Gujarat and Others

Gujarat High Court · (2001) 3 GLR 1957

Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 161

Read judgment

High Courts07 Feb 2001Dismissed

Voltas Ltd. Vs Union of India (UOI) and Others

Gujarat High Court · (2001) 21 GLH 413

Constitution of India, 1950 — Article 226, 229

Read judgment

High Courts07 Feb 2001Allowed

Rajeshbhai Chandubhai and Others Vs State of Gujarat

Gujarat High Court · (2001) CriLJ 3039 : (2001) 3 GLR 1979

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 160, 161, 162, 162(1), 311Evidence Act, 1872 — Section 145, 27, 32

Read judgment

High Courts07 Feb 2001