High Courts03 May 2002Dismissed
V.S. Shah, Manager Vs Assistant General Manager and Disciplinary Authority
Gujarat High Court · (2003) 23 GLH 22 : (2003) 22 GLH 23 : (2002) 3 LLJ 823
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 27 of 43
High Courts02 May 2002
Ashok Textiles Vs Gujarat Electricity Board and Others
Gujarat High Court · AIR 2003 Guj 95
Electricity Act, 1910 — Section 26
High Courts02 May 2002Dismissed
Shriram Vinyl and Chemical Industries Vs Bisil Plast Ltd. and Others
Gujarat High Court · (2002) 3 GLR 492
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(2), 190, 203
High Courts02 May 2002Dismissed
Minaxiben Harsukhlal Dave Vs Chairman and Managing Director
Gujarat High Court · (2002) 05 GUJ CK 0031
Constitution of India, 1950 — Article 226
High Courts02 May 2002Allowed
President, Jetpur Navagadh Nagarpalika Vs Dist. Collector Shree and Others
Gujarat High Court · (2002) 3 GLR 64
Gujarat Municipalities Act, 1963 — Section 258
High Courts02 May 2002Dismissed
Gulam Nurmamad Theim Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 356 : (2002) 3 GLR 794
Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(3), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41(2), 42, 43, 44, 52
High Courts01 May 2002Allowed
Lilabhai Ranabhai Desai and Others Vs Pirabhai Valabhai Desai and Others
Gujarat High Court · (2002) 3 GLR 712
Gujarat Co-operative Societies Act, 1961 — Section 145UGujarat Specified Co-operative Societies Elections to Committees Rules, 1982 — Rule 75(1)
High Courts01 May 2002
Suo Motu Vs Registrar, High Court of Gujarat
Gujarat High Court · AIR 2002 Guj 388 : (2002) 22 GLH 494 : (2002) 2 GLR 1649
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 5 Rule 9, Order 5 Rule 9(1)Gujarat High Court Rules, 1993 — Rule 12, 181, 448, 455, 457
High Courts01 May 2002Allowed
Gulamnabi Rasulbhai Vohra Vs Deputy Collector and Others
Gujarat High Court · AIR 2002 Guj 426
Bombay Stamp Act, 1958 — Section 69Gujarat Stamp Supply and Sales Rules, 1987 — Rule 6(2)
High Courts01 May 2002
United India Insurance Co. Ltd. Vs Rabari Sangrambhai Pujabhai
Gujarat High Court · (2003) 2 ACC 412
Central Motor Vehicles Rules, 1989 — Rule 118, 118(1), 118(2), 188Insurance Act, 1938 — Section 64Motor Vehicles Act, 1939 — Section 140, 2(33), 2(8), 42, 95
High Courts01 May 2002
Union of India (UOI) Vs Gyan Chand Chattar
Gujarat High Court · (2002) 05 GUJ CK 0008
High Courts30 Apr 2002Partly Allowed
Gujarat State Road Transport Corporation Vs Gokalbhai M. Patel
Gujarat High Court · (2002) 4 GLR 3542
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts30 Apr 2002Dismissed
G.S.R.T.C. Vs Rajeshbhai L. Rohit
Gujarat High Court · (2002) 04 GUJ CK 0077
Constitution of India, 1950 — Article 14, 226, 227, 311, 311(2)Industrial Disputes Act, 1947 — Section 11A
High Courts30 Apr 2002
Nanubhai Vithalbhai Vaghani Vs State of Gujarat and Others
Gujarat High Court · (2002) 04 GUJ CK 0051
Gujarat Co-operative Societies Act, 1961 — Section 145(c)
High Courts30 Apr 2002Dismissed
Shakuntala P. Devlekar Vs Surat Municipal Corporation
Gujarat High Court · (2003) 4 GLR 154
Bombay Provincial Municipal Corporations Act, 1949 — Section 315, 316, 317, 318, 319Bombay Provincial Municipal Corporations Rules, 1949 — Rule 53Constitution of India, 1950 — Article 14, 16, 311, 311(2)
High Courts30 Apr 2002Dismissed
Gujarat State Road Transport Corporation Vs Shabdsharan O. Songiri
Gujarat High Court · (2002) 22 GLH 142
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts30 Apr 2002
R.K. Industries (Unit 2) Vs M.T. Chespeake Ex Chesapeake City Ex Umm Madrabah
Gujarat High Court · (2002) 04 GUJ CK 0012
Arbitration and Conciliation Act, 1996 — Section 45Contract Act, 1872 — Section 17, 18, 19Specific Relief Act, 1963 — Section 10, 14
High Courts29 Apr 2002Dismissed
Shantiniketan Co-op. Housing Society Ltd. Vs District Registrar, Co-op. Societies and Others
Gujarat High Court · AIR 2002 Guj 428 : (2002) 2 GLR 1768
Contract Act, 1872 — Section 11
High Courts29 Apr 2002
ONGC Labour Union and Others Vs Group General Manager (Project), O.N.G.C.
Gujarat High Court · (2002) 94 FLR 967 : (2002) 3 LLJ 659
High Courts29 Apr 2002
Rameshchandra M. Luthra Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2002) 257 ITR 460
Income Tax Act, 1961 — Section 132, 254