Bombay Land Revenue Code, 1879 — Section 211Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 9Constitution of India, 1950 — Article 14, 226, 227

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High Courts05 Apr 2002Allowed

Principal, P.K. Baria Vs Dist. Education Officer

Gujarat High Court · (2002) 04 GUJ CK 0013

Constitution of India, 1950 — Article 226Gujarat Secondary Education Act, 1972 — Section 2, 35, 36, 36(1)

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High Courts05 Apr 2002Partly Allowed

Babubhai Valdas Vs G.S.R.T.C.

Gujarat High Court · (2002) 94 FLR 922 : (2002) 3 LLJ 364

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts04 Apr 2002Dismissed

Vohra Abdul Razak Fazalbhai Vs State of Gujarat and Others

Gujarat High Court · (2002) 3 GLR 920

Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2)

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High Courts04 Apr 2002

Gujarat State Road Transport Corporation Vs D.L. Patel

Gujarat High Court · (2003) 1 GLR 348

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33(2)

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High Courts03 Apr 2002Dismissed

Lunawada Kelavani Mandal Vs Gujarat Secondary Board and Others

Gujarat High Court · (2002) 22 GLH 468

Constitution of India, 1950 — Article 226, 227

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High Courts03 Apr 2002

Atma Natural Fibres Pvt. Ltd. Vs Official Liquidator of Mahendra Mills Ltd. and Others

Gujarat High Court · (2003) 1 GLR 74 : (2005) 58 SCL 412

Bombay Stamp Act, 1958 — Article 14, 30, 33, 33(2), 43

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High Courts03 Apr 2002Dismissed

Gujarat State Road Transport Corporation Vs R.P. Patel

Gujarat High Court · (2002) 04 GUJ CK 0024

Industrial Disputes Act, 1947 — Section 11A, 2

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High Courts03 Apr 2002Allowed

Pradhyaumanbhai Mohanlal Patel Vs State of Gujarat and Others

Gujarat High Court · (2003) 1 GLR 454

Bombay Stamp Act, 1958 — Section 32(B)

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High Courts02 Apr 2002Allowed

Bhartiya Karamchari Sangh Vs State of Gujarat

Gujarat High Court · (2002) 22 GLH 634

Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2

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High Courts02 Apr 2002Dismissed

Regional Director, E.S.I. Corporation Vs Patel Printing Press

Gujarat High Court · (2003) 23 GLH 425 : (2003) 4 GLR 126 : (2003) 3 LLJ 647

Employees State Insurance Act, 1948 — Section 2(22), 39, 40

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High Courts02 Apr 2002Dismissed

Amar Nath Neogi Vs Indian Institute of Technology, Kharagpur

Gujarat High Court · (2002) 22 GLH 637

Constitution of India, 1950 — Article 226, 226(2)

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High Courts01 Apr 2002Allowed

Pino Bisazza Glass Pvt. Ltd. Vs Bisazza India Ltd. and Another

Gujarat High Court · (2003) 1 GLR 528

Companies Act, 1956 — Section 22Constitution of India, 1950 — Article 227

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High Courts01 Apr 2002Dismissed

Chandravadan Chunilal Shah and Others Vs State of Gujarat and Others

Gujarat High Court · AIR 2002 Guj 416 : (2002) 76 GLH 22 : (2002) 22 GLH 76 : (2002) 3 GLR 1

Gujarat Town Planning and Urban Development Act, 1976 — Section 52Gujarat Town Planning and Urban Development Rules, 1979 — Rule 26

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High Courts01 Apr 2002Dismissed

Gujarat Electricity Board Vs Joravar Karim Khokhar

Gujarat High Court · (2002) 22 GLH 649

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2[00), 2[s), 25F

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High Courts28 Mar 2002Dismissed

Kasambhai Abubhai Bhokal Vs State of Gujarat

Gujarat High Court · (2002) 03 GUJ CK 0009

Penal Code, 1860 (IPC) — Section 302

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High Courts27 Mar 2002Allowed

Vishnubhai Ambalal Patel Vs Shankerji Pnjjaji Thakore

Gujarat High Court · (2002) 78 GLH 22 : (2002) 22 GLH 78 : (2001) 4 GLR 3229

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(1), 2(17), 2(2), 2(6), 3Constitution of India, 1950 — Article 227

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