High Courts21 Mar 2002Dismissed
Gujarat State Construction Corporation Ltd. Vs Kamal Construction Company
Gujarat High Court · (2002) 2 GLR 1520
Civil Procedure Code, 1908 (CPC) — Section 9Limitation Act, 1963 — Article 112
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 33 of 43
High Courts21 Mar 2002Allowed
Ashokkumar J. Pandya Vs Suyog Co-operative Housing Society Ltd. and Others
Gujarat High Court · (2002) 3 GLR 673
Contract Act, 1872 — Section 28Gujarat Co-operative Societies Act, 1961 — Section 37Specific Relief Act, 1963 — Section 19
High Courts21 Mar 2002
Gujarat Housing Board Vs Gujarat Housing Board Employment Union
Gujarat High Court · (2002) 4 GLR 3150
Industrial Disputes Act, 1947 — Section 10A
High Courts20 Mar 2002Dismissed
Sitaben Vs Bhanabhai Madaribhai Patel
Gujarat High Court · AIR 2002 Guj 376 : (2002) 2 GLR 1365
Hindu Succession Act, 1956 — Section 23, 4, 6
High Courts20 Mar 2002Allowed
Prempratapsingh Sisodiya and Another Vs A.C. Patel and Another
Gujarat High Court · (2002) 22 GLH 587 : (2002) 2 GLR 1411
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 300, 301(1), 482Penal Code, 1860 (IPC) — Section 120B
High Courts20 Mar 2002
Gramercy Emerging Market Fund Vs Essar Steel Limited
Gujarat High Court · (2002) 111 CompCas 1
Companies Act, 1956 — Section 2(13), 2(45AA), 433, 434, 439Securities Contracts (Regulation) Act, 1956 — Section 2
High Courts20 Mar 2002Dismissed
Nirmalaben M. Dave Vs District Development Officer
Gujarat High Court · (2002) 03 GUJ CK 0018
Bombay Civil Services Rules, 1959 — Rule 41A, 51Constitution of India, 1950 — Article 226
High Courts20 Mar 2002Dismissed
Rasulbhai Habibbhai Manek Vs State of Gujarat
Gujarat High Court · (2002) 03 GUJ CK 0010
Penal Code, 1860 (IPC) — Section 395
High Courts20 Mar 2002
Devayatbhai Bhimbhai Khachar and Others Vs State of Gujarat
Gujarat High Court · (2002) 4 GLR 3010
Criminal Procedure Code, 1973 (CrPC) — Section 232 , 235(2)Penal Code, 1860 (IPC) — Section 120(B), 302, 324, 34 , 347
High Courts19 Mar 2002
Gujarat Electricity Board Vs Narayanbhai Kalubhai Bhamre
Gujarat High Court · (2002) 3 GLR 869
Constitution of India, 1950 — Article 226, 227Gujarat Electricity Board Service Regulations — Regulation 113Industrial Disputes Act, 1947 — Section 11, 2, 25F
High Courts19 Mar 2002Dismissed
Faruq Adambhai Dal and Another Vs State of Gujarat
Gujarat High Court · (2002) 2 GLR 1842
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
High Courts19 Mar 2002
Hanifbhai Bapubhai Dasadia Vs Divisional Controller
Gujarat High Court · (2003) 97 FLR 624
High Courts18 Mar 2002Dismissed
Union of India (UOI) Vs D.N. Modan
Gujarat High Court · (2002) 4 GLR 3758
Constitution of India, 1950 — Article 226
High Courts18 Mar 2002Dismissed
Dangs Zilla Panchayat Karmachari Mandal Class III Vs State of Gujarat and Another
Gujarat High Court · (2002) 3 LLJ 1146
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts18 Mar 2002Dismissed
Mukeshbhai Bhavanji Thakkar Vs State of Gujarat
Gujarat High Court · (2002) 4 GLR 2981
Criminal Procedure Code, 1973 (CrPC) — Section 173(1), 173(8), 319, 397, 401Penal Code, 1860 (IPC) — Section 114, 302
High Courts18 Mar 2002Dismissed
Sursangji Ambaram and Others Vs State of Gujarat and Another
Gujarat High Court · (2002) 2 GLR 1462
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 74, 76, 76A, 79Limitation Act, 1963 — Article 113, 58
High Courts16 Mar 2002Dismissed
Gujarat State Road Transport Corporation Vs Firoze M. Mogal
Gujarat High Court · (2002) 03 GUJ CK 0066
Constitution of India, 1950 — Article 14, 16(1), 226, 227, 229Industrial Disputes Act, 1947 — Section 11
High Courts16 Mar 2002Allowed
Ramnath Marethia, Regional Manager, United India Insurance Co. Ltd. and Others Vs Shashin H. Bhavsar and Another
Gujarat High Court · (2002) 2 GLR 1597
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 415, 420
High Courts16 Mar 2002
Gujarat Water Supply and Sewerage Board Vs S.K. Rayjada and Another
Gujarat High Court · (2003) 4 GLR 3381
Constitution of India, 1950 — Article 226, 227, 37, 38, 39(d)
High Courts16 Mar 2002Dismissed
Mahendrasinh H. Jadeja and Others Vs State of Gujarat and Another
Gujarat High Court · (2002) 2 GLR 1604
Constitution of India, 1950 — Article 14, 16, 226Gujarat Administrative Service Rules, 1974 — Rule 3, 4, 5