High Courts22 Jan 2002
United India Insurance Co. Ltd. Vs Shivram Mansang Makwana
Gujarat High Court · (2002) 22 GLH 606 : (2001) 4 GLR 3245
Motor Vehicles Act, 1988 — Section 163A, 173
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 41 of 43
High Courts22 Jan 2002Allowed
Jagdish Mangtani Vs Geeta Jagdish Mangtani
Gujarat High Court · (2002) 22 GLH 573 : (2003) 1 GLR 309 : (2003) 3 RCR(Civil) 279
Constitution of India, 1950 — Article 14Hindu Marriage Act, 1955 — Section 13(1), 23
High Courts22 Jan 2002Dismissed
Gopal Laxmandas Lakhani Vs Krishnaben Girdharilal Lalvani
Gujarat High Court · AIR 2002 Guj 398 : (2002) 22 GLH 427
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 104 , 115
High Courts22 Jan 2002
Rajkot Muni. Corpo. Vs Pioneer Flaot Glass Pvt. Ltd.
Gujarat High Court · (2002) 01 GUJ CK 0051
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts22 Jan 2002
Commissioner of Central Excise Vs Ashok Fashion Ltd.
Gujarat High Court · (2002) 83 ECC 410 : (2002) 141 ELT 606 : (2002) 22 GLH 601
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3, 3(1), 3(3)Constitution of India, 1950 — Article 265
High Courts22 Jan 2002Allowed
Mukeshchandra Ambalal Patel Vs Joint Director (College)
Gujarat High Court · (2002) 01 GUJ CK 0007
Constitution of India, 1950 — Article 309Gujarat Affiliated Colleges Services Tribunal Act, 1982 — Section 14(1)
High Courts21 Jan 2002Partly Allowed
Deputy Executive Engineer, Panchayat Sub-Division 2 Vs Jitendrakumar Ranchhodbhai Bhatt
Gujarat High Court · (2002) 22 GLH 434 : (2002) 2 LLJ 309
High Courts21 Jan 2002Allowed
Arvindbhai Ravjibhai Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 1972 : (2002) 2 GLR 1831
Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 4(4)
High Courts21 Jan 2002Dismissed
Champakbhai @ Gatubhai Somabhai Halpati Vs State of Gujarat
Gujarat High Court · (2002) 2 DMC 354 : (2002) 4 GLR 2989
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 504
High Courts21 Jan 2002Partly Allowed
Deputy Executive Engineer, Panchayat Sub Division-2 Vs Jitendrakumar Ranchhodbhai Bhatt
Gujarat High Court · (2002) 95 FLR 445
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B, 25
High Courts21 Jan 2002Dismissed
Shital C. Joshi Vs Gujarat State Road Transport Corporation
Gujarat High Court · (2003) 4 GLR 674
Constitution of India, 1950 — Article 14, 16
High Courts21 Jan 2002Allowed
Savitaben Vs Babubhai Punabhai Wadodara
Gujarat High Court · (2003) 2 DMC 249
Penal Code, 1860 (IPC) — Section 406
High Courts18 Jan 2002
Chandrakant N. Vakil Vs Comptent Authrority and Dy. Collector
Gujarat High Court · (2002) 01 GUJ CK 0058
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 6, 7, 7(1)
High Courts18 Jan 2002
Maheshbhai Mansukhbhai Mistry alias Khambhayta Vs Damodarbhai Valjibhai Mistry
Gujarat High Court · (2002) 01 GUJ CK 0027
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 13, 13(1), 5(11)Limitation Act, 1963 — Article 113, 66, 67Transfer of Property Act, 1882 — Section 106
High Courts18 Jan 2002Partly Allowed
Gujarat State Road Transport Corporation Vs Kalubhai H. Valand
Gujarat High Court · (2002) 94 FLR 427 : (2002) 4 GLR 2953
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2
High Courts18 Jan 2002
B.B. Pathak Vs State of Gujarat and Another
Gujarat High Court · (2002) 4 GLR 3055
Constitution of India, 1950 — Article 309
High Courts18 Jan 2002Dismissed
Medical Officer District Health Centre and others Vs Savjibhai Trikambhai Kansagra
Gujarat High Court · (2002) 22 GLH 245
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(oo), 25F
High Courts17 Jan 2002Allowed
Himatlal Muljibhai Talati Vs Gujarat Pollutin Control Board
Gujarat High Court · (2002) 01 GUJ CK 0029
Constitution of India, 1950 — Article 20(3)
High Courts17 Jan 2002Dismissed
Virendrasinh J. Makwana Vs State of Gujarat and Others
Gujarat High Court · (2002) 22 GLH 734
High Courts16 Jan 2002
V.D. Barot Vs State of Gujarat and Others
Gujarat High Court · (2002) 4 GLR 3734
Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 311, 311(1), 311(2)Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 307