COURT ARCHIVE

Gujarat High Court judgments, 2002

843 judgments · page 7 of 43

High Courts11 Oct 2002Dismissed

Legal Heirs of Late Shri Jagdishchandra Bhulabhai Patel Vs Chhimniben Keshavbhai Patel and Others

Gujarat High Court · (2003) 23 GLH 409

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 74, 76ACivil Procedure Code Amendment Act, 1999 — Section 11, 32, 32(2), 32(2)(i), 32(2)(i)Civil Procedure Code, 1908 (CPC) — Section 100, 102, 115, 115(1), 115(1)

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High Courts11 Oct 2002Dismissed

Jagdishchandra Bhulabhai Patel (Decd.) through his heirs Rekhaben and Another Vs Chhimniben Keshavbhai Patel and Others

Gujarat High Court · (2003) 1 GLR 789

Civil Procedure Code Amendment Act, 1999 — Order 43 Rule 1Civil Procedure Code, 1908 (CPC) — Section 115(1)General Clauses Act, 1897 — Section 6

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High Courts11 Oct 2002Allowed

Vithalbhai Biharilal Patel Since Deced. thro. his Heirs Vs Heirs of Deceased Laxmanbhai Gordhandas

Gujarat High Court · (2003) 4 GLR 635

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)

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High Courts11 Oct 2002

Rawal Shayar Surajmal and Others Vs Gujarat University and Others

Gujarat High Court · (2003) 4 GLR 3144

Constitution of India, 1950 — Article 226

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High Courts10 Oct 2002

Oriental Insurance Co. Ltd. Vs Chintharbhai Sibabhai and Another

Gujarat High Court · (2003) 23 GLH 394 : (2004) 2 GLR 2018

Motor Vehicles Act, 1988 — Section 140, 140(1), 158(6), 163A, 163B

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High Courts10 Oct 2002Dismissed

Mobha Gram Panchayat Vs State of Gujarat

Gujarat High Court · (2002) 10 GUJ CK 0071

Gujarat Panchayats Act, 1961 — Section 9(2)

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High Courts10 Oct 2002Allowed

Saraswati Education Trust Vs District Education Officer and Others

Gujarat High Court · AIR 2003 Guj 199

Constitution of India, 1950 — Article 14, 226

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High Courts10 Oct 2002Dismissed

Oriental Insurance Co. Ltd. Vs Chintharbhai Sibabhai, Guardian of Minor Bhartiben

Gujarat High Court · (2003) ACJ 839 : (2004) 3 GLR 2018

Motor Vehicles Act, 1988 — Section 140, 158(6), 163A, 166, 166(4)

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High Courts10 Oct 2002

Abhinav Co-op. Housing Society Ltd. Vs Jageshkumar Chinubhai Shah

Gujarat High Court · (2003) 23 GLH 455

Constitution of India, 1950 — Article 226, 227Gujarat Co-operative Societies Act, 1961 — Section 96Gujarat Co-operative Societies Rules, 1965 — Rule 14(11)

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High Courts09 Oct 2002Dismissed

Abhinav Co-Operative Hsg. Soc. Ltd. Vs Pankajkumar Babulal Doshi

Gujarat High Court · (2002) 10 GUJ CK 0068

Constitution of India, 1950 — Article 226, 227Gujarat Co-operative Societies Act, 1961 — Section 155, 22, 36, 96

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High Courts09 Oct 2002Dismissed

Vijayaben Parshottam Kotak Vs Parshottam Kotak

Gujarat High Court · (2003) 23 GLH 323 : (2003) 1 GLR 911

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Minority and Guardianship Act, 1956 — Section 7

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High Courts09 Oct 2002Allowed

N.D. Dawda Vs Gujarat Electricity Board

Gujarat High Court · (2003) 23 GLH 316 : (2002) 3 GLR 702

Constitution of India, 1950 — Article 226

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High Courts09 Oct 2002Allowed

Dipika Arvindkumar Pancholi Vs State of Gujarat and Another

Gujarat High Court · AIR 2003 Guj 102 : (2003) 23 GLH 514 : (2002) 22 GLH 392

Gujarat Registration of Births and Deaths Rules, 1985 — Rule 11Registration of Births and Deaths Act, 1969 — Section 14

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High Courts09 Oct 2002Dismissed

Durlabhbhai Manibhai Naik and Others Vs Bhikhubhai Keshavbhai @ Keshurbhai Mistry (Decd.) through his heirs and Lrs. and Others

Gujarat High Court · AIR 2003 Guj 100 : (2003) 23 GLH 422 : (2003) 1 GLR 763

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2)

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High Courts09 Oct 2002Dismissed

State of Gujarat Vs Cloth Traders Pvt. Ltd.

Gujarat High Court · (2003) 23 GLH 373

Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4

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High Courts09 Oct 2002Allowed

Gujarat State Road Transport Corporation Vs Keshavlal Parmabhai Jadav

Gujarat High Court · (2002) 22 GLH 681

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High Courts08 Oct 2002Dismissed

M.R. Utensils Vs Union of India (UOI)

Gujarat High Court · (2003) 2 BC 451 : (2003) 113 CompCas 667

Constitution of India, 1950 — Article 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 18, 19Transfer of Property Act, 1882 — Section 69, 69A

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High Courts08 Oct 2002Dismissed

Sunilbhai Pranbhai Khara Vs Rukshmaniben Girdharlal Mehta and Others

Gujarat High Court · (2003) 2 GLR 1428

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115Gujarat Co-operative Societies Act, 1961 — Section 166, 96, 96(1)

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High Courts08 Oct 2002Partly Allowed

Gujarat Mazdoor Sabha Vs State of Gujarat

Gujarat High Court · (2003) 23 GLH 120 : (2003) 1 GLR 158 : (2003) 1 LLJ 1066

Constitution of India, 1950 — Article 141, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 2(1)Industrial Disputes Act, 1947 — Section 10

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High Courts08 Oct 2002

Kanaiya Prints Pvt. Ltd. Vs Assessment and Recovery Officer and Another

Gujarat High Court · (2003) 23 GLH 449 : (2003) 4 GLR 2772

Bombay Provincial Municipal Corporations Act, 1949 — Section 129, 2(7), 3, 3(1), 3(3)

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