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
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,180 of 1,769
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)
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)
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
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
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
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)
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
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
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)
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
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
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
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
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
High Courts27 Mar 2002
Lakhiram Narandas Bawasadhu Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 585
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29, 41(1), 41(2), 42(1)
High Courts27 Mar 2002Dismissed
Mahendrabhai T. Kapadia Vs Pritesh Dahyabhai Rathod
Gujarat High Court · (2002) 4 GLR 3217
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 111(2), 116, 116(6)Penal Code, 1860 (IPC) — Section 114, 294(B), 323, 324, 452
High Courts27 Mar 2002Allowed
Daxaben Nileshkumar Shah Vs Nileshkumar Pravinchandra Shah and Another
Gujarat High Court · (2003) 1 GLR 436 : (2003) 3 RCR(Criminal) 114 : (2003) 1 RCR(Criminal) 619
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts27 Mar 2002Dismissed
Mardia Chemicals Limited Vs Gujarat Electricity Board and Another
Gujarat High Court · AIR 2002 Guj 404 : (2002) 22 GLH 282 : (2002) 2 GLR 569 : (2002) 2 GLR 1480
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1
High Courts26 Mar 2002Dismissed
Arjunbhai Mangabhai Nayak Vs Rameshbhai Bhulabhai Nayak and Others
Gujarat High Court · (2002) 3 GLR 473
Gujarat Panchayat Election Rules, 1994 — Rule 63, 63(3)Gujarat Panchayats (Amendment) Act, 1993 — Section 31, 31(1)