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
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,182 of 1,769
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
High Courts16 Mar 2002Allowed
Bharatkumar Amratlal Shah and Others Vs State of Gujarat
Gujarat High Court · (2002) 3 GLR 816
Criminal Procedure Code, 1973 (CrPC) — Section 209, 29Drugs and Cosmetics Act, 1940 — Section 27A, 34A, 36
High Courts15 Mar 2002Allowed
Lark Laboratories (India) Ltd. Vs Medico Interpharma Ltd.
Gujarat High Court · AIR 2002 Guj 368 : (2003) 4 GLR 52
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, 104
High Courts15 Mar 2002Dismissed
Gujarat State Road Transport Corporation Vs Rameshbhai Mafatlal Makwana
Gujarat High Court · (2002) 22 GLH 282 : (2002) 4 GLR 2923
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12(3), 29
High Courts14 Mar 2002
Gayatri Vidhyamandir Vs Gujarat Secondary Education Board and Others
Gujarat High Court · AIR 2003 Guj 8 : (2002) 4 GLR 156
Bombay Secondary School Certificate Examination Act, 1948 — Section 26Constitution of India, 1950 — Article 226Gujarat Higher Secondary Certificate Examinations Regulations, 1977 — Regulation 19
High Courts14 Mar 2002Dismissed
Suresh Kumar Dutt Vs Union of India (UOI) and Others
Gujarat High Court · (2002) 3 GLR 813
Pension Regulations for Army, 1961 — Rule 132
High Courts14 Mar 2002Dismissed
Firoz Nasarulla Sheikh Vs State of Gujarat
Gujarat High Court · (2002) 03 GUJ CK 0019
Bombay Land Requisition Act, 1948 — Section 10, 11, 4, 6(3), 6(4)Bombay Rent Act, 1948 — Section 6(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4
High Courts13 Mar 2002Allowed
Mustufabhai Abdulhussain Vora Vs State of Gujarat
Gujarat High Court · (2003) 4 GLR 946
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Motor Vehicles Act, 1988 — Section 177, 184Penal Code, 1860 (IPC) — Section 279, 304A
High Courts13 Mar 2002Dismissed
Abhilapsinh Jalsinh Bhadoria Vs State of Gujarat
Gujarat High Court · (2003) 4 GLR 771
Evidence Act, 1872 — Section 145Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B(2), 27, 50