COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,189 of 1,769

High Courts24 Jan 2002Allowed

Kaushik Kantilal Trivedi and Another Vs Secretary, Gujarat Public Service Commission

Gujarat High Court · (2002) 22 GLH 719 : (2002) 3 GLR 83

Bombay Industrial Relations Act, 1946 — Section 10(4)Constitution of India, 1950 — Article 217(2)

High Courts24 Jan 2002Allowed

In Re: New Vision Laser Centers (Rajkot) (P.) Ltd.

Gujarat High Court · (2002) 111 CompCas 756

Companies Act, 1956 — Section 391, 392, 393, 394, 42

High Courts23 Jan 2002Dismissed

Patel Ratilal Maganbhai and Others Vs State of Gujarat and Others

Gujarat High Court · (2003) 1 GLR 562

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 9Constitution of India, 1950 — Article 226

High Courts23 Jan 2002Allowed

Alembic Glass Industries Ltd. Vs Union of India (UOI)

Gujarat High Court · (2003) 151 ELT 63

Central Excises and Salt Act, 1944 — Section 2

High Courts23 Jan 2002Allowed

Oriental Insurance Co. Ltd. Vs Shantilal Gopalji Mota and Others

Gujarat High Court · (2003) ACJ 2138

Motor Vehicles Act, 1988 — Section 140, 163A, 166, 168, 173

High Courts23 Jan 2002Allowed

United India Insurance Co. Ltd. Vs M.D. Pahochiya

Gujarat High Court · AIR 2002 Guj 249 : (2002) 22 GLH 512 : (2002) 1 GLR 258

Arbitration Act, 1940 — Section 20, 20(1)

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

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