High Courts04 May 2001Allowed
Chhanaji Malaji Vs State of Gujarat
Gujarat High Court · (2001) CriLJ 3935 : (2002) 2 GLR 1121
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,221 of 1,769
High Courts04 May 2001Dismissed
Priti Bhojnagarwala Vs State of Gujarat and Another
Gujarat High Court · (2003) 2 BC 494 : (2002) 22 GLH 693 : (2002) 1 GLR 293
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141(2)
High Courts04 May 2001Allowed
Gujarat Mazdoor Panchayat Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 408 : (2001) 2 GLR 1658
Bombay Industrial Relations Act, 1946 — Section 10, 10(2), 123, 3(16), 92Constitution of India, 1950 — Article 14, 15, 16, 309
High Courts04 May 2001Partly Allowed
Chhanaji Malaji Vs State of Gujarat and Others
Gujarat High Court · (2001) CriLJ 3935 : (2002) 2 GLR 1121
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4
High Courts04 May 2001
Koli Bharatbhai Ukabhai Vegad Vs District Magistrate
Gujarat High Court · (2001) 21 GLH 335 : (2001) 2 GLR 1587 : (2001) 3 RCR(Criminal) 640
Bombay Police Act, 1951 — Section 57Bombay Prohibition Act, 1949 — Section 65Constitution of India, 1950 — Article 14, 19, 21, 22, 22(5)
High Courts04 May 2001Allowed
Harish Kakwani Vs Gujarat Institute of Educational Technology and Others
Gujarat High Court · (2002) 1 GLR 346
High Courts04 May 2001Dismissed
Sureshkumar Dodia Vs Chief Officer/President
Gujarat High Court · (2001) 4 GLR 3518
Constitution of India, 1950 — Article 14, 16, 226Gujarat Panchayats Act, 1961 — Section 50Industrial Disputes Act, 1947 — Section 10
High Courts04 May 2001Allowed
Dilipbhai Keshavbhai Patel Vs Commissioner of Police
Gujarat High Court · (2001) 21 GLH 722
High Courts04 May 2001Allowed
Bapusingh Sayaba and Others Vs Ajay Kumar and Others
Gujarat High Court · (2002) 4 LLJ 177
Industrial Disputes Act, 1947 — Section 10, 12(5)
High Courts04 May 2001Dismissed
Shantiben L. Christian Vs Administrative Officer, Ahmedabad Municipal School Board
Gujarat High Court · (2001) 91 FLR 660 : (2001) 21 GLH 389 : (2001) 2 GLR 1626 : (2001) 2 LLJ 1007
Bombay Civil Services Rules, 1959 — Rule 254(2) , 279BBombay Primary Education Act, 1947 — Section 60, 63, 63(2)Bombay Primary Education Rules, 1924 — Rule 5(3) , 5(4)
High Courts04 May 2001Allowed
Babubhai Bhimjibhai Kachadiya Vs State of Gujarat
Gujarat High Court · (2001) CriLJ 3876 : (2001) 21 GLH 590 : (2002) 4 GLR 3563 : (2001) 4 RCR(Criminal) 733
High Courts04 May 2001
Urmilaben Babulal Patel Vs Divyalataben Manuprasad Mehta
Gujarat High Court · (2001) 05 GUJ CK 0005
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts04 May 2001Allowed
Harish Kakwani Vs Gujarat Institute of Educational Technology
Gujarat High Court · (2001) 21 GLH 274
Constitution of India, 1950 — Article 14, 16, 323
High Courts03 May 2001Dismissed
Gujarat Rajya Dairy Karmacharisabha Vs Managing Director
Gujarat High Court · (2001) 21 GLH 182 : (2001) 4 GLR 3492
Contract Act, 1872 — Section 23
High Courts03 May 2001Dismissed
Sandeep Hareshbhai Agarwal Vs Allaudin Jamaluddin and Another
Gujarat High Court · (2001) 21 GLH 741
Constitution of India, 1950 — Article 226, 227Payment of Wages Act, 1936 — Section 15, 17, 17(1), 4, 7(1)
High Courts03 May 2001Allowed
Patel Kantilal Vitthaldas Vs State of Gujarat
Gujarat High Court · (2002) 1 GLR 49
Land Acquisition Act, 1894 — Section 11, 18, 28
High Courts03 May 2001Allowed
Gujarat State Road Transport Corporation Vs D.H. Patel
Gujarat High Court · (2001) 05 GUJ CK 0019
High Courts03 May 2001Allowed
G.S.R.T.C. Vs Dhirubhai J. Joshi
Gujarat High Court · (2002) 22 GLH 215
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)(C), 11APenal Code, 1860 (IPC) — Section 486
High Courts02 May 2001
Kanaram K. Patel Vs State of Gujarat and Others
Gujarat High Court · (2001) 21 GLH 238
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 120(B), 406, 420, 465, 467