High Courts19 Apr 2001Allowed
Dahyabhai Chhaganbhai Vs State of Gujarat
Gujarat High Court · (2002) 1 GLR 685
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,224 of 1,769
High Courts19 Apr 2001Allowed
State of Gujarat Vs Saurashtra Oil Mills Asso.
Gujarat High Court · (2002) 1 GLR 375
High Courts18 Apr 2001
Bhogilal Somnath Patel Vs State of Gujarat
Gujarat High Court · (2001) 04 GUJ CK 0063
Police and Criminal Evidence Act, 1984 — Section 56(1)
High Courts18 Apr 2001
Chandubhai alias Samajibhai Vs State of Gujarat
Gujarat High Court · (2001) 04 GUJ CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 304, 304A, 337, 406Police and Criminal Evidence Act, 1984 — Section 56(1)
High Courts18 Apr 2001Dismissed
Midwest Leasing Limited Vs Ambalal Sarabai Enterprises Ltd.
Gujarat High Court · (2001) 4 GLR 3441
Companies Act, 1956 — Section 434(1)
High Courts18 Apr 2001Allowed
Gujarat State Financial Corporation Vs Ashaben J. Dave and Another
Gujarat High Court · (2001) 21 GLH 486 : (2002) 1 GLR 193
Constitution of India, 1950 — Article 226, 32
High Courts17 Apr 2001Allowed
Gopalji Laxmanji Rathod Vs State of Gujarat and Others
Gujarat High Court · (2001) 3 GLR 2663 : (2002) 1 RCR(Criminal) 526
Bombay Police Act, 1951 — Section 142, 55, 56, 57, 57A
High Courts17 Apr 2001Dismissed
Kalkisinh Imanallah Duleray Godsan Vs State of Gujarat and Others
Gujarat High Court · AIR 2002 Guj 1 : (2002) 22 GLH 214 : (2001) 2 GLR 1521
Constitution of India, 1950 — Article 226, 227Gujarat Medical Practitioners Act, 1963 — Section 2
High Courts17 Apr 2001Dismissed
Union of India (UOI) Vs B.R. Dave
Gujarat High Court · (2001) 04 GUJ CK 0040
High Courts17 Apr 2001
Central Bureau of Investigation Vs The State of Gujarat
Gujarat High Court · (2001) 04 GUJ CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397Penal Code, 1860 (IPC) — Section 381
High Courts17 Apr 2001
Mansukhlal Nanjibhai Patel Vs Deputy Commissioner of Income Tax
Gujarat High Court · (2001) 170 CTR 25 : (2001) 251 ITR 341 : (2003) 128 TAXMAN 444 : (2002) 124 TAXMAN 105
Income Tax Act, 1961 — Section 132, 147, 148, 158BC
High Courts16 Apr 2001Dismissed
Pratapsinh Viraji Chudasma Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 746 : (2001) 4 GLR 2902
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(1), 482Penal Code, 1860 (IPC) — Section 323, 326, 375, 376, 447
High Courts16 Apr 2001Dismissed
Bhikajibhai Ranchhodbhai Makwana Vs State of Gujarat and Another
Gujarat High Court · (2001) CriLJ 4457
Criminal Procedure Code, 1973 (CrPC) — Section 397Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Apr 2001Dismissed
Ghanshyamdasji Guru Harikishandasji Vs State of Gujarat
Gujarat High Court · (2002) 1 GLR 267
High Courts12 Apr 2001Dismissed
B.C. Patel Vs Dy. Inspector General of Police
Gujarat High Court · (2001) 04 GUJ CK 0059
High Courts12 Apr 2001Dismissed
Ghanshyamdasji Guru Harikishandasji and Others Vs State of Gujarat and Another
Gujarat High Court · (2002) 1 GLR 267
Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 309, 437, 439Evidence Act, 1872 — Section 27
High Courts11 Apr 2001Allowed
Koli Kalaji Jamaji and Others Vs State of Gujarat and Others
Gujarat High Court · (2001) 21 GLH 458 : (2001) 3 GLR 2093
Bombay Land Revenue Code, 1879 — Section 152, 211, 61, 62Constitution of India, 1950 — Article 226, 227
High Courts11 Apr 2001
Suo Motu for Jayantilal A. Gandhi Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 1 : (2001) 1 GLH 21
High Courts10 Apr 2001
Satish Maganlal Vora Vs Union of India and Others
Gujarat High Court · (2001) 21 GLH 661 : (2001) 3 GLR 2192
Constitution of India, 1950 — Article 14, 19, 19(1)(g), 19(6), 19(6)(ii)Essential Commodities Act, 1955 — Section 2(xi), 3, 3(1), 6A, 6B(1)(a)Inflammable Substances Act, 1952 — Section 3
High Courts10 Apr 2001Allowed
H.K. Dhruva Vs Union of India (UOI)
Gujarat High Court · (2001) 04 GUJ CK 0011
Arbitration Act, 1940 — Section 8, 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2