Bombay Provincial Municipal Corporations Act, 1949 — Section 2(1Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Gujarat Municipalities Act, 1963 — Section 208

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High Courts04 Apr 2001

Spl. Laq Officer Vs Nathaji Kacharaji, Died, thro'' Heir Dhulaji Nathaji

Gujarat High Court · (2001) GLH 312

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High Courts04 Apr 2001

Special Land Acquisition Officer, Himatnagar Vs Nathaji Kacharaji, through heir Dhulaji Nathaji

Gujarat High Court · (2002) 1 GLR 462

Land Acquisition Act, 1894 — Section 12(1), 12(2), 18, 18(2), 28ALimitation Act, 1963 — Section 5

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High Courts04 Apr 2001Partly Allowed

Ramchandra Art Silk Yarn Vs Union of India and Others

Gujarat High Court · (2001) 77 ECC 207 : (2002) 139 ELT 540 : (2001) 3 GLR 2395

Assessment Rules, 1988 — Rule 4(1)Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 14, 14(1), 151A, 35, 46

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High Courts04 Apr 2001Dismissed

Maulana Kureshi Gulam Mustafa Vs Union of India (UOI) and Others

Gujarat High Court · AIR 2002 Guj 252

Constitution of India, 1950 — Article 165, 25, 26, 76Waqf Act, 1995 — Section 13, 14

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High Courts03 Apr 2001Dismissed

Bavaji Mohanbhai Karsanbharti Vs Maliya Hatina Gram Panchayat

Gujarat High Court · (2002) 1 GLR 524

Constitution of India, 1950 — Article 14, 16

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High Courts03 Apr 2001Partly Allowed

Bhavnagar Municipal Corporation Vs Babubhai P. Patel

Gujarat High Court · (2001) 2 GLR 1500

Constitution of India, 1950 — Article 227Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 4(1), 7, 9

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High Courts03 Apr 2001Allowed

State of Gujarat Vs Maniben Jadav

Gujarat High Court · (2001) 2 GLR 1749

Criminal Procedure Code, 1973 (CrPC) — Section 378, 428Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 157, 299, 300, 302, 304

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High Courts03 Apr 2001Dismissed

Bavaji Mohanbhai Karsanbharti Vs Maliya-Hatina Gram Panchayat and Another

Gujarat High Court · (2002) 1 GLR 524

Constitution of India, 1950 — Article 14, 16, 226, 227

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High Courts01 Apr 2001Dismissed

Himatlal N. Naliapara Vs Amreli Jilla Panchayat

Gujarat High Court · (2001) 04 GUJ CK 0003

Constitution of India, 1950 — Article 14, 16, 226

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High Courts30 Mar 2001Dismissed

B.I. Acharya Vs O.N.G.C. Ltd.

Gujarat High Court · (2001) 90 FLR 359 : (2001) 2 LLJ 93

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

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High Courts30 Mar 2001

Sohina Ramjanali Hemani Vs Regional Passport Officer

Gujarat High Court · (2001) 03 GUJ CK 0008

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High Courts29 Mar 2001Allowed

Khara Shamji Hirabhai Vs Gujarat State Handicrafts and Handloom Development Corporation Ltd. and Another

Gujarat High Court · (2001) 3 GLR 2300

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High Courts29 Mar 2001Dismissed

Bimalsingh Duggal Vs Central Bank of India and Another

Gujarat High Court · AIR 2001 Guj 340 : (2001) 3 GLR 2632

Contract Act, 1872 — Section 139

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High Courts28 Mar 2001Allowed

Bharatbhai Patel Vs State of Gujarat

Gujarat High Court · (2001) 21 GLH 636

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High Courts28 Mar 2001Allowed

Bharatbhai S. Patel and Another Vs State of Gujarat

Gujarat High Court · (2001) CriLJ 3200 : (2001) 3 GLR 2477

Penal Code, 1860 (IPC) — Section 313, 323, 386, 389, 390Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)

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