COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,226 of 1,769

High Courts28 Mar 2001

Oil and Natural Gas Commission Vs Balaram Cements Limited

Gujarat High Court · AIR 2001 Guj 287 : (2001) 21 GLH 758

Arbitration Act, 1940 — Section 34 , 39(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1(2), Order 43 Rule 1, 104(1)Contract Act, 1872 — Section 5

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High Courts27 Mar 2001

Surat Panjrapole Vs State of Gujarat

Gujarat High Court · AIR 2001 Guj 316

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High Courts27 Mar 2001Allowed

State of Gujarat Vs Narayanbhai Dharmabhai Kadam

Gujarat High Court · (2001) 03 GUJ CK 0037

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High Courts27 Mar 2001Allowed

Rajeshreeben Dharmendrabhai Patadia Vs State of Gujarat

Gujarat High Court · (2001) 03 GUJ CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 125, 406, 407, 407(2)Legal Services Authorities Act, 1987 — Section 12Penal Code, 1860 (IPC) — Section 114, 498A

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High Courts23 Mar 2001Allowed

Cyanides and Chemicals Co. Vs ONGC Ltd., Marketing Section

Gujarat High Court · (2001) 03 GUJ CK 0075

Constitution of India, 1950 — Article 226

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High Courts23 Mar 2001Dismissed

Shri S.D. Patel, Executive Engineer (C Pert Unit), Central Vs State of Gujarat

Gujarat High Court · (2001) 03 GUJ CK 0043

Bombay Civil Services Rules, 1959 — Rule 161

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High Courts23 Mar 2001Dismissed

Bharatbhai Haribhai Vashi Vs Bulsar Dist. Co-Operative Bank Ltd.

Gujarat High Court · (2001) 03 GUJ CK 0025

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 465, 468, 477A

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High Courts22 Mar 2001

Natwarlal Amrutlal Shah Vs Employees State Insurance Scheme

Gujarat High Court · (2002) 92 FLR 753 : (2001) 21 GLH 514 : (2001) 3 GLR 2474 : (2001) 2 LLJ 944

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts22 Mar 2001Dismissed

Suresh H. Rajput Vs Jayantilal Bhikhabhai Shah and Others

Gujarat High Court · (2001) 3 GLR 2683

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Prevention of Food Adulteration Act, 1954 — Section 13

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High Courts22 Mar 2001Dismissed

Maheshkumar Narottambhai Kantharia Vs Administrative Officer, Nagar Prathmik Shikshan Samiti, Surat and Another

Gujarat High Court · (2002) 92 FLR 215 : (2001) 3 GLR 2045

Bombay Primary Education Act, 1947 — Section 6Constitution of India, 1950 — Article 14, 16, 226

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High Courts22 Mar 2001Allowed

Pritiben Devandrakumar Acharya Vs State of Gujarat and Another

Gujarat High Court · (2001) CriLJ 3629 : (2002) 2 DMC 557

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 2, 407

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High Courts22 Mar 2001

Pritiben Devendrakumar Acharya Vs State of Gujarat and Another

Gujarat High Court · (2001) 4 GLR 3199

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 407

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High Courts21 Mar 2001Allowed

Punambhai P. Barot Vs Chairman and Managing Director

Gujarat High Court · (2001) 03 GUJ CK 0069

Constitution of India, 1950 — Article 12, 226

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High Courts21 Mar 2001Dismissed

Linder Frank Wolfgang Vs Yogesh D. Shah Supdt of Customs

Gujarat High Court · (2001) 21 GLH 127 : (2002) 1 GLR 395

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High Courts21 Mar 2001Dismissed

Mohmed Salim Abdul Rasid Shaikh Vs State of Gujarat

Gujarat High Court · (2001) 2 GLR 1580

Arms Act, 1959 — Section 25(1)A, 25CConstitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 162, 438, 439

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High Courts21 Mar 2001Dismissed

Heir of Ravjibhai S. Patel Shantiben Vs Valsad Taluka Patel Samaj Pragati Mandal

Gujarat High Court · (2001) 03 GUJ CK 0013

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High Courts20 Mar 2001Allowed

Divisional Controller Vs Raghabhai Jalmabhai Taral

Gujarat High Court · (2001) 03 GUJ CK 0072

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11(A)Road Transport Corporations Act, 1950 — Section 3, 4, 45, 5

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High Courts20 Mar 2001Dismissed

Dilipkumar Suryakant Upadhyaya Vs Patel Natavarlal Manibhai

Gujarat High Court · (2002) 4 GLR 3430

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High Courts20 Mar 2001Allowed

Divisional Controller, G.S.R.T.C. Vs Raghabhai Jalmabhai Taral

Gujarat High Court · (2002) 94 FLR 857 : (2001) 21 GLH 533 : (2002) 4 GLR 3370 : (2001) 2 LLJ 1282

Industrial Disputes Act, 1947 — Section 11A

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High Courts19 Mar 2001Allowed

Deputy Commissioner of Income Tax Vs Rohini Builders

Gujarat High Court · (2003) 182 CTR 373 : (2002) 256 ITR 360 : (2003) 127 TAXMAN 523

Income Tax Act, 1961 — Section 260A, 68

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