High Courts13 Mar 2001Dismissed
N.R. Desai Vs Y.N. Parekh
Gujarat High Court · (2002) 4 GLR 3260
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 397, 482
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,228 of 1,769
High Courts12 Mar 2001
Commissioner of Wealth Tax Vs Bhagwandas D. Patel
Gujarat High Court · (2001) 03 GUJ CK 0011
Land Acquisition Act, 1971 — Section 4, 6
High Courts09 Mar 2001
Mahendrakumar R. Patel Vs Secretary to Government
Gujarat High Court · (2001) 03 GUJ CK 0074
High Courts09 Mar 2001
Ashwinbhai C. Sheth Vs Bank of Baroda
Gujarat High Court · (2002) 1 GLR 54
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 29(1), 29(2)
High Courts09 Mar 2001Dismissed
Karansinh Fatehsinh Gohil Vs Commissioner of Police
Gujarat High Court · (2001) 4 GLR 3687
High Courts09 Mar 2001Allowed
Patel Dwarkadas K. and Others Vs State of Gujarat and Others
Gujarat High Court · (2001) 3 GLR 2488
Bombay Land Revenue Code, 1879 — Section 178Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69, Order 21 Rule 90Constitution of India, 1950 — Article 226, 227
High Courts09 Mar 2001
J.R. Pandit Vs Dist. Panchayat
Gujarat High Court · (2001) 21 GLH 558
Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 161, 201, 33Bombay Civil Services Rules, 1959 — Rule 165, 165A, 201Bombay Police Act, 1951 — Section 206, 26
High Courts08 Mar 2001Allowed
B.K. Dudani Vs State of Gujarat and Others
Gujarat High Court · (2002) 1 GLR 200 : (2002) 1 GLR 137
High Courts08 Mar 2001Dismissed
Bhagvanbhai Keshavbhai Sorathiya Vs Marutkumar Rambhai Patel
Gujarat High Court · (2001) 03 GUJ CK 0050
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2ATransfer of Property Act, 1882 — Section 5
High Courts08 Mar 2001Dismissed
Subodhchandra Gulabbhai Desai Vs State of Gujarat
Gujarat High Court · (2001) 3 GLR 2134
Land Acquisition Act, 1894 — Section 16, 18
High Courts08 Mar 2001Allowed
Laxmi Education Trust Vs Director Social Welfare Deptt., Gandhinagar and Others
Gujarat High Court · AIR 2001 Guj 313
Constitution of India, 1950 — Article 14Trusts Act, 1882 — Section 77
High Courts08 Mar 2001
Commissioner of Income Tax Vs Shahibaug Entrepreneurs Pvt. Ltd.
Gujarat High Court · (2001) 168 CTR 621 : (2001) 251 ITR 433 : (2002) 122 TAXMAN 266
Income Tax Act, 1961 — Section 256(2), 41, 41(2), 45, 47
High Courts08 Mar 2001
Centre Point Welfare Association Vs Nita International Nita International Vs Ahmedabad Municipal Corpn.
Gujarat High Court · (2001) 4 GLR 2777
Bombay Land Revenue Code, 1879 — Section 4, 4(5), 57Bombay Provincial Municipal Corporations Act, 1949 — Section 10A, 159, 161, 253, 254Bombay Provincial Municipal Corporations Rules, 1949 — Rule 10
High Courts08 Mar 2001Dismissed
New India Assurance Co. Ltd Vs Mahebubanbibi
Gujarat High Court · (2001) 2 ACC 85 : (2002) ACJ 1017 : (2003) 23 GLH 483 : (2001) 4 GLR 2950
High Courts07 Mar 2001Allowed
Amit B. Seju and Another Vs State of Gujarat and Another
Gujarat High Court · (2001) 21 GLH 691 : (2001) 2 GLR 1725
High Courts02 Mar 2001
Akash Salt Industries Vs State of Gujarat
Gujarat High Court · (2001) 03 GUJ CK 0079
High Courts02 Mar 2001Dismissed
K.C. Mani Vs Central Werehousing Corpn.
Gujarat High Court · (2001) 03 GUJ CK 0066
Constitution of India, 1950 — Article 226
High Courts02 Mar 2001Allowed
Jintal Clinical Thermometre Pvt. Ltd. Vs Govt. of Gujarat
Gujarat High Court · (2001) 03 GUJ CK 0065