High Courts22 Jan 2001Allowed
Taiyabji Fidahusen Challawala Vs State of Gujarat and Others
Gujarat High Court · (2001) CriLJ 4347 : (2001) 4 GLR 699
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,234 of 1,769
High Courts22 Jan 2001Dismissed
Commissioner of Customs and Central Excise Vs Gujarat State Fertilizer and Chemicals Ltd.
Gujarat High Court · (2001) 75 ECC 17
Constitution of India, 1950 — Article 226
High Courts22 Jan 2001Dismissed
CC and CE Vs Gujarat State Fertilizers and Chemicals Ltd.
Gujarat High Court · (2001) 96 ECR 9
Limitation Act, 1963 — Section 27
High Courts22 Jan 2001
Ahmedabad South Indian Association Charitable Trust Vs Deputy Commissioner of Income Tax
Gujarat High Court · (2001) 117 TAXMAN 413
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 230A, 230A(1), 230A(1)(a), 230A(1)(b), 269UARegistration Act, 1908 — Section 17, 17(b)
High Courts22 Jan 2001Dismissed
Ramanbhai Becharbhai Patel Vs State of Gujarat
Gujarat High Court · (2001) 01 GUJ CK 0007
High Courts20 Jan 2001
Sangar Gagu Dhula Vs Shah Laxmiben Tejshi and Others
Gujarat High Court · (2001) 21 GLH 643 : (2001) 4 RCR(Civil) 536
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100Transfer of Property Act, 1882 — Section 35, 59, 60, 62Trusts Act, 1882 — Section 90
High Courts20 Jan 2001Dismissed
Gitar Laboratories Vs Ahmedabad Electricity Co. Ltd.
Gujarat High Court · (2001) 2 GLR 1478
Constitution of India, 1950 — Article 12, 226Electricity Act, 1910 — Section 26, 26(1), 26(6)
High Courts20 Jan 2001Partly Allowed
State of Gujarat Vs A.A. Pathan, Baroda
Gujarat High Court · (2001) 4 GLR 2915
Contract Act, 1872 — Section 53
High Courts20 Jan 2001
Jethalal Manilal Vs District Collector
Gujarat High Court · (2001) 01 GUJ CK 0044
Constitution of India, 1950 — Article 14, 19(1)Essential Commodities Act, 1955 — Section 3
High Courts20 Jan 2001Dismissed
Abdulsattar Yusufbhai Qureshi and Others Vs State of Gujarat
Gujarat High Court · AIR 2001 Guj 179
Bombay Animal Preservation Act, 1954 — Section 5, 5(1A)Constitution of India, 1950 — Article 14, 15(1A), 19, 19(1), 19(6)Gujarat Essential Commodities and Cattle (Control) Act, 1958 — Section 4, 4(1), 4(2), 5, 5(1)
High Courts20 Jan 2001Dismissed
Himanshu S. Mehta Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 549
High Courts19 Jan 2001
Vora Kadarbhai Majidbhai Vs Mansuri Jusabhai Shakurbhai and Others
Gujarat High Court · (2001) 3 GLH 21 : (2001) 21 GLH 3 : (2001) 4 GLR 2887
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)(b), 13(1)(e), 13(1)(g), 13(2)Transfer of Property Act, 1882 — Section 108(o)
High Courts19 Jan 2001Dismissed
Sureshbhai Somabhai Patel Vs State of Gujarat
Gujarat High Court · (2001) 4 GLR 3363
High Courts19 Jan 2001Dismissed
Krystal Polyfab Ltd. Vs GEB
Gujarat High Court · (2001) 4 GLR 3187
Civil Procedure Code, 1908 (CPC) — Section 115Electricity Act, 1910 — Section 26(6)
High Courts19 Jan 2001Allowed
Jagdeep Industries Vs Gujarat Industrial Development Corporation
Gujarat High Court · (2001) 21 GLH 455 : (2001) 2 GLR 1765
Constitution of India, 1950 — Article 14, 16Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 4(1)Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 4
High Courts19 Jan 2001Allowed
Amit M. Panchal Vs State of Gujarat
Gujarat High Court · (2001) 01 GUJ CK 0057
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14, 226Indian Medical Council Act, 1956 — Section 33
High Courts19 Jan 2001
Suo Motu Vs S.J. Gaekwad, Registrar, Gujarat High Court
Gujarat High Court · (2001) 1 GLR 752
Constitution of India, 1950 — Article 146, 226, 229, 229(1), 235Contempt of Courts Act, 1971 — Section 12General Clauses Act, 1897 — Section 16
High Courts19 Jan 2001
ICICI Ltd. Vs O.L. of A''bad Mfg. and Calico Printing Co. Ltd.
Gujarat High Court · (2001) 01 GUJ CK 0045
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 91Companies Act, 1956 — Section 454, 529(1), 536(2)Indore Land Revenue and Tenancy Act, 1931 — Section 45
High Courts19 Jan 2001Allowed
Dharamkrupa Kelvani Mandal Vs Hansaben K. Thakkar and Another
Gujarat High Court · (2001) 3 GLR 1895
Bombay Primary Education Act, 1947 — Section 40B
High Courts19 Jan 2001Dismissed
Virsinh Dalchand Nim Vs Vinodchandra A. Vyas
Gujarat High Court · (2001) 01 GUJ CK 0003
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 29(2)