COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,243 of 1,769

High Courts01 Dec 2000Partly Allowed

H.R. Joshi Vs Chandubhai D. Bosamiya and Another

Gujarat High Court · (2001) CriLJ 3434 : (2002) 1 GLR 231

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Water (Prevention and Control of Pollution) Act, 1974 — Section 2, 24, 25, 33, 33(1)

Read judgment

High Courts30 Nov 2000

Naresh @ Rakesh Premjibhai Patel Vs State of Gujarat

Gujarat High Court · (2001) 2 GLR 1734

Read judgment

High Courts30 Nov 2000Allowed

Thakore Chamanji Mavaji and Others Vs State of Gujarat

Gujarat High Court · (2001) 3 GLR 1947

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 32

Read judgment

High Courts30 Nov 2000Allowed

Naresh @ Rakesh Premjibhai Patel Vs State of Gujarat and Others

Gujarat High Court · (2001) 2 GLR 1734

Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 383, 454, 457

Read judgment

High Courts30 Nov 2000Allowed

Shantaben Gordhandas Bhatt Vs Gujarat State Road Transport Corporation

Gujarat High Court · (2002) ACJ 1714 : (2001) 21 GLH 180

Motor Vehicles Act, 1988 — Section 163

Read judgment

High Courts29 Nov 2000Dismissed

State of Gujarat Vs Lilaben K. Chamar

Gujarat High Court · (2001) 90 FLR 1145

Read judgment

High Courts29 Nov 2000

Grasim Industries Limited Vs Sales Tax Officer

Gujarat High Court · (2001) 21 GLH 312

Gujarat Sales Tax Act, 1969 — Section 59, 59(4), 59(5A)

Read judgment

High Courts29 Nov 2000

Gujarat State Co-operative Bank Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2001) 167 CTR 34 : (2001) 250 ITR 229 : (2001) 119 TAXMAN 160

Banking Regulation Act, 1949 — Section 18, 24, 5, 56, 6Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 256, 256(1), 260A, 261, 71

Read judgment

High Courts29 Nov 2000

Bhikhubha Balubhai Jadeja Vs State of Gujarat

Gujarat High Court · (2001) 88 FLR 822 : (2001) GLR 116

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts29 Nov 2000Dismissed

State of Gujarat and Another Vs Lilaben Chamar

Gujarat High Court · (2002) 4 LLJ 465

Read judgment

High Courts27 Nov 2000Allowed

Palak Kailashchandra Jain Minor Thro'' her Natural Vs Union of India (UOI)

Gujarat High Court · (2001) 21 GLH 299

Read judgment

High Courts27 Nov 2000Dismissed

Paresh Mahendrabhai Vyas Vs State of Gujarat

Gujarat High Court · (2000) 11 GUJ CK 0006

Read judgment

High Courts24 Nov 2000Dismissed

N.G. Vaja Vs State of Gujarat

Gujarat High Court · (2000) 11 GUJ CK 0076

Read judgment

High Courts24 Nov 2000Dismissed

Pirmohammad Ibrahim Vs Manilal Gopaldas Patel and Another

Gujarat High Court · (2001) 2 GLR 1785

Criminal Procedure Code, 1973 (CrPC) — Section 247, 248(2), 313, 397, 401Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11, 11(1), 13(2A), 13(2B), 13(5)

Read judgment

High Courts24 Nov 2000Allowed