High Courts24 Nov 2000
M.J. Brahmbhatt Vs District Development Officer
Gujarat High Court · (2000) 11 GUJ CK 0013
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,244 of 1,769
High Courts23 Nov 2000
Harkishandas M. Dumasia Vs Mohanlal Makanji Dumasia
Gujarat High Court · (2001) 3 GLR 1881
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 29(2)Civil Procedure Code, 1908 (CPC) — Section 15Transfer of Property Act, 1882 — Section 108
High Courts23 Nov 2000
Harkishandas M. Dumasia Vs Mohanlal Makanji Dumasia and Others
Gujarat High Court · (2001) 3 GLR 1881
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1) , 13(1)(1), 29, 29(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 115, 15Transfer of Property Act, 1882 — Section 108
High Courts23 Nov 2000
New India Assurance Co. Ltd. Vs Jayaben Naranagar
Gujarat High Court · (2001) 21 GLH 393
Motor Vehicles Act, 1988 — Section 110D
High Courts22 Nov 2000Dismissed
Maneklal Raychand Shah Vs O.L. of G.S.T.C.
Gujarat High Court · (2000) 11 GUJ CK 0068
Transfer of Property Act, 1882 — Section 108
High Courts22 Nov 2000
Commissioner of Central Excise, Ahmedabad-I Vs Gujarat Medicraft Pvt. Ltd.
Gujarat High Court · (2001) 75 ECC 256 : (2001) 96 ECR 20
Central Excise Rules, 1944 — Rule 52A, 57GCentral Excises and Salt Act, 1944 — Section 35H
High Courts21 Nov 2000
Charutar Vidya Mandal Vs Heirs of Sharadkumar/Jerambhaichauhan
Gujarat High Court · (2000) 11 GUJ CK 0075
High Courts21 Nov 2000Partly Allowed
Kandla Port Trust, Trustees of Board Vs Asia Foundation and Construction Ltd.
Gujarat High Court · (2001) 45 GLH 21 : (2001) 21 GLH 45 : (2001) 2 GLR 1459
Arbitration Act, 1940 — Section 17, 30, 35Civil Procedure Code, 1908 (CPC) — Section 96
High Courts21 Nov 2000Allowed
Naren Advertising and Marketing Vs State Bank of Saurashtra
Gujarat High Court · AIR 2001 Guj 222 : (2001) 3 GLR 2671
High Courts21 Nov 2000Allowed
Naren Advertising and Marketing and Another Vs State Bank of Saurashtra and Another
Gujarat High Court · AIR 2001 Guj 222 : (2001) 3 GLR 2671
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 3, 151, 30, 32Partnership Act, 1932 — Section 18, 19, 20 , 22
High Courts20 Nov 2000Dismissed
B.P. Joshi Asstt. Admn. Officer Vs United India Insurance Co. Ltd.
Gujarat High Court · (2000) GLR 334
Constitution of India, 1950 — Article 226General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 22(4), 23
High Courts17 Nov 2000Dismissed
Jaisukhlal Kalidas Joshi Vs State of Gujarat
Gujarat High Court · (2000) 11 GUJ CK 0085
High Courts17 Nov 2000Dismissed
Ashish G. Joshi Vs Gujarat University
Gujarat High Court · (2001) GLR 39
High Courts17 Nov 2000Dismissed
Arvindbhai N. Patel Vs Savitaben Patel
Gujarat High Court · (2001) 3 GLR 2744
High Courts17 Nov 2000
Dy. Commissioner of Central Excise Vs Atul Ltd.
Gujarat High Court · (2003) 162 ELT 35
Central Excises and Salt Act, 1944 — Section 11B, 37B
High Courts17 Nov 2000Dismissed
State of Gujarat Vs Rajesh D. Thakkar
Gujarat High Court · (2001) 21 GLH 587 : (2001) 2 GLR 1731
Prevention of Food Adulteration Act, 1954 — Section 11(1), 13, 16, 2, 7
High Courts17 Nov 2000Dismissed
Arvindbhai N. Patel and Another Vs Savitaben Patel and Others
Gujarat High Court · (2001) 3 GLR 2744
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 6(2), 7(2), 9(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Constitution of India, 1950 — Article 227
High Courts17 Nov 2000Dismissed
Shivlal Manilal Patel Vs Jamnagar Municipal Corporation
Gujarat High Court · (2001) GLR 801
High Courts17 Nov 2000
Sabarkantha District Coop Milk Producers Union Ltd. and Others Vs Sales Tax Officer and Others
Gujarat High Court · (2000) 11 GUJ CK 0059
Gujarat Sales Tax Act, 1969 — Section 5