High Courts20 Oct 2000Allowed
Union of India (UOI) Vs Natwerlal M. Badiani Advocate
Gujarat High Court · (2001) 168 CTR 595 : (2001) 2 GLR 450
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,247 of 1,769
High Courts20 Oct 2000
Mohanbhai Haribhai Desai Vs State of Gujarat
Gujarat High Court · (2001) 4 GLR 3141
High Courts20 Oct 2000Dismissed
State of Gujarat Vs Manoharsinhji Pradyumansinhji Jadeja
Gujarat High Court · (2001) GLR 776
High Courts20 Oct 2000
Union of India and Another Vs Natwerlal M. Badiani
Gujarat High Court · (2001) 2 GLR 1378 : (2001) 250 ITR 641 : (2001) 3 RCR(Civil) 513 : (2001) 2 RCR(Rent) 39
Civil Procedure Code Amendment Act, 1976 — Section 80Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 151, 80, 80(1), 80(2)Constitution of India, 1950 — Article 227
High Courts20 Oct 2000Allowed
Ravjibhai Mavji Jogani Vs State of Gujarat
Gujarat High Court · (2000) 10 GUJ CK 0064
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31 , 31 A, 31B, 31C, 31DGujarat Devasthan Inams Abolition Act, 1969 — Section 31Gujarat Land Revenue Rules, 1972 — Rule 108(6)
High Courts20 Oct 2000
Mangalsing Bhansing Rajput Vs Collector of Customs
Gujarat High Court · (2002) CriLJ 2264 : (2002) 1 GLR 509 : (2002) 3 RCR(Criminal) 580
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50, 50(1), 50(2), 50(3)
High Courts20 Oct 2000Dismissed
Gulamminya Hasuminya Decd. through his Heirs Vs Sakhavatkhan Mohmadkhan Decd. through Legal Heirs
Gujarat High Court · (2001) 2 GLR 1068
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(2), 12(3), 29(2)Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 108, 109, 109, 111
High Courts20 Oct 2000Dismissed
Patel Vaktabhai Punjabhai Vs State of Gujarat
Gujarat High Court · (2001) 4 GLR 2873
High Courts20 Oct 2000Dismissed
Bhartiya Karmachari Sangh Vs Oil and Natural Gas Corporation Ltd. and Others
Gujarat High Court · (2001) 91 FLR 1172 : (2001) 2 GLR 1057 : (2001) 1 LLJ 510
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
High Courts19 Oct 2000Allowed
Hirabhai M. Makwana Vs President
Gujarat High Court · (2000) 10 GUJ CK 0099
Constitution of India, 1950 — Article 227Gujarat Secondary Education Act, 1972 — Section 34(1), 35, 35(7), 36, 36(1)
High Courts19 Oct 2000
Prakashchand Jogaram Prajapati Vs State of Gujarat
Gujarat High Court · (2000) 10 GUJ CK 0096
High Courts19 Oct 2000Dismissed
Satpalsingh Ajitsingh Bajaj Vs Kalyani Trading Co.
Gujarat High Court · (2001) 3 GLR 2243
High Courts19 Oct 2000
Ramanlal Rajmal Vs State of Gujarat
Gujarat High Court · (2000) 10 GUJ CK 0088
High Courts19 Oct 2000Dismissed
Satpalsingh Ajitsingh Bajaj Vs Kalyani Trading Co. and Others
Gujarat High Court · (2001) 3 GLR 2243 : (2001) 4 RCR(Criminal) 690
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 451Motor Vehicles Act, 1988 — Section 2(3)Penal Code, 1860 (IPC) — Section 114, 392, 406, 420
High Courts19 Oct 2000Allowed
Superintendent of Police, Central Bureau of Investigation Vs Vikram R. Palkhiwala
Gujarat High Court · (2001) CriLJ 1226 : (2001) 2 GLR 1474
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309, 311, 313, 397(2), 82Penal Code, 1860 (IPC) — Section 120(B), 420, 467, 468, 477
High Courts19 Oct 2000Dismissed
Union of India (UOI) Vs H.K. Dhruva
Gujarat High Court · (2001) 2 GLR 1525
Arbitration Act, 1940 — Section 30, 33, 39
High Courts19 Oct 2000Allowed
Israil @ Israr Pahelvan Nazirahmed Shaikh Vs State of Gujarat
Gujarat High Court · (2001) CriLJ 2209 : (2001) 1 GLR 306
Constitution of India, 1950 — Article 14, 19, 21, 22, 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(1), 3(2), 6, 8
High Courts19 Oct 2000Allowed
Superintendent of Police Central Bureau of Investigation Vs Vikram R. Palkhiwala
Gujarat High Court · (2001) 21 GLH 610
High Courts19 Oct 2000Allowed
Israil and Israr Pahelvan Nazirahmed Shaikh Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 122
High Courts19 Oct 2000Dismissed
Ahmedabad Municipal Corporation Vs Nevandrai Hasmatrai
Gujarat High Court · (2001) 1 GLR 204
Bombay Provincial Municipal Corporations Act, 1949 — Article 14, 21, 38, 41, 46Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28(1), 35(3) , 96