High Courts19 Oct 2000Dismissed
Union of India Vs H.K. Dhruva and Others
Gujarat High Court · (2001) 2 GLR 1525
Arbitration Act, 1940 — Section 14, 14(2), 17, 2, 20
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,248 of 1,769
High Courts18 Oct 2000Dismissed
Laljibhai Shivshanker Trivedi Vs State of Gujarat
Gujarat High Court · (2001) CriLJ 833 : (2001) 21 GLH 341 : (2001) 3 GLR 2033 : (2002) 3 RCR(Criminal) 662
Constitution of India, 1950 — Article 311(1)Prevention of Corruption Act, 1988 — Section 10, 13, 13(1), 13(2), 19
High Courts18 Oct 2000Dismissed
State of Gujarat Vs Heirs of Decd. Parvatiben Ishwarbhai Chavda
Gujarat High Court · (2001) 95 GLH 21 : (2001) 21 GLH 95
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts18 Oct 2000Dismissed
Kanaiyalal L. Ranpara Vs Dahyalal P. Tank
Gujarat High Court · (2001) 21 GLH 273
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 29(2)
High Courts17 Oct 2000Allowed
Hasmukhlal H. Shah Vs State of Gujarat
Gujarat High Court · (2000) 4 GLR 842
High Courts17 Oct 2000Dismissed
Bansilal Kanaiyalal Shah Vs B.R. Shroff
Gujarat High Court · (2001) 21 GLH 739
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96
High Courts17 Oct 2000
Karsandas Shankarlal Patel and Others Vs Ahmedabad Education Society and Another
Gujarat High Court · (2001) 90 FLR 208 : (2001) 2 LLJ 1641
High Courts17 Oct 2000Dismissed
O.N.G.C. Vs Essar Steel Ltd.
Gujarat High Court · (2001) 21 GLH 1 : (2000) 4 GLR 876
Arbitration Act, 1940 — Section 14
High Courts17 Oct 2000Allowed
Mohini Vs Kheemchand Pritamdas Krishnani
Gujarat High Court · (2001) 4 GLR 3014
High Courts17 Oct 2000
Commissioner of Income Tax Vs Nufoam Industries
Gujarat High Court · (2001) 171 CTR 171 : (2001) 252 ITR 697 : (2003) 128 TAXMAN 571
Income Tax Act, 1961 — Section 2(9), 256(1), 33, 4, 80J
High Courts17 Oct 2000Allowed
Karsandas Shankarlal Patel Vs Ahmedabad Education Society
Gujarat High Court · (2001) 90 FLR 208 : (2001) 2 LLJ 1641
High Courts17 Oct 2000Dismissed
Gujliben Veljibhai Rathwa Vs Maheshbhai Mohanbhai Desai
Gujarat High Court · (2000) 10 GUJ CK 0010
High Courts16 Oct 2000
MADHUPURI CORPN. Vs S. S. KHAN
Gujarat High Court · (2000) 113 TAXMAN 568
Income Tax Act, 1961 — Section 132, 132(1), 132(1A), 132(8), 158BC
High Courts16 Oct 2000Allowed
Gujarat Electricity Board Vs Agricultural Produce Market Committee, Dehgam
Gujarat High Court · AIR 2001 Guj 112 : (2001) 2 GLR 1111
Electricity Act, 1910 — Section 51Electricity Rules, 1956 — Rule 77 , 78, 79, 80, 81Gujarat Agricultural Produce Markets Act, 1963 — Section 58, 58(1)
High Courts16 Oct 2000Allowed
Madhupuri Corporation Vs S.S. Khan
Gujarat High Court · (2001) 169 CTR 54 : (2001) 250 ITR 565
High Courts16 Oct 2000Allowed
Hemant Champaklal Shah Vs S.S. Khan and or his Successor in Office
Gujarat High Court · (2001) 118 TAXMAN 500
High Courts16 Oct 2000Allowed
Asha Jamnadas Chandarana 40, Honister Heights Vs State of Gujarat
Gujarat High Court · (2000) 10 GUJ CK 0007
Bombay Land Revenue Code, 1879 — Section 211Bombay Tenancy and Agricultural Lands Act, 1976 — Section 84CGujarat Land Revenue Rules, 1972 — Rule 108, 108(6)
High Courts16 Oct 2000Allowed
G.E.B. Vs Agricultural Produce Market Committee
Gujarat High Court · (2001) 21 GLH 101
High Courts13 Oct 2000Allowed
Madarsing Manaji Rajput Vs State of Gujarat
Gujarat High Court · (2001) 2 GLR 1824
Bombay Land Revenue Code, 1879 — Section 203Constitution of India, 1950 — Article 227Gujarat Panchayats Act, 1961 — Section 122, 142, 2(5), 207, 305