High Courts13 Oct 2000Dismissed
Dilipsinh Chhatrasinh Chauhan Vs Deputy Commissioner of Police
Gujarat High Court · (2001) 91 FLR 1054
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,249 of 1,769
High Courts13 Oct 2000Dismissed
Patel Narottambhai Ranchhoddas through LRs. Patel Shantilal Ranchhoddas Vs State of Gujarat
Gujarat High Court · (2001) 2 GLR 1087
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 17
High Courts13 Oct 2000
Laljibhai Garbaddas Thakkar Vs State of Gujarat
Gujarat High Court · (2001) 21 GLH 599 : (2000) 4 GLR 698
Constitution of India, 1950 — Article 226
High Courts13 Oct 2000Dismissed
Patel Narottambhai Ranchhoddas through Legal Repres Vs State Of Gujarat
Gujarat High Court · (2001) 21 GLH 446
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32
High Courts13 Oct 2000Dismissed
Vrajlal Ratilal Vs Shah Baluben Talakshi since deceased through her Heir
Gujarat High Court · (2001) 1 GLR 584
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3), 27, 27(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Transfer of Property Act, 1882 — Section 106
High Courts13 Oct 2000Dismissed
Ruchir H. Patel Vs Gujarat University
Gujarat High Court · (2001) GLR 30
High Courts13 Oct 2000Allowed
Ramjibhai H. Patel Vs State of Gujarat
Gujarat High Court · (2000) 10 GUJ CK 0029
High Courts13 Oct 2000Dismissed
Madhavlal Shah Vs Raysinh Jenabhai Rathod
Gujarat High Court · (2001) 91 FLR 1068
Constitution of India, 1950 — Article 227
High Courts13 Oct 2000Dismissed
Rama Fertilizers Pvt. Ltd. and Another Vs State of Gujarat and Another
Gujarat High Court · (2001) CriLJ 1474 : (2001) 3 GLR 2261
Criminal Procedure Code, 1973 (CrPC) — Section 260(2), 262, 263, 264, 265Essential Commodities (Special Provisions) Act, 1981 — Section 12AA(1), 3(2), 7Essential Commodities Act, 1955 — Section 11, 12, 3, 3(2), 3(3)
High Courts13 Oct 2000
Rama Fertilizers Pvt. Ltd. Vs State of Gujarat
Gujarat High Court · (2001) CriLJ 185 : (2001) 21 GLH 698 : (2002) 1 RCR(Criminal) 1
High Courts13 Oct 2000
Surekhaben Gidharbhai Patel Vs V.M. Desmukh
Gujarat High Court · (2000) 10 GUJ CK 0002
High Courts12 Oct 2000Allowed
State of Gujarat Vs Kolvada Gram Panchayat
Gujarat High Court · (2001) 21 GLH 374
High Courts12 Oct 2000Allowed
Troika Parentals Vs Union of India (UOI)
Gujarat High Court · (2002) 173 CTR 334 : (2002) 253 ITR 410 : (2002) 124 TAXMAN 302
Income Tax Act, 1961 — Section 158BC, 230A
High Courts12 Oct 2000
Federation of Building Asso. Vs State of Gujarat
Gujarat High Court · AIR 2001 Guj 253 : (2001) 2 GLR 1737
High Courts12 Oct 2000Dismissed
Federation of Building Association and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 2001 Guj 253 : (2001) 2 GLR 1737
Constitution of India, 1950 — Article 226
High Courts12 Oct 2000Partly Allowed
Gujarat State Road Transport Corporation Vs Suryakantaben D. Acharya and Others
Gujarat High Court · (2001) ACJ 1645 : (2001) 2 GLR 1777
Motor Vehicles Act, 1988 — Section 166
High Courts12 Oct 2000Allowed
Sanjaybhai Induprasad Bhatt Vs State of Gujarat
Gujarat High Court · (2001) 4 GLR 3745
High Courts12 Oct 2000Allowed
State of Gujarat Vs Jagdishchandra N. Desai
Gujarat High Court · (2001) 21 GLH 171
High Courts12 Oct 2000Allowed
State of Gujarat and Another Vs Kolvada Gram Panchayat
Gujarat High Court · (2001) 2 GLR 1245
Bombay Land Revenue Code, 1879 — Section 203, 3(1), 37(2), 38, 96(1)Bombay Revenue Jurisdiction Act, 1876 — Section 11, 4Gujarat Panchayats Act, 1961 — Section 96(4)
High Courts12 Oct 2000
GSRTC Vs Suryakantaben D. Acharya
Gujarat High Court · (2001) 2 GLR 849
Motor Vehicles Act, 1988 — Section 166, 173