COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,258 of 1,769

High Courts05 Sept 2000

Peoples Union for Civil Liberties and Another Vs State of Gujarat and Others

Gujarat High Court · (2001) 1 GLR 547

Bombay Provincial Municipal Corporations Act, 1949 — Section 231, 260Constitution of India, 1950 — Article 14, 141, 19, 19(1), 21Gujarat Town Planning and Urban Development Act, 1976 — Section 68

High Courts05 Sept 2000Allowed

Parshottam Manilal Patel Vs State of Gujarat

Gujarat High Court · (2001) 21 GLH 405

High Courts05 Sept 2000Allowed

Vinubhai Devjibhai Yadav Vs Bhikhabhai Kurajibhai Sadadiya and Others

Gujarat High Court · (2000) 3 GLR 698

High Courts05 Sept 2000

COMMISSIONER OF INCOME TAX Vs ARVIND MILLS LTD.

Gujarat High Court · (2000) 164 CTR 419

Income Tax Act, 1961 — Section 256(1), 37(4), 37(4)(i), 40(c), 43A

High Courts05 Sept 2000

Peoples Union for Civil Liberties Vs State of Gujarat

Gujarat High Court · (2001) 1 GLR 547

Bombay Provincial Municipal Corporations Act, 1949 — Section 314Constitution of India, 1950 — Article 11, 14, 19, 19(1), 21Gujarat Town Planning and Urban Development Act, 1976 — Section 68

High Courts05 Sept 2000

Peoples Union For Civil Liberties Vs State of Gujarat

Gujarat High Court · (2001) 1 GLR 547

High Courts04 Sept 2000Dismissed

Oriental Insurance Co. Ltd. Vs Aayeshaben

Gujarat High Court · (2000) 09 GUJ CK 0121

Motor Vehicles Act, 1988 — Section 173

High Courts04 Sept 2000Dismissed

New India Assurance Co. Ltd. Vs Jasuben Velji Dhila

Gujarat High Court · (2001) 2 ACC 372

Motor Vehicles Act, 1988 — Section 173

High Courts04 Sept 2000Dismissed

Oriental Insurance Co. Ltd. Vs Muliben

Gujarat High Court · (2001) 32 GLH 21 : (2001) 21 GLH 32

Motor Vehicles Act, 1988 — Section 163A, 173

High Courts01 Sept 2000Dismissed

Pranav Prabha Shrivahal Vs Dalichand Chhaganlal

Gujarat High Court · (2001) 21 GLH 232 : (2001) 1 GLR 235

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29, 29(1)

High Courts01 Sept 2000Allowed

Govindji Ramji Vs Tapulal Nathalal Dasani

Gujarat High Court · (2001) 21 GLH 260

High Courts01 Sept 2000

Chandrakantaben Ramchandra Modi Vs Kanubhai Chandubhai Panchal

Gujarat High Court · (2001) 21 GLH 613

Transfer of Property Act, 1882 — Section 105

High Courts01 Sept 2000Allowed

Kamleshkumar V. Patel Vs Oil and Natural Gas Commission

Gujarat High Court · (2002) 22 GLH 703

High Courts01 Sept 2000Dismissed

Satish Maganlal Vora Managing Director Vs Union of India (UOI)

Gujarat High Court · (2001) 21 GLH 263

Advocates Act, 1961 — Section 24(3)Essential Commodities Act, 1955 — Section 3, 7

High Courts01 Sept 2000

Heir of Kashiben C. Chhaganlal Vs Heirs of Bapulal Kalidas

Gujarat High Court · (2001) 2 GLR 1320

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 29(2)

High Courts01 Sept 2000Dismissed

Taherali Kadibhai Vs Safdarhusain Abdulrahim

Gujarat High Court · (2000) 09 GUJ CK 0039

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(A), 29(2), 5(8)

High Courts01 Sept 2000Dismissed

Ranjitsinh Pratapsinh Vasava Power of Attorney Vs Secretary Revenue Deptt.

Gujarat High Court · (2001) 21 GLH 229

High Courts31 Aug 2000

Swarup Kunvarba Balvantsinh Udavat Vs Pratapsinh Nathusinh Jadeja

Gujarat High Court · (2000) 4 GLR 868

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104(1)

High Courts31 Aug 2000

Hasem Mohamad Jeva Vs Shantaben Vasava

Gujarat High Court · (2000) 4 GLR 757

Motor Vehicles Act, 1988 — Section 110D, 173

High Courts31 Aug 2000Dismissed

State of Gujarat Vs Mohmed Yusuf Yakub Ismilewala

Gujarat High Court · (2001) 21 GLH 792