High Courts30 Mar 2000Dismissed
Gulabsing Sardarsing Thakore Vs Popatlal Chhotalal Jadawala
Gujarat High Court · (2000) 03 GUJ CK 0024
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,285 of 1,769
High Courts29 Mar 2000Allowed
Tata Iron and Steel Co. Ltd. Vs Municipal Corporation of City Ahmedabad
Gujarat High Court · (2000) 03 GUJ CK 0046
High Courts28 Mar 2000Dismissed
Magan Bijal Koli Vs State of Gujarat
Gujarat High Court · (2001) 1 GLR 745
Evidence Act, 1872 — Section 24, 3Penal Code, 1860 (IPC) — Section 201, 302
High Courts28 Mar 2000
Pravinchandra F. Shah Vs State of Gujarat and Others
Gujarat High Court · (2000) 03 GUJ CK 0075
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 114, 408
High Courts28 Mar 2000Dismissed
Alibhai Mohmadbhai Vs Kaderkha Nurkha
Gujarat High Court · (2000) 03 GUJ CK 0023
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts27 Mar 2000Allowed
Thakore Nandaben Jasuji Vs Thakore Lakshmiben Ataji and Another
Gujarat High Court · (2000) 3 GLR 29
High Courts27 Mar 2000Dismissed
Janta Touring Talkies Vs State of Gujarat and Others
Gujarat High Court · AIR 2000 Guj 265 : (2000) 2 GLR 421 : (1998) 2 GLR 778
Bombay Cinemas (Regulation) Act, 1953 — Section 2, 5, 5(2), 8A, 8BBombay Cinemas (Regulation) Rules, 1954 — Rule 103, 107Constitution of India, 1950 — Article 19
High Courts27 Mar 2000
Divisional Controller, G.S.R.T.C. Vs Dhirajlal Z. Kotak
Gujarat High Court · (2000) 86 FLR 112 : (2001) 4 GLR 3770 : (2000) 2 LLJ 86
Industrial Disputes Act, 1947 — Section 11
High Courts27 Mar 2000
Divisional Controller, S.T. Corporation, Bhuj Vs Virji D. Barot
Gujarat High Court · (2001) GLR 153
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts27 Mar 2000
Laxmanbhai B. Chelani Vs Union of India (UOI) and Others
Gujarat High Court · AIR 2001 Guj 1 : (2000) 3 GLR 2146 : (2001) 1 RCR(Civil) 390
Telegraph Act, 1885 — Section 7B
High Courts27 Mar 2000Dismissed
Baroda Municipal Corporation Vs Narendra Manilal Shah
Gujarat High Court · (2001) GLR 124
High Courts24 Mar 2000
Mishra Rakeshkumar Ramodbhai Vs State of Gujarat
Gujarat High Court · (2000) 03 GUJ CK 0125
High Courts24 Mar 2000Allowed
Umedbhai M. Patel Vs State of Gujarat
Gujarat High Court · (2000) 03 GUJ CK 0095
Bombay Civil Services Rules, 1959 — Rule 161(1), 56Constitution of India, 1950 — Article 14, 16, 311
High Courts24 Mar 2000Dismissed
Parents Associations and Another Vs Board of Governors Sainik School and Others
Gujarat High Court · AIR 2000 Guj 250 : (2000) 4 GLR 472
Constitution of India, 1950 — Article 226Sainik School Society Rules — Rule 2.11
High Courts24 Mar 2000Allowed
Noorbanu Haji Hasan Vs Havabai Haji Hasan and Others
Gujarat High Court · (2001) 2 GLR 1026
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Mar 2000Dismissed
Pam Pharmaceuticals Vs Richardson Vicks Inc. and Others
Gujarat High Court · (2001) 1 GLR 125
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, 20Copyright Act, 1957 — Section 62Specific Relief Act, 1963 — Section 37 , 38
High Courts24 Mar 2000Allowed
The State of Gujarat Vs Mascot Pharmaceutical
Gujarat High Court · (2000) 03 GUJ CK 0047
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
High Courts24 Mar 2000Allowed
Shahwadi Mahila Kelvani Mandal Vs Gujarat Secondary Education Board
Gujarat High Court · (2000) 03 GUJ CK 0020
High Courts24 Mar 2000Allowed
Bai Boorbhanu Haji Hasan Vs Bai Havabhai Haji Hasan
Gujarat High Court · (2000) 03 GUJ CK 0018
High Courts24 Mar 2000Allowed
Chamar Ramjibhai Khimabhai Vs Mirza Nurmahmmadbhai Amirbhai and Another
Gujarat High Court · (2000) 3 GLR 778
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23A, 29(3)Constitution of India, 1950 — Article 227