High Courts13 Mar 2000
Rameshji Panchaji Thakor Vs State of Gujarat and Others
Gujarat High Court · (2001) 1 GLR 171 : (2001) 1 RCR(Criminal) 718
Bombay Police Act, 1951 — Section 142, 55, 56, 57, 62Criminal Procedure Code, 1973 (CrPC) — Section 167
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,288 of 1,769
High Courts13 Mar 2000Allowed
Rameshji Panchji Thakor Vs Stae of Gujarat
Gujarat High Court · (2001) 1 GLR 171
Bombay Police Act, 1951 — Section 142, 167, 55, 56, 57
High Courts10 Mar 2000
D.B. Thanki Vs State of Gujarat
Gujarat High Court · (2001) 1 GLR 694
Bombay Civil Services Rules, 1959 — Rule 250, 250(1)
High Courts10 Mar 2000
Kanjibhai Babaldas Patel Vs Election Officer
Gujarat High Court · (2001) 1 GLR 259
High Courts10 Mar 2000Dismissed
State of Gujarat Vs Bhpatbharthi Khodabharthi Bavaji
Gujarat High Court · (2000) 03 GUJ CK 0103
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 378(1)Penal Code, 1860 (IPC) — Section 114, 323, 324, 504, 506(2)
High Courts10 Mar 2000Allowed
Koli Sureshbhai Balabhai Parmar Vs District Magistrate
Gujarat High Court · (2000) CriLJ 4261 : (2000) 2 GLR 815
High Courts10 Mar 2000Dismissed
B.G. Sapariya, Chairman, Development Board, Mahuva Municipality Vs Pradipkumar Pujari, Collector, Bhavnagar and Others
Gujarat High Court · (2001) 2 GLR 1115
Gujarat Municipalities Act, 1963 — Section 258, 70
High Courts10 Mar 2000Allowed
Thakorbhai L. Patel and Others Vs Assistant District Registrar, Co-op. Societies, Valsad and Others
Gujarat High Court · AIR 2001 Guj 66 : (2001) 3 GLR 1921
Gujarat Co-operative Societies Act, 1961 — Section 110, 93
High Courts10 Mar 2000
Kadia Naginbhai Maneklal Vs Y.J. Dixit and Another
Gujarat High Court · (2000) 4 GLR 205
Bombay Civil Services Rules, 1959 — Rule 33, 33Central Services (Temporary) Services Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 14, 15, 16, 311
High Courts10 Mar 2000
Kanjibhai Babaldas Patel Vs Election Officer of A.P.M.C., Visnagar
Gujarat High Court · (2001) 1 GLR 259
Constitution of India, 1950 — Article 226Gujarat Agricultural Produce Markets Act, 1963 — Section 13, 13(1), 14, 2, 33(11A)Gujarat Agricultural Produce Markets Rules, 1965 — Rule 16, 28
High Courts10 Mar 2000Allowed
Dhansukhlal Vithaldas Rajput (Khatry) Vs Jayantilal Shantilal Bulsara
Gujarat High Court · (2000) 03 GUJ CK 0061
High Courts10 Mar 2000Allowed
Ramanbhai Gabubhai Sansi Vs E.I. Kalashava
Gujarat High Court · (2000) 03 GUJ CK 0059
Bombay Prohibition Act, 1949 — Section 116(B), 119, 437, 65, 65(E)Constitution of India, 1950 — Article 22(5), 47Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(5), 439
High Courts10 Mar 2000Dismissed
Ramesh B. Desai Vs Bipin Vadilal Mehta
Gujarat High Court · (2001) 2 GLR 1224
High Courts10 Mar 2000Allowed
Arjunbhai Amritbhai Naik Vs State of Gujarat
Gujarat High Court · (2000) 4 GLR 239
High Courts10 Mar 2000
Executive Engineer Vs Chandraknat K. Joshi
Gujarat High Court · (2000) 4 GLR 3463
High Courts10 Mar 2000Allowed
Thakorbhai L. Patel Vs Assistant District Registrar
Gujarat High Court · AIR 2001 Guj 66 : (2001) 3 GLR 1921
High Courts10 Mar 2000
Executive Engineer, Gujarat Water Supply Sewerage Board and Another Vs Chandrakant K. Joshi
Gujarat High Court · (2000) 4 GLR 3463
High Courts10 Mar 2000Dismissed
Ramesh B. Desai and Others Vs Bipin Vadilal Mehta and Others
Gujarat High Court · (2001) 2 GLR 1224
Civil Procedure Code Amendment Act, 1976 — Section 100Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 4, Order 6 Rule 2, Order 6 Rule 4, 100Companies Act, 1956 — Section 100, 101, 102, 103, 104
High Courts10 Mar 2000
H.K. Desai Vs State of Gujarat and Others
Gujarat High Court · (2000) 3 GLR 2141
Bombay Civil Services Rules, 1959 — Rule 107, 17Constitution of India, 1950 — Article 14, 226
High Courts10 Mar 2000Allowed
B.G. Sapariya Vs Pradip Kumar Pujari
Gujarat High Court · (2001) 2 GLR 1115
Gujarat Municipalities Act, 1963 — Section 258, 70