High Courts03 Mar 2000Dismissed
B.R. Kakar Vs Institute for Plasma Research
Gujarat High Court · (2000) 4 GLR 618
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,290 of 1,769
High Courts03 Mar 2000Dismissed
Ranchhodji C. Chauhan Vs Disrict Panchayat
Gujarat High Court · (2000) 3 GLR 2502 : (2001) 3 LLJ 829
Industrial Disputes Act, 1947 — Section 25F
High Courts03 Mar 2000Dismissed
Shamjibhai Ladhabhai Patel Vs Chandravadan Ambalal Sura and P.A.O. heirs of deceased
Gujarat High Court · (2000) 03 GUJ CK 0113
Bombay Tenancy and Agricultural Lands Act, 1946 — Section 16, 17(5), 17B(1), 17B(8), 70Constitution of India, 1950 — Article 227
High Courts03 Mar 2000Dismissed
Raj Remedies Vs Richardson Vicks Inc.
Gujarat High Court · (2000) 3 GLR 2323
Trade and Merchandise Marks Act, 1958 — Section 48 , 49
High Courts03 Mar 2000Dismissed
Ranchhodji C. Chauhan Vs District Panchayat and Another
Gujarat High Court · (2000) 3 GLR 2502 : (2001) 3 LLJ 829
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25F
High Courts03 Mar 2000
Mahendrasinhji Zoravarsinhji Sandhu Vs Kamal B. Deval
Gujarat High Court · (2001) 1 GLR 89
Arbitration Act, 1940 — Section 14(1), 15, 17, 30, 35
High Courts03 Mar 2000Dismissed
Hargovan Keshav Vs Mansing Thakorbhai
Gujarat High Court · (2000) 3 GLR 183
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 85A
High Courts03 Mar 2000Allowed
Kantilal Nanchand Sheth Vs Jeramdas Vajubhai Parmar
Gujarat High Court · (2000) 4 GLR 348
High Courts03 Mar 2000
Dahyabhai Purabhai Vankar Vs Executive Engineer
Gujarat High Court · (2000) 03 GUJ CK 0037
Constitution of India, 1950 — Article 14, 16
High Courts03 Mar 2000Allowed
Elvina Isudas Christian Vs M.K. Raithattha
Gujarat High Court · (2000) 03 GUJ CK 0035
Bombay Civil Services Rules, 1959 — Rule 17
High Courts03 Mar 2000Allowed
Damodar Oil Mill Vs District Supply Officer Junagadh
Gujarat High Court · (2001) 21 GLH 580
High Courts03 Mar 2000
Ushaben J. Vyas Vs State of Gujarat
Gujarat High Court · (2000) 03 GUJ CK 0011
High Courts02 Mar 2000
Bhavnagar Municipal Corporation Vs Kumar G. Mehta and Another
Gujarat High Court · (2001) 88 FLR 830 : (2000) 3 GLR 2250 : (2001) 1 LLJ 823
Industrial Disputes Act, 1947 — Section 25F, 25FF
High Courts02 Mar 2000
Centre for Social Justice Vs Union of India (UOI) and Others
Gujarat High Court · AIR 2001 Guj 71 : (2000) 3 GLR 1997
Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 3
High Courts02 Mar 2000
Tata Iron and Steel Co. Vs Micro Forge (India) Ltd.
Gujarat High Court · (2001) 104 CompCas 533 : (2000) 2 GLR 1594
Companies Act, 1956 — Section 223, 224(1), 425, 426, 427
High Courts01 Mar 2000Allowed
Nutan Mechanical Works Vs Mahant Ramdevasji Gurj Ramji Mandir
Gujarat High Court · AIR 2001 Guj 101
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28(1)
High Courts01 Mar 2000Allowed
National Insurance Co. Ltd. Vs Durlabhji Jamnadasa
Gujarat High Court · (2000) 03 GUJ CK 0027
High Courts01 Mar 2000
New Ahmedabad Synthetics P. Ltd. Vs Union of India and Others
Gujarat High Court · (2000) 70 ECC 170 : (2001) 95 ECR 407
General Clauses Act, 1897 — Section 10
High Courts29 Feb 2000Allowed
Secretary Vs Rajubhai R. Jadeja
Gujarat High Court · (2000) 4 GLR 183
Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11, 12