High Courts18 Feb 2000
Mundalakal S. Semon and Others Vs State of Gujarat and Others
Gujarat High Court · (2000) 4 GLR 265
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,292 of 1,769
High Courts18 Feb 2000Allowed
State of Gujarat Vs Yogendra N. Patel
Gujarat High Court · (2000) 2 GLR 157
High Courts18 Feb 2000Dismissed
Parvez Rustamji Bharda Vs Navrojji Sorabji Tamboly (Decd.) and Others
Gujarat High Court · AIR 2001 Guj 160 : (2001) 2 GLR 949
Bombay Public Trusts Act, 1950 — Section 70 , 71, 72, 73, 74Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100AGovernment of India Act, 1915 — Section 107 , 108
High Courts18 Feb 2000Allowed
Global Tele Systems (P) Ltd. Vs State of Gujarat
Gujarat High Court · (2000) 71 ECC 67
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 112, 122, 124
High Courts18 Feb 2000Dismissed
Manilal Abhaji Vs Swami Vaishvacharya Gura
Gujarat High Court · (2000) 2 GLR 239
High Courts18 Feb 2000
Heirs of Jeshanker P. Mehta Vs Addl. Special Secretary
Gujarat High Court · (2000) 2 GLR 175
High Courts18 Feb 2000Dismissed
New Ressian Automobiles Vs Union of India (UOI) and Others
Gujarat High Court · AIR 2000 Guj 283 : (2000) 2 GLR 1427 : (2000) 3 RCR(Civil) 638
Telegraph Act, 1885 — Section 7(7)Telegraph Rules, 1951 — Rule 433
High Courts17 Feb 2000
Mansingbhai Kahalsingbhai and Others Vs Surat Municipal Corporation and Others
Gujarat High Court · (2000) 2 GLR 1061
Bengal Municipal Act, 1932 — Section 319Bombay Provincial Municipal Corporations Act, 1949 — Section 255, 260, 260(1), 261(a), 267Constitution of India, 1950 — Article 14, 226
High Courts17 Feb 2000Dismissed
Vanubhai Mangalbhai Patel Vs Khalpabhai Mangalbhai Patel
Gujarat High Court · (2000) 2 GLR 347
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G
High Courts17 Feb 2000Allowed
Nandlal Deepchand and Co. Vs Dwarka Cooperative Housing Society Ltd.
Gujarat High Court · (2000) 02 GUJ CK 0092
High Courts17 Feb 2000Dismissed
Navnitlal S. Shah and Shah Transport Vs Saurashtra Rachnatmak Samiti
Gujarat High Court · (2000) 02 GUJ CK 0089
Carriers Act, 1865 — Section 2
High Courts17 Feb 2000
Pravin V. Ashar Vs Jaidev, Commissioner of Income Tax
Gujarat High Court · (2001) 165 CTR 610 : (2001) 247 ITR 828
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 264
High Courts17 Feb 2000Dismissed
Rana Kheta Dagaria Harijan Vs State of Gujarat
Gujarat High Court · (2000) 2 GLR 850
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 309
High Courts17 Feb 2000Dismissed
Gujarat State Road Transport Corporation Vs Thacker Narottam Kalyanji
Gujarat High Court · (2001) ACJ 391 : (2000) 2 GLR 625 : (2000) 4 RCR(Civil) 507
High Courts17 Feb 2000Partly Allowed
Telephone Subscribers'' Association and Others Vs Union of India and Others
Gujarat High Court · (2001) 1 GLR 245 : (2001) 2 RCR(Civil) 424
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7B
High Courts17 Feb 2000
Balbir Vasisht Vs National Textile Corporation
Gujarat High Court · (2000) 3 GLR 2191
Constitution of India, 1950 — Article 226National Textile Corporation (Gujarat) Limited Employees Conduct, Discipline and Appeal Rules, 1974 — Rule 23, 28, 4, 5
High Courts17 Feb 2000Allowed
Sorathia Velji Ratna and Co. Vs Gujarat Agricultural University
Gujarat High Court · (2000) 4 GLR 890
Arbitration Act, 1940 — Section 20, 8, 9Gujarat Agricultural University Act, 1969 — Section 3(1), 3(2)Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992 — Section 2(i)(ii)
High Courts17 Feb 2000Dismissed
Late Chaturbhuj Mulji, Thro'' His Heirs Vs Heirs and Legal Rep. of Decd. Premji Hariram
Gujarat High Court · (2001) 4 GLR 3343
High Courts17 Feb 2000Dismissed
Wilson D. Christian and Others Vs ONGC Ltd.
Gujarat High Court · (2000) 02 GUJ CK 0027
High Courts17 Feb 2000
Shrinath Tools Centre Vs Commissioner of Income Tax
Gujarat High Court · (2001) 116 TAXMAN 510
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(8), 217, 271(1)(a), 273A, 273A(1)