High Courts07 Jul 1999Allowed
Surapsing Jehariya Vasava Vs State of Gujarat
Gujarat High Court · (2000) 1 GLR 239
Penal Code, 1860 (IPC) — Section 436
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,322 of 1,769
High Courts07 Jul 1999Allowed
Thakor Kacharaji Ravtaji decd thro heirs Arjanji Kacharaji Vs State of Gujarat
Gujarat High Court · (1999) 07 GUJ CK 0012
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 28A
High Courts07 Jul 1999Allowed
Patel Sadhna Jayantilal Vs Gujarat Secondary Education Board
Gujarat High Court · (1999) 07 GUJ CK 0004
High Courts06 Jul 1999Allowed
Ishwarlal Harjivandas Soni Vs State of Gujarat
Gujarat High Court · (1999) 07 GUJ CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 169
High Courts06 Jul 1999
State of Gujarat Vs Dharsing T. Vaghela and Others
Gujarat High Court · (2000) 1 GLR 313
Penal Code, 1860 (IPC) — Section 302, 304 Part II, 34
High Courts05 Jul 1999Dismissed
Bhavnagar Transport Company Vs Valmikbhai Himatlal Patel and Another
Gujarat High Court · AIR 2000 Guj 36 : (1999) 3 GLR 2332
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 97(2)
High Courts05 Jul 1999Dismissed
Rajkumar Kallu Sahu detained in Baroda Prison Vs State of Gujarat
Gujarat High Court · (1999) 3 GLR 696
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3, 9(2)Penal Code, 1860 (IPC) — Section 114, 380, 454, 457
High Courts02 Jul 1999
Metrochem Industries Ltd. Vs Union of India
Gujarat High Court · (2000) 72 ECC 746 : (2001) 96 ECR 23 : (2000) 121 ELT 30
Central Excise Rules, 1944 — Rule 57G
High Courts02 Jul 1999
Gujarat Steel Tubes Ltd. Vs Union of India
Gujarat High Court · (2001) 75 ECC 736 : (2001) 95 ECR 432
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts02 Jul 1999Allowed
Damjibhai Bachubhai Patel Vs State of Gujarat
Gujarat High Court · (2000) CriLJ 669
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts01 Jul 1999Dismissed
Gujarat Electricity Board Vs M.P. Sinha or Successor Regional P.F. Commissioner
Gujarat High Court · (2000) 4 GLR 294
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7I
High Courts01 Jul 1999Dismissed
Mohmed Suleman Koya Vs State of Gujarat
Gujarat High Court · (1999) 07 GUJ CK 0070
High Courts01 Jul 1999Dismissed
Kalpeshkumar alias Bhajiyu Gunvantlal Soni Vs State of Gujarat
Gujarat High Court · (1999) 07 GUJ CK 0038
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4
High Courts30 Jun 1999Allowed
Dodia Dilipbhai Prabhatsinh Vs Secretary
Gujarat High Court · (2000) 1 GLR 597
Constitution of India, 1950 — Article 226, 309
High Courts30 Jun 1999Dismissed
Laxmikant Mohanlal Dawda Vs Servo Drives Pvt. Ltd.
Gujarat High Court · (2000) 3 LLJ 1300
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts29 Jun 1999
Nirav Khemshanker Vyas Vs Commissioner of Police for City of Ahmedabad and Others
Gujarat High Court · (2001) 1 GLR 422
Arms Act, 1959 — Section 25(1)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)Penal Code, 1860 (IPC) — Section 114, 170, 318, 506(2)
High Courts29 Jun 1999Dismissed
Cadila Healthcare Limited Vs Ahmedabad Municipal
Gujarat High Court · (1999) 06 GUJ CK 0007
Bombay Provincial Municipal Corporations Act, 1949 — Section 69(2)
High Courts29 Jun 1999Dismissed
Nirva Khemshanker Vyas Vs Commissioner of Police for City of Ahmedabad
Gujarat High Court · (2001) 1 GLR 422
Arms Act, 1959 — Section 25(1)Penal Code, 1860 (IPC) — Section 114, 170, 318, 506(2)
High Courts29 Jun 1999Dismissed
K.M. Parmar Vs State of Gujarat
Gujarat High Court · (1999) 06 GUJ CK 0001
High Courts28 Jun 1999Dismissed
Aslam Sattar Memon Vs State of Gujarat
Gujarat High Court · (1999) 06 GUJ CK 0021
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 9(2)