H.R.SHELAT

415 recorded High Court judgment(s) · 1988–2001

Courts

Gujarat High Court

415

38-RULE ABSOLUTE/ALLOWED @ FH	297
39-RULE DISCHARGED/DISMISSED @ FH	60
44-PARTLY ALLOWED @ FH	17
26-DISMISSED @ ADM.STAGE	15
42-RULE DISCHARGED @ FH	11
46-ANY OTHER MODE @ FH	8
35-ANY OTHER MODE @ ADM.STAGE	4
31-NOTICE DISCHARGED @ ADM.STAGE	2

CHANDRAKANT MULJIBHAI PARIKH v. STATE OF GUJARAT — Gujarat High Court (2001-02-27)
RAMESHCHANDRA R KURANI v. PRATAPRAI KUSALCHAND — Gujarat High Court (2001-01-11)
RAMANBHAI D PATEL v. G.E.B. — Gujarat High Court (2000-12-22)
BABULAL S PANDYA v. G.E.B. — Gujarat High Court (2000-12-22)
VISHNUPRASAD P PATEL v. MAGANBHAI D SHAH — Gujarat High Court (2000-12-15)
HEIRS OF DECD. BHIKHABHAI H PATEL v. HEIRS OF DECD. PARSOTTAMBHAI Z PATEL — Gujarat High Court (2000-12-01)
AHER BHIKA BHAGWAN v. BHARWAD LAKHA GHELA — Gujarat High Court (2000-11-17)
DAHYABHAI MOHANBHAI v. DASHRATHLAL MANILAL — Gujarat High Court (2000-11-10)
THAKOR JAMASING MALSING v. STATE OF GUJARAT — Gujarat High Court (2000-10-20)
MANJITSINGH JAGDISHLAL HUDA (PUNJABI) v. COMMISSIONER OF POLICE — Gujarat High Court (2000-10-20)