N.BHATT

364 recorded High Court judgment(s) · 1995–2005

Courts

Gujarat High Court

364

38-RULE ABSOLUTE/ALLOWED @ FH	175
39-RULE DISCHARGED/DISMISSED @ FH	67
42-RULE DISCHARGED @ FH	25
46-ANY OTHER MODE @ FH	22
43-DISMISSED FOR DEFAULT @ FH	22
40-WITHDRAWN @ FH	13
28-REJECTED @ ADM.STAGE	9
26-DISMISSED @ ADM.STAGE	7

MEHSANA DISTRICT COOPERATIVE MILK PRODUCERS UNION LTD v. WORKMEN EMPLOYED BY MEHSANA DISTRICT COOPERATIVE — Gujarat High Court (2005-08-25)
VISHNUPRASAD GANGADHAR MISHRA v. STATE OF GUJARAT — Gujarat High Court (2005-07-05)
RAJENDRA GORAKHNATH BAVISKAR v. CHIEF METROPOLITAN MAGISTRATE — Gujarat High Court (2005-07-04)
DR.RUPAL VAIDYA v. GUJARAT PUBLIC SERVICE COMMISSION & 2 ORS — Gujarat High Court (2005-04-25)
CHAMANBHAI MAFABHAI JHALA v. STATE OF GUJARAT — Gujarat High Court (2005-04-25)
KAPILRAI K. DESAI v. STATE OF GUJARAT — Gujarat High Court (2005-04-13)
SHRI KANTILAL P.THANKI v. . — Gujarat High Court (2005-04-13)
KESARIKUMAR HARILAL BHATT v. STATE OF GUJARAT — Gujarat High Court (2005-04-13)
DEVENDRA D. DHOLAKIA v. STATE OF GUJARAT — Gujarat High Court (2005-04-13)
VASANTRAI V DALICHA v. STATE OF GUJARAT — Gujarat High Court (2005-04-13)