High Courts30 Oct 2002
Agriculture Produce Market Committee Vs State of Gujarat and Others
Gujarat High Court · (2003) 4 GLR 3568
Gujarat Agricultural Produce Markets Act, 1963 — Section 22, 22(1), 48
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 5 of 43
High Courts30 Oct 2002Allowed
Kanakbhai Narsangbhai Padhar Vs State of Gujarat
Gujarat High Court · (2002) 22 GLH 739
Gujarat Panchayats (Amendment) Act, 1993 — Section 116(4), 253, 57(1)
High Courts29 Oct 2002
Ashokkumar Amrutlal Patel Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 669 : (2003) 4 GLR 3164
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 107, 114, 363, 366, 376
High Courts28 Oct 2002
Gujarat State Road Transport Corporation Vs Rameshbhai Parsottambhai and Others
Gujarat High Court · (2006) 1 ACC 286
Motor Vehicles Act, 1988 — Section 163A, 168
High Courts28 Oct 2002Dismissed
Anita Bhandari Vs Union of India (UOI)
Gujarat High Court · (2003) 2 GLR 1093
Arms Act, 1959 — Section 30Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302
High Courts28 Oct 2002Allowed
Shobhanaben S. Rathod Vs The President, Savarkundla Municipality and Others
Gujarat High Court · (2003) 23 GLH 381
Gujarat Municipalities Act, 1963 — Section 11, 11(3)(A)(i), 22, 38, 38(1)(b)
High Courts28 Oct 2002Allowed
Hiralal G. Siyal and Others Vs State of Gujarat and Others
Gujarat High Court · (2003) 23 GLH 497 : (2003) 2 GLR 1409
Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 263, 37
High Courts28 Oct 2002Allowed
Tulsidas Jivaraj Vs Laxmichand Kanajibhai Since Decd. thro his Heirs
Gujarat High Court · (2002) 10 GUJ CK 0031
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)
High Courts28 Oct 2002Dismissed
Gujarat State Road Transport Corporation Vs Heirs and Legal Rep. of Decd. Rameshbhai Parsottambhai
Gujarat High Court · (2004) ACJ 1731 : (2003) 4 GLR 453
Motor Vehicles Act, 1988 — Section 163A, 168
High Courts28 Oct 2002Partly Allowed
Anita Bhandari and Others Vs Union of India (UOI) and Others
Gujarat High Court · (2004) ACJ 2020 : AIR 2004 Guj 67
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, 9Constitution of India, 1950 — Article 14 , 226
High Courts28 Oct 2002Allowed
Nijrang Print Pack Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 184 ELT 11
High Courts28 Oct 2002
Patel Shankarbhai Vashrambhai Vs Patdi Group Co-operative Multi Purpose Society Ltd.
Gujarat High Court · (2002) 10 GUJ CK 0018
High Courts25 Oct 2002Dismissed
(M/s.) Steel Build. Vs (M/s.) K. Mukund and Co.
Gujarat High Court · (2002) 22 GLH 608
Contract Act, 1872 — Section 39Criminal Procedure Code, 1973 (CrPC) — Section 164(4), 164(4), 192, 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
High Courts25 Oct 2002
Gujarat Pradesh Panchayat Parishad and Others Vs State of Gujarat and Others
Gujarat High Court · (2003) 1 GLR 633
Constitution of India, 1950 — Article 243GGujarat Panchayats (Amendment) Act, 1993 — Section 161, 161(1), 162, 162(2), 2(26)
High Courts25 Oct 2002Partly Allowed
Gujarat State Road Transport Corporation Vs Gafurhussain Janmohmad Makrani
Gujarat High Court · (2002) 10 GUJ CK 0017
High Courts25 Oct 2002Dismissed
Executive Engineer Vs Dilipsinh C. Chavda
Gujarat High Court · (2002) 10 GUJ CK 0010
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 25T, 33A, 33C
High Courts25 Oct 2002
Rohitkumar Atmaram Acharya Vs Executive Engineer (R and B), Surendranagar
Gujarat High Court · (2003) 23 GLH 689
Industrial Disputes Act, 1947 — Section 25F, 25G, 25H
High Courts24 Oct 2002Allowed
Sarvagna Navinchandra Godiawala Vs State of Gujarat and Others
Gujarat High Court · (2003) 23 GLH 426 : (2003) 2 GLR 1266
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 7, 9
High Courts24 Oct 2002Dismissed
Mavjibhai Karsanbhai Patel Vs State of Gujarat
Gujarat High Court · (2003) 4 GLR 603
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(8), 202
High Courts24 Oct 2002Dismissed
Chhanabhai Marghabhai Vs Mahant Haridas Guru Panchamdasji
Gujarat High Court · (2002) 10 GUJ CK 0023
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 29(2)