High Courts07 Oct 2002Dismissed
Director Vs H.T. Tripathi
Gujarat High Court · (2002) 10 GUJ CK 0070
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments, 2002
843 judgments · page 8 of 43
High Courts07 Oct 2002
Govt. of Gujarat Vs R.L. Kalathia and Co.
Gujarat High Court · AIR 2003 Guj 185 : (2003) 4 GLR 433
Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 115
High Courts04 Oct 2002Allowed
Harshadbhai N. Patel Vs State of Gujarat
Gujarat High Court · (2002) 10 GUJ CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Oct 2002Dismissed
Pravinchandra M. Patel Vs Vasudev Murlidas Ji
Gujarat High Court · (2002) 10 GUJ CK 0025
Constitution of India, 1950 — Article 227
High Courts04 Oct 2002
Saurashtra Gandhiji Gramodhyog Trust Vs Western Regional Committee and Another
Gujarat High Court · (2003) 4 GLR 3515
Constitution of India, 1950 — Article 226, 227
High Courts04 Oct 2002Dismissed
Lathi Nagarpalika Karmachari Mandal Vs Lathi Nagar Palika
Gujarat High Court · (2003) 4 GLR 386
Gujarat Municipalities Act, 1963 — Section 260
High Courts03 Oct 2002Partly Allowed
Govindbhai Ambalal Patel and Others Vs Additional Special Land Acquisition Officer
Gujarat High Court · (2003) 1 GLR 734
Land Acquisition Act, 1894 — Section 15, 18, 23(1A), 23(2), 28
High Courts03 Oct 2002Allowed
Shrimati Shantaben Popatbhai Makwana and Another Vs Development Commissioner and Another
Gujarat High Court · (2003) 23 GLH 239
Gujarat Panchayats (Amendment) Act, 1993 — Section 116, 253, 253
High Courts03 Oct 2002Dismissed
Gujarat Pradesh Municipality Karmachari Maha Sangh Vs State of Gujarat and Others
Gujarat High Court · (2003) 23 GLH 475
Gujarat Municipalities Act, 1963 — Section 104, 260
High Courts03 Oct 2002Allowed
Thasara Village Panchayat Vs P.D. Vaghela
Gujarat High Court · (2002) 22 GLH 692 : (2003) 1 GLR 676
Gujarat Panchayats (Amendment) Act, 1993 — Section 116, 116(3), 253
High Courts01 Oct 2002
Dabhi Nilesh Pethabhai Vs State of Gujarat
Gujarat High Court · (2003) 4 GLR 292
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 226
High Courts01 Oct 2002
State of Gujarat Vs Baldevsinh Gambhirsinh Solanki
Gujarat High Court · (2002) 10 GUJ CK 0065
Constitution of India, 1950 — Article 226
High Courts30 Sept 2002Dismissed
General Co-operative Bank Depositors Acc. Holders and Share Holders Association Vs State of Gujarat and Others
Gujarat High Court · (2002) 22 GLH 505
Banking Regulation Act, 1949 — Section 16, 20, 24Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439, 439(2)Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 467
High Courts30 Sept 2002Allowed
Kalubhai Dhulabhai Makwana Vs State of Gujarat and Another
Gujarat High Court · (2003) 23 GLH 230
High Courts30 Sept 2002Partly Allowed
Urmilaben Dahyabhai Gohil Vs State of Gujarat and Others
Gujarat High Court · (2002) 3 GLR 655
Constitution of India, 1950 — Article 226
High Courts30 Sept 2002Dismissed
Food Corporation of India Employees'' Association Vs Food Corporation of India and Others
Gujarat High Court · (2003) 2 GLR 1013
Constitution of India, 1950 — Article 14, 226
High Courts30 Sept 2002Dismissed
Chhogaji Kunvarji Vanzara Vs Abdulrehman Mohmad Usman Bastawala Decd. thro. his Heirs
Gujarat High Court · (2003) 70 GLH 23 : (2003) 23 GLH 70
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)
High Courts27 Sept 2002Allowed
State of Gujarat Vs Savailal H. Shah
Gujarat High Court · (2003) 97 FLR 395 : (2003) 2 LLJ 641
Minimum Wages Act, 1948 — Section 14
High Courts27 Sept 2002Allowed
Dinesh Dhimetray Mehta Vs State of Gujarat
Gujarat High Court · (2002) 09 GUJ CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 36A, 36B, 41
High Courts25 Sept 2002Allowed
Shree Ram Food Industries Vs Union of India (UOI)
Gujarat High Court · (2002) 109 ECR 547 : (2003) 152 ELT 285 : (2003) 4 GLR 544
Central Excises and Salt Act, 1944 — Section 11B, 11B(1)Constitution of India, 1950 — Article 226