COURT ARCHIVE

Gujarat High Court judgments, 2003

746 judgments · page 1 of 38

High Courts26 Dec 2003Dismissed

Gautambhai Devshankar Dave Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 603

Bombay Provincial Municipal Corporations Act, 1949 — Section 452(1)Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Produce Markets Act, 1963 — Section 44, 45, 46, 46(1), 47

High Courts26 Dec 2003

State of Gujarat Vs Rajubhai Dhamirbhai Bariya and Others

Gujarat High Court · (2004) CriLJ 771 : (2004) 24 GLH 262 : (2004) 1 GLR 404

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 161, 225Evidence Act, 1872 — Section 137, 141, 142, 143, 165Penal Code, 1860 (IPC) — Section 302

High Courts24 Dec 2003

Babubhai Govindbhai Vs Assistant Agriculture Engineer

Gujarat High Court · (2003) 12 GUJ CK 0045

Constitution of India, 1950 — Article 41, 43Industrial Disputes Act, 1947 — Section 17B, 2, 25B(2), 25F, 25G

High Courts24 Dec 2003Dismissed

Harish C. Brahmbhatt Vs Oil and Natural Gas Commission

Gujarat High Court · (2003) 12 GUJ CK 0022

Factories Act, 1946 — Section 46Industrial Disputes Act, 1947 — Section 10

High Courts23 Dec 2003

Agriculture Produce Market Committee Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 728 : (2004) 2 GLR 1024 : (2004) 1 GLR 770 : (2003) 4 GLR 800

Agriculture Produce Markets Act — Section 11(5), 46Constitution of India, 1950 — Article 226

High Courts23 Dec 2003

Nila Bauart Engineering Ltd. Vs Rajasthan Urban Infrastructureproject AVS Building

Gujarat High Court · AIR 2004 Guj 221 : (2005) 2 BC 116

Arbitration and Conciliation Act, 1996 — Section 2 , 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 22 Rule 1, Order 23 Rule 1, Order 23 Rule 3Constitution of India, 1950 — Article 226 , 227

High Courts23 Dec 2003Allowed

Star Pistons Pvt. Ltd. Vs Union of India (UOI)

Gujarat High Court · (2005) 182 ELT 152

Central Excises and Salt Act, 1944 — Section 35A

High Courts23 Dec 2003Allowed

Bhartiben Babulal Joshi Vs Administrative Officer

Gujarat High Court · (2003) 12 GUJ CK 0004

High Courts22 Dec 2003Allowed

BA Brahmakshatriya RC Technical Institute Vs Director of Technical Education

Gujarat High Court · (2004) 24 GLH 768

Bombay Civil Services Rules, 1959 — Rule 57A

High Courts22 Dec 2003Dismissed

O.N.G.C. Ltd. Vs Speicial Land Acquisition Officer

Gujarat High Court · (2003) 12 GUJ CK 0037

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 18, 23(1)(2), 23(1A), 23(2)

High Courts22 Dec 2003Dismissed

Bank of India Vs Rajendra G. Parikh

Gujarat High Court · (2004) 102 FLR 61

Constitution of India, 1950 — Article 226, 227

High Courts20 Dec 2003

United India Insurance Co. Ltd. Vs Ravjibhai Karsanbhai Rathod and Others

Gujarat High Court · (2005) 4 ACC 307

Motor Vehicles Act, 1988 — Section 149, 170

High Courts20 Dec 2003Dismissed

State of Gujarat and Others Vs Mulchandbhai Lavjibhai Patel and Others

Gujarat High Court · (2004) 1 GLR 536

High Courts20 Dec 2003

Chaudhari Ratnaji Venaji and Another Vs Hastimal Mohanlal and Another

Gujarat High Court · (2004) 2 ACC 321 : (2004) ACJ 1337 : AIR 2004 Guj 186

Motor Vehicles Act, 1939 — Section 110A, 110B, 110CCMotor Vehicles Act, 1988 — Section 163A, 166, 167, 168, 171

High Courts20 Dec 2003Allowed

Mohd. Tahir Mohd. Arif Bakaswala Vs State of Gujarat

Gujarat High Court · (2003) 12 GUJ CK 0021

Prevention of Terrorism Act, 2002 — Section 23, 3, 35

High Courts20 Dec 2003Dismissed

United India Insurance Co. Ltd. Vs Ravjibhai Karsanbhai Rathod

Gujarat High Court · (2005) ACJ 381 : AIR 2004 Guj 189 : (2004) 24 GLH 578

Motor Vehicles Act, 1988 — Section 170

High Courts19 Dec 2003Dismissed

Anupam Industries Vs Kirpalsingh Mangalsingh

Gujarat High Court · (2003) 12 GUJ CK 0025

High Courts19 Dec 2003Allowed

Gujarat State Road Transport Corporation Vs Alibhai Adambhai Patel

Gujarat High Court · (2003) 12 GUJ CK 0024

High Courts19 Dec 2003Dismissed

Iqbalkhan Ayubkhan Pathan Vs State of Gujarat

Gujarat High Court · (2003) 12 GUJ CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 42, 42(1), 50

High Courts18 Dec 2003Dismissed

Textile Traders Co.-op. Bank Ltd. Vs P.K. Thakker Construction Pvt. Ltd.

Gujarat High Court · (2004) 24 GLH 335

Constitution of India, 1950 — Article 226, 226(3), 227