High Courts23 Sept 2003Allowed
Ashokkumar Dudhabhai Dabhi Vs Dholka Nagar Palika
Gujarat High Court · (2003) 09 GUJ CK 0081
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 10 of 38
High Courts23 Sept 2003Allowed
Datania Sumitraben Sunilbhai Vs Director of Pension and P.F.
Gujarat High Court · (2003) 09 GUJ CK 0034
High Courts22 Sept 2003Allowed
Jai Ambe Ice Factory Vs Recovery Officer
Gujarat High Court · AIR 2004 Guj 99
High Courts19 Sept 2003
Gulabbhai Mitthalbhai Patel Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 377Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 25, 26, 29 , 35
High Courts19 Sept 2003Dismissed
State of Gujarat Vs Shree Sachin Udhyognagar Sahkari Mandali Ltd.
Gujarat High Court · (2004) 1 GLR 381
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 10, 11, 12, 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts19 Sept 2003
Rasiklal Shantilal Shah Vs Yogeshwar Credit Co-op. Society Ltd.
Gujarat High Court · (2003) 09 GUJ CK 0004
High Courts19 Sept 2003Allowed
Gopiraj Dedraj Agrawal (Gopiram Tudraj Agrawal) Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 237
Bombay Land Revenue Code, 1879 — Section 135BBombay Tenancy and Agricultural Lands Act, 1948 — Section 84CConstitution of India, 1950 — Article 226, 227
High Courts18 Sept 2003Partly Allowed
Union Bank of India Vs Shivprakash P. Malhotra
Gujarat High Court · (2003) 09 GUJ CK 0069
Constitution of India, 1950 — Article 21
High Courts18 Sept 2003Allowed
Manubhai Khandubhai Naik Vs Sumantrai Ranchhodji Naik since Deced. by his Heirs and L/R
Gujarat High Court · AIR 2004 Guj 73 : (2004) 1 GLR 488
Bombay Civil Courts Act, 1869 — Section 26Bombay Tenancy and Agricultural Lands Act, 1948 — Section 5Contract Act, 1872 — Section 23 , 24
High Courts18 Sept 2003Dismissed
Legal Heirs of Pinjara Jiva Nura Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 191
Constitution of India, 1950 — Article 226, 227
High Courts18 Sept 2003Dismissed
Steel Authority of India Ltd. Vs Gujarat Mazdoor Panchayat and Another
Gujarat High Court · (2004) 1 GLR 729 : (2004) 2 LLJ 970
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2(P)
High Courts18 Sept 2003
Mathew M.S. Vs Manager, M.J. International
Gujarat High Court · (2004) 24 GLH 461
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25F
High Courts18 Sept 2003Allowed
S.D. Bhatt Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0028
High Courts18 Sept 2003Allowed
Naren Advertising and Marketing Vs Bank of India
Gujarat High Court · AIR 2004 Guj 152 : (2004) 3 BC 451 : (2004) 24 GLH 406 : (2004) 1 GLR 775
Banks and Financial Institutions Act, 1993 — Section 17, 19(8), 2
High Courts18 Sept 2003Allowed
Minor Rahul Kaileshkumar Tanna Vs Director - Joint Admission Committee and Another
Gujarat High Court · (2004) 2 GLR 977
Constitution of India, 1950 — Article 14
High Courts17 Sept 2003Allowed
Kanaiyalal Babulal Thakkar Vs Utpal Coop. Housing Society Ltd.
Gujarat High Court · (2003) 09 GUJ CK 0060
High Courts17 Sept 2003Allowed
H.B. Thakkar Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 674 : (2003) 3 GLR 2470
Constitution of India, 1950 — Article 14, 16, 309Gujarat Accounts Services Class I (Senior Duty Posts) Rules — Rule 5
High Courts17 Sept 2003Allowed
State of Gujarat Vs Ranchhodbhai Prahladdas Patel
Gujarat High Court · (2003) 23 GLH 687
Prevention of Food Adulteration Act, 1954 — Section 10(3), 10(7), 11, 11(1), 17
High Courts16 Sept 2003
United India Insurance Co. Ltd. Vs Chhaganlal Punamchand Jain and Others
Gujarat High Court · (2004) 1 ACC 514
Motor Vehicles Act, 1988 — Section 163(A), 163A, 166
High Courts16 Sept 2003Dismissed
B.J. Makwana Vs Kiritkumar Laxmandas
Gujarat High Court · (2004) 24 GLH 16 : (2004) 16 GLH 24
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7