High Courts12 Sept 2003Partly Allowed
Rajubhai Ishwerbhai Garasia Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0050
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 11 of 38
High Courts12 Sept 2003Partly Allowed
Bhailalbhai Trikambhai Patel Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts11 Sept 2003
Antakampa Milk Producers Cooperative Society Limited Vs Sabarkantha District Cooperative Milk Producers
Gujarat High Court · (2004) 1 GLR 310
Gujarat Co-operative Societies Act, 1961 — Section 74B(1), 74C(3), 74DGujarat Specified Co-operative Societies Elections to Committees Rules, 1982 — Rule 3A(8), 3A(9)
High Courts11 Sept 2003Allowed
GEB Vs Saurashtra Chemicals
Gujarat High Court · AIR 2004 Guj 83 : (2004) 66 GLH 24 : (2004) 24 GLH 66
Civil Procedure Code, 1908 (CPC) — Section 11, 96Electricity Act, 1910 — Section 24, 26(1), 26(4), 26(6), 26(7)
High Courts11 Sept 2003
State of Gujarat Vs Kharwa Hiralal @ Iku Gagan
Gujarat High Court · (2004) 24 GLH 108
Arms Act, 1959 — Section 25(1)Bombay Police Act, 1951 — Section 135(1), 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 165, 313, 41(1), 41(2), 47
High Courts11 Sept 2003
Commissioner of Income Tax Vs Kismet (P) Ltd.
Gujarat High Court · (2003) 184 CTR 613 : (2003) 264 ITR 496
Income Tax Act, 1961 — Section 273(2), 37(3A), 37(3D)
High Courts11 Sept 2003Dismissed
Natvarlal Virjibhai (Since Decd through his heirs) Vs Arunbhai Haridas Tanna
Gujarat High Court · (2004) 1 GLR 370
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(2), 12(3), 29(2)
High Courts11 Sept 2003Dismissed
Gujarat Housing Board Vs Ramanbhai Nagarji Nayak Decd. thro'' Lrs.
Gujarat High Court · (2003) 09 GUJ CK 0039
Constitution of India, 1950 — Article 14Gujarat Housing Board (Pension and other Retirement Benefits) Regulation, 1992 — Regulation 2, 2.2Gujarat Housing Board Act, 1961 — Section 74
High Courts11 Sept 2003Allowed
Rajendrakumar Prabhatsinh Parmar Vs State of Gujarat
Gujarat High Court · (2004) 4 GLH 24 : (2004) 24 GLH 4
Criminal Procedure Code, 1973 (CrPC) — Section 441, 445, 499, 513Penal Code, 1860 (IPC) — Section 307
High Courts10 Sept 2003Allowed
Kankuben Chhaganbhai Vankar Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0076
Industrial Disputes Act, 1947 — Section 25
High Courts10 Sept 2003Dismissed
Chhaganbhai Dhulabhai Vankar Vs Executive Engineer
Gujarat High Court · (2003) 09 GUJ CK 0073
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A
High Courts10 Sept 2003Dismissed
Nityanand M. Thakore Vs Charity Commissioner
Gujarat High Court · (2004) 8 GLH 24 : (2004) 24 GLH 8 : (2004) 2 GLR 971
Ahmedabad Small Causes Court Rules, 1961 — Rule 38Bombay Public Trusts Act, 1950 — Section 22 , 22(3)Bombay Public Trusts Rules, 1951 — Rule 7
High Courts10 Sept 2003Partly Allowed
Hitesh Jiravala Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 730
Constitution of India, 1950 — Article 14, 226Saurashtra University Rules — Rule 4(1), 4(2), 4(4), 8
High Courts10 Sept 2003Allowed
Kunal Krishnachandra Sharma Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0035
High Courts10 Sept 2003
Harpalsinh Pravinsinh Zala Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(B), 34, 498A
High Courts10 Sept 2003Allowed
Hajibhai Kasambhai Vs Dadamiya Pirbhai Rafugar
Gujarat High Court · (2004) 24 GLH 165
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, 11Evidence Act, 1872 — Section 115, 91, 92
High Courts10 Sept 2003Allowed
G.H. Chakraverty Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0002
High Courts08 Sept 2003Dismissed
Kasim Abdul Sattar @ Biriyani Gazi Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0083
Constitution of India, 1950 — Article 14, 19, 21, 226, 31Criminal Procedure Code, 1973 (CrPC) — Section 167, 169, 177, 178, 193Essential Commodities Act, 1955 — Section 12A, 12AA
High Courts06 Sept 2003Dismissed
Anil J. Upadhyay Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0059