COURT ARCHIVE

Gujarat High Court judgments, 2003

746 judgments · page 12 of 38

High Courts06 Sept 2003Allowed

Pradip Madhawani, Editor of "Nobat" Daily and Another Vs State of Gujarat and Another

Gujarat High Court · (2003) 3 GLR 2489

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 500, 501, 502

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High Courts06 Sept 2003

Pradip Madhawani Editor of Nobat Daily Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 215

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 Sept 2003Dismissed

Lilavatiben Vs Urmilaben Satyenkumar Zaveri Died thro'' her heirs

Gujarat High Court · (2003) 23 GLH 770 : (2004) 1 GLR 19

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13(1)(L) , 29(2)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, 115Evidence Act, 1872 — Section 118

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High Courts06 Sept 2003Allowed

Manji Lalji Vaghani Vs Pratapsinh Lakhadhirsinh Jadeja

Gujarat High Court · (2003) 09 GUJ CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 258, 397, 397(3)Gujarat Panchayats (Amendment) Act, 1993 — Section 100, 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 427, 447, 504, 506

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High Courts06 Sept 2003Allowed

Hemantkumar Vashrambhai Patel Vs State of Gujarat

Gujarat High Court · (2003) 09 GUJ CK 0033

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High Courts06 Sept 2003Partly Allowed

Zalakben Sudhirbhai Upadhyay Vs Joint Admission Committee for Professional Courses and Another

Gujarat High Court · (2003) 09 GUJ CK 0019

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High Courts05 Sept 2003Allowed

Gujarat State Export Corporation Ltd. Vs Madhusudan L. Khandwala and Another

Gujarat High Court · (2004) 24 GLH 158

Constitution of India, 1950 — Article 14Payment of Gratuity Act, 1972 — Section 4, 7, 7(4)(a)

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High Courts05 Sept 2003Allowed

Lalitkumar K. Vadher Vs Junagadh Municipality

Gujarat High Court · (2003) 23 GLH 240

Constitution of India, 1950 — Article 227

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High Courts05 Sept 2003Dismissed

Ranchhod Samatbhai Bharvad Vs State of Gujarat

Gujarat High Court · (2003) 09 GUJ CK 0063

Penal Code, 1860 (IPC) — Section 302, 304(2), 324

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High Courts05 Sept 2003Allowed

Amrubhai Nagbhai Maitra Vs Competent Authority under the Guj. Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

Gujarat High Court · (2003) 09 GUJ CK 0057

Constitution of India, 1950 — Article 226, 227

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High Courts05 Sept 2003Allowed

Megjibhai D. Makwana Vs Asst. Labour Commissioner

Gujarat High Court · (2004) 24 GLH 133

Constitution of India, 1950 — Article 21, 226Industrial Disputes Act, 1947 — Section 12(3), 18(3), 19, 19(2), 2

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High Courts04 Sept 2003Allowed

Jayantibhai Becharbhai Patel and Others Vs Vadodara Urban Development Authority and Others

Gujarat High Court · (2003) 09 GUJ CK 0079

Gujarat Town Planning and Urban Development Act, 1976 — Section 20 20(1), 20(2), 21Land Acquisition Act, 1894 — Section 12(2), 4

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High Courts04 Sept 2003Allowed

Taraben Chandulal Prajapati Vs Vadodara Municipal Corporation

Gujarat High Court · (2003) 09 GUJ CK 0072

Constitution of India, 1950 — Article 226Gujarat Town Planning and Urban Development Act, 1976 — Section 12(2), 17, 20, 20(2)

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High Courts04 Sept 2003Dismissed

Patel Kantibhai Jethabhai Deceased thro heirs Vs Patel Manilal Bhikhabhai

Gujarat High Court · (2003) 09 GUJ CK 0070

Constitution of India, 1950 — Article 226

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High Courts04 Sept 2003

Commissioner of Income Tax Vs Transpek Industry Ltd.

Gujarat High Court · (2004) 136 TAXMAN 488

Income Tax Act, 1961 — Section 256(1), 263

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High Courts04 Sept 2003

Commissioner of Income Tax Vs Star Steel (P) Ltd.

Gujarat High Court · (2003) 184 CTR 521 : (2003) 264 ITR 236 : (2004) 138 TAXMAN 153

Income Tax Act, 1961 — Section 155(4A)

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High Courts04 Sept 2003

Ravjibhai Mathurbhai Solanki Decd. through his heirs and L.Rs. Vs Bijalbhai Devjibhai Prajapati

Gujarat High Court · AIR 2004 Guj 102 : (2003) 23 GLH 645 : (2003) 3 GLR 2563

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 45, 63Civil Procedure Code, 1908 (CPC) — Section 105, 107Contract Act, 1872 — Section 23

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High Courts03 Sept 2003Allowed