COURT ARCHIVE

Gujarat High Court judgments, 2003

746 judgments · page 13 of 38

High Courts02 Sept 2003Allowed

Popatlal Vadilal Bhansali Vs Kasturbhai Ranchhodbhai Soni

Gujarat High Court · (2003) 3 GLR 2595

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 29(2)Constitution of India, 1950 — Article 226

High Courts02 Sept 2003Allowed

Udaykumar Thakorbhai Bhatt Vs Industries Commissioner

Gujarat High Court · (2003) 09 GUJ CK 0005

High Courts01 Sept 2003Allowed

Kanchanlal Nathubhai Jariwala Vs State of Gujarat

Gujarat High Court · (2003) 09 GUJ CK 0082

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 70Constitution of India, 1950 — Article 226, 227

High Courts01 Sept 2003Dismissed

Mehsana Dist. Central Co-op. Bank Ltd. Vs State Bank of India and Another

Gujarat High Court · (2004) 1 GLR 805

Interest Act, 1839 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 31

High Courts01 Sept 2003Dismissed

Commissioner of Income Tax Vs Pinnacle Finance Ltd.

Gujarat High Court · (2004) 188 CTR 446 : (2004) 268 ITR 395 : (2004) 139 TAXMAN 328

Income Tax Act, 1961 — Section 260A, 32(1)

High Courts29 Aug 2003Dismissed

Yakub Ismailbhai Patel Vs State of Gujarat

Gujarat High Court · (2003) 08 GUJ CK 0042

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 34

High Courts29 Aug 2003Dismissed

Sardarbhai Kantilal Mavi Vs State of Gujarat

Gujarat High Court · (2003) 08 GUJ CK 0033

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 300, 302, 304, 324

High Courts29 Aug 2003

Bharatkumar H. Pathak Vs State of Gujarat

Gujarat High Court · (2003) 08 GUJ CK 0016

Gujarat State Service (Medical Treatment) Rules, 1988 — Rule 8

High Courts28 Aug 2003Partly Allowed

Pratikshaben B. Utrankar Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 501

High Courts28 Aug 2003

In Re: Search Chem Industries Ltd.

Gujarat High Court · (2006) 129 CompCas 471

Companies Act, 1956 — Section 391, 392, 393, 394

High Courts28 Aug 2003Dismissed

Shakrabhai Valabhai Patel Vs State of Gujarat

Gujarat High Court · (2003) 08 GUJ CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 209, 235(1), 235(2), 313, 374(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 323, 325, 34, 504

High Courts28 Aug 2003

Vahidbhai Saiyadbhai Sheikh Vs State of Gujarat

Gujarat High Court · (2004) CriLJ 1061 : (2003) 23 GLH 697 : (2004) 1 GLR 585

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1)

High Courts28 Aug 2003

Commissioner of Income Tax Vs Elecon Engg. Co. Ltd.

Gujarat High Court · (2003) 08 GUJ CK 0027

Income Tax Act, 1961 — Section 256(1), 30, 31, 32, 33

High Courts28 Aug 2003Allowed

K.M. Rathod Vs State of Gujarat and Another

Gujarat High Court · (2003) 08 GUJ CK 0014

Bombay Civil Services Rules, 1959 — Rule 33, 33(1)

High Courts28 Aug 2003Allowed

In Re: Patels Airtemp (India) Ltd.

Gujarat High Court · (2004) 49 SCL 340

Companies Act, 1956 — Section 394Securities Contracts (Regulation) Rules, 1957 — Rule 19, 19(2)

High Courts28 Aug 2003Allowed

Arvindkumar Dahyabhai Patel Vs Commissioner of Health and Welfare Department

Gujarat High Court · (2003) 08 GUJ CK 0008

Gujarat State Service (Medical Treatment) Rules, 1988 — Rule 2(3), 2(7)(T)

High Courts28 Aug 2003Allowed

GSRTC Vs Osman Umarbhai

Gujarat High Court · (2003) 08 GUJ CK 0003

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11, 11A

High Courts27 Aug 2003Partly Allowed

G.I. Chopda Vs Collector

Gujarat High Court · (2003) 08 GUJ CK 0063

Bombay Civil Services Rules, 1959 — Rule 152

High Courts27 Aug 2003Dismissed

Principal B.J.V.M. Commerce College Vs Gohel Arvindbhai Mangalbhai

Gujarat High Court · (2003) 08 GUJ CK 0058

Gujarat Affiliated Colleges Services Tribunal Act, 1982 — Section 8

High Courts27 Aug 2003Allowed

Nayankumar Rajnikaben Trivedi Vs District Education Officer Anand

Gujarat High Court · AIR 2004 Guj 53

Hindu Adoptions and Maintenance Act, 1956 — Section 16