High Courts05 Aug 2003Allowed
Ishwarbhai Sankarbhai Rabari Vs Gujarat University and Another
Gujarat High Court · (2003) 08 GUJ CK 0010
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 16 of 38
High Courts04 Aug 2003
Patanjali J. Mishra and Others Vs Gujarat Public Service Commission and Others
Gujarat High Court · (2003) 23 GLH 691 : (2003) 3 GLR 2510
Constitution of India, 1950 — Article 14Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8(5)
High Courts04 Aug 2003Dismissed
Jashubhai Dhanabhai Barad Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 324
Arms Act, 1959 — Section 25Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 226
High Courts04 Aug 2003Dismissed
Shriram Bearings Ltd. Vs Shantilal B. Parikh
Gujarat High Court · (2003) 23 GLH 357
Constitution of India, 1950 — Article 227, 311Industrial Disputes Act, 1947 — Section 11A
High Courts02 Aug 2003Partly Allowed
National Insurance Co. Ltd. Vs Pushpaben Hirabhai Mutchadia
Gujarat High Court · (2004) 2 ACC 516 : (2005) ACJ 1062 : AIR 2004 Guj 153
Constitution of India, 1950 — Article 227
High Courts01 Aug 2003Allowed
GSRTC Vs Pravin Joshi
Gujarat High Court · (2003) 08 GUJ CK 0065
Constitution of India, 1950 — Article 136, 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 33
High Courts01 Aug 2003Dismissed
Shrijee Trading Company and Others Vs State of Gujarat and Others
Gujarat High Court · (2003) 23 GLH 441 : (2003) 4 GLR 950 : (2003) 3 GLR 2331
Constitution of India, 1950 — Article 14, 19(1), 19(6)Essential Commodities Act, 1955 — Section 3
High Courts01 Aug 2003Allowed
State of Gujarat Vs Hasmukh Punjabhai Patel Oskar Indus.
Gujarat High Court · (2003) 23 GLH 724
Criminal Procedure Code, 1973 (CrPC) — Section 241, 252, 377
High Courts01 Aug 2003Dismissed
Narayanbhai Pannabhai Solanki Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 1701
Penal Code, 1860 (IPC) — Section 201, 302, 363, 366, 376
High Courts31 Jul 2003Dismissed
Madhavsinh J. Vaghela Vs State of Gujarat
Gujarat High Court · (2003) 07 GUJ CK 0049
Constitution of India, 1950 — Article 226Gujarat Agricultural Produce Markets Rules, 1965 — Rule 16, 28
High Courts31 Jul 2003Allowed
Shushilaben Pravinbhai Thakkar Vs Sub Registrar
Gujarat High Court · AIR 2004 Guj 121 : (2003) 3 GLR 2752
Registration Act, 1908 — Section 72, 75
High Courts31 Jul 2003Allowed
Gujarat State Road Transport Corporation Vs Prabhatsinh Madhabhai Dabhi
Gujarat High Court · (2003) 07 GUJ CK 0039
Industrial Disputes Act, 1947 — Section 11A
High Courts30 Jul 2003Dismissed
Natvarbhai Pitamberbhai Patel Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 215
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 167, 405, 407, 409, 420
High Courts30 Jul 2003Allowed
Gujarat State Road Transport Corporation Vs Fatehsinh Chhatrasinh Raj
Gujarat High Court · (2003) 23 GLH 640 : (2004) 2 LLJ 225
Industrial Disputes Act, 1947 — Section 10(1), 11A
High Courts30 Jul 2003
Apex Electricals Ltd. Vs ICICI Bank Ltd.
Gujarat High Court · (2003) 117 CompCas 412 : (2003) 23 GLH 740 : (2003) 2 GLR 1785 : (2003) 46 SCL 592
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Constitution of India, 1950 — Article 12, 226, 32Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(3), 13(4)
High Courts30 Jul 2003
Arunbhai Madhubhai Patel Vs State of Gujarat and Another
Gujarat High Court · (2003) 3 GLR 1952
High Courts30 Jul 2003Dismissed
Chief Secretary Vs Kothari and Associates
Gujarat High Court · (2003) 23 GLH 613 : (2003) 3 GLR 2177
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 55, 72, 73Interest Act, 1978 — Section 3(1)
High Courts30 Jul 2003Dismissed
State of Gujarat Vs State Bank of Saurashtra and Others
Gujarat High Court · (2004) 1 GLR 213
Contract Act, 1872 — Section 140, 141Industries (Development and Regulation) Act, 1951 — Section 18ASick Textile Undertakings (Nationalisation) Act, 1974 — Section 20, 29
High Courts29 Jul 2003
Jivanbhai Talsibhai Vasava Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 461 : (2004) 1 GLR 460
Bombay Police Act, 1951 — Section 35Criminal Procedure Code, 1973 (CrPC) — Section 173, 213, 231Evidence Act, 1872 — Section 3, 6, 9