High Courts29 Jul 2003
Khatijaben Musa Ghumra Vs Gadiyara Khatri Gulam Hussain Abdul Karim
Gujarat High Court · (2004) 1 GLR 849
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 17 of 38
High Courts28 Jul 2003
Indian Rayon and Industries Ltd. Vs State Of Gujarat
Gujarat High Court · (2004) 101 FLR 368
General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 17A
High Courts28 Jul 2003Allowed
Prajapati Harjivan Punjiram Vs Competent Authority of Gas Authority of India
Gujarat High Court · (2003) 23 GLH 279
Constitution of India, 1950 — Article 227Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 10(1), 10(4), 10(5), 10(6), 4
High Courts25 Jul 2003Dismissed
Kiritkumar Chimanlal Shelat Vs Sharadkumar Fulabhai Patel
Gujarat High Court · (2004) 1 GLR 292
Bombay Public Trusts (Gujarat) Rules, 1961 — Rule 36, 36(1), 36(3)Bombay Public Trusts Act, 1950 — Section 26, 3, 3A, 3C, 41AConstitution of India, 1950 — Article 226
High Courts25 Jul 2003Dismissed
Union of India (UOI) Vs Akhtarbegam
Gujarat High Court · (2003) 07 GUJ CK 0052
Constitution of India, 1950 — Article 227
High Courts25 Jul 2003Dismissed
Satyanarayan B. Sharma Vs A.L. Dineu
Gujarat High Court · (2004) 2 GLR 1055
Constitution of India, 1950 — Article 226, 227Gujarat Co-operative Societies Act, 1961 — Section 150(9), 37, 77
High Courts24 Jul 2003Allowed
Valimohmad Pirmohd Shaikh Vs State of Gujarat
Gujarat High Court · (2003) 3 GLR 2742
Bombay Land Revenue Code, 1879 — Section 108(6), 178, 179, 211
High Courts24 Jul 2003Dismissed
Joshi Tushar Tansukhbhai and Others Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 211 : (2003) 3 GLR 2424
Constitution of India, 1950 — Article 14, 39Gujarat Secondary Education Act, 1972 — Section 35
High Courts23 Jul 2003Allowed
Kiran S. Shekhari Vs Tarun Malhotra
Gujarat High Court · (2003) 07 GUJ CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 114, 24, 323, 498A, 506
High Courts23 Jul 2003Allowed
Dilip Ratilal Patel Vs Gujarat State Financial Corp.
Gujarat High Court · (2003) 07 GUJ CK 0064
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(1)Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 10(1)Police Force Rules, 1955 — Rule 27(6)
High Courts23 Jul 2003
Haresh K. Borisagar Vs State of Gujarat
Gujarat High Court · (2003) 4 GLR 493
Constitution of India, 1950 — Article 14, 21Gujarat Municipalities Act, 1963 — Section 260
High Courts23 Jul 2003Dismissed
Sanjaykumar Janakbhai Patel Vs Union of India (UOI)
Gujarat High Court · (2003) 07 GUJ CK 0053
Constitution of India, 1950 — Article 227
High Courts23 Jul 2003
Riya @ Lata Vs Mahesh
Gujarat High Court · (2005) 1 DMC 258
Civil Procedure Code, 1908 (CPC) — Section 21(2), 24
High Courts23 Jul 2003Allowed
Jagdishbhai M. Parmar Vs Addl. District Magistrate
Gujarat High Court · (2004) 24 GLH 466
High Courts23 Jul 2003Allowed
Amruta Vijay Vora Vs Union of India (UOI)
Gujarat High Court · AIR 2004 Guj 51 : (2003) 3 GLR 2625 : (2004) 2 RCR(Civil) 394
Hindu Adoptions and Maintenance Act, 1956 — Section 16
High Courts23 Jul 2003Dismissed
Kapilbhai Tansukhlal Sameja and Others Vs State of Gujarat and Others
Gujarat High Court · (2003) 3 GLR 2302
Bombay Land Revenue Rules, 1921 — Rule 129(4)Constitution of India, 1950 — Article 14, 226
High Courts22 Jul 2003Allowed
Shidimo Interaux Private Ltd. Vs Dena Bank
Gujarat High Court · (2004) 4 BC 408 : (2004) 121 CompCas 223 : (2004) 1 GLR 348
Letters Patent Act, 1865 — Clause 15
High Courts22 Jul 2003Dismissed
Babra Kelavani Mandal Trust and Another Vs Madhurikhben Jagjivanbhai Mirani and Others
Gujarat High Court · (2003) 3 GLR 2166
Constitution of India, 1950 — Article 14
High Courts21 Jul 2003
Raj Education and Charitable Trust Vs State of Gujarat
Gujarat High Court · (2003) 07 GUJ CK 0068
Constitution of India, 1950 — Article 14, 226Gujarat Higher Secondary Education Act, 1972 — Section 33Gujarat Secondary Education Regulations, 1974 — Regulation 9
High Courts21 Jul 2003Allowed
Rajesh Textiles - Proprietor Kalavatiben S. Shah Vs Jalpa Enterprise and Others
Gujarat High Court · (2003) 4 GLR 483
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Section 5