COURT ARCHIVE

Gujarat High Court judgments, 2003

746 judgments · page 19 of 38

High Courts11 Jul 2003Dismissed

Union of India (UOI) Vs Sarala Dhruvakumar Shukla

Gujarat High Court · AIR 2004 Guj 150 : (2004) 24 GLH 1 : (2004) 1 GLH 24

Post Office (Monthly Income Account) Rules, 1987 — Rule 3Post Office Savings Account Rules, 1981 — Rule 4Transfer of Property Act, 1882 — Section 45

High Courts10 Jul 2003

Ashima Limited Vs Union of India (UOI) and Another

Gujarat High Court · (2003) 2 GLR 1768

Constitution of India, 1950 — Article 14

High Courts10 Jul 2003Dismissed

Union of India (UOI) Vs Pent Ocean Steam Ships Pvt. Ltd.

Gujarat High Court · AIR 2004 Guj 44 : (2004) 1 ARBLR 294

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 38Constitution of India, 1950 — Article 226

High Courts10 Jul 2003Dismissed

Musa Ahmad Haji Vali Vs State of Gujarat

Gujarat High Court · (2003) 07 GUJ CK 0001

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 162, 313Evidence Act, 1872 — Section 145, 155

High Courts09 Jul 2003Dismissed

Vundravandas Pitambardas and Others Vs Upadhyaya or his Successor in the Office

Gujarat High Court · (2003) 2 GLR 1714

Constitution of India, 1950 — Article 226

High Courts09 Jul 2003Dismissed

Natwarlal Ishwarlal Suthar Vs Special Secreatry

Gujarat High Court · (2003) 07 GUJ CK 0050

Bombay Land Revenue Code, 1879 — Section 179Constitution of India, 1950 — Article 226, 227

High Courts09 Jul 2003

Bakul Tripathi Vs State of Gujarat and Others

Gujarat High Court · (2003) 2 GLR 1667

Constitution of India, 1950 — Article 14Gujarat University Act, 1949 — Section 20(1), 30, 31Gujarat University Ordinances — Ordinance 172(15)

High Courts08 Jul 2003

Kanjibhai Somabhai Vasava Vs State of Gujarat

Gujarat High Court · (2004) 1 GLR 563

Land Acquisition Act, 1894 — Section 18

High Courts08 Jul 2003

Snehalata M. Gaekwad Vs State of Guj

Gujarat High Court · (2003) 3 GLR 2616

Gujarat Agricultural Lands Ceiling Act, 1960 — Section 18(1), 2(17), 20(1), 20(2)

High Courts07 Jul 2003

Chief Engineer, GEB Vs Arrow Techno Cast (Guj.) Private Ltd.

Gujarat High Court · (2003) 07 GUJ CK 0008

Electricity (Supply) Act, 1948 — Section 49

High Courts07 Jul 2003Dismissed

Sunni Muslim Samaj Vs Pandya Manishanker Dhanjibhai and Others

Gujarat High Court · (2004) 1 GLR 540

Constitution of India, 1950 — Article 226(3)

High Courts04 Jul 2003

Mohmad Salim Abdul Razaq Vs State of Gujarat

Gujarat High Court · (2003) 23 GLH 584

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 25, 26, 6Penal Code, 1860 (IPC) — Section 302, 323

High Courts04 Jul 2003Dismissed

M.M.L. Shah High School Vs State of Gujarat and Others

Gujarat High Court · (2003) 3 GLR 2367

Constitution of India, 1950 — Article 226, 227Gujarat Secondary Education Act, 1972 — Section 35Gujarat Secondary Education Regulations, 1974 — Regulation 24

High Courts04 Jul 2003Dismissed

Dr. Bhavesh M. Talsania Vs State of Gujarat

Gujarat High Court · (2003) 07 GUJ CK 0047

Constitution of India, 1950 — Article 14, 16, 226

High Courts04 Jul 2003

Salimbhai Abdulgaffar Shaikh Vs State of Gujarat

Gujarat High Court · (2003) 3 GLR 1899

Criminal Procedure Code, 1973 (CrPC) — Section 167, 173(2), 173(8), 389, 437Prevention of Terrorism Act, 2002 — Section 23, 24, 25, 28, 29

High Courts03 Jul 2003

Kanubha Gulabsinh Parmar Vs State of Gujarat

Gujarat High Court · (2004) 1 GLR 852

Constitution of India, 1950 — Article 226, 226(3), 227Gujarat Co-operative Societies Act, 1961 — Section 145(J), 145(U), 145(U)(1), 145F, 145F(1)Gujarat Panchayats (Amendment) Act, 1973 — Section 71, 87(1)

High Courts03 Jul 2003Allowed

Taluka Development Officer Vs Rameshchandra M. Bhatt

Gujarat High Court · (2003) 23 GLH 417 : (2003) 4 GLR 826 : (2004) 1 LLJ 438

Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 33

High Courts03 Jul 2003Allowed

Visvesvaraya Industrial Research and Devt. Centre Vs O.L. of Rustom Mills and Ind. Ltd and Another

Gujarat High Court · (2004) 50 SCL 594

Companies Act, 1956 — Section 456(3), 457Transfer of Property Act, 1882 — Section 106, 107

High Courts02 Jul 2003

Laxmikant Bhagubhai Vs D.K. Solanki

Gujarat High Court · (2005) 118 ECR 321 : (2004) 174 ELT 436

Criminal Procedure Code, 1973 (CrPC) — Section 139, 482Water (Prevention and Control of Pollution) Act, 1974 — Section 47

High Courts02 Jul 2003

Commissioner of Income Tax Vs Gujarat Aluminium Extrusions Pvt. Ltd.

Gujarat High Court · (2003) 184 CTR 297 : (2003) 263 ITR 453 : (2003) 133 TAXMAN 542

Income Tax Act, 1961 — Section 35, 35(1), 35(2)