High Courts23 Jun 2003Allowed
Topline Shoes Ltd. Vs Corporation Bank
Gujarat High Court · AIR 2004 Guj 6 : (2004) 2 BC 61 : (2005) 126 CompCas 47
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(11), 19(9)
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 21 of 38
High Courts23 Jun 2003Dismissed
P.K. Thakkar Construction Pvt. Ltd. Vs Textile Traders Co-op. Bank Limited
Gujarat High Court · (2003) 06 GUJ CK 0009
Constitution of India, 1950 — Article 226, 227
High Courts21 Jun 2003Allowed
B.L. Maheria, Food Inspector Vs Vallabhbhai Godabhai Patel
Gujarat High Court · (2004) CriLJ 856 : (2003) 23 GLH 157
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 20(1)
High Courts20 Jun 2003Dismissed
Oriental Insurance Co. Ltd. Vs Manjulaben Jayantibhai Patel and Others
Gujarat High Court · (2004) 2 ACC 214 : (2004) ACJ 172 : AIR 2003 Guj 327 : (2003) 23 GLH 204 : (2003) 3 GLR 2018
Motor Vehicles Act, 1988 — Section 149(2), 170, 173
High Courts20 Jun 2003Dismissed
Miyana Ismailbhai Noormohammed and Others Vs State of Gujarat
Gujarat High Court · (2003) 50 GLH 23 : (2003) 23 GLH 50 : (2003) 3 GLR 2049
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts20 Jun 2003
Sirhind Steel (P) Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2003) 184 CTR 312 : (2003) 133 TAXMAN 883
Income Tax Act, 1961 — Section 263, 30, 31, 32, 33
High Courts20 Jun 2003Dismissed
Union of India and Another Vs Ashabha Som C/O Association of Railway and Post Employees
Gujarat High Court · (2003) 3 GLH 127
High Courts20 Jun 2003
Vadodara District Co-opperative Milk Producers Union Ltd. Vs P.B. Waghadiya, Joint Registrar and Member Board of Nominees
Gujarat High Court · (2004) 1 GLR 337
Constitution of India, 1950 — Article 226, 226(3)
High Courts20 Jun 2003Allowed
Gujarat State Road Transport Corporation Vs Bhikhabhai Mangabhai Vasava
Gujarat High Court · (2003) 06 GUJ CK 0002
Industrial Disputes Act, 1947 — Section 11
High Courts19 Jun 2003Dismissed
Sona Co-operative Housing Society Ltd. Vs Gujarat Electricity Board and Others
Gujarat High Court · AIR 2004 Guj 26 : (2003) 3 GLR 2234
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 26, 49, 78, 78A, 79Electricity Act, 1910 — Section 22, 3(2)
High Courts19 Jun 2003Allowed
Panoli Intermediates Pvt. Ltd. Vs State of Gujarat
Gujarat High Court · (2003) 06 GUJ CK 0041
High Courts19 Jun 2003Allowed
Hi-Power Mailing Service Vs Department of Posts-India
Gujarat High Court · (2003) 06 GUJ CK 0040
Constitution of India, 1950 — Article 12
High Courts19 Jun 2003Allowed
United India Insurance Co. Ltd. Vs Chandulal Gokaldas Mehta (Decd.) through Sunilbhai C. Mehta and Others
Gujarat High Court · (2004) ACJ 629 : (2003) 3 GLR 2386
Motor Vehicles Act, 1939 — Section 110B, 95(2)
High Courts19 Jun 2003Dismissed
Mohmad Farooq Mohmad Husen Munshi Vs State of Gujarat
Gujarat High Court · (2003) 06 GUJ CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29
High Courts19 Jun 2003Allowed
State of Gujarat Vs S.P. Thakkar
Gujarat High Court · (2003) 06 GUJ CK 0022
Constitution of India, 1950 — Article 226
High Courts19 Jun 2003
United India Insurance Co. Ltd. Vs Chandulal Gokaldas Mehta (Deceased) through L.R. and Others
Gujarat High Court · (2004) 3 ACC 260 : (2003) 54 GLH 23 : (2003) 23 GLH 54
Motor Vehicles Act, 1939 — Section 95, 95(2), 95(2)
High Courts19 Jun 2003Allowed
Shreeji Mailing Service Vs Govt. of India and Others
Gujarat High Court · AIR 2003 Guj 332
Constitution of India, 1950 — Article 12, 14
High Courts19 Jun 2003Dismissed
Manu Premji Maradia Vs C.G. Patel, Joint Registrar and Another
Gujarat High Court · (2003) 23 GLH 107 : (2003) 3 GLR 1891
Bombay Civil Services Rules, 1959 — Rule 239, 278, 307
High Courts18 Jun 2003
Gujarat Agriculture University Vs Anand Nagarpalika
Gujarat High Court · (2003) 06 GUJ CK 0044
Gujarat Agricultural University Act, 1969 — Section 3(1), 39, 5, 51, 51(5)Gujarat Municipalities Act, 1963 — Section 138, 278, 278(2), 278(3), 87
High Courts17 Jun 2003Dismissed
Navin Fluorine Industries Vs B.M. Shah
Gujarat High Court · (2003) 23 GLH 189 : (2003) 3 GLR 2222
Industrial Disputes Act, 1947 — Section 17B, 2