High Courts17 Jun 2003Allowed
Nareshbhai Chaganbhai Solanki Vs Secretary
Gujarat High Court · (2003) 06 GUJ CK 0017
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 22 of 38
High Courts16 Jun 2003Dismissed
State of Gujarat Vs Trikambhai Dhulabhai Prajapati
Gujarat High Court · (2003) 06 GUJ CK 0054
Constitution of India, 1950 — Article 226, 227
High Courts16 Jun 2003Allowed
Gujarat Water Supply and Sewerage Board and Another Vs Ketanbhai Dinkarray Pandya
Gujarat High Court · (2003) 23 GLH 261 : (2003) 3 GLR 2281 : (2004) 1 LLJ 114
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33C(2)Minimum Wages Act, 1948 — Section 20
High Courts16 Jun 2003Allowed
Gujarat State Road Transport Corporation Vs Dinesh Venilal Mehta
Gujarat High Court · (2003) 06 GUJ CK 0035
High Courts16 Jun 2003Partly Allowed
GSRTC Vs Gujarat State Transport Karmachari Union
Gujarat High Court · (2003) 06 GUJ CK 0004
Letters Patent Act, 1865 — Clause 15
High Courts11 Jun 2003Allowed
Prakashbhai Chimanlal Jaishwal Vs Commissioner Of Police
Gujarat High Court · (2003) 06 GUJ CK 0051
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 9, 9(2)
High Courts11 Jun 2003Allowed
Sandip Omprakash Gupta Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 864
Bombay Prohibition Act, 1949 — Section 65, 66(1), 81Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1), 3(4), 9(2)Penal Code, 1860 (IPC) — Section 120B, 379, 387, 506(2)
High Courts11 Jun 2003Dismissed
Ambalal Ramjibhai Soni Vs State of Gujarat
Gujarat High Court · (2003) 06 GUJ CK 0036
Bombay Civil Services Rules, 1959 — Rule 161(1)
High Courts11 Jun 2003Partly Allowed
Chimanbhai Laljibhai Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 380
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 114, 302
High Courts11 Jun 2003Allowed
Hemant alias Babbu Kedarnath Mishra Vs State of Gujarat
Gujarat High Court · (2003) 06 GUJ CK 0020
Constitution of India, 1950 — Article 21, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)Penal Code, 1860 (IPC) — Section 379
High Courts11 Jun 2003Allowed
Shree Gafarbhai Ismailbhai Shaikh Vs State of Gujarat
Gujarat High Court · (2003) 06 GUJ CK 0016
Constitution of India, 1950 — Article 21, 22, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts11 Jun 2003Dismissed
Jivan Nagrav Charan Vs State of Gujarat
Gujarat High Court · (2003) 06 GUJ CK 0010
Constitution of India, 1950 — Article 21, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2), 9(2)
High Courts10 Jun 2003Dismissed
Harakhbhai Haribhai Patel Vs S.S. Baria
Gujarat High Court · (2003) 23 GLH 505 : (2003) 2 GLR 1530
Gujarat Co-operative Societies Act, 1961 — Section 145, 145U, 74C
High Courts10 Jun 2003Allowed
Chetankumar Omprakash Sharma Vs Commissioner of Police
Gujarat High Court · (2003) 4 GLR 841
Bombay Police Act, 1951 — Section 135(1)Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 437(2), 437(5)
High Courts09 Jun 2003Dismissed
Ivnagar Seva Sahkari Mandali Ltd. Vs State of Gujarat
Gujarat High Court · (2003) 2 GLR 1600
Constitution of India, 1950 — Article 226Gujarat Agricultural Produce Markets Act, 1963 — Section 11(1)Gujarat Agricultural Produce Markets Rules, 1965 — Rule 28, 8, 8(1)(A)
High Courts06 Jun 2003Allowed
Sohanlal Surajaram Visnoi Vs State of Gujarat
Gujarat High Court · (2004) 2 GLR 1051
Constitution of India, 1950 — Article 22(3), 22(4)
High Courts06 Jun 2003Dismissed
Kanthubhai Khanji Vaghela Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 801
Constitution of India, 1950 — Article 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1)
High Courts05 Jun 2003Allowed
Usmangani Ismailbhai Minyana Vs Commissioner of Police
Gujarat High Court · (2003) 4 GLR 1
Constitution of India, 1950 — Article 21, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3
High Courts01 Jun 2003Dismissed
State of Gujarat Vs State Bank of Saurashtra
Gujarat High Court · (2004) 1 GLR 213
Contract Act, 1872 — Section 128, 130, 134, 140, 141Industries (Development and Regulation) Act, 1951 — Section 18ASick Textile Undertakings (Nationalisation) Act, 1974 — Section 20, 29, 3, 4, 5
High Courts29 May 2003Allowed
Shrimati Sushilaben Patel Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0012
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)