High Courts28 May 2003Dismissed
Arjunsinh Baldevsinh Rathod Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0056
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 23 of 38
High Courts28 May 2003Dismissed
Raniben Hasmukhbhai Kumbhar Vs Commissioner of Police
Gujarat High Court · (2003) 05 GUJ CK 0005
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 9(2)
High Courts27 May 2003Allowed
Maganbhai Khodabhai Koli Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0016
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 9(1)Constitution of India, 1950 — Article 22, 22(5)
High Courts23 May 2003Dismissed
Rajubaben Dadbhai Kahor Charitable Trust Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 353
Gujarat Panchayats (Amendment) Act, 1993 — Section 110, 110(1), 110(2)
High Courts23 May 2003Allowed
Salim Chandbhai Mansuri Vs Commissioner of Police
Gujarat High Court · (2003) 23 GLH 702
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2), 9(2)
High Courts22 May 2003Partly Allowed
Ratilal Lakhabhai Gamit Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 168 : (2003) 3 GLR 2620 : (2004) 1 RCR(Criminal) 543
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts21 May 2003Partly Allowed
Prabhatsinh @ Balu Vahsi Rathod Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 249
Criminal Procedure Code, 1973 (CrPC) — Section 161, 209, 235(2), 313, 374Penal Code, 1860 (IPC) — Section 114, 299, 300, 302, 304
High Courts21 May 2003Dismissed
Vahaji Ravaji Thakore Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 119 : (2003) 23 GLH 283 : (2004) 1 GLR 777
Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 374(2)Evidence Act, 1872 — Section 27
High Courts13 May 2003Allowed
Madhuben Rathod Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0054
Constitution of India, 1950 — Article 21, 22, 22(5), 226
High Courts13 May 2003Allowed
Bhanubhai Jodhabhai Bharwad Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0052
Constitution of India, 1950 — Article 21, 22, 22(5), 226
High Courts13 May 2003Dismissed
Jiwanbhai Bhailalbhai Patanwadia Vs Commissioner of Police
Gujarat High Court · (2003) 05 GUJ CK 0051
Bombay Prohibition Act, 1949 — Section 9(2)Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1), 3(2)
High Courts13 May 2003Allowed
Malabhai Nathbhai Devipujak Vs Commissioner of Police
Gujarat High Court · (2004) 2 GLR 1064
Constitution of India, 1950 — Article 226
High Courts12 May 2003Allowed
Brijesh alias Vijay Manharlal Solanki Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0053
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts12 May 2003Allowed
Gunvantbhai Thakorebhai Rathod Vs Commissioner of Police
Gujarat High Court · (2003) 05 GUJ CK 0037
Constitution of India, 1950 — Article 21, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts12 May 2003Allowed
Rajendra Gulabchand Sangani Vs Commissioner of Police
Gujarat High Court · (2003) CriLJ 4378
Constitution of India, 1950 — Article 226
High Courts12 May 2003Allowed
Umeshbhai Sriramjibhai Vankhede Vs State of Gujarat
Gujarat High Court · (2003) 4 GLR 970
Constitution of India, 1950 — Article 21, 22, 226, 25(2)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(c)
High Courts09 May 2003Dismissed
United Sal Lworks and Industries Ltd. Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0057
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4)Constitution of India, 1950 — Article 12, 14, 19, 19(1), 21Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 22(4)
High Courts09 May 2003
Commissioner of Income Tax Vs Panachand Khemchand Gandhi (HUF)
Gujarat High Court · (2003) 05 GUJ CK 0047
Hindu Succession Act, 1956 — Section 30Income Tax Act, 1961 — Section 256(1), 6
High Courts09 May 2003Dismissed
Mansinghbhai Narottambhai Vasava and Others Vs State of Gujarat and Others
Gujarat High Court · (2003) 2 GLR 1558
Constitution of India, 1950 — Article 226, 243M(4)Gujarat Panchayats (Amendment) Act, 1993 — Section 132ALand Acquisition Act, 1894 — Section 11
High Courts09 May 2003Dismissed
R. Venkateswaran Vs Union of India (UOI)
Gujarat High Court · (2003) 4 GLR 668
Constitution of India, 1950 — Article 226