COURT ARCHIVE

Gujarat High Court judgments, 2003

746 judgments · page 24 of 38

High Courts08 May 2003Allowed

Abdul Salam Yusufbhai Shaikh Vs State of Gujarat

Gujarat High Court · (2003) 88 GLH 23 : (2003) 23 GLH 88 : (2003) 2 GLR 1643

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 41(1), 42, 42(1), 42(2)

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High Courts08 May 2003Dismissed

Usmanbhai Chandbhai Mansuri Vs State of Gujarat and Another

Gujarat High Court · (2003) 3 GLR 1982

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 42, 53A, 67

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High Courts08 May 2003Allowed

Halvad Nagarpalika and Others Vs Jani Dipakbhai Chandravadanbhai and Others

Gujarat High Court · (2003) 4 GLR 461

Constitution of India, 1950 — Article 14, 16, 21Gujarat Municipalities Act, 1963 — Section 260Industrial Disputes Act, 1947 — Section 25F

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High Courts08 May 2003Partly Allowed

M.M. Lahori Retired Asst. Director Forensic Science Vs State of Gujarat

Gujarat High Court · (2003) 05 GUJ CK 0013

Bombay Civil Services Rules, 1959 — Rule 250

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High Courts08 May 2003

Bhupatji Shakaraji Thakore Vs State of Gujarat

Gujarat High Court · (2004) 1 GLR 168

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 41, 42, 43Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36B

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High Courts07 May 2003

Controller of Estate Duty Vs Smt. Geetaben Vipinbhai Shah

Gujarat High Court · (2004) 190 CTR 612 : (2004) 270 ITR 282

Estate Duty Act, 1953 — Section 34(1), 34(2), 39(1), 64Hindu Succession Act, 1956 — Section 6

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High Courts07 May 2003

Batliboi and Co. Vs Mohmadhanif Ismail Mansuri

Gujarat High Court · (2003) 23 GLH 19 : (2003) 19 GLH 23

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A

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High Courts07 May 2003Dismissed

Gujarat State Road Transport Corporation Vs Premjibhai Muljibhai Rathod

Gujarat High Court · (2003) 05 GUJ CK 0004

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A

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High Courts06 May 2003Allowed

Mumtaz Mehmoodkhan Pathan Vs State of Gujarat

Gujarat High Court · (2003) 05 GUJ CK 0050

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High Courts06 May 2003

United Phosphorus Ltd. and Another Vs Union of India (UOI) and Others

Gujarat High Court · (2005) 124 ECR 307 : (2005) 184 ELT 240 : (2003) 2 GLR 1665

Central Excises and Salt Act, 1944 — Section 11B

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High Courts06 May 2003Allowed

Shashikant Chhaganlal Patel Vs Nandkishore Omkarmal Gupta

Gujarat High Court · (2003) 05 GUJ CK 0031

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 84

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High Courts05 May 2003Allowed

Abhuji Karshaji Thakore Vs Thakore Jitaben Manchaji and Others

Gujarat High Court · (2003) 2 GLR 1541

Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1993 — Section 57, 59, 59(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts05 May 2003Allowed

Sonaben Mamanbhai Juneja Vs State of Gujarat

Gujarat High Court · (2003) 05 GUJ CK 0003

Gujarat Panchayat Election Rules, 1994 — Rule 63Gujarat Panchayats (Amendment) Act, 1993 — Section 116, 116(1), 15(1), 243(O), 249Gujarat Panchayats Act, 1961 — Section 12, 126

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High Courts05 May 2003

Gujarat State Construction Corporation Ltd. Vs Indravadan Ambalal Soni

Gujarat High Court · (2003) 05 GUJ CK 0001

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F

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High Courts03 May 2003Dismissed

Vinodbhai Maganbhai Vaghri Vs State of Gujarat

Gujarat High Court · (2004) CriLJ 443 : (2003) 4 GLR 715

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 376

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High Courts03 May 2003

Gujarat Research and Medical Institute Vs State of Gujarat

Gujarat High Court · (2003) 23 GLH 173 : (2003) 2 GLR 797

Bombay Provincial Municipal Corporations Act, 1949 — Section 132Constitution of India, 1950 — Article 226

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High Courts03 May 2003

Commissioner of Gift Tax Vs Nandkishore Sakarlal

Gujarat High Court · (2003) 184 CTR 27 : (2003) 264 ITR 453

Transfer of Property Act, 1882 — Section 122, 126, 5Trusts Act, 1882 — Section 75, 77

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High Courts03 May 2003

Bhaniben Vs Narayan Pottery Works

Gujarat High Court · AIR 2004 Guj 1

Civil Procedure Code, 1908 (CPC) — Section 115Gujarat High Court Rules, 1993 — Rule 5(1), 5(2)Presidency Small Cause Courts Act, 1882 — Section 38, 41

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High Courts03 May 2003

Gujarat State Consumers'' Protection Centre Vs State of Gujarat

Gujarat High Court · (2003) 05 GUJ CK 0017

Bombay Public Trusts (Gujarat) Rules, 1961 — Rule 35Bombay Public Trusts Act, 1950 — Section 62 , 63, 64, 65Constitution of India, 1950 — Article 14, 19(1), 21

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High Courts03 May 2003Dismissed

Self-Employed Workers Organization Vs Municipal Corporation City of Bhavnagar and Others

Gujarat High Court · AIR 2003 Guj 317 : (2003) 23 GLH 82 : (2003) 3 GLR 2276

Bombay Provincial Municipal Corporations Act, 1949 — Section 280Constitution of India, 1950 — Article 19(1)

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