COURT ARCHIVE

Gujarat High Court judgments, 2003

746 judgments · page 28 of 38

High Courts10 Apr 2003Dismissed

Mohanlal Shamji Soni Vs D.N. Patel or his Successor in Office Assistant Collector

Gujarat High Court · (2003) 04 GUJ CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 135Gold (Control) Act, 1968 — Section 85

High Courts10 Apr 2003

Shreerang Developers and Others Vs Himmatlal Jamnadas Maniar and Others

Gujarat High Court · (2003) 23 GLH 680 : (2003) 3 GLR 2448

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1

High Courts10 Apr 2003Allowed

Jitendrakumar Amrutlal Shah Vs Ghevar

Gujarat High Court · (2003) 3 GLR 2319

Civil Procedure Code, 1908 (CPC) — Section 107

High Courts10 Apr 2003Allowed

Nizamuddin N. Qureshi Vs Municipal Commissioner, AMC

Gujarat High Court · (2003) 23 GLH 278

Bombay Primary Education Act, 1947 — Section 22(1), 22(2)

High Courts09 Apr 2003Dismissed

State of Gujarat Vs Maniben Viraji

Gujarat High Court · (2003) 23 GLH 368 : (2003) 4 GLR 554

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 10[1), 2, 25F, 25H

High Courts09 Apr 2003Allowed

Jamubhai Parbhubhai Patel Vs Additional Mamlatdar and Agricultural Land Tribunal

Gujarat High Court · (2003) 23 GLH 627

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 43, 70, 76A

High Courts09 Apr 2003Dismissed

Taluka Development Officer Vs Sadaji Kuvarji Thakore

Gujarat High Court · (2004) 1 GLR 502

Constitution of India, 1950 — Article 226, 227

High Courts09 Apr 2003Allowed

State of Gujarat Vs Deenanji Bidhaji Thakore

Gujarat High Court · (2003) 23 GLH 420 : (2003) 3 LLJ 630

Industrial Disputes Act, 1947 — Section 2

High Courts08 Apr 2003Dismissed

New India Assurance Co. Ltd. Vs Hanjer Fibers Ltd.

Gujarat High Court · AIR 2003 Guj 311 : (2003) 2 ARBLR 588 : (2003) 23 GLH 165 : (2003) 2 GLR 1146 : (2003) 3 RCR(Civil) 289

Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(1), 34Constitution of India, 1950 — Article 226

High Courts08 Apr 2003Dismissed

Gujarat Fisheries Central Co-op. Association Ltd. Vs Union of India (UOI)

Gujarat High Court · (2003) 2 GLR 1639

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 20(1), 21

High Courts08 Apr 2003Dismissed

Alekhan Hamjekhan Pathen Vs Gujarat State Road Transport Corporation

Gujarat High Court · (2003) 04 GUJ CK 0028

Industrial Disputes Act, 1947 — Section 33(2)

High Courts07 Apr 2003Dismissed

State of Gujarat Vs Jayantilal M. Rathod

Gujarat High Court · (2003) 04 GUJ CK 0057

High Courts07 Apr 2003Allowed

Ahmedabad Municipal Corporation Vs Union of India (UOI), Ministry of Defence

Gujarat High Court · AIR 2004 Guj 124 : (2004) 24 GLH 276

Bombay Town Planning Act, 1954 — Section 10, 13, 16, 18, 2(2)Bombay Town Planning Rules, 1955 — Rule 11, 12, 13, 14, 16Civil Procedure Code, 1908 (CPC) — Section 96

High Courts07 Apr 2003Dismissed

Rajput Kanaiyalal Babulal Vs Chairman/IOC

Gujarat High Court · (2003) 23 GLH 578 : (2003) 4 GLR 408

High Courts07 Apr 2003Allowed

Gujarat Lease Financing Ltd. Vs O.L. of Aryan Finefab Ltd.

Gujarat High Court · (2004) 50 SCL 757

Companies Act, 1956 — Section 434 , 446Negotiable Instruments Act, 1881 (NI) — Section 138Stamp Act, 1899 — Article 5

High Courts07 Apr 2003Allowed

Keshavnagar Gram Panchayat Vs State of Gujarat

Gujarat High Court · (2003) 04 GUJ CK 0015

High Courts04 Apr 2003Dismissed

Priti Bhojnagarwala Vs State of Gujarat

Gujarat High Court · (2003) CriLJ 4062 : (2003) 23 GLH 586

Criminal Procedure Code, 1973 (CrPC) — Section 362, 482, 561ANegotiable Instruments Act, 1881 (NI) — Section 138

High Courts04 Apr 2003Allowed

Gulbirsingh Harbhajan Singh Agrawal (Virk) Vs Annapoorna J. Pasawala (Decd.) through her Heirs and Lrs. Jagdishbhai A. Pasawala and Another

Gujarat High Court · (2003) 2 GLR 1670

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)

High Courts02 Apr 2003Dismissed

Chief Officer, Keshod Municipality Vs Chandrakant Harilal Rakholiya

Gujarat High Court · (2003) 2 GLR 1755

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

High Courts02 Apr 2003Dismissed

Munruddin Wajiruddin Kazi Vs State of Gujarat

Gujarat High Court · (2003) 4 GLR 781

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 374Dangerous Drugs Act, 1930 — Section 22, 22(2)Drugs and Cosmetics Act, 1940 — Section 21