High Courts10 Dec 2003
J.J. Parmar Vs State of Gujarat
Gujarat High Court · (2003) 12 GUJ CK 0035
Civil Procedure Code, 1908 (CPC) — Section 144
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 3 of 38
High Courts09 Dec 2003Dismissed
Gujarat State Road Transport Corporation Vs S.T. Workers Union
Gujarat High Court · (2003) 12 GUJ CK 0057
Constitution of India, 1950 — Article 226, 227
High Courts09 Dec 2003Dismissed
Uttamchand J. Shah Vs Dena Bank
Gujarat High Court · (2004) 24 GLH 511
Constitution of India, 1950 — Article 14, 16, 21Dena Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 7(3)Dena Bank Officers (Service) Regulations, 1976 — Regulation 17
High Courts09 Dec 2003Dismissed
Gujarat State Road Transport Corporation Vs Manubhai Sanalal Patel
Gujarat High Court · (2003) 12 GUJ CK 0007
High Courts09 Dec 2003Dismissed
Zala Jayvantsinh Faljibhai Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 598
Constitution of India, 1950 — Article 14, 226, 254, 254(2)Criminal Law (Amendment) Act, 1932 — Section 10, 10(1)(2)Criminal Procedure Code, 1973 (CrPC) — Section 484
High Courts08 Dec 2003Allowed
Ushaben Rameshwar Pandit Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 633 : (2004) 3 RCR(Criminal) 553
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8
High Courts05 Dec 2003
Shree Dwarka Lohana Mahajan SadaVrut Fund Vs Joint Charity Commissioner
Gujarat High Court · AIR 2004 Guj 147
Bombay Public Trusts Act, 1950 — Section 50AConstitution of India, 1950 — Article 14
High Courts05 Dec 2003Dismissed
Patel Ganeshbhai Khushaldas Vs Patel Becharbhai Madhavlal
Gujarat High Court · AIR 2004 Guj 136 : (2004) 2 CivCC 240
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 226 , 227
High Courts05 Dec 2003
Shree Dwarka Lohana Mahajan Sada-Vrut Fund Vs Joint Charity Commissioner
Gujarat High Court · AIR 2004 Guj 147
Bombay Public Trusts Act, 1950 — Section 50A
High Courts05 Dec 2003Allowed
Dilip Chhotalal Patel Vs Municipal Commissioner
Gujarat High Court · (2003) 12 GUJ CK 0015
High Courts05 Dec 2003
United India Insurance Company Ltd. Vs Mohanlal Aggarwal Consumer Education and Research Society and Others Vs New India Assurance Co. Ltd.
Gujarat High Court · (2004) ACJ 1657 : AIR 2004 Guj 191
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 21, 226, 38Contract Act, 1872 — Section 37
High Courts05 Dec 2003
United India Insurance Co. Ltd. Vs Mohanlal Aggarwal
Gujarat High Court · (2004) 1 GLR 637 : (2004) 53 SCL 330
Constitution of India, 1950 — Article 12General Insurance Business (Nationalisation) Act, 1972 — Section 19, 24A
High Courts04 Dec 2003Allowed
Billimora Vibhag Kelvani Mandal Vs H.N. Desai and Others
Gujarat High Court · (2003) 12 GUJ CK 0032
High Courts03 Dec 2003
Commissioner of Income Tax Vs Ambalal Sarabhai D. Trust
Gujarat High Court · (2004) 187 CTR 155 : (2004) 269 ITR 119 : (2004) 137 TAXMAN 503
Income Tax Act, 1961 — Section 164
High Courts03 Dec 2003
Richpal Sharma Vs Union of India (UOI)
Gujarat High Court · (2005) 124 ECR 163 : (2005) 184 ELT 253
High Courts02 Dec 2003Allowed
Bachubhai alias Bhagatsing Sabhajitsing Thakor Vs Surat Municipal Corporation
Gujarat High Court · (2003) 12 GUJ CK 0060
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84, 84Bombay Town Planning Act, 1954 — Section 19(2), 20(1), 51Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), 11
High Courts02 Dec 2003Dismissed
Vallabhbhai Avsarbhai Patel Vs State of Gujarat
Gujarat High Court · (2003) 12 GUJ CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376
High Courts02 Dec 2003Allowed
Narshiji Nagaji Majirana Vs Mangilal Amturam Bishnoi
Gujarat High Court · (2004) 2 ACC 518 : (2005) ACJ 19 : AIR 2004 Guj 157 : (2004) 24 GLH 680 : (2004) 1 GLR 875
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 141, 162, 163
High Courts02 Dec 2003Allowed
Mamta Machinery Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 126 ECR 157 : (2005) 184 ELT 359
Central Excise Rules, 1944 — Rule 173L(4)