High Courts26 Mar 2003Dismissed
G.P. Sinha, General Manager (South Asia) Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 4538
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 114, 120B, 406, 407, 420
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 30 of 38
High Courts26 Mar 2003
Gujarat State Road Transport Corporation Vs Ramdevsinh Aditsinh Gohel
Gujarat High Court · (2003) 3 GLR 1962
Industrial Disputes Act, 1947 — Section 11A
High Courts25 Mar 2003
Mohammed Ali Pirbhai Dodhia Vs State of Gujarat
Gujarat High Court · (2003) 3 GLR 2267
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 409, 420, 467, 471
High Courts25 Mar 2003
Jivabhai Kodarbhai Vankar Vs State of Gujarat
Gujarat High Court · (2003) 03 GUJ CK 0008
High Courts25 Mar 2003Allowed
Gujarat Elecricity Board Vs Heirs of Decd. Hasmukhbhai M. Borad Dineshbhai Mohanlalborad
Gujarat High Court · (2003) 03 GUJ CK 0007
High Courts25 Mar 2003Allowed
Jyotsna M. Desai @ Jyotsna M. Chhaya Vs State of Gujarat
Gujarat High Court · (2003) 03 GUJ CK 0002
High Courts24 Mar 2003Dismissed
Ratilal Govindji Nayak Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 339 : (2003) 4 GLR 515
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4(3), 5(2)
High Courts21 Mar 2003Dismissed
South Gujarat University Teachers Association Vs State of Gujarat
Gujarat High Court · (2003) 03 GUJ CK 0066
High Courts21 Mar 2003Partly Allowed
Gujarat State Road Transport Corporation Vs R.N. Patel
Gujarat High Court · (2003) 03 GUJ CK 0058
High Courts21 Mar 2003Allowed
Nutanbhai Chhaganbhai Bharwad Vs District Collector and Another
Gujarat High Court · (2003) 2 GLR 1699
Gujarat Municipalities Act, 1963 — Section 11, 14, 38, 38(1)
High Courts21 Mar 2003Dismissed
Urban Co-op. Credit Society Vs State of Gujarat and Another
Gujarat High Court · (2004) 2 BC 24 : (2003) CriLJ 3292 : (2003) 23 GLH 629 : (2003) 3 GLR 2207 : (2004) 1 RCR(Criminal) 63
Criminal Procedure Code, 1973 (CrPC) — Section 258Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts21 Mar 2003
Dy. Engineer Vs Minor Kaliben Lalsinhbhai Bhora
Gujarat High Court · (2004) 2 ACC 98 : AIR 2004 Guj 5 : (2004) 1 CivCC 473
High Courts21 Mar 2003
Official Liquidator of Piramal Financial Services Ltd. Vs Reserve Bank of India
Gujarat High Court · (2004) 118 CompCas 27
Companies Act, 1956 — Section 441, 441(2), 531, 531AIncome Tax Act, 1961 — Section 230A(1)Reserve Bank of India Act, 1934 — Section 45I
High Courts21 Mar 2003
O.L. of Piramal Financial Services Ltd. Vs Reserve Bank of India
Gujarat High Court · (2004) 51 SCL 691
Companies Act, 1920 — Section 54Companies Act, 1956 — Section 441, 441(2), 531, 531(1), 531AIncome Tax Act, 1961 — Section 230A(1)
High Courts21 Mar 2003Dismissed
Ambalal Okarlal Patel Vs Filoman Pathubhai Patel
Gujarat High Court · (2003) 23 GLH 306
Bombay Public Trusts Act, 1950 — Section 19, 2(13), 20, 21, 21Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226, 254, 254(1), 254(2), 32
High Courts20 Mar 2003
Commissioner of Income Tax Vs Vijay Ship Breaking Corporation and Others
Gujarat High Court · (2003) 181 CTR 134
Bengal Money Lenders Act, 1940 — Section 30Bombay Sales Tax Act, 1959 — Section 13, 2(17)Central Excises and Salt Act, 1944 — Section 2(f)
High Courts20 Mar 2003
Bhavesh Enterprises Vs O.L.F of Yamuna Mills Ltd.
Gujarat High Court · (2003) 03 GUJ CK 0055
High Courts20 Mar 2003
Commissioner of Income Tax Vs Vijay Ship Breaking Corporation
Gujarat High Court · (2003) 261 ITR 113 : (2003) 129 TAXMAN 120
Income Tax Act, 1961 — Section 195, 195(1), 2(28A), 4, 4(1)
High Courts20 Mar 2003
Commissioner of Income Tax Vs Vijay Ship Breaking Corpn. and Others
Gujarat High Court · (2003) 181 CLT 134
Income Tax Act, 1961 — Section 195(1), 2(28A), 261, 4(2), 40(a)
High Courts20 Mar 2003Allowed
Kathadabhai Kidyabhai Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 1983 : (2003) 2 GLR 1064
Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 22, 23