High Courts20 Mar 2003Allowed
Mohanbhai Vithhalbhai Patel Vs Ravidarshan Co-operative Housing Society Ltd.
Gujarat High Court · (2003) 23 GLH 444
Bombay Land Revenue Code, 1879 — Section 203, 211Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 31 of 38
High Courts17 Mar 2003Dismissed
Raghubhai Surabhai Bharwad Vs Satishkumar Ranchhoddas Patel
Gujarat High Court · (2004) 2 CivCC 300 : (2003) CriLJ 3984 : (2003) 23 GLH 595 : (2004) 1 GLR 397 : (2004) 2 RCR(Criminal) 46
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Mar 2003Dismissed
Sajjansing @ Raju Jagdishsinh Pawar Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 676
Criminal Procedure Code, 1973 (CrPC) — Section 102, 235(2), 4Dangerous Drugs Act, 1930 — Section 22Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 41(2), 42, 42(1)
High Courts13 Mar 2003Allowed
Vipul Nandlal Ramani Vs State of Gujarat
Gujarat High Court · (2004) 2 GLR 942
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41(1)Essential Commodities Act, 1955 — Section 12AA, 3, 7
High Courts13 Mar 2003Dismissed
Rashikbhai Popatbhai Patel Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 3278 : (2003) 33 GLH 23 : (2003) 23 GLH 33 : (2003) 4 GLR 295
Penal Code, 1860 (IPC) — Section 114, 387
High Courts13 Mar 2003Dismissed
Bavji Vira Solanki Vs Rajkot Spg. and Wvg. Mills
Gujarat High Court · (2003) 23 GLH 178 : (2003) 4 GLR 325
Bombay Industrial Relations Act, 1946 — Section 78, 79Coking Coal Mines (Nationalisation) Act, 1972 — Section 17Industrial Disputes Act, 1947 — Section 2
High Courts12 Mar 2003Allowed
Gujarat State Road Transport Corporation Vs Bajitkhan Sherkhan Sipahi
Gujarat High Court · (2003) 03 GUJ CK 0065
High Courts12 Mar 2003Dismissed
Chhaganbhai Narottamdas Patel and Another Vs Gujarat Sachivalaya Employees Co-op. Credit Society Ltd.
Gujarat High Court · (2003) 23 GLH 736 : (2003) 4 GLR 252
Constitution of India, 1950 — Article 227
High Courts12 Mar 2003Allowed
Raishibhai Karshanbhai Varva Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 662
High Courts12 Mar 2003Dismissed
Ghanshyam K. Jobanputra Vs Gujarat State Road Transport Corporation
Gujarat High Court · (2003) 03 GUJ CK 0050
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11(A)
High Courts11 Mar 2003
University Granth Nirman Board Vs Udesinh Togaji Solanki
Gujarat High Court · (2003) 23 GLH 626 : (2003) 2 GLR 1281
Industrial Disputes Act, 1947 — Section 10, 17B
High Courts07 Mar 2003Partly Allowed
Usman Karim Chudesara Vs State of Gujarat
Gujarat High Court · (2003) 4 GLR 349
Constitution of India, 1950 — Article 14, 16, 226
High Courts07 Mar 2003
Bhailalbhai Shankarbhai Patel Vs Vaghela Chhaganbhai Mangalbhai
Gujarat High Court · (2003) 23 GLH 612
Bombay Land Revenue Code, 1879 — Section 211, 5, 65Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 43
High Courts06 Mar 2003Allowed
Sajanbhai Samatbhai Bharwad Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 4747 : (2004) 24 GLH 483 : (2003) 4 GLR 449
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts06 Mar 2003Dismissed
K.V. Bhundia Vs State of Gujarat
Gujarat High Court · (2003) 03 GUJ CK 0054
Bombay Civil Services Rules, 1959 — Rule 152Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 Mar 2003Allowed
State of Gujarat and Another Vs Nanjibhai Madhabhai
Gujarat High Court · (2003) 03 GUJ CK 0052
Industrial Disputes Act, 1947 — Section 17(B)
High Courts06 Mar 2003Partly Allowed
P.J. Patel Vs State of Gujarat
Gujarat High Court · (2003) 2 GLR 1308
Constitution of India, 1950 — Article 14, 16, 226, 229, 229(2)
High Courts05 Mar 2003Allowed
Jayesh J. Puwar Vs General Manager
Gujarat High Court · (2003) 03 GUJ CK 0049
Constitution of India, 1950 — Article 12
High Courts05 Mar 2003Dismissed
Vimal Co-op. Housing Society Ltd. Vs Rajendrakumar Shankerbhai Bhagiya
Gujarat High Court · (2003) 23 GLH 58 : (2003) 2 GLR 1066
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 11(d), 115, 115(1)Gujarat Co-operative Societies Act, 1961 — Section 167, 96
High Courts05 Mar 2003Partly Allowed
Rajendrasinh Bahadursinh Zala Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 3222 : (2003) 23 GLH 362
Bombay Police Act, 1951 — Section 135(1)Penal Code, 1860 (IPC) — Section 302, 324