High Courts05 Mar 2003Allowed
Ismail alias Lathatho Ibrahimkhan Pathan Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 625
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(2)
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 32 of 38
High Courts05 Mar 2003Allowed
Javantiben Bhikaji Thaveracha Vs Rangaben Manaji Thaveracha
Gujarat High Court · (2003) 23 GLH 306
Gujarat Panchayats (Amendment) Act, 1993 — Section 31
High Courts05 Mar 2003Allowed
Yogesh Ramechchandra Shah Vs State of Gujarat
Gujarat High Court · (2003) 03 GUJ CK 0011
Constitution of India, 1950 — Article 14
High Courts04 Mar 2003Partly Allowed
State of Gujarat Vs Babu Kava
Gujarat High Court · (2003) 23 GLH 604 : (2003) 4 GLR 892
Criminal Procedure Code, 1973 (CrPC) — Section 307, 374(2), 378Penal Code, 1860 (IPC) — Section 114, 302, 304, 313, 323
High Courts04 Mar 2003Dismissed
Dineshkumar Vasudev Nayak Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 274
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 408, 409, 470, 471
High Courts04 Mar 2003
Mushtaq Ahmed Hasanbhai Mansuri Vs V.C. Trivedi and Another
Gujarat High Court · AIR 2003 Guj 214 : (2003) 23 GLH 572 : (2003) 1 GLR 745 : (2003) 3 RCR(Civil) 264
Gujarat Municipalities Act, 1963 — Section 37, 37(1), 37(2)
High Courts04 Mar 2003
Kantilal M. Kadia Vs Somabhai Dahyabhai Kadia
Gujarat High Court · AIR 2003 Guj 205 : (2003) 1 GLR 817 : (2003) 3 RCR(Civil) 273
Transfer of Property Act, 1882 — Section 58
High Courts04 Mar 2003Partly Allowed
Ramanbhai B. Patel and Others Vs State of Gujarat
Gujarat High Court · (2003) 2 GLR 1522
Bombay General Clauses Act, 1904 — Section 3, 3(35), 8Gujarat Agricultural Lands Ceiling Act, 1960 — Section 2(21), 6(2)
High Courts04 Mar 2003
Nasik Hing Supplying Company Vs Annapurna Gruh Udyog Bhandar
Gujarat High Court · AIR 2003 Guj 275 : (2003) 2 GLR 926 : (2003) 2 PLR 926 : (2003) 46 SCL 118
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100, 100A, 104(1), 104(2)Trade and Merchandise Marks Act, 1958 — Section 109(5), 109(8), 97
High Courts04 Mar 2003Dismissed
Motilal Kasturji Vs State of Gujarat and Another
Gujarat High Court · (2003) 3 GLR 2233
Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 439
High Courts04 Mar 2003Allowed
Gopalbhai Mahijibhai Thakore Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 287 : (2003) 2 GLR 1550
Evidence Act, 1872 — Section 3, 8Penal Code, 1860 (IPC) — Section 3, 4
High Courts03 Mar 2003Dismissed
Livarsing Tejsing Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 465 : (2003) 2 GLR 1261
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 391, 399
High Courts28 Feb 2003Allowed
Secretary Viddhotejak Mandal Vs Dist Education Officer
Gujarat High Court · (2003) 02 GUJ CK 0060
Constitution of India, 1950 — Article 226, 227
High Courts28 Feb 2003Allowed
Ismail alias Pattubha Kasam Biad Vs District Magistrate
Gujarat High Court · (2003) 02 GUJ CK 0059
High Courts28 Feb 2003Dismissed
Shantilal Motilal Shah thro his heir and L.R. Vs Divisional Controller-GSRTC
Gujarat High Court · (2003) 23 GLH 357 : (2003) 4 GLR 699
Constitution of India, 1950 — Article 226, 227
High Courts28 Feb 2003
Dinesh R. Shah Vs Institute of Chartered Accounts of India
Gujarat High Court · (2003) 23 GLH 590
Chartered Accountants Act, 1949 — Section 21, 21(2), 21(3), 21(4), 21(5)Chartered Accountants Regulations, 1964 — Regulation 11(5)Constitution of India, 1950 — Article 226, 226, 227
High Courts27 Feb 2003Allowed
Patel Naynaben Revabhai Vs State of Gujarat
Gujarat High Court · (2003) 02 GUJ CK 0056
High Courts27 Feb 2003Allowed
Khant Harishchandra Amarsinh Vs Superintendent of Police
Gujarat High Court · (2003) 02 GUJ CK 0053
Letters Patent Act, 1865 — Clause 15
High Courts27 Feb 2003
Narsinhbhai Manibhai Saija Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 234 : (2003) 4 GLR 90
Criminal Procedure Code, 1973 (CrPC) — Section 360, 397, 401Evidence Act, 1872 — Section 114, 133, 45Penal Code, 1860 (IPC) — Section 120
High Courts27 Feb 2003
Nautamswami Guru Vasudev Vs Harjibhai Nanjibhai Bhimani
Gujarat High Court · (2003) 23 GLH 560 : (2004) 1 GLR 827
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3