High Courts27 Feb 2003Allowed
Fag Precision Bearings Ltd. Vs Sales Tax Officer (Enforcement)
Gujarat High Court · (2003) 131 STC 298
Gujarat Sales Tax Act, 1969 — Section 42, 42(1)Gujarat Sales Tax Rules, 1970 — Rule 37A
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 33 of 38
High Courts26 Feb 2003
Ahmedabad Municipal Corporation Vs General Secretary, Municipal Mazdoor Association
Gujarat High Court · (2003) 02 GUJ CK 0055
Industrial Disputes Act, 1947 — Section 33(C)(2)
High Courts26 Feb 2003Dismissed
State of Gujarat Vs Vijaykumar Ramswaroop Gupta
Gujarat High Court · (2003) 02 GUJ CK 0023
Letters Patent Act, 1865 — Section 15
High Courts26 Feb 2003Partly Allowed
Patel Vimalkumar Kantilal and Others Vs Gujarat Public Service Commission and Others
Gujarat High Court · (2003) 2 GLR 1102
Constitution of India, 1950 — Article 14, 16, 226, 320Gujarat Civil Services (Class I and Class II) Competitive Examination Rules, 2000 — Rule 17, 19, 20, 21, 6
High Courts26 Feb 2003Allowed
Husen Bhenu Malad Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 5070 : (2003) 23 GLH 705 : (2003) 4 GLR 916
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374(2)Customs Act, 1962 — Section 108
High Courts25 Feb 2003Dismissed
Kanbhai Gram Panchayat Vs State of Gujarat
Gujarat High Court · (2003) 02 GUJ CK 0044
Constitution of India, 1950 — Article 226
High Courts25 Feb 2003Dismissed
Amrutaben Budhaji Thakore (Decd.) through her Legal Heirs Vs Nitaben Somabhai Patel
Gujarat High Court · AIR 2003 Guj 292 : (2003) 23 GLH 184 : (2003) 2 GLR 1051
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 2, Order 32 Rule 2(2)
High Courts25 Feb 2003Allowed
State of Gujarat Vs Arvindbhai Saburbhai Solanki
Gujarat High Court · (2003) 4 GLR 541
Gujarat Secondary Education Act, 1972 — Section 37
High Courts24 Feb 2003Allowed
Vasantry J. Khamkati Vs State of Gujarat
Gujarat High Court · (2003) 4 GLR 245
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts24 Feb 2003Dismissed
R.A. Nair Vs Commissioner of Employment and Training
Gujarat High Court · (2003) 02 GUJ CK 0001
High Courts21 Feb 2003Dismissed
Purushottambhai Budhabhai Raval Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 579 : (2003) 4 GLR 151
Bombay Police Act, 1951 — Section 59Penal Code, 1860 (IPC) — Section 323
High Courts21 Feb 2003Allowed
Haresh @ Kali Mohandas Vadhwani Vs Sub Divisional Magistrate
Gujarat High Court · (2003) CriLJ 4379
High Courts21 Feb 2003Dismissed
Mafatbhai P. Bhoi (Since Decd.) through his Heirs and Others Vs Patel Piyushbhai Somabhai and Others
Gujarat High Court · (2003) 3 GLR 2012
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32P, 32PPConstitution of India, 1950 — Article 227
High Courts21 Feb 2003Allowed
C.D. Totlani and Others Vs State of Guj
Gujarat High Court · (2003) 02 GUJ CK 0036
Constitution of India, 1950 — Article 14, 16, 226, 227, 309
High Courts21 Feb 2003Dismissed
Bhagwanbhai Karamanbhai Bharvad Vs Arogyanagar Co-op. Housing Society Ltd. and Others
Gujarat High Court · AIR 2003 Guj 294 : (2004) 1 GLR 506
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115Constitution of India, 1950 — Article 227
High Courts21 Feb 2003Dismissed
Harshad Babubhai Amin Vs Pravinaben Chandrakant Patel and Others
Gujarat High Court · AIR 2003 Guj 236
Civil Procedure Code, 1908 (CPC) — Section 115, 24
High Courts21 Feb 2003Allowed
Kalubhai Becharbhai Gohil Vs State of Gujarat and Another
Gujarat High Court · (2003) 2 GLR 1612
Bombay Police Act, 1951 — Section 56, 59
High Courts20 Feb 2003Dismissed
United India Insurance Co. Ltd. Vs Baraiya Liliben Vithalbhai
Gujarat High Court · (2003) 02 GUJ CK 0026
Motor Vehicles Act, 1988 — Section 147, 147(2), 173
High Courts20 Feb 2003Dismissed
Surajben Anopsinh Chavda Vs Fuliben
Gujarat High Court · (2003) 02 GUJ CK 0010
Constitution of India, 1950 — Article 227
High Courts20 Feb 2003Dismissed
Surendra Kathadbhai Jebalia Vs State of Gujarat
Gujarat High Court · (2003) 3 GLR 2096
Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 24Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(2), 55, 57, 67