High Courts19 Feb 2003Partly Allowed
District Health Officer, Jilla Panchayat Vs Devjibhai Bhikhabhai Makwana
Gujarat High Court · (2003) 4 GLR 382
Industrial Disputes Act, 1947 — Section 25F, 25G, 25H
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 34 of 38
High Courts19 Feb 2003Allowed
Amrutlal Jerambhai Nanda Vs District Magistrate
Gujarat High Court · (2003) 02 GUJ CK 0045
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts19 Feb 2003Allowed
Bank of Rajasthan Ltd. Vs Karan Fibres and Fabrics Ltd. and Others
Gujarat High Court · (2004) 2 BC 68 : (2003) 23 GLH 294 : (2003) 2 GLR 1392
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
High Courts19 Feb 2003Dismissed
Harsukhlal Laxmanbhai and Another Vs State of Gujarat and Another
Gujarat High Court · (2003) 2 GLR 1593
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Feb 2003Allowed
Babubhai Jensing Solanki Vs Deputy Vansanrakshak
Gujarat High Court · (2003) 23 GLH 267 : (2003) 4 GLR 742 : (2003) 3 LLJ 909
Constitution of India, 1950 — Article 226, 311
High Courts19 Feb 2003Allowed
In Re: Gujarat Ambuja Exports Ltd.
Gujarat High Court · (2004) 118 CompCas 265 : (2004) 52 SCL 399
Companies Act, 1956 — Section 100, 391, 391(1), 391(1)(A), 391(2)
High Courts19 Feb 2003
Babubhai Jensing Solonki Vs D.Y. Vansanrakshak
Gujarat High Court · (2003) 23 GLH 267 : (2003) 4 GLR 742 : (2003) 3 LLJ 909
Constitution of India, 1950 — Article 226, 311
High Courts18 Feb 2003Dismissed
Balvantji Halaji Palvi (Darbar) Vs State of Gujarat and Others
Gujarat High Court · (2003) 2 GLR 1306
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Evidence Act, 1872 — Section 27
High Courts18 Feb 2003Dismissed
Kiran Jayantilal Thakore Pro. of Ramkrupa Coop. Hsg. Soc. Ltd. Vs Krishnakumari Chhajusingh C/o Sulekhram and Sons
Gujarat High Court · (2003) 02 GUJ CK 0015
Civil Procedure Code, 1908 (CPC) — Section 100A
High Courts14 Feb 2003
COUNCIL OF THE INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA Vs P.C. PAREKH
Gujarat High Court · (2003) 129 TAXMAN 80
Advocates Act, 1961 — Section 35Bombay Police Act, 1951 — Section 145Chartered Accountants Act, 1949 — Section 15, 15(2)(e), 20(2), 21, 21(1)
High Courts14 Feb 2003Dismissed
R.P. Chauhan Vs Dist. Supdt of Police
Gujarat High Court · (2003) 4 GLR 119
Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 3(1), 4Bombay Police Act, 1951 — Section 27(C)
High Courts14 Feb 2003
Council of The Institute of Chartered Accountants of India Vs P.C. Parekh
Gujarat High Court · (2003) 129 TAXMAN 80
Advocates Act, 1961 — Section 35Bombay Police Act, 1951 — Section 145Chartered Accountants Act, 1949 — Section 15(2), 16, 21, 21(1), 21(2)
High Courts13 Feb 2003Partly Allowed
Radheshyam Kantaram Yadav and Another Vs State of Gujarat
Gujarat High Court · (2003) 2 GLR 1171
Criminal Procedure Code, 1973 (CrPC) — Section 215, 221, 222, 464Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 302, 304B, 306, 498A
High Courts13 Feb 2003Dismissed
Mayatra Devdan Dahya Since Deceased through Heirs Vs Gandhidham Spinning and Manu. Co. Ltd.
Gujarat High Court · (2003) 02 GUJ CK 0014
Bombay Land Revenue Code, 1879 — Section 203Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 100(2), 110, 111Constitution of India, 1950 — Article 227
High Courts11 Feb 2003Allowed
Rajendragiri Somgiri Gosai Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 349
High Courts10 Feb 2003
Assistant Commissioner of Income Tax Vs Saptarshi Services Ltd.
Gujarat High Court · (2004) 265 ITR 379
Income Tax Act, 1961 — Section 22, 28
High Courts10 Feb 2003Allowed
Pragnaben M. Patel Vs Dist. Primary Education Officer
Gujarat High Court · (2003) 23 GLH 617 : (2003) 23 GLH 201 : (2003) 4 GLR 609
High Courts07 Feb 2003Allowed
Devsi Karabhai Mariya Vs District Magistrate
Gujarat High Court · (2003) 02 GUJ CK 0046
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts07 Feb 2003Dismissed
Jagatsinh N. Soda and Others Vs Indravadan Ramniklal Mehta and Another
Gujarat High Court · (2003) 3 GLR 1849
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482