High Courts07 Feb 2003Dismissed
Chandrasinh J. Mahida Vs Reliance Machines Manufacturers Private Ltd.
Gujarat High Court · (2003) 4 GLR 339
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25G
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 35 of 38
High Courts07 Feb 2003Allowed
Pratimaben Gopaldas Desai Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 430
Bombay Land Revenue Code, 1879 — Section 211, 73A, 73AAGujarat Land Revenue Rules, 1972 — Rule 57L
High Courts06 Feb 2003Partly Allowed
P.M. Pathak Vs Collector
Gujarat High Court · (2003) 23 GLH 297 : (2003) 4 GLR 852
Constitution of India, 1950 — Article 14, 16Gujarat Civil Services Tribunal Act, 1972 — Section 10, 11, 12, 21
High Courts06 Feb 2003
Bhavnagar University Karmachari Parivar Vs State of Gujarat
Gujarat High Court · (2003) 02 GUJ CK 0057
Bhannagar University Act, 1978 — Section 1, 70Constitution of India, 1950 — Article 14, 16
High Courts05 Feb 2003
Natverbhai Dhayabhai Patel of Sahaj Super Stores P. Ltd. Vs Executive Engineer
Gujarat High Court · (2003) 02 GUJ CK 0049
High Courts05 Feb 2003Dismissed
Gangadhar Yashvant Ramekar Vs Sureshbhai Nathalal Parikh and Others
Gujarat High Court · (2003) 2 GLR 1256
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20, 7(1)
High Courts05 Feb 2003Dismissed
R.P. Yadav Vs District Superintendent of Police and Others
Gujarat High Court · (2003) 2 GLR 1617
Constitution of India, 1950 — Article 14, 16
High Courts05 Feb 2003Allowed
Gujarat State Road Transport Corporation Vs Ishwarbhai Madhabhai Patel
Gujarat High Court · (2003) 4 GLR 271
Industrial Disputes Act, 1947 — Section 33(2)
High Courts04 Feb 2003Dismissed
Govindbhai Hirabhai Surati and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 2003 Guj 200 : (2003) 2 GLR 950
Gujarat Town Planning and Urban Development Act, 1976 — Section 40, 48(2), 48A, 67, 68
High Courts04 Feb 2003Allowed
C.V. Pillai Vs State of Gujarat
Gujarat High Court · (2003) 02 GUJ CK 0038
High Courts04 Feb 2003Allowed
R.R. Trivedi Education Trust Vs State of Gujarat and Others
Gujarat High Court · AIR 2003 Guj 240
Gujarat Secondary Education Act, 1972 — Section 48
High Courts03 Feb 2003Allowed
S.V. Chaudhary Vs Commissioner of Sales Tax
Gujarat High Court · (2003) 02 GUJ CK 0018
High Courts01 Feb 2003
Baroda Municipal Corporation Vs Chandrikaben T. Shah
Gujarat High Court · (2003) 02 GUJ CK 0037
Constitution of India, 1950 — Article 226
High Courts01 Feb 2003Partly Allowed
Baroda Municipal Corp. Vs Chandravadan L. Prajapati
Gujarat High Court · (2003) 02 GUJ CK 0004
High Courts31 Jan 2003
O.L. of Mayo Hospital Ltd. Vs Dwipa Yogesh Mankodi
Gujarat High Court · (2005) 123 CompCas 253 : (2005) 64 SCL 184
Companies Act, 1956 — Section 454, 454(5)
High Courts31 Jan 2003Allowed
Asha D. Bhatt Vs Director of Primary Education and Another
Gujarat High Court · AIR 2003 Guj 197 : (2003) 4 GLR 431
Constitution of India, 1950 — Article 15, 226Gujarat Educational Institutions (Regulation) Act, 1984 — Section 13(2)
High Courts31 Jan 2003
Pravinbhai Devabhai Sodha Parmar Vs State of Gujarat
Gujarat High Court · (2003) 01 GUJ CK 0010
High Courts30 Jan 2003
Kalpesh Dineshchandra Jariwala Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 2401 : (2003) 23 GLH 269 : (2003) 1 GLR 706
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 409
High Courts30 Jan 2003Allowed
Rameshbhai Dalaji Godad Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 2445 : (2003) 2 DMC 746 : (2003) 23 GLH 657 : (2003) 3 GLR 2390 : (2003) 4 RCR(Criminal) 17
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts30 Jan 2003Dismissed
Mansa Nagrik Sahakari Bank Ltd. and Others Vs Regional Provident Fund Commissioner of Gujarat State
Gujarat High Court · (2003) 23 GLH 500 : (2003) 2 GLR 1624 : (2003) 3 LLJ 525
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 7A