High Courts18 Jan 2003Dismissed
P.C. Trivedi Vs Gajaraben Chandulal and Another
Gujarat High Court · (2003) CriLJ 3397 : (2003) 3 GLR 1876
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 7
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 37 of 38
High Courts18 Jan 2003
Jyotsnaben Ratilal Vs Pravinchandra Tulsidas
Gujarat High Court · AIR 2003 Guj 222 : (2003) 23 GLH 81 : (2003) 2 GLR 1395b
Hindu Marriage Act, 1955 — Section 12
High Courts18 Jan 2003
Jamnagar District Co-op. Bank Ltd. Vs State of Gujarat and Another
Gujarat High Court · (2003) 2 GLR 1258
Gujarat Co-operative Societies Act, 1961 — Section 13, 14, 14(2)Gujarat Co-operative Societies Rules, 1965 — Rule 6, 7
High Courts17 Jan 2003Dismissed
Ashit Shipping Services and Another Vs Board of Trustee and Another
Gujarat High Court · AIR 2003 Guj 202 : (2003) 1 GLR 781
Kandla Port Regulations, 1967 — Regulation 52Major Port Trusts Act, 1963 — Section 116, 123, 48, 65
High Courts16 Jan 2003Allowed
Nandlal Nanalal Tailee Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 3144
High Courts16 Jan 2003Allowed
Commissioner of Income Tax Vs Shree Laxmi Textiles and Allied Corporation
Gujarat High Court · (2003) 183 CTR 44
Income Tax Act, 1961 — Section 37(1)
High Courts16 Jan 2003
Baroda Electric Meters Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2003) 184 CTR 134
Income Tax Act, 1961 — Section 216
High Courts16 Jan 2003Allowed
Balkrishna Ambalal Thakkar Vs State of Gujarat and Others
Gujarat High Court · (2003) 23 GLH 173 : (2003) 1 GLR 785
Essential Commodities Act, 1955 — Section 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1)
High Courts16 Jan 2003
Commissioner of Income Tax Vs B.B. Vyas
Gujarat High Court · (2003) 183 CTR 108
Income Tax Act, 1961 — Section 2(14), 48
High Courts16 Jan 2003Dismissed
Ishwarbhai Keshavbhai Patel Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 3936 : (2003) 4 GLR 816
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 195, 195(1), 340, 482Penal Code, 1860 (IPC) — Section 120B, 193, 199, 208, 209
High Courts16 Jan 2003
Commissioner of Income Tax Vs Shree Laxmi Textiles and Allied Corpn.
Gujarat High Court · (2003) 128 TAXMAN 176
Income Tax Act, 1961 — Section 256(1), 30, 31, 32, 33
High Courts16 Jan 2003
BARODA ELECTRIC METERS LTD. Vs Commissioner of Income Tax
Gujarat High Court · (2003) 128 TAXMAN 72
Income Tax Act, 1961 — Section 212(3A), 216, 256(2)
High Courts15 Jan 2003Dismissed
Bhagwandas Bulchand Asnani Vs Director of Pension and PF
Gujarat High Court · (2003) 01 GUJ CK 0045
High Courts15 Jan 2003Dismissed
Chairman, ONGC Ltd. Vs Rigman and Topman Association
Gujarat High Court · (2003) 01 GUJ CK 0039
Industrial Disputes Act, 1947 — Section 12(31)
High Courts15 Jan 2003
Executive Engineer, Gujarat Electricity Board Vs Zubedabai Ibrahim, Lahan Mahajan Wadi Khambhaliya and Others
Gujarat High Court · (2004) ACJ 1816 : AIR 2003 Guj 320 : (2004) 1 GLR 227
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 18Electricity Act, 1910 — Section 19
High Courts15 Jan 2003Allowed
Shambhu Dayal Agrawal and Others Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 205 : (2003) 2 GLR 1620
Criminal Procedure Code, 1973 (CrPC) — Section 154, 482Prevention of Food Adulteration Act, 1954 — Section 12, 13, 9Prevention of Food Adulteration Rules, 1955 — Rule 14, 9
High Courts15 Jan 2003Dismissed
Somabhai Ramjibhai Chowhan Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 4728 : (2003) 2 DMC 340 : (2003) 4 GLR 752
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts15 Jan 2003Allowed
Usmanmiya Abbasmiya Pathan through Wife Fatemabibi Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 313 : (2003) 4 GLR 878
Bombay Police Act, 1951 — Section 135(1)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)Penal Code, 1860 (IPC) — Section 294(B), 323, 324, 326
High Courts15 Jan 2003
Board Opinion Vs Hathising Mfg. Co. Ltd.
Gujarat High Court · (2004) 119 CompCas 25 : (2003) 43 SCL 146
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 20, 20(1)
High Courts13 Jan 2003Dismissed
Apex Industries Vs Union of India (UOI)
Gujarat High Court · (2003) 01 GUJ CK 0047
Central Excise Rules, 1944 — Rule 173QConstitution of India, 1950 — Article 226Vegetable Oils Cess Act, 1983 — Section 3