High Courts01 Dec 2003
Gujarat State Road Transport Corporation Vs Hareshbhai T. Pargir
Gujarat High Court · (2003) 12 GUJ CK 0034
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 4 of 38
High Courts01 Dec 2003Allowed
Nagindas J. Mehta Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 317
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts01 Dec 2003Allowed
F.D. Rathod Vs State of Gujarat
Gujarat High Court · (2003) 12 GUJ CK 0012
Bombay Police Act, 1951 — Section 25, 27ACriminal Procedure Code, 1973 (CrPC) — Section 154Foreigners Act, 1946 — Section 7(3)
High Courts29 Nov 2003Allowed
Ramilaben Bhanubhai Shah Vs Deleted (Ex. 16)
Gujarat High Court · (2003) 11 GUJ CK 0057
Motor Vehicles Act, 1988 — Section 163, 173
High Courts29 Nov 2003Dismissed
Minaxi Vijaykumar Parmar and Others Vs Principal, Bright Land English School, Guj. Medium Prathmik SH. and Others
Gujarat High Court · (2003) 23 GLH 412
Constitution of India, 1950 — Article 226Gujarat Secondary Education Act, 1972 — Section 36
High Courts28 Nov 2003Dismissed
Chandulal Jethalal Jaiswal Vs A.U. Vohra
Gujarat High Court · (2003) 11 GUJ CK 0058
Constitution of India, 1950 — Article 129, 215, 226Contempt of Courts Act, 1971 — Section 20Income Tax Act, 1961 — Section 256, 256(1), 256(2), 260, 279
High Courts28 Nov 2003Allowed
Ashok Travels Vs Union of India (UOI)
Gujarat High Court · (2005) 124 ECR 305 : (2005) 184 ELT 24
Central Excises and Salt Act, 1944 — Section 35F
High Courts27 Nov 2003Dismissed
Dist Agriculture Officer Vs Junagadh Jilla Mazdoor Sangh
Gujarat High Court · (2003) 11 GUJ CK 0059
Banking Regulation Act, 1949 — Section 10(1)Bombay District Municipal Act, 1901 — Section 271, 46Constitution of India, 1950 — Article 21, 226, 227
High Courts27 Nov 2003Dismissed
Maganbhai Ranchodbhai Parmar Vs Dist. Family Primary Medical Officer and Ex. Officer
Gujarat High Court · (2003) 11 GUJ CK 0041
Bombay Civil Services Rules, 1959 — Rule 171
High Courts27 Nov 2003Dismissed
Hansadevi Ghanshyamsinh Jadeja Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 467
Bombay Land Revenue Code, 1879 — Section 211Constitution of India, 1950 — Article 166(1), 166(2), 166(3), 226Gujarat Government Rules of Business, 1990 — Rule 10(2), 11(1), 9(2)
High Courts25 Nov 2003
Chetanbhai Vasantbhai Mistary Vs State of Gujarat
Gujarat High Court · (2005) 2 BC 59 : (2004) 24 GLH 726
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 457(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 43, 46Penal Code, 1860 (IPC) — Section 384, 385, 386, 506(2)
High Courts25 Nov 2003Dismissed
Dilubha @ Dilaversinh Vs The State of Gujarat
Gujarat High Court · (2003) 11 GUJ CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 439Penal Code, 1860 (IPC) — Section 34, 379, 409, 411, 413
High Courts25 Nov 2003Dismissed
Gujarat State Road Transport Corporation Vs Chaudhary Popatbhai Revabhai
Gujarat High Court · (2004) 24 GLH 375
Constitution of India, 1950 — Article 21, 227Industrial Disputes Act, 1947 — Section 11A, 2, 25B
High Courts25 Nov 2003Allowed
Ukawala Mukeshkumar Hirabhai Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 347
Civil Services (Classification, Control and Appeal) Rules — Rule 49Constitution of India, 1950 — Article 14, 16, 16(1), 313, 313Government of India Act, 1935 — Section 240
High Courts24 Nov 2003Dismissed
District Primary Education Officer Vs Jugalkishor J. Patel
Gujarat High Court · (2003) 11 GUJ CK 0006
Constitution of India, 1950 — Article 137, 145Supreme Court Rules, 1966 — Order 40 Rule 1
High Courts24 Nov 2003Allowed
Ghanshyambhai Harishankar Dave Vs Secretary
Gujarat High Court · (2004) 24 GLH 308
Bombay Civil Services Rules, 1959 — Rule 165A, 185, 186, 251, 274
High Courts21 Nov 2003
Paras Bansilal Patel Vs B.M. Jindel
Gujarat High Court · (2004) 135 TAXMAN 125
Income Tax Act, 1961 — Section 119(2)(a), 234A, 234B, 234C
High Courts21 Nov 2003Allowed
Kingsuk Nag Vs R.P. Christian Food Inspector
Gujarat High Court · (2003) 11 GUJ CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 20(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 37D, 43A
High Courts21 Nov 2003Allowed
Paras Bansilal Patel Vs B.M. Jindel or his Successor in Office
Gujarat High Court · (2004) 187 CTR 613 : (2004) 267 ITR 108
Income Tax Act, 1961 — Section 119, 234A, 234B, 234C
High Courts21 Nov 2003
State of Gujarat Vs Alpeshbhai Navinbhai Patel
Gujarat High Court · (2004) 24 GLH 754
Arms Act, 1959 — Section 25(1)Bombay Police Act, 1951 — Section 135, 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 202, 439