COURT ARCHIVE

Gujarat High Court judgments, 2003

746 judgments · page 5 of 38

High Courts19 Nov 2003Dismissed

State of Gujarat Vs Surendrapal Shivabalakpal

Gujarat High Court · (2004) 24 GLH 223 : (2004) 3 GLR 628

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 253(2), 313, 354(3), 366Penal Code, 1860 (IPC) — Section 302, 363, 376

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High Courts19 Nov 2003Dismissed

Ravindra A. Dongre Vs College of Veterinary Science and Animal Husbandry

Gujarat High Court · (2003) 11 GUJ CK 0024

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High Courts19 Nov 2003Allowed

Shashikant Kanji Rachani Vs State of Gujarat

Gujarat High Court · (2003) 11 GUJ CK 0014

Training and Examination Rules, 1982 — Rule 10, 11, 13, 3(1)

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High Courts19 Nov 2003

Jayesh Vs State of Gujarat

Gujarat High Court · (2003) 11 GUJ CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 438

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High Courts18 Nov 2003Allowed

Mohitosh Dass c/o Gujarat Rajya Kamdar Union Vs M.G. Memon or his successor in Office, Presiding Officer

Gujarat High Court · (2004) 2 GLR 555

Constitution of India, 1950 — Article 227Industrial Disputes (Gujarat) Rules, 1966 — Rule 22, 26Industrial Disputes Act, 1947 — Section 10, 10(4A), 17, 17A, 17AA

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High Courts18 Nov 2003Allowed

Safeguard Surgicals Vs Union of India (UOI)

Gujarat High Court · (2004) 113 ECR 741 : (2005) 183 ELT 13

Kar Vivad Samadhan Scheme, 1998 — Section 90(2)

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High Courts18 Nov 2003Dismissed

Indian Petrochemicals Corp. Ltd. Vs Manilal Bhanabhaivasava

Gujarat High Court · (2004) 101 FLR 747

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High Courts17 Nov 2003

Income Tax Appellate Tribunal Bar Association Vs Union of India (UOI)

Gujarat High Court · (2003) 264 ITR 726 : (2004) 136 TAXMAN 484

Constitution of India, 1950 — Article 123, 323B

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High Courts17 Nov 2003Dismissed

Manojkumar Harilal Joshi Vs Truptiben Manojkumar Joshi

Gujarat High Court · (2004) 24 GLH 676

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127, 128, 397

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High Courts15 Nov 2003Allowed

State of Gujarat Vs Jitendrakumar @ Jitu and Amratdan Gadhavi

Gujarat High Court · (2003) 11 GUJ CK 0054

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High Courts15 Nov 2003Dismissed

Nadirkhan Babakhan Navabkhan Pathan Vs State of Gujarat

Gujarat High Court · (2004) CriLJ 3200 : (2004) 24 GLH 569

Arms Act, 1959 — Section 25(1)(B), 27Bombay Police Act, 1951 — Section 135(1)Constitution of India, 1950 — Article 226, 227

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High Courts15 Nov 2003Dismissed

Shaukathusain Chanda Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 471

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 114, 307, 332, 333, 394

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High Courts14 Nov 2003Allowed

Jagdishkumar Kanjibhai Chaudhary Vs Banaskantha Dist. Central Co-Op. Bank Ltd.

Gujarat High Court · (2003) 11 GUJ CK 0045

Bombay Industrial Relations Act, 1946 — Section 33, 33(2), 42(4), 78, 78(1)Constitution of India, 1950 — Article 14, 21, 227Industrial Disputes Act, 1947 — Section 11A, 3(1), 3(18), 3(2), 6(2A)

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High Courts14 Nov 2003Allowed

Gujarat State Road Transport Corporation Vs Mohanbhai S. Patanvadia

Gujarat High Court · (2004) 101 FLR 169

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(1), 11A, 17(B)

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High Courts13 Nov 2003Allowed

Gujarat Insecticides Ltd. Vs Union of India (UOI)

Gujarat High Court · (2005) 183 ELT 9

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High Courts13 Nov 2003Dismissed

S.F. Kadri Vs Chief Judge, Small Cause Court

Gujarat High Court · (2004) 24 GLH 186

Bombay Civil Services Rules, 1959 — Rule 41A, 523, 524

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High Courts13 Nov 2003

Rabara Nilesh Davashi Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 203

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High Courts13 Nov 2003Dismissed

Bharat V. Patel Vs Union of India (UOI)

Gujarat High Court · (2004) 186 CTR 639 : (2004) 268 ITR 116 : (2004) 134 TAXMAN 178

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(1), 143(2), 147, 148

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High Courts13 Nov 2003Dismissed

Competent Authority ULC Vs Chaitali Co-op Housing Soc. Ltd.

Gujarat High Court · (2003) 11 GUJ CK 0009

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5), 15(1), 19(1), 26

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High Courts12 Nov 2003Dismissed

Saiyed Babar Saiyed Abdul Hamid Chisty Vs State of Gujarat

Gujarat High Court · (2003) 11 GUJ CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 437, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 29, 37, 37(1)

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