High Courts12 Nov 2003Dismissed
Mrs. Ranjan Odedra Vs Birla Sagar Higher Secondary School and Another
Gujarat High Court · (2004) 24 GLH 175
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 6 of 38
High Courts12 Nov 2003Dismissed
H.C. Maniar Vs State Bank of Saurashtra
Gujarat High Court · (2004) 24 GLH 233
Constitution of India, 1950 — Article 226State Bank of Saurashtra (Officers) Service Regulations, 1979 — Regulation 50(4), 60(2), 68(1), 50(4), 60(2)
High Courts12 Nov 2003Dismissed
Commissioner of Income Tax Vs D.P. Karai
Gujarat High Court · (2003) 185 CTR 497 : (2004) 266 ITR 113
Income Tax Act, 1961 — Section 153BC, 260A, 263
High Courts12 Nov 2003Allowed
State of Gujarat Vs Trikamlal Lalji Surani
Gujarat High Court · (2004) 2 LLJ 163
High Courts11 Nov 2003Dismissed
Council of Institute of Chartered Accountants of India Vs Shri Mukesh R. Shah FCA and Mukesh R. Shah and Co.
Gujarat High Court · (2004) 186 CTR 579 : (2004) 24 GLH 610
Arbitration and Conciliation Act, 1996 — Section 68Chartered Accountants Act, 1949 — Section 15, 15(2), 17, 17(3), 2(1)Companies Act, 1956 — Section 226(1)
High Courts11 Nov 2003Dismissed
Chandrakant C. Shah, Deputy Engineer Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 901
Constitution of India, 1950 — Article 19, 309
High Courts11 Nov 2003
Council of Institute of Chartered Accountants of India Vs Mukesh R. Shah
Gujarat High Court · (2004) 134 TAXMAN 265
Arbitration and Conciliation Act, 1996 — Section 33, 68Chartered Accountants Act, 1949 — Section 15, 17, 17(3), 2(1)(e), 21Companies Act, 1956 — Section 226(1)
High Courts11 Nov 2003Dismissed
Chandrkant C. Shah, Deputy Engineer Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 901
High Courts10 Nov 2003Dismissed
Tomar Arunaben Sureshbhai and Others Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 209
Constitution of India, 1950 — Article 14, 16, 226Gujarat Municipalities Act, 1963 — Section 10(3), 258(1), 91
High Courts07 Nov 2003Allowed
Shirin S. Qureshi Vs National Institute of Fashion Technology
Gujarat High Court · (2004) 24 GLH 343
High Courts07 Nov 2003Dismissed
DCM Hyundai Limited Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 643
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 31(1)Penal Code, 1860 (IPC) — Section 114, 420
High Courts07 Nov 2003
Chandrakant M. Thakkar Vs Gujarat Housing Board
Gujarat High Court · (2003) 11 GUJ CK 0013
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6D, 10, 24, 24(5)Contract Act, 1872 — Section 23
High Courts06 Nov 2003Dismissed
Goklaram Jeruparamji Dhaka (Vishonoi) Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 582
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 54Evidence Act, 1872 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 13, 18, 35, 54
High Courts06 Nov 2003Dismissed
N.N. Makwana Vs State of Gujarat
Gujarat High Court · (2003) 11 GUJ CK 0028
Bombay Labour Welfare Fund Act, 1953 — Section 10, 15, 16Constitution of India, 1950 — Article 226, 227
High Courts06 Nov 2003Dismissed
Union of India (UOI) Vs Kishor Lakha
Gujarat High Court · (2004) 102 FLR 624 : (2004) 24 GLH 101
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25N, 33(C)(2)Payment of Bonus Act, 1965 — Section 10, 14, 2(21), 8, 9
High Courts05 Nov 2003Dismissed
Amrutbhai Joitabhai Prajapati Vs State of Gujarat
Gujarat High Court · (2003) 11 GUJ CK 0046
High Courts05 Nov 2003Allowed
Surajsinh alias Suru alias Suresh Lallusinh Rajput Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 454
Bombay Prohibition Act, 1949 — Section 65(E), 66(1)(B), 81Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3
High Courts04 Nov 2003Dismissed
Arjanbhai Galabhai Dugaicha Vs State of Gujarat
Gujarat High Court · (2003) 11 GUJ CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts03 Nov 2003Allowed
Baroda Traders Co op. Bank Ltd. Vs Mahavir Petroleum
Gujarat High Court · (2003) 11 GUJ CK 0060
High Courts03 Nov 2003Allowed
Nandotra Dudh Utpadak Sahakari Mandali Ltd. Vs State of Gujarat
Gujarat High Court · AIR 2004 Guj 253
Gujarat Co-operative Societies Act, 1961 — Section 4