High Courts03 Nov 2003Allowed
Premilaben Prataprai Joshi Vs State of Gujarat
Gujarat High Court · (2004) 85 GLH 24 : (2004) 24 GLH 85
Bombay Primary Education Act, 1947 — Section 23(2)Constitution of India, 1950 — Article 21, 226
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 7 of 38
High Courts02 Nov 2003Dismissed
(M/s.) Prajapati Oil Industry Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 365
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 118, 138
High Courts01 Nov 2003Dismissed
Prajapati Oil Industry Vs State of Gujarat
Gujarat High Court · (2003) 11 GUJ CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 118, 138
High Courts01 Nov 2003Dismissed
State of Gujarat Vs Kannubhai @ Navinbhai Pathiyara Heirs of dec
Gujarat High Court · (2003) 11 GUJ CK 0029
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(2), 10(3), 10(5), 11Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
High Courts17 Oct 2003
Maliben Kamabhai Harijan Vs Lrs of Late Jagjivan Nanji
Gujarat High Court · AIR 2004 Guj 230 : (2003) 23 GLH 787 : (2004) 1 GLR 179
Bombay Civil Courts Act, 1869 — Section 21, 22, 22A, 23, 24Bombay Court Fees Act, 1949 — Section 6, 7Bombay Court Fees Act, 1959 — Section 6(iv)(j)
High Courts17 Oct 2003Allowed
Gujarat State Khadi Gramodyog Board Pensioners Association Vs Gujarat State Khadi Gramodyog Board
Gujarat High Court · (2004) 24 GLH 18 : (2004) 18 GLH 24 : (2004) 1 GLR 116
Bombay Khadi and Village Industries Act, 1960 — Section 16, 17, 19, 2, 20Constitution of India, 1950 — Article 12, 14, 16, 21, 226
High Courts17 Oct 2003Dismissed
Ramanbhai Simonbhaii Christian Vs State of Gujarat
Gujarat High Court · (2003) 10 GUJ CK 0022
Civil Services Rules, 1959 — Rule 434Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 172, 188, 193, 196, 463
High Courts16 Oct 2003Allowed
Fag Precision Bearings Ltd. and Another Vs Vadodara Municipal Corporation and Another
Gujarat High Court · (2004) 138 STC 282
Baroda Provincial Municipal Corporation Act — Section 149(1), 457(17), 457(7), 460(1)Octroi Rules, 1965 — Rule 2(19)
High Courts16 Oct 2003
Alembic Chemical Works Ltd. Vs Deputy Commissioner of Income Tax
Gujarat High Court · (2003) 185 CTR 389 : (2004) 266 ITR 47 : (2003) 133 TAXMAN 833
Income Tax Act, 1961 — Section 28, 37(1), 80HH, 80HH(6), 80HH(7)
High Courts16 Oct 2003Dismissed
Bhoraniya Rafiqbhai Dawoodbhai Vs Khorajiya Soyabhai Suleman
Gujarat High Court · (2004) 24 GLH 177
Gujarat Panchayat Election Rules, 1994 — Rule 12, 12(3), 12(4)Gujarat Panchayats (Amendment) Act, 1993 — Section 274, 31, 31(4)Representation of the People Act, 1951 — Section 31(3), 31(4), 33(4), 33(5), 36(4)
High Courts15 Oct 2003
Sunni Muslim Waqf Committee Vs Saikh Abdul Aziz Gulam Mohiyuddin
Gujarat High Court · (2003) 10 GUJ CK 0032
High Courts15 Oct 2003Dismissed
Pranjivan Harjivan Parmar Vs State of Gujarat and Others
Gujarat High Court · (2003) 23 GLH 553 : (2003) 3 GLR 2516
Constitution of India, 1950 — Article 13, 14, 21, 226, 245Gujarat Regularisation of Unauthorised Development Act, 2001 — Section 3, 3A, 4, 5, 9
High Courts15 Oct 2003Dismissed
Gujarat State Land Develop Corporation Ltd. Vs Sompura Dharmednra Hathi C/o S.D. Rathod
Gujarat High Court · (2003) 10 GUJ CK 0015
Industrial Disputes Act, 1947 — Section 25F
High Courts15 Oct 2003Allowed
State Bank of India Vs Pro. O.L. of Volvo Steel Ltd. (Presently, Stanrose Steel Ltd.)
Gujarat High Court · (2004) 53 SCL 139
Companies Act, 1956 — Section 448, 451, 456(1), 456(2), 529ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 13(9), 2(ZF)
High Courts15 Oct 2003
Swati Omprakash Arya Vs State of Gujarat and Others
Gujarat High Court · AIR 2004 Guj 138
High Courts14 Oct 2003Dismissed
Shanitbhai Ambalal Patel Vs Dholka Nagarpalika
Gujarat High Court · (2003) 10 GUJ CK 0013
Constitution of India, 1950 — Article 226Gujarat University Act, 1949 — Section 52(A)
High Courts14 Oct 2003Dismissed
P.A. Chudasama Vs Secretary
Gujarat High Court · (2003) 10 GUJ CK 0004
Companies Act, 1956 — Section 619, 620Constitution of India, 1950 — Article 311Gujarat Civil Services (Revision of Pay) Rules, 1987 — Rule 4
High Courts13 Oct 2003Allowed
Kalidas Girdhardas Patel Vs The Sapa Group Seva Sahkari Mandali Ltd. and Others
Gujarat High Court · (2003) 10 GUJ CK 0026
Constitution of India, 1950 — Article 227
High Courts13 Oct 2003Allowed
Bipinchandra N. Ramanuj Vs Gujarat Water Supply and Sewerage Board
Gujarat High Court · (2003) 10 GUJ CK 0010
Constitution of India, 1950 — Article 14, 227Industrial Disputes Act, 1947 — Section 2, 25(F)
High Courts09 Oct 2003Allowed
Raviraj Praful Thacker Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 797
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 169, 319, 397Penal Code, 1860 (IPC) — Section 302, 323, 324, 326, 502