High Courts09 Oct 2003Allowed
Babubhai Bhagwanji Mehta Vs State of Gujarat Special Secretary (Appeals)
Gujarat High Court · (2004) 1 GLR 532
Gujarat Land Revenue Rules, 1972 — Rule 108(6)
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 8 of 38
High Courts09 Oct 2003Allowed
Damor Bhagubhai Dalsing Vs Collector and District Magistrate
Gujarat High Court · (2004) 1 GLR 559
High Courts09 Oct 2003Partly Allowed
Gujarat State Road Transport Corporation Vs Minor Deepaben
Gujarat High Court · (2003) 10 GUJ CK 0002
Motor Vehicles Act, 1939 — Section 110A
High Courts09 Oct 2003Dismissed
Atladara Kelavani Mandal and Others Vs State of Gujarat and Others
Gujarat High Court · (2004) 24 GLH 383 : (2004) 1 GLR 244
Constitution of India, 1950 — Article 14, 19, 19(1), 28(1)(3), 29Gujarat Secondary Education Act, 1972 — Section 34, 35, 36
High Courts08 Oct 2003Allowed
C.J. Thakkar Vs State of Gujarat
Gujarat High Court · (2003) 10 GUJ CK 0028
Bombay Civil Services Rules, 1959 — Rule 189A, 330, 48AConstitution of India, 1950 — Article 226, 366(17)Gratuity Act, 1972 — Section 14
High Courts08 Oct 2003Dismissed
Junagadh Municipality Vs State of Gujarat
Gujarat High Court · (2003) 3 GLR 2663
Constitution of India, 1950 — Article 123, 13(3), 154, 163, 163(1)Excess Profits Tax Act, 1940 — Section 1(2)General Clauses Act, 1897 — Section 3(29), 6
High Courts08 Oct 2003Allowed
Kanakroy H. Dave Vs Vice Chancellor
Gujarat High Court · (2003) 10 GUJ CK 0021
Gujarat University Act, 1949 — Section 20, 20(3A)
High Courts08 Oct 2003Allowed
State of Gujarat Vs Rameshchandra N. Patel
Gujarat High Court · (2003) 10 GUJ CK 0006
Constitution of India, 1950 — Article 309
High Courts07 Oct 2003Allowed
Sultankhan Yusufkhan Pathan Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 760
Arms Act, 1959 — Section 25(1)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 202
High Courts06 Oct 2003
A.A. Bhoira, Retireed by Engineer Vs State of Gujarat
Gujarat High Court · (2004) 101 FLR 947 : (2003) 3 GLR 2756
Bombay Civil Services Rules, 1959 — Rule 151, 152, 152(3)Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 15
High Courts06 Oct 2003Dismissed
Mukeshkumar Premshanker Joshi Vs State of Gujarat
Gujarat High Court · (2003) 10 GUJ CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Penal Code, 1860 (IPC) — Section 302
High Courts06 Oct 2003
Deepak N. Chhatrapati Vs Gujarat State Warehousing Corporation
Gujarat High Court · (2004) 2 GLR 985 : (2004) 2 LLJ 865
Penal Code, 1860 (IPC) — Section 409
High Courts03 Oct 2003Allowed
Garden Finance Ltd. Vs Asstt. Commissioner of Income Tax
Gujarat High Court · (2003) 10 GUJ CK 0020
Constitution of India, 1950 — Article 141, 226, 227Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148
High Courts01 Oct 2003Dismissed
National Insurance Co. Ltd. Vs Mukeshbhai Bhalchandrabhai Jani Decd. thro'' heirs Ranjan
Gujarat High Court · (2004) 2 ACC 310 : (2004) ACJ 1533 : (2004) 24 GLH 246
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 140, 158(6), 163A, 163A(2), 163BWorkmens Compensation Act, 1923 — Section 4A(3)
High Courts01 Oct 2003Allowed
Patel Jayeshkumar Kanubhai Vs State of Gujarat
Gujarat High Court · (2003) 10 GUJ CK 0033
High Courts01 Oct 2003Dismissed
Surjitsing Acchalsing Vs Motilal Hiralal Warehouse and Estate Ltd.
Gujarat High Court · (2004) 1 GLR 4
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13(1)Constitution of India, 1950 — Article 254(2)Transfer of Property Act, 1882 — Section 106, 108
High Courts01 Oct 2003
Bank of Baroda Vs Nadiad Machinery and Electrical Merchant Credit Co-op. Soc. Ltd.
Gujarat High Court · (2004) 1 GLR 50
Banking Regulation Act, 1949 — Section 35A , 36Gujarat Co-operative Societies Act, 1961 — Section 71(1)
High Courts01 Oct 2003Dismissed
Satishkumar Babulal Shah Vs Sarfarazkhan G. Pathan and Others
Gujarat High Court · (2004) 1 GLR 767
Bombay Provincial Municipal Corporation Regulations — Regulation 17Bombay Provincial Municipal Corporations Act, 1949 — Section 465, 465(1)(1)Constitution of India, 1950 — Article 14, 16
High Courts01 Oct 2003Partly Allowed
Divyaben S. Modi Vs District Development Officer
Gujarat High Court · (2003) 10 GUJ CK 0008
High Courts01 Oct 2003Dismissed
Surjitsing Acchalsing thro'' Proprietor Vs Motilal Hiralal Warehouse and Estate Ltd.
Gujarat High Court · (2004) 1 GLR 4
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 13(1), 29(2)Constitution of India, 1950 — Article 254(2)Government of India Act, 1935 — Section 107(2)