High Courts30 Sept 2003Allowed
Kutch District Panchayat Vs J.A. Pollara
Gujarat High Court · (2003) 09 GUJ CK 0055
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Gujarat High Court judgments, 2003
746 judgments · page 9 of 38
High Courts30 Sept 2003Allowed
Naranbhai Govindbhai Patel Vs District Development Officer
Gujarat High Court · (2003) 09 GUJ CK 0023
Bombay Civil Services Rules, 1959 — Rule 57AConstitution of India, 1950 — Article 14, 16, 226
High Courts29 Sept 2003
Sameer Engineering Works Vs District Collector
Gujarat High Court · AIR 2004 Guj 54 : (2003) 3 GLR 2638
Bombay Land Revenue Code, 1879 — Section 152, 172, 178, 179, 181Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 90Constitution of India, 1950 — Article 226, 227
High Courts29 Sept 2003Dismissed
Devsibhai Laxmanbhai Solanki Vs District Development Officer
Gujarat High Court · (2003) 09 GUJ CK 0020
High Courts26 Sept 2003Partly Allowed
Apar Industries Ltd. Vs Natwarsinh Naharsinh Sindha
Gujarat High Court · (2004) 24 GLH 418 : (2003) 3 GLR 2701 : (2004) 2 LLJ 282
Industrial Disputes Act, 1947 — Section 25FF, 3Transfer of Property Act, 1882 — Section 54
High Courts26 Sept 2003Partly Allowed
Dilip Chimanlal Shikari Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 42, 50, 8
High Courts26 Sept 2003
Nigam Priyakant Maniar Vs Reserve Bank of India
Gujarat High Court · (2004) 122 CompCas 579 : (2004) 54 SCL 437
Companies (Court) Rules, 1959 — Rule 6, 9Companies Act, 1956 — Section 2(11), 441, 443(1), 446, 446(2)Reserve Bank of India Act, 1934 — Section 45I
High Courts26 Sept 2003Dismissed
Chaudhary Jesangbhai Moghjibhai Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 543
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 22, 70Constitution of India, 1950 — Article 226
High Courts26 Sept 2003
Janaksinh Mohansinh Chavda Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0015
Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 2(14), 249, 249(1), 3, 9
High Courts26 Sept 2003
In Re: AIA Engg. (P.) Ltd.
Gujarat High Court · (2004) 52 SCL 43
Companies Act, 1956 — Section 391, 392, 393, 394
High Courts26 Sept 2003Dismissed
S.V.S. Sastry Vs Bank of India
Gujarat High Court · (2003) 09 GUJ CK 0006
Constitution of India, 1950 — Article 14, 16
High Courts25 Sept 2003Allowed
Marubhai Mandanbhai Maru Vs Bhaibhai Samudayik Mandi
Gujarat High Court · (2003) 09 GUJ CK 0058
High Courts25 Sept 2003Dismissed
S.M. Upadhyaya Vs GSRTC
Gujarat High Court · (2003) 09 GUJ CK 0026
Constitution of India, 1950 — Article 14, 16
High Courts25 Sept 2003Dismissed
Lilaben Varubhai Nathabhai Vaghari Vs State of Gujarat
Gujarat High Court · (2005) 1 DMC 219 : (2004) 24 GLH 13 : (2004) 13 GLH 24
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Hindu Marriage Act, 1955 — Section 11, 5(1)
High Courts24 Sept 2003Dismissed
Harekrishna K. Vadhwani Vs Vasupujya Smruti Co.-op Housing Society Ltd. and Others
Gujarat High Court · (2004) 24 GLH 257 : (2004) 1 GLR 221
Constitution of India, 1950 — Article 227Gujarat Co-operative Societies Act, 1961 — Section 13(10), 13(8), 13(9), 17, 17(2)
High Courts24 Sept 2003
Govindbhai Madhabhai Vaghela Vs Director, Pension and P.F. and Another
Gujarat High Court · (2004) 24 GLH 129
Bombay Civil Services Act, 1959 — Section 3Bombay Civil Services Rules, 1959 — Rule 230, 233, 239, 240B, 6Constitution of India, 1950 — Article 226
High Courts24 Sept 2003Dismissed
Mahersing or his sucessor in Office Intelligence Officer Vs Pradipkumar Bharatlal Poddar Director of Suvidha Pradipkumar Bharatlal Poddar Vs Mehar Singh or his successor in Office Intelligence Officer
Gujarat High Court · (2003) 09 GUJ CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 389, 397, 401, 436, 439(2)
High Courts24 Sept 2003Allowed
Minor Pankil Bhadresh Shah Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0031
Asmission Rules — Rule 20, 23, 4, 4(1), 4.1Constitution of India, 1950 — Article 226
High Courts24 Sept 2003Dismissed
Sadhna Education Trus. Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0024
Constitution of India, 1950 — Article 226Gujarat Higher Secondary Education Act, 1972 — Section 33Gujarat Secondary Education Act, 1972 — Section 33
High Courts24 Sept 2003Dismissed
Yusufkhan Mehmoodkhan Pathan Vs Heirs of Hazi Mohamadbhai Hazi Dudhwala
Gujarat High Court · (2004) 24 GLH 554
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 35, Order 21 Rule 43, 115, 47