High Courts30 Sept 2004Allowed
Soni Ganpatlal Punjiram Vs Assistant Collector
Gujarat High Court · (2004) 09 GUJ CK 0010
COURT ARCHIVE
Gujarat High Court judgments, 2004
889 judgments · page 11 of 45
High Courts29 Sept 2004
Parmar Priyank Chandrasinh Minor Thro. Father Vs State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0081
High Courts29 Sept 2004Dismissed
Akshar Corporation Vs O.L. of Vivekanand Mills Ltd.
Gujarat High Court · (2005) 59 SCL 680
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 47 Rule 1, Order 47 Rule 1(9), Order 47 Rule 9, 151Companies (Court) Rules, 1959 — Rule 272, 273, 6 , 9Companies Act, 1956 — Section 397, 398, 457
High Courts29 Sept 2004
The Manager, Bob Housing Finance Ltd. Vs Bhaskarchandra Mahendraprasad Joshi
Gujarat High Court · (2005) 25 GLH 102 : (2005) 3 GLR 1954 : (2005) 4 RCR(Criminal) 966
High Courts29 Sept 2004Allowed
A.K. Patel and Co. (Construction) Pvt. Ltd. Vs State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0061
Gujarat Sales Tax Act, 1969 — Section 41(3), 72
High Courts29 Sept 2004Dismissed
Triveni Chemicals Ltd. Vs Union of India (UOI)
Gujarat High Court · (2007) 210 ELT 667 : (2007) 5 STR 401
Constitution of India, 1950 — Article 226
High Courts29 Sept 2004
Forum of Retired Officers/Employees of Gujarat State Financial Corporation Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 162
Constitution of India, 1950 — Article 12State Financial Corporations Act, 1951 — Section 10, 23, 24, 25, 28
High Courts29 Sept 2004Allowed
K.V. Ranga Reddy Vs DIG BSF
Gujarat High Court · (2004) 09 GUJ CK 0020
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts29 Sept 2004Allowed
Benu Chatterji Vs Union of India (UOI)
Gujarat High Court · (2005) 104 FLR 385 : (2005) 25 GLH 20
Constitution of India, 1950 — Article 141, 32
High Courts29 Sept 2004Dismissed
Chimanlal Chakubhai Vs State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0012
Bombay Land Revenue Code, 1879 — Section 211, 41, 42, 43, 44Bombay Land Revenue Rules, 1921 — Rule 18
High Courts28 Sept 2004
Jayantilal Jethalal Soni Vs State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0083
Bombay Land Revenue Code, 1879 — Section 211Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63
High Courts28 Sept 2004Dismissed
Manishbhai Vinodbhai Patel Sarpanch Vs The State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0082
Gujarat Panchayats (Amendment) Act, 1993 — Section 116, 253
High Courts27 Sept 2004
Lalbhai R. Patel Vs State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0019
High Courts27 Sept 2004Allowed
Evergreen Exim Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 182 ELT 162
Customs Act, 1962 — Section 129 E
High Courts27 Sept 2004Allowed
Manoj Processors Vs Union of India (UOI)
Gujarat High Court · (2005) 191 ELT 85
High Courts24 Sept 2004
Devayani Processors Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 183 ELT 139
High Courts24 Sept 2004Allowed
Patel Dineshbhai Mohanbhai Vs Decd. Naranbhai Ramdas Thro'' Legal Heirs
Gujarat High Court · AIR 2005 Guj 100 : (2005) 1 GLR 116
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 23 Rule 1, Order 6 Rule 17, 115Constitution of India, 1950 — Article 136Limitation Act, 1963 — Section 21, 21(1), 21(2), 22
High Courts24 Sept 2004Allowed
Surabhai Ravikumar Minawala Vs State of Gujarat
Gujarat High Court · AIR 2005 Guj 149 : (2004) 3 GLR 2709 : (2005) 2 RCR(Civil) 822
Constitution of India, 1950 — Article 226Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts24 Sept 2004Allowed
Revagiri Ramgari Gosai Vs District Panchayat
Gujarat High Court · (2004) 09 GUJ CK 0006
Bombay Civil Services Rules, 1959 — Rule 152Constitution of India, 1950 — Article 226
High Courts23 Sept 2004
Nirajanbhai Bhagwanbhai Patel Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1493
Bombay Land Revenue Code, 1879 — Section 211, 65Panchayats Act — Section 123(1), 123(2)