Advocates Act, 1961 — Section 1, 15, 17, 2, 24Bombay Prohibition Act, 1949 — Section 110, 66(1), 85(1)(3)Constitution of India, 1950 — Article 129, 136, 14, 142, 142(1)

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High Courts22 Sept 2004Dismissed

United Phosphorus Ltd. Vs Union of India (UOI)

Gujarat High Court · (2005) 124 ECR 160 : (2005) 184 ELT 27

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High Courts21 Sept 2004Dismissed

Commissioner of Central Excise Vs Medico Labs and Another

Gujarat High Court · (2004) 192 CTR 112 : (2004) 117 ECR 276 : (2004) 173 ELT 117

Central Excises and Salt Act, 1944 — Section 35A(3)

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High Courts21 Sept 2004

Bharatsinh Pratpsinh Parmar Vs State of Gujarat

Gujarat High Court · (2005) 25 GLH 75 : (2005) 1 GLR 48

Bombay Police Act, 1951 — Section 125, 135Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 114, 300, 302, 320, 324

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High Courts21 Sept 2004Allowed

Khodaji Mangaji Vs State of Gujarat

Gujarat High Court · (2004) 09 GUJ CK 0043

Bombay Land Revenue Code, 1879 — Section 72, 79, 79A

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High Courts21 Sept 2004Dismissed

Kapuram Bhuraji Vs Patel Steel and Re-Rolling Mills

Gujarat High Court · (2005) 106 FLR 334 : (2005) 2 GLR 1029 : (2005) 2 LLJ 242

General Clauses Act, 1897 — Section 22Industrial Disputes (Gujarat) Rules, 1966 — Rule 26(A)Payment of Wages (Procedure) Rules, 1937 — Rule 8

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High Courts20 Sept 2004Dismissed

Birla VXL Ltd. Vs Union of India (UOI)

Gujarat High Court · (2005) 183 ELT 350

Constitution of India, 1950 — Article 226

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High Courts20 Sept 2004Allowed

Natvarlal U. Modi Vs Ahmedabad Dist. Co-op. Milk Producers Union Ltd.

Gujarat High Court · (2004) 09 GUJ CK 0054

Industrial Disputes Act, 1947 — Section 2

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High Courts20 Sept 2004Dismissed

Adambhai Sulemanbhai Ajmeri Vs Union of India (UOI)

Gujarat High Court · (2004) 09 GUJ CK 0036

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 228

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High Courts20 Sept 2004Dismissed

Jay Bharat Steel Co. Vs Union of India (UOI)

Gujarat High Court · (2005) 184 ELT 20 : (2004) 3 GLR 2668

Constitution of India, 1950 — Article 227Customs Act, 1962 — Section 129B(2)Customs, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 20

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High Courts17 Sept 2004Dismissed

State of Gujarat Vs Jivabhai Isabbhai

Gujarat High Court · (2004) 09 GUJ CK 0063

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 33C2Minimum Wages Rules, 1961 — Rule 23, 23(4)

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High Courts16 Sept 2004Allowed

J.C. Parmar Vs Gujarat Public Service Commission

Gujarat High Court · (2004) 09 GUJ CK 0073

Constitution of India, 1950 — Article 16, 226Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8, 8(5)

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High Courts16 Sept 2004

Rameshbhai Ramanlal Patel Vs Shree Bansidhar Pvt. Ltd.

Gujarat High Court · (2005) 127 CompCas 806 : (2005) 6 CompLJ 277 : (2005) 58 SCL 396

Companies Act, 1913 — Section 162Companies Act, 1956 — Section 235, 237, 397, 398, 433

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High Courts16 Sept 2004

K.S. Patel Vs Shri Successor in Office of The Collector

Gujarat High Court · (2004) 09 GUJ CK 0027

Constitution of India, 1950 — Article 162, 309Land Records Qualifying Examination Rules, 1970 — Rule 2, 3, 4, 4(1), 4(3)

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High Courts16 Sept 2004

L.M. Patel and Others Vs State of Gujarat and Others

Gujarat High Court · (2005) 2 GLR 1235

Land Records Qualifying Examination Rules, 1970 — Rule 6

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