High Courts24 Mar 2004
State of Gujarat and Others Vs Shri Madhusudan S. Pandya
Gujarat High Court · (2004) 03 GUJ CK 0031
COURT ARCHIVE
Gujarat High Court judgments, 2004
889 judgments · page 35 of 45
High Courts24 Mar 2004Allowed
G.M. Thaker Vs State of Gujarat
Gujarat High Court · (2004) 102 FLR 1181
Industrial Disputes Act, 1947 — Section 2
High Courts24 Mar 2004
Ramanlal R. Khorsma I/C. Principal Vs Virabhai Talsibhai Parmar
Gujarat High Court · (2004) 03 GUJ CK 0022
Gujarat Secondary Education Act, 1972 — Section 36, 36(1), 38, 39
High Courts23 Mar 2004
State of Gujarat and Others Vs Rajubhai R. Vankar and Another
Gujarat High Court · (2004) 03 GUJ CK 0080
Letters Patent Act, 1865 — Clause 15
High Courts23 Mar 2004
Ahmedabad Municipal Transport Service Vs Mohmad Salim J. Shaikh
Gujarat High Court · (2004) 03 GUJ CK 0039
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A, 6(2A)
High Courts22 Mar 2004Dismissed
Vijaybhan Dulesing Gaharwal Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 503
Penal Code, 1860 (IPC) — Section 201, 302, 364A, 507
High Courts22 Mar 2004
CMC (India) Proprietory Vs Smt. Savitaben Atmaram Solanki
Gujarat High Court · (2004) 03 GUJ CK 0043
Industrial Disputes Act, 1947 — Section 25(F), 25(N), 33, 33(1), 33(2)
High Courts19 Mar 2004
Bhagwatiben J. Sharaf Vs Dist. Primary Education Officer
Gujarat High Court · (2004) 03 GUJ CK 0087
Bombay Civil Services Rules, 1959 — Rule 251(2), 254(1)
High Courts19 Mar 2004Dismissed
Kamlesh R. Bhrambhatt Vs Mahemdabad Education Society
Gujarat High Court · (2004) 03 GUJ CK 0028
Constitution of India, 1950 — Article 311Gujarat Affiliated Colleges Services Tribunal Act, 1982 — Section 14
High Courts19 Mar 2004
Rajeshkumar Rameshchandra Rao Vs Gujarat Pollution Control Board
Gujarat High Court · (2004) 03 GUJ CK 0009
Air (Prevention and Control of Pollution) Act, 1981 — Section 31A, 37, 43, 43(1)
High Courts19 Mar 2004Dismissed
Borisagar Jagdish Arjunlal Vs State of Gujarat and Others
Gujarat High Court · (2004) 03 GUJ CK 0007
High Courts18 Mar 2004
Sahyog Mahila Mandal and Another Vs State of Gujarat and Others
Gujarat High Court · (2004) 2 GLR 1764
Constitution of India, 1950 — Article 1, 14, 145(5), 19, 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 190(1)Immoral Traffic (Prevention) Act, 1956 — Section 14, 15, 15(1), 15(4), 7(1)
High Courts18 Mar 2004Allowed
K.J. Dhulia Vs State of Gujarat
Gujarat High Court · (2004) 2 GLR 1821
Constitution of India, 1950 — Article 226Protection of Rights and Full Participation Act, 1995 — Section 47, 47(1), 47(2)
High Courts18 Mar 2004
Creative Investment (P) Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2004) 188 CTR 6 : (2004) 268 ITR 485
Income Tax Act, 1961 — Section 104, 104(1), 104(2)
High Courts18 Mar 2004Allowed
Ravi Arjun Shah Vs Principal Secretary
Gujarat High Court · (2004) 03 GUJ CK 0055
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 226
High Courts18 Mar 2004
Union of India (UOI) Vs Ishwar Jetha
Gujarat High Court · (2004) 3 LLJ 195
Constitution of India, 1950 — Article 226
High Courts18 Mar 2004
Rameshbhai Punjamji Maji Rana (Bhil) Vs State of Gujarat
Gujarat High Court · (2005) 2 ALT(Cri) 27
Criminal Procedure Code, 1973 (CrPC) — Section 313, 489Penal Code, 1860 (IPC) — Section 107, 114, 306, 498A
High Courts18 Mar 2004
Commissioner of Income Tax Vs Sundeep Construction (P) Ltd.
Gujarat High Court · (2004) 137 TAXMAN 287
Finance Act, 1982 — Section 2(7)(c)Income Tax Act, 1961 — Section 256(2)
High Courts18 Mar 2004
Thakorbhai Meghjibhai Patel Vs State of Gujarat
Gujarat High Court · (2004) 03 GUJ CK 0015
Arms Act, 1959 — Section 25CBombay Police Act, 1951 — Section 115Penal Code, 1860 (IPC) — Section 114, 120B, 302, 323, 365
High Courts17 Mar 2004Allowed
Bhavnaben Shamjibhai Vs Dinesh Premjibhai Kapadia
Gujarat High Court · (2005) 2 CivCC 356 : (2005) 2 DMC 315 : (2004) 24 GLH 271 : (2005) 1 GLR 97 : (2005) 2 RCR(Criminal) 546
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)