CourtKutchehry.com

COURT ARCHIVE

Gujarat High Court judgments, 2004

889 judgments · page 8 of 45

High Courts25 Oct 2004

Monmohjar Lal Anjana Vs State of Gujarat

Gujarat High Court · (2004) 10 GUJ CK 0059

Central Motor Vehicles Rules, 1989 — Rule 126, 126A, 95Constitution of India, 1950 — Article 14, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 94
Read judgment
High Courts15 Oct 2004

Ahmedabad Electricity Company Limited Vs Ramesh D. Devnani

Gujarat High Court · AIR 2005 Guj 66 : (2005) 25 GLH 298 : (2005) 2 GLR 1202 : (2005) 3 RCR(Civil) 216 : (2003) 3 RCR(Criminal) 415 : (2005) 3 RCR(Criminal) 415

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 20(1), 226, 227Electricity (Supply) Act, 1948 — Section 69(1)
Read judgment
High Courts14 Oct 2004Allowed

PWD Employees'' Union Vs State of Gujarat

Gujarat High Court · (2005) 1 GLR 262

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 47 Rule 1, 144Constitution of India, 1950 — Article 136, 137, 145, 215, 32Contempt of Courts Act, 1971 — Section 10
Read judgment
High Courts14 Oct 2004Allowed

Gujarat Vidhyapith Vs Becharbhai Nagajibhai Bharwad

Gujarat High Court · (2005) 25 GLH 236 : (2005) 1 GLR 407

Bombay Primary Education Act, 1947 — Section 40B, 40B(1), 40B(5), 40C, 40FConstitution of India, 1950 — Article 311, 311(2)Gujarat Secondary Education Act, 1972 — Section 36, 36(1)
Read judgment