High Courts14 Oct 2004Dismissed
Ajit Kumar Singh Vs Union of India (UOI)
Gujarat High Court · (2004) 10 GUJ CK 0028
Confidential Reports Rules — Rule 16, 16(2), 17Constitution of India, 1950 — Article 51A
COURT ARCHIVE
Gujarat High Court judgments, 2004
889 judgments · page 9 of 45
High Courts14 Oct 2004
Jain Transport Services Vs Inspector of Motor Vehicles
Gujarat High Court · AIR 2005 Guj 51 : (2004) 3 GLR 2689
Central Motor Vehicles Rules, 1989 — Rule 126, 126A, 95Constitution of India, 1950 — Article 14, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 94
High Courts14 Oct 2004Dismissed
Sameer Engineering Works Vs District Collector
Gujarat High Court · AIR 2005 Guj 81 : (2005) 1 GLR 215
Bombay Land Revenue Code, 1879 — Section 178, 179Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 90Constitution of India, 1950 — Article 226, 227
High Courts14 Oct 2004
Satishkumar Dinubhai Desai Vs Patan Nagarpalika
Gujarat High Court · (2004) 10 GUJ CK 0007
Bombay Land Revenue Code, 1879 — Section 65Gujarat Municipalities Act, 1963 — Section 155, 258, 258(1), 264
High Courts14 Oct 2004Allowed
Gujarat Blacktrap Quarry Industries Association Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 521
Bombay Land Revenue Code, 1879 — Section 48, 48(1)Constitution of India, 1950 — Article 14, 226Gujarat Land Revenue (Amendment) Rules, 1992 — Rule 81
High Courts14 Oct 2004Dismissed
Nilofar and Nilam Usman Shaikh Vs The State of Gujarat
Gujarat High Court · (2004) 3 GLR 2630
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 397, 401Immoral Traffic (Prevention) Act, 1956 — Section 2, 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 366, 366A
High Courts13 Oct 2004
Manubhai K. Patel Vs Thakor Anarji Ravaji
Gujarat High Court · (2004) 10 GUJ CK 0019
Bombay Land Revenue Code, 1879 — Section 211, 65Constitution of India, 1950 — Article 226Gujarat Town Planning and Urban Development Act, 1976 — Section 117(1)(A)
High Courts12 Oct 2004Dismissed
Vishwa Traders Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 123 ECR 206 : (2005) 180 ELT 150
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts12 Oct 2004Allowed
Saral Industries Vs Union of India (UOI)
Gujarat High Court · (2005) 98 ECC 736 : (2005) 126 ECR 149 : (2005) 184 ELT 361
Central Excise Rules, 1944 — Rule 173Q(1), 192Constitution of India, 1950 — Article 227
High Courts12 Oct 2004
Sheikh Madinabibi Mustafabhai Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1339
Bombay Police Act, 1951 — Section 135Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 109Constitution of India, 1950 — Article 226 , 227
High Courts12 Oct 2004
Maruti Interior Products Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 122 ECR 40 : (2005) 182 ELT 145
Constitution of India, 1950 — Article 226
High Courts12 Oct 2004Allowed
Bhagyodaya Restaurant Vs Ahmedabad Municipal Corporation
Gujarat High Court · (2004) 10 GUJ CK 0010
Constitution of India, 1950 — Article 12, 226
High Courts11 Oct 2004Allowed
State of Gujarat Vs Kanaksinh Mohansinh Mangrola
Gujarat High Court · (2004) 10 GUJ CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 302, 438, 439, 70, 82Penal Code, 1860 (IPC) — Section 120B, 34, 380, 397(1), 397(2)
High Courts11 Oct 2004
Dadabhai Abhelbhai Darbar Vs West End Sports Club
Gujarat High Court · (2004) 10 GUJ CK 0049
High Courts11 Oct 2004Allowed
K.P. Jadav Vs State of Gujarat
Gujarat High Court · (2004) 10 GUJ CK 0027
Constitution of India, 1950 — Article 14, 16
High Courts11 Oct 2004
Somabhai Devabhai Chauhan Vs Divisional Controller S.T. Corporation
Gujarat High Court · (2005) 106 FLR 493
High Courts11 Oct 2004Allowed
Kolety Gum Industries Vs Union of India (UOI)
Gujarat High Court · (2005) 184 ELT 344
High Courts08 Oct 2004
Chhabildas Ramjibhai Vaghela Vs District Development Officer and Another
Gujarat High Court · (2004) 10 GUJ CK 0061
Gujarat Panchayats (Amendment) Act, 1993 — Section 57, 57(1)
High Courts08 Oct 2004
Dahyabhai Bhikhabhai Patel Vs State of Gujarat
Gujarat High Court · (2004) 10 GUJ CK 0033
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 84(C)
High Courts08 Oct 2004
Patel Bhagiben Vs The State of Gujarat
Gujarat High Court · (2005) 2 DMC 263
Penal Code, 1860 (IPC) — Section 114, 306, 498A