High Courts17 Mar 2005Allowed
Natwarlal Pitambardar Patel Vs A.B. Trivedi
Gujarat High Court · (2005) 2 GLR 1453
Constitution of India, 1950 — Article 226, 233, 234, 235Penal Code, 1860 (IPC) — Section 114, 406, 420
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,061 of 1,770
High Courts17 Mar 2005Dismissed
Rajeshbhai Thakorbhai Bhatt Vs Director of Municipalities
Gujarat High Court · (2005) 3 GLR 2425
Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 253, 258, 258(2), 258(3), 70
High Courts17 Mar 2005Allowed
Elecon Engineering Co. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 188 ELT 257 : (2005) 3 GLR 1957
Central Excises and Salt Act, 1944 — Section 2, 3Sales of Goods Act, 1930 — Section 2(7)
High Courts17 Mar 2005
Pratapbhai Punjabhai Asari Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0043
Bombay Police Act, 1951 — Section 161(1)Bombay Prohibition Act, 1949 — Section 116(B), 65, 65(A)(E), 66(B)Criminal Procedure Code, 1973 (CrPC) — Section 197, 482
High Courts17 Mar 2005
Kailashben Vs Subhashchandra Ochhavlal Mehta
Gujarat High Court · (2005) 03 GUJ CK 0030
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 29(2)
High Courts17 Mar 2005Dismissed
G.S.R.T. Corpn. Vs Milandubhai Bhagwandasbhai Khichadiya
Gujarat High Court · (2005) 03 GUJ CK 0007
High Courts16 Mar 2005
Chetankumar Shankarlal Patel Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 481 : (2005) 3 GLR 2005
Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts16 Mar 2005Dismissed
Charutar Arogya Mandal and Others Vs Justice R.J. Shah (Retd.) Fee Committee (Medical) for Self Financed Professional Colleges and Others
Gujarat High Court · AIR 2005 Guj 222 : (2005) 2 GLR 1107
Constitution of India, 1950 — Article 14, 142, 226, 32Industrial Disputes Act, 1947 — Section 25N
High Courts16 Mar 2005Allowed
Deputy General Manager Vs Rameshbhai Atmaram Vaghela
Gujarat High Court · (2005) 107 FLR 957 : (2006) 1 LLJ 956
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Industrial Disputes Act, 1947 — Section 17B
High Courts16 Mar 2005Allowed
Dinesh V. Manek Vs Bank of India
Gujarat High Court · (2005) 03 GUJ CK 0072
Constitution of India, 1950 — Article 12, 21
High Courts16 Mar 2005Allowed
V.D. Dulera Vs State of Gujarat
Gujarat High Court · (2005) 3 GLR 2721
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226
High Courts16 Mar 2005Allowed
Shree Gram Sarvajanik Education Trust Vs State of Gujarat
Gujarat High Court · AIR 2005 Guj 247
National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 14(4), 15National Council for Teachers Education (Norms and Standards for Teacher Education Programmes) Regulations, 2001 — Regulation 3, 6, 7
High Courts16 Mar 2005Allowed
Raisinh Dhirajsinh Boradhara Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0018
Mamlatdars Court Act, 1906 — Section 5
High Courts16 Mar 2005
Heubach Colour Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 102 ECC 347 : (2005) 124 ECR 150 : (2005) 183 ELT 417
High Courts15 Mar 2005
Rajesh Parsottam Galoria Vs Dena Bank
Gujarat High Court · (2005) 03 GUJ CK 0089
Industrial Disputes Act, 1947 — Section 10
High Courts15 Mar 2005
Gobarbhai Ranchhodbhai Sardhara Vs State of Gujarat
Gujarat High Court · (2005) 3 GLR 2478
Bombay Public Trusts Act, 1950 — Section 36Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 78Constitution of India, 1950 — Article 227
High Courts15 Mar 2005Dismissed
P.H. Transport Vs State of Guajrat
Gujarat High Court · AIR 2005 Guj 326
Constitution of India, 1950 — Article 226
High Courts15 Mar 2005Dismissed
Gulabbhai Ranchodbhai Solanki Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0064
Bombay Civil Services Rules, 1959 — Rule 161(1)
High Courts15 Mar 2005
Badaha Jasha Gulachar Vs Dena Bank
Gujarat High Court · (2005) 03 GUJ CK 0054
Industrial Disputes Act, 1947 — Section 10
High Courts15 Mar 2005Dismissed
Baroda Municipal Corporation Vs Purushottambhai T. Solanki
Gujarat High Court · (2005) 2 GLR 1733
Evidence Act, 1872 — Section 114, 25B, 25F, 25NIndustrial Disputes Act, 1947 — Section 11, 17B, 25F