High Courts09 Mar 2005Allowed
State of Gujarat Vs Abdulbhai Ibrahim Kureshi
Gujarat High Court · (2005) 03 GUJ CK 0044
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,063 of 1,770
High Courts09 Mar 2005Allowed
Kheda Dist. Co-op. Milk Producers Union Ltd. Vs S.B. Parmar
Gujarat High Court · (2005) 03 GUJ CK 0039
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts09 Mar 2005Dismissed
Pushpaben Maganlal B. Harijan (Makwana) Vs Union of India (UOI)
Gujarat High Court · (2005) 03 GUJ CK 0037
Hindu Marriage Act, 1955 — Section 13(B)
High Courts09 Mar 2005
Indian Bank Vs O.L. of Satnam Export (India) Ltd.
Gujarat High Court · (2005) 03 GUJ CK 0020
Civil Procedure Code, 1908 (CPC) — Section 73Companies Act, 1956 — Section 10, 442, 446, 456, 529AConstitution of India, 1950 — Article 227
High Courts09 Mar 2005Allowed
M.G. Padhiyar Vs Hon''ble High Court of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 167Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 3(1)
High Courts07 Mar 2005Dismissed
Bhikhubhai K. Patel Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0095
Gujarat Agricultural Lands Ceiling Act, 1960 — Section 37
High Courts07 Mar 2005
L and T Niro Limited Vs Mysore Paper Mills Ltd. and Another
Gujarat High Court · AIR 2005 Guj 355 : (2006) 1 BC 321
Arbitration Act, 1940 — Section 34
High Courts07 Mar 2005
Gujarat State Road Transport Corporation Vs Haansraj Muljibhai Patel
Gujarat High Court · (2005) 106 FLR 1119 : (2005) 2 GLR 1526
Industrial Disputes Act, 1947 — Section 10
High Courts07 Mar 2005Dismissed
Abbasbaig Habibbaig Mirza Vs State of Gujarat
Gujarat High Court · (2005) 3 GLR 2418
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 227, 228, 397Evidence Act, 1872 — Section 10, 25
High Courts07 Mar 2005
Gujarat State Road Transport Corporation Vs Dayabhai Lavjibhai Rohit
Gujarat High Court · (2005) 03 GUJ CK 0011
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts04 Mar 2005
Flowel Asbestos Products Vs Union of India (UOI)
Gujarat High Court · (2005) 127 ECR 158 : (2005) 187 ELT 21
Central Excises and Salt Act, 1944 — Section 35F
High Courts04 Mar 2005Allowed
Sadbhav Engineering Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 187 ELT 300
Constitution of India, 1950 — Article 226
High Courts03 Mar 2005Allowed
Ramkumar Kalluram Yadav and Others Vs State of Gujarat and Others
Gujarat High Court · (2005) 2 GLR 1619
High Courts03 Mar 2005Allowed
Chandubhai Becharbhai Patel Vs State of Gujarat
Gujarat High Court · (2005) 03 GUJ CK 0048
High Courts03 Mar 2005Dismissed
Raghuvirsinh D. Dasondi Vs S.J. Shah
Gujarat High Court · (2005) 03 GUJ CK 0031
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 70Constitution of India, 1950 — Article 227
High Courts03 Mar 2005Allowed
Commissioner Vs Raginaben K. Pijkar
Gujarat High Court · (2005) 03 GUJ CK 0016
Constitution of India, 1950 — Article 14, 226, 227
High Courts02 Mar 2005
Zilvana Dudh Utpadak Sahakari Mandali Ltd. Vs Dy. Collector and Election Officer
Gujarat High Court · (2005) 03 GUJ CK 0067
Bombay Co-operative Societies Act, 1925 — Section 10
High Courts02 Mar 2005Dismissed
State of Gujarat Vs Babubhai Udesing Parmar
Gujarat High Court · (2005) 3 GLR 2491
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(1), 164(2), 164(3), 164(4)Evidence Act, 1872 — Section 91
High Courts02 Mar 2005Dismissed
Heirs of Jitubhai Mastubhai Vs Natvarlal Mahijibhai
Gujarat High Court · (2005) 2 GLR 1728
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32OBombay Tenancy and Agricultural Lands Rules, 1949 — Rule 2AConstitution of India, 1950 — Article 227
High Courts02 Mar 2005
Yuvraj Prithvirajsinhji Vs Maharani Rajendrakunvarba Saheb
Gujarat High Court · AIR 2006 Guj 84
Bombay Land Revenue Code, 1879 — Section 135(D)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, Order 7 Rule 11Hindu Succession Act, 1956 — Section 4, 4(1), 5, 9