High Courts05 Nov 2004
Jayantilal Sanubhai Tailor Vs Ralchem Ltd.
Gujarat High Court · (2005) 2 GLR 1218
Industrial Disputes Act, 1947 — Section 17B
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,075 of 1,769
High Courts05 Nov 2004
Bhanuben L. Chovatiya Vs State of Gujarat
Gujarat High Court · (2005) 2 ESC 1411 : (2005) 106 FLR 770
Constitution of India, 1950 — Article 309
High Courts05 Nov 2004Allowed
Vinodkumar Rajabhai Rathod Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1274
Constitution of India, 1950 — Article 136, 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 33
High Courts04 Nov 2004
Jignishaben Jasavant Sinh Parmar Vs Sardar Vallabhbhai Patel Institute of Technology
Gujarat High Court · AIR 2005 Guj 159
Constitution of India, 1950 — Article 226
High Courts04 Nov 2004Dismissed
Sopariwala Exports Vs State of Gujarat
Gujarat High Court · (2004) 11 GUJ CK 0029
Gujarat Agricultural Produce Markets Act, 1963 — Section 2, 23, 24, 3, 8Prevention of Food Adulteration Act, 1954 — Section 7
High Courts04 Nov 2004
Blue Star Ltd. Vs Commissioner of Labour
Gujarat High Court · (2005) 105 FLR 731
Contract Labour (Regulation and Abolition) Act, 1970 — Section 21
High Courts04 Nov 2004Allowed
Gasfulbhai Mohmadbhai Bilakhia Vs State of Gujarat
Gujarat High Court · (2005) 1 GLR 575 : (2005) 2 RCR(Civil) 533
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 5, 5(11)Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 129, 54, 54(1), 54(3)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(21), 43, 43(1), 43(2), 63
High Courts04 Nov 2004Dismissed
Tata Chemicals Ltd. Vs Chhotalal Jamnadas Samani
Gujarat High Court · (2004) 11 GUJ CK 0009
Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 14, 2
High Courts03 Nov 2004Allowed
Krishnaram Gordhanram Bishnoi Vs State of Gujarat
Gujarat High Court · (2004) 11 GUJ CK 0026
High Courts03 Nov 2004Allowed
Hamburg Bulk Carriers Gmbh Foreign Company Vs Vishal Exports Overseas Ltd.
Gujarat High Court · (2005) 2 ARBLR 394 : (2005) 25 GLH 262 : (2005) 2 GLR 954
Arbitration and Conciliation Act, 1996 — Section 2(1), 20, 7Civil Procedure Code, 1908 (CPC) — Section 29
High Courts03 Nov 2004Dismissed
Shell Exports (Kandla) Vs Union of India (UOI)
Gujarat High Court · (2004) 11 GUJ CK 0013
Constitution of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 5
High Courts03 Nov 2004Dismissed
Alaska Industries Vs Union of India (UOI)
Gujarat High Court · (2004) 11 GUJ CK 0011
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 227
High Courts02 Nov 2004Dismissed
Oil and Natural Gas Corporation Ltd. Vs Union of India (UOI)
Gujarat High Court · (2004) 11 GUJ CK 0028
Constitution of India, 1950 — Article 226, 227
High Courts02 Nov 2004
Gujarat Maritime Board Vs Ganguben Tapugiri Goswami
Gujarat High Court · (2004) 11 GUJ CK 0023
High Courts02 Nov 2004
B.M. Rao Vs State of Gujarat
Gujarat High Court · (2005) 1 GLR 481
Constitution of India, 1950 — Article 14, 16, 16(1), 21, 226Gujarat Civil Services (Conduct) Rules, 1971 — Rule 10, 3(1), 6, 7, 9Penal Code, 1860 (IPC) — Section 95
High Courts02 Nov 2004
Rajendrasinh Jaidevsinh Dabhi Vs State of Gujarat
Gujarat High Court · (2005) CriLJ 1690 : (2005) 2 GLR 1491
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 Nov 2004Dismissed
Vikshara Trading and Investment Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 182 ELT 147
High Courts01 Nov 2004Allowed
Bharatbhai Ramjibhai Parmar Vs District Primary Education Officer
Gujarat High Court · (2004) 11 GUJ CK 0031
Constitution of India, 1950 — Article 14, 16
High Courts30 Oct 2004
AMC Vs Rataji Gandaji Thakore
Gujarat High Court · (2004) 10 GUJ CK 0066
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Bombay Town Planning Act, 1954 — Section 51(3)Constitution of India, 1950 — Article 226
High Courts30 Oct 2004Dismissed
Mohamad Ansar Kutubuddin Ansari and Others Vs State of Gujarat
Gujarat High Court · (2004) 10 GUJ CK 0048
Bombay Police Act, 1951 — Section 135(1)Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 170, 173