High Courts30 Oct 2004Allowed
Jagruti J. Vyas Vs State of Gujarat
Gujarat High Court · (2004) 10 GUJ CK 0038
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,076 of 1,769
High Courts30 Oct 2004Dismissed
Indiraben Navnitbhai Patel Vs Legal Heirs and Rep. of Natha-Bhai Ashabhai Valand
Gujarat High Court · (2004) 10 GUJ CK 0030
Bombay Land Revenue Code, 1879 — Section 203Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Limitation Act, 1963 — Article 54
High Courts30 Oct 2004
Saiyed H. Sarfulla Vs State of Gujarat
Gujarat High Court · (2004) 10 GUJ CK 0024
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 84C
High Courts29 Oct 2004
Sanjaykumar Jayantilal Soni (Dharani) Vs State of Gujarat
Gujarat High Court · (2004) 10 GUJ CK 0062
High Courts29 Oct 2004Dismissed
Pankajbhai M. Bavisi Vs State of Gujarat
Gujarat High Court · (2004) 10 GUJ CK 0014
High Courts29 Oct 2004
Sanmukhbhai Bhikhabhai Patel and Others Vs State of Gujarat and Others
Gujarat High Court · (2005) 1 GLR 338
Bombay Provincial Municipal Corporations Act, 1949 — Section 66Constitution of India, 1950 — Article 13, 14, 166, 226, 243WGujarat Housing Board Act, 1961 — Section 10, 49
High Courts29 Oct 2004
Ajit Jayantibhai Patel Vs Arvindbhai Devjibhai Rohit
Gujarat High Court · (2005) 104 FLR 727
Gujarat Panchayats Act, 1961 — Section 59, 59(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 223, 307
High Courts28 Oct 2004Dismissed
Rajendrakumar A. Parmar C/o. Santosh Dugaram Gondkar Vs L.N. Patel Joint Secretary G.P.S.C.
Gujarat High Court · (2004) 10 GUJ CK 0058
Contempt of Courts Act, 1971 — Section 2
High Courts28 Oct 2004Allowed
Khushi Exports Pvt. Ltd. Vs The State of Gujarat
Gujarat High Court · (2006) 130 CompCas 457 : (2005) 25 GLH 295 : (2005) 2 GLR 1514 : (2006) 68 SCL 266
Companies Act, 1956 — Section 3(3), 3(5), 560, 560(5)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Oct 2004
Viram Vishram Gadhvi Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 232
Gujarat Panchayats (Amendment) Act, 1993 — Section 249, 249(2), 249(3), 249(4), 249(5)
High Courts27 Oct 2004Dismissed
Appropriate Authority Vs Rasiklal M. Dhariwal and Others
Gujarat High Court · (2005) 193 CTR 377 : (2005) 277 ITR 370
Income Tax Act, 1961 — Section 269UD, 296UG, 296UG(4)
High Courts26 Oct 2004Allowed
Aakash Prakash Patel Vs Commissioner of Higher Edu.
Gujarat High Court · AIR 2005 Guj 156
Constitution of India, 1950 — Article 226
High Courts26 Oct 2004Dismissed
Jayeshbhai Jayantibhai Maniar Vs State of Gujarat
Gujarat High Court · (2005) 4 BC 208 : (2005) 2 GLR 1451 : (2005) 3 RCR(Criminal) 937
Criminal Procedure Code, 1973 (CrPC) — Section 219, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 379, 380
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
High Courts25 Oct 2004
Tate Teleservices Limited Vs State of Gujarat
Gujarat High Court · (2004) 10 GUJ CK 0021
Bombay Provincial Municipal Corporations Act, 1949 — Section 132, 406, 451Constitution of India, 1950 — Article 12, 226
High Courts21 Oct 2004Allowed
Ramanbhai Parshottambhai Harijan Vs District Development Officer
Gujarat High Court · (2005) 104 FLR 1089
Bombay Civil Services Rules, 1959 — Rule 151, 151(1), 152, 152(2), 153Constitution of India, 1950 — Article 226, 227Gujarat Panchayat Service (Discipline and Appeal) Rules, 1964 — Rule 11, 12, 151, 152, 5(4)
High Courts21 Oct 2004
M.S. Trivedi Vs Superentending Engineer
Gujarat High Court · (2004) 10 GUJ CK 0017
Constitution of India, 1950 — Article 226
High Courts21 Oct 2004Allowed
Dhansukhbhai Balwantrai Modi Vs The State of Gujarat
Gujarat High Court · (2004) 10 GUJ CK 0016
High Courts20 Oct 2004
Jayantilal Makwana Transport Manager Vs Ahmedabad Municipal Corpo.
Gujarat High Court · (2004) 10 GUJ CK 0063
Bombay Provincial Municipal Corporations Act, 1949 — Section 30, 30(1), 30(2), 30(6), 40Bombay Provincial Municipal Corporations Rules, 1949 — Rule 1, 2, 3Constitution of India, 1950 — Article 14, 226
High Courts20 Oct 2004Allowed
Kapoor Devierwala Hotels Vs Surat Textile Market Co-Op Shops and Warehousing SOC, Ltd.
Gujarat High Court · (2004) 3 GLR 2565
Arbitration Act, 1940 — Section 33, 39, 8Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 15A, 29, 29(2), 29(3)Civil Procedure Code, 1908 (CPC) — Section 115, 37(2), 37(3), 47