High Courts06 Oct 2004
Jewelfab Limited Vs Union of India (UOI)
Gujarat High Court · (2004) 10 GUJ CK 0013
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,079 of 1,769
High Courts04 Oct 2004Dismissed
Bhavya Apparels Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 125 ECR 253 : (2005) 185 ELT 344
High Courts04 Oct 2004Allowed
Rambo Internation Exhibition Organizer Vs President
Gujarat High Court · (2004) 10 GUJ CK 0044
High Courts01 Oct 2004
State of Gujarat Vs Heirs of Mohanbhai K. Patel and Others
Gujarat High Court · (2004) 10 GUJ CK 0031
Land Acquisition Act, 1894 — Section 4
High Courts01 Oct 2004Dismissed
Mavjibhai Haribhai Patel Vs State of Gujarat
Gujarat High Court · (2004) 10 GUJ CK 0008
Bombay Land Revenue Code, 1879 — Section 211Constitution of India, 1950 — Article 227Saurashtra Bhoodan Yagna Act, 1953 — Section 10, 11, 13, 14, 16
High Courts01 Oct 2004Dismissed
United India Insurance Co. Ltd. Vs Valjibhai Vashrambhai Monpara Deceased by his heirs
Gujarat High Court · (2005) 3 ACC 247 : (2005) ACJ 2062 : (2004) 3 GLR 2734
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 136Motor Vehicles Act, 1988 — Section 141, 149, 149(2), 163A, 166
High Courts30 Sept 2004Allowed
IBP Co. Ltd., Divisional Manager Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1739
Essential Commodities Act, 1955 — Section 6(C)Petroleum Rules, 1976 — Rule 2, 2(1), 3, 3(1)
High Courts30 Sept 2004Dismissed
Umar Mamad Sahitya Vs Subhash Trivedi, Dy. Director (Civil Defence)
Gujarat High Court · (2005) 2 GLR 967 : (2005) 3 RCR(Criminal) 190
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 202Limitation Act, 1963 — Section 5
High Courts30 Sept 2004
Textile Labour Association Vs O.L. of Amruta Mills Ltd.
Gujarat High Court · (2005) 126 CompCas 469 : (2005) 58 SCL 452
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 28Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 445(3), 445(3), 446, 446, 446(2)
High Courts30 Sept 2004Allowed
Oil and Natural Gas Corp. Ltd. Vs Samarth Builders
Gujarat High Court · (2004) 09 GUJ CK 0013
Arbitration and Conciliation Act, 1996 — Section 16
High Courts30 Sept 2004Allowed
Soni Ganpatlal Punjiram Vs Assistant Collector
Gujarat High Court · (2004) 09 GUJ CK 0010
High Courts29 Sept 2004
Parmar Priyank Chandrasinh Minor Thro. Father Vs State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0081
High Courts29 Sept 2004
The Manager, Bob Housing Finance Ltd. Vs Bhaskarchandra Mahendraprasad Joshi
Gujarat High Court · (2005) 25 GLH 102 : (2005) 3 GLR 1954 : (2005) 4 RCR(Criminal) 966
High Courts29 Sept 2004Allowed
A.K. Patel and Co. (Construction) Pvt. Ltd. Vs State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0061
Gujarat Sales Tax Act, 1969 — Section 41(3), 72
High Courts29 Sept 2004Dismissed
Triveni Chemicals Ltd. Vs Union of India (UOI)
Gujarat High Court · (2007) 210 ELT 667 : (2007) 5 STR 401
Constitution of India, 1950 — Article 226
High Courts29 Sept 2004
Forum of Retired Officers/Employees of Gujarat State Financial Corporation Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 162
Constitution of India, 1950 — Article 12State Financial Corporations Act, 1951 — Section 10, 23, 24, 25, 28
High Courts29 Sept 2004Allowed
K.V. Ranga Reddy Vs DIG BSF
Gujarat High Court · (2004) 09 GUJ CK 0020
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts29 Sept 2004Allowed
Benu Chatterji Vs Union of India (UOI)
Gujarat High Court · (2005) 104 FLR 385 : (2005) 25 GLH 20
Constitution of India, 1950 — Article 141, 32
High Courts29 Sept 2004Dismissed
Chimanlal Chakubhai Vs State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0012
Bombay Land Revenue Code, 1879 — Section 211, 41, 42, 43, 44Bombay Land Revenue Rules, 1921 — Rule 18
High Courts28 Sept 2004
Jayantilal Jethalal Soni Vs State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0083
Bombay Land Revenue Code, 1879 — Section 211Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63