High Courts28 Sept 2004Dismissed
Manishbhai Vinodbhai Patel Sarpanch Vs The State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0082
Gujarat Panchayats (Amendment) Act, 1993 — Section 116, 253
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,080 of 1,769
High Courts27 Sept 2004
Lalbhai R. Patel Vs State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0019
High Courts27 Sept 2004Allowed
Evergreen Exim Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 182 ELT 162
Customs Act, 1962 — Section 129 E
High Courts27 Sept 2004Allowed
Manoj Processors Vs Union of India (UOI)
Gujarat High Court · (2005) 191 ELT 85
High Courts24 Sept 2004
Devayani Processors Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 183 ELT 139
High Courts24 Sept 2004Allowed
Patel Dineshbhai Mohanbhai Vs Decd. Naranbhai Ramdas Thro'' Legal Heirs
Gujarat High Court · AIR 2005 Guj 100 : (2005) 1 GLR 116
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 23 Rule 1, Order 6 Rule 17, 115Constitution of India, 1950 — Article 136Limitation Act, 1963 — Section 21, 21(1), 21(2), 22
High Courts24 Sept 2004Allowed
Surabhai Ravikumar Minawala Vs State of Gujarat
Gujarat High Court · AIR 2005 Guj 149 : (2004) 3 GLR 2709 : (2005) 2 RCR(Civil) 822
Constitution of India, 1950 — Article 226Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts24 Sept 2004Allowed
Revagiri Ramgari Gosai Vs District Panchayat
Gujarat High Court · (2004) 09 GUJ CK 0006
Bombay Civil Services Rules, 1959 — Rule 152Constitution of India, 1950 — Article 226
High Courts23 Sept 2004
Nirajanbhai Bhagwanbhai Patel Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1493
Bombay Land Revenue Code, 1879 — Section 211, 65Panchayats Act — Section 123(1), 123(2)
High Courts23 Sept 2004
Century Enka Ltd. Vs Rama Filament Pvt. Ltd.
Gujarat High Court · (2006) 1 BC 247 : (2005) 126 CompCas 182 : (2005) 58 SCL 315
Companies Act, 1956 — Section 433, 434, 443, 557Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Sept 2004
Uti Bank Ltd. Vs Shree Rama-Multitech Ltd.
Gujarat High Court · (2005) 126 CompCas 15 : (2005) 58 SCL 328
Companies Act, 1956 — Section 237, 397, 398, 433, 434Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Sept 2004Allowed
Girishkumar Mohanbhai Patel Vs Union of India (UOI)
Gujarat High Court · (2004) 09 GUJ CK 0075
High Courts22 Sept 2004Dismissed
Tata Chemicals Ltd. Vs Ratilal Raghavji
Gujarat High Court · (2004) 09 GUJ CK 0045
High Courts22 Sept 2004Dismissed
Shakil @ Teja Gulamhussain Shaikh Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 737
Arms Act, 1959 — Section 25(1)Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 135, 143, 147, 148, 149
High Courts22 Sept 2004Dismissed
United Phosphorus Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 124 ECR 160 : (2005) 184 ELT 27
High Courts21 Sept 2004Dismissed
Commissioner of Central Excise Vs Medico Labs and Another
Gujarat High Court · (2004) 192 CTR 112 : (2004) 117 ECR 276 : (2004) 173 ELT 117
Central Excises and Salt Act, 1944 — Section 35A(3)
High Courts21 Sept 2004
Bharatsinh Pratpsinh Parmar Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 75 : (2005) 1 GLR 48
Bombay Police Act, 1951 — Section 125, 135Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 114, 300, 302, 320, 324
High Courts21 Sept 2004Allowed
Khodaji Mangaji Vs State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0043
Bombay Land Revenue Code, 1879 — Section 72, 79, 79A
High Courts21 Sept 2004Dismissed
Kapuram Bhuraji Vs Patel Steel and Re-Rolling Mills
Gujarat High Court · (2005) 106 FLR 334 : (2005) 2 GLR 1029 : (2005) 2 LLJ 242
General Clauses Act, 1897 — Section 22Industrial Disputes (Gujarat) Rules, 1966 — Rule 26(A)Payment of Wages (Procedure) Rules, 1937 — Rule 8
High Courts20 Sept 2004Dismissed
Birla VXL Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 183 ELT 350
Constitution of India, 1950 — Article 226