High Courts20 Sept 2004Allowed
Natvarlal U. Modi Vs Ahmedabad Dist. Co-op. Milk Producers Union Ltd.
Gujarat High Court · (2004) 09 GUJ CK 0054
Industrial Disputes Act, 1947 — Section 2
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,081 of 1,769
High Courts20 Sept 2004Dismissed
Adambhai Sulemanbhai Ajmeri Vs Union of India (UOI)
Gujarat High Court · (2004) 09 GUJ CK 0036
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 228
High Courts20 Sept 2004Dismissed
Jay Bharat Steel Co. Vs Union of India (UOI)
Gujarat High Court · (2005) 184 ELT 20 : (2004) 3 GLR 2668
Constitution of India, 1950 — Article 227Customs Act, 1962 — Section 129B(2)Customs, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 20
High Courts17 Sept 2004Dismissed
State of Gujarat Vs Jivabhai Isabbhai
Gujarat High Court · (2004) 09 GUJ CK 0063
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 33C2Minimum Wages Rules, 1961 — Rule 23, 23(4)
High Courts16 Sept 2004Allowed
J.C. Parmar Vs Gujarat Public Service Commission
Gujarat High Court · (2004) 09 GUJ CK 0073
Constitution of India, 1950 — Article 16, 226Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8, 8(5)
High Courts16 Sept 2004
Rameshbhai Ramanlal Patel Vs Shree Bansidhar Pvt. Ltd.
Gujarat High Court · (2005) 127 CompCas 806 : (2005) 6 CompLJ 277 : (2005) 58 SCL 396
Companies Act, 1913 — Section 162Companies Act, 1956 — Section 235, 237, 397, 398, 433
High Courts16 Sept 2004
K.S. Patel Vs Shri Successor in Office of The Collector
Gujarat High Court · (2004) 09 GUJ CK 0027
Constitution of India, 1950 — Article 162, 309Land Records Qualifying Examination Rules, 1970 — Rule 2, 3, 4, 4(1), 4(3)
High Courts16 Sept 2004
L.M. Patel and Others Vs State of Gujarat and Others
Gujarat High Court · (2005) 2 GLR 1235
Land Records Qualifying Examination Rules, 1970 — Rule 6
High Courts15 Sept 2004Allowed
Sakhee Dyeing and Printing Mills Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 184 ELT 26
High Courts15 Sept 2004Allowed
Kanubhai Tapubhai Vs State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 107, 108, 306
High Courts15 Sept 2004Dismissed
Patl Taraben Somabhai and Others Vs Vidya Sahayaks Samiti
Gujarat High Court · (2005) 2 GLR 1062
Constitution of India, 1950 — Article 12, 14, 16, 226, 227
High Courts15 Sept 2004
Pravinchandra Vrajlal Pandya and Another Vs Commissioner
Gujarat High Court · (2004) 09 GUJ CK 0016
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(1), 2(9), 20, 36, 45, 45Bombay Provincial Municipal Corporations Rules, 1949 — Rule 3Constitution of India, 1950 — Article 226
High Courts15 Sept 2004Dismissed
Mehta Narbheram Jasabhai and Others Vs Amreli District Panchayat and Others
Gujarat High Court · (2004) 09 GUJ CK 0005
High Courts14 Sept 2004Dismissed
Shrinath Prints Vs Union of India (UOI)
Gujarat High Court · (2010) 254 ELT 234
Constitution of India, 1950 — Article 226
High Courts14 Sept 2004Dismissed
Ismail Kalubhai Gharasia Vs State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 118, 133, 59Penal Code, 1860 (IPC) — Section 363, 366, 375, 376
High Courts14 Sept 2004Dismissed
Clit Jemkay Engineers Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2010) 254 ELT 447
Central Excise Rules, 1944 — Rule 173HCentral Excises and Salt Act, 1944 — Section 11BB
High Courts13 Sept 2004Dismissed
Kashish Silk Mills Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 183 ELT 134
Central Excises and Salt Act, 1944 — Section 32F(7)Constitution of India, 1950 — Article 226, 227
High Courts13 Sept 2004Dismissed
Van Oord Acz India Pvt. Ltd. Vs Guajrat Adani Port Pvt. Ltd.
Gujarat High Court · AIR 2005 Guj 284 : (2005) 2 ARBLR 58 : (2005) 1 GLR 446
Arbitration and Conciliation Act, 1996 — Section 11, 11(12), 11(6), 13, 16Constitution of India, 1950 — Article 226
High Courts10 Sept 2004Dismissed
Kanubhai Chhaganbhai Patel Vs Director of Agricultural Marketng and Rural Finance
Gujarat High Court · (2004) 3 GLR 2718
Constitution of India, 1950 — Article 226Gujarat Agricultural Produce Markets Rules, 1965 — Rule 10, 10(2), 11(6) , 14, 15
High Courts10 Sept 2004Dismissed
Rajkot Municipal Corporation Vs Rama Rava Harijan
Gujarat High Court · (2004) 09 GUJ CK 0047
Bombay Provincial Municipal Corporations Act, 1949 — Section 56(2)Constitution of India, 1950 — Article 227, 41, 43