High Courts10 Sept 2004
Mamvada Seva Sahkari Mandali Limited Vs State of Gujarat
Gujarat High Court · (2004) 09 GUJ CK 0044
Gujarat Co-operative Societies Act, 1961 — Section 81, 81(6)Gujarat Co-operative Societies Rules, 1965 — Rule 34
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,082 of 1,769
High Courts10 Sept 2004Dismissed
Sterlite Industries (India) Ltd. Vs Union of India (UOI)
Gujarat High Court · (2005) 2 GLR 1704
Central Excises and Salt Act, 1944 — Section 35(F)Constitution of India, 1950 — Article 226, 227
High Courts10 Sept 2004Dismissed
Ramanlal Keshavlal Patel Vs State of Gujarat
Gujarat High Court · (2005) 1 GLR 357
Gujarat Co-operative Societies Act, 1961 — Section 147, 84(4), 86, 93, 96
High Courts10 Sept 2004Dismissed
Leenaben Vs Ahmedabad Electricity Co. Ltd.
Gujarat High Court · AIR 2005 Guj 40 : (2005) 1 GLR 247
Constitution of India, 1950 — Article 14, 20(1), 226Electricity (Supply) Act, 1948 — Section 69(1)Electricity Act, 1910 — Section 12, 13, 14, 15, 16
High Courts09 Sept 2004Allowed
Gujarat Electricity Board Vs S.A. Ghadiyali
Gujarat High Court · (2004) 09 GUJ CK 0068
High Courts09 Sept 2004
Baroda Ispat Pvt. Ltd. Vs Ramgopal M. Patel and Others
Gujarat High Court · (2005) 1 GLR 153
Industrial Disputes Act, 1947 — Section 36(3), 36(4)
High Courts08 Sept 2004Allowed
Rajubhai Naranbhai Vs State of Gujarat and Others
Gujarat High Court · (2004) 09 GUJ CK 0066
Industrial Disputes Act, 1947 — Section 17B
High Courts08 Sept 2004Allowed
Dineshbhai Harishbhai Sonkusare Vs State of Gujarat
Gujarat High Court · (2005) 2 DMC 79 : (2005) 25 GLH 775 : (2005) 1 GLR 292
Criminal Procedure Code, 1973 (CrPC) — Section 225, 226, 227, 228, 229Dowry Prohibition Act, 1961 — Section 4, 5Penal Code, 1860 (IPC) — Section 306, 498A
High Courts08 Sept 2004Dismissed
AMTS Vs Ahmedabad Muncipality Nokar Mandal
Gujarat High Court · (2004) 09 GUJ CK 0046
Constitution of India, 1950 — Article 227
High Courts08 Sept 2004Dismissed
Jyoti Switch Gears Limited Vs Dipsingh D. Rathod
Gujarat High Court · (2004) 09 GUJ CK 0030
Industrial Disputes Act, 1947 — Section 11A
High Courts08 Sept 2004
Gujarat Rajya Ardh Sakari Audhiyogick Karmachari Sangh Vs State of Gujarat
Gujarat High Court · (2005) 106 FLR 480 : (2005) 1 GLR 135
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts06 Sept 2004Dismissed
State of Gujarat Vs Jitendra M. Raval
Gujarat High Court · (2005) 106 FLR 97 : (2005) 1 GLR 594
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25(2), 25F
High Courts06 Sept 2004Dismissed
Davidas Madhukar Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 1
High Courts06 Sept 2004Dismissed
N.C. Navin Vs General Manager Bank of India
Gujarat High Court · (2005) 1 LLJ 969
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts03 Sept 2004
Parmar Karsanbhai Raghubhai Vs Ahmedabad Municipal Corporation
Gujarat High Court · (2005) 106 FLR 767 : (2005) 2 GLR 946
High Courts03 Sept 2004Allowed
Kamleshbhai B. Mehta Vs Registrar, High Court of Guj.
Gujarat High Court · (2004) 3 GLR 2290
Constitution of India, 1950 — Article 14, 21, 226, 235Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 197, 451, 452Essential Commodities Act, 1955 — Section 6A, 7
High Courts03 Sept 2004Dismissed
M.S. Raghunathan Vs Rajesh Shah and Co.
Gujarat High Court · (2006) 1 BC 349 : (2005) CriLJ 2077 : (2005) 2 GLR 1750 : (2005) 4 RCR(Criminal) 30
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 139, 140, 141
High Courts03 Sept 2004Allowed
Kashiram Bhavdubhai Bhoy Vs Revenue Secretary (Appeals)
Gujarat High Court · (2004) 09 GUJ CK 0033
Bombay Land Revenue Code, 1879 — Section 211Constitution of India, 1950 — Article 226, 227
High Courts03 Sept 2004
Ramakant Gopalsharan Shahu Vs State of Gujarat
Gujarat High Court · (2005) CriLJ 1131 : (2005) 2 GLR 1046 : (2005) 3 RCR(Criminal) 204
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts03 Sept 2004Allowed
Rameshchandra Mohanlal Vs Chandaben
Gujarat High Court · AIR 2005 Guj 130