High Courts25 Aug 2004Dismissed
M.J. Baraiya Vs State Bank of Saurashtra
Gujarat High Court · (2004) 08 GUJ CK 0086
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,084 of 1,769
High Courts25 Aug 2004
State of Gujarat Vs Bindeshwarisingh N. Rajput
Gujarat High Court · (2004) 08 GUJ CK 0072
Bombay Civil Services Rules, 1959 — Rule 17Industrial Disputes Act, 1947 — Section 33C(2)
High Courts25 Aug 2004Dismissed
Sakarben alias Lilaben Vasantbhai Battise and Another Vs State of Gujarat and Others
Gujarat High Court · (2005) 105 FLR 131 : (2005) 25 GLH 103 : (2005) 1 GLR 325
Bombay General Provident Fund Rules — Rule 2(1), 30, 7Hindu Succession Act, 1956 — Section 8
High Courts25 Aug 2004Dismissed
Gandabhai Dalpatbhai Patel Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1370
Bombay Land Revenue Code, 1879 — Section 135, 135B, 135D, 135JBombay Land Revenue Rules, 1921 — Rule 108Constitution of India, 1950 — Article 226, 227
High Courts25 Aug 2004Dismissed
Ramanlal Dalpatram Lokhandwala Vs Surat Municipal Corporation
Gujarat High Court · AIR 2005 Guj 114
Bombay Provincial Municipal Corporations Act, 1949 — Section 212(4), 216
High Courts25 Aug 2004
Jayantibhai Javabhai Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1674
Criminal Procedure Code, 1973 (CrPC) — Section 157, 162(2), 313, 374(2)Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts25 Aug 2004Allowed
Ayesaben Nur Mohammad Vs Competent Authority
Gujarat High Court · (2005) 2 GLR 1082
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 226Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 12A, 12A(6), 2, 2(2), 4
High Courts25 Aug 2004Dismissed
Nirmala J. Jhala Vs State of Gujarat
Gujarat High Court · (2004) 3 GLR 2142
Constitution of India, 1950 — Article 124(6), 226, 235, 309, 323APenal Code, 1860 (IPC) — Section 409, 467, 471
High Courts24 Aug 2004Dismissed
Municipal Commissioner Baroda Vs For and on behalf of Narsing Sursing Padhiar
Gujarat High Court · (2004) 08 GUJ CK 0099
Constitution of India, 1950 — Article 227
High Courts24 Aug 2004Dismissed
Shailendra Kanh Beharilal Agrawal Vs Surat Dyes
Gujarat High Court · (2004) 08 GUJ CK 0079
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 4(2)(b)Companies Act, 1956 — Section 125, 488, 488(2), 488(5), 611Company Regulations, 1956 — Regulation 17, 18
High Courts24 Aug 2004Dismissed
Gujarat Housing Board Vs Gujarat Rajya Gruh Nirman Karamchari Sangh
Gujarat High Court · (2004) 08 GUJ CK 0058
Industrial Disputes Act, 1947 — Section 10(1)
High Courts24 Aug 2004
Mahendrakumar Indrasinhji Pvt. Ltd. Vs State of Gujarat
Gujarat High Court · (2004) 08 GUJ CK 0041
Gujarat Co-operative Societies Act, 1961 — Section 112
High Courts24 Aug 2004Dismissed
Rajeshbhai Gamajbhai Idayat Vs State of Gujarat
Gujarat High Court · (2005) CriLJ 1156 : (2005) 2 GLR 1437
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Penal Code, 1860 (IPC) — Section 361, 363, 376
High Courts24 Aug 2004Dismissed
Superintendent Engineer Vs R. Chhanabhai Nathabhai
Gujarat High Court · (2004) 08 GUJ CK 0037
Industrial Disputes Act, 1947 — Section 17B, 2, 25B, 25F, 25G
High Courts24 Aug 2004Dismissed
Chandrakant Ratilal Jadav Since Deceased and His Legal and Legal Representatives Vs State of Gujarat and Others
Gujarat High Court · (2004) 08 GUJ CK 0022
Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 6
High Courts23 Aug 2004
Ahmedabad Municipal Transport Service Vs Baldevsingh Ajitsinh Zala
Gujarat High Court · (2004) 08 GUJ CK 0059
Industrial Disputes Act, 1947 — Section 33(1), 33(2)Penal Code, 1860 (IPC) — Section 304A, 323, 325, 338, 427Railway Protection Force Rules, 1987 — Rule 147
High Courts19 Aug 2004
Porbandar Commercial Coop. Bank Ltd. Vs Cham Exports
Gujarat High Court · AIR 2005 Guj 37 : (2006) 1 BC 446 : (2005) 125 CompCas 801
Gujarat Co-operative Societies Act, 1961 — Section 99
High Courts19 Aug 2004Dismissed
Ismail Adam Mitha Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1813
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 233(2), 293(2), 313, 374, 378(1)(3)Evidence Act, 1872 — Section 101, 102, 21, 27, 3
High Courts19 Aug 2004
Hamirji Bhikhaji Thakor Vs Hakmatsinh Varghaji Rajput
Gujarat High Court · (2004) 08 GUJ CK 0069
Constitution of India, 1950 — Article 226, 227
High Courts19 Aug 2004
Arvind Mills Ltd. Vs Assistant Commissioner of Wealth Tax
Gujarat High Court · (2004) 191 CTR 235 : (2004) 270 ITR 469 : (2004) 141 TAXMAN 210
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148