High Courts19 Aug 2004
Sarva Vidyalaya Kelavani Mandal Vs State of Gujarat
Gujarat High Court · (2005) 1 GLR 420
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,085 of 1,769
High Courts19 Aug 2004Dismissed
Executive Engineer, Panchayats Roads and Buildings Vs Fatehmohamad Amirjibhai and Others
Gujarat High Court · (2004) 08 GUJ CK 0009
Constitution of India, 1950 — Article 226, 227
High Courts19 Aug 2004
Ratilal H. Nayak Vs Union of India
Gujarat High Court · (2005) 142 TAXMAN 55
Income Tax Act, 1961 — Section 269UD(1) , 269UG, 269UG(4)
High Courts19 Aug 2004Allowed
Panchmahal District Panchayat and Another Vs Salambhai Bavabhai Parmar and Another
Gujarat High Court · (2005) 104 FLR 922 : (2004) 24 GLH 309 : (2004) 3 GLR 1947
Industrial Disputes Act, 1947 — Section 10(1), 33C(2), 33C(4)
High Courts18 Aug 2004
Jeram Kanji Prajapati Vs State of Gujarat
Gujarat High Court · AIR 2005 Guj 80
High Courts18 Aug 2004Dismissed
Laxmichand A. Kanudawala Vs Gujarat Rural Industrial Markting Corp. Ltd.
Gujarat High Court · (2004) 08 GUJ CK 0066
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 32(2)
High Courts18 Aug 2004Dismissed
Jethabhai Laljibhai Chaudhary Vs State of Gujarat and Others
Gujarat High Court · (2004) 08 GUJ CK 0050
Constitution of India, 1950 — Article 226
High Courts18 Aug 2004
Bipinchandra Gamanlal Chokshi Vs Competent Authority Under Safema
Gujarat High Court · (2005) 1 GLR 458
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 12AConstitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 115, 439
High Courts18 Aug 2004
Natvarbhai J. Rathod Vs Modasa Municipality
Gujarat High Court · (2005) 104 FLR 383 : (2005) 2 GLR 991
Constitution of India, 1950 — Article 226
High Courts17 Aug 2004Dismissed
Union of India (UOI) Vs N.R. Parmar
Gujarat High Court · (2004) 08 GUJ CK 0097
Income Tax (Inspector) Recruitment Rules — Rule 26
High Courts17 Aug 2004Allowed
Surat Education Society Vs State of Gujarat
Gujarat High Court · (2004) 08 GUJ CK 0093
High Courts17 Aug 2004
Kandla Port Trust Vs Pushpa Bhairyani
Gujarat High Court · (2004) 3 GLR 2681
Bombay Primary Education Act, 1947 — Section 1(18A), 2(2), 40A, 40A(1)Major Port Trusts Act, 1963 — Section 120
High Courts17 Aug 2004Dismissed
Union of India (UOI) Vs Hareshbhai Tulsibhai Kanjiya
Gujarat High Court · (2005) 3 ACC 417 : (2005) ACJ 1262 : (2005) 1 GLR 392
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 140, 2(28)Railway Claims Tribunal Act, 1987 — Section 13
High Courts17 Aug 2004
Ladol Milk Producing Co-op. Soc. Vs Dist Registrar of Co-op. Soc.
Gujarat High Court · (2004) 08 GUJ CK 0068
Constitution of India, 1950 — Article 14Gujarat Co-operative Societies Act, 1961 — Section 107, 107(3), 109
High Courts17 Aug 2004
Uga Vagha Fafal (Harijan) Vs State of Gujarat
Gujarat High Court · (2004) 08 GUJ CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 207, 207(5), 397(2)
High Courts17 Aug 2004Dismissed
Ruknuddin B. Shaikh and Others Vs State of Gujarat and Others
Gujarat High Court · (2004) 08 GUJ CK 0056
Constitution of India, 1950 — Article 14Gujarat Panchayat Service (Classification and Recruitment) Rules, 1967 — Rule 7Pharmacy Act, 1948 — Section 31
High Courts17 Aug 2004Dismissed
Guj State Road Transport Corpn. Vs Gunvantbhai Ratilal Panchal
Gujarat High Court · (2004) 08 GUJ CK 0021
Constitution of India, 1950 — Article 226, 227
High Courts16 Aug 2004
Industeel Industries Vs State of Gujarat
Gujarat High Court · (2006) 146 STC 117
Constitution of India, 1950 — Article 226
High Courts16 Aug 2004Dismissed
Yashwant Venilal Sanghvi Vs Sahdevsinh Dilubha Zala
Gujarat High Court · (2006) 3 GLR 1873
Constitution of India, 1950 — Article 226, 226(3)Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 190(1), 195, 196Penal Code, 1860 (IPC) — Section 114, 120B, 295, 295A, 298
High Courts16 Aug 2004Dismissed
Laxminarayan Education and Welfare Trust Vs Dist. Education Officer
Gujarat High Court · AIR 2005 Guj 196