High Courts16 Aug 2004
Gujarat State Road Transport Corporation Vs Hansraj M. Chudasama
Gujarat High Court · (2005) 104 FLR 488 : (2004) 3 GLR 2620
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,086 of 1,769
High Courts16 Aug 2004Dismissed
Shanabhai Balubhai Nayak Vs State of Gujarat
Gujarat High Court · (2004) 08 GUJ CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 300, 301, 302, 304, 304A
High Courts13 Aug 2004
Amarsinh Shanaji Thakore Vs State of Gujarat
Gujarat High Court · (2004) 08 GUJ CK 0085
High Courts13 Aug 2004Dismissed
T.D. Vansia Vs State of Gujarat
Gujarat High Court · (2004) 08 GUJ CK 0060
High Courts13 Aug 2004
Forward Education Trust Vs State of Gujarat
Gujarat High Court · (2004) 08 GUJ CK 0047
High Courts13 Aug 2004Dismissed
Dilip Sagar Vs Deputy General Manager
Gujarat High Court · (2004) 3 GLR 573 : (2005) 1 LLJ 318
Constitution of India, 1950 — Article 226
High Courts13 Aug 2004
D.M. Parmar Vs Panchmahal Vadodara Gramin Bank
Gujarat High Court · (2004) 08 GUJ CK 0042
Constitution of India, 1950 — Article 226
High Courts13 Aug 2004Dismissed
United India Insurance Co. Ltd. Vs Minor Mamtaben B. Rathod -Thro'' byassingh Bansisingh Rathod
Gujarat High Court · (2004) 08 GUJ CK 0035
Civil Procedure Code, 1908 (CPC) — Section 89Contract Act, 1872 — Section 25, 65Insurance Act, 1938 — Section 64VB
High Courts13 Aug 2004Dismissed
Hiralal Gopaldas Thakker Vs Kantilal Nathalal and Others
Gujarat High Court · (2004) 08 GUJ CK 0019
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 43 Rule 1Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts13 Aug 2004Allowed
State of Gujarat Vs Devabhai Tapubhai
Gujarat High Court · (2004) 3 GLR 554
Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts12 Aug 2004Dismissed
Motibhai R. Chaudhary Chairman Vs Registrar Co-op. Societies
Gujarat High Court · (2004) 3 GLR 2251
Bombay General Clauses Act, 1904 — Section 16Constitution of India, 1950 — Article 14, 226Gujarat Co-operative Societies Act, 1961 — Section 145A, 145B, 145U, 145Z, 160
High Courts12 Aug 2004
Board Opinion Vs Nanikram Sobhraj Mills Ltd.
Gujarat High Court · (2005) 59 SCL 403
Companies Act, 1956 — Section 391, 392, 393, 394Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(2), 20
High Courts12 Aug 2004
Vadodara Municipal Corporation Vs Govind Mahadev Joshi
Gujarat High Court · (2004) 08 GUJ CK 0017
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33, 33(2)
High Courts12 Aug 2004
Babubhai Bachubhai Bhabhor Vs State of Gujarat
Gujarat High Court · (2005) CriLJ 1618 : (2004) 24 GLH 101 : (2004) 3 GLR 2275
Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 437(5), 438, 439, 439(2)Gujarat High Court Rules, 1993 — Rule 121, 122
High Courts12 Aug 2004Dismissed
Jitendra Narayanbhai Rajgor Vs State of Gujarat
Gujarat High Court · (2005) CriLJ 2371 : (2004) 3 GLR 2226
Bombay Money Lenders Act, 1946 — Section 3, 33, 7Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 173, 173(2), 190(1)Penal Code, 1860 (IPC) — Section 109, 114, 115, 118, 120B
High Courts11 Aug 2004Allowed
Gujarat State Road Transport Corporation Vs Jesangbhai K. Dabhi
Gujarat High Court · (2004) 08 GUJ CK 0092
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(1), 33(2)
High Courts11 Aug 2004Allowed
Hiralal Nainajee Pahadiya Vs State of Gujarat
Gujarat High Court · (2004) 08 GUJ CK 0067
High Courts11 Aug 2004Allowed
A.K. Sinha Vs Manager, Airports Authority of India
Gujarat High Court · (2004) 3 GLR 2069
Central Civil Services (Pension) Rules, 1972 — Rule 5, 7
High Courts10 Aug 2004Allowed
Chauhan Jayantilal Sankalchand and Others Vs Ramdas Dhanjidas Prajapati (Since deceased through his heirs)
Gujarat High Court · (2004) 08 GUJ CK 0077
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts10 Aug 2004Allowed
Chhitubhai Naranbhai Patel Vs Special Land Acquisition Officer
Gujarat High Court · (2005) 25 GLH 88
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Constitution of India, 1950 — Article 162, 73Land Acquisition Act, 1894 — Section 11, 18, 28A, 4, 4(1)