High Courts10 Aug 2004
Porbandar Nagarpalika Vs Kokilaben R. Mehta
Gujarat High Court · (2004) 08 GUJ CK 0057
Industrial Disputes Act, 1947 — Section 33C(2)
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,087 of 1,769
High Courts10 Aug 2004
Municipal Nokariyat Mandal Vs Municipal Corporation of the City of Bhavnagar and Others
Gujarat High Court · (2005) 106 FLR 267 : (2005) 1 GLR 686 : (2005) 2 LLJ 737
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(C)
High Courts10 Aug 2004Dismissed
Gulabsing Bildhaiya Vs Ahmedabad Municipal Corporation and Others
Gujarat High Court · (2004) 08 GUJ CK 0008
High Courts09 Aug 2004Allowed
Bipinchandara Bhavanbhai Patel Vs Manager, Valsad District Central Co-Operative Bank Limited
Gujarat High Court · (2004) 08 GUJ CK 0078
Industrial Disputes Act, 1947 — Section 33A
High Courts09 Aug 2004Dismissed
Gujarat State Fertilizers and Chemicals Ltd. Vs Surendra T. Amin
Gujarat High Court · (2004) 24 GLH 752 : (2004) 3 GLR 2040 : (2005) 1 LLJ 400
Payment of Gratuity Act, 1972 — Section 4(6)
High Courts09 Aug 2004
Did Frenchisees'' Asso. Vs Chief General Manager
Gujarat High Court · AIR 2005 Guj 141 : (2005) 25 GLH 555 : (2004) 3 GLR 2609
Constitution of India, 1950 — Article 14, 16, 19(1), 226, 311Telecom Regulatory Authority of India Act, 1997 — Section 11, 14, 15(5)Telegraph Act, 1885 — Section 4(2)
High Courts09 Aug 2004Dismissed
C.H. Makwana Vs Registrar
Gujarat High Court · (2004) 08 GUJ CK 0013
Constitution of India, 1950 — Article 309Recruitment Rules, 1998 — Rule 2
High Courts09 Aug 2004
R.N. Naik High School Vs B.S. Jha
Gujarat High Court · (2004) 08 GUJ CK 0007
Constitution of India, 1950 — Article 14
High Courts06 Aug 2004
N.D. Chokshi Vs State of Gujarat
Gujarat High Court · (2004) 08 GUJ CK 0095
Constitution of India, 1950 — Article 226
High Courts06 Aug 2004Allowed
Vallabhbhai Popatbhai Vs State of Gujarat
Gujarat High Court · (2005) 2 GLR 1518
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7(1)
High Courts06 Aug 2004Allowed
Kwality Steel Suppliers Vs Commissioner of Income Tax
Gujarat High Court · (2004) 191 CTR 94 : (2004) 271 ITR 40
Income Tax Act, 1961 — Section 145, 263
High Courts06 Aug 2004Allowed
Gautam Ghee Agencies Vs Sales Tax Officer
Gujarat High Court · (2004) 08 GUJ CK 0026
High Courts05 Aug 2004
Ambalal Nandlal Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 691 : (2004) 3 GLR 2588
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(2), 209, 300, 313Evidence Act, 1872 — Section 145
High Courts05 Aug 2004Dismissed
Raghunath Hiraman Wagh Vs State of Gujarat
Gujarat High Court · (2005) 104 FLR 215
Bombay Civil Services Rules, 1959 — Rule 189AConstitution of India, 1950 — Article 14
High Courts05 Aug 2004
Vijaybhai Manubhai Thakkar and Others Vs State of Gujarat and Others
Gujarat High Court · (2004) 08 GUJ CK 0091
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 65, 65(1)Constitution of India, 1950 — Article 226
High Courts05 Aug 2004
R.D. Kalva Vs Housing Commisioner
Gujarat High Court · (2005) 1 GLR 551
Constitution of India, 1950 — Article 132, 136, 14, 141, 15(4)Contract Labour (Regulation and Abolition) Act, 1970 — Section 34Payment of Bonus Act, 1965 — Section 37
High Courts05 Aug 2004
Malpur Taluka Kelwani Mandal Vs State of Gujarat
Gujarat High Court · (2004) 08 GUJ CK 0048
Constitution of India, 1950 — Article 226
High Courts04 Aug 2004
Kanabhai Babarbhai Patel Vs Baroda Municipal Corporation
Gujarat High Court · (2004) 08 GUJ CK 0098
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Aug 2004Allowed
G.S.R.T.C. Vs Lallubhai K. Patel
Gujarat High Court · (2005) 106 FLR 495
Constitution of India, 1950 — Article 227Gujarat State Road Transport Corporation Employees Service Regulations — Regulation 80Industrial Disputes Act, 1947 — Section 10(1), 11A
High Courts03 Aug 2004
Shah Textiles Limited Vs Union of India (UOI)
Gujarat High Court · (2005) 183 ELT 421
Constitution of India, 1950 — Article 226