High Courts03 Aug 2004Dismissed
G.S. Desai and/or his Successor in the Office of Vs M.K. Vyas
Gujarat High Court · (2004) 08 GUJ CK 0051
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,088 of 1,769
High Courts03 Aug 2004Dismissed
Mehta Amarchand Tejasibhai Vs Bhachau Area Development Authority
Gujarat High Court · (2004) 08 GUJ CK 0024
Gujarat Town Planning and Urban Development Act, 1976 — Section 42(2)
High Courts03 Aug 2004Allowed
Jivraj Vashrambhai Kanjaria Vs State of Gujarat
Gujarat High Court · (2005) 104 FLR 679 : (2005) 1 GLR 681
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts02 Aug 2004
Ambica Trading Co. Vs Shree Bansidhar Pvt. Ltd.
Gujarat High Court · (2005) 127 CompCas 188 : (2005) 58 SCL 179
Companies Act, 1956 — Section 16, 17, 25, 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 22(5)
High Courts02 Aug 2004
Ashwin Vanaspati Ind. Pvt. Ltd. Vs Sales Tax Office
Gujarat High Court · (2004) 08 GUJ CK 0064
Constitution of India, 1950 — Article 226Gujarat Sales Tax Act, 1969 — Section 48A(1)Gujarat Sales Tax Rules, 1970 — Rule 11A
High Courts02 Aug 2004Allowed
Arvindbhai Ramanbhai Shah Vs Special Land Acquisition Officer
Gujarat High Court · (2004) 08 GUJ CK 0062
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Land Acquisition Act, 1894 — Section 11, 18, 28A, 28A(1), 4Limitation Act, 1963 — Section 12
High Courts02 Aug 2004Allowed
Sanjaukumar Ishwarlal Modi Vs State of Gujarat
Gujarat High Court · (2004) 08 GUJ CK 0046
Penal Code, 1860 (IPC) — Section 406
High Courts02 Aug 2004Allowed
Ramanbhai Mahijibhai Vs Special Land Acquisition Officer
Gujarat High Court · (2005) 2 GLR 1053
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Constitution of India, 1950 — Article 162, 226, 73Land Acquisition (Amendment) Act, 1984 — Section 17
High Courts02 Aug 2004
Jivanbhai Shivabhai Garoda Vs Union of India (UOI)
Gujarat High Court · (2005) 1 GLR 1
Bombay Police Act, 1951 — Section 26Central Industrial Security Force Act, 1968 — Section 10, 14, 14A, 15, 15ACentral Industrial Security Force Rules, 1969 — Rule 24, 25, 29, 34, 35
High Courts30 Jul 2004Dismissed
Chauhan Ishwarbhai Dudhabhai Vs State of Gujarat and Others
Gujarat High Court · (2005) 1 GLR 91
Constitution of India, 1950 — Article 19(1), 226
High Courts30 Jul 2004Dismissed
Gopal Jalan Vs O.L. of Jalan Ispat Casting Ltd.
Gujarat High Court · (2006) 130 CompCas 551 : (2005) 58 SCL 469
Companies Act, 1956 — Section 466Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1)
High Courts29 Jul 2004
Gujarat Hindi Samaj Vs State of
Gujarat High Court · (2004) 24 GLH 616
Constitution of India, 1950 — Article 226, 245, 246, 29, 30
High Courts29 Jul 2004Allowed
Amrish Mahendra Trivedi Vs State of Gujarat
Gujarat High Court · (2005) 25 GLH 553 : (2005) 2 GLR 1604
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts29 Jul 2004
Pendiyala Sureshkumar Ramarao Vs Sompally Arunabindu
Gujarat High Court · (2005) CriLJ 1455 : (2005) 2 DMC 417 : (2005) 2 RCR(Criminal) 680
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Jul 2004Allowed
Sarojben Vs Ramji Mandir Trust
Gujarat High Court · AIR 2005 Guj 5 : (2005) 3 GLR 2041
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23A, 5(8)Constitution of India, 1950 — Article 226
High Courts29 Jul 2004
Dinesh Gopalbhai Rathod Vs State of Gujarat
Gujarat High Court · (2005) 105 FLR 197
Industrial Disputes Act, 1947 — Section 10, 12, 12(4), 12(5)
High Courts29 Jul 2004Allowed
State of Gujarat Vs Sankalchand P. Vachheta since Deceased through his Heirs
Gujarat High Court · (2004) 3 GLR 1983
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
High Courts29 Jul 2004Dismissed
Bhailalbhai T. Patel Vs Electrical Inspector
Gujarat High Court · AIR 2005 Guj 191 : (2004) 24 GLH 605
Constitution of India, 1950 — Article 14, 226Electricity Act, 1910 — Section 26, 26(1), 26(6)
High Courts29 Jul 2004Allowed
Gujarat University Vs Mr. Patel
Gujarat High Court · (2004) 07 GUJ CK 0018
High Courts28 Jul 2004Allowed
Mehta Krinita Ashokbhai Vs State of Gujarat
Gujarat High Court · (2004) 07 GUJ CK 0079
Constitution of India, 1950 — Article 14