COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,089 of 1,769

High Courts28 Jul 2004Allowed

Pinkiben Jivabhai Patel Vs State of Gujarat

Gujarat High Court · (2005) 25 GLH 771

Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1993 — Section 249, 58, 58(1) 58(2)Gujarat Panchayats (Procedure) Rules, 1997 — Rule 54

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High Courts28 Jul 2004Allowed

Pitambar Ramanbhai Birade Vs State of Gujarat

Gujarat High Court · (2005) CriLJ 1269

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High Courts27 Jul 2004Allowed

Pranlalbhai D. Kakrecha Vs The President, Junagadh Nagar Palika and Another

Gujarat High Court · (2004) 07 GUJ CK 0075

Constitution of India, 1950 — Article 226

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High Courts27 Jul 2004

Rajani Developers Private Limited Vs Vasantba Jesinhji Jadeja and Others

Gujarat High Court · (2004) 07 GUJ CK 0045

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3

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High Courts27 Jul 2004Allowed

K.B. Raval Vs State of Gujarat

Gujarat High Court · (2004) 07 GUJ CK 0015

Constitution of India, 1950 — Article 14, 16, 226, 309

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High Courts26 Jul 2004Dismissed

St. Nivrutta (Retired) Karmachari Sangh Vs Gujarat State Road Transport Corporation

Gujarat High Court · (2005) 1 GLR 297

Payment of Gratuity Act, 1972 — Section 1(2)

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High Courts26 Jul 2004

Gujarat Cypromet Ltd. Vs Assistant P.F. Commissioner

Gujarat High Court · (2004) 24 GLH 542 : (2004) 3 GLR 529 : (2005) 1 LLJ 484

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 6, 7A, 7IPayment of Gratuity Act, 1972 — Section 2

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High Courts26 Jul 2004

Mahendrabhai Ravjibhai Patel Vs Ambalal Prabhudas Patel

Gujarat High Court · (2005) CriLJ 840 : (2005) 2 RCR(Criminal) 732

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 107, 109, 120, 34, 386(3)

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High Courts26 Jul 2004Allowed

Kiritsinh Gopalsinh Sardar Vs State of Gujarat

Gujarat High Court · (2004) 07 GUJ CK 0005

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High Courts23 Jul 2004Allowed

P.J. Patel Vs State of Gujarat

Gujarat High Court · (2004) 3 GLR 2758

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High Courts23 Jul 2004

Harilal Manekchand Bavishi Vs Dhoraji Nagarpalika

Gujarat High Court · (2004) 07 GUJ CK 0076

Constitution of India, 1950 — Article 226

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High Courts23 Jul 2004Dismissed

Purshottamdas Devabhai Patel Vs State of Gujarat

Gujarat High Court · (2005) 1 GLR 470

Constitution of India, 1950 — Article 14, 162, 226Representation of the People Act, 1951 — Section 11, 11(1), 11(3), 11(5), 20A

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High Courts23 Jul 2004

Gujarat State Khadi Gramodyog Board Vs Gujarat State Khadi Gramodyog Pensioners Association

Gujarat High Court · (2004) 24 GLH 323 : (2005) 1 GLR 24

Bombay Khadi and Village Industries Act, 1960 — Section 16, 17, 17(2), 18, 19Gujarat Rajya Khadi Gramodyog Board Officers and Servants (Conditions of Service) Regulations, 1973 — Regulation 2(5), 5(2)

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High Courts23 Jul 2004Dismissed

Memon Kadarbhai Daudbhai Vs District Collector

Gujarat High Court · (2004) 24 GLH 419

Constitution of India, 1950 — Article 226

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High Courts22 Jul 2004Dismissed

C.M.S. Traffic Systems Ltd. Vs Municipal Corporation for the City of Ahmedabad

Gujarat High Court · (2004) 07 GUJ CK 0046

Constitution of India, 1950 — Article 226

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High Courts22 Jul 2004Allowed

Indian Petrochemicals Corp. Ltd. Vs Ajitdan Gulabdan Gadhvi

Gujarat High Court · (2004) 07 GUJ CK 0041

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High Courts22 Jul 2004

Kilara Power Pvt. Ltd. Vs Jyoti Ltd.

Gujarat High Court · (2005) 1 GLR 538

Bombay Court Fees Act, 1959 — Article 7, 6Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10A, Order 7 Rule 10A(1), Order 7 Rule 10A(2), Order 7 Rule 10A(3)

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High Courts22 Jul 2004Dismissed

A.S. Chandekar Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 421

Bombay Civil Services Rules, 1959 — Rule 152, 152(1), 152(2), 152(4)Constitution of India, 1950 — Article 226

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High Courts22 Jul 2004

Valsad District Central Co-operative Bank Ltd. Vs Krushnalal Manilal Vashi

Gujarat High Court · (2004) 3 GLR 2190 : (2005) 1 LLJ 79

Constitution of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 4(1), 4(6), 7(3A)

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High Courts21 Jul 2004

Halol Mercantile Co. Op. Bank Ltd. Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 513 : (2005) 1 GLR 299

Constitution of India, 1950 — Article 14, 341, 342Gujarat Co-operative Societies Act, 1961 — Section 74B, 74B(1)Gujarat Rural Debtors Relief Act, 1976 — Section 2

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