High Courts26 Apr 2004
Managing Director Vs Vanmalibhai Vajubhai Baroliya
Gujarat High Court · (2005) 104 FLR 486
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,097 of 1,769
High Courts23 Apr 2004
State of Gujarat Vs Miyana Abhram Mamad
Gujarat High Court · (2004) CriLJ 3471
Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 157, 313, 378, 392
High Courts23 Apr 2004Allowed
Union of India (UOI) Vs Ramkripal Jagannath Ex Khalasi of the Chief
Gujarat High Court · (2004) 04 GUJ CK 0036
Constitution of India, 1950 — Article 41, 43Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9Railway Services (Conduct) Rules, 1966 — Rule 3(1)
High Courts23 Apr 2004
Chandulal P. Patel and Others Vs State of Gujarat and Another
Gujarat High Court · (2004) 04 GUJ CK 0010
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts23 Apr 2004Allowed
Gujarat Statre Road Transport Corporation Vs Vasudev Hargovandas Panchal
Gujarat High Court · (2004) 04 GUJ CK 0005
High Courts22 Apr 2004Dismissed
Atul Premshankar Pathak Vs State of Gujarat
Gujarat High Court · AIR 2004 Guj 327
Constitution of India, 1950 — Article 226, 227Gujarat Municipalities Act, 1963 — Section 111, 65
High Courts22 Apr 2004Dismissed
Ravindra Ramjorbhai Oza Vs Western Railway
Gujarat High Court · (2004) 04 GUJ CK 0090
High Courts22 Apr 2004Allowed
Narpatsinh Harisinh Vansiya Vs Authorised Officer and Co-op. Officer (Marketing)
Gujarat High Court · AIR 2004 Guj 266
Constitution of India, 1950 — Article 226Gujarat Agricultural Produce Markets Rules, 1965 — Rule 3, 4, 5, 7, 8
High Courts22 Apr 2004Dismissed
Lalsingh Bhikhabhai Chaudhary Vs State of Gujarat
Gujarat High Court · (2005) 1 ALT(Cri) 14 : (2004) CriLJ 3292 : (2004) 24 GLH 426
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 386(3)Penal Code, 1860 (IPC) — Section 376
High Courts22 Apr 2004
Chetnaben Bhatt Vs Natwarlal Foolshanker Joshi
Gujarat High Court · AIR 2004 Guj 329 : (2004) 24 GLH 659
High Courts22 Apr 2004
Gujarat State Co-operative Union Vs Shankarlal Jivrajbhai Chaudhary
Gujarat High Court · (2004) 04 GUJ CK 0042
Payment of Gratuity (Amendment) Act, 1987 — Section 4
High Courts22 Apr 2004Dismissed
Prajapati Mafatlal Kanjidas Vs Mehsana Nagrik Sahkari Bank Ltd.
Gujarat High Court · (2004) 04 GUJ CK 0034
Bombay Co-operative Societies Act, 1925 — Section 54Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, 86 , 87BPartnership Act, 1932 — Section 25
High Courts22 Apr 2004Allowed
Ghelubhai R. Madam thro'' heirs and Legal Repres. Vs A.K. Mehta or Successor Compt. Authority and Safema
Gujarat High Court · (2004) 2 GLR 511
Civil Procedure Code, 1908 (CPC) — Section 11Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11(1), 11(2), 12A, 3, 6Constitution of India, 1950 — Article 22(5), 226, 359(1)
High Courts21 Apr 2004Dismissed
J. Subramanian, Commercial Manager Vs Vijay N. Tewar - Secretary, Vijay N. Tewar Co.
Gujarat High Court · (2004) 04 GUJ CK 0072
Bombay Court Fees Act, 1959 — Section 14, 14(2), 6Constitution of India, 1950 — Article 226Suits Valuation Act, 1887 — Section 8
High Courts21 Apr 2004Allowed
Gujarat State Forest Development Corp. Ltd. Vs Ramanbhai Ranchhodbhai Patel
Gujarat High Court · (2004) 04 GUJ CK 0068
High Courts21 Apr 2004
Textile Labour Association Vs Ahmedabad Jupiter Textile Mills
Gujarat High Court · (2004) 04 GUJ CK 0062
High Courts21 Apr 2004Allowed
Ishwarbhai Bharumal Sadhwani Vs Prakash Kanaiyalal Park and 1
Gujarat High Court · (2004) 04 GUJ CK 0053
Motor Vehicles Act, 1988 — Section 163A
High Courts19 Apr 2004Allowed
Thakre Rajendra Dwarkanath Vs A.E.C. Ltd.
Gujarat High Court · (2004) 04 GUJ CK 0097
Bombay Industrial Relations Act, 1946 — Section 80(C), 95
High Courts19 Apr 2004
Ram Shiksha Sadan Trust Vs Paras Education Trust
Gujarat High Court · (2004) 04 GUJ CK 0086
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114 , 151Constitution of India, 1950 — Article 14, 215, 226, 251Gujarat Town Planning and Urban Development Act, 1976 — Section 65, 67
High Courts19 Apr 2004Dismissed
Remo Marketing Pvt. Ltd. Vs State of Gujarat
Gujarat High Court · (2004) 3 GLR 2008
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 157, 190, 200Penal Code, 1860 (IPC) — Section 120B, 405, 406, 415, 417