COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,100 of 1,769

High Courts07 Apr 2004Allowed

Kirpalsingh Pratap Singh Ori Vs Salvinder Kaur Hardip Singh Lobana

Gujarat High Court · (2004) CriLJ 3786

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320(1), 320(2), 320(6), 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142

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High Courts07 Apr 2004Dismissed

Pareshkumar Rameshchandra Thakkar Vs Vijay Commercial Cooperative Bank Limited

Gujarat High Court · AIR 2004 Guj 271 : (2005) 4 BC 450 : (2005) 124 CompCas 311 : (2005) 1 GLR 310

Constitution of India, 1950 — Article 227

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High Courts07 Apr 2004

Rajesh Mahendrabhai Joshi Vs Bhavnagar University

Gujarat High Court · (2004) 04 GUJ CK 0065

Bhannagar University Act, 1978 — Section 67Constitution of India, 1950 — Article 226

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High Courts07 Apr 2004Allowed

Kirpalsingh Pratapsingh Vs Salvinder Kaur Hardipsingh Lobana

Gujarat High Court · (2004) 2 GLR 1211

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1)(2), 320(6), 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 147

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High Courts07 Apr 2004

H.Z. Vyas Vs State of Gujarat

Gujarat High Court · (2004) 04 GUJ CK 0020

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High Courts07 Apr 2004

S.G. Kadia, since deceased through heirs and Legal R. Vs O.N.G.C.

Gujarat High Court · (2004) 04 GUJ CK 0015

Constitution of India, 1950 — Article 226Oil and Natural Gas Commission (Terms and Conditions of Appointment and Services) Regulations, 1975 — Regulation 25, 25(1), 25(2), 25(3), 25(4)

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High Courts07 Apr 2004Dismissed

Amrutlal Gokaldas Tanna and Others Vs Managing Director, Central Bank of India and Another

Gujarat High Court · (2005) 106 FLR 93 : (2004) 24 GLH 625 : (2004) 3 GLR 2035 : (2005) 1 LLJ 960

Constitution of India, 1950 — Article 14

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High Courts06 Apr 2004Allowed

Yamini J. Dave Vs The Director, I.U.C.A.A. and Another

Gujarat High Court · (2004) 04 GUJ CK 0104

Constitution of India, 1950 — Article 12, 14, 16, 311, 311(2)Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 25F

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High Courts06 Apr 2004Dismissed

Maheshchandra N. Patel Vs State of Gujarat and Others

Gujarat High Court · (2004) 04 GUJ CK 0093

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High Courts06 Apr 2004Allowed

Tata Iron and Steel Company Ltd. Vs Union of India (UOI)

Gujarat High Court · (2004) 04 GUJ CK 0091

Central Excises and Salt Act, 1944 — Section 11BBConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 27A

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High Courts06 Apr 2004

Amreli Nagar Palika Vs Yogesh H. Thakar

Gujarat High Court · (2004) 04 GUJ CK 0060

Industrial Disputes Act, 1947 — Section 17B

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High Courts06 Apr 2004Dismissed

Akbarkhan Abbaskhan Pathan Vs State of Gujarat

Gujarat High Court · (2005) 1 GLR 306

Bombay Police Act, 1951 — Section 135(1)Penal Code, 1860 (IPC) — Section 120(B), 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)

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High Courts05 Apr 2004Dismissed