High Courts29 Mar 2004
Priyamvadan Maganlal Patel Vs Haribhai Viswanath Shukla
Gujarat High Court · (2004) 03 GUJ CK 0025
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15A, 29(2)
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,102 of 1,769
High Courts29 Mar 2004Dismissed
Ahmedabad Municipal Transport Service Vs Amirullah Salim Ansari
Gujarat High Court · (2004) 03 GUJ CK 0010
Constitution of India, 1950 — Article 12, 227
High Courts26 Mar 2004
Patel Rajnikant Dhulabhai Vs Patel Chandrakant Dhulabhai
Gujarat High Court · AIR 2004 Guj 300
Benami Transactions (Prohibition) Act, 1988 — Section 3
High Courts26 Mar 2004Allowed
Baria Lilaben Muljibhai Vs Kheda Dist Education Committee and Another
Gujarat High Court · (2004) 03 GUJ CK 0086
Constitution of India, 1950 — Article 14, 16
High Courts26 Mar 2004Allowed
Jivraj Mehta Smarak Trust Sanchalit Vs Provident Fund Commissioner
Gujarat High Court · (2004) 102 FLR 828 : (2004) 3 GLR 2628 : (2004) 3 LLJ 990
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts26 Mar 2004Dismissed
Guj. State Civil Supplies Corpn. Vs Ambalal Mathurbhai Patel
Gujarat High Court · (2004) 03 GUJ CK 0056
Industrial Disputes Act, 1947 — Section 2(oo), 25(f), 25(H)
High Courts26 Mar 2004Dismissed
Barad Pravinsinh Roopsinh Vs State of Gujarat and Others
Gujarat High Court · (2004) 03 GUJ CK 0054
High Courts26 Mar 2004Allowed
Shri Kamlesh Kanaiyalal Jani C/o Mukesh Kanaiyalal Jani Vs Oriental Bank of Commerce
Gujarat High Court · (2005) 1 LLJ 149
Constitution of India, 1950 — Article 14, 16, 226Oriental Bank of Commerce Officer Employees (Conduct) Regulations, 1982 — Regulation 8
High Courts26 Mar 2004Dismissed
Keyur Bipinchandra Desai Vs State of Gujarat
Gujarat High Court · (2005) 1 GLR 474
Criminal Procedure Code, 1973 (CrPC) — Section 169, 173(2)Penal Code, 1860 (IPC) — Section 114, 406, 420, 465, 468
High Courts26 Mar 2004Allowed
Amreli District Central Co-Operative Bank Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2004) 03 GUJ CK 0023
Constitution of India, 1950 — Article 225Gujarat Co-operative Societies Act, 1961 — Section 74(C), 85, 86
High Courts25 Mar 2004Allowed
Chauhan Vanrajsinh Ratansinh Vs District Primary Education Officer
Gujarat High Court · (2004) 03 GUJ CK 0085
Constitution of India, 1950 — Article 14, 16
High Courts25 Mar 2004
Gujarat State Road Transport Corporation Vs Thakorebhai Bhudarbhai Barot
Gujarat High Court · (2004) 03 GUJ CK 0084
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33, 33A
High Courts25 Mar 2004Allowed
Mangalsinh Balusinh Parmar Vs State of Gujarat
Gujarat High Court · (2004) 03 GUJ CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 452
High Courts25 Mar 2004Dismissed
Morbi Muncipality Vs Rejesh Narandas
Gujarat High Court · (2004) 03 GUJ CK 0070
Industrial Disputes Act, 1947 — Section 25F
High Courts25 Mar 2004Allowed
State of Gujarat Vs Miyama Abhram Mamad
Gujarat High Court · (2004) 03 GUJ CK 0051
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 302, 324, 457
High Courts25 Mar 2004Allowed
Shree Sainath Industries Vs Sainath Auto Industries
Gujarat High Court · (2004) 2 GLR 1314 : (2004) 28 PTC 377
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts25 Mar 2004
Cookvel Foods India Private Limited Vs Asstt. Provident Fund Commissioner
Gujarat High Court · (2004) 03 GUJ CK 0027
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(1), 7B, 7B(3), 7B(4)
High Courts25 Mar 2004
Bhalchandra J. Dhivar Vs Shangvi Industries
Gujarat High Court · (2004) 03 GUJ CK 0011
Constitution of India, 1950 — Article 227Industrial Disputes (Bombay) Rules, 1957 — Rule 81Industrial Disputes (Gujarat) Rules, 1966 — Rule 81
High Courts25 Mar 2004
Noormohmed Jamalbhai Latiwala Vs State of Gujarat
Gujarat High Court · (2004) 03 GUJ CK 0006
Penal Code, 1860 (IPC) — Section 114, 120(B), 406, 408, 409
High Courts24 Mar 2004
Centurion Bank Limited Vs Lersen and Tubro Limited
Gujarat High Court · AIR 2004 Guj 333 : (2004) 24 GLH 773 : (2004) 3 GLR 1893
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 37 Rule 1, Order 37 Rule 2, Order 7 Rule 11, 11Constitution of India, 1950 — Article 226 , 227Limitation Act, 1963 — Section 5