High Courts10 Mar 2004Allowed
Sushi Ganesh Pandit Vs Shreeji Concast Ltd.
Gujarat High Court · (2004) 03 GUJ CK 0098
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,105 of 1,769
High Courts10 Mar 2004
Gujarat State Road Transport Corporation Vs B.D. Zala
Gujarat High Court · (2004) 03 GUJ CK 0097
Constitution of India, 1950 — Article 227
High Courts10 Mar 2004Dismissed
B.V. Patel and Others Vs Gujarat Water Supplies and Sewerage Board and Others
Gujarat High Court · (2004) 2 GLR 1326
Constitution of India, 1950 — Article 14
High Courts10 Mar 2004Dismissed
Dalwadi Govindbhai Amarshibhai Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 2767 : (2004) 24 GLH 680 : (2004) 2 GLR 1285
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 102, 228A, 293, 294Penal Code, 1860 (IPC) — Section 313, 376
High Courts10 Mar 2004Allowed
Karshanbhai K. Rabari Vs State of Gujarat
Gujarat High Court · (2004) 03 GUJ CK 0050
Industrial Disputes Act, 1947 — Section 25(B)
High Courts09 Mar 2004Allowed
United India Insurance Co. Ltd. Vs Mitaben Dharmeshbhai Shah and Others
Gujarat High Court · (2004) 3 ACC 413 : (2004) ACJ 1996 : (2004) 189 CTR 329 : (2004) 2 GLR 1069 : (2004) 269 ITR 63
Income Tax Act, 1961 — Section 194AMotor Vehicles Act, 1988 — Section 168, 171
High Courts09 Mar 2004
Floating Services Ltd. Vs MV ''San Fransceco Dipalola''
Gujarat High Court · (2004) 52 SCL 762
Companies Act, 1956 — Section 291, 34
High Courts09 Mar 2004
United India Insurance Co. Ltd. Vs Mitaben Dharmeshbhai Shah
Gujarat High Court · (2004) 136 TAXMAN 565
Income Tax Act, 1961 — Section 194A, 194A
High Courts08 Mar 2004Dismissed
Ninaben J. Andhariya Vs State of Gujarat
Gujarat High Court · (2004) 3 GLR 583
Constitution of India, 1950 — Article 14
High Courts08 Mar 2004Allowed
Dharmendrabhai Gordhandas Tulsiyani Vs Deputy Commissioner (Enforcement)
Gujarat High Court · (2004) 03 GUJ CK 0045
Constitution of India, 1950 — Article 226Gujarat Sales Tax Act, 1969 — Section 30A, 30A, 30A(4), 30AA(1)
High Courts05 Mar 2004
Taluka Development Officer Vs Nanabhai K. Vankar
Gujarat High Court · (2004) 03 GUJ CK 0101
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2
High Courts05 Mar 2004Allowed
Parag R. Misser Viram Vs Guj. State Export Corp. Ltd.
Gujarat High Court · (2004) 03 GUJ CK 0063
High Courts05 Mar 2004
Bhanuben Panchal and Chandrikaben Panchal Vs Chief Commissioner of Income Tax
Gujarat High Court · (2004) 136 TAXMAN 237
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 119(2)(a), 132, 139, 234A
High Courts05 Mar 2004
Principal Shri Jivkor Vanita Vishram Vs Savita Saymon Parmar
Gujarat High Court · (2004) 2 GLR 673
Payment of Gratuity Act, 1972 — Section 2
High Courts05 Mar 2004
Trusuns Chemical Industry Ltd. Vs Tata International Ltd.
Gujarat High Court · AIR 2004 Guj 274 : (2004) 2 GLR 1352
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(3), 36, 44
High Courts05 Mar 2004Allowed
Jayeshbhai @ Panchabhai Muljibhai Satodiya Vs State of Gujarat
Gujarat High Court · (2005) 1 ALT(Cri) 10 : (2004) 3 GLR 2654
Arms Act, 1959 — Section 25, 25(1)(A), 27Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 154, 160, 167(1), 397, 397(3)
High Courts04 Mar 2004
Kamdhenu Financial Services Pvt. Ltd. Vs State of Gujarat
Gujarat High Court · (2004) 03 GUJ CK 0068
Penal Code, 1860 (IPC) — Section 406, 408, 420, 423, 463
High Courts04 Mar 2004Allowed
Abdul Sattarbhai Mohmed Hussain Shaikh Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 366
Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302