High Courts26 Feb 2004Dismissed
Secretary, Union of India (UOI) and Others Vs Amina Mamad and Others
Gujarat High Court · (2004) 3 GLR 2606
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,107 of 1,769
High Courts26 Feb 2004Dismissed
Garden Finance Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2004) 188 CTR 316 : (2004) 268 ITR 48
Constitution of India, 1950 — Article 141, 226Income Tax Act, 1961 — Section 143(3), 147, 148
High Courts25 Feb 2004Dismissed
Joshi Tushar Tansukhbhai and Others Vs State of Gujarat
Gujarat High Court · (2004) 2 GLR 1188
Constitution of India, 1950 — Article 14, 16, 21, 226, 32Gujarat Secondary Education Act, 1972 — Section 34, 35
High Courts25 Feb 2004
Secretary Vs Varsha Devendraprasad Purohit
Gujarat High Court · (2004) 02 GUJ CK 0042
Constitution of India, 1950 — Article 226Gujarat Affiliated Colleges Services Tribunal Act, 1982 — Section 14, 14(1), 2, 4, 40B(1)Gujarat Secondary Education Act, 1972 — Section 36(1)
High Courts25 Feb 2004Dismissed
Chandan Panalal Jaiswal Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 2992 : (2005) 25 GLH 225 : (2004) 3 GLR 2726
Bombay Prohibition Act, 1949 — Section 66(1), 85Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 293Penal Code, 1860 (IPC) — Section 114, 234, 323, 338, 342
High Courts25 Feb 2004Allowed
State of Gujarat Vs PWD Employees'' Union
Gujarat High Court · (2004) 3 GLR 2073
High Courts25 Feb 2004Allowed
R.M. Modi Vs The Agr. Produce Market Comm. and 1
Gujarat High Court · (2004) 02 GUJ CK 0028
Gujarat Agricultural Produce Markets Act, 1963 — Section 22
High Courts25 Feb 2004Dismissed
Saurashtra University Karmachari Parivar Vs Saurashtra University
Gujarat High Court · (2004) 02 GUJ CK 0024
Constitution of India, 1950 — Article 226, 227Gujarat University Service Tribunal Act, 1983 — Section 7, 7(3), 8Industrial Disputes Act, 1947 — Section 1(1), 2
High Courts25 Feb 2004Dismissed
Gujarat State Road Transport Corporation Vs Dr. Pravinchandra C. Nayak
Gujarat High Court · (2004) 24 GLH 291
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 25
High Courts25 Feb 2004
Vrajlal Dwarkadas Vs Girdharlal Kalidas Dhruve
Gujarat High Court · (2004) 2 GLR 1754
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(1)
High Courts24 Feb 2004
Dilip Babubhai Mandalia Vs Gujarat Water Supply and Sewerage Board
Gujarat High Court · (2004) 02 GUJ CK 0081
High Courts23 Feb 2004
Baroda Rayon Corporation Ltd. Vs Saroj S. Jacob
Gujarat High Court · (2004) 02 GUJ CK 0034
Payment of Gratuity Act, 1972 — Section 7(7)
High Courts23 Feb 2004Allowed
Dashrathbhai Bholidas Patel Vs State of Gujarat
Gujarat High Court · (2005) 2 BC 406 : (2004) CriLJ 4369 : (2004) 3 GLR 1921
Banking Regulation Act, 1949 — Section 46Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120
High Courts20 Feb 2004Allowed
State of Gujarat Vs Manubhai Mangaldas Shah
Gujarat High Court · (2004) 3 GLR 579 : (2004) 3 LLJ 1099
Criminal Procedure Code, 1973 (CrPC) — Section 377Factories Act, 1948 — Section 2 92, 94, 94(1)Gujarat Factories Rules, 1963 — Rule 3A
High Courts20 Feb 2004
Pravinbhai Ambalal Patel Vs Kadi Municipality
Gujarat High Court · (2004) 02 GUJ CK 0026
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 25
High Courts20 Feb 2004Dismissed
Balwa Seva Sahakari Mandli Ltd. Vs Kishorkumar Jayantilal Kansagara
Gujarat High Court · (2004) 02 GUJ CK 0022
Constitution of India, 1950 — Article 227
High Courts19 Feb 2004Allowed
Bhikhabhai B. Solanki Vs Sports Authority of India
Gujarat High Court · (2004) 02 GUJ CK 0078
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(j), 25F
High Courts19 Feb 2004Dismissed
Smt. Daxaben Kuberbhai Pandya Vs P.V. Patel
Gujarat High Court · (2004) 2 GLR 1347
Constitution of India, 1950 — Article 14, 16, 19Gujarat Panchayat Service (Recruitment of Primary Teachers) Rules, 1970 — Rule 2, 4Gujarat Panchayats Act, 1961 — Section 117, 323, 88
High Courts19 Feb 2004
Bhavnagar Sahakari Hat Madhyastha Bhandar Ltd. Vs Bachubhai M. Rajpura C/o. Mazdoor Panchayat
Gujarat High Court · (2004) 24 GLH 638
High Courts19 Feb 2004Dismissed
Gujarat State Road Transport Corporation Vs Bharatkumar Purshotam Thakkar
Gujarat High Court · (2004) 02 GUJ CK 0015
Constitution of India, 1950 — Article 226