Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84, 84Bombay Town Planning Act, 1954 — Section 19(2), 20(1), 51Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), 11

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High Courts02 Dec 2003Dismissed

Vallabhbhai Avsarbhai Patel Vs State of Gujarat

Gujarat High Court · (2003) 12 GUJ CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376

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High Courts02 Dec 2003Allowed

Narshiji Nagaji Majirana Vs Mangilal Amturam Bishnoi

Gujarat High Court · (2004) 2 ACC 518 : (2005) ACJ 19 : AIR 2004 Guj 157 : (2004) 24 GLH 680 : (2004) 1 GLR 875

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 141, 162, 163

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High Courts02 Dec 2003Allowed

Mamta Machinery Pvt. Ltd. Vs Union of India (UOI)

Gujarat High Court · (2005) 126 ECR 157 : (2005) 184 ELT 359

Central Excise Rules, 1944 — Rule 173L(4)

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High Courts01 Dec 2003

Gujarat State Road Transport Corporation Vs Hareshbhai T. Pargir

Gujarat High Court · (2003) 12 GUJ CK 0034

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High Courts01 Dec 2003Allowed

Nagindas J. Mehta Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 317

Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts01 Dec 2003Allowed

F.D. Rathod Vs State of Gujarat

Gujarat High Court · (2003) 12 GUJ CK 0012

Bombay Police Act, 1951 — Section 25, 27ACriminal Procedure Code, 1973 (CrPC) — Section 154Foreigners Act, 1946 — Section 7(3)

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High Courts29 Nov 2003Allowed

Ramilaben Bhanubhai Shah Vs Deleted (Ex. 16)

Gujarat High Court · (2003) 11 GUJ CK 0057

Motor Vehicles Act, 1988 — Section 163, 173

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High Courts29 Nov 2003Dismissed

Minaxi Vijaykumar Parmar and Others Vs Principal, Bright Land English School, Guj. Medium Prathmik SH. and Others

Gujarat High Court · (2003) 23 GLH 412

Constitution of India, 1950 — Article 226Gujarat Secondary Education Act, 1972 — Section 36

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High Courts28 Nov 2003Dismissed

Chandulal Jethalal Jaiswal Vs A.U. Vohra

Gujarat High Court · (2003) 11 GUJ CK 0058

Constitution of India, 1950 — Article 129, 215, 226Contempt of Courts Act, 1971 — Section 20Income Tax Act, 1961 — Section 256, 256(1), 256(2), 260, 279

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High Courts28 Nov 2003Allowed

Ashok Travels Vs Union of India (UOI)

Gujarat High Court · (2005) 124 ECR 305 : (2005) 184 ELT 24

Central Excises and Salt Act, 1944 — Section 35F

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High Courts27 Nov 2003Dismissed

Dist Agriculture Officer Vs Junagadh Jilla Mazdoor Sangh

Gujarat High Court · (2003) 11 GUJ CK 0059

Banking Regulation Act, 1949 — Section 10(1)Bombay District Municipal Act, 1901 — Section 271, 46Constitution of India, 1950 — Article 21, 226, 227

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High Courts27 Nov 2003Dismissed

Maganbhai Ranchodbhai Parmar Vs Dist. Family Primary Medical Officer and Ex. Officer

Gujarat High Court · (2003) 11 GUJ CK 0041

Bombay Civil Services Rules, 1959 — Rule 171

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High Courts27 Nov 2003Dismissed

Hansadevi Ghanshyamsinh Jadeja Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 467

Bombay Land Revenue Code, 1879 — Section 211Constitution of India, 1950 — Article 166(1), 166(2), 166(3), 226Gujarat Government Rules of Business, 1990 — Rule 10(2), 11(1), 9(2)

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High Courts25 Nov 2003

Chetanbhai Vasantbhai Mistary Vs State of Gujarat

Gujarat High Court · (2005) 2 BC 59 : (2004) 24 GLH 726

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 457(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 43, 46Penal Code, 1860 (IPC) — Section 384, 385, 386, 506(2)

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