High Courts25 Nov 2003Dismissed
Dilubha @ Dilaversinh Vs The State of Gujarat
Gujarat High Court · (2003) 11 GUJ CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 439Penal Code, 1860 (IPC) — Section 34, 379, 409, 411, 413
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,117 of 1,769
High Courts25 Nov 2003Dismissed
Gujarat State Road Transport Corporation Vs Chaudhary Popatbhai Revabhai
Gujarat High Court · (2004) 24 GLH 375
Constitution of India, 1950 — Article 21, 227Industrial Disputes Act, 1947 — Section 11A, 2, 25B
High Courts25 Nov 2003Allowed
Ukawala Mukeshkumar Hirabhai Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 347
Civil Services (Classification, Control and Appeal) Rules — Rule 49Constitution of India, 1950 — Article 14, 16, 16(1), 313, 313Government of India Act, 1935 — Section 240
High Courts24 Nov 2003Dismissed
District Primary Education Officer Vs Jugalkishor J. Patel
Gujarat High Court · (2003) 11 GUJ CK 0006
Constitution of India, 1950 — Article 137, 145Supreme Court Rules, 1966 — Order 40 Rule 1
High Courts24 Nov 2003Allowed
Ghanshyambhai Harishankar Dave Vs Secretary
Gujarat High Court · (2004) 24 GLH 308
Bombay Civil Services Rules, 1959 — Rule 165A, 185, 186, 251, 274
High Courts21 Nov 2003
Paras Bansilal Patel Vs B.M. Jindel
Gujarat High Court · (2004) 135 TAXMAN 125
Income Tax Act, 1961 — Section 119(2)(a), 234A, 234B, 234C
High Courts21 Nov 2003Allowed
Kingsuk Nag Vs R.P. Christian Food Inspector
Gujarat High Court · (2003) 11 GUJ CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 20(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 37D, 43A
High Courts21 Nov 2003Allowed
Paras Bansilal Patel Vs B.M. Jindel or his Successor in Office
Gujarat High Court · (2004) 187 CTR 613 : (2004) 267 ITR 108
Income Tax Act, 1961 — Section 119, 234A, 234B, 234C
High Courts21 Nov 2003
State of Gujarat Vs Alpeshbhai Navinbhai Patel
Gujarat High Court · (2004) 24 GLH 754
Arms Act, 1959 — Section 25(1)Bombay Police Act, 1951 — Section 135, 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 202, 439
High Courts19 Nov 2003Dismissed
State of Gujarat Vs Surendrapal Shivabalakpal
Gujarat High Court · (2004) 24 GLH 223 : (2004) 3 GLR 628
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 253(2), 313, 354(3), 366Penal Code, 1860 (IPC) — Section 302, 363, 376
High Courts19 Nov 2003Dismissed
Ravindra A. Dongre Vs College of Veterinary Science and Animal Husbandry
Gujarat High Court · (2003) 11 GUJ CK 0024
High Courts19 Nov 2003Allowed
Shashikant Kanji Rachani Vs State of Gujarat
Gujarat High Court · (2003) 11 GUJ CK 0014
Training and Examination Rules, 1982 — Rule 10, 11, 13, 3(1)
High Courts19 Nov 2003
Jayesh Vs State of Gujarat
Gujarat High Court · (2003) 11 GUJ CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts18 Nov 2003Allowed
Mohitosh Dass c/o Gujarat Rajya Kamdar Union Vs M.G. Memon or his successor in Office, Presiding Officer
Gujarat High Court · (2004) 2 GLR 555
Constitution of India, 1950 — Article 227Industrial Disputes (Gujarat) Rules, 1966 — Rule 22, 26Industrial Disputes Act, 1947 — Section 10, 10(4A), 17, 17A, 17AA
High Courts18 Nov 2003Allowed
Safeguard Surgicals Vs Union of India (UOI)
Gujarat High Court · (2004) 113 ECR 741 : (2005) 183 ELT 13
Kar Vivad Samadhan Scheme, 1998 — Section 90(2)
High Courts18 Nov 2003Dismissed
Indian Petrochemicals Corp. Ltd. Vs Manilal Bhanabhaivasava
Gujarat High Court · (2004) 101 FLR 747
High Courts17 Nov 2003
Income Tax Appellate Tribunal Bar Association Vs Union of India (UOI)
Gujarat High Court · (2003) 264 ITR 726 : (2004) 136 TAXMAN 484
Constitution of India, 1950 — Article 123, 323B
High Courts17 Nov 2003Dismissed
Manojkumar Harilal Joshi Vs Truptiben Manojkumar Joshi
Gujarat High Court · (2004) 24 GLH 676
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127, 128, 397
High Courts15 Nov 2003Allowed
State of Gujarat Vs Jitendrakumar @ Jitu and Amratdan Gadhavi
Gujarat High Court · (2003) 11 GUJ CK 0054
High Courts15 Nov 2003Dismissed
Nadirkhan Babakhan Navabkhan Pathan Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 3200 : (2004) 24 GLH 569
Arms Act, 1959 — Section 25(1)(B), 27Bombay Police Act, 1951 — Section 135(1)Constitution of India, 1950 — Article 226, 227