COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,118 of 1,769

High Courts15 Nov 2003Dismissed

Shaukathusain Chanda Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 471

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 114, 307, 332, 333, 394

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High Courts14 Nov 2003Allowed

Jagdishkumar Kanjibhai Chaudhary Vs Banaskantha Dist. Central Co-Op. Bank Ltd.

Gujarat High Court · (2003) 11 GUJ CK 0045

Bombay Industrial Relations Act, 1946 — Section 33, 33(2), 42(4), 78, 78(1)Constitution of India, 1950 — Article 14, 21, 227Industrial Disputes Act, 1947 — Section 11A, 3(1), 3(18), 3(2), 6(2A)

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High Courts14 Nov 2003Allowed

Gujarat State Road Transport Corporation Vs Mohanbhai S. Patanvadia

Gujarat High Court · (2004) 101 FLR 169

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(1), 11A, 17(B)

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High Courts13 Nov 2003Allowed

Gujarat Insecticides Ltd. Vs Union of India (UOI)

Gujarat High Court · (2005) 183 ELT 9

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High Courts13 Nov 2003Dismissed

S.F. Kadri Vs Chief Judge, Small Cause Court

Gujarat High Court · (2004) 24 GLH 186

Bombay Civil Services Rules, 1959 — Rule 41A, 523, 524

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High Courts13 Nov 2003

Rabara Nilesh Davashi Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 203

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High Courts13 Nov 2003Dismissed

Bharat V. Patel Vs Union of India (UOI)

Gujarat High Court · (2004) 186 CTR 639 : (2004) 268 ITR 116 : (2004) 134 TAXMAN 178

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(1), 143(2), 147, 148

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High Courts13 Nov 2003Dismissed

Competent Authority ULC Vs Chaitali Co-op Housing Soc. Ltd.

Gujarat High Court · (2003) 11 GUJ CK 0009

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5), 15(1), 19(1), 26

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High Courts12 Nov 2003Dismissed

Saiyed Babar Saiyed Abdul Hamid Chisty Vs State of Gujarat

Gujarat High Court · (2003) 11 GUJ CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 437, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 29, 37, 37(1)

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High Courts12 Nov 2003Dismissed

Mrs. Ranjan Odedra Vs Birla Sagar Higher Secondary School and Another

Gujarat High Court · (2004) 24 GLH 175

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High Courts12 Nov 2003Dismissed

H.C. Maniar Vs State Bank of Saurashtra

Gujarat High Court · (2004) 24 GLH 233

Constitution of India, 1950 — Article 226State Bank of Saurashtra (Officers) Service Regulations, 1979 — Regulation 50(4), 60(2), 68(1), 50(4), 60(2)

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High Courts12 Nov 2003Dismissed

Commissioner of Income Tax Vs D.P. Karai

Gujarat High Court · (2003) 185 CTR 497 : (2004) 266 ITR 113

Income Tax Act, 1961 — Section 153BC, 260A, 263

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High Courts12 Nov 2003Allowed

State of Gujarat Vs Trikamlal Lalji Surani

Gujarat High Court · (2004) 2 LLJ 163

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High Courts11 Nov 2003Dismissed

Council of Institute of Chartered Accountants of India Vs Shri Mukesh R. Shah FCA and Mukesh R. Shah and Co.

Gujarat High Court · (2004) 186 CTR 579 : (2004) 24 GLH 610

Arbitration and Conciliation Act, 1996 — Section 68Chartered Accountants Act, 1949 — Section 15, 15(2), 17, 17(3), 2(1)Companies Act, 1956 — Section 226(1)

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High Courts11 Nov 2003Dismissed

Chandrakant C. Shah, Deputy Engineer Vs State of Gujarat

Gujarat High Court · (2004) 1 GLR 901

Constitution of India, 1950 — Article 19, 309

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High Courts11 Nov 2003

Council of Institute of Chartered Accountants of India Vs Mukesh R. Shah

Gujarat High Court · (2004) 134 TAXMAN 265

Arbitration and Conciliation Act, 1996 — Section 33, 68Chartered Accountants Act, 1949 — Section 15, 17, 17(3), 2(1)(e), 21Companies Act, 1956 — Section 226(1)

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High Courts11 Nov 2003Dismissed