High Courts07 Nov 2003
Chandrakant M. Thakkar Vs Gujarat Housing Board
Gujarat High Court · (2003) 11 GUJ CK 0013
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6D, 10, 24, 24(5)Contract Act, 1872 — Section 23
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,119 of 1,769
High Courts06 Nov 2003Dismissed
Goklaram Jeruparamji Dhaka (Vishonoi) Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 582
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 54Evidence Act, 1872 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 13, 18, 35, 54
High Courts06 Nov 2003Dismissed
N.N. Makwana Vs State of Gujarat
Gujarat High Court · (2003) 11 GUJ CK 0028
Bombay Labour Welfare Fund Act, 1953 — Section 10, 15, 16Constitution of India, 1950 — Article 226, 227
High Courts06 Nov 2003Dismissed
Union of India (UOI) Vs Kishor Lakha
Gujarat High Court · (2004) 102 FLR 624 : (2004) 24 GLH 101
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25N, 33(C)(2)Payment of Bonus Act, 1965 — Section 10, 14, 2(21), 8, 9
High Courts05 Nov 2003Dismissed
Amrutbhai Joitabhai Prajapati Vs State of Gujarat
Gujarat High Court · (2003) 11 GUJ CK 0046
High Courts05 Nov 2003Allowed
Surajsinh alias Suru alias Suresh Lallusinh Rajput Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 454
Bombay Prohibition Act, 1949 — Section 65(E), 66(1)(B), 81Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3
High Courts04 Nov 2003Dismissed
Arjanbhai Galabhai Dugaicha Vs State of Gujarat
Gujarat High Court · (2003) 11 GUJ CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts03 Nov 2003Allowed
Baroda Traders Co op. Bank Ltd. Vs Mahavir Petroleum
Gujarat High Court · (2003) 11 GUJ CK 0060
High Courts03 Nov 2003Allowed
Nandotra Dudh Utpadak Sahakari Mandali Ltd. Vs State of Gujarat
Gujarat High Court · AIR 2004 Guj 253
Gujarat Co-operative Societies Act, 1961 — Section 4
High Courts03 Nov 2003Allowed
Premilaben Prataprai Joshi Vs State of Gujarat
Gujarat High Court · (2004) 85 GLH 24 : (2004) 24 GLH 85
Bombay Primary Education Act, 1947 — Section 23(2)Constitution of India, 1950 — Article 21, 226
High Courts02 Nov 2003Dismissed
(M/s.) Prajapati Oil Industry Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 365
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 118, 138
High Courts01 Nov 2003Dismissed
Prajapati Oil Industry Vs State of Gujarat
Gujarat High Court · (2003) 11 GUJ CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 118, 138
High Courts01 Nov 2003Dismissed
State of Gujarat Vs Kannubhai @ Navinbhai Pathiyara Heirs of dec
Gujarat High Court · (2003) 11 GUJ CK 0029
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(2), 10(3), 10(5), 11Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
High Courts17 Oct 2003
Maliben Kamabhai Harijan Vs Lrs of Late Jagjivan Nanji
Gujarat High Court · AIR 2004 Guj 230 : (2003) 23 GLH 787 : (2004) 1 GLR 179
Bombay Civil Courts Act, 1869 — Section 21, 22, 22A, 23, 24Bombay Court Fees Act, 1949 — Section 6, 7Bombay Court Fees Act, 1959 — Section 6(iv)(j)
High Courts17 Oct 2003Allowed
Gujarat State Khadi Gramodyog Board Pensioners Association Vs Gujarat State Khadi Gramodyog Board
Gujarat High Court · (2004) 24 GLH 18 : (2004) 18 GLH 24 : (2004) 1 GLR 116
Bombay Khadi and Village Industries Act, 1960 — Section 16, 17, 19, 2, 20Constitution of India, 1950 — Article 12, 14, 16, 21, 226
High Courts17 Oct 2003Dismissed
Ramanbhai Simonbhaii Christian Vs State of Gujarat
Gujarat High Court · (2003) 10 GUJ CK 0022
Civil Services Rules, 1959 — Rule 434Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 172, 188, 193, 196, 463
High Courts16 Oct 2003Allowed
Fag Precision Bearings Ltd. and Another Vs Vadodara Municipal Corporation and Another
Gujarat High Court · (2004) 138 STC 282
Baroda Provincial Municipal Corporation Act — Section 149(1), 457(17), 457(7), 460(1)Octroi Rules, 1965 — Rule 2(19)
High Courts16 Oct 2003
Alembic Chemical Works Ltd. Vs Deputy Commissioner of Income Tax
Gujarat High Court · (2003) 185 CTR 389 : (2004) 266 ITR 47 : (2003) 133 TAXMAN 833
Income Tax Act, 1961 — Section 28, 37(1), 80HH, 80HH(6), 80HH(7)
High Courts16 Oct 2003Dismissed
Bhoraniya Rafiqbhai Dawoodbhai Vs Khorajiya Soyabhai Suleman
Gujarat High Court · (2004) 24 GLH 177
Gujarat Panchayat Election Rules, 1994 — Rule 12, 12(3), 12(4)Gujarat Panchayats (Amendment) Act, 1993 — Section 274, 31, 31(4)Representation of the People Act, 1951 — Section 31(3), 31(4), 33(4), 33(5), 36(4)
High Courts15 Oct 2003
Sunni Muslim Waqf Committee Vs Saikh Abdul Aziz Gulam Mohiyuddin
Gujarat High Court · (2003) 10 GUJ CK 0032