High Courts06 Oct 2003
Deepak N. Chhatrapati Vs Gujarat State Warehousing Corporation
Gujarat High Court · (2004) 2 GLR 985 : (2004) 2 LLJ 865
Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,121 of 1,769
High Courts03 Oct 2003Allowed
Garden Finance Ltd. Vs Asstt. Commissioner of Income Tax
Gujarat High Court · (2003) 10 GUJ CK 0020
Constitution of India, 1950 — Article 141, 226, 227Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148
High Courts01 Oct 2003Dismissed
National Insurance Co. Ltd. Vs Mukeshbhai Bhalchandrabhai Jani Decd. thro'' heirs Ranjan
Gujarat High Court · (2004) 2 ACC 310 : (2004) ACJ 1533 : (2004) 24 GLH 246
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 140, 158(6), 163A, 163A(2), 163BWorkmens Compensation Act, 1923 — Section 4A(3)
High Courts01 Oct 2003Allowed
Patel Jayeshkumar Kanubhai Vs State of Gujarat
Gujarat High Court · (2003) 10 GUJ CK 0033
High Courts01 Oct 2003Dismissed
Surjitsing Acchalsing Vs Motilal Hiralal Warehouse and Estate Ltd.
Gujarat High Court · (2004) 1 GLR 4
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13(1)Constitution of India, 1950 — Article 254(2)Transfer of Property Act, 1882 — Section 106, 108
High Courts01 Oct 2003
Bank of Baroda Vs Nadiad Machinery and Electrical Merchant Credit Co-op. Soc. Ltd.
Gujarat High Court · (2004) 1 GLR 50
Banking Regulation Act, 1949 — Section 35A , 36Gujarat Co-operative Societies Act, 1961 — Section 71(1)
High Courts01 Oct 2003Dismissed
Satishkumar Babulal Shah Vs Sarfarazkhan G. Pathan and Others
Gujarat High Court · (2004) 1 GLR 767
Bombay Provincial Municipal Corporation Regulations — Regulation 17Bombay Provincial Municipal Corporations Act, 1949 — Section 465, 465(1)(1)Constitution of India, 1950 — Article 14, 16
High Courts01 Oct 2003Partly Allowed
Divyaben S. Modi Vs District Development Officer
Gujarat High Court · (2003) 10 GUJ CK 0008
High Courts01 Oct 2003Dismissed
Surjitsing Acchalsing thro'' Proprietor Vs Motilal Hiralal Warehouse and Estate Ltd.
Gujarat High Court · (2004) 1 GLR 4
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 13(1), 29(2)Constitution of India, 1950 — Article 254(2)Government of India Act, 1935 — Section 107(2)
High Courts30 Sept 2003Allowed
Kutch District Panchayat Vs J.A. Pollara
Gujarat High Court · (2003) 09 GUJ CK 0055
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 409
High Courts30 Sept 2003Allowed
Naranbhai Govindbhai Patel Vs District Development Officer
Gujarat High Court · (2003) 09 GUJ CK 0023
Bombay Civil Services Rules, 1959 — Rule 57AConstitution of India, 1950 — Article 14, 16, 226
High Courts29 Sept 2003
Sameer Engineering Works Vs District Collector
Gujarat High Court · AIR 2004 Guj 54 : (2003) 3 GLR 2638
Bombay Land Revenue Code, 1879 — Section 152, 172, 178, 179, 181Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 90Constitution of India, 1950 — Article 226, 227
High Courts29 Sept 2003Dismissed
Devsibhai Laxmanbhai Solanki Vs District Development Officer
Gujarat High Court · (2003) 09 GUJ CK 0020
High Courts26 Sept 2003Partly Allowed
Apar Industries Ltd. Vs Natwarsinh Naharsinh Sindha
Gujarat High Court · (2004) 24 GLH 418 : (2003) 3 GLR 2701 : (2004) 2 LLJ 282
Industrial Disputes Act, 1947 — Section 25FF, 3Transfer of Property Act, 1882 — Section 54
High Courts26 Sept 2003Partly Allowed
Dilip Chimanlal Shikari Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 42, 50, 8
High Courts26 Sept 2003
Nigam Priyakant Maniar Vs Reserve Bank of India
Gujarat High Court · (2004) 122 CompCas 579 : (2004) 54 SCL 437
Companies (Court) Rules, 1959 — Rule 6, 9Companies Act, 1956 — Section 2(11), 441, 443(1), 446, 446(2)Reserve Bank of India Act, 1934 — Section 45I
High Courts26 Sept 2003Dismissed
Chaudhary Jesangbhai Moghjibhai Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 543
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 22, 70Constitution of India, 1950 — Article 226
High Courts26 Sept 2003
Janaksinh Mohansinh Chavda Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0015
Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 2(14), 249, 249(1), 3, 9
High Courts26 Sept 2003
In Re: AIA Engg. (P.) Ltd.
Gujarat High Court · (2004) 52 SCL 43
Companies Act, 1956 — Section 391, 392, 393, 394
High Courts26 Sept 2003Dismissed
S.V.S. Sastry Vs Bank of India
Gujarat High Court · (2003) 09 GUJ CK 0006
Constitution of India, 1950 — Article 14, 16