High Courts25 Sept 2003Allowed
Marubhai Mandanbhai Maru Vs Bhaibhai Samudayik Mandi
Gujarat High Court · (2003) 09 GUJ CK 0058
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,122 of 1,769
High Courts25 Sept 2003Dismissed
S.M. Upadhyaya Vs GSRTC
Gujarat High Court · (2003) 09 GUJ CK 0026
Constitution of India, 1950 — Article 14, 16
High Courts25 Sept 2003Dismissed
Lilaben Varubhai Nathabhai Vaghari Vs State of Gujarat
Gujarat High Court · (2005) 1 DMC 219 : (2004) 24 GLH 13 : (2004) 13 GLH 24
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Hindu Marriage Act, 1955 — Section 11, 5(1)
High Courts24 Sept 2003Dismissed
Harekrishna K. Vadhwani Vs Vasupujya Smruti Co.-op Housing Society Ltd. and Others
Gujarat High Court · (2004) 24 GLH 257 : (2004) 1 GLR 221
Constitution of India, 1950 — Article 227Gujarat Co-operative Societies Act, 1961 — Section 13(10), 13(8), 13(9), 17, 17(2)
High Courts24 Sept 2003
Govindbhai Madhabhai Vaghela Vs Director, Pension and P.F. and Another
Gujarat High Court · (2004) 24 GLH 129
Bombay Civil Services Act, 1959 — Section 3Bombay Civil Services Rules, 1959 — Rule 230, 233, 239, 240B, 6Constitution of India, 1950 — Article 226
High Courts24 Sept 2003Dismissed
Mahersing or his sucessor in Office Intelligence Officer Vs Pradipkumar Bharatlal Poddar Director of Suvidha Pradipkumar Bharatlal Poddar Vs Mehar Singh or his successor in Office Intelligence Officer
Gujarat High Court · (2003) 09 GUJ CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 389, 397, 401, 436, 439(2)
High Courts24 Sept 2003Allowed
Minor Pankil Bhadresh Shah Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0031
Asmission Rules — Rule 20, 23, 4, 4(1), 4.1Constitution of India, 1950 — Article 226
High Courts24 Sept 2003Dismissed
Sadhna Education Trus. Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0024
Constitution of India, 1950 — Article 226Gujarat Higher Secondary Education Act, 1972 — Section 33Gujarat Secondary Education Act, 1972 — Section 33
High Courts24 Sept 2003Dismissed
Yusufkhan Mehmoodkhan Pathan Vs Heirs of Hazi Mohamadbhai Hazi Dudhwala
Gujarat High Court · (2004) 24 GLH 554
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 35, Order 21 Rule 43, 115, 47
High Courts23 Sept 2003Allowed
Ashokkumar Dudhabhai Dabhi Vs Dholka Nagar Palika
Gujarat High Court · (2003) 09 GUJ CK 0081
High Courts23 Sept 2003Allowed
Datania Sumitraben Sunilbhai Vs Director of Pension and P.F.
Gujarat High Court · (2003) 09 GUJ CK 0034
High Courts22 Sept 2003Allowed
Jai Ambe Ice Factory Vs Recovery Officer
Gujarat High Court · AIR 2004 Guj 99
High Courts19 Sept 2003
Gulabbhai Mitthalbhai Patel Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 377Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 25, 26, 29 , 35
High Courts19 Sept 2003Dismissed
State of Gujarat Vs Shree Sachin Udhyognagar Sahkari Mandali Ltd.
Gujarat High Court · (2004) 1 GLR 381
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 10, 11, 12, 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts19 Sept 2003
Rasiklal Shantilal Shah Vs Yogeshwar Credit Co-op. Society Ltd.
Gujarat High Court · (2003) 09 GUJ CK 0004
High Courts19 Sept 2003Allowed
Gopiraj Dedraj Agrawal (Gopiram Tudraj Agrawal) Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 237
Bombay Land Revenue Code, 1879 — Section 135BBombay Tenancy and Agricultural Lands Act, 1948 — Section 84CConstitution of India, 1950 — Article 226, 227
High Courts18 Sept 2003Partly Allowed
Union Bank of India Vs Shivprakash P. Malhotra
Gujarat High Court · (2003) 09 GUJ CK 0069
Constitution of India, 1950 — Article 21
High Courts18 Sept 2003Allowed
Manubhai Khandubhai Naik Vs Sumantrai Ranchhodji Naik since Deced. by his Heirs and L/R
Gujarat High Court · AIR 2004 Guj 73 : (2004) 1 GLR 488
Bombay Civil Courts Act, 1869 — Section 26Bombay Tenancy and Agricultural Lands Act, 1948 — Section 5Contract Act, 1872 — Section 23 , 24
High Courts18 Sept 2003Dismissed
Legal Heirs of Pinjara Jiva Nura Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 191
Constitution of India, 1950 — Article 226, 227
High Courts18 Sept 2003Dismissed
Steel Authority of India Ltd. Vs Gujarat Mazdoor Panchayat and Another
Gujarat High Court · (2004) 1 GLR 729 : (2004) 2 LLJ 970
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2(P)