High Courts18 Sept 2003
Mathew M.S. Vs Manager, M.J. International
Gujarat High Court · (2004) 24 GLH 461
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25F
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,123 of 1,769
High Courts18 Sept 2003Allowed
S.D. Bhatt Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0028
High Courts18 Sept 2003Allowed
Naren Advertising and Marketing Vs Bank of India
Gujarat High Court · AIR 2004 Guj 152 : (2004) 3 BC 451 : (2004) 24 GLH 406 : (2004) 1 GLR 775
Banks and Financial Institutions Act, 1993 — Section 17, 19(8), 2
High Courts18 Sept 2003Allowed
Minor Rahul Kaileshkumar Tanna Vs Director - Joint Admission Committee and Another
Gujarat High Court · (2004) 2 GLR 977
Constitution of India, 1950 — Article 14
High Courts17 Sept 2003Allowed
Kanaiyalal Babulal Thakkar Vs Utpal Coop. Housing Society Ltd.
Gujarat High Court · (2003) 09 GUJ CK 0060
High Courts17 Sept 2003Allowed
H.B. Thakkar Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 674 : (2003) 3 GLR 2470
Constitution of India, 1950 — Article 14, 16, 309Gujarat Accounts Services Class I (Senior Duty Posts) Rules — Rule 5
High Courts17 Sept 2003Allowed
State of Gujarat Vs Ranchhodbhai Prahladdas Patel
Gujarat High Court · (2003) 23 GLH 687
Prevention of Food Adulteration Act, 1954 — Section 10(3), 10(7), 11, 11(1), 17
High Courts16 Sept 2003
United India Insurance Co. Ltd. Vs Chhaganlal Punamchand Jain and Others
Gujarat High Court · (2004) 1 ACC 514
Motor Vehicles Act, 1988 — Section 163(A), 163A, 166
High Courts16 Sept 2003Dismissed
B.J. Makwana Vs Kiritkumar Laxmandas
Gujarat High Court · (2004) 24 GLH 16 : (2004) 16 GLH 24
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts12 Sept 2003Partly Allowed
Rajubhai Ishwerbhai Garasia Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0050
Constitution of India, 1950 — Article 226
High Courts12 Sept 2003Partly Allowed
Bhailalbhai Trikambhai Patel Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts11 Sept 2003
Antakampa Milk Producers Cooperative Society Limited Vs Sabarkantha District Cooperative Milk Producers
Gujarat High Court · (2004) 1 GLR 310
Gujarat Co-operative Societies Act, 1961 — Section 74B(1), 74C(3), 74DGujarat Specified Co-operative Societies Elections to Committees Rules, 1982 — Rule 3A(8), 3A(9)
High Courts11 Sept 2003Allowed
GEB Vs Saurashtra Chemicals
Gujarat High Court · AIR 2004 Guj 83 : (2004) 66 GLH 24 : (2004) 24 GLH 66
Civil Procedure Code, 1908 (CPC) — Section 11, 96Electricity Act, 1910 — Section 24, 26(1), 26(4), 26(6), 26(7)
High Courts11 Sept 2003
State of Gujarat Vs Kharwa Hiralal @ Iku Gagan
Gujarat High Court · (2004) 24 GLH 108
Arms Act, 1959 — Section 25(1)Bombay Police Act, 1951 — Section 135(1), 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 165, 313, 41(1), 41(2), 47
High Courts11 Sept 2003
Commissioner of Income Tax Vs Kismet (P) Ltd.
Gujarat High Court · (2003) 184 CTR 613 : (2003) 264 ITR 496
Income Tax Act, 1961 — Section 273(2), 37(3A), 37(3D)
High Courts11 Sept 2003Dismissed
Natvarlal Virjibhai (Since Decd through his heirs) Vs Arunbhai Haridas Tanna
Gujarat High Court · (2004) 1 GLR 370
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(2), 12(3), 29(2)
High Courts11 Sept 2003Dismissed
Gujarat Housing Board Vs Ramanbhai Nagarji Nayak Decd. thro'' Lrs.
Gujarat High Court · (2003) 09 GUJ CK 0039
Constitution of India, 1950 — Article 14Gujarat Housing Board (Pension and other Retirement Benefits) Regulation, 1992 — Regulation 2, 2.2Gujarat Housing Board Act, 1961 — Section 74
High Courts11 Sept 2003Allowed
Rajendrakumar Prabhatsinh Parmar Vs State of Gujarat
Gujarat High Court · (2004) 4 GLH 24 : (2004) 24 GLH 4
Criminal Procedure Code, 1973 (CrPC) — Section 441, 445, 499, 513Penal Code, 1860 (IPC) — Section 307
High Courts10 Sept 2003Allowed
Kankuben Chhaganbhai Vankar Vs State of Gujarat
Gujarat High Court · (2003) 09 GUJ CK 0076
Industrial Disputes Act, 1947 — Section 25
High Courts10 Sept 2003Dismissed
Chhaganbhai Dhulabhai Vankar Vs Executive Engineer
Gujarat High Court · (2003) 09 GUJ CK 0073
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A