COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,124 of 1,769

High Courts10 Sept 2003Dismissed

Nityanand M. Thakore Vs Charity Commissioner

Gujarat High Court · (2004) 8 GLH 24 : (2004) 24 GLH 8 : (2004) 2 GLR 971

Ahmedabad Small Causes Court Rules, 1961 — Rule 38Bombay Public Trusts Act, 1950 — Section 22 , 22(3)Bombay Public Trusts Rules, 1951 — Rule 7

High Courts10 Sept 2003

M.A. Vyas Vs State of Gujarat

Gujarat High Court · (2003) 23 GLH 721

High Courts10 Sept 2003Partly Allowed

Hitesh Jiravala Vs State of Gujarat

Gujarat High Court · (2003) 23 GLH 730

Constitution of India, 1950 — Article 14, 226Saurashtra University Rules — Rule 4(1), 4(2), 4(4), 8

High Courts10 Sept 2003Allowed

Kunal Krishnachandra Sharma Vs State of Gujarat

Gujarat High Court · (2003) 09 GUJ CK 0035

High Courts10 Sept 2003

Harpalsinh Pravinsinh Zala Vs State of Gujarat

Gujarat High Court · (2003) 09 GUJ CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(B), 34, 498A

High Courts10 Sept 2003Allowed

Hajibhai Kasambhai Vs Dadamiya Pirbhai Rafugar

Gujarat High Court · (2004) 24 GLH 165

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, 11Evidence Act, 1872 — Section 115, 91, 92

High Courts10 Sept 2003Allowed

G.H. Chakraverty Vs State of Gujarat

Gujarat High Court · (2003) 09 GUJ CK 0002

High Courts08 Sept 2003Dismissed

Kasim Abdul Sattar @ Biriyani Gazi Vs State of Gujarat

Gujarat High Court · (2003) 09 GUJ CK 0083

Constitution of India, 1950 — Article 14, 19, 21, 226, 31Criminal Procedure Code, 1973 (CrPC) — Section 167, 169, 177, 178, 193Essential Commodities Act, 1955 — Section 12A, 12AA

High Courts06 Sept 2003Dismissed

Anil J. Upadhyay Vs State of Gujarat

Gujarat High Court · (2003) 09 GUJ CK 0059

High Courts06 Sept 2003Allowed

Pradip Madhawani, Editor of "Nobat" Daily and Another Vs State of Gujarat and Another

Gujarat High Court · (2003) 3 GLR 2489

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 500, 501, 502

High Courts06 Sept 2003

Pradip Madhawani Editor of Nobat Daily Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 215

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts06 Sept 2003Dismissed

Lilavatiben Vs Urmilaben Satyenkumar Zaveri Died thro'' her heirs

Gujarat High Court · (2003) 23 GLH 770 : (2004) 1 GLR 19

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13(1)(L) , 29(2)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, 115Evidence Act, 1872 — Section 118

High Courts06 Sept 2003Allowed

Manji Lalji Vaghani Vs Pratapsinh Lakhadhirsinh Jadeja

Gujarat High Court · (2003) 09 GUJ CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 258, 397, 397(3)Gujarat Panchayats (Amendment) Act, 1993 — Section 100, 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 427, 447, 504, 506

High Courts06 Sept 2003Allowed

Hemantkumar Vashrambhai Patel Vs State of Gujarat

Gujarat High Court · (2003) 09 GUJ CK 0033

High Courts06 Sept 2003Partly Allowed

Zalakben Sudhirbhai Upadhyay Vs Joint Admission Committee for Professional Courses and Another

Gujarat High Court · (2003) 09 GUJ CK 0019

High Courts05 Sept 2003Allowed

Gujarat State Export Corporation Ltd. Vs Madhusudan L. Khandwala and Another

Gujarat High Court · (2004) 24 GLH 158

Constitution of India, 1950 — Article 14Payment of Gratuity Act, 1972 — Section 4, 7, 7(4)(a)

High Courts05 Sept 2003Allowed

Lalitkumar K. Vadher Vs Junagadh Municipality

Gujarat High Court · (2003) 23 GLH 240

Constitution of India, 1950 — Article 227

High Courts05 Sept 2003Dismissed

Ranchhod Samatbhai Bharvad Vs State of Gujarat

Gujarat High Court · (2003) 09 GUJ CK 0063

Penal Code, 1860 (IPC) — Section 302, 304(2), 324

High Courts05 Sept 2003Allowed

Amrubhai Nagbhai Maitra Vs Competent Authority under the Guj. Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

Gujarat High Court · (2003) 09 GUJ CK 0057

Constitution of India, 1950 — Article 226, 227

High Courts05 Sept 2003Allowed

Megjibhai D. Makwana Vs Asst. Labour Commissioner

Gujarat High Court · (2004) 24 GLH 133

Constitution of India, 1950 — Article 21, 226Industrial Disputes Act, 1947 — Section 12(3), 18(3), 19, 19(2), 2