Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 45, 63Civil Procedure Code, 1908 (CPC) — Section 105, 107Contract Act, 1872 — Section 23

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High Courts03 Sept 2003Allowed

Lalitbhai Bhanubhai Limbasia Vs State of Gujarat

Gujarat High Court · (2003) 09 GUJ CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts03 Sept 2003Dismissed

Manoj Nagardas Panchhiwala Vs State of Gujarat

Gujarat High Court · (2004) 1 GLR 846

Municipalities Act, 1963 — Section 45

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High Courts03 Sept 2003Dismissed

Surendranagar District Panchayat Vs Dahyabhai Amarsinh

Gujarat High Court · (2003) 23 GLH 735

Industrial Disputes Act, 1947 — Section 10, 2

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High Courts02 Sept 2003Allowed

Popatlal Vadilal Bhansali Vs Kasturbhai Ranchhodbhai Soni

Gujarat High Court · (2003) 3 GLR 2595

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 29(2)Constitution of India, 1950 — Article 226

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High Courts02 Sept 2003Allowed

Udaykumar Thakorbhai Bhatt Vs Industries Commissioner

Gujarat High Court · (2003) 09 GUJ CK 0005

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High Courts01 Sept 2003Allowed

Kanchanlal Nathubhai Jariwala Vs State of Gujarat

Gujarat High Court · (2003) 09 GUJ CK 0082

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 70Constitution of India, 1950 — Article 226, 227

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High Courts01 Sept 2003Dismissed

Mehsana Dist. Central Co-op. Bank Ltd. Vs State Bank of India and Another

Gujarat High Court · (2004) 1 GLR 805

Interest Act, 1839 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 31

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High Courts01 Sept 2003Dismissed

Commissioner of Income Tax Vs Pinnacle Finance Ltd.

Gujarat High Court · (2004) 188 CTR 446 : (2004) 268 ITR 395 : (2004) 139 TAXMAN 328

Income Tax Act, 1961 — Section 260A, 32(1)

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High Courts29 Aug 2003Dismissed

Yakub Ismailbhai Patel Vs State of Gujarat

Gujarat High Court · (2003) 08 GUJ CK 0042

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 34

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High Courts29 Aug 2003Dismissed

Sardarbhai Kantilal Mavi Vs State of Gujarat

Gujarat High Court · (2003) 08 GUJ CK 0033

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 300, 302, 304, 324

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High Courts29 Aug 2003

Bharatkumar H. Pathak Vs State of Gujarat

Gujarat High Court · (2003) 08 GUJ CK 0016

Gujarat State Service (Medical Treatment) Rules, 1988 — Rule 8

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High Courts28 Aug 2003Partly Allowed

Pratikshaben B. Utrankar Vs State of Gujarat

Gujarat High Court · (2004) 24 GLH 501

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High Courts28 Aug 2003

In Re: Search Chem Industries Ltd.

Gujarat High Court · (2006) 129 CompCas 471

Companies Act, 1956 — Section 391, 392, 393, 394

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High Courts28 Aug 2003Dismissed

Shakrabhai Valabhai Patel Vs State of Gujarat

Gujarat High Court · (2003) 08 GUJ CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 209, 235(1), 235(2), 313, 374(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 323, 325, 34, 504

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High Courts28 Aug 2003

Vahidbhai Saiyadbhai Sheikh Vs State of Gujarat

Gujarat High Court · (2004) CriLJ 1061 : (2003) 23 GLH 697 : (2004) 1 GLR 585

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1)

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