High Courts18 Aug 2003
Nilaben Bhatnagar Vs Premchandnagar Co-op. Housing Society Ltd.
Gujarat High Court · (2003) 08 GUJ CK 0060
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,127 of 1,769
High Courts18 Aug 2003Dismissed
Manager V.J. Auto Engineering Works Vs Sherkhan Ahmedkhan Khokhar
Gujarat High Court · (2004) 101 FLR 527 : (2004) 1 GLR 300
Industrial Disputes Act, 1947 — Section 30(2)(C)
High Courts18 Aug 2003Dismissed
Parabada Gram Panchayat Vs Collector
Gujarat High Court · (2003) 4 GLR 973
Bombay Land Revenue Code, 1879 — Section 126, 7, 7AConstitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 9, 9(1), 9(2)
High Courts14 Aug 2003Dismissed
Chandulal T. Soni Vs Heirs of Hajibhai B. Sepoy
Gujarat High Court · (2003) 08 GUJ CK 0055
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25F
High Courts14 Aug 2003Dismissed
Swati Land Developers Pvt. Ltd. Vs Vrajlal Tapubhai Lodhia @ Vajubhai T. Lodhia and Others
Gujarat High Court · (2004) 1 CivCC 258 : (2003) 23 GLH 406 : (2003) 3 GLR 2558 : (2004) 2 RCR(Civil) 404
Civil Procedure Code, 1908 (CPC) — Section 39, 39(1)
High Courts14 Aug 2003Dismissed
Agriculture Officer Vs Pratapji Harchandji
Gujarat High Court · (2003) 08 GUJ CK 0018
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(j), 33C2
High Courts13 Aug 2003Partly Allowed
Rajkot District Panchayat Vs Jayaben Mavjibhai
Gujarat High Court · (2003) 23 GLH 435
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25F
High Courts13 Aug 2003
Lok Adhikar Sangh Vs State of Gujarat and Others
Gujarat High Court · (2003) 3 GLR 2046
Constitution of India, 1950 — Article 226, 39
High Courts13 Aug 2003Dismissed
Union of India (UOI) Vs Harjibhai K.
Gujarat High Court · (2003) 08 GUJ CK 0002
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts11 Aug 2003Allowed
Mahendrasing R. Waghela Vs State of Gujarat
Gujarat High Court · (2003) 08 GUJ CK 0015
Mechanic-Vehicle Examiner (Recruitment) Rules, 1984 — Rule 2
High Courts08 Aug 2003Dismissed
State of Gujarat Vs Karsanbhai Melabhai Desai
Gujarat High Court · (2004) 24 GLH 171 : (2004) 1 GLR 566
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1A), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 18, 23
High Courts08 Aug 2003Dismissed
Mohanlal Aggarwal Vs United India Insurance Company Ltd.
Gujarat High Court · (2004) ACJ 1227 : (2004) 1 GLR 626
Constitution of India, 1950 — Article 12, 14, 226
High Courts07 Aug 2003
Multan Halekhan Mev Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 191 : (2004) 1 GLR 91
Arms Act, 1959 — Section 25(1)Penal Code, 1860 (IPC) — Section 325, 342, 395, 397, 427
High Courts07 Aug 2003Allowed
Shambhubhai Jethabhai Patel Vs State of Gujarat
Gujarat High Court · AIR 2004 Guj 155 : (2004) 1 GLR 772
High Courts07 Aug 2003
Bhil Kanji Bhagwan (Since Decd.) through his heirs Laxmiben Kanji and Others Vs Bhil Karsan Bijal and Others
Gujarat High Court · (2003) 23 GLH 385 : (2003) 3 GLR 2080
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3) , 29Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 107, 96, 99
High Courts07 Aug 2003
Mahendra Murtiyan Madrasi Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 539 : (2004) 2 RCR(Criminal) 913
Penal Code, 1860 (IPC) — Section 109, 363, 366, 380
High Courts07 Aug 2003
Commissioner of Income Tax Vs Subodhchandra S. Patel
Gujarat High Court · (2003) 184 CTR 393 : (2004) 265 ITR 445 : (2004) 138 TAXMAN 185
Income Tax Act, 1961 — Section 2(47), 254(2), 45(1)
High Courts07 Aug 2003Allowed
Ananta Yashwantrao Kahnvilkar Retired Extension Officer Vs Accountant General
Gujarat High Court · (2003) 08 GUJ CK 0024
Bombay Civil Services Rules, 1959 — Rule 330(B)
High Courts07 Aug 2003Allowed
Umrala People Credit Cooperative Society Ltd. Vs State of Gujarat
Gujarat High Court · (2003) 08 GUJ CK 0023
High Courts06 Aug 2003Allowed
The Chairman/Secreary Vs Patel Tushar Maganlal
Gujarat High Court · (2004) 1 GLR 529