COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,129 of 1,769

High Courts30 Jul 2003Dismissed

Natvarbhai Pitamberbhai Patel Vs State of Gujarat

Gujarat High Court · (2004) CriLJ 215

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 167, 405, 407, 409, 420

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High Courts30 Jul 2003Allowed

Gujarat State Road Transport Corporation Vs Fatehsinh Chhatrasinh Raj

Gujarat High Court · (2003) 23 GLH 640 : (2004) 2 LLJ 225

Industrial Disputes Act, 1947 — Section 10(1), 11A

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High Courts30 Jul 2003

Apex Electricals Ltd. Vs ICICI Bank Ltd.

Gujarat High Court · (2003) 117 CompCas 412 : (2003) 23 GLH 740 : (2003) 2 GLR 1785 : (2003) 46 SCL 592

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Constitution of India, 1950 — Article 12, 226, 32Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(3), 13(4)

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High Courts30 Jul 2003

Arunbhai Madhubhai Patel Vs State of Gujarat and Another

Gujarat High Court · (2003) 3 GLR 1952

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High Courts30 Jul 2003Dismissed

Chief Secretary Vs Kothari and Associates

Gujarat High Court · (2003) 23 GLH 613 : (2003) 3 GLR 2177

Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 55, 72, 73Interest Act, 1978 — Section 3(1)

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High Courts30 Jul 2003Dismissed

State of Gujarat Vs State Bank of Saurashtra and Others

Gujarat High Court · (2004) 1 GLR 213

Contract Act, 1872 — Section 140, 141Industries (Development and Regulation) Act, 1951 — Section 18ASick Textile Undertakings (Nationalisation) Act, 1974 — Section 20, 29

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High Courts29 Jul 2003

Jivanbhai Talsibhai Vasava Vs State of Gujarat

Gujarat High Court · (2004) 1 GLR 461 : (2004) 1 GLR 460

Bombay Police Act, 1951 — Section 35Criminal Procedure Code, 1973 (CrPC) — Section 173, 213, 231Evidence Act, 1872 — Section 3, 6, 9

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High Courts29 Jul 2003

Khatijaben Musa Ghumra Vs Gadiyara Khatri Gulam Hussain Abdul Karim

Gujarat High Court · (2004) 1 GLR 849

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High Courts28 Jul 2003

Indian Rayon and Industries Ltd. Vs State Of Gujarat

Gujarat High Court · (2004) 101 FLR 368

General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 17A

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High Courts28 Jul 2003Allowed

Prajapati Harjivan Punjiram Vs Competent Authority of Gas Authority of India

Gujarat High Court · (2003) 23 GLH 279

Constitution of India, 1950 — Article 227Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 10(1), 10(4), 10(5), 10(6), 4

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High Courts25 Jul 2003Dismissed

Kiritkumar Chimanlal Shelat Vs Sharadkumar Fulabhai Patel

Gujarat High Court · (2004) 1 GLR 292

Bombay Public Trusts (Gujarat) Rules, 1961 — Rule 36, 36(1), 36(3)Bombay Public Trusts Act, 1950 — Section 26, 3, 3A, 3C, 41AConstitution of India, 1950 — Article 226

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High Courts25 Jul 2003Dismissed

Union of India (UOI) Vs Akhtarbegam

Gujarat High Court · (2003) 07 GUJ CK 0052

Constitution of India, 1950 — Article 227

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High Courts25 Jul 2003Dismissed

Satyanarayan B. Sharma Vs A.L. Dineu

Gujarat High Court · (2004) 2 GLR 1055

Constitution of India, 1950 — Article 226, 227Gujarat Co-operative Societies Act, 1961 — Section 150(9), 37, 77

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High Courts24 Jul 2003Allowed

Valimohmad Pirmohd Shaikh Vs State of Gujarat

Gujarat High Court · (2003) 3 GLR 2742

Bombay Land Revenue Code, 1879 — Section 108(6), 178, 179, 211

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High Courts24 Jul 2003Dismissed

Joshi Tushar Tansukhbhai and Others Vs State of Gujarat

Gujarat High Court · (2003) 23 GLH 211 : (2003) 3 GLR 2424

Constitution of India, 1950 — Article 14, 39Gujarat Secondary Education Act, 1972 — Section 35

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High Courts23 Jul 2003Allowed

Kiran S. Shekhari Vs Tarun Malhotra

Gujarat High Court · (2003) 07 GUJ CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 114, 24, 323, 498A, 506

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High Courts23 Jul 2003Allowed

Dilip Ratilal Patel Vs Gujarat State Financial Corp.

Gujarat High Court · (2003) 07 GUJ CK 0064

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(1)Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 10(1)Police Force Rules, 1955 — Rule 27(6)

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High Courts23 Jul 2003