High Courts23 Jul 2003Allowed
Jagdishbhai M. Parmar Vs Addl. District Magistrate
Gujarat High Court · (2004) 24 GLH 466
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,130 of 1,769
High Courts23 Jul 2003Allowed
Amruta Vijay Vora Vs Union of India (UOI)
Gujarat High Court · AIR 2004 Guj 51 : (2003) 3 GLR 2625 : (2004) 2 RCR(Civil) 394
Hindu Adoptions and Maintenance Act, 1956 — Section 16
High Courts23 Jul 2003Dismissed
Kapilbhai Tansukhlal Sameja and Others Vs State of Gujarat and Others
Gujarat High Court · (2003) 3 GLR 2302
Bombay Land Revenue Rules, 1921 — Rule 129(4)Constitution of India, 1950 — Article 14, 226
High Courts22 Jul 2003Allowed
Shidimo Interaux Private Ltd. Vs Dena Bank
Gujarat High Court · (2004) 4 BC 408 : (2004) 121 CompCas 223 : (2004) 1 GLR 348
Letters Patent Act, 1865 — Clause 15
High Courts22 Jul 2003Dismissed
Babra Kelavani Mandal Trust and Another Vs Madhurikhben Jagjivanbhai Mirani and Others
Gujarat High Court · (2003) 3 GLR 2166
Constitution of India, 1950 — Article 14
High Courts21 Jul 2003
Raj Education and Charitable Trust Vs State of Gujarat
Gujarat High Court · (2003) 07 GUJ CK 0068
Constitution of India, 1950 — Article 14, 226Gujarat Higher Secondary Education Act, 1972 — Section 33Gujarat Secondary Education Regulations, 1974 — Regulation 9
High Courts21 Jul 2003Allowed
Rajesh Textiles - Proprietor Kalavatiben S. Shah Vs Jalpa Enterprise and Others
Gujarat High Court · (2003) 4 GLR 483
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Section 5
High Courts21 Jul 2003Allowed
Rajendrasinh Bharatsinh Sarvaiya Vs Kiritsinh Balvantsinh Jadeja
Gujarat High Court · AIR 2004 Guj 140 : (2004) 1 GLR 106
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17, 115, 15Sales of Goods Act, 1930 — Section 27
High Courts19 Jul 2003Allowed
Bhagraj Tulsaji Visnoi Vs State of Gujarat
Gujarat High Court · (2004) 24 GLH 494 : (2004) 1 GLR 276
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 319(3)Evidence Act, 1872 — Section 132
High Courts18 Jul 2003Dismissed
Asmanmiya C. Malek Vs GSRTC
Gujarat High Court · (2003) 07 GUJ CK 0065
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A
High Courts18 Jul 2003Dismissed
Dhanjibhai Diwalbhai Vasava Vs State of Gujarat
Gujarat High Court · (2003) 07 GUJ CK 0060
Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Jul 2003Dismissed
Oriental Insurance Co. Ltd. Vs Bhal Nalkantha Khadi
Gujarat High Court · (2004) ACJ 1209 : (2003) 23 GLH 414 : (2004) 1 GLR 452 : (2005) 2 RCR(Civil) 538
Insurance Act, 1938 — Section 64VB(4)
High Courts18 Jul 2003Dismissed
Narendrasinh Ranjitsinh Chavda Vs State of Gujarat
Gujarat High Court · (2003) 07 GUJ CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302
High Courts18 Jul 2003Dismissed
B.P. Joshi Vs Gujarat Electricity Board
Gujarat High Court · (2004) 101 FLR 172 : (2004) 1 GLR 1
Constitution of India, 1950 — Article 226
High Courts17 Jul 2003Dismissed
Renukaben Rasmikant Padia Vs Bank of Maharashtra
Gujarat High Court · (2003) 07 GUJ CK 0028
High Courts16 Jul 2003Dismissed
Maize Products Vs Gujarat Kamgar Panchayat
Gujarat High Court · (2003) 3 GLH 42
Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1)(c), 10(1)(d), 12, 22
High Courts16 Jul 2003
LP Gas Equipment Pvt Ltd. Vs Specified Authority cum Dy. Commissioner of Labour
Gujarat High Court · (2003) 07 GUJ CK 0070
Industrial Disputes Act, 1947 — Section 25N, 25N(3), 25N(4), 25N(5)
High Courts16 Jul 2003Allowed
Malek Umarkhan Alikhan Vs State of Gujarat
Gujarat High Court · (2003) 07 GUJ CK 0055
Constitution of India, 1950 — Article 148(5), 309, 366(17)Industrial Disputes Act, 1947 — Section 25(B)
High Courts16 Jul 2003
Gujarat Methodist Church Cardiothoracic and Vascular Vs Union of India (UOI)
Gujarat High Court · (2004) 1 GLR 270
Customs Act, 1962 — Section 111, 25, 28(1)Customs Tariff Act, 1975 — Section 3
High Courts16 Jul 2003
Anita Bhandari and Others Vs Union of India (UOI) and Others
Gujarat High Court · (2004) 1 GLR 13
Arms Act, 1959 — Section 30Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302