High Courts15 Jul 2003Dismissed
Maniben Vs Manshukhlal Jaishankar Dave
Gujarat High Court · (2003) 3 GLR 123
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,131 of 1,769
High Courts15 Jul 2003Dismissed
New Era High School Vali Mandal Vs Union of India (UOI)
Gujarat High Court · (2004) 24 GLH 146 : (2003) 3 GLR 1850
All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 14, 73(1)Evidence Act, 1872 — Section 115
High Courts15 Jul 2003Dismissed
Gujarat State Road Transport Corporation Vs Devendrabhai Mulvantrai Vaidya
Gujarat High Court · (2003) 23 GLH 376 : (2003) 3 GLR 2485 : (2004) 1 LLJ 77
Payment of Gratuity Act, 1972 — Section 4, 4(6)
High Courts15 Jul 2003Dismissed
M.V. Sea Renown and Another Vs Energy Net Ltd.
Gujarat High Court · (2003) 07 GUJ CK 0023
Admiralty Courts Act, 1861 — Section 35, 5, 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Merchant Shipping Act, 1958 — Section 3(15)
High Courts14 Jul 2003Dismissed
State of Gujarat Vs Saurashtra Mazdoor Sangh
Gujarat High Court · (2004) 50 GLH 24 : (2004) 24 GLH 50
Constitution of India, 1950 — Article 226, 227, 309Industrial Disputes Act, 1947 — Section 2, 7A
High Courts14 Jul 2003
Patel Chemical Works Vs Commissioner of Income Tax
Gujarat High Court · (2003) 184 CTR 288 : (2004) 265 ITR 273 : (2004) 134 TAXMAN 694
Income Tax Act, 1961 — Section 4
High Courts14 Jul 2003
Commissioner of Wealth Tax Vs Vijaykunverba
Gujarat High Court · (2003) 184 CTR 397 : (2004) 265 ITR 111 : (2004) 138 TAXMAN 209
Wealth Tax Act, 1957 — Section 2, 25(2)
High Courts11 Jul 2003Dismissed
Union of India (UOI) Vs Sarala Dhruvakumar Shukla
Gujarat High Court · AIR 2004 Guj 150 : (2004) 24 GLH 1 : (2004) 1 GLH 24
Post Office (Monthly Income Account) Rules, 1987 — Rule 3Post Office Savings Account Rules, 1981 — Rule 4Transfer of Property Act, 1882 — Section 45
High Courts10 Jul 2003
Ashima Limited Vs Union of India (UOI) and Another
Gujarat High Court · (2003) 2 GLR 1768
Constitution of India, 1950 — Article 14
High Courts10 Jul 2003Dismissed
Union of India (UOI) Vs Pent Ocean Steam Ships Pvt. Ltd.
Gujarat High Court · AIR 2004 Guj 44 : (2004) 1 ARBLR 294
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 38Constitution of India, 1950 — Article 226
High Courts10 Jul 2003Dismissed
Musa Ahmad Haji Vali Vs State of Gujarat
Gujarat High Court · (2003) 07 GUJ CK 0001
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 162, 313Evidence Act, 1872 — Section 145, 155
High Courts09 Jul 2003Dismissed
Vundravandas Pitambardas and Others Vs Upadhyaya or his Successor in the Office
Gujarat High Court · (2003) 2 GLR 1714
Constitution of India, 1950 — Article 226
High Courts09 Jul 2003Dismissed
Natwarlal Ishwarlal Suthar Vs Special Secreatry
Gujarat High Court · (2003) 07 GUJ CK 0050
Bombay Land Revenue Code, 1879 — Section 179Constitution of India, 1950 — Article 226, 227
High Courts09 Jul 2003
Bakul Tripathi Vs State of Gujarat and Others
Gujarat High Court · (2003) 2 GLR 1667
Constitution of India, 1950 — Article 14Gujarat University Act, 1949 — Section 20(1), 30, 31Gujarat University Ordinances — Ordinance 172(15)
High Courts08 Jul 2003
Kanjibhai Somabhai Vasava Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 563
Land Acquisition Act, 1894 — Section 18
High Courts08 Jul 2003
Snehalata M. Gaekwad Vs State of Guj
Gujarat High Court · (2003) 3 GLR 2616
Gujarat Agricultural Lands Ceiling Act, 1960 — Section 18(1), 2(17), 20(1), 20(2)
High Courts07 Jul 2003
Chief Engineer, GEB Vs Arrow Techno Cast (Guj.) Private Ltd.
Gujarat High Court · (2003) 07 GUJ CK 0008
Electricity (Supply) Act, 1948 — Section 49
High Courts07 Jul 2003Dismissed
Sunni Muslim Samaj Vs Pandya Manishanker Dhanjibhai and Others
Gujarat High Court · (2004) 1 GLR 540
Constitution of India, 1950 — Article 226(3)
High Courts04 Jul 2003
Mohmad Salim Abdul Razaq Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 584
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 25, 26, 6Penal Code, 1860 (IPC) — Section 302, 323
High Courts04 Jul 2003Dismissed
M.M.L. Shah High School Vs State of Gujarat and Others
Gujarat High Court · (2003) 3 GLR 2367
Constitution of India, 1950 — Article 226, 227Gujarat Secondary Education Act, 1972 — Section 35Gujarat Secondary Education Regulations, 1974 — Regulation 24