High Courts25 Jun 2003
Union of India (UOI) Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 707
Constitution of India, 1950 — Article 14, 226, 226(3), 32University Grants Commission Act, 1956 — Section 12, 3
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,133 of 1,769
High Courts24 Jun 2003
Commissioner of Wealth Tax Vs Hasmukhlal Gandalal
Gujarat High Court · (2003) 184 CTR 23 : (2003) 264 ITR 42 : (2004) 134 TAXMAN 507
Wealth Tax Act, 1957 — Section 18(1)(c), 27(1)
High Courts24 Jun 2003Dismissed
Ishwarbhai Narottambhai Patel Vs K.H. Trivedi and Others
Gujarat High Court · (2003) 23 GLH 146 : (2003) 3 GLR 1878 : (2003) 1 GLR 537
Constitution of India, 1950 — Article 226, 227
High Courts24 Jun 2003Allowed
Larsen and Toubro Ltd. Vs Gujarat Electricity Board
Gujarat High Court · (2003) 06 GUJ CK 0008
Constitution of India, 1950 — Article 12
High Courts24 Jun 2003Allowed
State of Gujarat Vs Sipu Project Employees Association
Gujarat High Court · (2004) 1 GLR 552
Constitution of India, 1950 — Article 226
High Courts23 Jun 2003
Commissioner of Wealth Tax Vs Chandrakant Gandalal
Gujarat High Court · (2003) 184 CTR 517
Wealth Tax Act, 1957 — Section 18(1)
High Courts23 Jun 2003Allowed
Arunaben Sureshchandra Bodiwala Vs Regional Passport Officer
Gujarat High Court · (2003) 06 GUJ CK 0019
High Courts23 Jun 2003Allowed
Topline Shoes Ltd. Vs Corporation Bank
Gujarat High Court · AIR 2004 Guj 6 : (2004) 2 BC 61 : (2005) 126 CompCas 47
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(11), 19(9)
High Courts23 Jun 2003Dismissed
P.K. Thakkar Construction Pvt. Ltd. Vs Textile Traders Co-op. Bank Limited
Gujarat High Court · (2003) 06 GUJ CK 0009
Constitution of India, 1950 — Article 226, 227
High Courts21 Jun 2003Allowed
B.L. Maheria, Food Inspector Vs Vallabhbhai Godabhai Patel
Gujarat High Court · (2004) CriLJ 856 : (2003) 23 GLH 157
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 20(1)
High Courts20 Jun 2003Dismissed
Oriental Insurance Co. Ltd. Vs Manjulaben Jayantibhai Patel and Others
Gujarat High Court · (2004) 2 ACC 214 : (2004) ACJ 172 : AIR 2003 Guj 327 : (2003) 23 GLH 204 : (2003) 3 GLR 2018
Motor Vehicles Act, 1988 — Section 149(2), 170, 173
High Courts20 Jun 2003Dismissed
Miyana Ismailbhai Noormohammed and Others Vs State of Gujarat
Gujarat High Court · (2003) 50 GLH 23 : (2003) 23 GLH 50 : (2003) 3 GLR 2049
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts20 Jun 2003
Sirhind Steel (P) Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2003) 184 CTR 312 : (2003) 133 TAXMAN 883
Income Tax Act, 1961 — Section 263, 30, 31, 32, 33
High Courts20 Jun 2003Dismissed
Union of India and Another Vs Ashabha Som C/O Association of Railway and Post Employees
Gujarat High Court · (2003) 3 GLH 127
High Courts20 Jun 2003
Vadodara District Co-opperative Milk Producers Union Ltd. Vs P.B. Waghadiya, Joint Registrar and Member Board of Nominees
Gujarat High Court · (2004) 1 GLR 337
Constitution of India, 1950 — Article 226, 226(3)
High Courts20 Jun 2003Allowed
Gujarat State Road Transport Corporation Vs Bhikhabhai Mangabhai Vasava
Gujarat High Court · (2003) 06 GUJ CK 0002
Industrial Disputes Act, 1947 — Section 11
High Courts19 Jun 2003Dismissed
Sona Co-operative Housing Society Ltd. Vs Gujarat Electricity Board and Others
Gujarat High Court · AIR 2004 Guj 26 : (2003) 3 GLR 2234
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 26, 49, 78, 78A, 79Electricity Act, 1910 — Section 22, 3(2)
High Courts19 Jun 2003Allowed
Panoli Intermediates Pvt. Ltd. Vs State of Gujarat
Gujarat High Court · (2003) 06 GUJ CK 0041
High Courts19 Jun 2003Allowed
Hi-Power Mailing Service Vs Department of Posts-India
Gujarat High Court · (2003) 06 GUJ CK 0040
Constitution of India, 1950 — Article 12
High Courts19 Jun 2003Allowed
United India Insurance Co. Ltd. Vs Chandulal Gokaldas Mehta (Decd.) through Sunilbhai C. Mehta and Others
Gujarat High Court · (2004) ACJ 629 : (2003) 3 GLR 2386
Motor Vehicles Act, 1939 — Section 110B, 95(2)