High Courts19 Jun 2003Allowed
State of Gujarat Vs S.P. Thakkar
Gujarat High Court · (2003) 06 GUJ CK 0022
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,134 of 1,769
High Courts19 Jun 2003
United India Insurance Co. Ltd. Vs Chandulal Gokaldas Mehta (Deceased) through L.R. and Others
Gujarat High Court · (2004) 3 ACC 260 : (2003) 54 GLH 23 : (2003) 23 GLH 54
Motor Vehicles Act, 1939 — Section 95, 95(2), 95(2)
High Courts19 Jun 2003Allowed
Shreeji Mailing Service Vs Govt. of India and Others
Gujarat High Court · AIR 2003 Guj 332
Constitution of India, 1950 — Article 12, 14
High Courts19 Jun 2003Dismissed
Manu Premji Maradia Vs C.G. Patel, Joint Registrar and Another
Gujarat High Court · (2003) 23 GLH 107 : (2003) 3 GLR 1891
Bombay Civil Services Rules, 1959 — Rule 239, 278, 307
High Courts18 Jun 2003
Gujarat Agriculture University Vs Anand Nagarpalika
Gujarat High Court · (2003) 06 GUJ CK 0044
Gujarat Agricultural University Act, 1969 — Section 3(1), 39, 5, 51, 51(5)Gujarat Municipalities Act, 1963 — Section 138, 278, 278(2), 278(3), 87
High Courts17 Jun 2003Dismissed
Navin Fluorine Industries Vs B.M. Shah
Gujarat High Court · (2003) 23 GLH 189 : (2003) 3 GLR 2222
Industrial Disputes Act, 1947 — Section 17B, 2
High Courts17 Jun 2003Allowed
Nareshbhai Chaganbhai Solanki Vs Secretary
Gujarat High Court · (2003) 06 GUJ CK 0017
High Courts16 Jun 2003Dismissed
State of Gujarat Vs Trikambhai Dhulabhai Prajapati
Gujarat High Court · (2003) 06 GUJ CK 0054
Constitution of India, 1950 — Article 226, 227
High Courts16 Jun 2003Allowed
Gujarat State Road Transport Corporation Vs Dinesh Venilal Mehta
Gujarat High Court · (2003) 06 GUJ CK 0035
High Courts16 Jun 2003Partly Allowed
GSRTC Vs Gujarat State Transport Karmachari Union
Gujarat High Court · (2003) 06 GUJ CK 0004
Letters Patent Act, 1865 — Clause 15
High Courts11 Jun 2003Allowed
Prakashbhai Chimanlal Jaishwal Vs Commissioner Of Police
Gujarat High Court · (2003) 06 GUJ CK 0051
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 9, 9(2)
High Courts11 Jun 2003Allowed
Sandip Omprakash Gupta Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 864
Bombay Prohibition Act, 1949 — Section 65, 66(1), 81Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1), 3(4), 9(2)Penal Code, 1860 (IPC) — Section 120B, 379, 387, 506(2)
High Courts11 Jun 2003Dismissed
Ambalal Ramjibhai Soni Vs State of Gujarat
Gujarat High Court · (2003) 06 GUJ CK 0036
Bombay Civil Services Rules, 1959 — Rule 161(1)
High Courts11 Jun 2003Partly Allowed
Chimanbhai Laljibhai Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 380
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 114, 302
High Courts11 Jun 2003Allowed
Hemant alias Babbu Kedarnath Mishra Vs State of Gujarat
Gujarat High Court · (2003) 06 GUJ CK 0020
Constitution of India, 1950 — Article 21, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)Penal Code, 1860 (IPC) — Section 379
High Courts11 Jun 2003Allowed
Shree Gafarbhai Ismailbhai Shaikh Vs State of Gujarat
Gujarat High Court · (2003) 06 GUJ CK 0016
Constitution of India, 1950 — Article 21, 22, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts11 Jun 2003Dismissed
Jivan Nagrav Charan Vs State of Gujarat
Gujarat High Court · (2003) 06 GUJ CK 0010
Constitution of India, 1950 — Article 21, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2), 9(2)
High Courts10 Jun 2003Dismissed
Harakhbhai Haribhai Patel Vs S.S. Baria
Gujarat High Court · (2003) 23 GLH 505 : (2003) 2 GLR 1530
Gujarat Co-operative Societies Act, 1961 — Section 145, 145U, 74C
High Courts10 Jun 2003Allowed
Chetankumar Omprakash Sharma Vs Commissioner of Police
Gujarat High Court · (2003) 4 GLR 841
Bombay Police Act, 1951 — Section 135(1)Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 437(2), 437(5)
High Courts09 Jun 2003Dismissed
Ivnagar Seva Sahkari Mandali Ltd. Vs State of Gujarat
Gujarat High Court · (2003) 2 GLR 1600
Constitution of India, 1950 — Article 226Gujarat Agricultural Produce Markets Act, 1963 — Section 11(1)Gujarat Agricultural Produce Markets Rules, 1965 — Rule 28, 8, 8(1)(A)