High Courts12 May 2003Allowed
Umeshbhai Sriramjibhai Vankhede Vs State of Gujarat
Gujarat High Court · (2003) 4 GLR 970
Constitution of India, 1950 — Article 21, 22, 226, 25(2)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(c)
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,136 of 1,769
High Courts09 May 2003Dismissed
United Sal Lworks and Industries Ltd. Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0057
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4)Constitution of India, 1950 — Article 12, 14, 19, 19(1), 21Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 22(4)
High Courts09 May 2003
Commissioner of Income Tax Vs Panachand Khemchand Gandhi (HUF)
Gujarat High Court · (2003) 05 GUJ CK 0047
Hindu Succession Act, 1956 — Section 30Income Tax Act, 1961 — Section 256(1), 6
High Courts09 May 2003Dismissed
Mansinghbhai Narottambhai Vasava and Others Vs State of Gujarat and Others
Gujarat High Court · (2003) 2 GLR 1558
Constitution of India, 1950 — Article 226, 243M(4)Gujarat Panchayats (Amendment) Act, 1993 — Section 132ALand Acquisition Act, 1894 — Section 11
High Courts09 May 2003Dismissed
R. Venkateswaran Vs Union of India (UOI)
Gujarat High Court · (2003) 4 GLR 668
Constitution of India, 1950 — Article 226
High Courts08 May 2003Allowed
Abdul Salam Yusufbhai Shaikh Vs State of Gujarat
Gujarat High Court · (2003) 88 GLH 23 : (2003) 23 GLH 88 : (2003) 2 GLR 1643
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 41(1), 42, 42(1), 42(2)
High Courts08 May 2003Allowed
Halvad Nagarpalika and Others Vs Jani Dipakbhai Chandravadanbhai and Others
Gujarat High Court · (2003) 4 GLR 461
Constitution of India, 1950 — Article 14, 16, 21Gujarat Municipalities Act, 1963 — Section 260Industrial Disputes Act, 1947 — Section 25F
High Courts08 May 2003Partly Allowed
M.M. Lahori Retired Asst. Director Forensic Science Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0013
Bombay Civil Services Rules, 1959 — Rule 250
High Courts08 May 2003
Bhupatji Shakaraji Thakore Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 168
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 41, 42, 43Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36B
High Courts07 May 2003
Controller of Estate Duty Vs Smt. Geetaben Vipinbhai Shah
Gujarat High Court · (2004) 190 CTR 612 : (2004) 270 ITR 282
Estate Duty Act, 1953 — Section 34(1), 34(2), 39(1), 64Hindu Succession Act, 1956 — Section 6
High Courts07 May 2003
Batliboi and Co. Vs Mohmadhanif Ismail Mansuri
Gujarat High Court · (2003) 23 GLH 19 : (2003) 19 GLH 23
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts07 May 2003Dismissed
Gujarat State Road Transport Corporation Vs Premjibhai Muljibhai Rathod
Gujarat High Court · (2003) 05 GUJ CK 0004
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts06 May 2003Allowed
Mumtaz Mehmoodkhan Pathan Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0050
High Courts06 May 2003
United Phosphorus Ltd. and Another Vs Union of India (UOI) and Others
Gujarat High Court · (2005) 124 ECR 307 : (2005) 184 ELT 240 : (2003) 2 GLR 1665
Central Excises and Salt Act, 1944 — Section 11B
High Courts06 May 2003Allowed
Shashikant Chhaganlal Patel Vs Nandkishore Omkarmal Gupta
Gujarat High Court · (2003) 05 GUJ CK 0031
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 84
High Courts05 May 2003Allowed
Abhuji Karshaji Thakore Vs Thakore Jitaben Manchaji and Others
Gujarat High Court · (2003) 2 GLR 1541
Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1993 — Section 57, 59, 59(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts05 May 2003Allowed
Sonaben Mamanbhai Juneja Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0003
Gujarat Panchayat Election Rules, 1994 — Rule 63Gujarat Panchayats (Amendment) Act, 1993 — Section 116, 116(1), 15(1), 243(O), 249Gujarat Panchayats Act, 1961 — Section 12, 126
High Courts05 May 2003
Gujarat State Construction Corporation Ltd. Vs Indravadan Ambalal Soni
Gujarat High Court · (2003) 05 GUJ CK 0001
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts03 May 2003Dismissed
Vinodbhai Maganbhai Vaghri Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 443 : (2003) 4 GLR 715
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 376
High Courts03 May 2003
Gujarat Research and Medical Institute Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 173 : (2003) 2 GLR 797
Bombay Provincial Municipal Corporations Act, 1949 — Section 132Constitution of India, 1950 — Article 226