High Courts16 Apr 2003Allowed
Santu Snkarlal Khatri Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 574
Arms Act, 1959 — Section 25(1AA), 3, 39Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 326
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,140 of 1,769
High Courts10 Apr 2003Allowed
Dosa Kala deceased through Legal Heirs Ramji Dada Vs Darbar H. Dansinhji
Gujarat High Court · (2003) 4 GLR 901
Constitution of India, 1950 — Article 227
High Courts10 Apr 2003
Oriental Fire and General Insurance Co. Vs Firdos Pervez Mysorewala and Others
Gujarat High Court · (2004) ACJ 257 : (2003) 23 GLH 230 : (2003) 2 GLR 1684
Motor Vehicles Act, 1939 — Section 95(2), 96, 96(4)
High Courts10 Apr 2003Dismissed
Gujarat state road trans. Corp. Vs Gopal Motambhaia Patel
Gujarat High Court · (2003) 23 GLH 745 : (2003) 23 GLH 428
Central Civil Services (Pension) Rules, 1972 — Rule 38Constitution of India, 1950 — Article 21, 226, 227, 41, 43Industrial Disputes Act, 1947 — Section 25F
High Courts10 Apr 2003Dismissed
Mohanlal Shamji Soni Vs D.N. Patel or his Successor in Office Assistant Collector
Gujarat High Court · (2003) 04 GUJ CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 135Gold (Control) Act, 1968 — Section 85
High Courts10 Apr 2003
Shreerang Developers and Others Vs Himmatlal Jamnadas Maniar and Others
Gujarat High Court · (2003) 23 GLH 680 : (2003) 3 GLR 2448
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1
High Courts10 Apr 2003Allowed
Jitendrakumar Amrutlal Shah Vs Ghevar
Gujarat High Court · (2003) 3 GLR 2319
Civil Procedure Code, 1908 (CPC) — Section 107
High Courts10 Apr 2003Allowed
Nizamuddin N. Qureshi Vs Municipal Commissioner, AMC
Gujarat High Court · (2003) 23 GLH 278
Bombay Primary Education Act, 1947 — Section 22(1), 22(2)
High Courts09 Apr 2003Dismissed
State of Gujarat Vs Maniben Viraji
Gujarat High Court · (2003) 23 GLH 368 : (2003) 4 GLR 554
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 10[1), 2, 25F, 25H
High Courts09 Apr 2003Allowed
Jamubhai Parbhubhai Patel Vs Additional Mamlatdar and Agricultural Land Tribunal
Gujarat High Court · (2003) 23 GLH 627
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 43, 70, 76A
High Courts09 Apr 2003Dismissed
Taluka Development Officer Vs Sadaji Kuvarji Thakore
Gujarat High Court · (2004) 1 GLR 502
Constitution of India, 1950 — Article 226, 227
High Courts09 Apr 2003Allowed
State of Gujarat Vs Deenanji Bidhaji Thakore
Gujarat High Court · (2003) 23 GLH 420 : (2003) 3 LLJ 630
Industrial Disputes Act, 1947 — Section 2
High Courts08 Apr 2003Dismissed
New India Assurance Co. Ltd. Vs Hanjer Fibers Ltd.
Gujarat High Court · AIR 2003 Guj 311 : (2003) 2 ARBLR 588 : (2003) 23 GLH 165 : (2003) 2 GLR 1146 : (2003) 3 RCR(Civil) 289
Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(1), 34Constitution of India, 1950 — Article 226
High Courts08 Apr 2003Dismissed
Gujarat Fisheries Central Co-op. Association Ltd. Vs Union of India (UOI)
Gujarat High Court · (2003) 2 GLR 1639
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 20(1), 21
High Courts08 Apr 2003Dismissed
Alekhan Hamjekhan Pathen Vs Gujarat State Road Transport Corporation
Gujarat High Court · (2003) 04 GUJ CK 0028
Industrial Disputes Act, 1947 — Section 33(2)
High Courts07 Apr 2003Dismissed
State of Gujarat Vs Jayantilal M. Rathod
Gujarat High Court · (2003) 04 GUJ CK 0057
High Courts07 Apr 2003Allowed
Ahmedabad Municipal Corporation Vs Union of India (UOI), Ministry of Defence
Gujarat High Court · AIR 2004 Guj 124 : (2004) 24 GLH 276
Bombay Town Planning Act, 1954 — Section 10, 13, 16, 18, 2(2)Bombay Town Planning Rules, 1955 — Rule 11, 12, 13, 14, 16Civil Procedure Code, 1908 (CPC) — Section 96
High Courts07 Apr 2003Dismissed
Rajput Kanaiyalal Babulal Vs Chairman/IOC
Gujarat High Court · (2003) 23 GLH 578 : (2003) 4 GLR 408
High Courts07 Apr 2003Allowed
Gujarat Lease Financing Ltd. Vs O.L. of Aryan Finefab Ltd.
Gujarat High Court · (2004) 50 SCL 757
Companies Act, 1956 — Section 434 , 446Negotiable Instruments Act, 1881 (NI) — Section 138Stamp Act, 1899 — Article 5
High Courts07 Apr 2003Allowed
Keshavnagar Gram Panchayat Vs State of Gujarat
Gujarat High Court · (2003) 04 GUJ CK 0015