High Courts04 Apr 2003Dismissed
Priti Bhojnagarwala Vs State of Gujarat
Gujarat High Court · (2003) CriLJ 4062 : (2003) 23 GLH 586
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482, 561ANegotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,141 of 1,769
High Courts04 Apr 2003Allowed
Gulbirsingh Harbhajan Singh Agrawal (Virk) Vs Annapoorna J. Pasawala (Decd.) through her Heirs and Lrs. Jagdishbhai A. Pasawala and Another
Gujarat High Court · (2003) 2 GLR 1670
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)
High Courts02 Apr 2003Dismissed
Chief Officer, Keshod Municipality Vs Chandrakant Harilal Rakholiya
Gujarat High Court · (2003) 2 GLR 1755
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts02 Apr 2003
Commissioner of Income Tax Vs Mehsana District Co-operative Milk Producers Union Ltd.
Gujarat High Court · (2003) 184 CTR 608 : (2003) 263 ITR 645
Income Tax Act, 1961 — Section 263, 263(1), 80J
High Courts02 Apr 2003
Commissioner of Income Tax Vs Mehsana District Co-op. Milk Producers Union Ltd.
Gujarat High Court · (2003) 130 TAXMAN 235
Income Tax Act, 1961 — Section 144A, 144B, 144B(4), 256(2), 263
High Courts01 Apr 2003Allowed
Deceased Madhji Koyaji Zala, through his heirs and legal representatives Vs Mangaji Ghelaji Parmar
Gujarat High Court · (2003) 23 GLH 643
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 32(1B), 32B, 32B(2), 32FBombay Tenancy and Agricultural Lands Rules, 1956 — Rule 15AConstitution of India, 1950 — Article 227
High Courts01 Apr 2003Dismissed
Rajkot Municipal Corporation Vs V.B. Rayjada
Gujarat High Court · (2004) 1 GLR 550
High Courts01 Apr 2003Dismissed
Guj. State Judicial Stenographers/P.A. Asso. Vs Registrar, High Court of Gujarat
Gujarat High Court · (2003) 4 GLR 60
Constitution of India, 1950 — Article 14, 16, 226, 235
High Courts31 Mar 2003
A''Bad Municipal Corporation Vs Dena Bank
Gujarat High Court · (2004) 2 GLR 1117
Bombay Provincial Municipal Corporations Act, 1949 — Section 406, 411Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11Gujarat Municipalities Act, 1963 — Section 106, 108, 109, 138
High Courts31 Mar 2003Allowed
Suchita Gas Service Vs Shankerbhai Bhagabhai and Others
Gujarat High Court · (2003) 3 GLR 2315
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84C
High Courts31 Mar 2003
Assistant Commissioner of Income Tax Vs Saurashtra Kutch Stock Exchange Ltd.
Gujarat High Court · (2003) 183 CTR 364 : (2003) 262 ITR 146 : (2003) 130 TAXMAN 316
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 34AIncome Tax Act, 1961 — Section 11, 254(1), 254(2)
High Courts31 Mar 2003
State of Gujarat Vs Upendra P. Barot
Gujarat High Court · (2003) 23 GLH 490
Constitution of India, 1950 — Article 14, 162, 226, 309
High Courts29 Mar 2003Dismissed
Union of India (UOI) Vs Lakhabhai @ Laxmanbhai Maganbhai Patel
Gujarat High Court · (2003) 03 GUJ CK 0060
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Railways Act, 1989 — Section 123, 123C, 124
High Courts29 Mar 2003
V.L. Patel - Asstt. Teacher Vs State of Gujarat
Gujarat High Court · (2003) 03 GUJ CK 0015
High Courts28 Mar 2003
Mahendrasinh Tejusinh Rathod Vs State of Gujarat
Gujarat High Court · (2003) 03 GUJ CK 0063
High Courts28 Mar 2003
Champaklal D. Brahmbhatt Vs State of Gujarat
Gujarat High Court · (2003) 03 GUJ CK 0013
High Courts28 Mar 2003
T.P. Solanki Vs State of Gujarat
Gujarat High Court · (2003) 4 GLR 284
Directorate of Social Welfare Recruitment Rules, 1986 — Rule 1, 2
High Courts27 Mar 2003
Vasudev Fulabhai Vs Deputy Commissioner of Police
Gujarat High Court · (2003) 4 GLR 318
Penal Code, 1860 (IPC) — Section 120, 420, 468, 471, 506
High Courts27 Mar 2003Dismissed
R.D. Devmani Vs State of Gujarat
Gujarat High Court · (2003) 2 GLR 1085
Constitution of India, 1950 — Article 14
High Courts27 Mar 2003
Commissioner of Income Tax Vs Surat Textile Market Co-op. Shops and Warehouse Society Ltd.
Gujarat High Court · (2003) 183 CTR 556 : (2003) 264 ITR 289 : (2003) 132 TAXMAN 146
Income Tax Act, 1961 — Section 14, 22, 28, 56