COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,142 of 1,769

High Courts27 Mar 2003Allowed

Dahyabhai Muljibhai Chauhan Ex-Armed Police Constable Vs Superintendent of Police

Gujarat High Court · (2003) 4 GLR 136

Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 3Constitution of India, 1950 — Article 311, 311(2), 311(3)

High Courts26 Mar 2003

Bhanumatiben D. Soni Vs State of Gujarat

Gujarat High Court · (2003) 4 GLR 40

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 10(6), 12

High Courts26 Mar 2003Allowed

Bhakta Mitul alias Mita Vamanbhai Vs District Registrar and Another

Gujarat High Court · AIR 2003 Guj 267 : (2003) 23 GLH 602

Registration of Births and Deaths Act, 1969 — Section 6

High Courts26 Mar 2003Dismissed

G.P. Sinha, General Manager (South Asia) Vs State of Gujarat

Gujarat High Court · (2003) CriLJ 4538

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 114, 120B, 406, 407, 420

High Courts26 Mar 2003

Gujarat State Road Transport Corporation Vs Ramdevsinh Aditsinh Gohel

Gujarat High Court · (2003) 3 GLR 1962

Industrial Disputes Act, 1947 — Section 11A

High Courts25 Mar 2003

Mohammed Ali Pirbhai Dodhia Vs State of Gujarat

Gujarat High Court · (2003) 3 GLR 2267

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 409, 420, 467, 471

High Courts25 Mar 2003

Jivabhai Kodarbhai Vankar Vs State of Gujarat

Gujarat High Court · (2003) 03 GUJ CK 0008

High Courts25 Mar 2003Allowed

Gujarat Elecricity Board Vs Heirs of Decd. Hasmukhbhai M. Borad Dineshbhai Mohanlalborad

Gujarat High Court · (2003) 03 GUJ CK 0007

High Courts25 Mar 2003Allowed

Jyotsna M. Desai @ Jyotsna M. Chhaya Vs State of Gujarat

Gujarat High Court · (2003) 03 GUJ CK 0002

High Courts24 Mar 2003Dismissed

Ratilal Govindji Nayak Vs State of Gujarat

Gujarat High Court · (2003) 23 GLH 339 : (2003) 4 GLR 515

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4(3), 5(2)

High Courts21 Mar 2003Dismissed

South Gujarat University Teachers Association Vs State of Gujarat

Gujarat High Court · (2003) 03 GUJ CK 0066

High Courts21 Mar 2003Partly Allowed

Gujarat State Road Transport Corporation Vs R.N. Patel

Gujarat High Court · (2003) 03 GUJ CK 0058

High Courts21 Mar 2003Allowed

Nutanbhai Chhaganbhai Bharwad Vs District Collector and Another

Gujarat High Court · (2003) 2 GLR 1699

Gujarat Municipalities Act, 1963 — Section 11, 14, 38, 38(1)

High Courts21 Mar 2003Dismissed

Urban Co-op. Credit Society Vs State of Gujarat and Another

Gujarat High Court · (2004) 2 BC 24 : (2003) CriLJ 3292 : (2003) 23 GLH 629 : (2003) 3 GLR 2207 : (2004) 1 RCR(Criminal) 63

Criminal Procedure Code, 1973 (CrPC) — Section 258Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts21 Mar 2003

Dy. Engineer Vs Minor Kaliben Lalsinhbhai Bhora

Gujarat High Court · (2004) 2 ACC 98 : AIR 2004 Guj 5 : (2004) 1 CivCC 473

High Courts21 Mar 2003

O.L. of Piramal Financial Services Ltd. Vs Reserve Bank of India

Gujarat High Court · (2004) 51 SCL 691

Companies Act, 1920 — Section 54Companies Act, 1956 — Section 441, 441(2), 531, 531(1), 531AIncome Tax Act, 1961 — Section 230A(1)

High Courts21 Mar 2003Dismissed

Ambalal Okarlal Patel Vs Filoman Pathubhai Patel

Gujarat High Court · (2003) 23 GLH 306

Bombay Public Trusts Act, 1950 — Section 19, 2(13), 20, 21, 21Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226, 254, 254(1), 254(2), 32

High Courts20 Mar 2003

Commissioner of Income Tax Vs Vijay Ship Breaking Corporation and Others

Gujarat High Court · (2003) 181 CTR 134

Bengal Money Lenders Act, 1940 — Section 30Bombay Sales Tax Act, 1959 — Section 13, 2(17)Central Excises and Salt Act, 1944 — Section 2(f)

High Courts20 Mar 2003

Bhavesh Enterprises Vs O.L.F of Yamuna Mills Ltd.

Gujarat High Court · (2003) 03 GUJ CK 0055

High Courts20 Mar 2003

Commissioner of Income Tax Vs Vijay Ship Breaking Corporation

Gujarat High Court · (2003) 261 ITR 113 : (2003) 129 TAXMAN 120

Income Tax Act, 1961 — Section 195, 195(1), 2(28A), 4, 4(1)