COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,150 of 1,769

High Courts13 Jan 2003Dismissed

Anupama Co-operative Housing Society Ltd. Vs State of Gujarat

Gujarat High Court · (2003) 01 GUJ CK 0014

Constitution of India, 1950 — Article 14, 19, 226, 26, 300AGujarat Devasthan Inams Abolition Act, 1969 — Section 11(1), 8, 9

High Courts13 Jan 2003Dismissed

K.B. Zala Vs State of Gujarat

Gujarat High Court · (2003) 23 GLH 210

Constitution of India, 1950 — Article 14, 16, 226

High Courts11 Jan 2003Dismissed

State of Gujarat Vs Tharkarsibhai Prabhudasbhai Bhatti

Gujarat High Court · (2003) 24 CriminalCC 47

Criminal Procedure Code, 1973 (CrPC) — Section 378Limitation Act, 1963 — Section 5Prevention of Food Adulteration Act, 1954 — Section 16, 7

High Courts01 Jan 2003

Gujarat State Export Corp. Ltd. Vs Madhusudan L. Khandwala

Gujarat High Court · (2004) 2 LLJ 389

High Courts01 Jan 2003Dismissed

M.V. Sea Renown Vs Energy Net Ltd.

Gujarat High Court · (2003) 01 GUJ CK 0044

Admiralty Courts Act, 1861 — Section 5Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 7 Rule 11

High Courts01 Jan 2003

T.L.A. Vs O.L. of Star of Gujarat Mills Co. Ltd.

Gujarat High Court · (2003) 01 GUJ CK 0021

Companies Act, 1956 — Section 529, 529ASick Industrial Companies (Special Provisions) Act, 1985 — Section 18(4), 19(3)

High Courts27 Dec 2002Dismissed

Minaxi N. Bhatt Vs State of Gujarat and Others

Gujarat High Court · (2003) 23 GLH 680

Constitution of India, 1950 — Article 309

High Courts27 Dec 2002Dismissed

Bechar Vala Vs State of Gujarat

Gujarat High Court · (2002) 12 GUJ CK 0043

Constitution of India, 1950 — Article 141, 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 188, 195

High Courts27 Dec 2002Allowed

Rohitkumar Bhavanishanker Dave and Others Vs Jayshanker Chhotashanker Dave since Died through Legal Heirs Pravinshanker J. Dave and Another

Gujarat High Court · (2003) 2 GLR 1694

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70(6), 85Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Constitution of India, 1950 — Article 226, 227

High Courts27 Dec 2002Dismissed

Gamanbhai Zinabhai Patel Vs State of Gujarat

Gujarat High Court · (2003) 23 GLH 130

Penal Code, 1860 (IPC) — Section 279, 304A

High Courts27 Dec 2002

Dhanlaxmi Texturisers Vs Union of India (UOI)

Gujarat High Court · (2005) 179 ELT 23

Constitution of India, 1950 — Article 226

High Courts27 Dec 2002Allowed

Raginiben Gunvantsinh Tank Vs Gunvantlal Keshavlal Tank and Others

Gujarat High Court · (2004) 1 DMC 476 : (2003) 23 GLH 1 : (2003) 3 GLR 2027 : (2003) 4 RCR(Criminal) 451

Criminal Procedure Code, 1973 (CrPC) — Section 177, 181(4)Penal Code, 1860 (IPC) — Section 405

High Courts27 Dec 2002Allowed

Ankita Tax-Chem Industries Pvt. Ltd. Vs Union of India (UOI)

Gujarat High Court · (2005) 124 ECR 52 : (2005) 184 ELT 18

High Courts27 Dec 2002

Vinodbhai Vallabhbhai Patel Vs State of Gujarat

Gujarat High Court · (2002) 12 GUJ CK 0015

Arbitration Act, 1940 — Section 34Gujarat Town Planning and Urban Development Act, 1976 — Section 10, 11, 12, 13, 14Land Acquisition Act, 1894 — Section 20(2), 22

High Courts26 Dec 2002Dismissed

Association of Scientists and Another Vs State of Gujarat and Another

Gujarat High Court · (2003) 23 GLH 271

Constitution of India, 1950 — Article 14, 16, 226, 309

High Courts26 Dec 2002Dismissed

Mir Roshaniben Jasubhai Vs Additional Director

Gujarat High Court · (2002) 12 GUJ CK 0049

High Courts26 Dec 2002Dismissed

Suresh B. Kella Vs State of Gujarat

Gujarat High Court · (2002) 12 GUJ CK 0048

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11(A), 4, 6

High Courts26 Dec 2002Dismissed

G.S.R.T.C. Vs Praffulaben

Gujarat High Court · (2002) 12 GUJ CK 0025

High Courts23 Dec 2002

Valsad District Central Co-operative Bank Ltd. Vs State of Gujarat V.H. Shah IAS or his successor and Others

Gujarat High Court · (2003) 23 GLH 459

Bombay General Clauses Act, 1904 — Section 21Constitution of India, 1950 — Article 226, 329General Clauses Act, 1897 — Section 21

High Courts23 Dec 2002Dismissed

Bhikhudan A. Gadhavi Vs District Panchayat and Others

Gujarat High Court · (2003) 23 GLH 13

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13B