COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,157 of 1,769

High Courts08 Oct 2002Dismissed

M.R. Utensils Vs Union of India (UOI)

Gujarat High Court · (2003) 2 BC 451 : (2003) 113 CompCas 667

Constitution of India, 1950 — Article 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 18, 19Transfer of Property Act, 1882 — Section 69, 69A

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High Courts08 Oct 2002Dismissed

Sunilbhai Pranbhai Khara Vs Rukshmaniben Girdharlal Mehta and Others

Gujarat High Court · (2003) 2 GLR 1428

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115Gujarat Co-operative Societies Act, 1961 — Section 166, 96, 96(1)

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High Courts08 Oct 2002Partly Allowed

Gujarat Mazdoor Sabha Vs State of Gujarat

Gujarat High Court · (2003) 23 GLH 120 : (2003) 1 GLR 158 : (2003) 1 LLJ 1066

Constitution of India, 1950 — Article 141, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 2(1)Industrial Disputes Act, 1947 — Section 10

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High Courts08 Oct 2002

Kanaiya Prints Pvt. Ltd. Vs Assessment and Recovery Officer and Another

Gujarat High Court · (2003) 23 GLH 449 : (2003) 4 GLR 2772

Bombay Provincial Municipal Corporations Act, 1949 — Section 129, 2(7), 3, 3(1), 3(3)

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High Courts07 Oct 2002Dismissed

Director Vs H.T. Tripathi

Gujarat High Court · (2002) 10 GUJ CK 0070

Constitution of India, 1950 — Article 226

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High Courts07 Oct 2002

Govt. of Gujarat Vs R.L. Kalathia and Co.

Gujarat High Court · AIR 2003 Guj 185 : (2003) 4 GLR 433

Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 115

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High Courts04 Oct 2002Allowed

Harshadbhai N. Patel Vs State of Gujarat

Gujarat High Court · (2002) 10 GUJ CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts04 Oct 2002Dismissed

Pravinchandra M. Patel Vs Vasudev Murlidas Ji

Gujarat High Court · (2002) 10 GUJ CK 0025

Constitution of India, 1950 — Article 227

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High Courts04 Oct 2002

Saurashtra Gandhiji Gramodhyog Trust Vs Western Regional Committee and Another

Gujarat High Court · (2003) 4 GLR 3515

Constitution of India, 1950 — Article 226, 227

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High Courts04 Oct 2002Dismissed

Lathi Nagarpalika Karmachari Mandal Vs Lathi Nagar Palika

Gujarat High Court · (2003) 4 GLR 386

Gujarat Municipalities Act, 1963 — Section 260

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High Courts03 Oct 2002Partly Allowed

Govindbhai Ambalal Patel and Others Vs Additional Special Land Acquisition Officer

Gujarat High Court · (2003) 1 GLR 734

Land Acquisition Act, 1894 — Section 15, 18, 23(1A), 23(2), 28

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High Courts03 Oct 2002Allowed

Shrimati Shantaben Popatbhai Makwana and Another Vs Development Commissioner and Another

Gujarat High Court · (2003) 23 GLH 239

Gujarat Panchayats (Amendment) Act, 1993 — Section 116, 253, 253

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High Courts03 Oct 2002Dismissed

Gujarat Pradesh Municipality Karmachari Maha Sangh Vs State of Gujarat and Others

Gujarat High Court · (2003) 23 GLH 475

Gujarat Municipalities Act, 1963 — Section 104, 260

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High Courts03 Oct 2002Allowed

Thasara Village Panchayat Vs P.D. Vaghela

Gujarat High Court · (2002) 22 GLH 692 : (2003) 1 GLR 676

Gujarat Panchayats (Amendment) Act, 1993 — Section 116, 116(3), 253

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High Courts01 Oct 2002

Dabhi Nilesh Pethabhai Vs State of Gujarat

Gujarat High Court · (2003) 4 GLR 292

Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 226

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High Courts01 Oct 2002

State of Gujarat Vs Baldevsinh Gambhirsinh Solanki

Gujarat High Court · (2002) 10 GUJ CK 0065

Constitution of India, 1950 — Article 226

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High Courts30 Sept 2002Dismissed

General Co-operative Bank Depositors Acc. Holders and Share Holders Association Vs State of Gujarat and Others

Gujarat High Court · (2002) 22 GLH 505

Banking Regulation Act, 1949 — Section 16, 20, 24Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439, 439(2)Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 467

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High Courts30 Sept 2002Allowed

Kalubhai Dhulabhai Makwana Vs State of Gujarat and Another

Gujarat High Court · (2003) 23 GLH 230

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High Courts30 Sept 2002Partly Allowed

Urmilaben Dahyabhai Gohil Vs State of Gujarat and Others

Gujarat High Court · (2002) 3 GLR 655

Constitution of India, 1950 — Article 226

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High Courts30 Sept 2002Dismissed

Food Corporation of India Employees'' Association Vs Food Corporation of India and Others

Gujarat High Court · (2003) 2 GLR 1013

Constitution of India, 1950 — Article 14, 226

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