High Courts19 Sept 2002Dismissed
Director, Lok Bharti and Another Vs Mukeshbhai C. Tanna and Others
Gujarat High Court · (2003) 23 GLH 55 : (2003) 1 GLR 585
Gujarat Affiliated Colleges Services Tribunal Act, 1982 — Section 14, 14(1)
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,159 of 1,769
High Courts19 Sept 2002Dismissed
Chemox Laboratories Ltd. and Another Vs Gujarat Narmada Valley Fertilisers Co. Ltd. and Another
Gujarat High Court · (2003) 3 BC 446 : (2003) 23 GLH 155 : (2003) 1 GLR 424 : (2003) 3 RCR(Criminal) 117
Criminal Procedure Code, 1973 (CrPC) — Section 178, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts19 Sept 2002Allowed
Union of India (UOI) Vs Rajkot Municipal Corporation
Gujarat High Court · AIR 2003 Guj 87 : (2002) 3 GLR 904
Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 129, 130, 131, 132Bombay Provincial Municipal Corporations Rules, 1949 — Rule 39, 40, 45(1)Constitution of India, 1950 — Article 285, 285(1)
High Courts19 Sept 2002Allowed
Maniben through her heir Lalitaben Nathubhai Vs Gandevi Peoples Co-op. Bank Ltd.
Gujarat High Court · (2003) 23 GLH 177
Constitution of India, 1950 — Article 227Gujarat Co-operative Societies Rules, 1965 — Rule 41(4)
High Courts19 Sept 2002Partly Allowed
Kanjibhai Haridas Patel and Others Vs State of Gujarat
Gujarat High Court · (2003) 1 GLR 689
Land Acquisition Act, 1894 — Section 18, 23(1A), 23(2), 28, 30
High Courts19 Sept 2002Allowed
Gujarat State Road Transport Corporation Vs Ramanlal J. Naik
Gujarat High Court · (2003) 97 FLR 1101
High Courts18 Sept 2002Dismissed
Citizens Co-op. Bank Ltd. Vs Harshadkumar M. Mashru
Gujarat High Court · (2003) 4 GLR 779
High Courts18 Sept 2002Dismissed
Nirmalaben Waghela Vs Raman Maheriya, Deputy Secretary, Urban Development and Urban Housing Development Department
Gujarat High Court · (2003) 23 GLH 390 : (2003) 1 GLR 505
Contempt of Courts Act, 1971 — Section 15, 15(1)
High Courts18 Sept 2002Allowed
Suprabhat Sahkari Bank Ltd. Vs Star Polyfibre Industries and Others
Gujarat High Court · (2003) 3 BC 474
High Courts18 Sept 2002Allowed
Prahalad Hira Vs O.L. of G.S.T.C. (New Swadeshi Mills Ltd.)
Gujarat High Court · (2002) 09 GUJ CK 0019
High Courts17 Sept 2002
Vadia Gram Panchayat Vs Undbhai Bhanabhai Vala
Gujarat High Court · (2002) 09 GUJ CK 0042
High Courts17 Sept 2002Dismissed
Rajnagar Textiles Mills No. 1 Vs Textile Labour Association
Gujarat High Court · (2003) 1 LLJ 38
High Courts17 Sept 2002Dismissed
Premkumar R. Danger Vs State of Gujarat
Gujarat High Court · (2002) 09 GUJ CK 0024
Penal Code, 1860 (IPC) — Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts17 Sept 2002Dismissed
Nareshbhai Manibhai Patel Vs State of Gujarat and Others
Gujarat High Court · (2003) 23 GLH 134 : (2003) 1 GLR 456 : (2003) 3 RCR(Criminal) 149
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 397(2)
High Courts16 Sept 2002Allowed
Laxmiben Pragji Uka Vs Kesar Samat Dudia since deceased through his Heirs
Gujarat High Court · (2003) 23 GLH 163
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)
High Courts16 Sept 2002
Alembic Glass Karmachari Union Vs Alembic Glass Industries Ltd.
Gujarat High Court · (2002) 09 GUJ CK 0043
High Courts16 Sept 2002Dismissed
New India Insurance Co. Ltd. Vs Madhavsang Nathuji Darbar and Others
Gujarat High Court · (2003) ACJ 1307 : (2003) 1 GLR 517
Motor Vehicles Act, 1988 — Section 168
High Courts16 Sept 2002Dismissed
Fag Bearings India Ltd. Vs K.N. Saiyed
Gujarat High Court · (2003) 23 GLH 235
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(s)
High Courts16 Sept 2002Allowed
United India Insurance Co. Ltd. Vs Chhaganlal Punamchand Jain
Gujarat High Court · (2005) ACJ 1046
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts13 Sept 2002Allowed
Texdyes Corporation Vs Satishkunmar G. Malik
Gujarat High Court · (2002) 09 GUJ CK 0082