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Gujarat High Court judgments

35,376 judgments · page 1,160 of 1,769

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High Courts13 Sept 2002Partly Allowed

Dilipbhai Motibhai Patel Vs Special Land Acquisition Officer and Another

Gujarat High Court · (2003) 4 GLR 511

Land Acquisition Act, 1894 — Section 18, 4, 4(1), 6
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High Courts13 Sept 2002

In Re: Reliance Petroleum Ltd.

Gujarat High Court · (2003) 46 SCL 38

Companies Act, 1956 — Section 394
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High Courts13 Sept 2002Allowed

Elecon Engineering Co. Ltd. and Another Vs Gujarat Mineral Development Corporation Ltd. and Another

Gujarat High Court · (2003) 2 GLR 956

Constitution of India, 1950 — Article 14, 226
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High Courts13 Sept 2002

Deepakkumar Keshavlal Patel Vs State of Gujarat

Gujarat High Court · (2003) 4 GLR 416

Constitution of India, 1950 — Article 12, 226Gujarat Co-operative Societies Act, 1961 — Section 36, 36(1)Maharashtra Co-operative Societies Act, 1960 — Section 35(1)
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High Courts13 Sept 2002Allowed

Sr. Regional Manager, F.C.I. and Another Vs Sunil Agencies

Gujarat High Court · AIR 2003 Guj 233 : (2003) 2 GLR 1020

Constitution of India, 1950 — Article 14, 226
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High Courts13 Sept 2002Dismissed

Shah Ratanlal Motilal Vs Uma Transport Company

Gujarat High Court · (2003) 23 GLH 93 : (2003) 2 GLR 989

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 29(2)
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High Courts12 Sept 2002Partly Allowed

Patel Prakash Prahladbhai Vs Government Medical College

Gujarat High Court · (2003) 4 GLR 184

Constitution of India, 1950 — Article 14, 226
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High Courts12 Sept 2002Dismissed

State of Gujarat Vs Taluka Development Officer

Gujarat High Court · (2002) 09 GUJ CK 0080

Bombay Land Revenue Code, 1879 — Section 65
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High Courts12 Sept 2002Allowed

Ladhabhat Monabhat Mangkiya Vs Gujarat Electricity Board and Others

Gujarat High Court · AIR 2003 Guj 116

Electricity Act, 1910 — Section 26
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High Courts12 Sept 2002Allowed

Mrudalsingh Murubha Vs Ishwarlal Laxmidas Khakhar

Gujarat High Court · (2002) 09 GUJ CK 0058

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)
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High Courts12 Sept 2002Dismissed

Gujarat State Road Transport Corporation Vs Mariambai A. Adamji (Since Decd.) through his Heirs and LRs. Zubeda Abdulhabib and Another

Gujarat High Court · (2003) ACJ 1353 : (2003) 1 GLR 574

Motor Vehicles Act, 1988 — Section 168
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High Courts12 Sept 2002Allowed

Mulchandbhai Lavjibhai Patel and Others Vs State of Gujarat and Others

Gujarat High Court · (2003) 23 GLH 188 : (2002) 3 GLR 443

Constitution of India, 1950 — Article 14, 16, 226
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High Courts12 Sept 2002Allowed

Rabari Karsanbhai Rajabhai Vs D. Danial Gajraj @ Prithavi

Gujarat High Court · (2003) 2 ACC 645

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High Courts11 Sept 2002Dismissed

State of Gujarat Vs Polabhai Ajabhai (Decd.) through his heirs Gangaben Polabhai and Others

Gujarat High Court · (2003) 23 GLH 256 : (2003) 1 GLR 887

Bombay Land Revenue Code, 1879 — Section 211, 37, 37(2)Bombay Revenue Tribunal Act, 1957 — Section 9
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High Courts11 Sept 2002Allowed

Abdul Khalik Mohmad Hanif Vs Hanifabanu

Gujarat High Court · (2002) 09 GUJ CK 0057

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)
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High Courts11 Sept 2002Allowed

Bhailalbhai Garbabhai Vasava and Another Vs Munikhan Ismailkhan Sayed and Others

Gujarat High Court · (2003) 2 ACC 352 : (2003) ACJ 1117 : (2003) 1 GLR 605

Motor Vehicles Act, 1939 — Section 95, 96
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High Courts11 Sept 2002Allowed

United Commercial Bank Vs Ambica Bus Corporation and Others

Gujarat High Court · (2003) 3 BC 111 : (2003) 2 GLR 1143

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 4, Order 22 Rule 9Gujarat Public Moneys (Recovery of Dues) Act, 1979 — Section 2, 3, 7
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High Courts11 Sept 2002Allowed

Kantilal Keshavji Vs State of Gujarat and Another

Gujarat High Court · (2002) 09 GUJ CK 0011

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High Courts09 Sept 2002Allowed

L.H. Sharma Vs Council of Homoeopathic System of Medicine

Gujarat High Court · (2003) 23 GLH 174 : (2003) 4 GLR 14

Constitution of India, 1950 — Article 226Gujarat Homoeopathic Act, 1963 — Section 10, 10(5), 16(3), 16(4), 16(6)
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High Courts09 Sept 2002Dismissed

Shri Dhulabhai Vashrambhai Panchal Vs O.L. of Nutan Mills Limited

Gujarat High Court · (2002) 09 GUJ CK 0054

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