High Courts26 Aug 2002Dismissed
D.R. Patel Vs Gujarat Water Resources and Sewerage Board and Another
Gujarat High Court · (2003) 23 GLH 94
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,163 of 1,769
High Courts26 Aug 2002Dismissed
B.A. Jadeja Vs Gujarat Electricity Board
Gujarat High Court · (2002) 08 GUJ CK 0010
All India Services Rules — Rule 16(A)Constitution of India, 1950 — Article 226
High Courts23 Aug 2002Dismissed
Mather and Platt (India) Ltd. Vs India Petrochemicals Corp. Ltd.
Gujarat High Court · (2002) 08 GUJ CK 0066
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 33, 7Constitution of India, 1950 — Article 136
High Courts23 Aug 2002Partly Allowed
Crystal Quinone Pvt. Ltd. Vs Gujarat Industrial Develop Corpn.
Gujarat High Court · (2002) 08 GUJ CK 0021
High Courts20 Aug 2002Allowed
United Commercial Bank and Another Vs Gujarat Bank Workers Union and Another
Gujarat High Court · (2003) 23 GLH 113 : (2003) 1 LLJ 1046
Payment of Wages Act, 1936 — Section 15
High Courts20 Aug 2002Allowed
Ysufbhai Noormohmad Mukhi Vs District Magistrate and Others
Gujarat High Court · (2003) CriLJ 521 : (2003) 52 GLH 23 : (2003) 23 GLH 52 : (2003) 1 GLR 406
Bombay Police Act, 1951 — Section 33(1)
High Courts20 Aug 2002
Ahmedabad Electricity Company Limited Vs Municipal Corporation of the City of Ahmedabad and Others
Gujarat High Court · (2003) 23 GLH 164
Constitution of India, 1950 — Article 129, 136, 14, 16, 215Contempt of Courts Act, 1971 — Section 20Limitation Act, 1963 — Section 3(1)
High Courts20 Aug 2002
Mafatbhai V. Shah Vs Secretary, Government of India
Gujarat High Court · (2003) 41 SCL 116
Companies (Court) Rules, 1959 — Rule 127, 174, 311Companies Act, 1956 — Section 551Constitution of India, 1950 — Article 226, 227
High Courts20 Aug 2002
Anish Rameshbhai Patel and Another Vs Abbasbhai Mahmadali Vania and Another
Gujarat High Court · (2003) 1 GLR 474
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 97
High Courts20 Aug 2002
Heirs Kantilal Purshottamdas Patel Vs Dahiben Jagdish Rathod
Gujarat High Court · AIR 2003 Guj 82
Evidence Act, 1872 — Section 101, 102, 103, 104, 105Specific Relief Act, 1963 — Section 34
High Courts19 Aug 2002Dismissed
S.A. Mori Vs State of Gujarat
Gujarat High Court · (2002) 08 GUJ CK 0073
Bombay Provincial Municipal Corporations Act, 1949 — Section 451, 451(1), 451(3), 53(2)Constitution of India, 1950 — Article 226
High Courts19 Aug 2002Allowed
Arun Co-op. Housing Society Ltd. Vs State of Gujarat and Others
Gujarat High Court · AIR 2003 Guj 253 : (2002) 4 GLR 2882
High Courts19 Aug 2002Dismissed
Naranbhai R. Patel Vs O.L. of Gujarat State Textile Corporation Ltd.
Gujarat High Court · (2003) 114 CompCas 642
Companies Act, 1956 — Section 447
High Courts19 Aug 2002Allowed
Jansukhlal Chhaganlal Nagori Vs Regional Manager, Union Bank of India
Gujarat High Court · (2003) 99 GLH 23 : (2003) 23 GLH 99 : (2003) 1 GLR 614 : (2003) 2 LLJ 451
Union Bank of India Employees Provident Fund Rules — Rule 17, 18
High Courts19 Aug 2002Dismissed
Ajit Kumar Kachralal Raval Vs Registrar, Gujarat University Service Tribunal and Another
Gujarat High Court · (2002) 22 GLH 609
Constitution of India, 1950 — Article 226, 311
High Courts19 Aug 2002
Mamji Abdulmeman Mohammed Yusuf Vs Director, Indian System of Medicine and Homeopathy and Another
Gujarat High Court · (2003) 4 GLR 3246
Constitution of India, 1950 — Article 226
High Courts16 Aug 2002
Chhaganlal Kanjibhai and Others Vs Harsukhbhai Kanjibhai Harnesha
Gujarat High Court · AIR 2003 Guj 60
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Post Office Act, 1898 — Section 43Post Office Rules, 1933 — Rule 2
High Courts16 Aug 2002Allowed
Nilesh Lalit Parekh Vs State of Gujarat and Another
Gujarat High Court · (2003) CriLJ 1018 : (2003) 23 GLH 619 : (2003) 2 GLR 1323
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts16 Aug 2002Dismissed
Ishwarbhai Narottambhai Patel Vs K.H. Trivedi and Others
Gujarat High Court · (2002) 08 GUJ CK 0038
Constitution of India, 1950 — Article 226, 227Gujarat Co-operative Societies Act, 1961 — Section 93, 96
High Courts16 Aug 2002Dismissed
Sushilaben Vasantbhai Randeri Vs Abhaykumar Panachand Sukhadia
Gujarat High Court · (2002) 08 GUJ CK 0026
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 6