COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 1,179 of 1,769

High Courts11 Apr 2002

Nalinkumar A. Thakar and Others Vs Gujarat State Civil Supplies Corporation Ltd. and Others

Gujarat High Court · (2002) 22 GLH 341 : (2002) 3 GLR 509

Constitution of India, 1950 — Article 14, 16, 16(1)Industrial Disputes Act, 1947 — Section 25F

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High Courts11 Apr 2002

Commissioner of Income Tax Vs Hazarat Pir Shah-E-Alam Roza Estate Trust

Gujarat High Court · (2002) 175 CTR 66

Bombay Public Trusts Act, 1950 — Section 17, 18, 19, 19(1), 20Civil Procedure Code, 1908 (CPC) — Section 9, 92Constitution of India, 1950 — Article 251

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High Courts10 Apr 2002

Kheralu Taluka Matsya Udyog Seva Sahakari Mandli Ltd. Vs State of Gujarat and Others

Gujarat High Court · AIR 2003 Guj 97

Constitution of India, 1950 — Article 226Fisheries Act, 1897 — Section 6

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High Courts10 Apr 2002Allowed

K. Chandrasheekhar Vs State of Gujarat and Another

Gujarat High Court · (2003) 1 DMC 406 : (2002) 2 GLR 1783

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482

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High Courts10 Apr 2002Dismissed

Harun @ Rashid Khamisha Thaim Vs State of Gujarat

Gujarat High Court · (2003) 87 ECC 65

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22 41, 41(2), 42(2)

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High Courts09 Apr 2002Partly Allowed

Superintending Engineer Vs Ganpatbhai Hemchandrabhai Shrimali

Gujarat High Court · (2002) 04 GUJ CK 0089

Constitution of India, 1950 — Article 226, 227

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High Courts09 Apr 2002

Girishbhai Valjibhai Chudgar Vs Gujarat Electricity Board and Another

Gujarat High Court · (2002) 4 GLR 3676

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 12, 14, 16, 21, 226Contract Act, 1872 — Section 23

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High Courts08 Apr 2002Allowed

Harshadbhai J. Shastri Vs Dakor Municipal Borough

Gujarat High Court · (2002) 04 GUJ CK 0086

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High Courts08 Apr 2002

Rajyaguru K.H. Vs Secretary, Gujarat Electricity Board

Gujarat High Court · (2002) 2 LLJ 531

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High Courts08 Apr 2002

In Re: Arvind Mills Ltd.

Gujarat High Court · (2003) 4 GLR 2968

Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 2(2), 3, 3(1), 4, 4(1)Companies Act, 1956 — Section 391, 391(1), 391(1)(2), 391(2), 391(6)

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High Courts08 Apr 2002

Prahladgiri Karsangiri Goswami Vs State of Gujarat

Gujarat High Court · (2002) 04 GUJ CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 29, 52(3)

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High Courts06 Apr 2002Allowed

Vallabhbhai Naranbhai Parmar Vs State of Gujarat and Others

Gujarat High Court · (2003) 1 DMC 91 : (2002) 2 GLR 1731

Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A

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High Courts06 Apr 2002

Gujarat State Road Transport Corporation Vs Pravinsinh Ajitsinh Jadeja

Gujarat High Court · (2002) 22 GLH 785

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A

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High Courts06 Apr 2002Dismissed

Girishbhai Alias Piyushbhai Umedbhai Patel Vs State of Gujarat

Gujarat High Court · (2002) 4 GLR 3213

Criminal Procedure Code, 1973 (CrPC) — Section 114, 172, 173, 174, 175Penal Code, 1860 (IPC) — Section 463, 471, 475, 476

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High Courts05 Apr 2002

Hinaben R. Chauhan Vs State of Gujarat

Gujarat High Court · AIR 2003 Guj 134 : (2002) 22 GLH 764 : (2002) 4 GLR 3421

Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 70, 70(1)

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High Courts05 Apr 2002Partly Allowed

Chauhan Dhulsinh Chatursinh Vs District Superintendent of Police and Others

Gujarat High Court · (2002) 3 GLR 778

Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 27, 9Bombay Police Act, 1951 — Section 145(3), 26, 27, 29, 3Constitution of India, 1950 — Article 226, 311(2)

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High Courts05 Apr 2002

Bhailal Kalidas Barot Vs Factory Manager, Jehangir Textile Mills Ltd. and Others

Gujarat High Court · (2002) 22 GLH 510 : (2003) 1 GLR 629 : (2003) 2 LLJ 355 : (2003) 46 SCL 56

Payment of Gratuity Act, 1972 — Section 7Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts05 Apr 2002Allowed

H.A.B. Mirza Sr. Veternary Offi. Vs G.D.D.C.

Gujarat High Court · (2002) 04 GUJ CK 0034

Central Reserve Police Force Act, 1949 — Section 11(1)

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High Courts05 Apr 2002Allowed

Kalidas Rupabhai Vs State of Gujarat

Gujarat High Court · (2002) 04 GUJ CK 0028

Bombay Land Revenue Code, 1879 — Section 211Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 9Constitution of India, 1950 — Article 14, 226, 227

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High Courts05 Apr 2002Allowed

Principal, P.K. Baria Vs Dist. Education Officer

Gujarat High Court · (2002) 04 GUJ CK 0013

Constitution of India, 1950 — Article 226Gujarat Secondary Education Act, 1972 — Section 2, 35, 36, 36(1)

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