Shobhnaben W/o Harjivan Manjibhai Hadiya Versus Vs State of Gujarat & Anr.
.... rent/legal guardian or have an abusive or negligent parent/legal guardian. 46. Mr. Shyam Divan, learned senior counsel for the first respondent, has submitted that the said doctrine has been expanded by the England and Wales Court of Appeal in a case DL v. A Local Authority and others 19. T ...
Gujarat High Court
State of Gujarat & Ors. Versus Vs Shalin Mukeshbhai Patel
.... on. - The term "document" also includes any electronic record as defined in clause (t) of sub-section (1) of section 2 of the Information Technology Act, 2000." (21 of 2000) 49. A careful reading of Section 2(g) (ii) indicates that every instrument by which property, whether ...
Gujarat High Court
Jashvantlal Ambalal Patel & Anr. Versus Vs Kanubhai Babulal Patel
.... le of law enunciated by the Hon’ble Supreme Court as well as this Hon’ble Court, therefore, the impugned order is not required to be interfered with at the hands of this Hon’ble Court. Learned advocate has put reliance upon following decisions, (1) the judgment of the Hon’ble Supreme Court ...
Gujarat High Court
Mafatlal Industries Ltd Thro Ankit Girishkumar Patel Versus Vs Naranbhai Dahyabhai Raval Legal Heirs Of Decd. Dahyabhai Somabhai Raval & Anr.
.... g delivery or refund of the property. Obviously, this order would be passed against a specific person or persons whether an employee, past employee or a legal heir or family member of such an employee and only if such named person does not comply with the order of the Court, he would be liable to ...
Gujarat High Court
Kakaria Maninagar Nagrik Sahakari Bank Ltd Thro Dhirenbhai Prakashchandra Pandya Versus Vs State Of Gujarat & Ors.
.... of the cheque, [within thirty days of the receipt of information by him from the bank regarding the return of the cheque as unpaid; and 138(c):the drawer of such cheque fails to make the payment of the said amount of money to the payee or, as the case may be, to the holder in due course of t ...
Gujarat High Court
Jayeshkumar Bhagwanbhai Pancholi Versus Vs State Of Gujarat & Ors.
.... 8. It is also pertinent to note that for the appointment of Home Guards on honorarium basis, their educational qualification prescribed is minimum 10th Standard, as per the provisions of 3(A)(kha) of the Circular dated 23.09.2019 (Annexure ‘L’). Thus, the respondent No.3, who is appointed a ...
Gujarat High Court
Prernaben @ Purviben Mansukhlal Mehta Decd.Thr'heirs & Ors. Versus Vs Daudkhan Usmankhan Belim & Ors.
.... d fulfil its legislative intent. We are also of the view that in order to maintain a claim petition, it is sufficient for the claimant to establish his loss of dependency. Section 166 of the MV Act makes it clear that every legal representative who suffers on account of the death of a person in ...
Gujarat High Court
Oriental Insurance Company Versus Vs Shardaben Wd/O Hasmukhbhai Vinubhai Parmar & Ors.
.... at the FIR of the accident was given by the driver of the tempo and he had succinctly narrated the scene of accident and further stated that he lost the control over the wheels of the tempo and tempo turned turtle resulted into causing injury to one claimant and death of another person. The firs ...
Gujarat High Court
Thakorbhai Narottamdas Thakkar Versus Vs State of Gujarat & Ors.
.... s made by the Coordinate Bench in an identical case, wherein an employee was granted three promotions and one higher pay-scale vide order dated 09.09.2020 passed in Letters Patent Appeal No.504 of 2020, has held as under :- “2. The learned Single Judge, after considering the relevant Govern ...
Gujarat High Court
Jitendra Dudhnath Pasvan Versus Vs State of Gujarat
.... ab wound present over mid line of abdomen, 3 cm below xiphisternum size 4x1.0x cavity, 7 cm above to umbilicus, oblique, lower angle comparatively acute & upper angle comparatively acute margin clean-cut & well separated & enter into abdominal cavity & stained with blood. (2 ...
Gujarat High Court
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