High Courts21 Mar 2006
Bhavarlal Ganeshram Vs Jasiben and Others
Gujarat High Court · (2006) 3 GLR 2230
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13(1), 15, 23A, 29(2)
COURT ARCHIVE
Gujarat High Court judgments, 2006
855 judgments · page 33 of 43
High Courts21 Mar 2006
Guj. State Road Transport Corporation Vs D.V. Chauhan
Gujarat High Court · (2006) 111 FLR 1097 : (2006) 2 GLR 889 : (2006) 3 LLJ 196
Bombay Industrial Relations Act, 1946 — Section 78, 78(1), 79Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 11A, 15, 2
High Courts20 Mar 2006Dismissed
City Co-operative Bank Ltd. Vs Harshadbhai Babubhai Shah and Others
Gujarat High Court · (2006) 03 GUJ CK 0076
Constitution of India, 1950 — Article 227
High Courts20 Mar 2006Dismissed
Union of India (UOI) Vs Nilkanth Tulsidas Bhatia and Others
Gujarat High Court · (2006) 2 GLR 952
Commissions of Inquiry Act, 1952 — Section 11, 2, 3, 3(1), 3(4)Constitution of India, 1950 — Article 226, 73Government of India Act, 1935 — Section 100
High Courts20 Mar 2006Allowed
Thakore Tejaji Devaji and Others Vs State of Gujarat
Gujarat High Court · (2006) 03 GUJ CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 107, 114, 120B, 363, 366
High Courts20 Mar 2006
Trikamlal Manilal Patel Vs Uttar Gujarat Vij Comp. Ltd.
Gujarat High Court · (2006) 26 GLH 519
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Mar 2006Dismissed
State of Gujarat Vs Aher Jaga Ramshi
Gujarat High Court · (2006) 110 FLR 984
Constitution of India, 1950 — Article 227, 309, 310, 311Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 2, 25B
High Courts17 Mar 2006Dismissed
The Gujarat State Road Transport Corporation Vs Rameshkumar Kantilal Zaveri
Gujarat High Court · (2006) 26 GLH 357 : (2006) 3 LLJ 227
Constitution of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 2 , 4(6), 7
High Courts16 Mar 2006Allowed
Valiben and Others Vs State of Gujarat and Another
Gujarat High Court · (2006) 26 GLH 354
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8), 482Penal Code, 1860 (IPC) — Section 114
High Courts13 Mar 2006Dismissed
B. Patel and Co. and Mangal Construction Co. Vs State of Gujarat
Gujarat High Court · (2006) 3 GLR 2513
Arbitration and Conciliation Act, 1996 — Section 85(2)Civil Procedure Code, 1908 (CPC) — Section 115, 2Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992 — Section 21, 8
High Courts13 Mar 2006Allowed
Manidhari International Vs O.L. of Jalan Ispat Casting Ltd. and Others
Gujarat High Court · (2008) 88 SCL 272
High Courts13 Mar 2006Dismissed
Arnivada Seva Sahakari Mandali Ltd. and Another Vs Deputy Collector and Others
Gujarat High Court · (2006) 03 GUJ CK 0038
Banking Regulation Act, 1949 — Section 5, 5(1), 56Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 115B, 115D, 115G, 115J, 145B
High Courts13 Mar 2006
Patel Wines Vs Natpur Co-operative Bank Ltd. and Others
Gujarat High Court · AIR 2006 Guj 116 : (2006) 26 GLH 455 : (2006) 2 GLR 1227
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94, Order 21 Rule 95, Order 21 Rule 96, 115
High Courts10 Mar 2006
Bharatbhai Kantilal Jethwa Vs State of Gujarat and Others
Gujarat High Court · (2006) 03 GUJ CK 0073
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 17B, 32, 32F, 32I, 32OConstitution of India, 1950 — Article 14
High Courts10 Mar 2006
Gangotri Inorganic Pvt. Ltd. Vs State of Gujarat and Another
Gujarat High Court · (2006) 2 GLR 1425
Bombay Land Revenue Code, 1879 — Section 152Bombay Stamp Act, 1958 — Section 32, 39(1)(B)
High Courts10 Mar 2006Allowed
Alimamad Mersha Shaikh Vs State of Gujarat
Gujarat High Court · (2006) 3 GLR 2472
Majority Act, 1875 — Section 3Penal Code, 1860 (IPC) — Section 361, 363, 366, 376
High Courts10 Mar 2006Dismissed
State of Gujarat Vs Kalavatiben Liladhar
Gujarat High Court · (2007) 2 DMC 195 : (2007) 2 GLR 1272
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 379Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts10 Mar 2006
Laxmi Associates Vs Collector and Another
Gujarat High Court · (2006) 3 GLR 1982
Bombay Land Revenue Code, 1879 — Section 65Bombay Land Revenue Rules, 1921 — Rule 108, 108(5), 108(6)Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 9
High Courts10 Mar 2006
Noble Institute (Education) Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2007) 212 CTR 168 : (2006) 3 STR 497
Finance Act, 1994 — Section 66
High Courts10 Mar 2006Dismissed
Shri Satish Chand Singhal Vs The State of Gujarat and Others
Gujarat High Court · (2007) 4 BC 362 : (2006) CriLJ 3854 : (2006) 3 GLR 2209
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 207A, 207A(4), 262Evidence Act, 1872 — Section 3Income Tax Act, 1922 — Section 18A(3), 18A(9), 22, 28, 34