High Courts06 Mar 2006
Atul Hasmukhlal Shah Vs Deboo Bros and Others
Gujarat High Court · (2006) 26 GLH 688 : (2006) 3 GLR 2336
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, 115
COURT ARCHIVE
Gujarat High Court judgments, 2006
855 judgments · page 35 of 43
High Courts06 Mar 2006Allowed
Sterling Centre Premises Owners Co-op. Societies Ltd. Vs Nanubhai R. Shah - Prop. of Dash Publicity and Another
Gujarat High Court · (2006) 3 GLR 1853
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Contract Act, 1872 — Section 58Gujarat Co-operative Societies Act, 1961 — Section 166, 167, 96, 97
High Courts03 Mar 2006Dismissed
National Insurance Co. Vs Sumitraben Kanubhai Chauhan and Others
Gujarat High Court · (2006) 03 GUJ CK 0057
Motor Vehicles Act, 1988 — Section 110, 140, 166, 170
High Courts03 Mar 2006Dismissed
Baraiya Raijiji Somaji Vs Gujarat Water Resources Development Corpn. Ltd. and Another
Gujarat High Court · (2006) 03 GUJ CK 0033
High Courts03 Mar 2006Dismissed
Union of India (UOI) Vs Arvind Shivlal Soni and Another
Gujarat High Court · (2006) 3 GLR 1993
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12(4), 6(1), 7(3), 8, 9Constitution of India, 1950 — Article 226, 227
High Courts03 Mar 2006Allowed
Naynaben Shantilal Pandya Vs State of Gujarat and Others
Gujarat High Court · (2006) 3 GLR 2034
Gujarat Municipalities Act, 1963 — Section 258
High Courts03 Mar 2006
Hathising Mfg. Co. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2006) 203 ELT 394
Central Excise Rules, 1944 — Rule 57G(7)Constitution of India, 1950 — Article 226
High Courts02 Mar 2006Dismissed
Mukeshkumar R. Valand Vs Managing Director and Another
Gujarat High Court · (2006) 03 GUJ CK 0064
Constitution of India, 1950 — Article 14, 16, 226
High Courts02 Mar 2006Allowed
Rolcon Engineering Co. Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2009) 21 VST 118
Constitution of India, 1950 — Article 226
High Courts02 Mar 2006Allowed
Pravinsinh S. Zala and Others Vs Kodinar Taluka Sahakari Kharidvechan Sangh and Others
Gujarat High Court · (2006) 2 GLR 1485
Gujarat Co-operative Societies (Amendment) Act, 1982 — Section 2(9), 28(8), 74C, 74C(1)Gujarat Co-operative Societies Rules, 1965 — Rule 15, 15(1), 15(2)Gujarat Specified Cooperative Societies Rules, 1982 — Rule 4, 97
High Courts02 Mar 2006Allowed
Thakorebhai Haribhai Patel Vs Dakshin Gujarat Aahir Seva-Samaj Trust and Others
Gujarat High Court · (2006) 2 GLR 1023
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Constitution of India, 1950 — Article 226, 227
High Courts01 Mar 2006Dismissed
Heirs of Deceased Narendrakumar Bhagvanji Vs Heirs of Deceased Velji Kachrabhai
Gujarat High Court · (2006) 03 GUJ CK 0056
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 29(2)
High Courts01 Mar 2006
Shah Education and Medical Foundation Vs Jamnagar Municipal Corporation
Gujarat High Court · (2006) 26 GLH 198
Bombay Provincial Municipal Corporations Act, 1949 — Section 132, 132(1)Income Tax Act, 1961 — Section 12(A), 80(G)(5)
High Courts01 Mar 2006Dismissed
Manjulaben Dahyabhai Trivedi Vs Pushpaben Mangaldas Patel and Another
Gujarat High Court · (2007) 2 GLR 1269
Constitution of India, 1950 — Article 227
High Courts01 Mar 2006Dismissed
Morbi Passengers and Goods Transport Pvt. Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2006) 03 GUJ CK 0032
Bombay Motor Vehicles Tax Act, 1958 — Section 14, 3A(1), 3A(2)Bombay Motor Vehicles Taxation Rules, 1959 — Rule 29, 5
High Courts28 Feb 2006Dismissed
Smt. Nirmalaben J. Gameti Vs The Chief Matropolitan Magistrate
Gujarat High Court · (2006) 2 GLR 1796
Constitution of India, 1950 — Article 14, 16
High Courts28 Feb 2006Allowed
Be-Rojgar A.T.D Union Vs State of Gujarat and Another
Gujarat High Court · (2006) 02 GUJ CK 0062
Constitution of India, 1950 — Article 226
High Courts28 Feb 2006Dismissed
New India Assurance Co. Ltd. Vs Babubhai Dipubhai Chauhan and Others
Gujarat High Court · (2006) ACJ 2688 : (2006) 2 GLR 1514
Motor Vehicles Act, 1988 — Section 173
High Courts28 Feb 2006
Dipika Kantilal Shukla Vs State of Gujarat and Others
Gujarat High Court · (2006) 111 FLR 1029 : (2006) 3 GLR 1987
Constitution of India, 1950 — Article 14, 16
High Courts27 Feb 2006Allowed
S.L.M. Industries Ltd. (Formerly Slm Maneklal Ltd.) Vs Rajendra Electrical Inds. Ltd.
Gujarat High Court · (2007) 135 CompCas 243 : (2008) 84 SCL 15
Companies (Court) Rules, 1959 — Rule 95, 96, 96Companies Act, 1956 — Section 10, 10(2), 10(3), 237, 391Industries (Development and Regulation) Act, 1951 — Section 3