High Courts18 Sept 2007Allowed
Sunil Jethubha Makwana Vs State of Gujarat
Gujarat High Court · (2008) 1 GLR 794
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 361, 363, 366, 376
COURT ARCHIVE
Gujarat High Court judgments, 2007
695 judgments · page 10 of 35
High Courts18 Sept 2007Allowed
State of Gujarat Vs Bhaya Lakhdhir and Others
Gujarat High Court · (2007) 09 GUJ CK 0024
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 320, 378Penal Code, 1860 (IPC) — Section 114, 154, 307, 323, 324
High Courts18 Sept 2007Dismissed
The State of Gujarat Vs Vinodkumar Shivkumar Solanki (Darbar) and Another
Gujarat High Court · (2007) 09 GUJ CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 114, 21, 25Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts18 Sept 2007Dismissed
State of Gujarat Vs Veljibhai Vitthalibhai Butani and Another
Gujarat High Court · (2007) 09 GUJ CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 164, 378Evidence Act, 1872 — Section 145, 21, 24, 25, 26Penal Code, 1860 (IPC) — Section 114, 302
High Courts18 Sept 2007
Vajir Menaben Shankarbhai Vs Election Commission and Others
Gujarat High Court · (2007) 3 GLR 2750
Constitution of India, 1950 — Article 226Gujarat Panchayat Election Rules, 1994 — Rule 6(3), 63, 63(1), 63(3)Gujarat Panchayats (Amendment) Act, 1993 — Section 31, 31(1)
High Courts17 Sept 2007Dismissed
V.G. Patel Vs State of Gujarat and Others
Gujarat High Court · (2007) 27 GLH 365
Constitution of India, 1950 — Article 12, 14, 16, 226, 309
High Courts17 Sept 2007Dismissed
Spl. Land Acqo. Officer and Another Vs Ambalal Mithabhai Patel
Gujarat High Court · (2007) 27 GLH 472
Land Acquisition Act, 1894 — Section 11, 18, 4(1), 54, 5A(2)
High Courts17 Sept 2007Dismissed
Surendranagar District Milk Products Union Limited Vs Kirtibhai Kasturbhai Punjara
Gujarat High Court · (2007) 27 GLH 430
Constitution of India, 1950 — Article 21, 227Industrial Disputes Act, 1947 — Section 10(1), 10A, 10A, 15(2)(b), 2(aaa)
High Courts17 Sept 2007Allowed
In Re: Ramboo Prolen (India) P. Ltd.
Gujarat High Court · (2008) 143 CompCas 301 : (2010) 98 SCL 17
Companies Act, 1956 — Section 17, 21, 391, 392, 393
High Courts14 Sept 2007Dismissed
Rameshbhai Sukhabhai Patel Vs Divisional Controller, Gujarat State Road Transport Corporation
Gujarat High Court · (2007) 115 FLR 987
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A
High Courts14 Sept 2007Dismissed
Citichem India Ltd. and Another Vs Gujarat Alkalies and Chemicals and Another
Gujarat High Court · (2008) 3 BC 384
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts14 Sept 2007Dismissed
State of Gujarat Vs Zinzuwadia Mahipat L. Koli
Gujarat High Court · (2007) 09 GUJ CK 0027
Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 504
High Courts14 Sept 2007Dismissed
Bhavesh Mulji Bathwar Vs State of Gujarat
Gujarat High Court · (2008) 1 GLR 674
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 363, 364A, 376
High Courts12 Sept 2007
Patel Bachubhai Tribhuvandas Vs Vaghela Takhatsing Javanji and Others
Gujarat High Court · (2007) 27 GLH 399
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 323, 34, 405
High Courts12 Sept 2007Allowed
B.K. Sarkar and Another Vs State of Gujarat and Another
Gujarat High Court · (2008) 4 BC 223 : (2008) CriLJ 1230
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts12 Sept 2007Dismissed
Gujarat Pollution Control Board Vs Jagadish Nathabhai Chavda
Gujarat High Court · (2008) 117 FLR 616 : (2008) 1 LLJ 479
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25B, 25B(1), 25B(2), 25F
High Courts11 Sept 2007Dismissed
Torrent Power Ltd. Vs Kevalchand Dhanraj Bhandari
Gujarat High Court · AIR 2008 Guj 15
Constitution of India, 1950 — Article 226, 227Electricity Act, 2003 — Section 127, 153(5), 156, 173
High Courts11 Sept 2007Dismissed
Salim Shamsuddin Shaikh and Others Vs State of Gujarat and Another
Gujarat High Court · (2007) 27 GLH 748
Arms Act, 1959 — Section 25, 25(1)(a), 25(1AA), 25(AA), 35Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 374, 386, 428Evidence Act, 1872 — Section 27
High Courts10 Sept 2007Allowed
Torrent Power Ltd. Vs Mansukh D. Patel
Gujarat High Court · AIR 2008 Guj 1
Electricity Act, 2003 — Section 50
High Courts07 Sept 2007Dismissed
The State of Gujarat Vs Patel Jagabhai Ishwarbhai and Others
Gujarat High Court · (2007) 09 GUJ CK 0018
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323