COURT ARCHIVE

Gujarat High Court judgments, 2007

695 judgments · page 11 of 35

High Courts07 Sept 2007

Kamlesh Ishwarbhai Patel Vs Union of India (UOI) and Others

Gujarat High Court · (2008) 1 GLR 409

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 21, 226, 226(2)Foreign Exchange Regulation Act, 1973 — Section 52, 52(2), 9(1)

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High Courts06 Sept 2007

State of Gujarat Vs Salim @ Pravin Gulamhussain Shaikh

Gujarat High Court · (2008) 1 GLR 706

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366(1), 374(2)Penal Code, 1860 (IPC) — Section 302

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High Courts05 Sept 2007Dismissed

State of Gujarat Vs Babubhai Hardas Modhvadiya and Another

Gujarat High Court · (2007) 09 GUJ CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 107, 114, 306, 498A

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High Courts05 Sept 2007Dismissed

Surat Municipal Corporation Vs Rameshbhai D. Vaghela

Gujarat High Court · (2007) 27 GLH 392

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A, 7, 7A, 7B

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High Courts03 Sept 2007

The State of Gujarat Vs Punambhai @ Kaliyo Varvabhai Raval and Others

Gujarat High Court · (2007) 09 GUJ CK 0029

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 302, 323, 324, 34, 504

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High Courts03 Sept 2007Dismissed

State of Gujarat Vs Aher Hamir Naran and Others

Gujarat High Court · (2007) 09 GUJ CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 148, 149, 302, 34

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High Courts03 Sept 2007Allowed

Devabhai Parbatbhai Avadia and Others Vs P.D. Waghela, Competent Authority, Gujarat Tourism Corpn. Ltd. and Others

Gujarat High Court · AIR 2008 Guj 20 : (2008) 1 GLR 158

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2), Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18Constitution of India, 1950 — Article 226Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986 — Section 3, 4, 5, 8

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High Courts03 Sept 2007

Kantilal Martaji Pandor Vs State of Gujarat

Gujarat High Court · (2008) 2 GLH 190

Criminal Procedure Code, 1973 (CrPC) — Section 125, 306, 313, 374, 377Evidence Act, 1872 — Section 73Hindu Marriage Act, 1955 — Section 11, 16, 5(i), 7, 8

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High Courts03 Sept 2007Dismissed

National Insurance Co. Ltd. Vs Baby Anjali and Others

Gujarat High Court · (2008) ACJ 1506 : AIR 2008 Guj 12 : (2007) 3 GLR 2731

Motor Vehicles Act, 1939 — Section 2(18), 2(30), 2(32)Motor Vehicles Act, 1988 — Section 66

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High Courts31 Aug 2007

Pratibha Dineshkumar Vania and Another Vs State of Gujarat and Another

Gujarat High Court · (2008) 2 DMC 54 : (2007) 27 GLH 396 : (2007) 3 GLR 2581

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts31 Aug 2007

Gokalbhai Nanabhai Patel Vs Chief Information Commissioner and Others

Gujarat High Court · AIR 2008 Guj 2 : (2007) 27 GLH 352 : (2008) 1 GLR 560

Right to Information Act, 2005 — Section 11(1), 18, 18(1), 18(2), 19

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High Courts30 Aug 2007Dismissed

Maruti Travels Vs Nuclear Power Corporation of India and Others

Gujarat High Court · (2008) 1 GLH 550 : (2008) 2 GLR 925

Constitution of India, 1950 — Article 226

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High Courts30 Aug 2007Dismissed

DY. Executive Engineer Gujarat Water Supply and Sewerage Board Vs Noormohamadbhai Ibrahim and Another

Gujarat High Court · (2007) 08 GUJ CK 0026

Constitution of India, 1950 — Article 227

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High Courts29 Aug 2007

State of Gujarat Vs Shahnawaz Abdulgafur Bhatti

Gujarat High Court · (2008) 1 GLR 346

Arms Act, 1959 — Section 25(1), 25(1AA), 25(1B), 39Constitution of India, 1950 — Article 100, 101, 102, 103, 104Criminal Procedure Code, 1973 (CrPC) — Section 366(1)

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High Courts29 Aug 2007Dismissed

Keshubhai Madiyabhai Katara Vs Commissioner of Police of The City of Ahmedabad and Others

Gujarat High Court · (2007) 08 GUJ CK 0019

Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 387, 388, 454, 457

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High Courts29 Aug 2007Dismissed

R.J. Paper Mills P. Ltd. Vs O.L. of Superior Sox Ltd. and Others

Gujarat High Court · (2008) 142 CompCas 562

Companies Act, 1956 — Section 433, 449, 451, 452, 453Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17(3), 18, 18(11), 19, 20

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High Courts29 Aug 2007Dismissed

(The) State of Gujarat Vs Vikrambhai Nanjibhai Gameti

Gujarat High Court · (2007) 27 GLH 402

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313, 378Evidence Act, 1872 — Section 17, 18, 19, 20, 21Penal Code, 1860 (IPC) — Section 201, 302

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High Courts29 Aug 2007Dismissed

State of Gujarat Vs Vikrambhai Nanjibhai Gameti

Gujarat High Court · (2008) CriLJ 962 : (2007) 3 GLR 2697

Criminal Procedure Code, 1973 (CrPC) — Section 162, 162(2), 164, 313, 378Evidence Act, 1872 — Section 17, 17 , 18 , 19, 20Penal Code, 1860 (IPC) — Section 201, 302

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High Courts27 Aug 2007Allowed

Jiv Daya Mandal Panjarapol Vs State Of Gujarat

Gujarat High Court · (2008) 2 Crimes 116 : (2008) 1 GCD 268

Constitution Of India, 1950 — Article 227Bombay Animal Preservation Act, 1954 — Section 5, 6, 10Prevention Of Cruelty To Animals Act, 1960 — Section 11D, 11(d)(3)(e), 11E, 11F, 11G, 11H, 11R, 29, 35, 35(2)

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High Courts27 Aug 2007

Jagdish Nathabhai Solanki Vs The State of Gujarat and Others

Gujarat High Court · (2008) 3 GLH 294

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 154(3), 169, 173, 190Penal Code, 1860 (IPC) — Section 114, 465, 467, 469, 471

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