High Courts26 Jun 2007Dismissed
Dilipsinh Harisinh Thakur Vs State of Gujarat and Another
Gujarat High Court · (2007) 06 GUJ CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Penal Code, 1860 (IPC) — Section 302, 498
COURT ARCHIVE
Gujarat High Court judgments, 2007
695 judgments · page 18 of 35
High Courts22 Jun 2007Dismissed
Atulbhai M. Chaudhary Vs Managing Director, Mehsana District Telebiya Utpadak Sahakari Sangh Limited
Gujarat High Court · (2007) 06 GUJ CK 0032
Conduct, Discipline and Appeal Rules, 1994 — Rule 24.11, 24.13, 24.8, 24.9Constitution of India, 1950 — Article 12, 226
High Courts22 Jun 2007
Yasin Gulabnabi Vohra Vs State of Gujarat
Gujarat High Court · (2007) 06 GUJ CK 0020
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts22 Jun 2007
Mangabhai Mohanbhai and Others Vs General Manager (Lands) and Another
Gujarat High Court · (2007) 06 GUJ CK 0019
Constitution of India, 1950 — Article 226
High Courts22 Jun 2007
New India Assurance Co. Ltd. Vs Giyaniben Ramchandra Rathi and Others
Gujarat High Court · (2007) 27 GLH 490
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 95
High Courts22 Jun 2007Allowed
Thakkar Mahendrabhai and Another Vs State of Gujarat
Gujarat High Court · AIR 2008 Guj 13
High Courts21 Jun 2007
Rajivkumar Gupta Vs Union of India (UOI) and Others
Gujarat High Court · (2007) 06 GUJ CK 0036
Constitution of India, 1950 — Article 226
High Courts21 Jun 2007Dismissed
Kershi Pirozsha Bhagvagar Vs State of Gujarat and Another
Gujarat High Court · (2007) CriLJ 3958 : (2007) 3 GLR 2508 : (2008) 3 RCR(Criminal) 477
Bombay Reorganisation Act, 1960 — Section 87Criminal Procedure Code, 1973 (CrPC) — Section 200, 218, 219, 220, 221Forward Contracts (Regulation) Act, 1952 — Section 22A, 22B
High Courts21 Jun 2007Dismissed
Spl. Land Acq. Officer and Others Vs Ghanshyambhai Jethabhai Gadhvi
Gujarat High Court · (2007) 06 GUJ CK 0021
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 4, 4(1), 54, 5A(2)
High Courts21 Jun 2007Allowed
Director, E.S.I. Scheme Vs Parmar Maheshbhai Devjibhai Son
Gujarat High Court · (2007) 115 FLR 609
Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts20 Jun 2007
Ashok Somalal Thakkar and Another Vs State of Gujarat
Gujarat High Court · (2007) CriLJ 3579 : (2007) 2 GLR 2114
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 313
High Courts20 Jun 2007
Jakir Ishakbhai Nat Vs State of Gujarat
Gujarat High Court · (2007) CriLJ 4172
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts19 Jun 2007Dismissed
Arvind Pandalai (Chairman-Cum-Managing Director) S.T.C.I.L. and Another Vs State of Gujarat and Another
Gujarat High Court · (2007) 2 GLR 1801
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Penal Code, 1860 (IPC) — Section 114, 120B, 406, 420, 467
High Courts19 Jun 2007
Commissioner (Rehabilitation), Sardar Sarovar Punar Vasvat Agency Vs Ambalal Uday Sinh Vaghela
Gujarat High Court · (2007) 115 FLR 668
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B, 25F
High Courts18 Jun 2007
National Insurance Co. Ltd. Vs Yogeshbhai Ramanbhai Shah and Others
Gujarat High Court · (2007) ACJ 2557
Motor Vehicles Act, 1988 — Section 170
High Courts18 Jun 2007Allowed
Bachubhai alias Trikamlal Mohanbhai Patel and Another Vs Deputy Executive Engineer (Construction) and Another
Gujarat High Court · (2007) 3 GLR 2202
High Courts18 Jun 2007Allowed
Manharlal C. Patil Vs Jayantilal Tulsidas Thakkar
Gujarat High Court · (2007) CriLJ 4473 : (2007) 3 GLR 2392
Constitution of India, 1950 — Article 226Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(2A), 13(2B)
High Courts18 Jun 2007
Mill Mazdoor Sabha Vs Rushbh Precision Bearing Ltd. and Others
Gujarat High Court · (2007) 3 GLR 2654 : (2008) 2 LLJ 201
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17BSick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts18 Jun 2007Dismissed
Dilipbhai Maneklal Vyas Vs Torrent Power A.E.C. Co.
Gujarat High Court · (2007) 3 GLR 2186 : (2008) 1 LLJ 512
Bombay Industrial Relations Act, 1946 — Section 78, 79, 84, 95Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100AConstitution of India, 1950 — Article 12, 14, 16, 19(1), 226
High Courts18 Jun 2007Allowed
Paschim Gujarat Vij Co. Ltd. Vs Aum Business House Pvt. Ltd.
Gujarat High Court · AIR 2007 Guj 197