High Courts18 Dec 2007
Kushal Manojkumar Vyas and Another Vs Commissioner of Primary Education and Others
Gujarat High Court · (2007) 12 GUJ CK 0035
COURT ARCHIVE
Gujarat High Court judgments, 2007
695 judgments · page 2 of 35
High Courts18 Dec 2007Dismissed
Gujarat Water Supply and Sewerage Board Vs State of Gujarat and Another
Gujarat High Court · (2007) 12 GUJ CK 0034
Constitution of India, 1950 — Article 136, 14, 16, 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 12(5), 2
High Courts18 Dec 2007
United India Insurance Co. Ltd. Vs Purnimaben Bhattji
Gujarat High Court · (2007) 12 GUJ CK 0022
High Courts17 Dec 2007
B.S. Halvadia Vs The Executive Engineer (TR) and Another
Gujarat High Court · (2007) 12 GUJ CK 0033
High Courts14 Dec 2007
Shantaben Chandubhai and Another Vs State of Gujarat and Others
Gujarat High Court · (2008) 2 GLR 1249
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1), 32G, 32P, 43, 84CConstitution of India, 1950 — Article 227
High Courts14 Dec 2007Allowed
Prabhakar D. Marathe Vs State of Gujarat
Gujarat High Court · (2007) 12 GUJ CK 0050
Constitution of India, 1950 — Article 226
High Courts14 Dec 2007Dismissed
V.M. Shah Vs State of Gujarat and Others
Gujarat High Court · (2007) 12 GUJ CK 0032
Constitution of India, 1950 — Article 226
High Courts14 Dec 2007Allowed
Atul Vrajlal Pandya Vs Mamlatdar Shree and Others
Gujarat High Court · (2007) 12 GUJ CK 0024
Constitution of India, 1950 — Article 12, 14, 19(1), 21, 226Gujarat Municipalities Act, 1963 — Section 146, 147, 148, 150, 152
High Courts14 Dec 2007Dismissed
Gujarat State Road Transport Corporation Vs Maganbhai L. Makwana
Gujarat High Court · (2007) 12 GUJ CK 0023
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(4)Industrial Disputes Act, 1947 — Section 33(2)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 10(2), 10(3), 10(4), 9(2)
High Courts13 Dec 2007Dismissed
Deputy Executive Engineer Vs Raj Amarsinh Fulsinh
Gujarat High Court · (2008) 1 GLH 220
Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 25G, 25N
High Courts13 Dec 2007Dismissed
Municipal Commissioner, Vadodara Mahanagar Seva Sadan Vs Vinodbhai Gordhanbhai Solanki
Gujarat High Court · (2008) 1 GLH 204
Constitution of India, 1950 — Article 14, 227
High Courts13 Dec 2007Allowed
Gujarat State and Another Vs Ramdevsinh Madhubhai Chudasama
Gujarat High Court · (2008) 1 GLH 282
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 13(l)(d), 13(l)(e)
High Courts12 Dec 2007Dismissed
Assistant Commissioner of Income Tax Vs Prithviraj Bhoorchand
Gujarat High Court · (2009) 310 ITR 88 : (2009) 176 TAXMAN 156
Income Tax Act, 1961 — Section 80I
High Courts12 Dec 2007
Commissioner of Income Tax Vs Shastra Investment Pvt. Ltd.
Gujarat High Court · (2007) 12 GUJ CK 0048
Income Tax Act, 1961 — Section 256(2)
High Courts12 Dec 2007Allowed
Ratanben I. Parmar Vs State of Gujarat and Others
Gujarat High Court · (2008) 1 GLH 128
Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 5(2)
High Courts12 Dec 2007
Arunkumar Kasturlal Shah and Others Vs Gokulsinghji Kishorsinghji Rajput and Others
Gujarat High Court · (2007) 12 GUJ CK 0025
Motor Vehicles Act, 1988 — Section 173
High Courts12 Dec 2007Allowed
D.L. Sharma Vs D.S. Shukla, and or his Succesor in Office and Another
Gujarat High Court · (2008) 1 GLH 310 : (2008) 2 GLR 1064
Central Industrial Security Force Rules, 1969 — Rule 31, 34, 34(1), 34(10), 34(9)Constitution of India, 1950 — Article 226State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50(3)
High Courts12 Dec 2007Allowed
Hawa Controls Vs O.L. of Tirupati Foundry Pvt. Ltd. and Others
Gujarat High Court · (2008) 172 CompCas 528 : (2008) 87 SCL 106
Companies Act, 1956 — Section 531, 531A, 536(2)
High Courts12 Dec 2007Dismissed
Apollo Tyres Limited Vs Commission of Labour and Another
Gujarat High Court · (2008) 118 FLR 9 : (2008) 2 LLJ 184
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10(1), 10(4), 2, 2A, 33
High Courts12 Dec 2007Dismissed
Union of India (UOI) and Others Vs A.P. Srivastava
Gujarat High Court · (2008) 1 GLH 133
Constitution of India, 1950 — Article 226, 227, 320