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Gujarat High Court judgments, 2007

695 judgments · page 23 of 35

High Courts12 Apr 2007Allowed

Bank of India Vs Pankaj Dilipbhai Hemnani and Others

Gujarat High Court · AIR 2007 Guj 201 : (2008) 1 BC 355 : (2007) 27 GLH 326 : (2007) 2 GLR 1810

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17, 17(1)
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High Courts12 Apr 2007Dismissed

Abdulkarim Fajalbhai Vs State of Gujarat

Gujarat High Court · (2007) 04 GUJ CK 0015

Bombay Police Act, 1951 — Section 135, 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 300, 302, 324, 326
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High Courts11 Apr 2007Allowed

J.A. Chauhan Vs State of Gujarat and Others

Gujarat High Court · (2007) 04 GUJ CK 0062

Bombay Shops and Establishments Act, 1948 — Section 2(4)Constitution of India, 1950 — Article 14, 16, 21, 23, 39Industrial Disputes Act, 1947 — Section 33, 33(2)
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High Courts10 Apr 2007

Gurumukhdas Topandas Vs State of Gujarat

Gujarat High Court · (2007) 04 GUJ CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 360, 361, 374Essential Commodities Act, 1955 — Section 16, 18, 3, 7Probation of Offenders Act, 1958 — Section 4
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