COURT ARCHIVE

Gujarat High Court judgments, 2007

695 judgments · page 26 of 35

High Courts15 Mar 2007

Patel Nilesh Kumar Kantilal and Others Vs State of Gujarat and Another

Gujarat High Court · (2007) 03 GUJ CK 0008

National Council for Teacher Education Act, 1993 — Section 12, 2, 32, 32(2)National Council for Teachers Education (Determination of Minimum Qualifications for Recruitment of Teachers in Schools) Regulations, 2001 — Regulation 2, 3

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High Courts14 Mar 2007Dismissed

Kiritsinh D. Rathod Vs State of Gujarat and Others

Gujarat High Court · (2007) 3 GLR 2173

Constitution of India, 1950 — Article 226Notaries Act, 1952 — Section 10Notaries Rules, 1956 — Rule 3, 4, 6, 6(1), 6(2)

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High Courts14 Mar 2007Dismissed

Essar Steel Ltd. and Another Vs Executive Engineer (O and M), Dakshin Guj. Vij Co. Ltd. and Another

Gujarat High Court · (2007) 03 GUJ CK 0042

Constitution of India, 1950 — Article 226

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High Courts14 Mar 2007

Champaben Rathod and Others Vs Anopsinh Somabhai Baria and Others

Gujarat High Court · (2008) ACJ 1551 : (2007) 2 GLR 1663

Motor Vehicles Act, 1988 — Section 163, 163A, 166, 168, 173

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High Courts14 Mar 2007Allowed

State of Gujarat Vs Zala Kanubhai Kantuji

Gujarat High Court · (2007) CriLJ 2463

Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 307, 308, 337Penal Code, 1860 (IPC) — Section 120, 201, 302, 404

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High Courts14 Mar 2007Allowed

Navinchandra K. Shroff and Others Vs State of Gujarat and Others

Gujarat High Court · (2007) 3 GLR 2290

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 65

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High Courts13 Mar 2007

Keshavlal Purshottam Patel (decd.) through his heirs and LRs. Valiben and Others Vs Collector and Others

Gujarat High Court · (2008) 1 GLR 185

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84C

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High Courts13 Mar 2007Dismissed

Banaskantha District Co-Op. Union Vs State Of Gujarat and Others

Gujarat High Court · (2007) 03 GUJ CK 0035

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High Courts13 Mar 2007Dismissed

Gujarat Ship Breakers'' Association Vs State of Gujarat and Another

Gujarat High Court · (2007) 2 GLR 2150

Essential Commodities Act, 1955 — Section 3, 4, 7

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High Courts12 Mar 2007

Bhagubhai Dahyabhai Patel Vs Hansaben and Another

Gujarat High Court · (2007) 27 GLH 311

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1B), 35P, 74

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High Courts07 Mar 2007Allowed

Laxminarayan Co-op Housing Soc. Ltd. Vs State of Gujarat and Others

Gujarat High Court · (2007) 3 GLR 2050

Gujarat Town Planning and Urban Development Act, 1976 — Section 28, 5, 6, 6B, 7

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High Courts07 Mar 2007Dismissed

Valjibhai Shamjibhai Ghelani Vs The State of Gujarat and Others

Gujarat High Court · (2007) 03 GUJ CK 0041

Constitution of India, 1950 — Article 19, 226Land Acquisition Act, 1894 — Section 11, 11A, 12(2), 23(1), 23(1A)

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High Courts07 Mar 2007Dismissed

Lallubhai Shamjibhai Ghelani Vs The State of Gujarat and Others

Gujarat High Court · (2007) 03 GUJ CK 0020

Land Acquisition Act, 1894 — Section 11, 11A, 12(2), 23(1), 23(1A)

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High Courts06 Mar 2007Dismissed

Shamlabhai Mamaiyabhai Vs District Collector and Others

Gujarat High Court · (2007) 27 GLH 731

Constitution of India, 1950 — Article 226, 227Gujarat Land Revenue Rules, 1972 — Rule 106, 107, 108, 108(5), 108(6)

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High Courts06 Mar 2007Dismissed

Devendra Upendrabhai Vyas Vs The Secretary to Govt. of Gujarat and Another

Gujarat High Court · (2007) 03 GUJ CK 0053

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High Courts06 Mar 2007

Panchvati Auto Centre and Another Vs State of Gujarat and Another

Gujarat High Court · (2007) 27 GLH 240

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7

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High Courts06 Mar 2007

Gujarat Steel Tube Kamdar Suraksha Samiti Vs O.L. of Gujarat Steel Tubes Ltd. and Others

Gujarat High Court · (2007) 03 GUJ CK 0036

Bombay Industrial Relations Act, 1946 — Section 2(13)Companies Act, 1956 — Section 329, 529, 529(1), 529(3), 529AIndustrial Disputes Act, 1947 — Section 2S

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High Courts06 Mar 2007Dismissed