COURT ARCHIVE

Gujarat High Court judgments, 2007

695 judgments · page 27 of 35

High Courts05 Mar 2007Dismissed

G.V. Chaudhari and Others Vs State of Gujarat and Another

Gujarat High Court · (2007) CriLJ 4481

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 202, 321, 482Explosive Substances Act, 1908 — Section 3, 5

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High Courts05 Mar 2007Allowed

Ravjibhai Natvarbhai Patel and Others Vs Special Laq Officer and Another

Gujarat High Court · (2007) 03 GUJ CK 0040

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96Land Acquisition Act, 1894 — Section 18, 4(1), 54, 5A, 6

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High Courts05 Mar 2007

Project Office-Sardar Sarovarnarmada Nigam Limited and Others Vs Shanabhai Dhanjibhai Patel

Gujarat High Court · (2007) 03 GUJ CK 0039

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 4(1), 54, 5A(2), 6

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High Courts05 Mar 2007Dismissed

State of Gujarat and Another Vs Bhavanji Chhabaji Solanki and Another

Gujarat High Court · (2007) 03 GUJ CK 0022

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 4, 4(1), 54, 5A(2)

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High Courts02 Mar 2007Dismissed

Babubhai Gandabhai Kapdiya Vs The State of Gujarat and Others

Gujarat High Court · (2007) 2 GLR 1227

Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 227Gujarat Secondary Education Act, 1972 — Section 36(3)

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High Courts02 Mar 2007Dismissed

Meranben Alabelibhai Nagori Vs Jail Superintendent and Others

Gujarat High Court · (2007) 03 GUJ CK 0062

Constitution of India, 1950 — Article 14, 16, 226, 309, 311Matron (Gujarat Jail Subordinate Service) Recruitment Rules, 1981 — Rule 259

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High Courts02 Mar 2007Dismissed

State of Gujarat Vs Gangaben Polabhai

Gujarat High Court · (2007) 03 GUJ CK 0060

Bombay Land Revenue Code, 1879 — Section 100, 204, 209, 211, 37Bombay Revenue Jurisdiction Act, 1876 — Section 11Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts02 Mar 2007

Mustufa Suleman Kuskiwala Vs State of Gujarat

Gujarat High Court · (2007) 3 GLR 2597

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Essential Commodities Act, 1955 — Section 3, 7Gujarat Essential Articles (Licensing, Control and Stock Declaration) Order, 1981 — Section 18(4), 18(7), 23, 26

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High Courts02 Mar 2007Allowed

Man Mandir Co. Op. Housing Society Vs State of Gujarat and Others

Gujarat High Court · (2007) 03 GUJ CK 0034

Bombay Land Revenue Code, 1879 — Section 211Bombay Tenancy and Agricultural Lands Act, 1948 — Section 64, 64(8), 64AConstitution of India, 1950 — Article 226, 227

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High Courts02 Mar 2007Allowed

New India Assurance Co. Ltd. Vs Jayshreeben Thacker and Others

Gujarat High Court · (2009) ACJ 2099 : (2007) 2 GLR 1340

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 115Constitution of India, 1950 — Article 226 , 227Motor Vehicles Act, 1988 — Section 110, 110A, 140, 165, 166

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High Courts02 Mar 2007Allowed

Kathlal Taluka Fair Price Shopand Kerosene Licence Holder Vs State of Gujarat and Others

Gujarat High Court · (2007) 03 GUJ CK 0015

Constitution of India, 1950 — Article 226

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High Courts01 Mar 2007

ONGC Labour Union Vs Union of India (UOI) and Others

Gujarat High Court · (2007) 03 GUJ CK 0055

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High Courts01 Mar 2007Allowed

Hardik Rajesh Khamar Vs Hemchandracharya North Gujarat University and Others

Gujarat High Court · (2007) 2 GLR 1792

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High Courts01 Mar 2007

Core Healthcare Limited Vs Nirma Limited

Gujarat High Court · (2007) 138 CompCas 204 : (2007) 79 SCL 47

Companies (Amendment) Act, 2001 — Section 153Companies (Consolidation) Act, 1908 — Section 120Companies (Court) Rules, 1959 — Rule 48 , 49 , 50, 51, 52

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High Courts01 Mar 2007Dismissed

State of Gujarat and Another Vs Gadhiya Rajusinh Madhusinh

Gujarat High Court · (2007) 03 GUJ CK 0024

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 19, 4(1), 54, 5A(2)

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High Courts01 Mar 2007Dismissed

The Spl. Land Acq. Officer and Others Vs Adam Ahmed Bapu Since Decd. and Others

Gujarat High Court · (2007) 03 GUJ CK 0023

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 4(1), 5(A2), 54, 6

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High Courts01 Mar 2007

Dr. Rajan Sanatkumar Joshi Vs Rajnikant Govindlal Shah and Another

Gujarat High Court · (2007) 4 BC 65 : (2007) CriLJ 2318 : (2007) 2 GLR 2100

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(1), 141, 141(1)

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High Courts01 Mar 2007Dismissed

Shrimant Ranjitsinh P. Gaekwad Vs State of Gujarat

Gujarat High Court · (2007) 27 GLH 145 : (2007) 2 GLR 1814

Evidence Act, 1872 — Section 64, 65, 66, 74Gujarat Agricultural Lands Ceiling Act, 1960 — Section 2(17), 2(6), 3, 3(1)

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High Courts01 Mar 2007

Jayram Devji Khimji Bhanushali Vs Collector and Another

Gujarat High Court · (2007) 03 GUJ CK 0006

Bombay Land Revenue Code, 1879 — Section 211Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 35, 8Constitution of India, 1950 — Article 227

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High Courts28 Feb 2007Dismissed

Gitaben Dasharathlal Barot Vs Life Insurance Corporation of India and Another

Gujarat High Court · (2007) 02 GUJ CK 0084

Life Insurance Corporation Act, 1956 — Section 49, 49(2)

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