High Courts26 Feb 2007Dismissed
Special Laq Officer and Another Vs Dilubha Hemubha Chudasama
Gujarat High Court · (2007) 02 GUJ CK 0029
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 4, 4(1), 54, 5A(2)
COURT ARCHIVE
Gujarat High Court judgments, 2007
695 judgments · page 29 of 35
High Courts26 Feb 2007
Special Laq Officer Vs Vadher Vajabhai Ghanabhai and Others
Gujarat High Court · (2007) 02 GUJ CK 0028
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 23(1A), 23(2), 4(1), 54
High Courts26 Feb 2007
Jethiben Shekhabhai Vs State of Gujarat and Others
Gujarat High Court · (2007) 27 GLH 297
High Courts23 Feb 2007
Dineshkumar G. Chavda and Others Vs State of Gujarat and Others
Gujarat High Court · (2007) 115 FLR 1080 : (2007) 27 GLH 314
Constitution of India, 1950 — Article 226, 227Gujarat Municipalities Act, 1963 — Section 258, 258(1), 50
High Courts23 Feb 2007
Jayeshkumar Kantilal Panchal Vs State of Gujarat
Gujarat High Court · (2007) CriLJ 2254 : (2008) 1 RCR(Criminal) 38
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 489A, 489B, 489C, 489D
High Courts23 Feb 2007
Rathod Ratnabhai Karsanbhai Vs State of Gujarat and Others
Gujarat High Court · (2007) 02 GUJ CK 0054
Constitution of India, 1950 — Article 14, 16, 226
High Courts23 Feb 2007
P.K. Vasavda and Others Vs State of Gujarat and Others
Gujarat High Court · (2007) 3 GLR 2372
Constitution of India, 1950 — Article 226Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 16, 8, 8(5)
High Courts23 Feb 2007Allowed
Akhil Gujarat Pravasi Vahan Sanchalak Maha Mandal and Others Vs State of Gujarat and Another
Gujarat High Court · (2007) 02 GUJ CK 0014
Bombay Motor Vehicles Tax (Gujarat Amendment) Act, 2000 — Section 3, 3(1), 3A, 3A(1), 3A(5)Bombay Motor Vehicles Taxation Rules, 1959 — Rule 5, 5(1), 5(2)
High Courts22 Feb 2007
Jelusinh Galabji Thakor and Others Vs State of Gujarat
Gujarat High Court · (2007) 02 GUJ CK 0083
Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts22 Feb 2007Allowed
Vaghri Dsola Vama Vs State of Gujarat
Gujarat High Court · (2007) 3 GLR 2648
Criminal Procedure Code, 1973 (CrPC) — Section 193Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14
High Courts22 Feb 2007Allowed
Sanjay A. Mehta Vs Anar Sanjay Mehta
Gujarat High Court · (2007) 3 GLR 2461
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 18, 3
High Courts22 Feb 2007
Rakeshbhai Bachubhai Patel Vs Municipal Commissioner Ahmedabad Municipal Corp.
Gujarat High Court · (2007) 02 GUJ CK 0030
Constitution of India, 1950 — Article 226
High Courts21 Feb 2007Allowed
Jayantibhai Dahyabhai Patel and Others Vs State of Gujarat and Others
Gujarat High Court · (2007) 27 GLH 300 : (2007) 3 GLR 1978
Constitution of India, 1950 — Article 14, 19(1)
High Courts21 Feb 2007
Mansing @ Galabhai Fulabhai Vaghari (Talpada) Vs State of Gujarat
Gujarat High Court · (2007) 02 GUJ CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 114, 120B, 489A, 489B, 489C
High Courts21 Feb 2007Allowed
Rameshbhai Kacharabhai Dantani Vs State of Gujarat and Others
Gujarat High Court · (2008) 1 DMC 240
Evidence Act, 1872 — Section 113A, 4Penal Code, 1860 (IPC) — Section 107, 114, 306, 498A
High Courts20 Feb 2007Dismissed
Jagdish Sweets and Farsan and Another Vs Jagdish Foods Pvt. Ltd.
Gujarat High Court · AIR 2007 Guj 112 : (2007) 3 GLR 2400
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Trade Marks Act, 1999 — Section 17, 57
High Courts20 Feb 2007Allowed
DR. Chhotubhai L. Patel Vs The State of Gujarat and Others
Gujarat High Court · (2007) 2 GLR 1716
Bombay Public Trusts Act, 1950 — Section 50, 50A, 50A(1), 50A(2)
High Courts20 Feb 2007Dismissed
Jitendra Mohanlal Jayswal Vs Inspector of Motor Vehicles and Others
Gujarat High Court · (2007) 02 GUJ CK 0034
Motor Vehicles Act, 1988 — Section 207, 207(2), 39, 55, 55(5)
High Courts19 Feb 2007Dismissed
Akhil Gujarat Adivasi Vidyarthi Mandal Vs Secretary and Others
Gujarat High Court · (2007) 02 GUJ CK 0077
Constitution of India, 1950 — Article 14, 244(1)Gujarat Panchayats (Amendment) Act, 1993 — Section 5(1), 51, 51(2), 9, 9(5)
High Courts19 Feb 2007Dismissed
Kumudben Jayantilal Mistry Vs State of Gujarat and Another
Gujarat High Court · (2008) 1 BC 268 : (2007) 4 CivCC 535 : (2007) CriLJ 2182 : (2007) 4 RCR(Criminal) 990
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 258, 428, 465, 482Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 138 , 139, 140, 141, 142, 148