High Courts11 Dec 2007
Maruti Chemicals Vs Harihar Chem Limited
Gujarat High Court · (2007) 12 GUJ CK 0056
COURT ARCHIVE
Gujarat High Court judgments, 2007
695 judgments · page 3 of 35
High Courts11 Dec 2007
O.L. of Geeta Fabrics P. Ltd. Vs Premjibhai Jethabhai Patel and Others
Gujarat High Court · (2007) 12 GUJ CK 0054
Companies (Court) Rules, 1959 — Rule 127, 130Companies Act, 1956 — Section 441(2), 454, 454(2), 454(3), 454(5)
High Courts11 Dec 2007Dismissed
Vibhagiya Yuvak Mandal Vs State of Gujarat and Others
Gujarat High Court · (2008) 1 GLH 159
Constitution of India, 1950 — Article 227
High Courts11 Dec 2007
ITD Cementation India Ltd and Others Vs Dharmesh M. Patel, Proprietor of M/s. Aastha Engineering Co. and Another
Gujarat High Court · (2008) 1 GLH 76
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202, 482, 70Penal Code, 1860 (IPC) — Section 114, 120B, 406, 420
High Courts07 Dec 2007
P.T. Chacko Vs Managing Director
Gujarat High Court · (2007) 12 GUJ CK 0047
Constitution of India, 1950 — Article 14, 16, 226
High Courts07 Dec 2007
H.H. Acharya Shri Devendraprasadji Kelavani and Another Vs Prof. H.C. Dave and Others
Gujarat High Court · (2008) 65 GLH 1 : (2008) 1 GLH 65
High Courts06 Dec 2007Dismissed
Shantaba Kanaji Vaghela Vs District Development Officer and Another
Gujarat High Court · AIR 2008 Guj 51 : (2008) 1 GLH 270
Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1993 — Section 272, 30, 55, 57, 59Penal Code, 1860 (IPC) — Section 114, 408, 409
High Courts06 Dec 2007Dismissed
A.M. Vasavada Vs Chairman and Others
Gujarat High Court · (2007) 12 GUJ CK 0045
Constitution of India, 1950 — Article 14
High Courts06 Dec 2007
Kirpal Rupchand Kotwani Vs Junagadh Municipality and Others
Gujarat High Court · (2008) 2 GLH 369
High Courts06 Dec 2007Dismissed
Trilok Sudhirabhai Pandya Vs The Union of India and Others
Gujarat High Court · (2007) 12 GUJ CK 0038
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 50Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 10, 10(4), 11(2), 2, 3(1)
High Courts06 Dec 2007
National Textile Coporation Ltd. Vs Ahmedabadni Samasta Modh Champaneri Vanik Gnati and Others
Gujarat High Court · (2008) 2 GLR 1048
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Sick Textile Undertakings (Nationalisation) Ordinance, 1974 — Section 3, 4, 4(1)Transfer of Property Act, 1882 — Section 111, 114, 13(2)
High Courts05 Dec 2007Allowed
Kamleshkumar Parmar Vs The State of Gujarat and Others
Gujarat High Court · (2008) 2 GLR 1267
Constitution of India, 1950 — Article 226
High Courts05 Dec 2007
Santram Grain Suppliers Vs State of Gujarat and Another
Gujarat High Court · (2008) CriLJ 2230 : (2008) 1 GLR 612
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 6(A), 7
High Courts05 Dec 2007
Chhaya Grahak Sahkari Bhandar Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2008) 1 GLH 240 : (2008) 1 GLR 667
Constitution of India, 1950 — Article 226
High Courts04 Dec 2007
Sheth Anandji Kalyanji and Another Vs Ajitkumar Dipsinh Barot
Gujarat High Court · (2007) 12 GUJ CK 0044
High Courts04 Dec 2007Dismissed
Nitinsinh Parbatsinh Raol Vs State of Gujarat and Others
Gujarat High Court · (2007) 12 GUJ CK 0029
Constitution of India, 1950 — Article 226
High Courts03 Dec 2007
K.L. Gajjar Vs Managing Director and Another
Gujarat High Court · (2007) 12 GUJ CK 0030
Constitution of India, 1950 — Article 14, 16, 226Gujarat State Civil Supply Corporation Ltd (Discipline and Appeal) Rules, 1984 — Rule 6
High Courts03 Dec 2007Dismissed
Rajendra Babubhai Vakotar Vs Union of India (UOI) and Another
Gujarat High Court · (2008) 118 FLR 56 : (2008) 3 LLJ 746
Bombay Industrial Relations Act, 1946 — Section 25F, 25G, 25NConstitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25
High Courts30 Nov 2007
Gujarat Inject Ltd. Vs Yogesh R. Mankodi and Others
Gujarat High Court · (2008) 142 CompCas 626 : (2008) 70 GLH 1 : (2008) 1 GLH 70
Companies (Court) Rules, 1959 — Rule 127Companies Act, 1956 — Section 283(1), 454, 454(1), 454(2), 454(3)
High Courts30 Nov 2007
Randhirsinh Dipsinh Parmar Vs State of Gujarat and Others
Gujarat High Court · (2007) 11 GUJ CK 0043
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 173, 202(1), 397Penal Code, 1860 (IPC) — Section 114, 406, 420, 467, 468