High Courts01 Feb 2007
Sungjibhai Gandabhai Vs State of Gujarat and Others
Gujarat High Court · (2007) 27 GLH 604
Gujarat Agricultural Lands Ceiling Act, 1960 — Section 10, 6, 6(3B), 6(3B), 6(3C)
COURT ARCHIVE
Gujarat High Court judgments, 2007
695 judgments · page 32 of 35
High Courts01 Feb 2007Allowed
Kalpataru Land Development Pvt. Ltd. Vs Jamnadas Vishnubhai Patel and Others
Gujarat High Court · (2007) 02 GUJ CK 0040
High Courts01 Feb 2007
Shantaben Patel and Another Vs Mamlatdar and Agriculture Landtribunal (Ceiling) and Others
Gujarat High Court · (2007) 02 GUJ CK 0025
Constitution of India, 1950 — Article 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 6, 6(3B), 8
High Courts01 Feb 2007
Kotak Mahindra Bank Ltd. Vs Balaram Cements Ltd.
Gujarat High Court · (2008) 146 CompCas 1
Companies Act, 1956 — Section 391
High Courts01 Feb 2007Dismissed
Lakhi Mulubhai Modhvadia Vs State of Gujarat and Others
Gujarat High Court · (2007) 3 GLR 1865
Constitution of India, 1950 — Article 142, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
High Courts01 Feb 2007
Jethalal Gordhandas Shah and Others Vs The State of Gujarat and Another
Gujarat High Court · (2007) 02 GUJ CK 0018
Constitution of India, 1950 — Article 226Land Acquisition (Amendment) Act, 1984 — Section 15, 30(2)Land Acquisition Act, 1894 — Section 11, 18, 23(1), 26, 28
High Courts01 Feb 2007
Rameshkumar Parshottambhai Sagar Vs State of Gujarat
Gujarat High Court · (2007) CriLJ 2163 : (2007) 3 GLR 1889
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 386Gujarat Agricultural Lands Ceiling Act, 1960 — Section 20, 21, 37Penal Code, 1860 (IPC) — Section 161
High Courts31 Jan 2007
Ghanshyam R. Sharma Vs Commandant and Another
Gujarat High Court · (2007) 2 GLR 2305
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts31 Jan 2007Dismissed
Manoj H. Mishra Vs Union of India (UOI) and Others
Gujarat High Court · (2007) 114 FLR 573 : (2007) 3 GLR 2503
Constitution of India, 1950 — Article 226
High Courts31 Jan 2007Dismissed
State of Gujrat Vs Manojbhai Basarmal Datvani and Others
Gujarat High Court · (2007) 01 GUJ CK 0026
Bombay General Clauses Act, 1904 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 248, 248(1), 378Prevention of Food Adulteration Act, 1954 — Section 13(2A), 16(1), 2, 20, 3
High Courts31 Jan 2007
Sursangji Kuberji Thakore and Others Vs Executive Engineer (Sanand) and Others
Gujarat High Court · (2007) 01 GUJ CK 0003
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 4, 4(1), 5A(2), 6
High Courts31 Jan 2007Dismissed
Taha Wire Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2008) 12 STR 793
High Courts29 Jan 2007Dismissed
State of Guajrat Vs Dineshbhai Keshavlal Patel (Vendor) and Another
Gujarat High Court · (2007) 01 GUJ CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 248(1), 378Prevention of Food Adulteration Act, 1954 — Section 16(1), 2(1), 4, 7(1)
High Courts29 Jan 2007Dismissed
Sureshbhai Jehaji Thakor Vs State of Gujarat and Another
Gujarat High Court · (2007) CriLJ 2488
Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 460Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 16(1), 16A, 2Prevention of Food Adulteration Rules, 1955 — Rule 14, 16
High Courts29 Jan 2007Allowed
Special Laq Officer and Another Vs Shankerbhai Dharamshibhai and Another
Gujarat High Court · (2007) 01 GUJ CK 0049
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 4(1), 54, 5A(2), 6
High Courts29 Jan 2007
Spl. Laq. Officer and Another Vs Narendra Sakhidas and Others
Gujarat High Court · (2007) 01 GUJ CK 0048
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, 96Land Acquisition Act, 1894 — Section 4, 4(1), 54, 5A(2), 6
High Courts29 Jan 2007
Upendrabhai Maganbhai Patel Vs State of Gujarat and Another
Gujarat High Court · (2007) 01 GUJ CK 0045
Bombay Land Revenue Code, 1879 — Section 65Constitution of India, 1950 — Article 227Gujarat Town Planning and Urban Development Act, 1976 — Section 117
High Courts29 Jan 2007
Spl. Laq Officer and Another Vs Dahiben and Others
Gujarat High Court · (2007) 01 GUJ CK 0006
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, 96Land Acquisition Act, 1894 — Section 4, 4(1), 54, 5A(2), 6
High Courts29 Jan 2007
Dharti Samudayik Sahakari Kheti Mandali Ltd. Vs Torrent Power Ltd. and Others
Gujarat High Court · (2007) 01 GUJ CK 0004
Constitution of India, 1950 — Article 226
High Courts29 Jan 2007Dismissed
State of Gujarat Vs Vinod Chandra Babulal Khilosiya
Gujarat High Court · (2007) 24 CriminalCC 315
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 12, 16, 19, 19(2), 7