High Courts16 Jan 2007
Valiben and Others Vs State of Gujarat and Others
Gujarat High Court · (2007) 2 GLR 1278
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 20, 20(1)
COURT ARCHIVE
Gujarat High Court judgments, 2007
695 judgments · page 34 of 35
High Courts16 Jan 2007
Ishwarbhai Mohanbhai Rathod Vs State of Gujarat and Others
Gujarat High Court · (2007) 2 GLR 1762
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202Penal Code, 1860 (IPC) — Section 323, 338, 342, 367, 368Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(8)(9)(10), 3(2), 7
High Courts15 Jan 2007
Bhandari Products, A Proprietory Concern Vs Giriraj Enterprises and Another
Gujarat High Court · (2007) 3 GLR 2427 : (2008) 36 PTC 558
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Copyright Act, 1957 — Section 51
High Courts15 Jan 2007Dismissed
National Builders Vs State of Gujarat and Others
Gujarat High Court · (2007) 3 GLR 2449
Bombay Land Revenue Rules, 1921 — Rule 67, 68, 69, 70Constitution of India, 1950 — Article 12, 226Gujarat Land Revenue Rules, 1972 — Rule 67 , 68, 69, 70
High Courts15 Jan 2007Allowed
Sudesh Garg and Others Vs State of Gujarat and Another
Gujarat High Court · (2007) 01 GUJ CK 0010
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Income Tax Act, 1961 — Section 131(1A)
High Courts12 Jan 2007Dismissed
State of Gujarat Vs Firm of Saurushtra Sale Agency and Another
Gujarat High Court · (2007) 01 GUJ CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 378Insecticides Act, 1968 — Section 18(1), 29(1), 3
High Courts12 Jan 2007Allowed
Mahendra Oil Cake Industries Pvt. Ltd. Vs Wankaner Municipality
Gujarat High Court · (2007) 3 GLR 2625
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 100, 9Gujarat Municipalities Act, 1963 — Section 127(1), 132, 132(2), 138, 153
High Courts12 Jan 2007Dismissed
Bholanath Kalicharan Chaube Vs District Supdt. of Police and Another
Gujarat High Court · (2007) 27 GLH 610
Penal Code, 1860 (IPC) — Section 331, 504, 506
High Courts12 Jan 2007Dismissed
Narendrasinh Mulsinh Thakore Vs District Development Officer and Others
Gujarat High Court · (2007) 01 GUJ CK 0008
Constitution of India, 1950 — Article 14, 226, 300AJagir Abolition Act — Section 8Land Acquisition Act, 1894 — Section 11, 11A, 4, 5A, 6
High Courts11 Jan 2007Dismissed
Bhagwanbhai M. Patel Vs General Manager (Operation) Resume, State Bank of India and Another
Gujarat High Court · (2007) 3 GLR 2292
Constitution of India, 1950 — Article 226
High Courts11 Jan 2007
Sardar Sarovar Nigam Ltd. and Another Vs Patel Govindbhai Amrutbhai and Others
Gujarat High Court · (2007) 01 GUJ CK 0059
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 4(1), 54, 5A(2), 6
High Courts11 Jan 2007
Sukirti Park Co-op. H. Soci. Ltd. Vs Torrent Power Aec Ltd. and Others
Gujarat High Court · (2007) 01 GUJ CK 0058
Constitution of India, 1950 — Article 226
High Courts11 Jan 2007Allowed
Surat Municipal Corporation Vs Babubhai Zaverbhai Patel
Gujarat High Court · (2007) 2 GLR 2298
Bombay Provincial Municipal Corporations Act, 1949 — Section 254, 260, 478, 478[1), 478[2)
High Courts11 Jan 2007
Harshvardhan B. Patel Vs Vitthalbhai A. Patel and Others
Gujarat High Court · (2007) 01 GUJ CK 0055
Motor Vehicles Act, 1988 — Section 140, 142, 163A, 163A(1), 173Workmens Compensation Act, 1923 — Section 2, 2(1), 3, 4
High Courts11 Jan 2007Allowed
Lalitaben Vs Niruben Ramanbhai Suthar and Others
Gujarat High Court · (2007) 27 GLH 403 : (2007) 3 GLR 2332
Hindu Succession Act, 1956 — Section 14, 6, 8
High Courts11 Jan 2007Allowed
Kiritkumar Trikambhai Patel Vs DDO and Another
Gujarat High Court · (2007) 01 GUJ CK 0044
Constitution of India, 1950 — Article 12
High Courts11 Jan 2007
Shree Janta Sahakari Mandli Ltd. Vs The State of Gujarat and Another
Gujarat High Court · (2007) 2 GLR 1818
Criminal Procedure Code, 1973 (CrPC) — Section 169
High Courts11 Jan 2007Dismissed
State of Gujarat Vs Babubhai Balchanddas Patel and Others
Gujarat High Court · (2007) 01 GUJ CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 248(1), 326(3), 378Prevention of Food Adulteration Act, 1954 — Section 16(1), 16(1)(A), 20, 7(1)
High Courts11 Jan 2007Dismissed
Ismail @ Usman Kalu Pathan Vs State of Gujarat
Gujarat High Court · (2007) 2 GLR 2238
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(10), 3(11), 3(12)
High Courts10 Jan 2007Allowed
Saurashtra Rachanatmak Samiti Vs State of Gujarat and Others
Gujarat High Court · (2007) 2 GLR 1649
Bombay Public Trusts Act, 1950 — Section 36, 36(1), 36(2), 36(3)