COURT ARCHIVE

Gujarat High Court judgments, 2007

695 judgments · page 8 of 35

High Courts11 Oct 2007Dismissed

Girishbhai Ishwarbhai Patel Vs State of Gujarat

Gujarat High Court · (2008) 2 GLR 1820

Bombay Provincial Municipal Corporations Act, 1949 — Section 49(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(2), 19(3), 19(3)(1)

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High Courts11 Oct 2007Dismissed

Jitendrasinh K. Gohil Vs State of Gujarat and Another

Gujarat High Court · (2008) 1 GLR 595

Bombay Police Act, 1951 — Section 21Bombay State Reserve Police Force Act, 1951 — Section 14, 19, 2Bombay State Reserve Police Force Rules, 1959 — Rule 14, 47

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High Courts11 Oct 2007

Abhay Harinandan Oza Vs State of Gujarat

Gujarat High Court · (2008) 2 DMC 744 : (2008) 2 GLR 1178

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 107, 108, 109, 306, 34

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High Courts11 Oct 2007Dismissed

Commissioner of Income Tax Vs Veerdip Rollers P. Ltd.

Gujarat High Court · (2010) 323 ITR 341

Income Tax Act, 1961 — Section 69B

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High Courts10 Oct 2007Dismissed

Ganpatbhai Hemaji and Others Vs Ahmedabad Municipal Corpn.

Gujarat High Court · AIR 2008 Guj 32 : (2008) 1 GLR 457

Bombay Town Planning Rules, 1955 — Rule 21(3), 21(4)

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High Courts10 Oct 2007Dismissed

Archana Robin Thacker Vs (The) High Court of Gujarat and Others

Gujarat High Court · (2007) 27 GLH 584

Constitution of India, 1950 — Article 226, 234, 302, 309

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High Courts09 Oct 2007Allowed

Revashankar and Co. now Revashankar Gems Ltd. Vs State of Gujarat and Another

Gujarat High Court · (2008) 1 GLR 918

Bombay Stamp Act, 1958 — Section 32AConstitution of India, 1950 — Article 14, 19, 226

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High Courts05 Oct 2007

Raisangbhai Somajibhai Damor and Another Vs G.K. Nisarata, Nayab Mamlatdar (Purvatha) and Another

Gujarat High Court · (2008) 2 GLR 1377

Arms Act, 1959 — Section 25(IB)Criminal Procedure Code, 1973 (CrPC) — Section 360, 361, 374Essential Commodities Act, 1955 — Section 12AA, 3

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High Courts05 Oct 2007Allowed

State of Gujarat Vs Spun Pipe and Construction Co. (Baroda) Pvt. Ltd.

Gujarat High Court · AIR 2008 Guj 29 : (2008) 1 ARBLR 624 : (2008) 1 GLR 525

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 12, 14, 29(2), 4, 5

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High Courts05 Oct 2007Dismissed

State of Gujarat Vs Mahmad Sarif Umar Gajal Muslim

Gujarat High Court · (2008) CriLJ 644

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 162(2), 164, 313Evidence Act, 1872 — Section 145, 157, 17, 18, 19Motor Vehicles Act, 1988 — Section 112, 116, 117

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High Courts05 Oct 2007Dismissed

United India Insurance Co. Ltd. Vs Lilaben Vasava and Others

Gujarat High Court · (2007) 10 GUJ CK 0022

Motor Vehicles Act, 1988 — Section 140

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High Courts05 Oct 2007Dismissed

Poonam Engineering Works Vs Delux Bearings Ltd.

Gujarat High Court · (2007) 27 GLH 607

Arbitration Act, 1940 — Section 32Bombay Sales Tax Act, 1959 — Section 22Civil Procedure Code, 1908 (CPC) — Order 11 Rule 7, Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)

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High Courts04 Oct 2007Dismissed

New India Assurance Co. Ltd. Vs Kanakba Bhavubhai Jadeja and Others

Gujarat High Court · (2007) 10 GUJ CK 0041

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High Courts04 Oct 2007Dismissed

Indumatiben Indravadan Patel Vs State of Gujarat and Others

Gujarat High Court · (2008) 2 GLR 1023

Constitution of India, 1950 — Article 14, 19, 226Gujarat Stamp Supply and Sales Rules, 1987 — Rule 10, 11, 14, 14(1), 14(2)

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High Courts03 Oct 2007

The High Court of Gujarat Vs State Chief Information Commissioner and Another

Gujarat High Court · AIR 2008 Guj 37

Gujarat High Court (Right to Information) Rules, 2005 — Rule 4Right to Information Act, 2005 — Section 11, 11(1), 19, 19(4), 6

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High Courts01 Oct 2007Dismissed

Garden Silk Mills Ltd. Vs Ashok K. Jha and Others

Gujarat High Court · (2008) 1 GLH 164 : (2008) 1 GLR 245 : (2008) 2 LLJ 339

Bombay Industrial Relations Act, 1946 — Section 106(1), 3(32), 30, 42, 42(1)Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 9A

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High Courts28 Sept 2007Dismissed

Divisional Manager, L.I.C. of India Vs Shobhana Manishkumar Thesia and Others

Gujarat High Court · (2008) 116 FLR 1078 : (2008) 1 GLR 694

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(1), 2(J), 33C, 33C(1), 33C(2)Payment of Bonus Act, 1965 — Section 2(13), 2(21), 22, 6H(1), 8

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High Courts28 Sept 2007Allowed

Swastik Textile Engineers Pvt. Ltd. Vs Virjibhai Mavjibhai Rathod and Another

Gujarat High Court · (2008) 116 FLR 1002 : (2008) 1 GLR 670 : (2008) 2 LLJ 533

Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A, 7A

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High Courts28 Sept 2007

State of Gujarat and Others Vs Dadabhai Hathibhai Chitrasani and Another

Gujarat High Court · (2008) 1 GLH 1 : (2008) 1 GLR 441

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(2), 105, 96Constitution of India, 1950 — Article 16(4A), 226, 227, 235Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992 — Section 1, 13, 21, 28, 3(1)

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High Courts27 Sept 2007

Gujarat State Road Transport Corporation Vs Rajendrabhai Chandulal Pathak and Others

Gujarat High Court · (2007) 09 GUJ CK 0019

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