COURT ARCHIVE

Gujarat High Court judgments, 2007

695 judgments · page 9 of 35

High Courts26 Sept 2007Allowed

Shailesh Laljibhai and Others Vs State of Gujarat

Gujarat High Court · (2008) 2 DMC 849 : (2008) 2 GLR 1522

Criminal Procedure Code, 1973 (CrPC) — Section 125, 374, 386, 428Penal Code, 1860 (IPC) — Section 114, 306, 498A

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High Courts26 Sept 2007Dismissed

Rajendrasinh V. Chauhan Vs State of Gujarat and Others

Gujarat High Court · (2008) 1 GLR 634

Constitution of India, 1950 — Article 14, 16, 226Gujarat Panchayats Act, 1961 — Section 102, 102(1), 294, 294(4), 307

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High Courts26 Sept 2007

Mahendrakumar Tulsibhai Patel Vs (The) State of Gujarat and Another

Gujarat High Court · (2008) 1 GLH 196

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 107, 120(b), 192, 193, 406

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High Courts26 Sept 2007

Shah Bhikhabhai Chimanlal and Another Vs Shakariben Babubhai Prajapati

Gujarat High Court · (2007) 27 GLH 625

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High Courts26 Sept 2007Allowed

Dakshin Gujarat Vij Company Ltd., and Others Vs G.E.B. Employee''s Union and Another

Gujarat High Court · (2007) 27 GLH 361

Bombay Industrial Relations Act, 1946 — Section 42Constitution of India, 1950 — Article 16(4), 16(4A), 227

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High Courts25 Sept 2007Dismissed

Food Corporation of India and Others Vs Harish Transport Corporation

Gujarat High Court · (2008) 1 GLR 92

Arbitration Act, 1940 — Section 20, 20(5), 29, 30, 33

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High Courts25 Sept 2007Dismissed

The State of Gujarat Vs Thakorebhai Motibhai Thakore

Gujarat High Court · (2007) 09 GUJ CK 0028

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 302

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High Courts25 Sept 2007Dismissed

Atulkumar Vikaschandra Vajpai Vs State of Gujarat

Gujarat High Court · (2008) 1 GLR 46

Arms Act, 1959 — Section 25, 25(1)(1B), 27Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 374(2)

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High Courts25 Sept 2007Dismissed

Kachhiya Patidar Samaj Vs Joint Charity Commissioner and Another

Gujarat High Court · (2008) 1 GLR 232

Bombay Public Trusts Act, 1950 — Section 28A, 36

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High Courts24 Sept 2007

Jindal Power Ltd. and Another Vs Gujarat Urja Vikas Nigam Ltd. and Another

Gujarat High Court · (2008) 1 GLR 273

Constitution of India, 1950 — Article 12

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High Courts24 Sept 2007Dismissed

Usmankhan Samratkhan Pathan and Others Vs Fatimaben and Others

Gujarat High Court · (2008) 2 GLH 39

Civil Procedure Code, 1908 (CPC) — Section 89

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High Courts24 Sept 2007Dismissed

Savitaben Hirabhai Patilya Vs State of Gujarat and Others

Gujarat High Court · (2007) 27 GLH 598

Constitution of India, 1950 — Article 235

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High Courts24 Sept 2007Allowed

Vinodbhai Jagjivan Patadiya Vs Narayanbhai Jagjivan Patadiya and Others

Gujarat High Court · (2008) 1 GLR 590

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 150(12)Gujarat Co-operative Societies Act, 1961 — Section 31 , 93Gujarat State Co-operative Tribunal Regulations, 1964 — Regulation 23 , 27

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High Courts21 Sept 2007

H.T. Power Structure (P) Ltd. and Others Vs R.P. Sharma and Another

Gujarat High Court · (2008) 218 CTR 170 : (2008) 299 ITR 363

Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 276C(1), 277Penal Code, 1860 (IPC) — Section 199

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High Courts21 Sept 2007

H.T. Power Structure P. Ltd. and Others Vs R.P. Sharma and Another

Gujarat High Court · (2008) 218 CTR 170 : (2008) 299 ITR 363

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143(3), 271(1), 276(1), 276C(1), 277Penal Code, 1860 (IPC) — Section 109, 114, 177, 193, 196

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High Courts21 Sept 2007Allowed