High Courts16 Oct 2008Allowed
Dosanbu N. Mahudawalla and Others Vs Gulamsabbir B.M. Shaikh and Others
Gujarat High Court · (2009) 1 GLR 216
COURT ARCHIVE
Gujarat High Court judgments, 2008
1,047 judgments · page 10 of 53
High Courts15 Oct 2008Dismissed
National Insurance Company Ltd. Vs Bhimsing Bhaila Nayak and Others
Gujarat High Court · (2008) 10 GUJ CK 0031
Motor Vehicles (Amendment) Act, 1994 — Section 147Motor Vehicles Act, 1988 — Section 147, 147(1), 149
High Courts14 Oct 2008Dismissed
Central Bank of India Vs Coast West Ferro Alloys and Others
Gujarat High Court · (2009) 1 GLR 59
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 39Income Tax Act, 1961 — Section 72A
High Courts14 Oct 2008Dismissed
Sudhaben Kantilal Shah Vs State of Gujarat
Gujarat High Court · (2008) 10 GUJ CK 0047
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 482Penal Code, 1860 (IPC) — Section 304A, 32
High Courts14 Oct 2008Dismissed
Employees'' State Insurance Corporation Vs Park Fishnet Pvt. Ltd.
Gujarat High Court · (2008) 119 FLR 1115 : (2009) 1 LLJ 779
Employees State Insurance Act, 1948 — Section 2(12)Factories Act, 1948 — Section 2
High Courts14 Oct 2008
In Re: Surabhi Chemicals and Investments Ltd.
Gujarat High Court · (2009) 149 CompCas 278
Companies Act, 1956 — Section 295, 391, 394
High Courts14 Oct 2008
In Re: Sumilon Plastic P. Ltd.
Gujarat High Court · (2009) 147 CompCas 189 : (2010) 98 SCL 163
Companies Act, 1956 — Section 391, 394
High Courts13 Oct 2008Allowed
Gaffarmohammad Hussainmiyan Miyana Vs Commissioner of Police, Ahmedabad City and Others
Gujarat High Court · (2008) 10 GUJ CK 0071
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)Penal Code, 1860 (IPC) — Section 114, 380, 397, 447, 454
High Courts13 Oct 2008Allowed
Ajay @ Bhano Mithabhai Khamal Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0070
Bombay Prohibition Act, 1949 — Section 116B, 65(AE), 66B, 81, 81(B)Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts13 Oct 2008Allowed
Harshil alias Bittu Janakbhai Dave Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0067
Bombay Prohibition Act, 1949 — Section 116, 65AE, 66BConstitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts13 Oct 2008Allowed
Himanshu @ Kadvo Kalubhai Shivabhai Parmar Vs Commissioner of Police, Ahmedabad City and Others
Gujarat High Court · (2008) 10 GUJ CK 0066
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)Penal Code, 1860 (IPC) — Section 397
High Courts13 Oct 2008Dismissed
Syed Babar Chisty Vs State of Gujarat
Gujarat High Court · (2009) 2 GLR 1057
Criminal Procedure Code, 1973 (CrPC) — Section 164, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 29, 37
High Courts13 Oct 2008Allowed
Soramben Thakor Vs Commissioner of Police and Others
Gujarat High Court · (2008) 10 GUJ CK 0038
Bombay Prohibition Act, 1949 — Section 65E, 66BConstitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts13 Oct 2008Allowed
Pappu @ Dhochaki Mojilal Lachhiya Chhara (Rathod) Vs Police Commissioner and Others
Gujarat High Court · (2008) 10 GUJ CK 0037
Bombay Prohibition Act, 1949 — Section 116B, 65E, 66B, 81Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts13 Oct 2008Allowed
Kamlesh @ Tiko Lilaji Thakor Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0036
Bombay Prohibition Act, 1949 — Section 65E, 66BConstitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts13 Oct 2008Allowed
Rameshbhai Chaturbhai Dabhi Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0035
Bombay Prohibition Act, 1949 — Section 65E, 66B, 81Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts13 Oct 2008
Jahid Harunbhai Khokhar and Others Vs State of Gujarat
Gujarat High Court · (2008) 10 GUJ CK 0034
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 357(3), 377, 431Penal Code, 1860 (IPC) — Section 307, 320, 323, 324, 34
High Courts13 Oct 2008Allowed
Prashant @ Chhotu Thro Brother-Sushant Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0023
Bombay Prohibition Act, 1949 — Section 116B, 65EA, 66(1)B, 81Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts10 Oct 2008
Rajendrabhai D. Makwana and Others Vs State of Gujarat
Gujarat High Court · (2010) 1 DMC 213 : (2009) 2 GLR 961
Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts10 Oct 2008
Pravinkumar Maganlal Patel Vs Surat People''s Co-op Bank Ltd.
Gujarat High Court · (2008) 3 GLH 770
Bombay Tenancy Act, 1939 — Section 2ABombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 2(18), 2(6), 4, 41(2)Constitution of India, 1950 — Article 227