High Courts26 Sept 2008Allowed
Gujarat State Road Transport Corporation Vs J.S. Thakor
Gujarat High Court · (2008) 09 GUJ CK 0081
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Gujarat High Court judgments, 2008
1,047 judgments · page 13 of 53
High Courts26 Sept 2008Allowed
State Bank of India Vs Official Liquidator of Commercial Ahmedabad Mills Co. and Others
Gujarat High Court · (2009) 149 CompCas 705 : (2009) 3 CompLJ 408 : (2008) 3 GLH 506 : (2009) 1 GLR 420 : (2009) 2 LLJ 690
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 107, 107(1)Companies Act, 1956 — Section 446, 529, 529A , 530Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(5), 20, 42, 6(1), 8(3)
High Courts26 Sept 2008Allowed
Jyoti Builders Engineers and Contractors Vs State Of Gujarat and Others
Gujarat High Court · (2008) 09 GUJ CK 0076
Constitution of India, 1950 — Article 226
High Courts26 Sept 2008
Gnanyog Education and Welfare Trust Vs State of Gujarat and Another
Gujarat High Court · (2008) 3 GLH 557
Constitution of India, 1950 — Article 245, 246Maharashtra Universities Act, 1994 — Section 105, 14(6), 2(f), 22, 5North Gujarat University Act, 1986 — Section 35, 5, 5(1)
High Courts26 Sept 2008Allowed
Indian Oil Corporation Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · (2008) 09 GUJ CK 0037
Central Excise Rules, 1944 — Rule 156A, 156A(3), 156B, 156B(1), 156B(2)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 35GConstitution of India, 1950 — Article 226, 227
High Courts26 Sept 2008Dismissed
Dhrumit M. Patel and Others Vs C.U. Shah Medical College and Others
Gujarat High Court · AIR 2009 Guj 1 : (2008) 3 GLH 431
Constitution of India, 1950 — Article 14, 15, 15(5), 19(1), 19(6)Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Payment of Fees) Act, 2007 — Section 6, 6BGujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Payment of Fees) Rules, 2008 — Rule 1.1, 2B, 6, 7B
High Courts26 Sept 2008Dismissed
G.S.R.T.C. and Another Vs Madhusudanbhai Pushkarrai Dave
Gujarat High Court · (2009) ACJ 2128
Motor Vehicles Act, 1988 — Section 173
High Courts26 Sept 2008Allowed
T. Jaychandran Vs Chairman and Others
Gujarat High Court · (2008) 3 GLH 788
High Courts25 Sept 2008Allowed
Nareshbhai Vishnubhai Chauhan Vs State of Gujarat
Gujarat High Court · (2009) 1 GLR 734
Arms Act, 1959 — Section 25(1), 27Bombay Police Act, 1951 — Section 13(1)Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 437, 437(1), 439, 439(1)
High Courts25 Sept 2008
National Insurance Co. Ltd. Vs Komalben Pankajkumar Trivedi and Others
Gujarat High Court · (2008) 09 GUJ CK 0078
High Courts25 Sept 2008
M.S. Heena N. Thacker Vs State of Gujarat and Others
Gujarat High Court · (2008) 09 GUJ CK 0066
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 10(1), 10(1)(A), 10(2), 10(3), 24B
High Courts25 Sept 2008Dismissed
State of Gujarat and Others Vs Amarsinh Ranchhodbhai Parmar
Gujarat High Court · (2008) 3 GLH 711
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(2A), 15, 25F
High Courts25 Sept 2008Dismissed
Rameshbhai Dahyabhai Vs State Of Gujarat and Another
Gujarat High Court · (2008) 09 GUJ CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
High Courts25 Sept 2008
Arvind Keshavlal Shah Vs State of Gujarat
Gujarat High Court · (2009) 1 GLR 568
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374, 386Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 471Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts24 Sept 2008Dismissed
Gujarat Setco Clutch Ltd. Vs Union of India
Gujarat High Court · (2012) 278 ELT 160
Central Excise Rules, 1944 — Rule 25CENVAT (Credit) Rules, 2002 — Rule 16
High Courts24 Sept 2008Allowed
Umiya Pipe Private Limited a Company Incorporated Under and Others Vs State of Gujarat and Another
Gujarat High Court · (2008) 3 GLH 628 : (2009) 1 GLR 312 : (2009) 5 RCR(Civil) 405
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts24 Sept 2008Dismissed
Mohanbhai Ramjibhai Kateshia Vs Gujarat State Fertilizer Co. Ltd.
Gujarat High Court · (2009) 120 FLR 985
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A, 11A
High Courts24 Sept 2008Dismissed
Commissioner of Customs Vs Hindalco Industries Ltd.
Gujarat High Court · (2008) 09 GUJ CK 0006
Central Excise Rules, 1944 — Rule 9B, 9B(1), 9B(5)Central Excises and Salt Act, 1944 — Section 11A, 11BConstitution of India, 1950 — Article 265
High Courts23 Sept 2008
United India Insurance Co. Ltd. Vs Lakhabhai Polabhai Serva and Another
Gujarat High Court · (2008) 119 FLR 1057
High Courts23 Sept 2008
Charan Bharat Kumar Takhatsinh Vs District Collector and Another
Gujarat High Court · (2008) 119 FLR 1056
Constitution of India, 1950 — Article 227