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Gujarat High Court judgments, 2008

1,047 judgments · page 20 of 53

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High Courts11 Aug 2008Dismissed

Dilipkumar Himatlal Raval Vs Secretary, Government of India and Others

Gujarat High Court · (2008) 08 GUJ CK 0046

Constitution of India, 1950 — Article 14, 16
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High Courts11 Aug 2008Allowed

Sarvariya Exports Ltd. Vs O.L. of Urmi Oil Limited and Others

Gujarat High Court · (2009) 147 CompCas 336

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
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High Courts08 Aug 2008Dismissed

Madhukarbhai Trambakaklal Shah thro'' Poa Jigneshbhai M. Shah and Others Vs Sterling Bopal City Co-op. Housing Society and Others

Gujarat High Court · (2008) 3 GLH 210 : (2009) 1 GLR 86

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 2(14)Specific Relief Act, 1963 — Section 6, 6(3)
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High Courts08 Aug 2008Dismissed

Maheshbhai Dhanjibhai Parmar Vs State of Gujarat

Gujarat High Court · (2008) 08 GUJ CK 0055

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302
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High Courts08 Aug 2008Allowed

Cargo Clearing Agency (Gujarat) Vs Joint Commissioner of Income Tax

Gujarat High Court · (2008) 218 CTR 541 : (2008) 307 ITR 1

Income Tax Act, 1961 — Section 113, 132, 132(5), 132(7), 132A
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High Courts08 Aug 2008Dismissed

State of Gujarat Vs Ambalal Mathurbhai Patel

Gujarat High Court · (2009) 1 GLR 330

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 409, 465, 471, 477A
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High Courts08 Aug 2008Allowed

Vinodbhai Balashanker Raval Vs Deputy Collector, Stamp Duty Valuation Deptt. and Others

Gujarat High Court · (2008) 3 GLH 365 : (2008) 3 GLR 2754

Bombay Stamp Act, 1958 — Section 32A, 32A(4)Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
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High Courts08 Aug 2008Dismissed

Chemical Mazdoor Panchayat Vs Ashwin G. Modi and Others

Gujarat High Court · (2008) 08 GUJ CK 0003

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B
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High Courts07 Aug 2008Allowed

Elecon Engineering Company Ltd. and Another Vs State of Gujarat and Others

Gujarat High Court · (2008) 3 GLH 379 : (2009) 21 VST 132

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High Courts07 Aug 2008Allowed

Mukesh Gandhi Vs Deputy Secretary (Health) Medical Education and Research

Gujarat High Court · AIR 2009 Guj 7

Transplantation of Human Organs and Tissues Act, 1994 — Section 19, 2, 3(1), 3(2), 3(3)Transplantation of Human Organs Rules, 1995 — Rule 3, 5, 6
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High Courts07 Aug 2008Dismissed

Vipul Natwarlal Vs The State of Gujarat and Others

Gujarat High Court · (2008) 08 GUJ CK 0063

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(2), 10(5), 10(6)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
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High Courts07 Aug 2008Dismissed

Damjibhai Laljibhai Patel Vs Government of India and Others

Gujarat High Court · (2008) 08 GUJ CK 0057

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 151, 16, 20
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High Courts07 Aug 2008Dismissed

Pravinbhai Dhuliyabhai Nayak and Another Vs State of Gujarat

Gujarat High Court · (2008) 08 GUJ CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 304, 324, 452
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High Courts07 Aug 2008Dismissed

Commissioner of Income Tax Vs Claris Lifesciences Ltd.

Gujarat High Court · (2009) 221 CTR 301 : (2010) 326 ITR 251 : (2008) 174 TAXMAN 113

Income Tax Act, 1961 — Section 260A, 35(2AB)
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High Courts07 Aug 2008Dismissed

Asstt. Commissioner of Income Tax Vs Jagdishbhai Nanubhai Tekrawala

Gujarat High Court · (2008) 08 GUJ CK 0025

Income Tax Act, 1961 — Section 143, 147, 148, 260A
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High Courts07 Aug 2008Dismissed

Mahavir Inductomelt (P) Ltd. Vs Income Tax Settlement Commission (ITSC)

Gujarat High Court · (2008) 08 GUJ CK 0024

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 158BC, 220, 245C, 245D
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High Courts06 Aug 2008

Rajula Nagarpalika Vs Pankajkumar Pratapari Chuhan

Gujarat High Court · (2009) 122 FLR 572

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High Courts06 Aug 2008Dismissed

Harshadbhai Bharatbhai Ramavat Vs State of Gujarat

Gujarat High Court · (2008) 3 GLR 2345

Criminal Procedure Code, 1973 (CrPC) — Section 313, 389Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 114, 302, 306, 498A
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High Courts06 Aug 2008

Surat Municipal Corpn. and Another Vs Rameshchandra Ishwarlal Gheewala and Another

Gujarat High Court · (2008) 3 GLH 287 : (2008) 3 GLR 2751

Bombay Provincial Municipal Corporations Act, 1949 — Section 406, 407Constitution of India, 1950 — Article 227
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High Courts06 Aug 2008Dismissed

The State of Gujarat Vs Mahobatsinh Jethubha Jadeja and Another

Gujarat High Court · (2008) 08 GUJ CK 0053

Atrocities Act — Section 3(1)(1), 3(1)(10)Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 313
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