COURT ARCHIVE

Gujarat High Court judgments, 2008

1,047 judgments · page 34 of 53

High Courts30 Apr 2008

R.M. Solanki Vs The State of Gujarat and Others

Gujarat High Court · (2008) 04 GUJ CK 0073

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 294, 365

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High Courts30 Apr 2008Allowed

Jaradi Dilip Ratilal on Behalf of Riddhi Dilip Jaradi Vs State of Gujarat and Others

Gujarat High Court · (2008) 2 GLH 715

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High Courts30 Apr 2008

State of Gujarat Vs Jethisinh Kulubava Padhiyar

Gujarat High Court · (2008) 04 GUJ CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 57Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 114, 120B, 304B, 386, 406

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High Courts30 Apr 2008Allowed

Saurashtra Chemicals Ltd. Vs Union of India (UOI) and Another

Gujarat High Court · AIR 2008 Guj 148 : (2008) 3 ARBLR 439 : (2008) 3 GLR 2561

Arbitration and Conciliation Act, 1996 — Section 34, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227

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High Courts30 Apr 2008

Voltamp Transfomers Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2008) 217 CTR 254 : (2010) 327 ITR 360

Income Tax Act, 1961 — Section 145, 256(2)

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High Courts30 Apr 2008Allowed

Vimal Services Ltd. Vs Bank of India and Another

Gujarat High Court · (2008) 3 GLR 1894

Banking Regulation Act, 1949 — Section 6Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 7 Rule 11Constitution of India, 1950 — Article 10, 12, 14, 226, 3

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High Courts29 Apr 2008Dismissed

Factory Manager Vs Kherunbibi @ Sultana Usmanbhai

Gujarat High Court · (2008) 04 GUJ CK 0024

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33CSick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)

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High Courts29 Apr 2008Dismissed

Bhagudeo Flour Mills P. Ltd. Vs O.L. of Disha Agro Industries Ltd. and Others

Gujarat High Court · (2009) 148 CompCas 828

Companies Act, 1956 — Section 433, 434, 529, 529A, 530State Financial Corporations Act, 1951 — Section 29, 32E

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High Courts28 Apr 2008

Jitesh Kanaiyalal Thamwala Vs D.J. Chauhan or his Successor in Office As Presiding Officer and Another

Gujarat High Court · (2008) 04 GUJ CK 0076

Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 11A, 15, 33(2), 33(2)(B)Penal Code, 1860 (IPC) — Section 302

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High Courts28 Apr 2008

Gujarat Narmada Velly Fertilizers Co. Ltd. Vs S.K. Parmar and Another

Gujarat High Court · (2008) 04 GUJ CK 0075

Constitution of India, 1950 — Article 14, 141, 142, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 11A, 15, 33(2)(B)

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High Courts28 Apr 2008

Patel Filters Ltd. Vs Union of India (UOI) and Another

Gujarat High Court · (2008) 120 ECC 6 : (2008) 156 ECR 6 : (2009) 234 ELT 444 : (2008) 2 GLR 1585 : (2009) 13 STR 245

Central Excises and Salt Act, 1944 — Section 11A, 35A(3), 35A(4), 4(1)Constitution of India, 1950 — Article 226

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High Courts28 Apr 2008

Rajkot Peoples Cooperative Bank Ltd. Vs Bharatbhai Hazare

Gujarat High Court · (2009) 120 FLR 728 : (2008) 3 GLR 1937

Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 11A, 33(2)Penal Code, 1860 (IPC) — Section 302

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High Courts28 Apr 2008

Dahyabhai Ramsangbhai Padhiyar and Others Vs State of Gujarat

Gujarat High Court · (2008) 04 GUJ CK 0028

Penal Code, 1860 (IPC) — Section 114, 143, 147, 148, 149

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High Courts28 Apr 2008

Kathi Bharatbhai Jivabhai and Others Vs State of Gujarat

Gujarat High Court · (2008) 04 GUJ CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts25 Apr 2008Dismissed

Garware-Wall Ropes Ltd. Vs Techfab India and Others

Gujarat High Court · (2009) 39 PTC 297

Patents Act, 1970 — Section 10, 113(1), 11A(1), 11A(2), 11A(3)Patents Rules, 2003 — Rule 14

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High Courts25 Apr 2008

Bank of Baroda Vs O.L. of Benzo Petrochemicals Ltd. and Others

Gujarat High Court · (2009) 148 CompCas 655

Debts Due to Bank and Financial Institutions Act, 1993 — Section 19(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 5, 5(2)

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High Courts25 Apr 2008Dismissed

State of Gujarat Vs Dipak Kumar Madhusudanbhai Gandhi

Gujarat High Court · (2008) 04 GUJ CK 0023

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B, 2, 25B, 25F, 25G

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High Courts25 Apr 2008

Panchmahal Steel Limited Vs The Bank of Baroda and Others

Gujarat High Court · (2008) 2 GLR 1673

Income Tax Act, 1961 — Section 222, 224, 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19, 19(7), 20, 25

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High Courts24 Apr 2008Dismissed

Gopinathji Dev Mandir Trust and Another Vs State of Gujarat and Others

Gujarat High Court · (2008) 3 GLR 2215

Bombay Provincial Municipal Corporations Act, 1949 — Section 79Constitution of India, 1950 — Article 14, 227, 28, 298Gujarat Municipalities Act, 1963 — Section 146, 146(1), 148, 258, 264

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High Courts24 Apr 2008Dismissed

Iqbal Moosa Patel Vs State of Gujarat and Another

Gujarat High Court · (2008) 2 GLR 1598

Constitution of India, 1950 — Article 14, 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 190, 313Customs Act, 1962 — Section 108

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