COURT ARCHIVE

Gujarat High Court judgments, 2008

1,047 judgments · page 4 of 53

High Courts04 Dec 2008Dismissed

Union Bank of India Vs General Workers Union and Another

Gujarat High Court · AIR 2009 Guj 65 : (2010) 153 CompCas 407 : (2009) 1 GLR 867 : (2009) 3 LLJ 502

Bombay Industrial Relations Act, 1946 — Section 119, 79Companies Act, 1956 — Section 529(1), 529AIndustrial Disputes Act, 1947 — Section 25O

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High Courts04 Dec 2008Allowed

Chhatrasinh Ranchodji Solanki and Another Vs State of Gujarat

Gujarat High Court · (2008) 12 GUJ CK 0058

Bombay Police Act, 1951 — Section 135, 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

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High Courts04 Dec 2008Allowed

(Minor) Khatuben Musabhai Vs Shriram Oil Mills and others

Gujarat High Court · (2009) 122 FLR 42

Motor Vehicles Act, 1988 — Section 8, 9Workmens Compensation Act, 1923 — Section 2(1)(e)

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High Courts04 Dec 2008

Union of India (UOI) and Others Vs Viran A.

Gujarat High Court · (2008) 12 GUJ CK 0038

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High Courts04 Dec 2008Dismissed

State of Gujarat Vs Shantilal Mangilal Shah and Others

Gujarat High Court · (2008) 12 GUJ CK 0035

Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 16[1), 7Prevention of Food Adulteration Rules, 1955 — Rule 4(3)

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High Courts04 Dec 2008

Devsingbhai Kanubhai Pawar and Others Vs State of Gujarat and Others

Gujarat High Court · (2008) 12 GUJ CK 0019

Gujarat Panchayats (Amendment) Act, 1993 — Section 259

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High Courts04 Dec 2008Dismissed

Divisional Controller Vs Virsangji Kodarji Solanki

Gujarat High Court · (2008) 12 GUJ CK 0002

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A

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High Courts03 Dec 2008

Sharfuddin Kamarudin and Another Vs State of Gujarat

Gujarat High Court · (2009) 1 GLH 481

Arms Act, 1959 — Section 25(1a)Criminal Procedure Code, 1973 (CrPC) — Section 211, 298, 313, 374, 386Penal Code, 1860 (IPC) — Section 114, 25(la), 34, 342, 366

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High Courts03 Dec 2008Allowed

Santoshbhai Rajubhai Fulmali Vs State of Gujarat and Others

Gujarat High Court · (2008) 12 GUJ CK 0053

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts03 Dec 2008Allowed

Sahdevsinh Aniruddhsinh Zala Vs State of Gujarat and Others

Gujarat High Court · (2008) 12 GUJ CK 0034

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts03 Dec 2008Allowed

Pravinbhai Jenabhai Talpada thro Jesingbhai Jenabhai Talp Vs Commissioner of Police and Others

Gujarat High Court · (2008) 12 GUJ CK 0033

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts03 Dec 2008Allowed

Sunil Babubhai Kahar Vs Commissioner of Police Vadodara and Others

Gujarat High Court · (2008) 12 GUJ CK 0032

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts03 Dec 2008Allowed

Ganeshbhai Lallubhai Kahar Vs Commissioner of Police of City of Baroda and Others

Gujarat High Court · (2008) 12 GUJ CK 0022

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts03 Dec 2008Dismissed

Micro Polyester Pvt. Ltd. Vs Union of India (UOI)

Gujarat High Court · (2010) 255 ELT 61

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High Courts02 Dec 2008Dismissed

GSRTC Vs Ramaben Manubhai Pancholi

Gujarat High Court · (2009) 1 GLH 277

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High Courts02 Dec 2008Allowed

Valakubhai Suragbhai Deraiya Vs State of Gujarat and Others

Gujarat High Court · (2008) 12 GUJ CK 0063

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts02 Dec 2008Dismissed

Rajendra Madhubhai Patel Vs State of Gujarat and Others

Gujarat High Court · (2008) 12 GUJ CK 0057

Letters Patent Act, 1865 — Clause 15

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High Courts02 Dec 2008Dismissed

Dhirubhai Laxmanbhai Sindha Vs State of Gujarat

Gujarat High Court · (2008) 12 GUJ CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 374, 386Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 114, 201, 302, 498A

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High Courts02 Dec 2008Allowed

Union of India (UOI) and Others Vs S.P. Gawade Asst. Commissioner

Gujarat High Court · (2009) 122 FLR 575 : (2009) 1 GLH 441 : (2009) 2 GLR 1287

Administrative Tribunals Act, 1985 — Section 19, 19(1), 19(2), 19(3), 19(4)

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High Courts01 Dec 2008Dismissed

Rasiklal S. Maradia and Another Vs ICICI Bank Limited and Another

Gujarat High Court · (2009) 1 GLH 314

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(a), Order 7 Rule 10, Order 7 Rule 11, Order 7 Rule 11(A), 24Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 2(g), 31

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