Gujarat High Court Judgments 2008 — Page 42

High Courts04 Mar 2008

State Bank of Saurashtra Vs Rashmikant G. Dave

Gujarat High Court · (2008) 118 FLR 70 : (2008) 3 LLJ 813

Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 9Industrial Disputes (Central) Rules, 1957 — Rule 22Industrial Disputes Act, 1947 — Section 11, 11(1), 11(3)

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High Courts03 Mar 2008

Bhankhla Juth Telibiyan Utpathak Sahakari Mandali Ltd. Vs District Registrar and Others

Gujarat High Court · AIR 2008 Guj 131

Gujarat Co-operative Societies Act, 1961 — Section 107, 107(2), 107(3), 160(1), 86

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High Courts03 Mar 2008Dismissed

Sahitya Mudranalaya and Others Vs Income Tax Settlement Commission and Others

Gujarat High Court · (2008) 216 CTR 174 : (2009) 312 ITR 115

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 139(8), 143(1), 147, 2(40), 215

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High Courts29 Feb 2008Allowed

State of Gujarat and Others Vs Kiritkumar Bhikhabhai Vala

Gujarat High Court · (2008) 118 FLR 496 : (2008) 2 GLR 1138

Constitution of India, 1950 — Article 14, 16

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High Courts29 Feb 2008

O.L. of Jupiter Industries Ltd. Vs Mansukhbhai Raghavji Joshi and Others

Gujarat High Court · (2009) 148 CompCas 727 : (2008) 1 GLH 718

Companies Act, 1956 — Section 454, 454(1), 454(2), 454(3), 454(5)

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High Courts29 Feb 2008Allowed

Harikrishna Ghanshyamdas Shah Vs Rinki Petrochemicals and Ind. Ltd.

Gujarat High Court · (2008) 02 GUJ CK 0097

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High Courts29 Feb 2008

Citizens Co-Op. Bank Ltd. Vs OL of Saffron Ceramics Pvt. Ltd.

Gujarat High Court · (2008) 02 GUJ CK 0051

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High Courts29 Feb 2008

Dena Bank Vs Shri Sihor Nagarik Sahakari Bank Limited and Others

Gujarat High Court · AIR 2008 Guj 110 : (2008) 2 GLR 1796

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 13(4), 14, 17, 17ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(13), 13(2), 13(3A)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 8(1), 8(2), 8(5), 8(6)

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High Courts29 Feb 2008

Samirbhai Haji Mustufa Bajariya Vs Rizwana and Another

Gujarat High Court · (2009) 1 GLR 109

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 147, 148, 262Muslim Women (Protection of Rights on Divorce) Rules, 1986 — Rule 4

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High Courts29 Feb 2008Dismissed

Shah Bakuleshbhai Hasmukulal Vs Kaushikkumar Kantilal Modi and Others

Gujarat High Court · AIR 2008 Guj 133 : (2008) 3 GLR 2352

Bombay Provincial Insolvency Rules, 1924 — Rule 24Provincial Insolvency Act, 1920 — Section 14(1), 19, 19(1), 19(2), 30

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High Courts28 Feb 2008Dismissed

Durlabhai Narsibhai Jogia and Another Vs Appellate Tribunal For Forfeited and Another

Gujarat High Court · (2008) CriLJ 2379 : (2008) 2 GLR 1216

Constitution of India, 1950 — Article 226Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 16, 18, 2(2), 3(1), 5

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High Courts28 Feb 2008Allowed

In Re: Zalak Cold Storage P. Ltd.

Gujarat High Court · (2008) 144 CompCas 364 : (2008) 4 CompLJ 513 : (2009) 90 SCL 69

Companies (Court) Rules, 1959 — Rule 93, 94Companies Act, 1956 — Section 560, 560(5), 560(6)

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High Courts28 Feb 2008

O.L. of Swadia Brothers Engg. Pvt. Ltd. Vs Rajdenra Indukant Swadia and Others

Gujarat High Court · (2008) 02 GUJ CK 0052

Companies (Court) Rules, 1959 — Rule 130Companies Act, 1956 — Section 454, 454(5), 454(8)

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High Courts27 Feb 2008Dismissed

Chief Officer Vs State of Gujarat and Another

Gujarat High Court · (2008) 117 FLR 675 : (2008) 3 LLJ 206

Central Civil Services (Pension) Rules, 1972 — Rule 50Constitution of India, 1950 — Article 12, 226, 227, 254Gujarat Municipalities Act, 1963 — Section 271

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High Courts27 Feb 2008Allowed