High Courts04 Feb 2008
National Insurance Co. Ltd. Vs Vallabhdas Ladhabhai Jivani and Others
Gujarat High Court · (2008) 02 GUJ CK 0089
Motor Vehicles Act, 1988 — Section 128
COURT ARCHIVE
Gujarat High Court judgments, 2008
1,047 judgments · page 48 of 53
High Courts04 Feb 2008Allowed
Bipin V. Patel Vs Parry Engineering and Export Ltd.
Gujarat High Court · (2008) 2 GLR 973
Constitution of India, 1950 — Article 136, 14, 226Industrial Disputes Act, 1947 — Section 16B, 17B, 2, 33AIndustrial Employment (Standing Orders) Act, 1946 — Section 10A
High Courts04 Feb 2008
Commissioner of Income Tax Vs Gujarat Urja Vikas Nigam Ltd.
Gujarat High Court · (2008) 02 GUJ CK 0084
Income Tax Act, 1961 — Section 143, 154, 256, 43B
High Courts04 Feb 2008Allowed
District Primary Education Officer Vs H.H. Bawa and Others
Gujarat High Court · (2008) 02 GUJ CK 0067
High Courts04 Feb 2008
Commissioner of Income Tax Vs Nirma Chemicals Works P. Ltd.
Gujarat High Court · (2009) 222 CTR 593 : (2009) 309 ITR 67 : (2009) 182 TAXMAN 183
Income Tax Act, 1961 — Section 142(1), 143(3), 256(1), 263, 263(1)
High Courts04 Feb 2008
Junagadh Agricultural University Vs Dhaniben Kalubhai L.R. of Deceased Kalubhai Naranbhai Sania
Gujarat High Court · (2008) 02 GUJ CK 0044
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25F
High Courts04 Feb 2008Dismissed
B.S. Sangada and Others Vs State of Gujarat and Another
Gujarat High Court · (2008) 02 GUJ CK 0029
Constitution of India, 1950 — Article 226Deputy Chitnis (Departmental Examination) Rules, 1994 — Rule 11, 11(1), 2, 3, 4
High Courts04 Feb 2008
State of Gujarat and 3 Vs Arvindkumar T Tiwari
Gujarat High Court · (2008) 02 GUJ CK 0013
Letters Patent Act, 1865 — Clause 15
High Courts04 Feb 2008Allowed
Chemical Mazdoor Panchayat Vs Krishak Bharti Co-Operative Ltd. and Others
Gujarat High Court · (2008) 02 GUJ CK 0008
Constitution of India, 1950 — Article 136, 14, 226Industrial Disputes Act, 1947 — Section 12, 16B, 17B, 2Industrial Employment (Standing Orders) Act, 1946 — Section 10A
High Courts01 Feb 2008Dismissed
Limbdi Municipality Vs Inayakhusen Nathumiya Saiyad and Another
Gujarat High Court · (2008) 118 FLR 1005 : (2008) 1 GLH 520 : (2008) 2 LLJ 942
Constitution of India, 1950 — Article 227
High Courts31 Jan 2008Dismissed
Deepakkumar Hasmukhlal Jaiswal Vs Sandhyaben Deepakkumar Jaiswal
Gujarat High Court · (2008) 01 GUJ CK 0096
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 101, 96Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 23(1)(2)
High Courts31 Jan 2008
Dalpatsinh Gambhirsinh Barad Vs State of Gujarat
Gujarat High Court · (2008) 2 GLR 1301
Criminal Procedure Code, 1973 (CrPC) — Section 102, 174, 176, 313, 374Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 114, 149, 193, 196, 201
High Courts31 Jan 2008
Hinaben Jitubhai Patel and Others Vs The State of Gujarat and Others
Gujarat High Court · (2008) 01 GUJ CK 0042
High Courts31 Jan 2008
Fenil S. Chauhan Vs Principal K.M. Patel Institute and Another
Gujarat High Court · (2008) 01 GUJ CK 0041
High Courts31 Jan 2008Allowed
Amit Yamunadutt and Another Vs Ravindrasingh Tarsensingh and Others
Gujarat High Court · (2008) 01 GUJ CK 0039
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Mamlatdars Court Act, 1906 — Section 5
High Courts31 Jan 2008Allowed
Navjiban Educational Charitable Trust Vs The State of Gujarat and Others
Gujarat High Court · (2008) 01 GUJ CK 0029
National Council for Teacher Education Act, 1993 — Section 14, 14(6), 32(2)
High Courts30 Jan 2008
Vithalbhai D. Pandya Vs Central Bureau of Investigation and Others
Gujarat High Court · (2008) CriLJ 1842
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 319Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
High Courts30 Jan 2008
Charotar Nagrik Sahakari Bank Ltd. and Another Vs Gujarat Estate Developers Pvt. Ltd. and Others
Gujarat High Court · (2008) 01 GUJ CK 0024
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 34
High Courts29 Jan 2008Allowed
Ashok Ratilal Parmar and Another Vs State of Gujarat and Another
Gujarat High Court · (2008) 61 GLH 2 : (2008) 2 GLH 61
Constitution of India, 1950 — Article 226
High Courts29 Jan 2008Dismissed
Sun Star Future Wood Ltd. Vs Authorised Officer Stressed Assets Stabilisation and Others
Gujarat High Court · AIR 2008 Guj 79 : (2008) 1 GLH 346 : (2008) 2 GLR 1659
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 13(9)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 9State Financial Corporations Act, 1951 — Section 13(2), 13(4), 13(9), 17, 29