COURT ARCHIVE

Gujarat High Court judgments, 2008

1,047 judgments · page 5 of 53

High Courts01 Dec 2008Allowed

Mukesh Madhavlal Chaudhary Vs Commissioner of Police of City of Ahmedabad and Others

Gujarat High Court · (2008) 12 GUJ CK 0060

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

High Courts01 Dec 2008Allowed

Dahyabhai Maganbhai Patel Vs Collector and Another

Gujarat High Court · (2008) 12 GUJ CK 0059

Essential Commodities Act, 1955 — Section 6Gujarat Essential Articles (Licensing, Control and Stock Declaration) Order, 1981 — Section 2, 2[17)

High Courts01 Dec 2008Dismissed

Arvindkumar Manilal Vs State of Gujarat and Another

Gujarat High Court · (2009) 2 GLR 947

Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 16

High Courts01 Dec 2008Dismissed

Mafatlal Industries Limited Vs Nadiad Nagarpapika and Others

Gujarat High Court · (2008) 12 GUJ CK 0007

Income Tax Act, 1961 — Section 35AC

High Courts28 Nov 2008Dismissed

Nirav Lalitbhai Shah Vs Government of Gujarat and Another

Gujarat High Court · (2011) 3 BC 532

Banking Regulation Act, 1949 — Section 21, 35AConstitution of India, 1950 — Article 14

High Courts28 Nov 2008Allowed

Standard Chartered Bank Vs Applitech Solution Ltd. and Others

Gujarat High Court · AIR 2009 Guj 54 : (2009) 1 GLH 2 : (2009) 2 GLR 1276

Banking Regulation Act, 1949 — Section 5Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16

High Courts28 Nov 2008

Amarsinhji Stationery Industries Limited Vs Vankaner Municipality and Another

Gujarat High Court · (2008) 11 GUJ CK 0010

Gujarat Municipalities Act, 1963 — Section 138, 258

High Courts27 Nov 2008Dismissed

Commissioner of Central Excise Vs Gulf Oil India Ltd.

Gujarat High Court · (2011) 264 ELT 382

Central Excise Rules, 1944 — Rule 57D, 57D(1)

High Courts27 Nov 2008Allowed

Dalsukhbhai Parshottambhai Patel Vs Chief Manager and Another

Gujarat High Court · (2009) 1 GLH 85

Constitution of India, 1950 — Article 12

High Courts26 Nov 2008Allowed

Dhirubhai Shambhubhai Bhandar and Others Vs State of Gujarat and Another

Gujarat High Court · (2009) 1 GLR 904

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts26 Nov 2008Dismissed

Commissioner of C. Ex. and Customs, Daman Vs J.M. Mehta

Gujarat High Court · (2011) 263 ELT 57

High Courts26 Nov 2008Allowed

Mahesh Kantilal Soni Vs D.N. Anerao, Assitt. Collr. of Cus. (Prev.)

Gujarat High Court · (2010) 259 ELT 508

Customs Act, 1962 — Section 135ALimitation Act, 1963 — Section 5Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6(1)

High Courts26 Nov 2008Allowed

Shaileshkumar Chandrakant Bhatt and Another Vs State of Gujarat

Gujarat High Court · (2009) 1 GLH 131

Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 376

High Courts25 Nov 2008Allowed

Pooja Vijay Raichandani and Others Vs State Bank of India and Others

Gujarat High Court · (2009) 1 GLH 164

Constitution of India, 1950 — Article 12, 226Evidence Act, 1872 — Section 107, 108

High Courts25 Nov 2008

Medical Director Vs State of Gujarat and Others

Gujarat High Court · (2009) 2 GLR 1048

Bombay Land Revenue Code, 1879 — Section 62

High Courts25 Nov 2008

Sumitraben and Others Vs State of Gujarat and Another

Gujarat High Court · (2008) 11 GUJ CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 465, 467, 498A, 500

High Courts25 Nov 2008

Gujarat University and Another Vs Rajnish Kumar Rai and Another

Gujarat High Court · (2009) 1 GLH 390 : (2009) 2 GLR 912

Constitution of India, 1950 — Article 226

High Courts25 Nov 2008Dismissed

Ganpatbhai Ravjibhai Bariya Vs State of Gujarat

Gujarat High Court · (2008) 11 GUJ CK 0009

Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376, 376(2)

High Courts25 Nov 2008Dismissed

State of Gujarat Vs Mohanlal Ravjibhai Patel

Gujarat High Court · (2008) 11 GUJ CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 14

High Courts25 Nov 2008

Nena Singh J. Bakaliya and Others Vs State of Gujarat and Others

Gujarat High Court · (2008) 11 GUJ CK 0004

Gujarat Agricultural Produce Markets Act, 1963 — Section 11, 5, 52