COURT ARCHIVE

Gujarat High Court judgments, 2008

1,047 judgments · page 7 of 53

High Courts17 Nov 2008

Hasmukhbhai Gokaldas Shah Vs State of Gujarat

Gujarat High Court · (2009) CriLJ 2919 : (2009) 1 GLH 526 : (2009) 2 GLR 984

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 107, 306, 323, 357, 88Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)

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High Courts14 Nov 2008

Hirabhai Jesangbhai Khasor Vs Election Officer and Dy. Collector and Others

Gujarat High Court · (2009) 1 GLH 176

Gujarat Specified Co-operative Societies Elections to Committees Rules, 1982 — Rule 5(2)

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High Courts14 Nov 2008Allowed

State of Gujarat and Others Vs Jayeshkumar Shantilal Panchal and Others

Gujarat High Court · (2009) 1 GLH 52

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High Courts14 Nov 2008Dismissed

S.R. Kharidia and Others Vs Max. New York Life Insurance Co. Ltd. and Others

Gujarat High Court · AIR 2009 Guj 57

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High Courts14 Nov 2008Dismissed

Madhavpura Mercantile Co-operative Bank Ltd. Vs Shah Bhimani Chemicals Pvt. Ltd. and Others

Gujarat High Court · AIR 2009 Guj 78 : (2009) 36 GLH 1 : (2009) 1 GLH 36

Arbitration and Conciliation Act, 1996 — Section 34, 35, 36Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 142, 226, 227

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High Courts14 Nov 2008Dismissed

Chanabhai Muljibhai and others Vs Gujarat Housing Board

Gujarat High Court · (2009) 121 FLR 1137

Industrial Disputes Act, 1947 — Section 25F, 25F, 25G

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High Courts14 Nov 2008

Killol V. Shelat Vs Municipal Corporation of City of Ahmedabad

Gujarat High Court · (2009) 1 GLH 13 : (2009) 1 GLR 387

Bombay Provincial Municipal Corporations Act, 1949 — Section 2(52), 2(63), 202, 203(1), 205Bombay Town Planning Act, 1954 — Section 54Constitution of India, 1950 — Article 14, 16

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High Courts14 Nov 2008Allowed

Vajabhai Dahyabhai Rathod Vs State of Gujarat and Another

Gujarat High Court · (2008) 11 GUJ CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 201, 363, 366, 376

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High Courts14 Nov 2008

Satellite Television Asian Region Ltd. and Another Vs Kunvar Ajay Designer Saree P. Ltd.

Gujarat High Court · (2009) 148 CompCas 62

Companies Act, 1956 — Section 433, 434, 454Criminal Procedure Code, 1973 (CrPC) — Section 82(1), 82(2)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts14 Nov 2008

Yogesh M. Vyas Vs Registrar, High Court of Gujarat and Another

Gujarat High Court · (2009) 1 GLH 150 : (2009) 1 GLR 14 : (2009) 2 SLR 681

Bombay Civil Services Rules, 1959 — Rule 161Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Constitution of India, 1950 — Article 226, 235

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High Courts13 Nov 2008Allowed

Commr. of C. Ex. and Cus. Vs Shree Ganesh Dyeing and Ptng. Works

Gujarat High Court · (2010) 18 STR 353

Central Excises and Salt Act, 1944 — Section 12E, 12E(1), 2, 35, 35A

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High Courts13 Nov 2008

Uttar Gujarat Vij Co. Ltd. and Another Vs Dhulabhai Kodarbhai Vankar and Another

Gujarat High Court · (2009) 1 GLH 1

Constitution of India, 1950 — Article 227

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High Courts13 Nov 2008

Commr. of C. Ex. and Cus. Vs Siddharth Petro Products Ltd.

Gujarat High Court · (2009) 162 ECR 246 : (2008) 232 ELT 784 : (2009) 13 STR 18

Central Excises and Salt Act, 1944 — Section 35E(1), 35E(2), 35E(4)

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High Courts13 Nov 2008Dismissed

Vinod Bhaskar Chagunde Vs State of Gujarat

Gujarat High Court · (2008) 11 GUJ CK 0002

Arms Act, 1959 — Section 25(1)(C)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 209, 374(2)

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High Courts12 Nov 2008

Intajamuddin Yasinbhai Ansari and Others Vs State of Gujarat and Others

Gujarat High Court · (2009) 2 GLH 679 : (2009) 1 GLR 659

Constitution of India, 1950 — Article 21

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High Courts12 Nov 2008Dismissed

Marwadi Shares and Finance Pvt. Ltd. Company Vs Kishorkumar Nagjibhai Mavani

Gujarat High Court · (2009) 1 GLH 381 : (2009) 2 GLR 938

Arbitration and Conciliation Act, 1996 — Section 34, 42, 5, 8Bombay National Exchange Regulations — Regulation 3(5)(1), 3(5)(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9

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High Courts11 Nov 2008Dismissed