High Courts11 Nov 2008
Gopal Chhaganlal Bhil Vs State of Gujarat
Gujarat High Court · (2008) 11 GUJ CK 0007
Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 374Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Gujarat High Court judgments, 2008
1,047 judgments · page 8 of 53
High Courts10 Nov 2008
Official Liquidator of Piramal Financial Services Ltd. Vs Ashish Patel
Gujarat High Court · (2009) 91 SCL 236
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 446, 446(1), 446(2), 446(3), 468
High Courts10 Nov 2008
New India Coal Corp. Vs Millennium Forging Pvt. Ltd.
Gujarat High Court · (2009) 148 CompCas 85 : (2009) 1 GLR 577
Companies Act, 1956 — Section 433, 433(1), 434, 439
High Courts10 Nov 2008
State of Gujarat Vs Ravji Manubhai Pawar
Gujarat High Court · (2009) CriLJ 1085 : (2009) 2 GLR 1087
Criminal Procedure Code, 1973 (CrPC) — Section 284 , 285, 286, 287, 288
High Courts10 Nov 2008Allowed
Gulamhusain Ahmed Bagi Vs State of Gujarat
Gujarat High Court · (2008) 11 GUJ CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 366A, 376, 377, 506(2)
High Courts24 Oct 2008Dismissed
Manish Maganbhai Patel and Others Vs State of Gujarat and Another
Gujarat High Court · (2008) 10 GUJ CK 0077
Bombay Police Act, 1951 — Section 135(1)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 482
High Courts24 Oct 2008Dismissed
Gulam Mohammad Malik Vs Shailendra Lodha and Another
Gujarat High Court · (2009) 1 GLR 587
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Evidence Act, 1872 — Section 24, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20B, 29, 42, 42(2)
High Courts24 Oct 2008Dismissed
Deepak alias Deepo Govindbhai Vidyadhar Vs State of Gujarat
Gujarat High Court · (2009) CriLJ 1693
Bombay Police Act, 1951 — Section 135(1)Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts24 Oct 2008
State of Gujarat Vs Santoshkumar Kashikumar Harijan
Gujarat High Court · (2008) 3 GLH 670
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366(1)Penal Code, 1860 (IPC) — Section 302, 363, 364, 366, 366(1)
High Courts24 Oct 2008Allowed
The Commissioner of Central Excise and Customs Vs Chandubhau Shiroya
Gujarat High Court · (2008) 134 ECC 294 : (2008) 160 ECR 294 : (2009) 234 ELT 24 : (2010) 18 STR 526
Central Excise Rules, 2002 — Rule 209A, 25, 26Central Excises and Salt Act, 1944 — Section 11AC, 35C, 35C(4), 35G, 35LConstitution of India, 1950 — Article 141
High Courts24 Oct 2008Dismissed
Saddik alias Lalo Gulam Hussein Shaikh and Others Vs State of Gujarat
Gujarat High Court · (2009) CriLJ 1087
Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149
High Courts23 Oct 2008
Mahendra Bhogilal Tadvi Vs State of Gujarat
Gujarat High Court · (2009) CriLJ 1486 : (2008) 3 GLH 622 : (2009) 1 GLR 91
Constitution of India, 1950 — Article 39A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 374, 384, 385, 386, 389Penal Code, 1860 (IPC) — Section 302, 498A
High Courts23 Oct 2008
Thakor Jina Vershi and Another Vs State of Gujarat
Gujarat High Court · (2008) 10 GUJ CK 0028
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 169Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302
High Courts22 Oct 2008
Rajubhai Shankerbhai Waghela Vs State of Gujarat
Gujarat High Court · (2009) 1 GLH 71
Criminal Procedure Code, 1973 (CrPC) — Section 374, 386Penal Code, 1860 (IPC) — Section 302
High Courts22 Oct 2008Dismissed
Prataprai Ratilal Vyas and Others Vs State of Gujarat and Others
Gujarat High Court · (2008) 3 GLH 706
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 115(7)
High Courts22 Oct 2008Dismissed
Ambaram Popatbhai Vs The State of Gujarat
Gujarat High Court · (2008) 10 GUJ CK 0030
Penal Code, 1860 (IPC) — Section 114, 307
High Courts22 Oct 2008
Farooq alias Ashish Habib Parmar and Another Vs State of Gujarat
Gujarat High Court · (2009) CriLJ 1478
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Oct 2008
Hindalco Industries Ltd. Vs Gujarat Energy Transmission Corporation Limited and Others
Gujarat High Court · (2008) 10 GUJ CK 0078
Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2004 — Regulation 15, 54Constitution of India, 1950 — Article 14, 19, 21, 226, 227Electricity (Supply) Act, 1948 — Section 44
High Courts21 Oct 2008Allowed
Ranjitbhai Hemubhai Gohil Vs State of Gujarat and Others
Gujarat High Court · (2008) 3 GLH 486
Criminal Procedure Code, 1973 (CrPC) — Section 82Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts21 Oct 2008Allowed
Amit Suresh Bhatnagar Vs Income Tax Officer
Gujarat High Court · (2009) 147 CompCas 576 : (2008) 221 CTR 70 : (2009) 308 ITR 113 : (2009) 183 TAXMAN 287
Income Tax Act, 1961 — Section 179