High Courts20 Oct 2008Dismissed
Prataprai Ratilal Vyas and Others Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0074
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 115(7)
COURT ARCHIVE
Gujarat High Court judgments, 2008
1,047 judgments · page 9 of 53
High Courts20 Oct 2008Dismissed
Maheshbhai Himmatgiri Goswami and Others Vs State of Gujarat
Gujarat High Court · (2008) 10 GUJ CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 162, 438Essential Commodities Act, 1955 — Section 15Penal Code, 1860 (IPC) — Section 114, 120B, 465, 467, 471
High Courts20 Oct 2008Allowed
Kirpalsing Gurubachhansing Sikligar Vs State of Gujarat
Gujarat High Court · (2008) 10 GUJ CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 395, 397
High Courts20 Oct 2008Allowed
Pranjivanbhai Bhudarbhai Sarpanch and Another Vs State of Gujarat and Another
Gujarat High Court · (2008) 10 GUJ CK 0029
Fugitive Offenders Act, 1881 — Section 10Gujarat Panchayats Act, 1961 — Section 37, 37(1), 57
High Courts20 Oct 2008Allowed
Gujarat Fluorochemicals Ltd. Vs Deputy Commissioner of Income Tax
Gujarat High Court · (2009) 223 CTR 398 : (2009) 319 ITR 282
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142, 142(1), 143, 143(3)
High Courts20 Oct 2008
Sarvansing Omkarsing Rathod Vs State of Gujarat and Another
Gujarat High Court · (2009) 1 GLR 245
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377, 391Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 395, 397
High Courts20 Oct 2008Allowed
Stevan Chhotabhai Rajwadi Vs State of Gujarat
Gujarat High Court · (2010) 1 DMC 477 : (2009) 1 GLR 279
Penal Code, 1860 (IPC) — Section 375, 376, 493
High Courts17 Oct 2008Allowed
Kantilal Gordhandas Lalakiya Vs Ramniklal Laxmichan Khimasiya and Others
Gujarat High Court · (2010) ACJ 100 : (2009) 120 FLR 649 : (2009) 1 GLR 319
Contract Act, 1872 — Section 25, 65Insurance Company Act, 1938 — Section 54, 64VBMotor Vehicles Act, 1939 — Section 147, 149, 95
High Courts17 Oct 2008
State of Gujarat Vs Hiteshkumar Madhusudan Adhvaryu
Gujarat High Court · (2009) 1 GLR 498
Criminal Procedure Code, 1973 (CrPC) — Section 209, 235(2), 313, 354(3), 366Evidence Act, 1872 — Section 118, 24, 25, 26Penal Code, 1860 (IPC) — Section 149, 201, 302, 307, 309
High Courts17 Oct 2008
Harishbhai Parshottambhai Thakor and Others Vs State of Gujarat
Gujarat High Court · (2008) 10 GUJ CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 173(5)Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts17 Oct 2008Dismissed
Jabal C. Lashkari Vs O.L. of Prasad Mills Limited and Others
Gujarat High Court · (2008) 3 GLH 528 : (2009) 1 GLR 158
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13, 13(1), 14(1), 15Companies (Court) Rules, 1959 — Rule 139, 33Constitution of India, 1950 — Article 21
High Courts17 Oct 2008Allowed
Kiritchnadra Dhirendrai Desai and Others Vs State of Gujarat and Others
Gujarat High Court · (2009) 1 GLR 223
Bombay Town Planning Act, 1954 — Section 22, 22(1), 22(4), 23, 28(2)Gujarat Municipalities Act, 1963 — Section 258(1), 65, 65(2)Gujarat Town Planning and Urban Development Act, 1976 — Section 71
High Courts17 Oct 2008Allowed
Chimanbhai Chhaganbhhai Gamit and Others Vs State of Gujarat
Gujarat High Court · (2008) 3 GLH 678
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 157, 313, 374, 386Penal Code, 1860 (IPC) — Section 114, 302, 304, 323, 504
High Courts16 Oct 2008Allowed
Ashish Metal Rolling Mills (presently known as Ferromet) Vs Commissioner of Central Excise
Gujarat High Court · (2009) 234 ELT 201 : (2010) 18 STR 531
Central Excise Rules, 1944 — Rule 233B
High Courts16 Oct 2008Dismissed
Shantilal Maganlal Pandya Vs State of Gujarat and Another
Gujarat High Court · (2008) 3 GLH 573
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 161, 165, 420, 467Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6
High Courts16 Oct 2008Allowed
Mohmeed Aslam Abdul Rashid Noormohmeed Sheikh Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0053
Animal Protection Act — Section 3, 7, 8Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts16 Oct 2008Allowed
Mahmadsabir Noormahmad Shaikh thro Father Noormahmad Abdul Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0052
Animal Protection Act — Section 11, 3, 7, 8Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts16 Oct 2008Allowed
Aakash Harishbhai Limbachia Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0051
Bombay Prohibition Act, 1949 — Section 65AE, 66B, 81Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts16 Oct 2008Dismissed
New India Assurance Co. Ltd. Vs Karsan Ramabhai Rabari and Another
Gujarat High Court · (2009) 1 GLH 671
Motor Vehicles Act, 1988 — Section 8, 9Workmens Compensation Act, 1923 — Section 2(1), 4(1)
High Courts16 Oct 2008
Rajnish Kumar Rai Vs The Gujarat University and Others
Gujarat High Court · (2008) 10 GUJ CK 0013
Constitution of India, 1950 — Article 226