COURT ARCHIVE

Gujarat High Court judgments, 2009

963 judgments · page 2 of 49

High Courts21 Dec 2009

Thomson Rubber (India) Pvt. Ltd. and Another Vs Union of India (UOI) and Another

Gujarat High Court · (2010) 3 BC 331 : (2010) 51 GLR 462

Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 6Parent Act — Section 19Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1), 36(1), 36(2)

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High Courts18 Dec 2009

Morbi Nagar Palika Vs Pravinbhai Motilal

Gujarat High Court · (2009) 12 GUJ CK 0006

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25F, 25H

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High Courts18 Dec 2009

Eshita Vs Hiren Prabhudasbhai Brahmbhatt

Gujarat High Court · (2009) 12 GUJ CK 0002

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 100, 97Guardians and Wards Act, 1890 — Section 17, 25, 7

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High Courts17 Dec 2009

Mukeshbabu Securities Ltd. and Others Vs Praful Harsh and Another

Gujarat High Court · (2011) 1 ARBLR 147 : (2010) 51 GLR 1053

Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 25, 25(4)Industrial Disputes Act, 1947 — Section 2

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High Courts17 Dec 2009Allowed

Virbalaben Girishbhai Trivedi and Others Vs State of Gujarat and Others

Gujarat High Court · (2010) 1 GLH 754

Gujarat Municipalities Act, 1963 — Section 258, 278A, 37, 37(1), 70

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High Courts16 Dec 2009

State of Gujarat Vs Khimajibhai Gopalbhai

Gujarat High Court · (2009) 12 GUJ CK 0054

Land Acquisition Act, 1894 — Section 11, 12(2), 18, 18(2), 29Limitation Act, 1963 — Section 5

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High Courts14 Dec 2009Allowed

Guj. Vij. Com. Ltd. and Another Vs Babulal Birabhai Renpara

Gujarat High Court · AIR 2010 Guj 76

Constitution of India, 1950 — Article 226, 227Electricity (Supply) Act, 1948 — Section 49Electricity Regulatory Commission Act, 1998 — Section 29

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High Courts14 Dec 2009

New India Assurance Co. Ltd. Vs Abulrahim Siddiki and Others

Gujarat High Court · (2009) 12 GUJ CK 0041

Motor Vehicles Act, 1988 — Section 163A, 170

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High Courts14 Dec 2009

Bhadraben Vinodray Modi Vs Narendra Maganlal Shah

Gujarat High Court · (2011) 1 RCR(Civil) 425

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 43 Rule 1, Order 7 Rule 11, 104 , 151Contract Act, 1872 — Section 23Limitation Act, 1963 — Section 5

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High Courts14 Dec 2009Allowed