COURT ARCHIVE

Gujarat High Court judgments, 2009

963 judgments · page 24 of 49

High Courts20 Jul 2009

Riza Abdul Razak Zunzunia Vs State of Gujarat

Gujarat High Court · (2009) CriLJ 4766

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 397, 401, 437(6)Penal Code, 1860 (IPC) — Section 120(B), 408, 465, 467, 468

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High Courts17 Jul 2009Dismissed

Bhavnagar Jilla Sahakari Sangh Limited Vs State of Gujarat and Another

Gujarat High Court · (2009) 3 GLH 490

Charitable Endowments Act, 1890 — Section 2Constitution of India, 1950 — Article 14, 19, 19(6)Gujarat Co-operative Societies Act, 1961 — Section 2, 4, 6, 69, 74C

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High Courts17 Jul 2009

Thakore Bhalusangji Mansangji and Others Vs State of Gujarat and Others

Gujarat High Court · (2009) 3 GLH 146

Gujarat Panchayats (Amendment) Act, 1993 — Section 53(3), 56(3), 56(3)

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High Courts17 Jul 2009Dismissed

Geetaben Laxu Vs State of Gujarat

Gujarat High Court · (2009) 07 GUJ CK 0092

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts17 Jul 2009Dismissed

Shah Utkarsh Nikunjkumar Minor Thro. Guardian-Nikunjkumar Shah and Others Vs Smt. N.H.L. Municipal Medical College and Others

Gujarat High Court · (2009) 3 GLH 392

Constitution of India, 1950 — Article 12, 14, 21, 243W

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High Courts17 Jul 2009

Comm. of Central Excise and Customs Vs Gujarat Bottling Co. Ltd.

Gujarat High Court · (2009) 169 ECR 71 : (2010) 259 ELT 13

Central Excise Rules, 1944 — Rule 173Q, 57A, 57B, 57G, 57ICentral Excises and Salt Act, 1944 — Section 11A, 35GConstitution of India, 1950 — Article 14

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High Courts17 Jul 2009Dismissed

Garg Casteels (P) Ltd. of Bhavnagar Vs The State Trading Corporation of India Ltd. and Another

Gujarat High Court · (2010) 3 BC 146

Constitution of India, 1950 — Article 226, 227

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High Courts16 Jul 2009

Commissioner of Central Excise Vs Botliboi and Co. Ltd.

Gujarat High Court · (2010) 257 ELT 191 : (2009) 3 GLH 279

Central Excise Rules, 1944 — Rule 57A, 57G(1), 57ICentral Excises and Salt Act, 1944 — Section 35G

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High Courts15 Jul 2009Dismissed

State of Gujarat Vs Kishorchander Devshankar Joshi

Gujarat High Court · (2009) 07 GUJ CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

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High Courts15 Jul 2009Dismissed

State of Gujarat Vs Pattani Vaghri Bharatbhai Bababhai and Another

Gujarat High Court · (2009) 07 GUJ CK 0076

Atrocity Act — Section 3(1)(10)Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)(3)Penal Code, 1860 (IPC) — Section 114, 504, 506(2)

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High Courts15 Jul 2009

Commi. of Central Excise and Customs Vs Shree Pramukh Switchgear

Gujarat High Court · (2009) 170 ECR 87

Central Excise Rules, 1944 — Rule 52A, 57ACentral Excises and Salt Act, 1944 — Section 35G(1)

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High Courts15 Jul 2009

O.L. of Gujarat Rubbers Works Ltd. Vs The Maneger, Central Bank of India and Another

Gujarat High Court · (2010) 156 CompCas 142

Companies Act, 1956 — Section 529ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(19)

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High Courts14 Jul 2009Allowed

Girishbhai @ Harishbhai Hiralal Patel Vs Nitin Sureshbhai Parante and Another

Gujarat High Court · (2009) 3 GLH 74

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 307, 324, 53

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High Courts14 Jul 2009Dismissed

Dharmendra Kumar Mohanji Mishra Vs State of Gujarat and Another

Gujarat High Court · (2009) 3 GLR 1963 : (2010) 7 RCR(Criminal) 252

Criminal Procedure Code, 1973 (CrPC) — Section 161Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 19(1), 7

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High Courts14 Jul 2009

Surendrapal Singh Chawla Vs State of Gujarat and Another

Gujarat High Court · (2010) 2 BC 256 : (2010) 1 CivCC 443 : (2010) 1 CivCC 443 : (2010) 2 Crimes 342 : (2009) 2 GLH 654 : (2009) 3 GLR 1905 : (2010) 2 RCR(Civil) 657 : (2010) 1 RCR(Civil) 279 : (2010) 1 RCR(Civil) 443 : (2010) 2 RCR(Criminal) 603 : (2010) 1 RCR(Criminal)

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 146, 72

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High Courts14 Jul 2009Allowed