High Courts09 Jul 2009Dismissed
State of Gujarat Vs Rameshbhai Keshavlal Brahmbhatt
Gujarat High Court · (2009) 07 GUJ CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
COURT ARCHIVE
Gujarat High Court judgments, 2009
963 judgments · page 26 of 49
High Courts09 Jul 2009Dismissed
State of Gujarat Vs Jashvantbhai Bhulabhai Parmar
Gujarat High Court · (2009) 07 GUJ CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 378Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts09 Jul 2009Dismissed
State of Gujarat Vs Manubhai Baldevbhai Patel and Others
Gujarat High Court · (2009) 07 GUJ CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
High Courts09 Jul 2009Dismissed
All India Crop. Biotech Association of India and Others Vs State of Gujarat and Others
Gujarat High Court · (2009) 3 GLH 1
Constitution of India, 1950 — Article 254, 254(1), 39BEnvironment (Protection) Act, 1986 — Section 8Environment (Protection) Rules, 1986 — Rule 10
High Courts09 Jul 2009Dismissed
State of Gujarat Vs Vijaykumar Kantilal Shah
Gujarat High Court · (2009) 07 GUJ CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Prevention of Corruption Act, 1988 — Section 12, 13(1), 13(2), 7
High Courts09 Jul 2009Dismissed
Ranjitsingh Naransingh Gohil Vs State of Gujarat
Gujarat High Court · (2009) 07 GUJ CK 0037
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 377Evidence Act, 1872 — Section 5
High Courts08 Jul 2009Dismissed
Aman Piyush Khanna, thro'' Father and Guardian Piyush Krishna and Others Vs State of Gujarat and Another
Gujarat High Court · (2009) 3 GLH 401 : (2009) 3 GLR 2382
Constitution of India, 1950 — Article 14Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Payment of Fees) Act, 2007 — Section 2(1)Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Payment of Fees) Rules, 2008 — Rule 10, 11, 11, 11(2), 5
High Courts08 Jul 2009
Dasharath Bhanvarlal Rajput Vs State of Gujarat
Gujarat High Court · (2009) 07 GUJ CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29
High Courts08 Jul 2009Dismissed
Chimanbhai Mahijibhai Bin Lallubhai Patel Vs Ramanbhai Mahijibhai Patel and Others
Gujarat High Court · (2009) 07 GUJ CK 0054
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5
High Courts08 Jul 2009Dismissed
Kalpeshbhai Natwarlal Patel Vs State of Gujarat and Another
Gujarat High Court · (2009) 3 GLH 372
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 32P, 32P(7)(8), 32P(9)
High Courts08 Jul 2009Dismissed
Chitrakut Dham Co-Operative Housing Society Ltd. Vs Kharak Haribhai Ravjibhai Bhalariya and Others
Gujarat High Court · (2010) 51 GLR 430
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14, 162
High Courts07 Jul 2009Allowed
Saurashtra Chemicals Ltd. Vs District Collector and Others
Gujarat High Court · (2009) 07 GUJ CK 0072
Gujarat Town Planning and Urban Development (Amendment) Act, 2001 — Section 6(B)Gujarat Town Planning and Urban Development Act, 1976 — Section 6B
High Courts06 Jul 2009Disposed Off
Shree Parshwanath Corporation Vs Deputy Commissioner of Income Tax (OSD)
Gujarat High Court · (2009) 07 GUJ CK 0059
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 156, 68
High Courts03 Jul 2009Dismissed
Hemantbhai Karshandas Leuva Vs Bhartiben Ratilal Leuva and Another
Gujarat High Court · (2009) 3 GLR 2294
Ahmedabad City Civil Court Rules, 1961 — Rule 201Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227
High Courts03 Jul 2009Dismissed
Hitendra Ambaram Jariwala Vs Chunilal Ambaram Jariwala
Gujarat High Court · (2009) 07 GUJ CK 0073
Constitution of India, 1950 — Article 227
High Courts02 Jul 2009Allowed
The Chief Divisional Manager and Others Vs Vishal Roadlines
Gujarat High Court · (2009) 3 GLH 157
Arbitration and Conciliation Act, 1996 — Section 11, 16, 8, 80, 82Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 7Constitution of India, 1950 — Article 227
High Courts02 Jul 2009
Vani Agro Enterprises Vs State of Gujarat and Another
Gujarat High Court · (2009) 3 GLH 127
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 219Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Jul 2009Allowed
Income Tax Officer Vs VXL India Limited
Gujarat High Court · (2009) 07 GUJ CK 0096
Income Tax Act, 1961 — Section 35D
High Courts02 Jul 2009
Sadat Nanjibhai Surjibhai and Another Vs The State of Gujarat
Gujarat High Court · (2009) 07 GUJ CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 114, 300, 302, 304, 324
High Courts02 Jul 2009Allowed
Minor Amrut Dharmshibhai and Others Vs Ghanshyambhai Tapubha Jadeja (Deleted) and Others
Gujarat High Court · (2009) 07 GUJ CK 0085