COURT ARCHIVE

Gujarat High Court judgments, 2009

963 judgments · page 27 of 49

High Courts02 Jul 2009Dismissed

Legal Heirs of Karamsibhai Maijibhai and Others Vs Somiben and Others

Gujarat High Court · (2009) 07 GUJ CK 0078

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10(2), 20, 5(3), 63, 84Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 227

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High Courts02 Jul 2009Allowed

Kiritkumar Amrutlal Desai and Another Vs The State of Gujarat and Another

Gujarat High Court · (2009) 07 GUJ CK 0070

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High Courts02 Jul 2009

Paka @ Prakash Dhirubhai Gohil Vs State of Gujarat and Another

Gujarat High Court · (2009) 07 GUJ CK 0067

Penal Code, 1860 (IPC) — Section 114, 299, 300, 302, 304

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High Courts02 Jul 2009Allowed

Bhanubhai Kalidas Vs State of Gujarat and Another

Gujarat High Court · (2009) 07 GUJ CK 0058

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

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High Courts02 Jul 2009Allowed

Ratna Trayi Aaradhna Bhavan Trust and Another Vs State of Gujarat and Others

Gujarat High Court · (2009) 07 GUJ CK 0056

Development Control Regulations for Greater Bombay, 1991 — Regulation 12.1(A), 2.9, 29, 29.1, 29.2

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High Courts01 Jul 2009Dismissed

Sanjay @ Thakur Purshottam Solanki Vs State of Gujarat

Gujarat High Court · (2009) 07 GUJ CK 0084

Bombay Police Act, 1951 — Section 135(2)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 323

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High Courts01 Jul 2009Dismissed

Sutreja and Company Vs Junagadh Municipal Corporation and Another

Gujarat High Court · (2009) 07 GUJ CK 0031

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High Courts01 Jul 2009Allowed

Sidi Muslim Jamat Bilali Vs Kasamsha Hajisha Sotiayara

Gujarat High Court · AIR 2009 Guj 166 : (2010) 1 CivCC 409 : (2009) 3 GLH 227 : (2009) 3 GLR 2260 : (2010) 1 RCR(Civil) 69

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6D, 80Constitution of India, 1950 — Article 226, 227

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High Courts01 Jul 2009

Ibrahim Ismail Achha and Another Vs Natwarbhai Jivanbhai Patel

Gujarat High Court · AIR 2010 Guj 27 : (2009) 2 GLR 1691

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22, Order 41 Rule 22(4), 41Constitution of India, 1950 — Article 226 , 227

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High Courts01 Jul 2009Dismissed

Thakor Taraben Vs Thakor Domalji Movtaji and 2 Others

Gujarat High Court · (2011) 4 TAC 686

Motor Vehicles Act, 1988 — Section 147, 147(1)

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High Courts01 Jul 2009Dismissed

Shree Swaminarayan Gurukul Vs Mahesh Trading Company and Others

Gujarat High Court · (2009) 07 GUJ CK 0010

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17AConstitution of India, 1950 — Article 227

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High Courts01 Jul 2009Dismissed

Pathiath Babu Rajendran (since deceased) Gowari Rajendran and Another Vs Asst. Registrar of Trade Marks and Others

Gujarat High Court · (2009) 2 GLR 1794

Constitution of India, 1950 — Article 136, 14, 19(1), 226, 227Limitation Act, 1963 — Article 173Trade and Merchandise Marks Act, 1958 — Section 107, 108, 46(1)(b)

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High Courts30 Jun 2009Allowed