High Courts11 May 2009Dismissed
State of Gujarat Vs Zala Ranjitsinh Khimubha and Others
Gujarat High Court · (2009) 05 GUJ CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
COURT ARCHIVE
Gujarat High Court judgments, 2009
963 judgments · page 31 of 49
High Courts08 May 2009
In Re: Paramount Centrispun Castings P. Ltd.
Gujarat High Court · (2009) 150 CompCas 790 : (2010) 2 CompLJ 275
Companies (Court) Rules, 1959 — Rule 76Companies Act, 1956 — Section 205, 205(3), 297, 393, 43A(2A)
High Courts08 May 2009Allowed
Bhurabhai Naranbhai Bhadarka and Others Vs State of Gujarat and Another
Gujarat High Court · (2009) 05 GUJ CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 May 2009
In Re: Gallops Realty P. Ltd.
Gujarat High Court · (2009) 150 CompCas 596 : (2010) 1 CompLJ 351 : (2010) 97 SCL 93
Companies (Court) Rules, 1959 — Rule 48 , 49, 50, 52, 54Companies Act, 1956 — Section 100, 101, 102, 103, 104
High Courts08 May 2009Dismissed
Mehulbhai Ranchodbhai Makwana Vs State of Gujarat and Others
Gujarat High Court · (2009) 05 GUJ CK 0001
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 58, 58Penal Code, 1860 (IPC) — Section 143, 147, 149, 223, 224
High Courts07 May 2009
Commissioner, Jamnagar Municipal Corporation Vs Kishorchandra Veljibhai Sonigra and Others
Gujarat High Court · (2010) 124 FLR 417 : (2009) 2 GLH 592 : (2009) 3 GLR 2118 : (2010) 2 LLJ 497
Bombay Civil Services Rules, 1959 — Rule 189, 189A, 189B, 189B(1)Constitution of India, 1950 — Article 309, 309
High Courts07 May 2009Allowed
Bochasanwasi Shri Akshar Purushottam Sanstha by his Pramukh Vs Thakore Umedji Nanaji and Others
Gujarat High Court · (2009) 2 GLH 651
Bombay Land Revenue Code, 1879 — Section 211, 65Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63
High Courts07 May 2009
Ramanbhai Bhurabhai Nayak Vs State of Gujarat
Gujarat High Court · (2009) 2 DMC 845
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 114, 302, 427, 504, 506(2)
High Courts07 May 2009Dismissed
Shravan Kamal Solanki Vs State of Gujarat
Gujarat High Court · (2009) 05 GUJ CK 0043
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 307, 450, 504
High Courts07 May 2009Allowed
Hadala Bhal Sarvajanik Rahat Mandal Trust and Others Vs State of Gujarat and Others
Gujarat High Court · (2009) 2 GLH 684
Bombay Public Trusts Act, 1950 — Section 15, 79Gujarat Agricultural Lands Ceiling Act, 1960 — Section 6
High Courts07 May 2009Dismissed
Dhansukh Bhikhabhai Kapadi Vs State of Gujarat
Gujarat High Court · (2009) CriLJ 4319 : (2010) 2 Crimes 316 : (2009) 2 GLH 293 : (2009) 3 GLR 1854 : (2010) 7 RCR(Criminal) 226
Bombay Police Act, 1951 — Section 135, 37Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114, 27
High Courts06 May 2009
Kanubhai Genaji Trikamji Bhatt Vs State of Gujarat
Gujarat High Court · (2009) CriLJ 4035 : (2009) 3 GLR 1937 : (2010) 7 RCR(Criminal) 964
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401, 41(1)Penal Code, 1860 (IPC) — Section 114, 120B, 307, 324
High Courts06 May 2009Dismissed
State of Gujarat Vs Ambalal Maganlal Darji and Another
Gujarat High Court · (2009) 05 GUJ CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 360, 378Penal Code, 1860 (IPC) — Section 306, 498A
High Courts06 May 2009Allowed
Hind Mosaic and Cement Works and Another Vs Shree Sahjanand Trading Corporation and Another
Gujarat High Court · AIR 2009 Guj 107 : (2009) 2 GLH 551 : (2010) 8 RCR(Civil) 2542
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Patents Act, 1970 — Section 108, 108(1)
High Courts06 May 2009Dismissed
Anantkumar Shriganesh Tiwari and Others Vs State of Gujarat
Gujarat High Court · (2011) 3 GLR 1864
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 212, 397, 414
High Courts06 May 2009
Mangubhai Narayanbhai Patel Vs State of Gujarat and Another
Gujarat High Court · (2009) 05 GUJ CK 0022
Constitution of India, 1950 — Article 226
High Courts06 May 2009Allowed
Balbir Kumar Paul Vs Bank of Baroda and Others
Gujarat High Court · AIR 2010 Guj 83 : (2010) 1 BC 310 : (2010) 7 RCR(Civil) 794
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(23)
High Courts06 May 2009
In Re: Aditya Container Freight Station (P.) Ltd.
Gujarat High Court · (2010) 100 SCL 512
Companies (Court) Rules, 1959 — Rule 84Companies Act, 1956 — Section 394
High Courts06 May 2009
Vishrambhai Sakalaji Kharadi Vs State of Gujarat
Gujarat High Court · (2009) 05 GUJ CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts06 May 2009
Harishchandra Manilal Joshi Vs Government of India and Others
Gujarat High Court · (2009) 3 GLH 166