COURT ARCHIVE

Gujarat High Court judgments, 2009

963 judgments · page 32 of 49

High Courts05 May 2009Allowed

Harshaben Chatrabhuj Trivedi Vs State of Gujarat and Others

Gujarat High Court · (2009) 2 GLH 411

Bombay University Act, 1974 — Section 11(6), 26(1)Saurashtra University Ordinance — Ordinance 164AUniversity Grants Commission Act, 1956 — Section 12, 26

High Courts05 May 2009Dismissed

UCO Bank Vs Bank of Baroda

Gujarat High Court · AIR 2009 Guj 105 : (2009) 3 GLR 2458 : (2010) 7 RCR(Civil) 1770

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 30Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17(1), 35, 37

High Courts05 May 2009Allowed

Balumal G. Tekwani Vs Kandla Port Trust and Others

Gujarat High Court · (2009) 05 GUJ CK 0029

High Courts05 May 2009

Dineshbhai Pujabhai Baria Vs State of Gujarat

Gujarat High Court · (2009) 05 GUJ CK 0027

Penal Code, 1860 (IPC) — Section 143, 147, 148, 302, 323

High Courts05 May 2009Dismissed

Oriental Insurance Co. Ltd. Vs Gunvantba Mularajsinh Jadeja and Others

Gujarat High Court · (2010) ACJ 1077 : (2009) 2 GLR 1596

Motor Vehicles Act, 1988 — Section 147(1), 166, 167, 170

High Courts04 May 2009Dismissed

State of Gujarat Vs Govindbhai Haribhai Chavda

Gujarat High Court · (2009) 05 GUJ CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 306, 323, 498A

High Courts04 May 2009Dismissed

State of Gujarat Vs Veluram @ Shivram Rugnath Khandeka and Others

Gujarat High Court · (2009) 05 GUJ CK 0064

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 143, 147, 149, 302, 323

High Courts04 May 2009Dismissed

State of Gujarat Vs Ashokbhai @ Tino Mohanbhai Nayak

Gujarat High Court · (2009) 05 GUJ CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 302, 452

High Courts04 May 2009Dismissed

Takadir Samsuddin Sheikh Vs State of Gujarat and Another

Gujarat High Court · (2009) CriLJ 4095 : (2009) 2 GLH 499 : (2010) 7 RCR(Criminal) 987

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302

High Courts04 May 2009Dismissed

Bhavin Impex Pvt. Ltd. Vs Union of India (UOI)

Gujarat High Court · (2010) 256 ELT 20

Central Excises and Salt Act, 1944 — Section 14Constitution of India, 1950 — Article 226

High Courts04 May 2009Dismissed

State of Gujarat Vs Bhemabhai Dharmabhai Koli Thakor and Others

Gujarat High Court · (2009) 05 GUJ CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378

High Courts04 May 2009Allowed

Vaghari Paniben Devabhai Vs State of Gujarat and Another

Gujarat High Court · (2009) 05 GUJ CK 0012

High Courts02 May 2009

Sanjay Ispat Pvt. Ltd. and Another Vs Chairman and Another

Gujarat High Court · (2009) 05 GUJ CK 0025

Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 135, 153, 154

High Courts02 May 2009Dismissed

Vala Manish Vaghabhai and Others Vs State of Gujarat and Others

Gujarat High Court · (2009) 3 GLR 2278

Constitution of India, 1950 — Article 300AForest Act, 1927 — Section 11, 12, 15, 16, 17Gujarat Private Forest (Acquisition) Act, 1972 — Section 4(1), 5

High Courts01 May 2009

Rollwell Forge Ltd. Vs Employees Provident Fund Organization and Another

Gujarat High Court · (2009) 123 FLR 953 : (2009) 3 GLR 1913 : (2010) 1 LLJ 397

Employees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 7(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7A, 7I, 7Q, 8F

High Courts01 May 2009Allowed

Wadhwan Nagarpalika Vs Saurashtra Nagarpalika Panchayat Kamdar Sangh

Gujarat High Court · (2010) 124 FLR 262

High Courts01 May 2009Dismissed

Dahyabhai Kalubhai Solanki Vs C.K. Engineering Industries Pvt. Ltd. and Others

Gujarat High Court · (2009) 05 GUJ CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 378Water (Prevention and Control of Pollution) Act, 1974 — Section 21, 24, 25, 26, 43

High Courts01 May 2009Dismissed

IIM and Another Vs State of Gujarat and Others

Gujarat High Court · AIR 2009 Guj 113 : (2009) 2 GLH 415 : (2010) 8 RCR(Civil) 2548

Bombay Electricity Duty Act, 1958 — Section 3(3), 4(3)Bombay Primary Education Act, 1947 — Section 2Constitution of India, 1950 — Article 14

High Courts29 Apr 2009

Sevantilal Kacharalal Patel Vs Jivkorbai Lallubhai Higher Secondary School and Others

Gujarat High Court · (2009) 04 GUJ CK 0031

Constitution of India, 1950 — Article 226Gujarat Secondary Education Regulations, 1974 — Regulation 12A, 12A(6)Registration of Births and Deaths Act, 1969 — Section 13(3)

High Courts29 Apr 2009

Unitop Engineering (P) Ltd. Vs Assistant Provident Fund Commissioner

Gujarat High Court · (2009) 2 GLH 706 : (2010) 1 LLJ 187

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(B), 6, 7(I), 7(Q), 8F