High Courts29 Apr 2009Allowed
Parshuram Tiles Company Ltd. Vs Kanjibhai Somabhai
Gujarat High Court · (2010) 1 LLJ 366
Industrial Disputes Act, 1947 — Section 18(1), 33(C)(2)Payment of Gratuity Act, 1972 — Section 4, 7(2), 7(3), 7(3)(A)
COURT ARCHIVE
Gujarat High Court judgments, 2009
963 judgments · page 33 of 49
High Courts28 Apr 2009Dismissed
Shakuntalaben Vs Gajraben and Others
Gujarat High Court · (2009) 04 GUJ CK 0057
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 32R, 32T, 88CBombay Tenancy and Agricultural Lands Rules, 1956 — Rule 53A(1)
High Courts28 Apr 2009
Mayursinh alis Mahipatsinh Siddhrajsinh Jhala Vs State of Gujarat and Another
Gujarat High Court · (2009) 04 GUJ CK 0056
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts28 Apr 2009
State of Gujarat Vs Maavji Mangaldas Bhanushali and Others
Gujarat High Court · (2009) 04 GUJ CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
High Courts28 Apr 2009Allowed
Rabari Vashibhai Bhagwanbhai Vs The State of Gujarat and Another
Gujarat High Court · (2009) 04 GUJ CK 0027
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 201, 302, 304, 323, 504
High Courts27 Apr 2009
Rakeshkumar Jayanatilal Patel Vs State of Gujarat
Gujarat High Court · (2009) 04 GUJ CK 0055
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts27 Apr 2009Dismissed
Special Laq Officer Vs Tahkorbhai Shanabhai and Another
Gujarat High Court · (2009) 04 GUJ CK 0052
Land Acquisition Act, 1894 — Section 11, 4, 6
High Courts27 Apr 2009Dismissed
State of Gujarat Vs Deva Narsang Arethiya and Others
Gujarat High Court · (2009) 04 GUJ CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
High Courts27 Apr 2009
State of Gujarat Vs Pujabhai Julabhai Parmar and Others
Gujarat High Court · (2009) 04 GUJ CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
High Courts27 Apr 2009Allowed
Om Enterprise Vs Assistant Provident Fund Commissionner, Circle-II
Gujarat High Court · (2009) 04 GUJ CK 0026
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A
High Courts27 Apr 2009
In Re: Nirmay Properties P. Ltd.
Gujarat High Court · (2009) 150 CompCas 538 : (2010) 97 SCL 207
Companies Act, 1956 — Section 212, 3(1), 391, 394, 40Income Tax Act, 1961 — Section 47
High Courts27 Apr 2009Dismissed
Khalid A. Hakim Vs Assistant Commissioner of Labour, Authority Under Payment of Wages Act and Others
Gujarat High Court · (2009) 3 GLR 2065
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 226(2)Mines Act, 1952 — Section 2(1)
High Courts27 Apr 2009Dismissed
State of Gujarat Vs Vijaysinh Pruthvisinh Vaghela and Another
Gujarat High Court · (2009) 04 GUJ CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
High Courts27 Apr 2009Allowed
Harunbhai Mehboobali Vs State of Gujarat
Gujarat High Court · (2009) 04 GUJ CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B, 22, 8C
High Courts24 Apr 2009
Mahadevbhai Dhanabhai and Others Vs State of Gujarat and Others
Gujarat High Court · (2009) 2 GLR 1811
Bombay Land Revenue Code, 1879 — Section 135C, 135DBombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 10, 15, 15A, 19, 2(2)Bombay Prevention of Fragmentation and Consolidation of Holdings Rules, 1959 — Rule 10, 11
High Courts24 Apr 2009
Sheth Bhikhabhai High School and Another Vs State of Gujarat and Others
Gujarat High Court · (2009) 04 GUJ CK 0053
Letters Patent Act, 1865 — Clause 15
High Courts24 Apr 2009Dismissed
Babu Ganesh Singh Deepnarayan Vs Union of India (UOI) and Another
Gujarat High Court · AIR 2009 Guj 98 : (2009) 2 GLH 606 : (2009) 3 GLR 1934 : (2010) 8 RCR(Civil) 2540
Constitution of India, 1950 — Article 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17, 18, 18(1)
High Courts24 Apr 2009Dismissed
Devabhai Parbatbhai Avadia and Others Vs Competent Authority, Appointed under Anti Defection Act, and Another
Gujarat High Court · (2009) 3 GLH 385
Gujarat Provision for Disqualification of Members of Local Authorities for Defection Rules, 1987 — Rule 3, 7(7)
High Courts23 Apr 2009Dismissed
Gujarat State Road Transport Corporation Vs Raghabhai Zalambhai Talal
Gujarat High Court · (2009) 123 FLR 89
Industrial Disputes Act, 1947 — Section 11A
High Courts23 Apr 2009Allowed
Ramilaben S. Choudhary Vs State of Gujarat and Others
Gujarat High Court · (2009) 04 GUJ CK 0034
Industrial Disputes Act, 1947 — Section 17A, 18(3), 29, 32