High Courts06 Apr 2009Dismissed

State of Gujarat Vs Koli (Makwana) Chhaganbhai Laxmanbhai

Gujarat High Court · (2009) CriLJ 3557 : (2009) 2 GLR 1605 : (2011) 7 RCR(Criminal) 1367

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 174, 256, 313, 374, 433AEvidence Act, 1872 — Section 106, 114, 118, 27, 8
High Courts02 Apr 2009Allowed

Industrial Finance Corporation of India Vs Parekh Platinum Ltd. and Others

Gujarat High Court · AIR 2010 Guj 35 : (2010) 2 CivCC 516 : (2009) 3 GLH 426 : (2010) 8 RCR(Civil) 941

Bombay Land Revenue Code, 1879 — Section 211, 63Bombay Tenancy and Agricultural Lands Act, 1976 — Section 84CSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 13(8)