High Courts01 Apr 2009Dismissed
Prahladbhai Babarbhai Thakar Vs State of Gujarat
Gujarat High Court · (2009) 04 GUJ CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gujarat High Court judgments, 2009
963 judgments · page 36 of 49
High Courts01 Apr 2009
Harmony Multimedia F. Ltd. Vs Parag Prints P. Ltd.
Gujarat High Court · (2009) 150 CompCas 756 : (2009) 4 CompLJ 172 : (2010) 97 SCL 148
Companies Act, 1956 — Section 433, 434, 434(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Apr 2009Dismissed
Chaudhary Shankarbhai Kanjibhai (Decd.) and Others Vs Mafiben Kanjibhai Chaudhary and Others
Gujarat High Court · (2009) 2 GLH 127 : (2009) 2 GLR 1391
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 43 Rule 2, 114Family Courts Act, 1984 — Section 7 , 8Hindu Adoptions and Maintenance Act, 1956 — Section 19 , 19(1)
High Courts01 Apr 2009Dismissed
State of Gujarat Vs Koli Khimji Savshi and Others
Gujarat High Court · (2009) 04 GUJ CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
High Courts01 Apr 2009Allowed
Backbone Projects Ltd. Vs Yogesh Bhavchandbhai Gadhiya and Others
Gujarat High Court · (2010) 125 FLR 145 : (2009) 4 LLJ 783
Central Excises and Salt Act, 1944 — Section 35(1)Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 7(7)
High Courts01 Apr 2009Dismissed
Oil and Natural Gas Commission and Others Vs L.K. Khan Babi
Gujarat High Court · (2009) 04 GUJ CK 0008
Constitution of India, 1950 — Article 226, 226Letters Patent Act, 1865 — Clause 15
High Courts31 Mar 2009Allowed
Mukeshbhai Balubhai Ramani Vs State of Gujarat
Gujarat High Court · (2009) 2 GLR 1749
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
High Courts31 Mar 2009Dismissed
Shri Dhulabhai Manibhai Patel Vs The State of Gujarat
Gujarat High Court · (2009) 2 GLH 147 : (2009) 2 GLR 1545
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 506(2)
High Courts31 Mar 2009Allowed
Chandrakant Devgiri Giri Vs Porbandar Nagarpalika
Gujarat High Court · (2009) 122 FLR 959 : (2009) 2 GLH 228 : (2009) 2 GLR 1497
Industrial Disputes (Central) Rules, 1957 — Rule 26AIndustrial Disputes Act, 1947 — Section 10, 10(4A), 15, 17, 2
High Courts30 Mar 2009Dismissed
Lalitkumar Jivabhai Thakkar and Another Vs State Bank of India and Others
Gujarat High Court · AIR 2010 Guj 4 : (2009) 2 GLR 1667 : (2010) 7 RCR(Civil) 1780
Constitution of India, 1950 — Article 227Income Tax (Certificate Proceedings) Rules, 1962 — Rule 60, 61, 62Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(25), 22, 29
High Courts30 Mar 2009Dismissed
Mohmad Sharif Gulammahmad Vs State of Gujarat
Gujarat High Court · (2009) 03 GUJ CK 0084
Constitution of India, 1950 — Article 39A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 389, 82, 83, 84, 85Penal Code, 1860 (IPC) — Section 302
High Courts30 Mar 2009Allowed
Model Cinema Vs State of Gujarat and Others
Gujarat High Court · (2009) 03 GUJ CK 0063
Constitution of India, 1950 — Article 226, 227Gujarat Entertainment Tax Act, 1977 — Section 29, 30, 9, 9(2)Gujarat Entertainment Tax Rules, 1979 — Rule 15
High Courts30 Mar 2009Dismissed
MM Petroleum and Others Vs Indian Oil Corporation Ltd.
Gujarat High Court · (2009) 03 GUJ CK 0051
High Courts30 Mar 2009Dismissed
The Commissioner of Income Tax Vs Alfa Lamination
Gujarat High Court · (2009) 225 CTR 212
Income Tax Act, 1961 — Section 255(4), 80IB, 80IB(2)
High Courts30 Mar 2009
Commissioner of Income Tax Vs National Lamination Industries
Gujarat High Court · (2009) 03 GUJ CK 0036
Income Tax Act, 1961 — Section 80IB
High Courts30 Mar 2009
Chohtan Construction Co. a Partnership Firm Vs Collector and Others
Gujarat High Court · (2009) 03 GUJ CK 0033
High Courts30 Mar 2009
Babubhai Maherji Khatri Vs District Civil Supply Officer and Others
Gujarat High Court · (2009) 03 GUJ CK 0018
High Courts27 Mar 2009
State of Gujarat Vs Mayaben Surendrabhai Kodnani
Gujarat High Court · (2010) CriLJ 1095 : (2009) 2 GLH 109
Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 160, 438, 439(2), 482
High Courts27 Mar 2009Dismissed
State of Gujarat Vs Bhaylubhai Naranbhai Koli
Gujarat High Court · (2009) 03 GUJ CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 320, 326, 447
High Courts27 Mar 2009
Gujarat Cypromet Ltd. Vs Union of India (UOI)
Gujarat High Court · (2010) 254 ELT 455
Central Excises and Salt Act, 1944 — Section 32E(1A), 32F(1), 32F(7), 32K(1) , 32K(2)Constitution of India, 1950 — Article 136, 226