High Courts02 Mar 2009
Ramesh Kitta Pujari Vs State of Gujarat
Gujarat High Court · (2009) 03 GUJ CK 0028
Arms Act, 1959 — Section 25(1), 27(1)Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 392, 394, 395, 396, 397
COURT ARCHIVE
Gujarat High Court judgments, 2009
963 judgments · page 41 of 49
High Courts02 Mar 2009Dismissed
Vahid K. Ravji Vs Central Board of Direct Taxes and Others
Gujarat High Court · (2009) 03 GUJ CK 0008
Income Tax Act, 1961 — Section 119(2), 131(1), 132, 139(8), 239
High Courts02 Mar 2009Dismissed
Kanubha Gulabsinh Parmar Vs State of Gujarat and Others
Gujarat High Court · (2009) 1 GLH 686
Banking Regulation Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 115A, 23, 24, 36, 73
High Courts27 Feb 2009Allowed
Metro Hospital and Research Institute Vs State of Gujarat and Others
Gujarat High Court · (2009) 2 GLR 1537
Bombay Stamp (Determination of Market Value of Property) Rules, 1984 — Rule 4, 4(2)Bombay Stamp Act, 1958 — Section 32A , 53(1)Constitution of India, 1950 — Article 226
High Courts27 Feb 2009Allowed
Rajubhai Jivabhai Patel Vs State of Gujarat
Gujarat High Court · (2009) 1 GLR 893
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 376
High Courts27 Feb 2009
Agrevo India Ltd. (Bayer Crops Science Ltd.) Vs State of Gujarat and Another
Gujarat High Court · (2009) 02 GUJ CK 0095
Gujarat Sales Tax Act, 1969 — Section 41, 41(3), 41B, 44
High Courts27 Feb 2009Dismissed
Viramgam Municipality Vs Dansig Chaturbhai Vaghela
Gujarat High Court · (2009) 121 FLR 579 : (2009) 3 LLJ 465
High Courts27 Feb 2009
Hipabhai Sodabhai Rabari Vs The State of Gujarat
Gujarat High Court · (2009) 02 GUJ CK 0051
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 377, 378Penal Code, 1860 (IPC) — Section 114, 307, 324
High Courts27 Feb 2009
Bharatbhai Manjibhai Patni and Others Vs State of Gujarat
Gujarat High Court · (2009) 02 GUJ CK 0033
Bombay Police Act, 1951 — Section 135, 135(1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 294
High Courts27 Feb 2009Dismissed
Somabhai Jogibhai Rathod Vs State of Gujarat
Gujarat High Court · (2010) CriLJ 2363
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 452
High Courts27 Feb 2009Dismissed
Gujarat Industrial Development Corporation Vs Pranjivan H. Chavda
Gujarat High Court · (2010) 125 FLR 759 : (2010) 1 LLJ 788
Bombay Shops and Establishments Act, 1948 — Section 2(4)Constitution of India, 1950 — Article 226, 227, 254Payment of Gratuity Act, 1972 — Section 1(3), 2, 4, 4(5)
High Courts26 Feb 2009
Mohmadtaki Aga Mehndi Vs State of Gujarat
Gujarat High Court · (2009) 02 GUJ CK 0081
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 22, 29
High Courts26 Feb 2009Dismissed
State of Gujarat Vs Patel Amitkumar Rasiklal @ Khano
Gujarat High Court · (2009) 02 GUJ CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 34
High Courts25 Feb 2009
State of Gujarat Vs Mer Jetha Giga and Others
Gujarat High Court · (2009) 02 GUJ CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
High Courts25 Feb 2009Dismissed
Rajangiri Kishorgiri Goswami Vs State of Gujarat and Others
Gujarat High Court · (2009) 1 GLH 638
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 48, 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 11, 21(1), 4, 6
High Courts24 Feb 2009
Meenakumari Narhariprasad Pandya Vs State of Gujarat and Another
Gujarat High Court · (2009) 3 GLR 2165 : (2011) 6 RCR(Criminal) 440
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 406(7), 407Penal Code, 1860 (IPC) — Section 498A, 504, 506
High Courts24 Feb 2009Dismissed
State of Gujarat Vs Laxman @ Lakhu Rambhai Dasa and Others
Gujarat High Court · (2009) 02 GUJ CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)(3)Penal Code, 1860 (IPC) — Section 120B, 34, 341, 394, 395
High Courts24 Feb 2009Dismissed
State of Gujarat Vs Habib Kasam
Gujarat High Court · (2009) 02 GUJ CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
High Courts24 Feb 2009Allowed
Manjusha Estate Pvt. Ltd. Vs The Income Tax Officer
Gujarat High Court · (2009) 226 CTR 283 : (2009) 314 ITR 263
Income Tax Act, 1961 — Section 139, 142A, 142A(1), 143(1), 148
High Courts24 Feb 2009
Gujarat State Road Transport Corporation Vs Anwarhusain Mamhadbhai Kadri
Gujarat High Court · (2009) 2 GLR 1778
Central Excises and Salt Act, 1944 — Section 35, 35(1)Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 10, 11, 12, 13, 14