COURT ARCHIVE

Gujarat High Court judgments, 2009

963 judgments · page 5 of 49

High Courts20 Nov 2009Allowed

Nestle India Ltd. and Another Vs State of Gujarat and Another

Gujarat High Court · (2010) CriLJ 3717 : (2011) 3 Crimes 538 : (2010) 1 GLH 320 : (2010) 1 GLR 516

Criminal Procedure Code, 1973 (CrPC) — Section 378, 468, 468(2), 470, 470(3)Limitation Act, 1963 — Section 5Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 17(2), 20, 20A

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High Courts20 Nov 2009Allowed

Bharatkumar Ambalal Modi Vs M.S. Pandya Food Inspector and Another

Gujarat High Court · (2009) 11 GUJ CK 0101

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 16, 19(2), 7

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High Courts19 Nov 2009Dismissed

Shailesh Naranbhai Bhatane Vs State of Gujarat

Gujarat High Court · (2010) CriLJ 1554

Penal Code, 1860 (IPC) — Section 114, 356, 365, 379, 392

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High Courts19 Nov 2009Allowed

Navnitlal Vadilal Shah Vs State of Gujarat and Another

Gujarat High Court · (2009) 11 GUJ CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 374, 397, 401Prevention of Food Adulteration Act, 1954 — Section 14, 16, 19(2), 7

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High Courts19 Nov 2009Allowed

Milankumar Gordhanbhai Bhimani Vs State of Gujarat and Another

Gujarat High Court · (2009) 11 GUJ CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 374, 397, 401Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 17, 18

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High Courts19 Nov 2009Dismissed

State of Gujarat Vs Bharat Arjan Gadhvi and Others

Gujarat High Court · (2009) 11 GUJ CK 0075

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 114, 323, 325, 504, 506(2)

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High Courts18 Nov 2009

Exotic Associates Vs The Commissioner of Central Excise

Gujarat High Court · (2010) 252 ELT 49

Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11A(1), 11A(2B), 11AA, 11AB, 11ACFinance (No. 2) Act, 1996 — Section 76

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High Courts18 Nov 2009Allowed

Prime Co-operative Bank Ltd. Vs District Magistrate/Chief Metropolitan Magistrate

Gujarat High Court · (2009) 11 GUJ CK 0079

Criminal Procedure Code, 1973 (CrPC) — Section 145Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 14, 17

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High Courts18 Nov 2009

Vadgam Taluka Sahkari Kharid Vechan Sangh Ltd. Vs State of Gujarat and Others

Gujarat High Court · (2009) 11 GUJ CK 0078

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High Courts18 Nov 2009Dismissed

State of Gujarat Vs Ajay Bhagwandin Kori (Bhaiyaji)

Gujarat High Court · (2009) 11 GUJ CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 378(3), 379Penal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts18 Nov 2009Dismissed

Prabhaben Chhaguji and Others Vs State of Gujarat and Another

Gujarat High Court · (2010) 1 GLH 704

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 464, 467, 471, 482

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High Courts18 Nov 2009Dismissed

State of Gujarat Vs Kalpesh Rameshbhai Koli Patel

Gujarat High Court · (2009) 11 GUJ CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 378, 379Penal Code, 1860 (IPC) — Section 188, 302

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High Courts17 Nov 2009Dismissed

Modia Ramjibhai Somaji, Hawaldar and Others Vs State of Gujarat and Others

Gujarat High Court · (2009) 11 GUJ CK 0069

Constitution of India, 1950 — Article 14, 16, 21, 226, 39Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25H, 25S

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High Courts17 Nov 2009Dismissed

Mahendrakumar Chimanlal Vakharia Heir and Karta Vs Vishnubhai Ranchhoddas Barot Deceased through Legal Heirs and Another

Gujarat High Court · (2009) 11 GUJ CK 0017

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 227

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High Courts17 Nov 2009Allowed

Simplex Electronics Vs Vimlaben Atmaram Yadav and Another

Gujarat High Court · (2010) 125 FLR 949 : (2010) 3 LLJ 841 : (2010) 5 SLR 524

Industrial Disputes Act, 1947 — Section 25F, 25F(1)

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High Courts17 Nov 2009

Bharatiben M. Trivedi Vs State of Gujarat and Others

Gujarat High Court · (2009) 11 GUJ CK 0002

Constitution of India, 1950 — Article 14Gujarat Secondary Education Act, 1972 — Section 33

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High Courts13 Nov 2009

Navnitlal Purshottamdas Barot, N.R.I. and Another Vs Indian Airlines and Another

Gujarat High Court · (2010) 51 GLR 833

Carriage by Air Act, 1972 — Section 5, 5(2), 5(3), 5(4), 5(5)Carriage by Air Rules — Rule 1(3), 1(4), 17, 22, 22(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts13 Nov 2009Allowed