High Courts30 Dec 2010
Jivan Sanskar Vidyalaya run by Sanskar Dham Education Trust Vs District Education Officer and Others
Gujarat High Court · (2010) 12 GUJ CK 0279
Gujarat Secondary Education Regulations, 1974 — Regulation 9(A)
COURT ARCHIVE
Gujarat High Court judgments, 2010
1,629 judgments · page 1 of 82
High Courts30 Dec 2010Allowed
Kiranben Bipinkumar Tanna Vs State of Gujarat and Another
Gujarat High Court · (2010) 12 GUJ CK 0278
Criminal Procedure Code, 1973 (CrPC) — Section 482Gujarat Sales Tax Act, 1969 — Section 29, 75(3)Sales Tax Act — Section 45(2), 47A(1), 75(1)
High Courts30 Dec 2010Dismissed
Mohanbhai J. Oza Vs State of Gujarat and Others
Gujarat High Court · (2010) 12 GUJ CK 0185
Bombay Civil Services Rules, 1959 — Rule 161(1)Constitution of India, 1950 — Article 226
High Courts30 Dec 2010Dismissed
Bhavnagar Municipal Corporation Vs Dharmendra B. Vegad
Gujarat High Court · (2010) 12 GUJ CK 0184
Industrial Disputes Act, 1947 — Section 25H
High Courts30 Dec 2010Allowed
Jyotsnaben Naranbhai Popat and Others Vs State of Gujarat and Others
Gujarat High Court · (2010) 12 GUJ CK 0114
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 363
High Courts30 Dec 2010Allowed
New India Assurance Company Limited Vs Commissioner For Workmens Compensation and Others
Gujarat High Court · (2010) 12 GUJ CK 0113
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 194A, 194A(3)
High Courts30 Dec 2010
Air Control And Chemical Engineering Co Ltd Vs Assistant Provident Fund Commissioner - Employees Provident
Gujarat High Court · (2010) 12 GUJ CK 0112
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts30 Dec 2010Dismissed
Charu Chemical And Techno Ltd. and Others Vs State of Gujarat and Another
Gujarat High Court · (2010) 12 GUJ CK 0111
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 220, 221, 222Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Dec 2010Allowed
Punia Ramchandra Vs Western Railway
Gujarat High Court · (2010) 12 GUJ CK 0087
High Courts30 Dec 2010Allowed
Jayesh Kantilal Parmar Vs State of Gujarat and Another
Gujarat High Court · (2010) 12 GUJ CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363, 366
High Courts30 Dec 2010Allowed
Parbat Dahyabhai Rabari and Others Vs State of Gujarat and Another
Gujarat High Court · (2010) 12 GUJ CK 0058
Atrocities Act — Section 3(1)Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 504, 506(2)
High Courts30 Dec 2010Allowed
Jayesh Khodidas Patel Vs State of Gujarat and Others
Gujarat High Court · (2010) 12 GUJ CK 0057
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 114, 120B, 406, 409, 420
High Courts30 Dec 2010Allowed
Ashvinbhai Nagarbhai Dalvadi Vs State of Gujarat and Another
Gujarat High Court · (2010) 12 GUJ CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 363, 366
High Courts30 Dec 2010Dismissed
Special Land Acquisition Officer and Others Vs Takhatsinh Badharsang Rana
Gujarat High Court · (2010) 12 GUJ CK 0055
Land Acquisition Act, 1894 — Section 11, 18, 4, 6
High Courts30 Dec 2010Dismissed
Legal Hairs of Deceased Suleman Hasan and Others Vs Kaniyalal Naran Lalji and Others
Gujarat High Court · (2010) 12 GUJ CK 0054
High Courts30 Dec 2010
Hashumatiben Karshanbhai Parmar Vs State of Gujarat and Others
Gujarat High Court · (2010) 12 GUJ CK 0053
Gujarat Panchayats (Amendment) Act, 1993 — Section 269, 57, 57(1)
High Courts30 Dec 2010
Kotak Mahindra Bank Ltd. Vs Balaram Cements Limited
Gujarat High Court · (2011) 3 BC 263 : (2011) 3 KLJ 809
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226, 227Debts Recovery Tribunal Act, 1993 — Section 19
High Courts30 Dec 2010Dismissed
Baldevbhai Dhanabhai Valand Vs State of Gujarat and Others
Gujarat High Court · (2011) 1 GLH 379
General Clauses Act, 1897 — Section 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 20, 6Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4
High Courts30 Dec 2010
Patel Somabhai Devidas Vs Dahyaji Somaji Thakor and Others
Gujarat High Court · (2010) 12 GUJ CK 0050
Bombay Land Revenue Code, 1879 — Section 211, 65Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31(2), 34, 6, 6(2), 7
High Courts30 Dec 2010
Jay-Kanan Build Con. Pvt. Ltd. Vs O.L. of Omex Investors Ltd. (in Liqn.)
Gujarat High Court · (2011) 164 CompCas 34
Companies Act, 1956 — Section 483Negotiable Instruments Act, 1881 (NI) — Section 138