High Courts25 Nov 2010Dismissed
State of Gujarat Vs Laxmanji Hemaji and Another
Gujarat High Court · (2010) 11 GUJ CK 0073
Bombay Tenancy and Agricultural Lands Act, 1947 — Section 32G
COURT ARCHIVE
Gujarat High Court judgments, 2010
1,629 judgments · page 17 of 82
High Courts25 Nov 2010Allowed
Pinka alias Pinkey Vs State of Gujarat and Others
Gujarat High Court · (2010) 11 GUJ CK 0071
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(2)
High Courts25 Nov 2010Dismissed
Saifuddin Shabbirhusen Geswala Vs Paresh Upendrakumar Sanghvi and Another
Gujarat High Court · (2010) 11 GUJ CK 0069
High Courts25 Nov 2010
Mohammad Gularej Kunwar Gopal Shah and Another Vs State of Gujarat and Another
Gujarat High Court · (2010) 11 GUJ CK 0068
Constitution of India, 1950 — Article 226
High Courts25 Nov 2010Dismissed
Arunbhai Harilal Dave Vs State of Gujarat and Another
Gujarat High Court · (2010) 11 GUJ CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 239
High Courts25 Nov 2010Dismissed
Bhaveshbhai Nareshchandra Amin Vs State of Gujarat and Another
Gujarat High Court · (2010) 11 GUJ CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Nov 2010Allowed
Alkaben Chunara Vs State of Gujarat and Others
Gujarat High Court · (2010) 11 GUJ CK 0065
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1)
High Courts25 Nov 2010Allowed
Kalpesh Vinodchandra Bhavsar Vs State of Gujarat and Others
Gujarat High Court · (2010) 11 GUJ CK 0064
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(2)
High Courts25 Nov 2010Allowed
Taraben Nandlal Mannalal Chunara Vs State of Gujarat and Others
Gujarat High Court · (2010) 11 GUJ CK 0063
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(2)
High Courts25 Nov 2010Dismissed
Anil Synthetics Vs S. Ramamoorthi and Another
Gujarat High Court · (2010) 11 GUJ CK 0061
Arbitration Act, 1940 — Section 14
High Courts25 Nov 2010Allowed
Commissioner, Central Excise and Customs Vs Ashish Amand and Co.
Gujarat High Court · (2011) 38 VST 342
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 69, 75, 76, 77, 78
High Courts25 Nov 2010Allowed
Commissioner of C. Ex. and Customs Vs V.M. Constructions
Gujarat High Court · (2011) 22 STR 520
Central Excises and Salt Act, 1944 — Section 35GFinance Act — Section 77, 78, 79, 80Finance Act, 1994 — Section 76
High Courts25 Nov 2010Allowed
Chandrakant Chhaganlal Bhupatani Vs State of Gujarat
Gujarat High Court · (2010) 11 GUJ CK 0041
Prevention of Corruption Act, 1988 — Section 13(1), 13(10), 13(2), 7
High Courts25 Nov 2010Allowed
Bank of Baroda Vs Regional Provident Fund Commissioner and Others
Gujarat High Court · (2011) 128 FLR 641 : (2011) 2 LLJ 437
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 17(3), 8, 8F
High Courts25 Nov 2010Dismissed
Bansilal K. Gajjar and Others Vs Ram Ashre Kallu and Another
Gujarat High Court · (2010) 11 GUJ CK 0015
High Courts25 Nov 2010Allowed
Phatandas Chellaram Bharaney Vs Kashiben I. Patelia and Another
Gujarat High Court · (2011) 1 GLH 398
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13(1), 29(2)
High Courts25 Nov 2010Dismissed
Commissioner of Central Excise Vs Tripura Containers Pvt. Ltd.
Gujarat High Court · (2011) 264 ELT 339
Central Excise Rules, 1944 — Rule 27Central Excise Rules, 2002 — Rule 25, 26, 27Central Excises and Salt Act, 1944 — Section 11A(1), 11AB, 11AC, 27, 35G
High Courts24 Nov 2010Dismissed
Jayawant K. Durve Vs Alembic Chemicals Works Company Ltd.
Gujarat High Court · (2011) 3 LLJ 95
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33
High Courts24 Nov 2010Allowed
Arunaba Vs Tusharsinh Mahendrasinh Zala
Gujarat High Court · (2011) 1 DMC 55
Hindu Marriage Act, 1955 — Section 29(2), 9
High Courts24 Nov 2010Allowed
Dr. Deval R. Mehta Vs Union of India and Others
Gujarat High Court · (2011) 1 GLH 409
Indian Medical Council Act, 1956 — Section 33Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 39, 72