COURT ARCHIVE

Gujarat High Court judgments, 2010

1,629 judgments · page 21 of 82

High Courts27 Oct 2010Allowed

Samirali Kamarali Saiyed Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0175

Bombay Animal Preservation Act, 1954 — Section 10, 5, 6, 7, 8Bombay Municipal Corporation Act, 1888 — Section 335, 336Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2

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High Courts27 Oct 2010Allowed

Mohammedyusuf Noormoahmmed Shaikh thro'' Wife, Shabanabanu N. Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0174

Bombay Animal Preservation Act, 1954 — Section 10, 5, 6, 7, 8Bombay Municipal Corporation Act, 1888 — Section 335, 336Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2

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High Courts27 Oct 2010Allowed

Baburao Tulsirao Sahare (Marathi) Vs Commissioner of Police and Others

Gujarat High Court · (2010) 10 GUJ CK 0169

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High Courts27 Oct 2010Allowed

Vijaykumar Babubhai Patel Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0168

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High Courts27 Oct 2010Allowed

Ismail Ganibhai Kothariya through Shadik Ganibai Kothari Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0120

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High Courts27 Oct 2010

Commissioner of C. Ex. and Customs Vs Bhavani Enterprise

Gujarat High Court · (2011) 21 STR 107

Central Excises and Salt Act, 1944 — Section 35(G)Finance Act, 1994 — Section 76, 77, 80

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High Courts27 Oct 2010

Commissioner of C. Ex. Vs B.S.G.K. Shastry

Gujarat High Court · (2011) 21 STR 358 : (2011) 41 VST 479

Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 68, 69, 70, 76, 77Service Tax Rules, 1994 — Rule 6, 7

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High Courts27 Oct 2010Allowed

Mohammad Riyaz Mohammad Idrishkhan Pathan Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0041

Bombay Animal Preservation Act, 1954 — Section 10, 5, 8Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2Penal Code, 1860 (IPC) — Section 120B, 295A, 429

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High Courts27 Oct 2010Allowed

Pradipkumar Ramsamuj Jaiswal Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0026

Constitution of India, 1950 — Article 14, 19, 21, 22, 22(5)

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High Courts26 Oct 2010Allowed

Naranbhai L. Patel and Another Vs Kacharabhai Somabhai (Decd) thr'' heirs and Others

Gujarat High Court · (2010) 10 GUJ CK 0180

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High Courts26 Oct 2010Allowed

Patel Bharatbhai Parbhabhai Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0119

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High Courts26 Oct 2010Allowed

Fatmabegum Akbarali and Others Vs Special Land Acquisition Officer and Another

Gujarat High Court · (2010) 10 GUJ CK 0082

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4

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High Courts26 Oct 2010Dismissed

Chandrakant Kantilal Mehta and Another Vs Surat Municipal Corporation

Gujarat High Court · (2010) 10 GUJ CK 0081

Bombay Provincial Municipal Corporations Act, 1949 — Section 260Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts26 Oct 2010Allowed

Divisional Controller Vs Y.M. Patel

Gujarat High Court · (2010) 10 GUJ CK 0080

Constitution of India, 1950 — Article 227

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High Courts26 Oct 2010Allowed

Palitana Nagarpalika Vs Ushaben Khodabhai repre. of Safai Kamdar Sangh and Another

Gujarat High Court · (2010) 10 GUJ CK 0079

Constitution of India, 1950 — Article 227

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High Courts26 Oct 2010Allowed

Nayanbhai D. Swadia and Others Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0037

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High Courts26 Oct 2010Allowed

Palitana Nagarpalika Vs Kalubhai Bachubhai Naiya (Husband) repre. of Safai Kamdar Sangh and Another

Gujarat High Court · (2010) 10 GUJ CK 0036

Constitution of India, 1950 — Article 227

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High Courts26 Oct 2010Dismissed

A.B. Garware and Others Vs State of Gujarat and Another

Gujarat High Court · (2010) 10 GUJ CK 0035

Companies Act, 1956 — Section 2(24), 5Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)Penal Code, 1860 (IPC) — Section 114, 420

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High Courts26 Oct 2010

Saraspur Mills Ltd. Vs Kanubhai Jagabhai

Gujarat High Court · (2010) 10 GUJ CK 0020

Constitution of India, 1950 — Article 227

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High Courts25 Oct 2010Allowed

Pravin alias Bakul Pranlal Mehta through Harish Shankarbhai Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0179

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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