High Courts01 Oct 2010Dismissed
Govind Mamaiya and Others Vs State of Gujarat
Gujarat High Court · (2010) 10 GUJ CK 0153
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152, 153Land Acquisition Act, 1894 — Section 23(1A)
COURT ARCHIVE
Gujarat High Court judgments, 2010
1,629 judgments · page 29 of 82
High Courts01 Oct 2010Allowed
Dilipbhai Gafurbhi Dantani Vs State of Gujarat and Others
Gujarat High Court · (2010) 10 GUJ CK 0094
Bombay Police Act, 1951 — Section 57Constitution of India, 1950 — Article 226
High Courts01 Oct 2010Allowed
Gujarat State Handicraft and Handloom Development Corp. Ltd. Vs Bharatkumar V. Singharakhiya
Gujarat High Court · (2010) 10 GUJ CK 0093
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25F
High Courts01 Oct 2010Allowed
Shah Enanatali Nadirali Vs Meso Private Ltd.
Gujarat High Court · (2010) 10 GUJ CK 0092
Constitution of India, 1950 — Article 227Industrial Disputes (Gujarat) Rules, 1966 — Rule 26A
High Courts01 Oct 2010Allowed
Chairman/Manager Vs Umeshkumar Radheshyam Brahmbhatt
Gujarat High Court · (2011) 128 FLR 178 : (2011) LLR 260
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2
High Courts01 Oct 2010
Ravindra K. Joshi Vs Union of India (UOI) and Others
Gujarat High Court · (2011) 267 ELT 337 : (2011) 1 GLH 258 : (2011) 52 GLR 506
Constitution of India, 1950 — Article 14, 19(1), 245Customs Act, 1962 — Section 146, 146(2), 161Customs House Agents Licensing (Amendment) Regulations, 2010 — Regulation 2
High Courts01 Oct 2010
Manubhai Kodarlal Patel Vs State of Gujarat
Gujarat High Court · (2010) 10 GUJ CK 0022
High Courts30 Sept 2010Dismissed
Commissioner Vs Jivanbhai D. Makwana
Gujarat High Court · (2010) 20 STR 605
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 65(68), 76, 77, 78, 80
High Courts30 Sept 2010
State of Gujarat and Others Vs Rameshbhai Punjabhai Patel
Gujarat High Court · (2010) 09 GUJ CK 0183
Constitution of India, 1950 — Article 227Industrial Disputes (Central) Rules, 1957 — Rule 26(A)Industrial Disputes Act, 1947 — Section 17B
High Courts30 Sept 2010
Gujarat State Road Transport Corporation Vs Chaturbhai D. Makwana
Gujarat High Court · (2010) 09 GUJ CK 0182
High Courts30 Sept 2010Dismissed
Ashokkumar B. Naik Vs State of Gujarat and Others
Gujarat High Court · (2010) 09 GUJ CK 0143
Bombay Land Revenue Code, 1879 — Section 211, 65, 66, 67Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43
High Courts30 Sept 2010Allowed
Gujarat Housing Board Vs Prafulbhai Dudhrejia thro'' heir-Prabhudas Mohandas Dudhrejia
Gujarat High Court · (2010) 09 GUJ CK 0142
Constitution of India, 1950 — Article 227
High Courts30 Sept 2010Dismissed
Bajaj Col Chem Vs Deputy Superintendent of Stamp and Another
Gujarat High Court · (2011) 1 GLH 243
Bombay Stamp Act, 1958 — Section 32A, 32A, 53(1)Constitution of India, 1950 — Article 226, 227
High Courts30 Sept 2010Dismissed
Khastriya Thakor Seva Mandal Vs Ahmedabad Urban Development Authority and Others
Gujarat High Court · (2010) 09 GUJ CK 0119
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts30 Sept 2010
Raichandji Pujaji Vaghela and Others Vs State of Gujarat and Others
Gujarat High Court · (2010) 09 GUJ CK 0118
Constitution of India, 1950 — Article 226, 227Gujarat Panchayats (Procedure) Rules, 1997 — Rule 18, 7Gujarat Panchayats Act, 1961 — Section 240(2), 259, 97
High Courts30 Sept 2010
Ahmedabad Municipal Corporation Vs Huku D. Karamchandani
Gujarat High Court · (2010) 09 GUJ CK 0112
Bombay Provincial Municipal Corporations Act, 1949 — Section 411
High Courts30 Sept 2010Allowed
Nirav Sureshkumar Sukhadia Vs Police Inspector and Others
Gujarat High Court · (2010) 09 GUJ CK 0077
Constitution of India, 1950 — Article 226
High Courts30 Sept 2010
Chetanbhai Navnitbhai Vyas Vs State of Gujarat and Another
Gujarat High Court · (2010) 09 GUJ CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 125(4), 498A
High Courts30 Sept 2010Dismissed
Ganesh Kaxmnbhai Jadav and Others Vs Jerambhai Bababhai Chunara and Another
Gujarat High Court · (2010) 09 GUJ CK 0063
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(O), 42
High Courts30 Sept 2010Allowed
Shri Bismillakhan Kalekhan Pathan Vs Commissioner of Fisheries and Others
Gujarat High Court · (2010) 09 GUJ CK 0058
Constitution of India, 1950 — Article 14, 162, 226