COURT ARCHIVE

Gujarat High Court judgments, 2010

1,629 judgments · page 32 of 82

High Courts24 Sept 2010

Bhanuben Durlabhbhai Patel and Others Vs State of Gujarat and Others

Gujarat High Court · (2010) 3 GLH 545

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 13, 14, 16, 19, 19(1)(g)Land Acquisition Act, 1894 — Section 10, 11, 11(1), 11(2), 11A

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High Courts24 Sept 2010Allowed

Ahmedabad Municipal Corpn. Vs National Rayon Corporation Ltd.

Gujarat High Court · (2010) 09 GUJ CK 0016

Bombay Provincial Municipal Corporations Act, 1949 — Section 2(1A), 406, 411

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High Courts24 Sept 2010Allowed

Gopinath Pillai (Father of Deceased Praneshkumar Pillai @ Javed Gulam Mohmed Sheikh) Vs State of Gujarat and Another

Gujarat High Court · (2011) 1 Crimes 565

Constitution of India, 1950 — Article 226

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High Courts23 Sept 2010Allowed

Gujarat State Seeds Corporaion Employes Association and Others Vs State of Gujarat and Another

Gujarat High Court · (2010) 09 GUJ CK 0167

Bombay Civil Services Rules, 1959 — Rule 57AGujarat Civil Services (Pay) Rules, 2002 — Rule 28

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High Courts23 Sept 2010

Vasumatiben M. Rathod and Others Vs Mamlatdar and Special Recovery Officer and Others

Gujarat High Court · (2010) 09 GUJ CK 0166

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High Courts23 Sept 2010

Ahmedabad Municipal Corporation Vs Sanjaybhai Biharilal

Gujarat High Court · (2010) 09 GUJ CK 0165

Bombay Provincial Municipal Corporations Act, 1949 — Section 411

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High Courts23 Sept 2010

Firozahmed Kallan Kureshi Vs Deputy Police Commissioner and Others

Gujarat High Court · (2010) 09 GUJ CK 0047

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High Courts23 Sept 2010Dismissed

Laxmi Steel Corporation, Sole Proprietor Dilip Kantilal Shah Vs Gujarat Maritime Board and Another

Gujarat High Court · (2010) 09 GUJ CK 0018

Gujarat Maritime Board (Conditions and Procedures for Granting Permission for Utilizing Ship Recycling Plots) Regulations, 2006 — Regulation 4, 5, 6Gujarat Maritime Board Act, 1981 — Section 110, 37, 38, 39, 41

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High Courts23 Sept 2010

Jabubhai Jandubhai Rathva Vs State of Gujarat and Others

Gujarat High Court · (2010) 09 GUJ CK 0017

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 7, 9(1)

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High Courts22 Sept 2010Dismissed

Commr. of C. Ex., Cus. and Service Tax Vs Neral Paper Mills Pvt. Ltd

Gujarat High Court · (2010) 20 STR 601

Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 83

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High Courts22 Sept 2010Dismissed

Naransinh Prabhatsinh Parmar and Another Vs State of Gujarat

Gujarat High Court · (2010) 09 GUJ CK 0124

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 324

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High Courts22 Sept 2010

Shivabhai Nanubhai @ Nanjibhairathod Vs State of Gujarat

Gujarat High Court · (2010) 09 GUJ CK 0123

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High Courts22 Sept 2010Dismissed

Chintankumar Navinchandra Zaveri Vs State of Gujarat and Others

Gujarat High Court · (2010) 09 GUJ CK 0074

Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 114, 323, 504

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High Courts22 Sept 2010Dismissed

Commissioner of Central Excise Vs Shree Khodiyar Rolling Mills

Gujarat High Court · (2010) 259 ELT 684

Central Excise Rules, 2002 — Rule 25(1)Central Excises and Salt Act, 1944 — Section 11(A), 11(A)(A), 11(A)(C), 35(G)CENVAT (Credit) Rules, 2004 — Rule 14, 15(1)

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High Courts22 Sept 2010Dismissed

Commissioner of Central Excise Vs AIA Engineering Ltd.

Gujarat High Court · (2011) 21 STR 367 : (2011) 39 VST 33

Central Excises and Salt Act, 1944 — Section 35G

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High Courts22 Sept 2010Dismissed

Commissioner of C. Ex. and Customs Vs Alka Fashion

Gujarat High Court · (2011) 183 ECR 205 : (2010) 260 ELT 53

Central Excise Rules, 2002 — Rule 25Central Excises and Salt Act, 1944 — Section 11(A)(2), 11AB, 11AC, 35GCENVAT (Credit) Rules, 2002 — Rule 12, 13, 3(4)

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High Courts22 Sept 2010

Divisional Controller Vs Balwantsingh Chatursingh Solanki

Gujarat High Court · (2010) 09 GUJ CK 0022

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A

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High Courts22 Sept 2010Dismissed

Sabirbhai Ganibhai Beawarwala Vs Khedawala Calendar Factory

Gujarat High Court · (2010) 09 GUJ CK 0021

Constitution of India, 1950 — Article 227

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High Courts22 Sept 2010

Eitzen Bulk A/S Vs Ashapura Minechem Limited and Another

Gujarat High Court · AIR 2011 Guj 13 : (2011) 2 GLH 649 : (2011) 52 GLR 229

Arbitration and Conciliation Act, 1996 — Section 2(2), 2(3), 2(4), 2(5), 34Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 10, Order 7 Rule 11, 20

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High Courts22 Sept 2010

Mineshbhai Virabhai Katara Vs State of Gujarat

Gujarat High Court · (2010) 09 GUJ CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 114, 306, 498(A)

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