COURT ARCHIVE

Gujarat High Court judgments, 2010

1,629 judgments · page 34 of 82

High Courts17 Sept 2010

Association of Pathologist of Bhavnagar and Others Vs Secretary Health Department and Others

Gujarat High Court · (2010) 3 GLH 600

Evidence Act, 1872 — Section 45Gujarat Medical Council Act, 1967 — Section 16(3), 16(3)Indian Medical Council Act, 1956 — Section 10A, 15, 15(2), 2, 2(2)

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High Courts17 Sept 2010Dismissed

Aniruddhsinh Vajubha Zala and Another Vs Sarpanch

Gujarat High Court · (2011) LLR 64

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25(F)

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High Courts17 Sept 2010Allowed

Municipal Corporation of Ahmedabad Vs Union Bank of India

Gujarat High Court · (2010) 09 GUJ CK 0158

Bombay Provincial Municipal Corporations Act, 1949 — Section 406, 411

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High Courts17 Sept 2010Allowed

Ahmedabad Municipal Corpn. Vs Bank of India

Gujarat High Court · (2010) 09 GUJ CK 0157

Bombay Provincial Municipal Corporations Act, 1949 — Section 406, 411

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High Courts17 Sept 2010

Selabhai Meghabhai Bharwad Vs Ashwinkumar Kantilal Shah

Gujarat High Court · (2010) 09 GUJ CK 0156

Constitution of India, 1950 — Article 227

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High Courts17 Sept 2010

Jayshree Dineshkumar and Others Vs Gujarat University and Another

Gujarat High Court · (2011) 1 GLH 115

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High Courts17 Sept 2010Allowed

Kotak Mahindra Bank Ltd. Vs District Magistrate and Another

Gujarat High Court · (2011) 2 BC 249 : (2011) 267 ELT 614 : (2010) 3 GLH 472 : (2011) 52 GLR 18

Bombay City Land Revenue Act, 1876 — Section 11Central Excise Rules, 1944 — Rule 173Q(1), 173Q(2), 211Central Excise Rules, 2001 — Rule 28

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High Courts17 Sept 2010

Hind Mosaic and Cement Works and Another Vs Shree Sahjanand Trading Corporation and Another

Gujarat High Court · (2010) 09 GUJ CK 0014

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, 151

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High Courts16 Sept 2010Dismissed

Commissioner of C. Ex. and Customs Vs Saurashtra Cement Ltd.

Gujarat High Court · (2011) 184 ECR 73 : (2010) 260 ELT 71

Central Excise Rules, 1944 — Rule 173GG, 173QCentral Excise Rules, 2002 — Rule 25, 27, 8, 8(1), 8(3)Central Excises and Salt Act, 1944 — Section 11AC, 11AC(2), 6, 8(3)

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High Courts16 Sept 2010