High Courts15 Sept 2010Allowed
Ahmedabad Municipal Corporation Vs Ahmedabad District Co. Op. Milk Producers Union Ltd.
Gujarat High Court · (2010) 09 GUJ CK 0161
Bombay Provincial Municipal Corporations Act, 1949 — Section 411
COURT ARCHIVE
Gujarat High Court judgments, 2010
1,629 judgments · page 35 of 82
High Courts15 Sept 2010Allowed
Ahmedabad Municipal Corporation Vs Rajiv Shantilal Maradia
Gujarat High Court · (2010) 09 GUJ CK 0116
Bombay Provincial Municipal Corporations Act, 1949 — Section 411
High Courts15 Sept 2010Allowed
Gujarat State Road Transport Corporation Vs Labhudan M. Gadhvi
Gujarat High Court · (2010) 09 GUJ CK 0113
Constitution of India, 1950 — Article 227
High Courts15 Sept 2010Dismissed
Vasantbhai Bhudarbhai Parmar Vs Manager, Arvind Intex
Gujarat High Court · (2011) 2 LLJ 145
Constitution of India, 1950 — Article 226, 227
High Courts15 Sept 2010Allowed
Gujarat State Road Transport Corporation Vs Prahladbhai S. Rami
Gujarat High Court · (2010) 09 GUJ CK 0108
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 17B
High Courts15 Sept 2010Allowed
Ahmedabad Municipal Corporation Vs B.M.P. Textiles Pvt. Ltd.
Gujarat High Court · (2010) 09 GUJ CK 0078
Bombay Provincial Municipal Corporations Act, 1949 — Section 411
High Courts15 Sept 2010
Maganlal V. Lodhiya Vs Chief Controlling Revenue Authority and Others
Gujarat High Court · (2010) 3 GLH 303 : (2011) 52 GLR 458
Bombay Stamp (Determination of Market Value of Property) Rules, 1984 — Rule 106, 4(2), 94(1), 94(2), 98(1)Bombay Stamp Act, 1958 — Section 32A, 32A, 32B, 32BCentral Excises and Salt Act, 1944 — Section 35G , 35H
High Courts15 Sept 2010Allowed
Ahmedabad Municipal Corporation Vs Divyang Rolling Mills
Gujarat High Court · (2010) 09 GUJ CK 0037
Bombay Provincial Municipal Corporations Act, 1949 — Section 411
High Courts15 Sept 2010
Sejalben Prahaladbhai Patel Vs State of Gujarat and Others
Gujarat High Court · (2010) 09 GUJ CK 0032
Gujarat Civil Services (Pension) Rules, 2002 — Rule 24
High Courts14 Sept 2010
Satishbhai Punjabhai Chamar Vs State of Gujarat
Gujarat High Court · (2010) 09 GUJ CK 0147
Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 307
High Courts14 Sept 2010
Narbheram @ Munno Laxmanbhai Joshi Vs State of Gujarat
Gujarat High Court · (2010) 09 GUJ CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 31
High Courts14 Sept 2010Allowed
Shilpa Vs Sunil Kishan Maheshwari
Gujarat High Court · (2010) 09 GUJ CK 0097
Civil Procedure Code, 1908 (CPC) — Section 125, 24Hindu Marriage Act, 1955 — Section 19
High Courts14 Sept 2010
Indian Textile Traders Vs Narendra Babubhai Patel
Gujarat High Court · (2010) 09 GUJ CK 0081
Constitution of India, 1950 — Article 227
High Courts14 Sept 2010
Vadodara Municipal Corporation Vs Ramuben
Gujarat High Court · (2010) 09 GUJ CK 0080
Constitution of India, 1950 — Article 227
High Courts14 Sept 2010
Kaushikbhai Vinaykbhai Bhatt and Another Vs State of Gujarat and Others
Gujarat High Court · (2010) 09 GUJ CK 0034
Bombay Public Trusts Act, 1950 — Section 36, 36(1), 36(3)
High Courts14 Sept 2010
Rakeshbhai @ Ashok @ Suresh @ Hariram Sharma Vs State of Gujarat
Gujarat High Court · (2010) 09 GUJ CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 34, 394, 411, 412
High Courts14 Sept 2010Allowed
Abhisar Developers Vs Torrent Power Ltd.
Gujarat High Court · AIR 2011 Guj 1 : (2011) 2 CivCC 556 : (2010) 3 GLH 356 : (2011) 2 RCR(Civil) 55 : (2011) 2 RCR(Civil) 55
Electricity Act, 1910 — Section 24Electricity Act, 2003 — Section 14, 15, 19, 2(17), 43
High Courts13 Sept 2010
Gujarat State Co-operative Bank Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2010) 3 GLH 798 : (2011) 52 GLR 627
Constitution of India, 1950 — Article 293(1)National Bank for Agriculture and Rural Development Act, 1981 — Section 23, 25(1)
High Courts13 Sept 2010
Satyaprakash alias Nipukumar Kanaiyaprasad Bamrnwal Vs State of Gujarat
Gujarat High Court · (2010) 09 GUJ CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 120B, 489, 489(A)(B), 489(B)
High Courts13 Sept 2010
Tuntun Thakur and Another Vs State of Gujarat
Gujarat High Court · (2010) 09 GUJ CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 120B, 489, 489(A)(B), 489(B)