High Courts26 Aug 2010Allowed
Dasrathbhai Bhikhabhai Raval Vs Commissioner of Police and Others
Gujarat High Court · (2010) 08 GUJ CK 0178
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
COURT ARCHIVE
Gujarat High Court judgments, 2010
1,629 judgments · page 41 of 82
High Courts26 Aug 2010
Cadila Pharmaceuticals Limited Vs Jyotiben Harishbhai Pandit
Gujarat High Court · (2011) 128 FLR 182 : (2011) 2 LLJ 216 : (2011) LLR 267
Industrial Disputes Act, 1947 — Section 17B
High Courts26 Aug 2010
Airport Authority of India and Another Vs Bharat H. Parmar and Others
Gujarat High Court · (2010) 08 GUJ CK 0156
High Courts26 Aug 2010Allowed
Ghanshyam @ Kaliyo Hiralal Tank Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0141
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts26 Aug 2010Dismissed
The State of Gujarat Vs Tribhovan Bakorbhai Vasava and Others
Gujarat High Court · (2010) 08 GUJ CK 0138
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 114, 323, 504
High Courts26 Aug 2010
Arjanbhai Odharbhai Desai Vs Ahmedabad Municipal Transport Corporation and Another
Gujarat High Court · (2010) 08 GUJ CK 0137
High Courts26 Aug 2010Allowed
Anil @ Anip Lagajibhai Tamache Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0104
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts26 Aug 2010Allowed
Keshod Municipality Vs Nilesh B. Makawana
Gujarat High Court · (2010) 08 GUJ CK 0103
High Courts26 Aug 2010
Vadodara Municipal Vs Mohmad Ismail Usmania Shaikh
Gujarat High Court · (2010) 08 GUJ CK 0096
Industrial Disputes Act, 1947 — Section 25F
High Courts26 Aug 2010Allowed
Vallabhbhai Kadvabhai Makwana Vs Mansukhbhai Karamshibhai Zala Makwana and Another
Gujarat High Court · (2010) 08 GUJ CK 0095
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 140, 166
High Courts26 Aug 2010Allowed
Ahmedabad Municipal Transport Services Vs Narendra S. Zaveri and Others
Gujarat High Court · (2010) 08 GUJ CK 0089
High Courts26 Aug 2010Allowed
Punambhai Chandubhai Kahar Vs Commissioner of Police and Others
Gujarat High Court · (2010) 08 GUJ CK 0082
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts26 Aug 2010
Noble Clean Fuels Limited Saurabh K. Parikh Vs Union of India (UOI) and Others
Gujarat High Court · (2010) 08 GUJ CK 0078
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 18, 48
High Courts26 Aug 2010Allowed
Rajeshbhai Virabhai Lokhil Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0071
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts26 Aug 2010
Special Land Acquisition Officer, Narmada Yojana and Another Vs Amirmiya Hisammiya (Since Decd.) through his Heirs and L.Rs. Noorjaha Amirali Saiyad and Others
Gujarat High Court · (2010) 3 GLH 792 : (2011) 52 GLR 415
Land Acquisition Act, 1894 — Section 11, 23(1A), 23(2), 4, 6
High Courts26 Aug 2010Dismissed
Sureshbhai Ramanbhai Patel and Others Vs Vadodara Municipal Corporation and Another
Gujarat High Court · (2010) 08 GUJ CK 0056
High Courts26 Aug 2010Allowed
Shakilaben Gagdekar Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0055
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts26 Aug 2010Allowed
Sabirbhai Husainbhai Shekh Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0054
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts26 Aug 2010Dismissed
Dhangadhra Taluka Sahkari Kharid Vechan Sangh Ltd. Vs Kishoresinh F. Jhala
Gujarat High Court · (2010) 08 GUJ CK 0048
Industrial Disputes Act, 1947 — Section 11(A)
High Courts26 Aug 2010Allowed
Maheshbhai alias Kabutar Jayantilal Chunara Vs Commissioner of Police and Others
Gujarat High Court · (2010) 08 GUJ CK 0032
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)