High Courts26 Aug 2010Allowed
Firoz @ Gopi Mohammed Shaikh Vs Commissioner of Police and Others
Gujarat High Court · (2010) 08 GUJ CK 0031
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 42 of 82
High Courts26 Aug 2010Allowed
Prakash @ Chako Jaswantsinh Parmar Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0030
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts26 Aug 2010
District Panchayat and Another Vs Dhaniben Labhubhai
Gujarat High Court · (2010) 08 GUJ CK 0019
Industrial Disputes Act, 1947 — Section 25(F), 25(G), 25(H)
High Courts26 Aug 2010Allowed
Rameshbhai Chandubhai Shah Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0009
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts26 Aug 2010Allowed
Sachinbhai Champakbhai Rana through Father, Champaklal Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0008
Bombay Prohibition Act, 1949 — Section 116(1), 65(A)(E), 66(1), 81Constitution of India, 1950 — Article 226
High Courts25 Aug 2010Dismissed
Ashokbhai Shivshankar Trivedi Vs The State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0232
Constitution of India, 1950 — Article 226, 227
High Courts25 Aug 2010Allowed
Yoginkumar Krushnamukh Shukla Vs Surat Municipal Corporation and Another
Gujarat High Court · (2010) 08 GUJ CK 0231
Constitution of India, 1950 — Article 226
High Courts25 Aug 2010Dismissed
State of Gujarat Vs Rohit Pulp and Paper Mills Ltd. and Another
Gujarat High Court · (2010) 08 GUJ CK 0230
Arbitration Act, 1940 — Section 14(2), 15, 16, 17, 30Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3(1)
High Courts25 Aug 2010Dismissed
State of Gujarat Vs T.D. Vania and Another
Gujarat High Court · (2010) 08 GUJ CK 0229
Arbitration Act, 1940 — Section 14(2), 15, 16, 17, 39Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3(1)
High Courts25 Aug 2010
Special Land Acquisition Officer Vs Patel Madhabhai since decd. thro'' Dashrath Madhabhai Patel
Gujarat High Court · (2010) 08 GUJ CK 0228
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 4, 54
High Courts25 Aug 2010Dismissed
Gujarat State Road Transport Corporation Vs S.M. Solanki
Gujarat High Court · (2010) 08 GUJ CK 0227
Industrial Disputes Act, 1947 — Section 11A
High Courts25 Aug 2010Allowed
Gujarat State Road Transport Corporation Vs Secretary, S.T. Worrkers Union
Gujarat High Court · (2010) 08 GUJ CK 0226
High Courts25 Aug 2010Dismissed
State of Gujarat Vs Keshabhai Laxmanbhai Vaghri
Gujarat High Court · (2010) 08 GUJ CK 0225
Criminal Procedure Code, 1973 (CrPC) — Section 378Essential Commodities Act, 1955 — Section 3, 7
High Courts25 Aug 2010Dismissed
State of Gujarat Vs Gulabbhai Shyamlal Agrawal and Others
Gujarat High Court · (2010) 08 GUJ CK 0224
Constitution of India, 1950 — Article 227
High Courts25 Aug 2010Dismissed
Gujarat State Road Transport Corporation Vs Mansukhbhai P. Ladva
Gujarat High Court · (2010) 08 GUJ CK 0223
High Courts25 Aug 2010
Gujarat State Road Transport Corporation Vs Ravubha D. Vala
Gujarat High Court · (2010) 08 GUJ CK 0217
Industrial Disputes Act, 1947 — Section 11(A)
High Courts25 Aug 2010
Gujarat State Road Transport Corporation Vs Manilal M. Vankar
Gujarat High Court · (2010) 08 GUJ CK 0169
High Courts25 Aug 2010Dismissed
Rajendra Jain @ Jirawala Vs Central Bureau of Investigation and Another
Gujarat High Court · (2011) 1 GLH 669
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 167, 178, 436, 439, 482Penal Code, 1860 (IPC) — Section 120B, 201, 302, 341, 342
High Courts25 Aug 2010Dismissed
Gujarat State Road Transport Corporation Vs Rajendra Hariprasad Gondalia
Gujarat High Court · (2010) 08 GUJ CK 0133
Constitution of India, 1950 — Article 14, 226, 227
High Courts25 Aug 2010Allowed
Champaben Purshotambhai Ghoghari Vs State of Gujarat and Others
Gujarat High Court · (2011) 52 GLR 129
Gujarat Panchayats (Amendment) Act, 1993 — Section 58, 58(1), 58(2), 72, 86Panchayats (Procedure) Rules, 1997 — Rule 54, 58