COURT ARCHIVE

Gujarat High Court judgments, 2010

1,629 judgments · page 45 of 82

High Courts17 Aug 2010

Kakadiya Bhagwanbhai Arjanbhai Patel Vs State of Gujarat.

Gujarat High Court · (2011) CriLJ 53 : (2011) 2 GLH 605

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17

High Courts16 Aug 2010Dismissed

Babubhai S. Solanki Vs Ahmedabad Municipal Corporation

Gujarat High Court · (2011) 3 LLJ 154

Industrial Disputes Act, 1947 — Section 11(A)

High Courts16 Aug 2010Allowed

Gopinathji Dev Mandir Trust thru its trustee-Kothari and Others Vs Ishwarbhai Dhirajlal Parekh

Gujarat High Court · (2010) 3 GLH 327

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14Trusts Act, 1882 — Section 48

High Courts16 Aug 2010Dismissed

Oriental Insurance Co. Ltd. Vs Vanita Kunvar and Others

Gujarat High Court · (2011) 1 TAC 974

High Courts16 Aug 2010Dismissed

National Insurance Co. Ltd. Vs Babuben and others

Gujarat High Court · (2012) ACJ 713

High Courts13 Aug 2010Allowed

Ranjitsinh Hanubha Jadeja Vs State of Gujarat

Gujarat High Court · (2010) 51 GLR 2680 : (2011) 1 RCR(Criminal) 750

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 389Electricity Act, 2003 — Section 135(1)A

High Courts13 Aug 2010Dismissed

Pankajsinh Waghela Vs State Election Commission and Others

Gujarat High Court · AIR 2010 Guj 161 : (2010) 3 GLH 523 : (2011) 52 GLR 175

Bombay Provincial Municipal Corporation (Delimitation of Wards and Allocation of Reserved Seats) Rules, 1994 — Rule 2, 4Bombay Provincial Municipal Corporations Act, 1949 — Section 2, 29A, 29A(2), 29A(3), 456(1)Constitution of India, 1950 — Article 1, 14, 170, 243ZG, 55

High Courts13 Aug 2010

Leelaben Parmer and Others Vs Physical Research Laboratory and Another

Gujarat High Court · (2011) 129 FLR 1053 : (2010) 3 GLH 333 : (2011) 1 LLJ 835 : (2011) LLR 813

Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 12, 14, 16, 226Equal Remuneration Act, 1976 — Section 10, 12, 23, 25, 7

High Courts12 Aug 2010Dismissed

Commissioner of Central Excise Vs Omkar Textile Mills Pvt. Ltd.

Gujarat High Court · (2010) 259 ELT 687

Central Excises and Salt Act, 1944 — Section 11(A), 14, 35(G)

High Courts12 Aug 2010Allowed

Firoz Alias Bhaijan Abdulbhai Shekh through his Cousin Broth Vs State of Gujarat and Others

Gujarat High Court · (2010) 08 GUJ CK 0161

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

High Courts12 Aug 2010

Saurashtra Fuels (P.) Ltd. Maha Shakti Coke Vs State of Gujarat and Others

Gujarat High Court · (2010) 08 GUJ CK 0160

Civil Procedure Code, 1882 — Order 21 Rule 8, Order 6 Rule 17, 53Constitution of India, 1950 — Article 14, 19(1), 226Contract Act, 1872 — Section 19 , 23

High Courts12 Aug 2010Allowed

Koylana Gram Panchayat Vs Kalubha Madhubha Raijada

Gujarat High Court · (2010) 08 GUJ CK 0150

High Courts12 Aug 2010

Navinbhai Kannan Iyenger Vs State of Gujarat

Gujarat High Court · (2010) 08 GUJ CK 0147

Penal Code, 1860 (IPC) — Section 354, 376

High Courts12 Aug 2010Dismissed

Chandiram Mulchand Govrani Vs Medical Officer and Others

Gujarat High Court · (2010) 08 GUJ CK 0144

Bombay Civil Services Rules, 1959 — Rule 33(1)

High Courts12 Aug 2010Dismissed

Amratji @ Bhagaji Mafatji Thakor Vs The State of Gujarat

Gujarat High Court · (2010) 08 GUJ CK 0143

Bombay Police Act, 1951 — Section 135(1)Penal Code, 1860 (IPC) — Section 376, 506(2)

High Courts12 Aug 2010

New India Assurance Company Limited Vs Bhartiben Arvindbhai Tadvi and Others

Gujarat High Court · (2010) 08 GUJ CK 0136

Motor Vehicles Act, 1988 — Section 140, 149(2), 166, 173

High Courts12 Aug 2010

Navsari Nagarpalika Vs Imtiyaz Ibrahim Tailor

Gujarat High Court · (2010) 08 GUJ CK 0135

High Courts12 Aug 2010Allowed

State of Gujarat and Another Vs Union of India (UOI) and Others

Gujarat High Court · (2010) 08 GUJ CK 0108

Arms Act, 1959 — Section 27, 29Bombay Police Act, 1951 — Section 135(1)Constitution of India, 1950 — Article 21, 226, 227, 32

High Courts12 Aug 2010Dismissed

Taluka Development Officer Vs Amarshi Ramjibhai and Another

Gujarat High Court · (2010) 08 GUJ CK 0107

Industrial Disputes Act, 1947 — Section 2

High Courts12 Aug 2010Allowed

Hirasingh Jagtarsingh Olakh Vs State of Gujarat and Others

Gujarat High Court · (2010) 08 GUJ CK 0106

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)