High Courts12 Jul 2010Dismissed
Oriental Insurance Company Limited Vs Lilaben Ranchhodbhai and Others
Gujarat High Court · (2011) 2 TAC 119
Workmens Compensation Act, 1923 — Section 2(1)(1)
COURT ARCHIVE
Gujarat High Court judgments, 2010
1,629 judgments · page 56 of 82
High Courts09 Jul 2010Allowed
Vinodbhai Prakashbhai Khatik Vs State of Gujarat and Others
Gujarat High Court · (2010) 07 GUJ CK 0093
Constitution of India, 1950 — Article 22(5), 226Essential Commodities Act, 1955 — Section 3, 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts09 Jul 2010Allowed
Shaileshbhai Ranchhodbhai Chaudhary Vs State of Gujarat and Others
Gujarat High Court · (2010) 07 GUJ CK 0033
Bombay Prohibition Act, 1949 — Section 116(2), 65(A)(E), 66(1), 81Constitution of India, 1950 — Article 226
High Courts09 Jul 2010Allowed
Rajubhai Bherubhai Khatik Vs State of Gujarat and Others
Gujarat High Court · (2010) 07 GUJ CK 0032
Constitution of India, 1950 — Article 22(5), 226Essential Commodities Act, 1955 — Section 3, 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts09 Jul 2010Dismissed
Union Bank of India Vs Manakchowk and Ahmedabad Manufacturing Co. Ltd. and Others
Gujarat High Court · AIR 2010 Guj 145
Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts09 Jul 2010
Indian Rayon, A Unit of Aditya Birla Nuvo Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2011) 52 GLR 700
Constitution of India, 1950 — Article 226, 243XGujarat Municipalities Act, 1963 — Section 100, 101, 101(3), 102, 103Gujarat Municipalities Property Tax Rules, 2007 — Rule 3, 4(1), 5(3), 6A(2)
High Courts09 Jul 2010Dismissed
Kaliben Vasabhai Kachot and Others Vs Driver Mohmed Umar and Others
Gujarat High Court · (2010) 51 GLR 2248
High Courts08 Jul 2010Dismissed
Skyron Overseas Vs Union of India (UOI)
Gujarat High Court · (2010) 258 ELT 221
Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226
High Courts08 Jul 2010
Commissioner, Central Excise and Customs Vs Port Officer
Gujarat High Court · (2011) 238 CTR 95 : (2010) 35 VST 242
Finance Act, 1994 — Section 68, 76, 77, 78, 79
High Courts07 Jul 2010
Deepak Nitrite Ltd. Vs State of Gujarat
Gujarat High Court · (2010) 35 VST 173
Bombay Sales Tax Act, 1959 — Section 2(33)Gujarat Sales Tax Act, 1969 — Section 15, 15B, 16, 18, 2(33)Gujarat Value Added Tax Act, 2003 — Section 78(4)
High Courts07 Jul 2010Dismissed
Commr. of C. Ex. and Cus. Vs GDN Garments
Gujarat High Court · (2010) 258 ELT 41
Central Excise Rules, 2002 — Rule 14, 21Central Excises and Salt Act, 1944 — Section 35GCENVAT (Credit) Rules, 2004 — Rule 3(1)
High Courts07 Jul 2010Dismissed
Commissioner of Central Excise Vs Garden Silk Mills
Gujarat High Court · (2010) 257 ELT 365
Central Excise Rules, 1944 — Rule 173Q(1), 9(2)Central Excises and Salt Act, 1944 — Section 11A(1), 11A(2), 35L
High Courts06 Jul 2010
Union of India (UOI) Vs Oswal Agricomm Pvt. Ltd.
Gujarat High Court · (2011) 268 ELT 21 : (2010) 3 GLH 765
Customs Act, 1962 — Section 108, 111, 112, 113, 114Environment (Protection) Act, 1986 — Section 25, 6, 8Foreign Trade (Development and Regulation) Act, 1992 — Section 5
High Courts06 Jul 2010
Naliniben Rajnikant Patel through Power of Attorney and Others Vs Rashmikant Manubhai Amin and Others
Gujarat High Court · AIR 2010 Guj 130 : (2011) 1 BC 99 : (2010) 51 GLR 2608
Civil Procedure Code, 1908 (CPC) — Section 3, 9Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 19(7), 20
High Courts02 Jul 2010Allowed
Zalakben Vs Sanjay Indravadan Parikh
Gujarat High Court · (2011) 1 GLH 353
High Courts02 Jul 2010Allowed
Anilbhai Hasmukhbhai Soni Vs Union of India (UOI)
Gujarat High Court · (2010) 257 ELT 362
Customs Act, 1962 — Section 129A, 2, 2(8), 80, 81
High Courts01 Jul 2010Dismissed
Commissioner of C. Ex. and Cus. Vs Eimco Elecon Ltd.
Gujarat High Court · (2010) 20 STR 603
Finance Act, 1994 — Section 68, 71A, 73, 75, 75AFinance Act, 2003 — Section 71A
High Courts01 Jul 2010Dismissed
Commissioner of Central Excise and Customs Vs ACCRAPAC (India) Pvt. Ltd.
Gujarat High Court · (2010) 179 ECR 151
Central Excise Rules, 1944 — Rule 173B
High Courts01 Jul 2010Dismissed
Ansuyaben Thaker and Others Vs Kumbhar Kanjibhai Mavjibhai and Another
Gujarat High Court · (2010) 07 GUJ CK 0089
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Jul 2010
Rupalsinh Parbatsinh Rathod Vs State of Gujarat
Gujarat High Court · (2010) 07 GUJ CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 313 , 378Dowry Prohibition Act, 1961 — Section 3, 7Penal Code, 1860 (IPC) — Section 302, 304, 498A