Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 235, 236, 237, 238, 239Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 3

Read judgment

High Courts19 Mar 2010

Commissioner of Customs Vs Millat Fibers

Gujarat High Court · (2011) 271 ELT 512

Central Excises and Salt Act, 1944 — Section 12CCustoms Act, 1962 — Section 111, 125(1), 129(4), 129D(2), 130

Read judgment

High Courts19 Mar 2010Allowed

Selvel Media Services Private Limited Vs Municipal Corporation of City of Ahmedabad and Others

Gujarat High Court · (2010) 30 VST 653

Bombay Provincial Municipal Corporations Act, 1949 — Section 244, 245, 372, 373, 374Finance Act, 1994 — Section 65(105)Press and Registration of Books Act, 1867 — Section 1(1)

Read judgment

High Courts19 Mar 2010Allowed

Gopalbhi Khemchand as Patel Vs District Development Officer and Others

Gujarat High Court · AIR 2010 Guj 157 : (2010) 51 GLR 2506

Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1993 — Section 55, 57, 59, 59(1)

Read judgment

High Courts18 Mar 2010

C.C.E., and Cus., Daman Vs Psl Corrosion Control Services Ltd.

Gujarat High Court · (2011) 23 STR 116

Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1944 — Section 75, 76, 77, 78, 80

Read judgment

High Courts18 Mar 2010Allowed

Sal Steel Ltd. Vs Union of India (UOI)

Gujarat High Court · (2011) 183 ECR 256 : (2010) 260 ELT 185

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Central Excise Tariff Act, 1985 — Section 3, 5ACentral Excises and Salt Act, 1944 — Section 5A

Read judgment

High Courts18 Mar 2010Allowed

Harijan Chamar Becharjibhai Ramjibhai and Another Vs State of Gujarat

Gujarat High Court · (2010) 51 GLR 2208

Penal Code, 1860 (IPC) — Section 114, 302, 498A

Read judgment

High Courts18 Mar 2010

Abbakhalid Abdulla Aarab Vs State of Gujarat

Gujarat High Court · (2010) 03 GUJ CK 0069

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 307

Read judgment

High Courts16 Mar 2010

Mohmadyusuf Valiuddin Rajput Vs State of Gujarat

Gujarat High Court · (2010) 03 GUJ CK 0068

Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 324

Read judgment

High Courts15 Mar 2010Dismissed

Raghuvir Aggrawal and Others Vs State of Gujarat

Gujarat High Court · (2010) 51 GLR 2650

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 394(2)Evidence Act, 1872 — Section 8Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7

Read judgment

High Courts15 Mar 2010Allowed