High Courts08 Feb 2010Dismissed
State of Gujarat Vs Nakum Manoj Damjibhai Hadiyana and Others
Gujarat High Court · (2010) 02 GUJ CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)(3)
COURT ARCHIVE
Gujarat High Court judgments, 2010
1,629 judgments · page 78 of 82
High Courts08 Feb 2010Dismissed
Olno Distributors Vs State of Gujarat and Another
Gujarat High Court · (2010) 02 GUJ CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Feb 2010Allowed
Vodafone Essar Gujarat Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2010) 231 CTR 203 : (2012) 344 ITR 447
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115JB, 143(3), 147, 148, 79
High Courts08 Feb 2010Dismissed
State of Gujarat Vs Nehalkumar Narsibhai Katarmal (Vendor) and Others
Gujarat High Court · (2010) 02 GUJ CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)(3)
High Courts08 Feb 2010Dismissed
State of Gujarat Vs Mukeshkumar Kurjibhai Bhut and Others
Gujarat High Court · (2010) 02 GUJ CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)(3)Prevention of Food Adulteration Act, 1954 — Section 13(2)Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts08 Feb 2010Dismissed
State of Gujarat Vs Gumansinh Nanubhai Patel and Others
Gujarat High Court · (2010) 02 GUJ CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)(3)Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts08 Feb 2010Dismissed
Somabhai Mathurbhai Vasava Vs State of Gujarat and Others
Gujarat High Court · (2010) 02 GUJ CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 114, 406
High Courts08 Feb 2010Dismissed
State of Gujarat Vs Kamalchand Damabhai Patel (Owner)
Gujarat High Court · (2010) 02 GUJ CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)(3)Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 2, 7(1), 7(5)Prevention of Food Adulteration Rules, 1955 — Rule 14, 44(1)
High Courts08 Feb 2010Dismissed
State of Gujarat Vs Chandubhai Ranchhodbhai Gajera
Gujarat High Court · (2010) 02 GUJ CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)(3)Penal Code, 1860 (IPC) — Section 323, 354, 448
High Courts08 Feb 2010Dismissed
State of Gujarat on behalf of V.C. Gamit Vs Dilipkumar Mangaldas Shah and Others
Gujarat High Court · (2010) 02 GUJ CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)(3)
High Courts05 Feb 2010Dismissed
Divisional Manager, Gujarat State Road Transport Corporation Vs Damjibhai Narshibhai
Gujarat High Court · (2011) ACJ 1931
Workmens Compensation Act, 1923 — Section 17, 30
High Courts04 Feb 2010
Regional Director, E.S.I. Corporation Vs Shakeenabibi Munarashkhan Pathan and Another
Gujarat High Court · (2010) 125 FLR 130 : (2010) 3 LLJ 571
Employees State Insurance Act, 1948 — Section 2, 2(8), 51A, 52, 75Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 167
High Courts04 Feb 2010Allowed
Anil Products Limited Vs Commissioner of Central Excise
Gujarat High Court · (2010) 176 ECR 7 : (2010) 257 ELT 523 : (2011) 21 STR 329
Central Excises and Salt Act, 1944 — Section 35G
High Courts04 Feb 2010Dismissed
Commissioner of Central Excise and Customs Vs S.M. Vij
Gujarat High Court · (2010) 175 ECR 190 : (2010) 252 ELT 176 : (2010) 2 GLR 1593 : (2010) 25 STT 182
Central Excise Rules, 1944 — Rule 209ACentral Excises and Salt Act, 1944 — Section 35G
High Courts04 Feb 2010Dismissed
Iqbalbhai Hushenbhai Padaya Vs Maheshkant Dhirajlal Vasavada and Others
Gujarat High Court · (2010) 02 GUJ CK 0062
Constitution of India, 1950 — Article 226, 227
High Courts04 Feb 2010
Union of India (UOI) Vs Kalpanaben Pravin Patil and Another
Gujarat High Court · (2010) 51 GLR 1495
Arbitration Act, 1940 — Section 9Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 38(1)
High Courts04 Feb 2010Allowed
Meghal R. Thakkar Proprietor Shree Vasudev Transport Vs State of Gujarat and Others
Gujarat High Court · (2010) 1 GLH 679
Constitution of India, 1950 — Article 12, 226
High Courts03 Feb 2010Allowed
Bharatbhai Ramniklal Sata Vs Collector and District Magistrate and Another
Gujarat High Court · AIR 2010 Guj 72 : (2010) 2 BC 293 : (2010) 3 GLH 632 : (2010) 2 GLR 985
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3), 13(3A), 13(4), 13(4A)
High Courts03 Feb 2010Dismissed
State of Gujarat Vs Babubhai Ishwarbhai Patel
Gujarat High Court · (2010) 02 GUJ CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)(3)Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts03 Feb 2010Dismissed
Maheshbhai K Goswami, Asst. Law Officer Vs Government of Gujarat and Others
Gujarat High Court · (2010) 02 GUJ CK 0100
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31, 37, 37ACriminal Procedure Code, 1973 (CrPC) — Section 378