High Courts13 Dec 2010Allowed
Bhayabhai Vajshibhai Hathalia and Others Vs State of Gujarat and Others
Gujarat High Court · (2012) 2 GLR 1741
COURT ARCHIVE
Gujarat High Court judgments, 2010
1,629 judgments · page 8 of 82
High Courts13 Dec 2010Allowed
Project Manager Vs Patel Govindbhai Shankarbhai and Others
Gujarat High Court · (2010) 12 GUJ CK 0238
Land Acquisition Act, 1894 — Section 35, 35(3)
High Courts13 Dec 2010
Deputy General Manager Vs Patel Dahiben Manibhai and Another
Gujarat High Court · (2010) 12 GUJ CK 0236
Land Acquisition Act, 1894 — Section 35, 35(3)Limitation Act, 1963 — Article 137
High Courts13 Dec 2010
Kanaiyalal Kalidas Patel Vs State of Gujarat and Others
Gujarat High Court · (2010) 12 GUJ CK 0232
Constitution of India, 1950 — Article 226
High Courts13 Dec 2010Allowed
Oil and Natural Gas Corporation Ltd. Vs Desai Laljibhai Jakasibhai and Another
Gujarat High Court · (2010) 12 GUJ CK 0223
Land Acquisition Act, 1894 — Section 35Limitation Act, 1963 — Article 137
High Courts13 Dec 2010Allowed
General Manager Vs Zala Nanubha @ Ramansing Agarsing and Another
Gujarat High Court · (2010) 12 GUJ CK 0222
Land Acquisition Act, 1894 — Section 35, 35(3)Limitation Act, 1963 — Article 137
High Courts13 Dec 2010Allowed
Deputy General Manager Vs Deceased Ambalal Madhavdas and Another
Gujarat High Court · (2010) 12 GUJ CK 0221
Land Acquisition Act, 1894 — Section 35Limitation Act, 1963 — Article 137
High Courts13 Dec 2010Allowed
General Manager Vs Rabari Visabhai Maljibhai and Another
Gujarat High Court · (2010) 12 GUJ CK 0220
Land Acquisition Act, 1894 — Section 35Limitation Act, 1963 — Article 137
High Courts13 Dec 2010Allowed
Deputy General Manager Vs Vaghela Rajendrasinh Dalpatsinh and Another
Gujarat High Court · (2010) 12 GUJ CK 0219
Land Acquisition Act, 1894 — Section 35(3)Limitation Act, 1963 — Article 137
High Courts13 Dec 2010
General Manager Vs Abdul Hamid Ahmedmiya and Another
Gujarat High Court · (2010) 12 GUJ CK 0163
Land Acquisition Act, 1894 — Section 35, 35(3)Limitation Act, 1963 — Article 137
High Courts13 Dec 2010
Deputy General Manager Vs Thakore Shakraji Mohanji and Another
Gujarat High Court · (2010) 12 GUJ CK 0158
Land Acquisition Act, 1894 — Section 35(3)Limitation Act, 1963 — Article 137
High Courts13 Dec 2010
DY. General Manager Vs Ravindrakumar Prahladbhai Pandya and Another
Gujarat High Court · (2010) 12 GUJ CK 0157
Land Acquisition Act, 1894 — Section 35(3)Limitation Act, 1963 — Article 137
High Courts13 Dec 2010
General Manager ONGC Ltd. Vs Special Land Acquisition Officer and Another
Gujarat High Court · (2010) 12 GUJ CK 0156
Land Acquisition Act, 1894 — Section 35(3)Limitation Act, 1963 — Article 137
High Courts13 Dec 2010
Deputy General Manager-Oil and Natural Gas Corporation Ltd. Vs Special Land Acquisition Officer and Another
Gujarat High Court · (2010) 12 GUJ CK 0155
Land Acquisition Act, 1894 — Section 35(3)Limitation Act, 1963 — Article 137
High Courts13 Dec 2010
Deputy General Manager Vs Special Land Acquisition Officer and Another
Gujarat High Court · (2010) 12 GUJ CK 0154
Land Acquisition Act, 1894 — Section 35(3)Limitation Act, 1963 — Article 137
High Courts13 Dec 2010
General Manager Vs Special Land Acquisition Officer and Another
Gujarat High Court · (2010) 12 GUJ CK 0153
Land Acquisition Act, 1894 — Section 35, 35(3)Limitation Act, 1963 — Article 137
High Courts13 Dec 2010Allowed
Sonalben Narharibhai Soni Vs Rahulbhai Babulal Sonar
Gujarat High Court · (2010) 12 GUJ CK 0152
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Dec 2010Allowed
Competent Authority Vs Thakor Virsanji Suraji and Others
Gujarat High Court · (2010) 12 GUJ CK 0151
Land Acquisition Act, 1894 — Section 35Limitation Act, 1963 — Article 137
High Courts13 Dec 2010Dismissed
Rauf Mohmed Sheikh Vs Pragati Glass Works Pvt. Ltd.
Gujarat High Court · (2011) 128 FLR 649 : (2011) 2 LLJ 433 : (2011) LLR 257
Bombay Shops and Establishments Act, 1948 — Section 2, 2(4)Industrial Disputes Act, 1947 — Section 17B
High Courts13 Dec 2010
Mayank Desai Vs Sayaji Iron and Engg. Co. Ltd. and Another
Gujarat High Court · (2011) 130 FLR 663 : (2011) 4 LLJ 452 : (2011) LLR 536
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10(1), 2(S)(8)