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Gujarat High Court judgments, 2011

1,526 judgments · page 1 of 77

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High Courts29 Dec 2011Allowed

Divisional Controller GSRTC Vs Sandhya Sahegal and Others

Gujarat High Court · (2011) 12 GUJ CK 0033

Motor Vehicles Act, 1988 — Section 166
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High Courts29 Dec 2011Dismissed

State of Gujarat Vs Homabhai Chamariyabhai Gamit and 2

Gujarat High Court · (2012) 2 GLR 1174

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
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High Courts29 Dec 2011Allowed

State Road Transport Corporation Vs Vijayaben Hirjibhai Monpara and Others

Gujarat High Court · (2011) 12 GUJ CK 0031

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24Criminal Procedure Code, 1973 (CrPC) — Section 161Motor Vehicles Act, 1988 — Section 140, 173
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High Courts29 Dec 2011

National Insurance Co. Vs Gopalchandra Chetandas Mahatma (Father of Decd.) and 4

Gujarat High Court · (2011) 12 GUJ CK 0030

Motor Vehicles Act, 1988 — Section 163(A), 170
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High Courts29 Dec 2011Allowed

Nitin Construction Ltd Vs Kheralu Nagrik Sahakari Bank Ltd and 1

Gujarat High Court · (2011) 12 GUJ CK 0029

Constitution of India, 1950 — Article 227
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High Courts29 Dec 2011Allowed

Mansukhbhai Kalyanbhai Chovatiya and Others Vs National Highway Authority and Others

Gujarat High Court · (2012) 1 GLH 271

Constitution of India, 1950 — Article 14, 226Environment (Protection) Act, 1986 — Section 3A(2)Environment (Protection) Rules, 1986 — Rule 5, 5(3)
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High Courts27 Dec 2011Dismissed

State of Gujarat Vs Ramabhai Rupabhai Khant

Gujarat High Court · (2012) 2 GLR 1547

Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Penal Code, 1860 (IPC) — Section 323, 376, 506(2)
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High Courts26 Dec 2011

Kalubhai Alsibhai Karangia Vs State of Gujarat and Another

Gujarat High Court · (2012) 1 GLH 592

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 489A, 489C, 489D
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High Courts26 Dec 2011

National Insurance Co. Ltd. Vs Jilubhai Sidabhai Koli and Six Others

Gujarat High Court · (2012) 2 TAC 909

Motor Vehicles Act, 1988 — Section 95, 95(2)(b)
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High Courts23 Dec 2011Allowed

Jagjitsingh Aurora and Others Vs Union of India

Gujarat High Court · (2012) 1 GLH 362

Constitution of India, 1950 — Article 12, 21, 226
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High Courts23 Dec 2011Allowed

Vijaykumar Babulal Modi Vs State of Gujarat (Deleted) and Gujarat State Road Transport

Gujarat High Court · (2013) 2 ACC 486 : (2013) ACJ 696

Motor Vehicles Act, 1988 — Section 166, 168, 169Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2
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High Courts23 Dec 2011

Texel Industries Ltd. Vs Collector

Gujarat High Court · (2011) 12 GUJ CK 0013

Central Excises and Salt Act, 1944 — Section 5A
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High Courts22 Dec 2011Allowed

State of Gujarat and Another Vs Kalidas Bhikhabhai Dudhrejiya and Another

Gujarat High Court · (2012) 133 FLR 297

Constitution of India, 1950 — Article 226, 227, 38, 39(a), 43Industrial Disputes Act, 1947 — Section 2(j), 25B, 25F, 25F(a), 25F(b)
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High Courts22 Dec 2011Allowed

Vishnu Pulse Mills Vs Sachdeva and Sons

Gujarat High Court · (2012) 50 PTC 409

Civil Procedure Code, 1908 (CPC) — Section 10Trade Marks Act, 1999 — Section 11, 18, 18(1), 18(4)
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High Courts22 Dec 2011Dismissed

Heena Tours and Travels Vs Hiten Shah and 2

Gujarat High Court · (2011) 12 GUJ CK 0006

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 11, 11(2), 13, 17, 17A
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High Courts22 Dec 2011Allowed

Shree Sakra Vividh Karyakari Seva Sahakari Mandali Ltd. Vs State of Gujarat and 2

Gujarat High Court · (2011) 12 GUJ CK 0005

Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 107
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High Courts21 Dec 2011Dismissed

Kanaiyalal Nagardas Rami Vs Rajubhai Vanmali Dhandhukiya and 10

Gujarat High Court · (2011) 12 GUJ CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 209, 397, 401Penal Code, 1860 (IPC) — Section 107, 114, 306
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High Courts21 Dec 2011Dismissed

The State of Gujarat Vs Narayan Hariram Meghani and Another

Gujarat High Court · (2011) 12 GUJ CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(2), 397, 401Prevention of Food Adulteration Act, 1954 — Section 2, 7
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High Courts20 Dec 2011

Vipul R. Shah Rupali Medical and Provision and 13 Vs Director General Office of The director General Competiton and 1

Gujarat High Court · (2011) 12 GUJ CK 0026

Competition Act, 2002 — Section 36(2), 41(2), 66Constitution of India, 1950 — Article 21, 226
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High Courts20 Dec 2011Allowed

New India Assurance Co. Ltd. and Others Vs Chhaganlal Chhogaji Purohit and Others

Gujarat High Court · (2011) 12 GUJ CK 0004

Motor Vehicles Act, 1939 — Section 173
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