High Courts21 Sept 2011Dismissed
Pravinchandra M. Patel and 1 Vs Director of Gujarat Cancer Andresearch Institute and 4 -Respondents
Gujarat High Court · (2011) 09 GUJ CK 0038
Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Gujarat High Court judgments, 2011
1,568 judgments · page 13 of 79
High Courts21 Sept 2011Allowed
Vikramsinh Pratapsinh Gohel and 1 Vs State of Gujarat and 2
Gujarat High Court · (2011) 09 GUJ CK 0037
Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 28
High Courts20 Sept 2011Allowed
Patel Mukeshkumar Karshanbhai Vs Regional Passport Authority
Gujarat High Court · (2011) 09 GUJ CK 0150
Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 10(4), 16Passports Act, 1967 — Section 11, 5, 5(2)
High Courts20 Sept 2011Dismissed
Thaker Jagrutiben Vishnuprasad Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0149
High Courts20 Sept 2011Dismissed
Maka Lazar Vs Kandla Dock Labour Board and Another
Gujarat High Court · (2011) 09 GUJ CK 0148
High Courts20 Sept 2011Dismissed
Atulbhai Jagdishchandra Dave Vs Deepaliben Atulbhai Dave and Another
Gujarat High Court · (2011) 09 GUJ CK 0147
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts20 Sept 2011Allowed
Nestle India Ltd. and Another Vs State of Gujarat and Another
Gujarat High Court · (2011) 09 GUJ CK 0146
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 24(3), 24(4)
High Courts20 Sept 2011Allowed
Mahendrabhai Ambalal Shah Vs State of Gujarat
Gujarat High Court · (2011) 09 GUJ CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 439Immoral Traffic (Prevention) Act, 1956 — Section 4, 5, 6, 8, 9
High Courts20 Sept 2011Allowed
Tata Chemical Limited Vs General Secretary and Others
Gujarat High Court · (2011) 09 GUJ CK 0096
Industrial Disputes Act, 1947 — Section 33(2), 33(4)
High Courts20 Sept 2011Dismissed
Kirankumar Premjibhai Maivaiya Vs Rajesh Keshavlal Visaparmar and Others
Gujarat High Court · (2011) 09 GUJ CK 0067
High Courts20 Sept 2011Dismissed
Bharatbhai Mansukhlal Budhdev and Another Vs State of Gujarat and Another
Gujarat High Court · (2011) 09 GUJ CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 209, 226Penal Code, 1860 (IPC) — Section 302
High Courts20 Sept 2011Dismissed
Kantilal P. Kadia Vs District Development Officer and Another
Gujarat High Court · (2011) 09 GUJ CK 0044
High Courts20 Sept 2011Dismissed
Shatrushlasinhji Digvijaysinhji Jadeja Vs State of Gujarat and Others
Gujarat High Court · (2012) 1 GLR 424
Appellate Side Rules — Rule 18Constitution of India, 1950 — Article 12, 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 14, 2, 7
High Courts20 Sept 2011Dismissed
Rasiklal Chunilal Oriya and Others Vs State Transport Corporation and Another
Gujarat High Court · (2011) 09 GUJ CK 0003
Constitution of India, 1950 — Article 226
High Courts19 Sept 2011
N. Desai Papers P. Ltd. Vs Computer Skill Ltd.
Gujarat High Court · (2012) 171 CompCas 158
Companies Act, 1956 — Section 433, 434
High Courts19 Sept 2011Allowed
Sakariben Keshvalal Patel Vs District Registrar and Others
Gujarat High Court · (2011) 09 GUJ CK 0154
Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 20(1)
High Courts19 Sept 2011Allowed
Bhavanaben and Others Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0153
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 365, 380, 452, 506(2)
High Courts19 Sept 2011
Agriculture Produce Market Committee Vs State of Gujaart and Others
Gujarat High Court · (2011) 09 GUJ CK 0152
Constitution of India, 1950 — Article 227
High Courts19 Sept 2011
Employees Provident Fund Organization Vs Stallion Industrial Security Force
Gujarat High Court · (2011) 09 GUJ CK 0151
High Courts19 Sept 2011Dismissed
Dr. Kalpesh J. Patel Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0139
Bombay Provincial Municipal Corporations Act, 1949 — Section 210, 210(1), 213Constitution of India, 1950 — Article 14, 19(1), 226, 227, 309Criminal Procedure Code, 1973 (CrPC) — Section 482