COURT ARCHIVE

Gujarat High Court judgments, 2011

1,568 judgments · page 14 of 79

High Courts16 Sept 2011Dismissed

Raj Trishul Construction Company Vs State of Gujarat and Others

Gujarat High Court · (2011) 09 GUJ CK 0157

Arbitration and Conciliation Act, 1996 — Section 2, 34Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 10

High Courts16 Sept 2011Allowed

Sangitaben Minekar (Chhara) Vs State of Gujarat and Others

Gujarat High Court · (2011) 09 GUJ CK 0156

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1), 3(2)

High Courts16 Sept 2011Allowed

Mohanbhai Lagdhirbhai Chauhan Vs State of Gujarat and Another

Gujarat High Court · (2011) 09 GUJ CK 0155

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 376, 506(2)

High Courts16 Sept 2011Allowed

Bharat Sinh Jujar Sinh Vaghela Vs Commissioner of Police (Ahmedabad City) and Others

Gujarat High Court · (2011) 09 GUJ CK 0066

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

High Courts16 Sept 2011Dismissed

Surat Electric Company Ltd. Vs GD. Naik, Inspector and Another

Gujarat High Court · (2011) 09 GUJ CK 0051

Bombay Shops and Establishments Act, 1948 — Section 25(5), 51, 62, 7(4)Criminal Procedure Code, 1973 (CrPC) — Section 401Evidence Act, 1872 — Section 103, 105, 106

High Courts16 Sept 2011

Mansukhgiri Sureshgiri Bawaji Vs The State of Gujarat

Gujarat High Court · (2011) 09 GUJ CK 0050

Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 379

High Courts15 Sept 2011Dismissed

Savjibhai Ambabhai Vs State of Gujarat and 9

Gujarat High Court · (2011) 09 GUJ CK 0123

Criminal Procedure Code, 1973 (CrPC) — Section 3, 397, 401

High Courts15 Sept 2011

Pravankumar R Agrawal Vs Suprabhat Sahakari Bank Ltd and 2

Gujarat High Court · (2011) 09 GUJ CK 0122

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 227

High Courts15 Sept 2011Dismissed

Shree Khedut Fal Ane Shak Bhaji Utpadak Sahkari Mandali Ltd. Vs State of Gujarat and Another

Gujarat High Court · (2011) 09 GUJ CK 0117

Constitution of India, 1950 — Article 14, 19(1), 226, 227, 329(B)Gujarat Agricultural Produce Markets Rules, 1965 — Rule 28, 3A(8), 5, 6, 7

High Courts15 Sept 2011Allowed

Rajendrasing P. Gohil Vs Union of India (UOI)

Gujarat High Court · (2011) 09 GUJ CK 0116

Administrative Tribunals Act, 1985 — Section 15, 2(32), 22, 22(3), 27Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 27 Rule 1, Order 27 Rule 5A, 79Constitution of India, 1950 — Article 226, 227, 300, 32, 323A

High Courts15 Sept 2011Dismissed

Dhank Juth Vividh Karyakari Sahakari Mandali Ltd. and Others Vs State of Gikarat and Others

Gujarat High Court · (2011) 09 GUJ CK 0111

Constitution of India, 1950 — Article 14, 19(1), 226, 227, 329(B)

High Courts15 Sept 2011Dismissed

State of Gujarat Vs Kamleshbhai Hashmukhbhai Bhavsar

Gujarat High Court · (2011) 09 GUJ CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468

High Courts15 Sept 2011Allowed

Rahim @ Raju Harunbhai Sumra Vs State of Gujarat and 1

Gujarat High Court · (2011) 09 GUJ CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363, 366

High Courts15 Sept 2011Allowed

Janakkumar Narandas Soni Vs State of Gujarat and 1

Gujarat High Court · (2011) 09 GUJ CK 0073

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482

High Courts15 Sept 2011

Ambalal Chhotabhai Vs Special Laq Officer and 1

Gujarat High Court · (2011) 09 GUJ CK 0072

Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 28

High Courts15 Sept 2011Allowed

Hiten Bhupendra Shah and Others Vs State of Gujarat and Others

Gujarat High Court · (2011) 09 GUJ CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts15 Sept 2011Dismissed

Upleta Taluka Fal Ane Shak Bhaji Utpadak Sahakar Mandli Ltd. Vs State of Gujarat and Another

Gujarat High Court · (2011) 09 GUJ CK 0043

Constitution of India, 1950 — Article 14, 19(1), 226, 227, 329(B)Gujarat Agricultural Produce Markets Rules, 1965 — Rule 28, 3A(8), 5, 6, 7

High Courts15 Sept 2011Allowed

Indubhai Girdharlal Sheth Chairman and Others Vs State of Gujarat and Another

Gujarat High Court · (2011) 09 GUJ CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 193, 196, 197, 198, 199

High Courts15 Sept 2011Dismissed

Chudasma Dilubhai Dipsinh and Ors Vs Addl. General Manager, Paschim Gujarat VIJ Co. Ltd., Rajkot and Anr

Gujarat High Court · (2012) 1 GLR 257

Constitution of India, 1950 — Article 14, 226Educational Subordinate Services Rules, 1971 — Rule 9(3)

High Courts15 Sept 2011Dismissed

Shree Rajkot District Co-Operative Bank Ltd. Vs State of Gujarat and Others

Gujarat High Court · (2011) 09 GUJ CK 0010

Gujarat Co-operative Societies Act, 1961 — Section 11(1), 145(U)