High Courts07 Sept 2011Dismissed
Bahadurbhai Geluji Kotwal Vs Union of India (UOI) and Another
Gujarat High Court · (2011) 09 GUJ CK 0030
COURT ARCHIVE
Gujarat High Court judgments, 2011
1,568 judgments · page 18 of 79
High Courts07 Sept 2011Dismissed
Bhupendra Chandulal Thakar Vs Manasman Rexorth (India) Ltd.
Gujarat High Court · (2011) 09 GUJ CK 0029
Industrial Disputes Act, 1947 — Section 17B
High Courts07 Sept 2011Allowed
Dy Collector and Another Vs Rathod Chatursinh Pratapsinh
Gujarat High Court · (2011) 09 GUJ CK 0027
Land Acquisition Act, 1894 — Section 11(1), 18, 23(2), 23A, 28
High Courts07 Sept 2011Allowed
State of Gujarat and Others Vs Arasi Nathu
Gujarat High Court · (2011) 09 GUJ CK 0015
Land Acquisition Act, 1894 — Section 18, 23(1), 23(2), 23A, 28
High Courts07 Sept 2011
Gujarat Energy Transmission Corporation Ltd. Vs Workmen of Gujarat Electricity Board
Gujarat High Court · (2011) 09 GUJ CK 0012
Constitution of India, 1950 — Article 14
High Courts07 Sept 2011
Joitaram Jethabhai Patel and Others Vs State of Gujarat and 2 Ors.
Gujarat High Court · (2011) 09 GUJ CK 0011
Gujarat Co-operative Societies Act, 1961 — Section 112
High Courts07 Sept 2011Allowed
Motibhai Hirabhai Samand Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0001
Constitution of India, 1950 — Article 226
High Courts06 Sept 2011Dismissed
Mahendrkumar Ravjibhai Rathod Vs State of Gujarat
Gujarat High Court · (2011) 09 GUJ CK 0137
Constitution of India, 1950 — Article 226
High Courts06 Sept 2011
Rabari Virbhanbhai Sartanbhai Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0093
Land Acquisition Act, 1894 — Section 18
High Courts06 Sept 2011Dismissed
Dhoraji Municipality Vs Vadher Vasantbhai Sajanbhai
Gujarat High Court · (2011) 09 GUJ CK 0092
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25G, 25H
High Courts06 Sept 2011
Rajanikant Ambalal Rana and Another Vs State of Gujarat
Gujarat High Court · (2011) 09 GUJ CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 323, 324
High Courts06 Sept 2011Dismissed
Rudraksh Properties Pvt. Ltd. Vs Trade Wings Limited
Gujarat High Court · (2011) 09 GUJ CK 0062
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 13, 13(A), 16(3), 17(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, Order 23 Rule 3, Order 9 Rule 13, Order 9 Rule 31, Order 9 Rule 32Constitution of India, 1950 — Article 227
High Courts06 Sept 2011Dismissed
Sardar Patel Adhewada-Sidsar Onion Growers Company OP. SO. Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0049
Constitution of India, 1950 — Article 226, 227
High Courts06 Sept 2011Allowed
Jayraj Builders and Others Vs Charotar Nagrik Sahakari Bank Ltd. and Another
Gujarat High Court · (2011) 09 GUJ CK 0048
Banking Regulation Act, 1949 — Section 21(A), 35(A)Constitution of India, 1950 — Article 226, 227Gujarat Co-operative Societies Act, 1961 — Section 48, 49
High Courts06 Sept 2011Allowed
Dharmendra @ Popat Kaushikbhai Panchal Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0035
Bombay Police Act, 1951 — Section 59, 60Constitution of India, 1950 — Article 226
High Courts06 Sept 2011Dismissed
Tax Recovery Officer Vs Bank of India and Others
Gujarat High Court · (2011) 09 GUJ CK 0034
Banks and Financial Institutions Act, 1993 — Section 19, 30Income Tax Act, 1961 — Section 281Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 2
High Courts06 Sept 2011
B.J. Gadhvi Vs State of Gujarat and Another
Gujarat High Court · (2011) 09 GUJ CK 0033
High Courts06 Sept 2011Dismissed
O.N.G.C. Ltd. and Others Vs Deepindera Kumar Gaur
Gujarat High Court · (2011) 09 GUJ CK 0032
Constitution of India, 1950 — Article 226, 227Modified Recruitment and Promotion Regulations, 1980 — Rule 7, 7(11), 7(3), 7(4)
High Courts06 Sept 2011
Medical Registrar Vs Manibhai Bhagabhai Patel and Another
Gujarat High Court · (2011) 09 GUJ CK 0031
Constitution of India, 1950 — Article 227
High Courts06 Sept 2011Allowed
Union of India (UOI) and Another Vs A.N. Baranda
Gujarat High Court · (2011) 09 GUJ CK 0016