COURT ARCHIVE

Gujarat High Court judgments, 2011

1,568 judgments · page 21 of 79

High Courts18 Aug 2011Allowed

Prakash Ramchandra Barot and Others Vs State of Gujarat and Another

Gujarat High Court · (2011) 3 GLH 211

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 482Penal Code, 1860 (IPC) — Section 120B, 186, 405, 406, 415

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High Courts18 Aug 2011Dismissed

Sangeetaben Mahendrabhai Patel Vs The State of Gujarat and 1 Another

Gujarat High Court · (2011) 08 GUJ CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 114, 406, 420

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High Courts17 Aug 2011Dismissed

Jain Citizens Education Society, Surendranagar and Another Vs Union of India and Others

Gujarat High Court · (2012) 132 FLR 557 : (2012) 3 LLJ 91 : (2012) LLR 292

Constitution of India, 1950 — Article 14, 19(1), 300AEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 2(1)Industrial Disputes Act, 1947 — Section 2

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High Courts17 Aug 2011Dismissed

Vision Organics Ltd. and Others Vs Union of India and Another

Gujarat High Court · (2012) 2 BC 527

Constitution of India, 1950 — Article 14, 19(1)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 1(2), 5, 5A, 5A(1), 5A(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1), 19(2), 19(6), 19(8)

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High Courts17 Aug 2011Dismissed

Amrish Rameshchandra Trivedi Vs State of Gujarat and Another

Gujarat High Court · (2012) 1 GLR 547

Constitution of India, 1950 — Article 136, 226, 311(2)Gujarat Civil Services (Conduct) Rules, 1971 — Rule 28, 3

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High Courts17 Aug 2011

Imtiaz Abbasbhai Shaikh and Others Vs Weather Craft Ltd. and Others

Gujarat High Court · (2012) 133 FLR 1090 : (2011) 3 GLH 157 : (2012) 1 GLR 59 : (2012) 2 LLJ 391

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High Courts16 Aug 2011Dismissed

Dhanji Nanji Budhabhatti and Others Vs Radhaben and Others

Gujarat High Court · (2011) 08 GUJ CK 0080

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High Courts16 Aug 2011Allowed

Rajendra R. Sheth Deputy Engineer (O and M) Vs Matariya Textiles and Another

Gujarat High Court · (2011) 3 GLH 303 : (2011) 3 GLR 2447

Electricity Act, 2003 — Section 126, 126(2), 126(5), 126(6), 127

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High Courts16 Aug 2011

Rupaben Sanjay Punjwani Vs State of Gujarat and Others

Gujarat High Court · (2011) 08 GUJ CK 0050

Dowry Prohibition Act, 1961 — Section 3, 7Penal Code, 1860 (IPC) — Section 114, 323, 406, 420, 467

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High Courts16 Aug 2011Allowed

Jayesh C. Dhangar, Deputy Engineer (O and M) Vs Chandravatiben Maheshbhai and Another

Gujarat High Court · (2011) 08 GUJ CK 0038

Electricity Act, 2003 — Section 126, 127, 135, 50

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High Courts16 Aug 2011Dismissed

Pemji Nathu Vs State of Gujarat and 1 Another

Gujarat High Court · (2011) 08 GUJ CK 0024

Land Acquisition Act, 1894 — Section 12(2), 4, 6Limitation Act, 1963 — Section 11(1), 12, 12(1), 18, 18(2)

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High Courts12 Aug 2011Dismissed

Mahendra Amratll Kayastha Vs State of Gujarat

Gujarat High Court · (2011) 08 GUJ CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 159, 160, 3, 8Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7

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High Courts12 Aug 2011Dismissed

H.V. Acharya Vs State of Gujarat

Gujarat High Court · (2011) 08 GUJ CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1947 — Section 4, 5(2)

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High Courts12 Aug 2011

Ramiben Gulabbbhai Mahala Vs State of Gujarat and Another

Gujarat High Court · (2011) 08 GUJ CK 0017

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High Courts11 Aug 2011Dismissed

Samagra Gram Seva Samaj Mandal Karath Vs State of Gujarat and Others

Gujarat High Court · (2011) 08 GUJ CK 0081

Gujarat Secondary Education Regulations, 1974 — Regulation 10(1), 9

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High Courts11 Aug 2011

Anupbhai Jayantilal Modi and Others Vs Hinaben Anupbhai Modi and Another

Gujarat High Court · (2011) 08 GUJ CK 0069

Constitution of India, 1950 — Article 227

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High Courts11 Aug 2011

Samandkhan Mecrakhan and Others Vs State of Gujarat and Others

Gujarat High Court · (2011) 3 GLH 762

Constitution of India, 1950 — Article 14, 19(1), 21, 226, 246(1)Criminal Procedure Code, 1973 (CrPC) — Section 102, 451Prevention of Cruelty to Animals Act, 1960 — Section 11(1), 12, 22, 25, 26

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High Courts11 Aug 2011