High Courts05 Jul 2011Dismissed
Harshadbhai A. Bhatt Vs Union of India (UOI) and Another
Gujarat High Court · (2011) 07 GUJ CK 0038
Central Civil Services (Pension) Rules, 1972 — Rule 48, 56
COURT ARCHIVE
Gujarat High Court judgments, 2011
1,568 judgments · page 31 of 79
High Courts05 Jul 2011Dismissed
Everest Publicity Vs Municipal Commissioner and Others
Gujarat High Court · (2011) 07 GUJ CK 0033
Bombay Provincial Municipal Corporations Act, 1949 — Section 245Constitution of India, 1950 — Article 14Gujarat Town Planning and Urban Development Act, 1976 — Section 17, 17
High Courts05 Jul 2011
Kirankumar B. Patel Vs Ahmedabad Municipal Corporation
Gujarat High Court · (2011) 07 GUJ CK 0006
High Courts05 Jul 2011Allowed
Mehulkumar Vishnubhai Barot and Others Vs State of Gujarat
Gujarat High Court · (2011) 07 GUJ CK 0005
Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 34
High Courts04 Jul 2011Dismissed
Gulam Mohammad Musabhai Vs Ujiben Mulabhai
Gujarat High Court · (2011) 07 GUJ CK 0141
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 29(1), 29(2)
High Courts04 Jul 2011Dismissed
Virmati Software and Telecommunication Ltd. Vs State of Gujarat and Another
Gujarat High Court · (2011) 07 GUJ CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313, 378Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts04 Jul 2011Dismissed
Anilbhai Maganbhai Parmar Vs State of Gujarat
Gujarat High Court · (2011) 07 GUJ CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(4), 362, 482
High Courts04 Jul 2011Allowed
Special Land Acquisition Officer Vs Lilavatiben Kodar Ranchhod and Others
Gujarat High Court · (2011) 07 GUJ CK 0124
Land Acquisition Act, 1894 — Section 11, 18, 4, 4(1), 6
High Courts04 Jul 2011Dismissed
Municipal Corporation of the Ahmedabad City Vs Shah Construction Co. Ltd.
Gujarat High Court · (2011) 07 GUJ CK 0123
High Courts04 Jul 2011Dismissed
Ambaben Vs Heirs of Decd. Raiben
Gujarat High Court · (2011) 3 DMC 151
Evidence Act, 1872 — Section 101, 114, 50Hindu Marriage Act, 1955 — Section 5, 7(1), 7(2)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2
High Courts04 Jul 2011Dismissed
Patel Dineshkumar Rugnathbhai and Another Vs State of Gujarat
Gujarat High Court · (2011) 07 GUJ CK 0076
Atrocity Act — Section 3(1)(10)Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 114, 323, 324
High Courts04 Jul 2011Dismissed
National Aviation Company of India Ltd. Vs Jatnadevi Tejraj Jain and Others
Gujarat High Court · (2011) 07 GUJ CK 0075
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2, 9Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14
High Courts04 Jul 2011Dismissed
D.N. Talati Vs District Development Officer
Gujarat High Court · (2011) 07 GUJ CK 0058
High Courts04 Jul 2011Allowed
State of Gujarat and Another Vs Babubhai @ Babu Bajrangi and Another
Gujarat High Court · (2011) 07 GUJ CK 0029
Bombay Police Act, 1951 — Section 135(1)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 482
High Courts01 Jul 2011Dismissed
Ishwarlal Narbheram Soni Vs Commissioner of Customs (Preventive)
Gujarat High Court · (2011) 07 GUJ CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 102Customs Act, 1962 — Section 108, 110, 111, 112, 112(B)
High Courts01 Jul 2011Dismissed
Patel Jasraj Amarshibhai and Others Vs State of Gujarat and Others
Gujarat High Court · (2012) 1 GLR 541
Land Acquisition Act, 1894 — Section 11, 16, 17(1), 17(4), 4
High Courts01 Jul 2011
Himmatbhai Vallabhbhai Patel Vs Chief Engineer (Project) Gujarat Energy Transmission and Others
Gujarat High Court · AIR 2011 Guj 405 : (2011) 2 GLH 781
Constitution of India, 1950 — Article 14, 19, 226, 31Electricity (Supply) Act, 1948 — Section 28, 29, 29(2), 42, 42(1)Electricity Act, 1910 — Section 12, 13, 14, 15, 16
High Courts01 Jul 2011Dismissed
Kantibhai Nanubhai Patel and Others Vs Deputy Collector and Another
Gujarat High Court · (2011) 07 GUJ CK 0004
Land Acquisition Act, 1894 — Section 11, 18, 28A, 28A(1), 4
High Courts01 Jul 2011Dismissed
Rajan Bholabhai Shah Vs State of Gujarat and Another
Gujarat High Court · (2011) 07 GUJ CK 0003
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 354, 70, 82Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Jun 2011Allowed
The Commissioner of Income Tax - II Vs GLFL Housing Finance Ltd.
Gujarat High Court · (2011) 06 GUJ CK 0111
Income Tax Act, 1961 — Section 268A, 268A