COURT ARCHIVE

Gujarat High Court judgments, 2011

1,568 judgments · page 37 of 79

High Courts13 Jun 2011Dismissed

Kutch Construction Industries and Rehabilitation Federation and Others Vs State of Gujarat and Another

Gujarat High Court · (2011) 06 GUJ CK 0063

Bombay Stamp (Determination of Market Value of Property) Rules, 1984 — Rule 3, 3(2), 3(3), 4, 4(1)Bombay Stamp (Gujarat Amendment) Act, 1982 — Section 32(1)Bombay Stamp Act, 1958 — Article 20, 254(2), 30, 31, 31(1)

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High Courts13 Jun 2011Allowed

Bhaniben Mahadevbhai Patel (Chaudhari) and Others Vs State of Gujarat and Another

Gujarat High Court · (2011) 06 GUJ CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 143, 323, 504, 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)

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High Courts13 Jun 2011Dismissed

Ahmedabad Municipal Corporation Vs Anjali Theatres

Gujarat High Court · (2011) 06 GUJ CK 0042

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High Courts13 Jun 2011Dismissed

Gujarat State Co-operative Agriculture and Rural Development Bank and Others Vs State of Gujarat and Others

Gujarat High Court · (2012) 1 GLR 463

Banking Companies Act, 1949 — Section 5, 5(1)Banking Regulation Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 213, 226

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High Courts13 Jun 2011Allowed

Vinodbhai Mangaji Thakor and Others Vs State of Gujarat and Others

Gujarat High Court · (2011) 06 GUJ CK 0005

Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts13 Jun 2011Dismissed

Yagnesh Mansukhbhai Joshi Vs Pravinchandra Maganlal Mehta IC Regional Manager and Another

Gujarat High Court · (2011) 06 GUJ CK 0004

Banking Regulation Act, 1949 — Section 35A, 36AA, 36AAA, 46Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 406, 409, 420, 465

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High Courts07 Jun 2011

Shiela Lilian Benjamin Vs State of Gujarat and Others

Gujarat High Court · (2011) 06 GUJ CK 0080

Administrative Service (Regulation of Seniority) Rules, 1987 — Rule 3(1), 3(2), 3(3), 4

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High Courts06 Jun 2011

Dharmendrabhai Nandubhai Patel and Another Vs State of Gujarat

Gujarat High Court · (2011) 06 GUJ CK 0067

Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 120B, 302, 307, 323, 34

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High Courts06 Jun 2011

Jagdishbhai Bharatbhai Sorathiya Vs State of Gujarat

Gujarat High Court · (2011) 06 GUJ CK 0066

Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 120B, 302, 307, 323, 34

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High Courts06 Jun 2011

Mukeshbhai Popatbhai Patel Vs State of Gujarat

Gujarat High Court · (2011) 06 GUJ CK 0061

Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 120B, 302, 307, 323, 34

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High Courts06 Jun 2011

Sachinbhai Becharbhai Patel Vs State of Gujarat

Gujarat High Court · (2011) 06 GUJ CK 0008

Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 120B, 302, 307, 323, 34

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High Courts02 Jun 2011

Jain Rachnakumari Vimalchandra and Others Vs State of Gujarat and Others

Gujarat High Court · (2011) 06 GUJ CK 0010

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High Courts27 May 2011Allowed

Teesta Atul Setalvad Vs State of Gujarat and Another

Gujarat High Court · (2011) 05 GUJ CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 160, 160(1), 438, 482

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High Courts16 May 2011

Tansukh @ Tanso Govindbhai Zapadia and Another Vs State of Gujarat and Another

Gujarat High Court · (2011) 05 GUJ CK 0109

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High Courts13 May 2011Allowed

SNA Infraprojects Private Limited Vs Sub Registrar and Others

Gujarat High Court · (2011) 3 GLH 15 : (2011) 15 GLH 3 : (2012) 1 GLR 43

Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1947 — Section 5(1)Gujarat Prohibition of Transfer of Immovable Property and Provision for Protection of Tenants from Eviction from Premises in Disturbed Areas Act, 1991 — Section 10, 3, 3(1), 4, 5

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High Courts13 May 2011Dismissed