COURT ARCHIVE

Gujarat High Court judgments, 2011

1,568 judgments · page 38 of 79

High Courts13 May 2011Allowed

Chhaganlal Suteriya Vs Income Tax Officer and Another

Gujarat High Court · (2011) 242 CTR 528

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 139, 142, 142(1), 142(2A), 143(2)

High Courts13 May 2011Dismissed

Shailendra Yashwant Karat Vs Pradip Bhaskar, Director and Another

Gujarat High Court · (2011) 05 GUJ CK 0011

Penal Code, 1860 (IPC) — Section 384, 506, 511

High Courts12 May 2011

Mehsana District Cooperative Union Vs State of Gujarat and Others

Gujarat High Court · (2011) 05 GUJ CK 0126

High Courts12 May 2011Dismissed

Aakash Oil Tech Services and Others Vs Oil and Natural Gas Corporation Ltd.

Gujarat High Court · (2011) 05 GUJ CK 0125

High Courts12 May 2011Dismissed

Bhavnaben (Dalit) Vs State of Gujarat and Another

Gujarat High Court · (2011) 05 GUJ CK 0123

Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439(1)Penal Code, 1860 (IPC) — Section 114, 304A, 342, 363, 366

High Courts12 May 2011Dismissed

RFCL Limited Vs State of Gujarat and Others

Gujarat High Court · (2011) 05 GUJ CK 0122

Constitution of India, 1950 — Article 14, 226

High Courts12 May 2011Allowed

Banaskantha District Co-op. Union Ltd. Vs State of Gujarat and Others

Gujarat High Court · (2011) 2 GLH 1707 : (2011) 2 GLR 1707 : (2011) 8 RCR(Civil) 151

Constitution of India, 1950 — Article 226

High Courts12 May 2011Dismissed

Chandrasinh Ishwarbava Rajput Vs State of Gujarat

Gujarat High Court · (2011) 05 GUJ CK 0120

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 7

High Courts12 May 2011Dismissed

Vaghela Ushaben Dahyabhai Vs State of Gujarat and Another

Gujarat High Court · (2011) 05 GUJ CK 0119

Constitution of India, 1950 — Article 226

High Courts12 May 2011Dismissed

Abdulkadar Mohamad Azam Sheikh Vs State of Gujarat and Others

Gujarat High Court · (2011) 05 GUJ CK 0104

Constitution of India, 1950 — Article 51ACriminal Procedure Code, 1973 (CrPC) — Section 397, 451Prevention of Cruelty to Animals Act, 1960 — Section 11(1), 35(4)

High Courts12 May 2011Dismissed

Vinodchandra Ambalal Barot Vs State of Gujarat

Gujarat High Court · (2011) 05 GUJ CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7

High Courts12 May 2011Dismissed

Rabari Jivabhai Munabhai and Others Vs The State of Gujarat

Gujarat High Court · (2011) 05 GUJ CK 0089

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 307

High Courts12 May 2011Dismissed

State of Gujarat and Others Vs Vasava Ramilaben Harilal @ Vasava Ramaniben Harilal

Gujarat High Court · (2011) 05 GUJ CK 0085

High Courts12 May 2011Dismissed

Vishalsinh Dilipsinh Jadeja Vs National Highway Authority of India and Others

Gujarat High Court · (2011) 05 GUJ CK 0084

National Highways Act, 1956 — Section 3A(1), 3C, 3D

High Courts12 May 2011Allowed

Thakkar Rameshkumar Mafatlal Vs State of Gujarat

Gujarat High Court · (2011) 05 GUJ CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 311, 374Prevention of Corruption Act, 1988 — Section 13(2), 7

High Courts12 May 2011Dismissed

Ajitsinh Ramubha Jadeja Vs State of Gujarat and Others

Gujarat High Court · (2011) 05 GUJ CK 0077

Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 271, 51(11)Jetpur Navagadh Municipality Rules — Rule 19, 20, 21, 22, 23

High Courts12 May 2011

Rakesh Prahladram Joshi and Others Vs State of Gujarat

Gujarat High Court · (2011) 2 GLH 256

Bombay Police Act, 1951 — Section 135(1)Constitution of India, 1950 — Article 19, 20(1), 20(2), 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 302, 436, 437, 437(1), 437(3)

High Courts12 May 2011Dismissed

Shah Chandrakant Ramji Vs Patel Karshanbhai Nathubhai and Others

Gujarat High Court · (2011) 05 GUJ CK 0072

Civil Procedure Code, 1908 (CPC) — Section 100, 96

High Courts12 May 2011

Labhshanker Manishankar Joshi and Others Vs Kamlashanker Bhogilal Pandya and Others

Gujarat High Court · (2011) 05 GUJ CK 0018

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(A), 29(2)Civil Procedure Code, 1908 (CPC) — Section 115

High Courts12 May 2011Dismissed

Relcon Infra Projects Limited Vs State of Gujarat and Others

Gujarat High Court · (2011) 05 GUJ CK 0017