High Courts11 May 2011Allowed
Ahmedabad Municipal Transport Service Vs Vinubhai J. Ghanchi
Gujarat High Court · (2011) 05 GUJ CK 0003
Industrial Disputes Act, 1947 — Section 11A
COURT ARCHIVE
Gujarat High Court judgments, 2011
1,568 judgments · page 40 of 79
High Courts10 May 2011Allowed
Vakatar Bhagvanjibhai Devabhai Vs Additional Development Commissioner and Others
Gujarat High Court · AIR 2011 Guj 159
Constitution of India, 1950 — Article 227Gujarat Panchayats (Amendment) Act, 1993 — Section 105, 41, 41(A), 57(1), 57(3)
High Courts10 May 2011Dismissed
Vanditaben Vs State of Gujarat and Another
Gujarat High Court · (2011) 05 GUJ CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts10 May 2011Dismissed
IPCL Employees Association Vs Reliance Industries Ltd. and Others
Gujarat High Court · (2011) 05 GUJ CK 0156
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 16, 226, 227Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 25G, 7(2)
High Courts10 May 2011Allowed
Danubhai Unadbhai Mori Vs State of Gujarat and Others
Gujarat High Court · AIR 2012 Guj 1
Indian Medical Council Act, 1956 — Section 33Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 39, 72, 9Post Graduate Rules — Rule 37(1), 5
High Courts10 May 2011
Babarbhai Dahyabhai Vankar and Another Vs Prabhakar Parshotambhai Patel
Gujarat High Court · (2011) 05 GUJ CK 0154
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 18, 2(8)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 May 2011
Heirs of Somabhai Ganeshbhai Patel and Others Vs Patel Jethalal Joitaram Alodiya and Others
Gujarat High Court · (2011) 05 GUJ CK 0153
Constitution of India, 1950 — Article 226, 227Succession Act, 1925 — Section 276, 388, 388(2)
High Courts10 May 2011Dismissed
Revandas Ranchhodbhai Rathod Vs Jyotiben and Others
Gujarat High Court · (2011) 3 GLH 1
Bombay Revenue Tribunal Act, 1957 — Section 12, 17, 9Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1)(B), 76, 76(2), 77Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 4(2), Order 47 Rule 8
High Courts10 May 2011Allowed
Deepa Ganpatbhai Parmar Vs Indian Oil Corporation Ltd. and Others
Gujarat High Court · (2011) 05 GUJ CK 0140
Constitution of India, 1950 — Article 14, 19
High Courts10 May 2011Dismissed
Medical Officer Vs Dashrathsinh Gajubha Zala
Gujarat High Court · (2011) 05 GUJ CK 0127
Bombay Shops and Establishments Act, 1948 — Section 24, 24(1), 24(2), 24(3), 31(1)Constitution of India, 1950 — Article 227Gujarat Minimum Wages Rules, 1961 — Rule 23, 24
High Courts10 May 2011
Meghmani Organics Limited Vs Union of India
Gujarat High Court · (2012) 281 ELT 528
Constitution of India, 1950 — Article 226Customs Tariff Act, 1975 — Section 9, 9A, 9C
High Courts10 May 2011Dismissed
Shardaben Premjibhai Makwana Vs Settlement Commissioner and Director of Land Records and Others
Gujarat High Court · (2011) 05 GUJ CK 0097
Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986 — Section 3(1), 4, 5, 6Gujarat Provision for Disqualification of Members of Local Authorities for Defection Rules, 1987 — Rule 3(6), 6
High Courts10 May 2011
Bhanji Devshibhai Luhar Vs State of Gujarat and Others
Gujarat High Court · (2011) 2 GLH 1676 : (2011) 8 RCR(Civil) 58
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 6(2), 9, 9(1), 9(3)Bombay Stamp Act, 1958 — Section 31(2), 32A(1), 35, 38B, 6Saurashtra Gharkhed Tenancy Settlement and Agricultural Lands Ordinance Act, 1949 — Section 2, 211, 54, 54(1), 54(2)
High Courts10 May 2011Allowed
Rajkot Nagarik Sahakari Bank Limited Vs Jignesh Jayantilal Ramanuj and Another
Gujarat High Court · AIR 2011 Guj 163 : (2011) 3 GLR 2129
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 10A, 10B, 10C, 10DBombay Tenancy and Agricultural Lands Act, 1948 — Section 43C, 63, 70, 85, 85AGoa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 58(2), 7
High Courts10 May 2011Dismissed
Gujarat Maritime Board Vs Haresh H. Bhatt
Gujarat High Court · (2011) 05 GUJ CK 0071
Constitution of India, 1950 — Article 162, 226, 309Gujarat Maritime Board Act, 1981 — Section 3(2)
High Courts10 May 2011
Shah Kaminiben Mahendrabhai Vs Jyotshanaben P. Prajapati
Gujarat High Court · (2011) 05 GUJ CK 0044
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 May 2011Dismissed
Nitin Shantilal Bhagat and Another Vs State of Gujarat
Gujarat High Court · (2011) 3 GLR 1972
Bombay Children Act, 1948 — Section 94Bombay High Court (Appellate Side) Rules, 1960 — Rule 1Bombay Prohibition Act, 1949 — Section 93
High Courts10 May 2011Dismissed
Kolli Madhav Sairam Reddy Vs Union of India (UOI) and Others
Gujarat High Court · (2011) 1 GLH 460
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226
High Courts10 May 2011
The National Insurance Co. Ltd. Vs Ankitbhai Babubhai Shah and Others
Gujarat High Court · (2011) 05 GUJ CK 0029
Motor Vehicles Act, 1988 — Section 140
High Courts10 May 2011Dismissed
Shivlal Naranbhai Maharaj Vs Charotar Vidya Mandal
Gujarat High Court · (2011) 05 GUJ CK 0028
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29, 29(2), 31FCivil Procedure Code, 1908 (CPC) — Section 115