COURT ARCHIVE

Gujarat High Court judgments, 2011

1,568 judgments · page 47 of 79

High Courts28 Apr 2011Dismissed

Rameshbhai Chaturbhai Prajapati and Others Vs Minaxiben and Others

Gujarat High Court · (2011) 2 GLH 760

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 17(O), 20, 32(O), 43, 43(1)Ceiling and Regulation Act,1976 — Section 10(3) , 20Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 13 Rule 3, Order 13 Rule 3, Order 23 Rule 1

High Courts28 Apr 2011Dismissed

Jayantilal Kalyanji Mehta Vs Ritaben Bhogilal Mehta

Gujarat High Court · (2011) 04 GUJ CK 0061

High Courts28 Apr 2011Dismissed

Shravankumar Bhaijibhai Thakor Vs Director General and Others

Gujarat High Court · (2011) 04 GUJ CK 0048

High Courts28 Apr 2011Dismissed

The Commissioner, Service Tax Vs M/S Quintiles Data Processing Centre (I) Pvt. Ltd.

Gujarat High Court · (2011) 23 STR 15

Finance Act, 1994 — Section 54, 65, 65(105), 65(65), 66Finance Act, 2006 — Section 66AService Tax Rules, 1994 — Rule 2, 2(1)

High Courts28 Apr 2011Allowed

Anilkumar C. Sharma Vs Union of India (UOI) and Another

Gujarat High Court · (2011) 04 GUJ CK 0036

High Courts28 Apr 2011Allowed

Amarshi Gokalbhai Charola Vs State of Gujarat

Gujarat High Court · (2011) 04 GUJ CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 7Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

High Courts28 Apr 2011

Kotak Mahindra Bank Ltd Vs Official Liquidator of Stanrose Steel Ltd. and Others

Gujarat High Court · (2011) 04 GUJ CK 0022

Companies Act, 1956 — Section 125Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(9)

High Courts28 Apr 2011Allowed

Thasra Taluka Co Operative Fruit and Vegetables Growers and Another Vs Election Officer Gujarat State Co Op Marketing and Another

Gujarat High Court · (2011) 04 GUJ CK 0021

High Courts28 Apr 2011Allowed

Sobhnaben R. Dabhi Vs Additional Secretary and Others

Gujarat High Court · (2011) 04 GUJ CK 0020

Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 227, 274Recruitment Rules, 2004 — Rule 2, 4, 5

High Courts28 Apr 2011

Commr., Service Tax Vs Quintiles Data Processing Centre (I) P. Ltd.

Gujarat High Court · (2011) 04 GUJ CK 0017

Finance Act, 1994 — Section 54, 65, 65(105), 65(65), 66Service Tax Rules, 1994 — Rule 2, 2(1)

High Courts28 Apr 2011Dismissed

Rajjabhusen Sakhtsinh Vasava Vs State of Gujarat and Another

Gujarat High Court · (2011) 04 GUJ CK 0009

Constitution of India, 1950 — Article 226

High Courts27 Apr 2011Dismissed

Gujarat Hotel Limited and Another Vs State of Gujarat and Others

Gujarat High Court · (2011) 04 GUJ CK 0208

Bombay Electricity Duty Act, 1958 — Section 2, 3, 3(1), 3(2), 3(2AA)Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 2(4A), 5

High Courts27 Apr 2011

Dashrathlal Bhagvandas Prajapati Vs Sadhu Valdas Magandas and Others

Gujarat High Court · (2011) 04 GUJ CK 0196

Constitution of India, 1950 — Article 226, 227

High Courts27 Apr 2011Dismissed

Ashabhai Dhulabhai Patel Vs Patel Shardaben

Gujarat High Court · (2011) 04 GUJ CK 0134

Civil Procedure Code, 1908 (CPC) — Section 100, 96Specific Relief Act, 1963 — Section 10

High Courts27 Apr 2011Dismissed

Savabhai P. Parmar Vs State of Gujarat

Gujarat High Court · (2011) 04 GUJ CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 306, 498(A)

High Courts27 Apr 2011

Prakashkumar Khatubhai Tirgar Vs State of Gujarat

Gujarat High Court · (2011) 04 GUJ CK 0073

Criminal Procedure Code, 1973 (CrPC) — Section 357, 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts27 Apr 2011Allowed

Shree Bharat Co-Operative Bank Ltd. and Others Vs Vilasben Lalchand Kothari and Others

Gujarat High Court · (2011) 2 GLH 468 : (2011) 3 GLR 2050

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, 9Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 13(4), 14, 14, 17

High Courts27 Apr 2011Dismissed

Shivnath Mansaram Tiwari and Another Vs Harihar Commercial Corporation

Gujarat High Court · (2011) 04 GUJ CK 0071

High Courts27 Apr 2011Dismissed

Girish Upadhyay Plant Operator and Others Vs Paschim Petrochem Ltd. and Others

Gujarat High Court · (2011) 04 GUJ CK 0070

Companies Act, 1956 — Section 529(1), 529ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 16, 17, 17(1), 17(2), 17(3)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13(4), 13(9), 15, 15(1), 15(2)

High Courts27 Apr 2011Dismissed

Dhirajlal Nathabhai Gajera and Another Vs State of Gujarat and Others

Gujarat High Court · (2011) 04 GUJ CK 0057

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 173B, 17B, 29, 31