COURT ARCHIVE

Gujarat High Court judgments, 2011

1,568 judgments · page 49 of 79

High Courts25 Apr 2011Allowed

Nanubhai Mangabhai Baria Vs Deputy Executive Engineer

Gujarat High Court · (2011) 04 GUJ CK 0152

Constitution of India, 1950 — Article 14, 15, 16, 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 77, 78Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25H

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High Courts25 Apr 2011Allowed

Rajivbhai Biharibhai Abhani and Others Vs State of Gujarat

Gujarat High Court · (2011) 3 DMC 559

Criminal Procedure Code, 1973 (CrPC) — Section 161, 389Dowry Prohibition Act, 1961 — Section 3, 7Penal Code, 1860 (IPC) — Section 107, 108, 306, 498A

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High Courts25 Apr 2011

Mahipatsinh Narubha Jadeja and Another Vs State of Gujarat and Another

Gujarat High Court · (2011) 04 GUJ CK 0104

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High Courts25 Apr 2011Dismissed

Aslam Faridbhai Ghasletwala and Another Vs State of Gujarat and Others

Gujarat High Court · (2011) 04 GUJ CK 0060

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 63, 74, 76, 84CConstitution of India, 1950 — Article 226, 227

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High Courts25 Apr 2011Allowed

Amit Arvindbhai Patel Vs State of Gujarat

Gujarat High Court · (2011) 04 GUJ CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 188, 302, 304, 504

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High Courts25 Apr 2011

Narendrakumar Dhirajlal Pujara Vs The State of Gujarat and Another

Gujarat High Court · (2011) 04 GUJ CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 397Evidence Act, 1872 — Section 138

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High Courts25 Apr 2011Allowed

Amthabhai Kalubhai Mayavanshi Vs Divisional Controller

Gujarat High Court · (2011) 04 GUJ CK 0043

Gujarat State Road Transport Corporation Employees Service Regulations — Regulation 80

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High Courts25 Apr 2011Dismissed

Sunilgiri Harigiri Bava (Goswami) Vs State of Gujarat and Others

Gujarat High Court · (2011) 04 GUJ CK 0008

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High Courts25 Apr 2011Dismissed

Relish Pharmaceuticals Ltd. Vs Kamleshbhai Ravjibhai Kevat Thropoa Suresh G. Patel

Gujarat High Court · (2011) 04 GUJ CK 0001

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4Constitution of India, 1950 — Article 226 , 227Limitation Act, 1963 — Article 137

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High Courts22 Apr 2011

Om Metals and Minerals Ltd. Vs Assistant Commissioner of Sales Tax (appeals) and others

Gujarat High Court · (2011) 42 VST 50

Constitution of India, 1950 — Article 226Gujarat Sales Tax Act, 1969 — Section 13, 2(28), 27, 2A, 45(6)Gujarat Sales Tax Rules, 1970 — Rule 33A, 33A(1), 33A(2), 35A

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High Courts22 Apr 2011Allowed

Parle Sales and Services P. Ltd. Vs Income Tax Officer

Gujarat High Court · (2011) 337 ITR 203

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148

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High Courts22 Apr 2011Allowed

Sunil Narsinh Hathila and Others Vs Designated Authority Under Thegujarat Provision For Disqulif and Another

Gujarat High Court · (2011) 04 GUJ CK 0179

Constitution of India, 1950 — Article 226Local Authorities of Defection Act, 1986 — Section 3, 6Local Authorities of Defection Rules, 1987 — Rule 3(1)(B)

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High Courts22 Apr 2011

Mayursinh Jaydevsinh Zala Vs State of Gujarat

Gujarat High Court · (2011) 04 GUJ CK 0178

Bombay Prohibition Act, 1949 — Section 65, 66, 81Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts22 Apr 2011Dismissed

Gujarat Janvadi Karmachari Union Vs Ahmedabad Municipal Corp. and Others

Gujarat High Court · (2011) 129 FLR 686

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High Courts22 Apr 2011Allowed

Keyurbhai Harshadrai Parikh and Others Vs State of Gujarat and Another

Gujarat High Court · (2011) 04 GUJ CK 0105

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 498A

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High Courts22 Apr 2011

Shobhaben Shantilal Kalal and Others Vs M.V. Joshi IAS, The Designat-E Officer and The Settlement and Another

Gujarat High Court · (2011) 04 GUJ CK 0090

Constitution of India, 1950 — Article 226Disqualification of Members of the Local Authorities of Defection Rules, 1987 — Rule 10, 3B(1), 6Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986 — Section 6

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High Courts22 Apr 2011Allowed

Maganbhai Amthabhai Chaudhry Vs State of Gujarat and Others

Gujarat High Court · (2011) 04 GUJ CK 0055

Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 144X, 74C

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High Courts22 Apr 2011Allowed

National Seeds Association of India and Others Vs State of Gujarat and Others

Gujarat High Court · (2011) 04 GUJ CK 0054

Constitution of India, 1950 — Article 213(3), 246(2), 254(2), 369Essential Commodities Act, 1955 — Section 3Gujarat Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2008 — Section 10, 11, 12, 21, 23

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High Courts22 Apr 2011Dismissed

Commissioner of Service Tax Vs Sujal Developers

Gujarat High Court · (2013) 31 STR 523 : (2011) 46 VST 105

Central Excises and Salt Act, 1944 — Section 11B, 35GFinance Act, 1994 — Section 65, 65(105)(zzq), 65(105)(zzzh), 65(91a), 83

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High Courts22 Apr 2011Dismissed

Rajesh P. Mankad Vs State of Gujarat and Others

Gujarat High Court · (2011) 04 GUJ CK 0030

Constitution of India, 1950 — Article 21Foreigners Act, 1946 — Section 3(2), 9

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