High Courts23 Mar 2011
Ramjibhai Kunvaerjibhai Zalodia Vs Office of The Spcial Land Acquisition Officer and Another
Gujarat High Court · (2011) 03 GUJ CK 0097
Land Acquisition Act, 1894 — Section 11, 23(1)(A), 23(2), 4, 6
COURT ARCHIVE
Gujarat High Court judgments, 2011
1,568 judgments · page 60 of 79
High Courts23 Mar 2011Dismissed
State of Gujarat Vs Thakkar Bhavanji Fulchand
Gujarat High Court · (2011) 03 GUJ CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16(1)A, 7(1)
High Courts23 Mar 2011
Veljibhai Gagubhai Dhamsania Patel Vs State of Gujarat
Gujarat High Court · (2011) 03 GUJ CK 0060
Atrocity Act — Section 3(1)(10)Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 504, 506(2)
High Courts23 Mar 2011Dismissed
Rajasree Raghu Vs Union of India (UOI) and Others
Gujarat High Court · (2011) 03 GUJ CK 0059
High Courts23 Mar 2011Dismissed
Samrat Construction Proprietor-Kanubhai Babaldas Modi Vs Ahmedabad Municipal Corporation and Another
Gujarat High Court · (2011) 2 GLR 1564
Bombay Provincial Municipal Corporations Act, 1949 — Section 451, 451(1), 79Constitution of India, 1950 — Article 226
High Courts23 Mar 2011Allowed
Saurabh Builders Vs District Panchayat and Another
Gujarat High Court · (2011) 03 GUJ CK 0016
High Courts23 Mar 2011
Commissioner of C. Ex. Vs Gujarat Glass Ltd.
Gujarat High Court · (2011) 267 ELT 632
Central Excises and Salt Act, 1944 — Section 11A
High Courts23 Mar 2011
Balaram Saghan Kshetra Samiti Vs Kantaben Laljibhi Patel and Others
Gujarat High Court · (2011) 2 GLR 1794
Constitution of India, 1950 — Article 217(1)
High Courts22 Mar 2011Dismissed
General Secretary, Gujarat Audyogik Kamdar Sangthan Vs Kalyan Paper and Board Mills and Another
Gujarat High Court · (2011) 2 GLR 1609 : (2011) LLR 659
Industrial Disputes (Gujarat) Rules, 1966 — Rule 62Industrial Disputes Act, 1947 — Section 10A(3(A)), 18, 18(3), 2, 25F
High Courts22 Mar 2011Allowed
Kasamkha Fatehkha Pathan Vs State of Gujarat and Another
Gujarat High Court · (2011) 03 GUJ CK 0136
Industrial Disputes Act, 1947 — Section 33CPayment of Gratuity Act, 1972 — Section 8
High Courts22 Mar 2011
Babubhai Nathiabhai Vahonia Vs State of Gujarat
Gujarat High Court · (2011) 03 GUJ CK 0135
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 323, 436, 504
High Courts22 Mar 2011Dismissed
J.T. Dhadhal Vs Divisional Controller
Gujarat High Court · (2011) 03 GUJ CK 0134
High Courts22 Mar 2011Dismissed
Girdharlal Shamji Tank Vs Sardar Sarovar Narmada Nigam Ltd.
Gujarat High Court · (2011) 03 GUJ CK 0133
Industrial Disputes Act, 1947 — Section 25F
High Courts22 Mar 2011Dismissed
Kishore Rao D, IAS Vs Union of India (UOI) and Another
Gujarat High Court · (2011) 03 GUJ CK 0084
All India Services (Discipline and Appeal) Rules, 1969 — Rule 8
High Courts22 Mar 2011Allowed
Ratansing @ Prem @ Puran @ Salim @ Bharat Bherulalji Chen Vs State of Gujarat
Gujarat High Court · (2012) CriLJ 145 : (2011) 3 GLR 2427
Arms Act, 1959 — Section 25(1)(A), 25(1)(B), 27, 29Penal Code, 1860 (IPC) — Section 302, 34, 397
High Courts21 Mar 2011Allowed
Solanki Gitaben Valjibhai Vs State of Gujarat and Another
Gujarat High Court · (2011) 03 GUJ CK 0132
Gujarat Secondary Education Act, 1972 — Section 35
High Courts21 Mar 2011Dismissed
Nathalal Naranbhai Nakum and Others Vs State of Gujarat and Others
Gujarat High Court · (2011) 03 GUJ CK 0131
High Courts21 Mar 2011Dismissed
State of Gujarat Vs Hiraben and Others
Gujarat High Court · (2011) 03 GUJ CK 0120
Land Acquisition Act, 1894 — Section 4, 6
High Courts21 Mar 2011
Bhuj Municipality Vs Dawood Umar Kumbhar
Gujarat High Court · (2011) 2 GLH 1116
Industrial Disputes (Gujarat) Rules, 1966 — Rule 26A, 26BIndustrial Disputes Act, 1947 — Section 33C(2)
High Courts21 Mar 2011Allowed
Mahendra Gajanan Trivedi Vs Bank of India and Others
Gujarat High Court · (2011) LLR 1096
Bank of India (Officers Service) Regulations, 1979 — Regulation 19Central Civil Services (Pension) Rules, 1972 — Rule 48AConstitution of India, 1950 — Article 14, 21